COURT ARCHIVE

Orissa High Court judgments, 1967

118 judgments · page 5 of 6

High Courts30 Mar 1967Allowed

Belani Ores Ltd. Vs The State of Orissa

Orissa High Court · (1967) 33 CLT 1006

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 2, 6Motor Vehicles Act, 1939 — Section 2(18), 2(32), 2(33), 2(8), 22Orissa Motor Vehicles Rules, 1993 — Rule 120, 44

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High Courts30 Mar 1967Partly Allowed

Bolani Ores Ltd. and Another Vs State of Orissa

Orissa High Court · AIR 1968 Ori 1

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 2, 6Motor Vehicles Act, 1939 — Section 2(18), 22

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High Courts29 Mar 1967Dismissed

Shaik Aminul Islam and Another Vs Bidyadhar Sahu and Others

Orissa High Court · AIR 1968 Ori 7 : (1967) 33 CLT 751

Trade and Merchandise Marks Act, 1958 — Section 105, 27

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High Courts29 Mar 1967Allowed

Suryamani Tarai and Others Vs State of Orissa

Orissa High Court · AIR 1967 Ori 189 : (1967) 33 CLT 577 : (1967) 33 CLT 576 : (1967) CriLJ 1552

Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 162(1), 173(4), 94Evidence Act, 1872 — Section 123, 124

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High Courts29 Mar 1967Dismissed

Amara Dei Vs Arjuna Dhal

Orissa High Court · AIR 1968 Ori 62 : (1967) 33 CLT 732

Partition Act, 1893 — Section 4

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High Courts24 Mar 1967Dismissed

Narayan Das Vs State of Orissa

Orissa High Court · AIR 1968 Ori 148 : (1967) 33 CLT 1120 : (1970) 1 LLJ 571 : (1967) 2 LLJ 567

Constitution of India, 1950 — Article 14, 226, 311(2)

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High Courts24 Mar 1967Dismissed

Chandra Sekhar Rath Vs Lingaraj Mohapatra and Others

Orissa High Court · (1968) 34 CLT 228

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High Courts21 Mar 1967Allowed

Sankar Narayan Naik Vs State of Orissa

Orissa High Court · AIR 1967 Ori 203

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 115

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High Courts21 Mar 1967Allowed

Jayadev Padhan and Others Vs Managobinda Sathua

Orissa High Court · AIR 1967 Ori 196

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts11 Mar 1967Dismissed

Smt. Padmabati Devi Vs Bhagabat Charan Padhi

Orissa High Court · (1967) 33 CLT 919

Orissa Money Lenders Act, 1939 — Section 17, 9Transfer of Property Act, 1882 — Section 76, 77

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High Courts06 Mar 1967Allowed

Sudhanshu Sekhar Misra Vs P.C. De and Others Suresh Chandra Das and Others Vs K.K. Bose and Others

Orissa High Court · (1967) 33 CLT 423

Constitution of India, 1950 — Article 226, 235

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High Courts17 Feb 1967Partly Allowed

Banshidhar Behera and Others Vs Bhani Dei and Others

Orissa High Court · AIR 1967 Ori 187 : (1967) 33 CLT 673 : (1967) 33 CLT 672

Evidence Act, 1872 — Section 101Trusts Act, 1882 — Section 3, 5

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High Courts11 Feb 1967Allowed

Ajaya Mohanty Vs Union of India (UOI) and Others

Orissa High Court · (1981) 51 CLT 111

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 14, 16, 16(1), 311, 311(2)

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High Courts31 Jan 1967Allowed

Dinabandhu Sahu and Others Vs Karunakar Satapathy

Orissa High Court · (1967) 33 CLT 697

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High Courts30 Jan 1967Allowed

Chandrasekhar Singh Bhoi and Others Vs State of Orissa

Orissa High Court · (1967) 33 CLT 263

Constitution of India, 1950 — Article 13(3), 14, 19, 226, 31General Clauses Act, 1897 — Section 2(8), 3, 3(13)Orissa Land Reforms (Amendment) Act, 1965 — Section 2, 2(4), 2(5), 25, 27

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High Courts29 Jan 1967Dismissed