High Courts20 Apr 1971Dismissed
Renta alias Sankar Majhi alias Sundara Majhi Vs The State
Orissa High Court · (1971) 37 CLT 565
Penal Code, 1860 (IPC) — Section 229, 300, 302, 307, 84
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,517 of 1,681
High Courts19 Apr 1971Allowed
Bijaya Kumar Mohanty Vs Saraswati Subudhi and Others
Orissa High Court · (1971) 37 CLT 593
Orissa House Rent Control Act, 1967 — Section 7(2), 7(3)
High Courts19 Apr 1971Allowed
The State of Orissa Vs Pravakar Sarangi
Orissa High Court · (1979) 48 CLT 149
Criminal Procedure Code, 1898 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 409, 477A
High Courts19 Apr 1971
The State Vs Khira Sahu
Orissa High Court · (1971) 37 CLT 562
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5
High Courts16 Apr 1971
Mcleod and Company Ltd. Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 791
Constitution of India, 1950 — Article 226, 227Orissa Taxation (on Goods Carried by Roads or Inland Waterways) Act, 1959 — Section 10, 2(5)
High Courts16 Apr 1971Allowed
Madan Pati and Others Vs Birabara Das and Others
Orissa High Court · (1971) 37 CLT 575
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41
High Courts16 Apr 1971Dismissed
State of Orissa Vs Union of India (UOI) and Others
Orissa High Court · AIR 1972 Ori 68
Constitution of India, 1950 — Article 131, 14, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 30
High Courts15 Apr 1971
Biswanath Sahu Vs State of Orissa
Orissa High Court · (1971) 37 CLT 656 : (1971) 2 LLJ 147
High Courts15 Apr 1971
State of Orissa and Another Vs Govind Chaudhury
Orissa High Court · AIR 1972 Ori 76 : (1971) 37 CLT 613
Arbitration Act, 1940 — Section 17, 39Limitation Act, 1963 — Section 5
High Courts15 Apr 1971Allowed
Nelirani Sarkar Vs Paresh Ch. Sarkar
Orissa High Court · (1971) 37 CLT 470
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 488(3)
High Courts12 Apr 1971Allowed
Raghunath Jew Thakur Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 558
Constitution of India, 1950 — Article 226, 227Estates Abolition Act — Section 5, 5(1), 9
High Courts12 Apr 1971Dismissed
Ballav Padhan and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1027
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 307, 328, 34
High Courts09 Apr 1971Allowed
Bhagirathi Shaw Vs Member, Board of Revenue and Another
Orissa High Court · (1971) 37 CLT 525
Bihar and Orissa Service Code, 1929 — Rule 75Orissa Service Code, 1939 — Rule 1, 2, 3, 71, 71(80)
High Courts09 Apr 1971Allowed
Narayan Swain Vs Narendra Kumar Sahu and Others
Orissa High Court · AIR 1971 Ori 302 : (1971) 37 CLT 468
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1965 — Section 31(2)
High Courts09 Apr 1971Dismissed
Mayadhar Paramanik Vs The State
Orissa High Court · (1971) 37 CLT 582
Penal Code, 1860 (IPC) — Section 300, 302
High Courts05 Apr 1971Dismissed
Harinarayan Bohidar Vs The Sambalpur University
Orissa High Court · AIR 1972 Ori 56
Constitution of India, 1950 — Article 311
High Courts02 Apr 1971Allowed
The State Vs Narasingha Khuntia
Orissa High Court · (1971) 37 CLT 812
Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 162, 342Penal Code, 1860 (IPC) — Section 307
High Courts02 Apr 1971Allowed
Donardhan Dondasena Vs Srimati Tulusa Devi and Another
Orissa High Court · (1971) 37 CLT 954
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4), 488(5)
High Courts31 Mar 1971Allowed
Gouranga Si Vs State of Orissa
Orissa High Court · (1971) 37 CLT 494
Prevention of Food Adulteration Act, 1954 — Section 10(4), 16(1), 2, 7(1)
High Courts31 Mar 1971Allowed
Smt. Bichini Dei Vs Dasarathi Matagagsingh and Another
Orissa High Court · (1971) 37 CLT 448