High Courts04 Dec 1970Allowed
Radhamoni Dei Vs Judhistira Pradhan
Orissa High Court · (1971) 37 CLT 99
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 488(3), 488(30)
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,522 of 1,681
High Courts04 Dec 1970Allowed
Bibhutibhusan Mukherjee Vs Regional Transport Authority and Others
Orissa High Court · (1971) 37 CLT 112
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 43A, 44(3), 44(4), 46, 47
High Courts03 Dec 1970Dismissed
Karnam Venkanna Vs Agadhu Sahu and Others
Orissa High Court · (1971) 37 CLT 144
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Land Reforms Act, 1960 — Section 15
High Courts01 Dec 1970Allowed
Nabaghan Sahu Vs Election Officer, Mukundapur Grama Panchayat and Others
Orissa High Court · AIR 1972 Ori 8 : (1971) 37 CLT 222
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1965 — Section 25(1)
High Courts30 Nov 1970
Indra Mahakud Vs Musamat Asmati and Others
Orissa High Court · (1971) 37 CLT 248
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts27 Nov 1970
Jodhistir Prusty Vs Koshal Transport Trading and Co.
Orissa High Court · (1971) 37 CLT 108
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 3 Rule 1, Order 6 Rule 14Orissa House Rent Control Act, 1967 — Section 317(2)
High Courts24 Nov 1970
Basanta Misra and Others Vs Laxmi alias Jagyasani Misrani
Orissa High Court · (1971) 37 CLT 195
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts23 Nov 1970
Mena Pradhan and Others Vs Prahallad Danta
Orissa High Court · (1971) CriLJ 1200
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts20 Nov 1970Dismissed
Dinabandhu Sethi and Others Vs Chintamoni Sahu and Others
Orissa High Court · (1970) 11 OHC CK 0004
Transfer of Property Act, 1882 — Section 8
High Courts19 Nov 1970Dismissed
Radha Mohan Das Vs Murali Behera
Orissa High Court · (1970) 36 CLT 1310
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 192(1), 202Penal Code, 1860 (IPC) — Section 147, 323, 324, 329, 341
High Courts18 Nov 1970Dismissed
Raghu Mallik and Another Vs State of Orissa
Orissa High Court · (1970) 36 CLT 1325
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 323, 325, 326Probation of Offenders Act, 1958 — Section 3, 4, 4(1)
High Courts17 Nov 1970Dismissed
Udaya Swain Vs Satya Swainani
Orissa High Court · (1970) 36 CLT 1330
Hindu Marriage Act, 1955 — Section 10, 13, 29, 29(2), 4
High Courts16 Nov 1970Allowed
Sk. Janu Mahammad Vs Ayasa Bibi
Orissa High Court · (1971) 37 CLT 601
Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(11)
High Courts14 Nov 1970
Biranchi Gour Vs Subhagi Dei
Orissa High Court · (1970) 36 CLT 711
Criminal Procedure Code, 1898 (CrPC) — Section 209, 437Penal Code, 1860 (IPC) — Section 316, 323, 448, 504
High Courts12 Nov 1970Allowed
Ramakrushna Paramguru Vs Mrutyunjaya Das and Others
Orissa High Court · (1970) 36 CLT 1307
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Estates Abolition Act, 1951 — Section 39, 7
High Courts12 Nov 1970Dismissed
Sailendra Kumar Patnaik Vs State of Orissa and Others
Orissa High Court · AIR 1971 Ori 217
Constitution of India, 1950 — Article 311(2)
High Courts11 Nov 1970Allowed
Bijoy Kumar Modi Vs The R.T.O.
Orissa High Court · (1970) 36 CLT 1303
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12(1), 12A, 12A(1), 6, 9AConstitution of India, 1950 — Article 226
High Courts10 Nov 1970Dismissed
Banshidhar Panda and Another Vs State of Orissa
Orissa High Court · (1971) 37 CLT 267
Criminal Procedure Code, 1898 (CrPC) — Section 9, 9(1), 9(2), 9(3)
High Courts10 Nov 1970Allowed
Dhobani Dei Vs Lingaraj Bhuyan and Others
Orissa High Court · (1970) 11 OHC CK 0012
Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts10 Nov 1970Dismissed
Shri Prahallad Mallick Vs Shri Asok Das
Orissa High Court · (1970) 36 CLT 1337
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2Commissions of Inquiry Act, 1952 — Section 4Constitution of India, 1950 — Article 165(2)