High Courts18 Dec 1968
Hindusthan Steel Ltd. Vs Their workers (through Rourkela Mazdoor Sabha) and Others
Orissa High Court · (1970) 1 LLJ 337
COURT ARCHIVE
Orissa High Court judgments, 1968
220 judgments · page 1 of 11
High Courts18 Dec 1968
Sayed Ashan Ali Vs Union of India (UOI) and Another
Orissa High Court · (1970) 1 LLJ 567
Constitution of India, 1950 — Article 311
High Courts18 Dec 1968Dismissed
Sindhu Bhakta Vs State of Orissa
Orissa High Court · (1969) 35 CLT 201
Penal Code, 1860 (IPC) — Section 302, 84
High Courts17 Dec 1968Allowed
Krushna Prasad Panda Vs Inspector of Schools and Others
Orissa High Court · AIR 1969 Ori 213
Orissa Education Code — Article 41
High Courts17 Dec 1968Dismissed
Pingal Khadia and Others Vs The State
Orissa High Court · AIR 1969 Ori 245 : (1969) CriLJ 1255
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(1), 164(2), 164(3), 367Evidence Act, 1872 — Section 133, 18, 19, 20, 21Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 1968Dismissed
Natabar Sahu Vs Radhamohan Sahu and Others
Orissa High Court · AIR 1969 Ori 250 : (1969) CriLJ 1260
Penal Code, 1860 (IPC) — Section 427, 96
High Courts13 Dec 1968Dismissed
Rupa Sallra Vs State of Orissa
Orissa High Court · (1969) 35 CLT 175
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 1968Dismissed
Dr. Dasarathi Mahapatra Vs State of Orissa
Orissa High Court · AIR 1969 Ori 215 : (1969) 35 CLT 267
Constitution of India, 1950 — Article 311
High Courts12 Dec 1968Partly Allowed
Hindusthan Steel Ltd. Vs Rourkela Mazdoor Sabha and Others
Orissa High Court · AIR 1969 Ori 209 : (1969) 35 CLT 116 : (1970) 2 LLJ 533 : (1969) 2 LLJ 202
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15
High Courts12 Dec 1968
State Vs Dhusa Kandy and Others
Orissa High Court · (1969) 35 CLT 152 : (1970) CriLJ 1322
Evidence Act, 1872 — Section 38Penal Code, 1860 (IPC) — Section 302, 34, 380
High Courts11 Dec 1968Allowed
Muralidhar Mohanty Vs State of Orissa
Orissa High Court · (1969) 35 CLT 245
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2, 3
High Courts05 Dec 1968Allowed
State Vs Pabitra Guru
Orissa High Court · AIR 1969 Ori 287 : (1969) CriLJ 1515
Penal Code, 1860 (IPC) — Section 100, 300, 304, 99
High Courts05 Dec 1968
Dwarika Misra Vs State of Orissa
Orissa High Court · (1969) 35 CLT 255 : (1970) CriLJ 114
Penal Code, 1860 (IPC) — Section 149, 302, 323, 34
High Courts04 Dec 1968Allowed
Paili Narayan Rao Vs The State of Orissa and Others
Orissa High Court · (1969) 35 CLT 214
Orissa Co-operative Societies Act, 1951 — Section 131, 132
High Courts30 Nov 1968Allowed
Dr. Braja Behari Panda and Others Vs Utkal University and Others
Orissa High Court · (1989) 1 OLR 45
High Courts29 Nov 1968
Latu Mukhi Vs State of Orissa
Orissa High Court · (1969) 35 CLT 94 : (1969) CriLJ 1172
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts29 Nov 1968Dismissed
K. Appa Rao Vs Director of Posts and Telegraphs and Others
Orissa High Court · AIR 1969 Ori 220 : (1969) 35 CLT 55
Constitution of India, 1950 — Article 341(1), 342(1)Public Employment (Requirement as to Residence) Act, 1957 — Section 2
High Courts28 Nov 1968
Hochtief Gammon Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 90 : (1969) 2 LLJ 207
Industrial Disputes Act, 1947 — Section 10
High Courts28 Nov 1968
Hindusthan Steel, Ltd. Vs Panda (G.S.) and Others
Orissa High Court · (1969) 35 CLT 172 : (1969) 2 LLJ 200
High Courts28 Nov 1968Dismissed
Darbari Kamar Vs State of Orissa
Orissa High Court · AIR 1970 Ori 54 : (1970) CriLJ 580
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367Evidence Act, 1872 — Section 114, 133, 24, 8III