High Courts31 Mar 1971Allowed
Chitrananda Praharaj Vs Director of Health Services and Another
Orissa High Court · (1971) 37 CLT 430
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,518 of 1,681
High Courts30 Mar 1971Allowed
Baira Bairagi Mohanty and Another Vs State of Orissa
Orissa High Court · (1971) 37 CLT 451
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 332
High Courts25 Mar 1971
Apurba Suna Vs D. Kosala
Orissa High Court · (1971) 37 CLT 425 : (1971) CriLJ 1670
Penal Code, 1860 (IPC) — Section 328, 354
High Courts25 Mar 1971Dismissed
Sk. Garibulla Sah Vs Anam Charan Mohanty and Another
Orissa High Court · (1971) 37 CLT 445
Criminal Procedure Code, 1898 (CrPC) — Section 202, 208, 208(1), 208(3), 209Penal Code, 1860 (IPC) — Section 330, 348, 448
High Courts23 Mar 1971
State Vs Nrusingha Padhiary and Others
Orissa High Court · (1971) 37 CLT 550
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 149, 337
High Courts18 Mar 1971Dismissed
Raghunath Sahu Vs Kathia Devi and Others Laxmi Bewa Vs Chanda Bewa and Others
Orissa High Court · (1971) 37 CLT 624
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4
High Courts16 Mar 1971Allowed
Srimati Dei alias Das and Another Vs Bidyadhar Pradhan and Others
Orissa High Court · (1971) 37 CLT 456
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts16 Mar 1971Allowed
Herbetus Oram Vs State of Orissa
Orissa High Court · (1971) 37 CLT 477
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
High Courts15 Mar 1971Dismissed
Nabaghana Das and Others Vs Sori Bewa and Others
Orissa High Court · (1971) 37 CLT 620
High Courts15 Mar 1971Allowed
Jaladhar Kar Vs Sadhu Charan Kar and Others
Orissa High Court · (1971) 37 CLT 530
High Courts10 Mar 1971Dismissed
Basudev Sarangi Vs Inspector of Schools and Another
Orissa High Court · (1971) 37 CLT 330
Constitution of India, 1950 — Article 226
High Courts08 Mar 1971
Sri Gouranga Sundar Mohanty Vs District Transport Manager and Another
Orissa High Court · (1971) 2 LLJ 83
Constitution of India, 1950 — Article 311
High Courts08 Mar 1971Allowed
Hindusthan Steel Ltd. Vs Amarnath Sharma
Orissa High Court · (1971) 03 OHC CK 0014
Arbitration Act, 1940 — Section 28(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1971Allowed
Gopabandhu Das Vs State of Orissa
Orissa High Court · AIR 1972 Ori 35
Orissa Municipal Act, 1950 — Section 417A(1A), 417B
High Courts08 Mar 1971Dismissed
Guru Charan Behara and Others Vs Adikanda Behara and Others
Orissa High Court · AIR 1972 Ori 38 : (1971) 37 CLT 498
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Hindu Marriage Act, 1955 — Section 7
High Courts08 Mar 1971Allowed
Dhruba Charan Sahu Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 379
Orissa Offices of Village Police (Abolition) Act, 1964 — Section 2, 3, 3(1), 3(6), 4
High Courts04 Mar 1971
Chandra Sekhar Padhi and Others Vs State and Others
Orissa High Court · (1971) 37 CLT 346
Criminal Procedure Code, 1898 (CrPC) — Section 125, 157, 195, 380, 423Penal Code, 1860 (IPC) — Section 380, 411, 452
High Courts03 Mar 1971
Ramesh Chandra Sahu and Others Vs State of Orissa and Another
Orissa High Court · (1971) 2 LLJ 80
Constitution of India, 1950 — Article 226, 311
High Courts02 Mar 1971
R.K. De Vs State of Orissa
Orissa High Court · (1971) 37 CLT 402
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1898 (CrPC) — Section 426(1), 426(3)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts26 Feb 1971Dismissed
Krishna Naik and Others Vs State and Others
Orissa High Court · (1971) 37 CLT 415
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252, 252A, 537Penal Code, 1860 (IPC) — Section 200, 323, 324, 34