High Courts05 Jul 1971Dismissed
Mahadev Ghose Vs Antarjyami Das and Others
Orissa High Court · AIR 1972 Ori 182 : (1971) 37 CLT 839
Civil Procedure Code, 1908 (CPC) — Section 100, 101Stamp Act, 1899 — Section 36
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,515 of 1,681
High Courts05 Jul 1971Allowed
Padmanav Singh Deo Vs Rajkishori Devi
Orissa High Court · (1971) 37 CLT 825
Orissa Estates Abolition Act, 1951 — Section 18, 18(1), 20, 20A, 21
High Courts01 Jul 1971Dismissed
Ramakrishna Acharya Vs Bauri Padhan and Others
Orissa High Court · (1971) 37 CLT 759
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts21 Jun 1971Allowed
Chaitan Baral and Others Vs Rathia Patra and Others
Orissa High Court · AIR 1972 Ori 53 : (1971) 37 CLT 691
Easements Act, 1882 — Section 7
High Courts21 Jun 1971Allowed
Raisahab Chandanmull Indrakumar Private Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 40
Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 3Specific Relief Act, 1963 — Section 6
High Courts21 Jun 1971Dismissed
Kandra alias Kanka Majhi Vs The State
Orissa High Court · (1971) 37 CLT 698
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 1971
Kandia Sahu and Another Vs The State
Orissa High Court · (1972) CriLJ 219
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 302
High Courts21 Jun 1971Allowed
State of Orissa and Others Vs Sarat Chandra Panigrahi
Orissa High Court · AIR 1972 Ori 154
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43Civil Procedure Code, 1908 (CPC) — Section 80Orissa Public Demands Recovery Act, 1962 — Section 42
High Courts21 Jun 1971
Raja Trilochan Mansingh Harichandan Mohapatra Vs Arjuna Biswal and Others
Orissa High Court · (1972) 38 CLT 615
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenants Relief Act, 1955 — Section 10, 3, 3(1), 9
High Courts21 Jun 1971
The State Vs Bhima Patra Bhima Patra Vs The State
Orissa High Court · (1971) 37 CLT 765
Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 287, 288, 342Evidence Act, 1872 — Section 24, 33Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 1971Dismissed
Golakh Behari Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 1
Constitution of India, 1950 — Article 154(2)
High Courts14 May 1971Allowed
Gopinath Dev Vs Additional District Magistrate and Another
Orissa High Court · (1971) 37 CLT 636
Orissa Land Reforms Act, 1960 — Section 14, 15(1), 15(7), 2(28), 3Orissa Tenancy Act, 1913 — Section 3(18), 79, 79(1)
High Courts14 May 1971
State Vs Raja Parida and Another
Orissa High Court · (1971) 37 CLT 667 : (1972) CriLJ 193
Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 201, 202, 299, 300, 302
High Courts14 May 1971Allowed
Sm. Gouri Dei and Another Vs Agadhu Sahu and Another
Orissa High Court · (1971) 37 CLT 687
Orissa Land Reforms Act, 1960 — Section 15(1), 15(2), 15(5), 15(6), 15(7)Specific Relief Act, 1963 — Section 15(1)
High Courts14 May 1971Dismissed
Bairagi Mekap and Another Vs Sri Jagannath Temple, Managing Committee
Orissa High Court · AIR 1972 Ori 10
Sri Jagannath Temple Act, 1954 — Section 21
High Courts14 May 1971
Duryodhan Khuntia Vs Ali Ahmed
Orissa High Court · (1971) 37 CLT 643 : (1971) CriLJ 1797
Penal Code, 1860 (IPC) — Section 420
High Courts14 May 1971Allowed
Sudarshan Shaha Vs Executive Officer, Cuttack Municipality and Another
Orissa High Court · (1971) 37 CLT 652
Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 255(2), 273A, 383(1)Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 3, 5, 6(1)
High Courts13 May 1971
North Orissa Workers' Union Vs State of Orissa and Others
Orissa High Court · (1971) 2 LLJ 199
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 12
High Courts13 May 1971
The State Vs Tribikram Bohidar
Orissa High Court · (1971) 37 CLT 659
Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Penal Code, 1860 (IPC) — Section 218, 409, 468, 477A
High Courts12 May 1971Allowed
State Vs Rajendra Singh Rajndra Singh Vs State of Orissa
Orissa High Court · (1971) 37 CLT 724
Criminal Procedure Code, 1898 (CrPC) — Section 164, 206, 219, 219(2), 288Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 201, 302, 323, 34