High Courts07 Oct 1971Allowed
Kalinga Otto (P) Ltd. Vs Charanjit Kochhar
Orissa High Court · AIR 1972 Ori 172
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,512 of 1,681
High Courts07 Oct 1971
Laxmidhar Behera Vs Upendra Behera and Others
Orissa High Court · (1971) 37 CLT 1203
Limitation Act, 1908 — Article 142 , 144
High Courts24 Sept 1971Dismissed
Md. Jaffer Haji Ebrahim Vs The Union of India (UOI) and Others
Orissa High Court · AIR 1972 Ori 101
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 72, 77
High Courts24 Sept 1971Partly Allowed
Trilochan and Another Vs Bamadev Pradhan and Others
Orissa High Court · AIR 1972 Ori 136 : (1971) 37 CLT 1114
Limitation Act, 1963 — Article 64 , 65Transfer of Property Act, 1882 — Section 54 , 58
High Courts23 Sept 1971Allowed
Dolagobinda Sahu Vs Nityananda Sahu
Orissa High Court · AIR 1972 Ori 177 : (1971) 37 CLT 1104
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts20 Sept 1971
Shri Radhashyam Mahaprabhu Vs Bhaskar Padhi and Another
Orissa High Court · (1971) 37 CLT 1278
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, 47
High Courts20 Sept 1971Allowed
G. Azeez Basha and Co. Vs Sales Tax Officer
Orissa High Court · (1971) 37 CLT 1185 : (1972) 29 STC 352
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Central Excises and Salt Act, 1944 — Section 2
High Courts18 Sept 1971
Chanchala Singh Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1078
Criminal Procedure Code, 1898 (CrPC) — Section 13(1), 130A, 139A, 139A(1), 139A(2)
High Courts17 Sept 1971
Judhistir Palata Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1247
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts16 Sept 1971Allowed
Shanti Devi Agarwalla Vs Kusum Kumari Sarkar and Another
Orissa High Court · AIR 1972 Ori 178
Succession Act, 1925 — Section 283(1), 284
High Courts14 Sept 1971Allowed
Md. Ellahi Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1106
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts13 Sept 1971Dismissed
Registrar of Companies Vs Rowe and Pal and Others
Orissa High Court · (1971) 37 CLT 1127
Companies Act, 1956 — Section 502, 513
High Courts13 Sept 1971Dismissed
Madan Mohan Samal Vs Labani Bewa and Others
Orissa High Court · (1971) 37 CLT 1071
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4, Order 33 Rule 5
High Courts10 Sept 1971Dismissed
Narayan Prusti Vs State and Others
Orissa High Court · AIR 1972 Ori 186 : (1971) 37 CLT 1171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts09 Sept 1971Allowed
State of Orissa and Another Vs Indupali Babaji
Orissa High Court · (1971) 37 CLT 1081
Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Constitution of India, 1950 — Article 226
High Courts07 Sept 1971
Muralidhar Patnaik Vs State of Orissa and Another
Orissa High Court · (1971) 37 CLT 1229
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5, 5(1)
High Courts07 Sept 1971Allowed
Ladukishore Panigrahi Vs The State
Orissa High Court · (1972) ACJ 70
Penal Code, 1860 (IPC) — Section 304A
High Courts06 Sept 1971
Mangulu Malik and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1264
Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 147, 148, 149, 323
High Courts02 Sept 1971Dismissed
Bhramarbar Sahu and Others Vs Basudev Das
Orissa High Court · (1971) 37 CLT 1022
Contract Act, 1872 — Section 23, 65Orissa Money Lenders Act, 1939 — Section 11, 9
High Courts31 Aug 1971Dismissed
Chinari Arju Patra Vs Sadi Ramamohan Ray and Others
Orissa High Court · AIR 1972 Ori 108 : (1971) 37 CLT 1012
Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Orissa Municipal Act, 1950 — Section 3(16), 47(1)