High Courts09 Nov 1971Partly Allowed
Sudha Dibya Vs Swapneswar Deb and Another
Orissa High Court · AIR 1972 Ori 145 : (1972) 38 CLT 32
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 9Limitation Act, 1908 — Article 142
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,511 of 1,681
High Courts03 Nov 1971
Madhusudan Pani Vs Union of India (UOI) and Others
Orissa High Court · (1971) 37 CLT 1234
Bihar and Orissa Service Code, 1929 — Rule 71(80), 75
High Courts01 Nov 1971
Damodar Prasad Sharma Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1210
Evidence Act, 1872 — Section 144Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16, 16(1), 7
High Courts01 Nov 1971
Subodh Kr. Beuria Vs Bhairab Ch. Mohanty
Orissa High Court · AIR 1972 Ori 169
Representation of the People Act, 1951 — Section 77, 86(5)
High Courts01 Nov 1971
Anupama Misra Vs Bhagaban Misra
Orissa High Court · AIR 1972 Ori 163
Hindu Marriage Act, 1955 — Section 10(1), 10(2), 13, 23, 23(1)
High Courts01 Nov 1971
Pitabas Patnaik Vs The Managing Committee, Radhashyam M.E. School
Orissa High Court · (1971) 37 CLT 1244
Civil Procedure Code, 1908 (CPC) — Section 102Provincial Small Cause Courts Act, 1887 — Section 15(1), 15(2)
High Courts28 Oct 1971
Bhagirathi Agarwal and Brothers Vs Sales Tax Officer and Another
Orissa High Court · (1971) 37 CLT 1232
Constitution of India, 1950 — Article 226, 227
High Courts26 Oct 1971Dismissed
Savitri Dei Vs Bhaskar Bhuyan and Others
Orissa High Court · AIR 1972 Ori 148
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11Evidence Act, 1872 — Section 114, 32(3), 32(5), 90
High Courts22 Oct 1971Dismissed
Hindustan General Ins. Society Ltd. Vs Kausalya Rani Das and Another
Orissa High Court · (1972) ACJ 13
Motor Vehicles Act, 1939 — Section 110A, 94, 95, 95(2), 96
High Courts20 Oct 1971
B. Venkata Rao and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1223
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 3, 7
High Courts20 Oct 1971
Lokanath Naik and Others Vs Radhasyam Sundar Thakur Marfatdar and Others
Orissa High Court · (1971) 37 CLT 1251
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts20 Oct 1971Dismissed
Chhinu Kare and Another Vs Kata Kare and Another
Orissa High Court · AIR 1972 Ori 153
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Oct 1971Allowed
Pitei Bewa and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1164
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 323, 324, 97
High Courts15 Oct 1971
Udayanath Padhan and Another Vs Daitari Maharana and Another
Orissa High Court · (1971) 37 CLT 1148
High Courts14 Oct 1971
Allied Dealers Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1218 : (1972) 29 STC 484
High Courts14 Oct 1971Dismissed
Dhanu Malik since deceased through L.Rs. Savitri Bewa and Others Vs Lal Sitanshu Sekhar Singh Deo and Another
Orissa High Court · (1971) 37 CLT 1152
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 3, 5, 6, 7
High Courts13 Oct 1971Partly Allowed
Adhar Malik and Others Vs Kanhoo and Others
Orissa High Court · AIR 1972 Ori 134
Evidence Act, 1872 — Section 116Limitation Act, 1908 — Section 144
High Courts13 Oct 1971
Adhar Mallik and Others Vs Kanhoo alias Kanhel Malik and Others
Orissa High Court · (1971) 37 CLT 1197
Evidence Act, 1872 — Section 116
High Courts12 Oct 1971
Gangadhar Prusty and Another Vs Babaji Sethi and Others
Orissa High Court · (1971) 37 CLT 1190
Orissa Estates Abolition Act, 1951 — Section 8(3), 8A(2)
High Courts07 Oct 1971
Sk. Raffiquiddin Vs Sk. Samsuddin and Others
Orissa High Court · (1971) 37 CLT 1257
Orissa Estates Abolition Act, 1951 — Section 5, 5(80)Transfer of Property Act, 1882 — Section 83