COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,513 of 1,681

High Courts30 Aug 1971Allowed

Chandra Sekhar Sahu Vs State of Orissa and Others

Orissa High Court · (1971) 37 CLT 1110

Constitution of India, 1950 — Article 226, 227Orissa Local Funds Audit Act, 1948 — Section 10, 10(1), 10(2), 9Orissa Public Demands Recovery Act, 1962 — Section 3, 4

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High Courts25 Aug 1971

Commissioner of Income Tax Vs Bijoy Kumar Das

Orissa High Court · (1972) 84 ITR 351

Income Tax Act, 1922 — Section 10(2)

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High Courts19 Aug 1971Allowed

State of Orissa Vs Member, Sales Tax Tribunal and Another

Orissa High Court · (1971) 37 CLT 897 : (1971) 28 STC 652

Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 220, 246, 254

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High Courts12 Aug 1971

Mangulu Behera Vs State of Orissa

Orissa High Court · (1971) 37 CLT 1180

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Aug 1971Partly Allowed

Panchanana Naik Vs Baliarsingh Naik and Others

Orissa High Court · AIR 1972 Ori 85

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High Courts11 Aug 1971Dismissed

Collector Vs Brahmananda Naik and Others

Orissa High Court · AIR 1972 Ori 87

Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28

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High Courts10 Aug 1971Allowed

Sushil Chandra Palit Vs Dhani Behera and Others

Orissa High Court · (1971) 37 CLT 995

Constitution of India, 1950 — Article 14, 227, 26Madhya Bharat Accommodation Control Act, 1955 — Section 4Orissa House Rent Control Act, 1967 — Section 7, 7(1), 7(2)

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High Courts10 Aug 1971

Bhima Padhan Vs Paramananda Sethi

Orissa High Court · (1971) 37 CLT 1040 : (1972) CriLJ 820

Penal Code, 1860 (IPC) — Section 302

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High Courts09 Aug 1971Dismissed

J.B. Patel and Company Vs State of Orissa and Others

Orissa High Court · (1971) 37 CLT 1154

Civil Procedure Code, 1908 (CPC) — Section 109, 110

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High Courts02 Aug 1971Dismissed

Sudarsan Swain and Others Vs Jagannath Routh and Others

Orissa High Court · AIR 1972 Ori 112 : (1971) 37 CLT 1033

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9

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High Courts02 Aug 1971

Smt. Parvati Devi Vs Raghabdas Banerjee

Orissa High Court · (1971) 37 CLT 1270

Negotiable Instruments Act, 1881 (NI) — Section 4Orissa Money Lenders Act, 1939 — Section 8Stamp Act, 1899 — Section 18, 19, 2, 2(22), 2(5)

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High Courts30 Jul 1971Allowed

Narayan Misra Vs Surendranath Das and Others

Orissa High Court · AIR 1972 Ori 115 : (1971) 37 CLT 1052

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1General Clauses Act, 1897 — Section 8Specific Relief Act, 1877 — Section 56

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High Courts30 Jul 1971Allowed

Padmanav Pradhan and Others Vs State of Orissa and Others

Orissa High Court · AIR 1972 Ori 88 : (1971) 37 CLT 877

Constitution of India, 1950 — Article 14Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 5, 6

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High Courts28 Jul 1971Dismissed

Bhagaban Chandra Behera Vs Ranasahi Grama Panhayat and Another

Orissa High Court · (1971) 37 CLT 951

Orissa Grama Panchayat Act, 1948 — Section 49A, 49A(1)

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High Courts27 Jul 1971Partly Allowed

State of Orissa Vs Bibhuti Bhusan Singh and Another

Orissa High Court · AIR 1972 Ori 195 : (1971) 37 CLT 1007

Land Acquisition Act, 1894 — Section 23, 4(1)

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High Courts27 Jul 1971Allowed

Bishnu Charan Mohapatra and Another Vs Msheswar Sahu

Orissa High Court · (1971) 37 CLT 940

Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 207A, 208, 209Penal Code, 1860 (IPC) — Section 326

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High Courts26 Jul 1971

Hari Sahu Vs Union of India (UOI)

Orissa High Court · (1971) 37 CLT 860

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 13, 13(1), 13(2), 14Pondicherry General Sales Tax Act, 1967 — Section 1(2)

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High Courts26 Jul 1971Allowed

State Vs Narayan Padhan and Others

Orissa High Court · (1971) 37 CLT 926

Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 237Penal Code, 1860 (IPC) — Section 376

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High Courts22 Jul 1971Allowed

Dr. Rajendralal Ghose and Others Vs State of Orissa and Others

Orissa High Court · (1971) 37 CLT 980

Constitution of India, 1950 — Article 15, 228, 309Government of India Act, 1935 — Section 241Orissa Medical Service Rules, 1941 — Rule 1, 11, 12, 13, 14

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High Courts22 Jul 1971Allowed

Pranakrushna Pradhan and Another Vs Harekrishna Pradhan and Others

Orissa High Court · AIR 1972 Ori 91 : (1971) 37 CLT 945

Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 6, 7, 7(1), 8A

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