High Courts22 Dec 1967
Harun Tirkey and Others Vs The State
Orissa High Court · (1968) 34 CLT 215 : (1968) CriLJ 1251
Penal Code, 1860 (IPC) — Section 142, 146, 148, 149, 201
COURT ARCHIVE
Orissa High Court judgments, 1967
118 judgments · page 1 of 6
High Courts13 Dec 1967Allowed
Dilip Kumar Ganguli Vs Utkal University
Orissa High Court · (1968) 34 CLT 198
Constitution of India, 1950 — Article 226, 266
High Courts12 Dec 1967Allowed
Brahma Naik and Others Vs Ramkumar Agarwalla
Orissa High Court · AIR 1968 Ori 82 : (1968) 34 CLT 181 : (1968) CriLJ 646
Civil Procedure Code, 1908 (CPC) — Section 113Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 146(1A), 146(1B)
High Courts12 Dec 1967Allowed
Mahanta Narayan Das Vs Kasinath Pani and Others
Orissa High Court · (1968) 34 CLT 173
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition (Orissa Amendment) Act, 1948 — Section 2(3)
High Courts12 Dec 1967Allowed
Narayan Das Vs Kasinath Pani and Others
Orissa High Court · AIR 1968 Ori 94
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 18, 18(3), 3(6), 30
High Courts12 Dec 1967Allowed
Kolaka Nilakanthan Vs Sri Ananta Ram Majhi
Orissa High Court · AIR 1968 Ori 75 : (1968) 34 CLT 255
Evidence Act, 1872 — Section 101 , 102, 103, 104Registration of Electors Rules, 1960 — Rule 4Representation of the People Act, 1951 — Section 62(1)
High Courts08 Dec 1967Dismissed
Dondapani Samanta Rai Vs Duryodhan Pradhan and Others
Orissa High Court · AIR 1968 Ori 167 : (1968) CriLJ 1190
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 439Evidence Act, 1872 — Section 145, 167
High Courts28 Nov 1967Dismissed
Somanath Mohanty Vs State of Orissa
Orissa High Court · AIR 1968 Ori 72(1) : (1968) 34 CLT 209 : (1968) CriLJ 643
Penal Code, 1860 (IPC) — Section 419, 420
High Courts21 Nov 1967Allowed
Swaran Singh and Others Vs The State
Orissa High Court · (1968) 34 CLT 187
Criminal Procedure Code, 1898 (CrPC) — Section 164, 173(1), 542Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts16 Nov 1967Allowed
Debraj Hota Vs The State
Orissa High Court · (1968) 34 CLT 168
Orissa Municipal Act, 1950 — Section 417A
High Courts14 Nov 1967Allowed
Brundaban Moharana Vs Dinabandhn Moharana and Others
Orissa High Court · (1968) 34 CLT 26
High Courts11 Nov 1967Dismissed
Mohammad Akbar Vs Lokenath Mohanty and Another
Orissa High Court · (1968) 34 CLT 53
Orissa Municipal Act, 1950 — Section 16(1), 18(1), 24(2)Orissa Municipal Election Rules, 1950 — Rule 29(1), 30, 30(1), 30(2)Representation of the People Act, 1951 — Section 101
High Courts10 Nov 1967Dismissed
Fulchand Agarwalla Vs District Magistrate and Another
Orissa High Court · AIR 1968 Ori 109 : (1968) 34 CLT 34 : (1968) CriLJ 954
Constitution of India, 1950 — Article 22(5), 22(6)Preventive Detention Act, 1950 — Section 3, 7, 7(1), 7(2)
High Courts30 Oct 1967Dismissed
Ludra Honsa Vs The State
Orissa High Court · (1968) 34 CLT 163
Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 302
High Courts28 Oct 1967
State Vs Nabin Chandra Khandapani
Orissa High Court · (1968) 34 CLT 32 : (1968) CriLJ 1152
Penal Code, 1860 (IPC) — Section 380, 75
High Courts28 Oct 1967Allowed
Jairam Ojha Vs The State
Orissa High Court · AIR 1968 Ori 97 : (1968) 34 CLT 141 : (1968) CriLJ 765
Criminal Procedure Code, 1898 (CrPC) — Section 342, 367Evidence Act, 1872 — Section 24, 26
High Courts04 Oct 1967Dismissed
Abdul Rahiman Vs Sadasiv Tripathy
Orissa High Court · AIR 1968 Ori 84(1) : (1968) 34 CLT 69
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 63Representation of the People Act, 1951 — Section 100, 7, 9A
High Courts22 Sept 1967
Michu Bagh and Another Vs K. Sadangi and Others
Orissa High Court · (1967) 33 CLT 1172 : (1968) CriLJ 1246
Penal Code, 1860 (IPC) — Section 331
High Courts22 Sept 1967
Dayanidhi Rath Sharma Vs State of Orissa
Orissa High Court · (1967) 33 CLT 1065 : (1968) 2 LLJ 533
Constitution of India, 1950 — Article 226, 311
High Courts05 Sept 1967Dismissed
Binayak Boxi Vs Harihar Misra and Others
Orissa High Court · (1968) 34 CLT 43
Criminal Procedure Code, 1898 (CrPC) — Section 141, 145, 146(1), 24(1)