High Courts18 Feb 1972Allowed
Abhoya Charan Sahu Vs The Commissioner of Endowments and Others
Orissa High Court · AIR 1972 Ori 259
Orissa Hindu Religious Endowments Act, 1951 — Section 28
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,507 of 1,681
High Courts15 Feb 1972Partly Allowed
Budhia Mandal and Others Vs Raghu Mandal and Others
Orissa High Court · AIR 1973 Ori 85
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 101 , 102 , 103 , 104
High Courts15 Feb 1972
The Oriental Fire and General Insurance Co. Ltd. Vs Vanita Kalyani and Others
Orissa High Court · (1972) ACJ 261
Motor Vehicles Act, 1988 — Section 110A, 110D, 96, 96(2)
High Courts15 Feb 1972
The Oriental Fire and General Insurance Company Limited Vs Mrs. Vanita Kalyani and Others
Orissa High Court · (1972) 38 CLT 374
Motor Vehicles Act, 1988 — Section 110D, 96(1), 96(2), 96(6)
High Courts14 Feb 1972
Sadhu Bag Vs The State
Orissa High Court · (1972) 38 CLT 294 : (1972) CriLJ 1113
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Feb 1972Dismissed
Balaram Agasti and Others Vs Ramesh Chandra Mohanty and Others
Orissa High Court · AIR 1973 Ori 13
Evidence Act, 1872 — Section 92
High Courts14 Feb 1972
Krushna Chandra Pani Vs Bali Sahu
Orissa High Court · AIR 1972 Ori 231 : (1972) 38 CLT 313
Civil Procedure Code, 1908 (CPC) — Section 100, 101Orissa Land Reforms Act, 1960 — Section 9Orissa Tenancy Act, 1913 — Section 236(1)
High Courts14 Feb 1972Allowed
Sobhanapuram Mohan Rao and Others Vs Trinath Biswalo and Others
Orissa High Court · AIR 1972 Ori 271 : (1972) 38 CLT 285
Orissa Land Reforms Act, 1960 — Section 59(2)
High Courts14 Feb 1972
Subal Charan Jena and Brundaban Sabu Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 407
Constitution of India, 1950 — Article 226Orissa Municipal (Councillors) Election Rules, 1950 — Rule 10, 11, 12, 13, 14Orissa Municipal Act, 1950 — Section 13
High Courts10 Feb 1972
Sadhu Das and Others Vs Krupasindhu Das and Others
Orissa High Court · (1972) 38 CLT 577
Evidence Act, 1872 — Section 50Orissa Estates Abolition Act, 1951 — Section 39, 8(2)
High Courts07 Feb 1972
Ganapati Ram and Others Vs Narasingha Charan Sahu and Others
Orissa High Court · (1972) 38 CLT 309
Evidence Act, 1872 — Section 34
High Courts07 Feb 1972
Managing Director, Utkal Distributors Private Ltd. Vs V.S. Sarma
Orissa High Court · (1972) 2 LLJ 367
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15
High Courts07 Feb 1972Allowed
Kasinath Sahu Vs Jagamohan Nandi
Orissa High Court · AIR 1973 Ori 56
Penal Code, 1860 (IPC) — Section 420
High Courts02 Feb 1972
Gopilal Agarwal Vs State of Orissa and Another
Orissa High Court · AIR 1973 Ori 15 : (1972) 38 CLT 337
Drugs and Cosmetics Act, 1940 — Section 16(1), 18, 3Drugs and Cosmetics Rules, 1945 — Rule 150A
High Courts02 Feb 1972Dismissed
Bancha Bhol and Others Vs Saria Bewa and Others
Orissa High Court · AIR 1973 Ori 18
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122, 123
High Courts01 Feb 1972Dismissed
Lokanath Padhan Vs Birendra Kumar Sahu
Orissa High Court · AIR 1973 Ori 60
Representation of the People Act, 1951 — Section 83(1), 9A
High Courts01 Feb 1972Allowed
Sadhob Bhotra Vs Hori Bhotra
Orissa High Court · AIR 1973 Ori 21 : (1972) 38 CLT 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 53A
High Courts31 Jan 1972
Nilap Naga and Others Vs Malati Dei
Orissa High Court · (1972) 38 CLT 289
Criminal Procedure Code, 1898 (CrPC) — Section 252(1), 256, 257Penal Code, 1860 (IPC) — Section 323, 354, 448
High Courts31 Jan 1972
Purna Chandra Patnaik Vs Kalidas Sen and Others
Orissa High Court · AIR 1973 Ori 65
Evidence Act, 1872 — Section 65, 66, 91
High Courts31 Jan 1972Dismissed
Janha Bewa Vs Iswar Gochhait and Others
Orissa High Court · AIR 1973 Ori 30
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Law of Inheritance (Amendment) Act, 1929 — Section 1