High Courts04 Jan 1972Dismissed
Madanmohan Jena and Others Vs Srinath Samal and Others
Orissa High Court · AIR 1973 Ori 22
Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,509 of 1,681
High Courts04 Jan 1972
Udayanath Rout Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 181
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 16Orissa Service Code, 1939 — Rule 90, 91, 91(2), 91(3), 91(4)
High Courts03 Jan 1972
Puna Bewa Vs Baban Sahu and Others
Orissa High Court · (1972) 38 CLT 387
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 63
High Courts03 Jan 1972Allowed
Papu Khan Vs Fatima Babi and Others
Orissa High Court · AIR 1973 Ori 235
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts03 Jan 1972Allowed
Mst. Sevati Devi and Another Vs Ram Pratap Bansal and Another
Orissa High Court · AIR 1973 Ori 25
Registration Act, 1908 — Section 17
High Courts03 Jan 1972Dismissed
Harekrushna Misra and Others Vs Ananta Thakur
Orissa High Court · AIR 1973 Ori 90
Orissa Estates Abolition Act, 1951 — Section 13D(1), 13D(2), 13G, 13G(3)
High Courts01 Jan 1972Dismissed
Executive Engineer, P.H. Division No. II, Aero-Engine Factory Project Vs Darsan Takiri
Orissa High Court · (1974) ACJ 21
Workmens Compensation Act, 1923 — Section 12(1), 30(1)
High Courts24 Dec 1971
Kirtan Sahu after him Uma Sahuani and Others Vs Thakur Sahu and Others
Orissa High Court · AIR 1972 Ori 158 : (1972) 38 CLT 82
Evidence Act, 1872 — Section 35, 74(1), 81
High Courts23 Dec 1971
Kulwantrai Goal Vs Johan Christian and Others
Orissa High Court · (1972) 38 CLT 170
High Courts20 Dec 1971Dismissed
Rajkishore Mohanty and Another Vs Kangali Moharana and Others
Orissa High Court · AIR 1972 Ori 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 23(1), Order 21 Rule 23(2), 11Limitation Act, 1963 — Section 3
High Courts15 Dec 1971
Ganesh Chandra Dash Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 56
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)
High Courts14 Dec 1971
Basudeb Mohapatra Vs State of Orissa
Orissa High Court · (1972) 38 CLT 232
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)
High Courts14 Dec 1971
Permati Doraya Vs Bibhuti Ranjan Dubey and Others
Orissa High Court · (1972) 38 CLT 345
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 438(1), 439
High Courts14 Dec 1971
Penmati Doraya Vs Bibhuti Ranjan Dubey and Others
Orissa High Court · (1972) 38 CLT 90
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 438, 438(1), 439
High Courts13 Dec 1971
Rama Chandra Deo Vs Subdivisional Officer and Election Officer and Others
Orissa High Court · (1972) 38 CLT 191
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 10(1), 25(1), 26, 26(1), 31Orissa Grama Panchayat Election Rules, 1965 — Rule 35, 8
High Courts10 Dec 1971
Dilip Kumar Guhs and Others Vs Raja Dhirendra Narayan Ray and Others
Orissa High Court · (1972) 38 CLT 276
Orissa House Rent Control Act, 1958 — Section 7Transfer of Property Act, 1882 — Section 106
High Courts10 Dec 1971
D. Bhubanmohan Patnaik and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 50
Criminal Procedure Code, 1898 (CrPC) — Section 153A, 173(2), 196, 199, 207AExplosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 153A, 399, 505(1), 53A
High Courts08 Dec 1971
Smt. Ajmat Begum Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 271
Constitution of India, 1950 — Article 226, 227Orissa Municipal (Councillors) Election Rules, 1950 — Rule 22, 22(4), 23, 25, 26Orissa Municipal Act, 1950 — Section 12, 13, 16, 16(1), 19
High Courts08 Dec 1971
Achut Kalsai and Another Vs Madhu Kalsai
Orissa High Court · (1972) 38 CLT 105
High Courts07 Dec 1971Dismissed
Digambar Pradhan Vs Arjuna Pradhan
Orissa High Court · AIR 1972 Ori 265
Constitution of India, 1950 — Article 226, 227