High Courts28 Jan 1972
Superintending Engineer, National Highway Project Vs Baidhar Lenka and Another
Orissa High Court · (1972) 38 CLT 418 : (1972) 2 LLJ 356
Industrial Disputes Act, 1947 — Section 33C
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,508 of 1,681
High Courts27 Jan 1972
T. Yeruku Naidu and Another Vs J. Basava Raju
Orissa High Court · (1972) 38 CLT 412
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 116, 19, 28, 55Stamp Act, 1899 — Section 2, 2(5)
High Courts25 Jan 1972
Balabhadra Nisanka and Others Vs Suka Dibya and Others
Orissa High Court · (1972) 38 CLT 325
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts25 Jan 1972
Kasinath Sahu Vs Pothani Naik and Others
Orissa High Court · (1972) 38 CLT 450
Evidence Act, 1872 — Section 92Orissa Money Lenders Act, 1939 — Section 17
High Courts24 Jan 1972
Narayan Prasad Maity Vs Daitari Das and Others
Orissa High Court · (1972) 38 CLT 511
Registration Act, 1908 — Section 17, 28
High Courts19 Jan 1972
Baidyanath Pani Vs State of Orissa and Another
Orissa High Court · (1972) 38 CLT 221
Orissa Ministerial Services (Method of Recruitment and Conditions of Service of Clerks and Assistants in the District Offices and Offices of the Head of Departments) Rules, 1963 — Rule 21(1), 24, 24(1), 24(2), 24(3)
High Courts18 Jan 1972
Tribikram and Misra Vs Smt. Chandramani Narayan Swamy
Orissa High Court · (1972) 38 CLT 319
Criminal Procedure Code, 1898 (CrPC) — Section 177, 200, 439Penal Code, 1860 (IPC) — Section 500
High Courts17 Jan 1972
Mazdoor Sangh, Titaghur Paper Mills No. 3 Vs The Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (1972) 2 LLJ 347
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11, 12, 13, 18
High Courts14 Jan 1972
Krushna Chandra Mohapatra Vs Chakrakota Jagannath Khuntia
Orissa High Court · (1972) 38 CLT 217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151, 47Specific Relief Act, 1877 — Section 56Specific Relief Act, 1963 — Section 41
High Courts14 Jan 1972Allowed
Rama Chandra Palo Vs Kala Palo and Others
Orissa High Court · AIR 1972 Ori 261 : (1972) 38 CLT 331
Orissa Hindu Religious Endowments Act, 1951 — Section 42(6), 5, 79A
High Courts12 Jan 1972
Vulcan Industries (Pvt.) Ltd. and Others Vs Registrar of Companies
Orissa High Court · (1972) 38 CLT 242 : (1972) 42 CompCas 326
Companies Act, 1956 — Section 220, 220(1), 220(2)
High Courts11 Jan 1972
Tabha Dei and Others Vs Dolgobinda Sahu
Orissa High Court · (1972) 38 CLT 211
Criminal Procedure Code, 1898 (CrPC) — Section 204, 205, 205(1), 205(2), 265Penal Code, 1860 (IPC) — Section 379
High Courts06 Jan 1972Dismissed
Bhagaban Chuan and Others Vs Bhagabat Charan Bhanj and Others
Orissa High Court · AIR 1972 Ori 233
Orissa Tenants Protection Act, 1948 — Section 7(1)Orissa Tenants Relief Act, 1955 — Section 11, 9(1)
High Courts05 Jan 1972
SECONDARY BOARD OF EDUCATION, ORISSA Vs INCOME TAX OFFICER, WARD "E", CUTTACK.
Orissa High Court · (1972) 86 ITR 408
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10, 133, 139, 143Trusts Act, 1882 — Section 20
High Courts05 Jan 1972
Secondary Board of Education Vs Income Tax Officer, Ward "E"
Orissa High Court · (1972) 38 CLT 148
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(22)
High Courts04 Jan 1972Dismissed
Dinesh Chandra Guha Vs Satchidananda Mukherji and Others
Orissa High Court · AIR 1972 Ori 235
Civil Procedure Code, 1908 (CPC) — Section 103Registration Act, 1908 — Section 58(1)Specific Relief Act, 1877 — Section 27
High Courts04 Jan 1972Allowed
G. Simmanna and Another Vs Maddu Karianna and Others
Orissa High Court · AIR 1972 Ori 209 : (1972) 38 CLT 261
Orissa Tenants Relief Act, 1955 — Section 11, 11A
High Courts04 Jan 1972Allowed
Abdul Sakoor Umar Sahigara Vs Harachand Dey
Orissa High Court · AIR 1972 Ori 263
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Jan 1972
Sudhir Kumar Gupta Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 200
Constitution of India, 1950 — Article 226, 227, 309, 372Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3, 4Mayurbhanj Service Regulations — Article 45, 67, 68