High Courts22 Dec 1970Allowed
Dhoba Das and Others Vs Gurucharan Uttar Singh Mohapatra and Another
Orissa High Court · AIR 1971 Ori 290 : (1971) 37 CLT 968
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,521 of 1,681
High Courts21 Dec 1970
Pahali Panda Vs Niranjan Kar and Others
Orissa High Court · (1971) 37 CLT 155
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 9 Rule 4, 115
High Courts18 Dec 1970Allowed
Baikuntha Nath Swain Vs Surendranath Naik and Another
Orissa High Court · (1971) 37 CLT 263
Orissa Panchayat Samiti Act, 1959 — Section 44(1), 44B, 44D, 44FRepresentation of the People Act, 1951 — Section 86, 97
High Courts17 Dec 1970
Ramnath Panda Vs Commissioner of Agricultural Income Tax
Orissa High Court · (1972) 84 ITR 206
Orissa Agricultural Income Tax Act, 1947 — Section 11(1)
High Courts15 Dec 1970Allowed
State of Orissa Vs Goura Chandra Barik
Orissa High Court · (1971) 37 CLT 134
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 202, 203, 204Essential Commodities Act, 1955 — Section 11, 3, 3(1), 3(2), 7Penal Code, 1860 (IPC) — Section 21
High Courts15 Dec 1970Allowed
Basanta Kumar Raja Vs Markanda Pradhan and Others
Orissa High Court · (1971) 37 CLT 188
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 145(1), 145(4)
High Courts15 Dec 1970Dismissed
Makar Rout Vs Prana Krushna Rout and Others
Orissa High Court · (1971) 37 CLT 306
Criminal Procedure Code, 1898 (CrPC) — Section 157, 439(4)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 325, 34
High Courts15 Dec 1970Allowed
Gokhani Bewa Vs Gayadhar Das and Others
Orissa High Court · (1971) 37 CLT 282
High Courts15 Dec 1970Allowed
Lingaraj Patnaik Vs District Judge of Cuttack and Others Srinibas Das Vs State of Orissa and Another Bimal Charan Mitra Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 1
Bihar and Orissa Service Code, 1929 — Rule 28, 29, 3, 316, 316AChurch Discipline Act, 1840 — Section 13, 3Constitution of India, 1950 — Article 16(4), 22(5), 226, 309, 310
High Courts15 Dec 1970Allowed
Hrushi Sahu Vs The State of Orissa and Another
Orissa High Court · (1971) 37 CLT 159
Penal Code, 1860 (IPC) — Section 294, 323, 352, 425, 447
High Courts11 Dec 1970Allowed
State of Orissa Vs Industry and Commerce Enterprisers (P.) Ltd. and Another
Orissa High Court · (1971) 28 STC 665
Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 1970Dismissed
Bano Bibi Vs Orissa Board of Wakfs and Others
Orissa High Court · (1971) 37 CLT 66
Limitation Act, 1908 — Article 134A, 134BOrissa Tenancy Act, 1913 — Section 1(3), 236, 236(1)Waqf Act, 1954 — Section 15, 15(1), 15(2), 26, 36B
High Courts09 Dec 1970Allowed
Debraj Roul and Others Vs Brundaban Nayak
Orissa High Court · (1971) 37 CLT 59
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 426, 448, 456
High Courts09 Dec 1970Dismissed
Babaji Sahu and Others Vs Dharanidhar Barik and Others
Orissa High Court · (1971) 37 CLT 96
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 41 Rule 4Partition Act, 1893 — Section 4
High Courts08 Dec 1970
Krushan Bhuyan and Others Vs Gurubari Naik
Orissa High Court · (1971) 37 CLT 121
Penal Code, 1860 (IPC) — Section 323, 441, 447
High Courts08 Dec 1970
Ayulya Charan Das and Others Vs Aditya Prasad and Another
Orissa High Court · (1971) 37 CLT 292
Orissa Municipal Act, 1950 — Section 376Penal Code, 1860 (IPC) — Section 143, 21, 379, 427
High Courts08 Dec 1970Allowed
Nisamani Dei Vs Regional Transport Officer
Orissa High Court · (1971) 37 CLT 167
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12A, 12A(1), 9A(2)
High Courts08 Dec 1970
Kelu Charan Pradhan and Others Vs Mani Ram
Orissa High Court · (1971) 37 CLT 124
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115, 24, 24(1)
High Courts04 Dec 1970Dismissed
Ganesh Das Vs Jagabandhu Prusti and Others
Orissa High Court · (1971) 37 CLT 420
High Courts04 Dec 1970Dismissed
P. Surya Prakash Rao Vs State of Orissa and Another
Orissa High Court · (1971) 37 CLT 190
Limitation Act, 1963 — Article 112Orissa Estates Abolition Act, 1951 — Section 5 , 8(1)