COURT ARCHIVE

Orissa High Court judgments, 1968

220 judgments · page 11 of 11

High Courts22 Feb 1968Dismissed

Shri P.V. Jagannath Rao Vs The State of Orissa and Others

Orissa High Court · (1968) 34 CLT 666

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11Commissions of Inquiry Act, 1952 — Section 2, 3, 3(1), 5(2), 5(3)Constitution of India, 1950 — Article 14, 226, 227, 257(1)

Read judgment

High Courts16 Feb 1968Allowed

Gopinath Jena and Others Vs Abhimanyu Jena

Orissa High Court · (1968) 34 CLT 411

Criminal Procedure Code, 1898 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 323, 353, 425, 426, 427

Read judgment

High Courts14 Feb 1968

Raghunath Behera Vs State of Orissa

Orissa High Court · (1968) 34 CLT 500 : (1968) CriLJ 851

Penal Code, 1860 (IPC) — Section 279, 304, 304A

Read judgment

High Courts14 Feb 1968Dismissed

Daljit Kaur Vs State of Orissa

Orissa High Court · AIR 1968 Ori 125 : (1968) 34 CLT 324 : (1968) CriLJ 1090

Criminal Procedure Code, 1898 (CrPC) — Section 469, 470, 471

Read judgment

High Courts14 Feb 1968Dismissed

Maguni Naik Vs Chemei Naik and Others

Orissa High Court · (1968) 34 CLT 396

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Criminal Procedure Code, 1898 (CrPC) — Section 144

Read judgment

High Courts12 Feb 1968Allowed

Keshabananda Das Vs Rama Behera and Others

Orissa High Court · (1968) 34 CLT 522

Criminal Procedure Code, 1898 (CrPC) — Section 145

Read judgment

High Courts02 Feb 1968Allowed

Sundari Bewa Vs Ranka Behara and Others

Orissa High Court · AIR 1968 Ori 134 : (1968) 34 CLT 379

Partition Act, 1893 — Section 4(1)Transfer of Property Act, 1882 — Section 44, 52

Read judgment

High Courts23 Jan 1968Dismissed

Patra Bahale alias Kishall Vs State of Orissa

Orissa High Court · (1969) 35 CLT 258

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts18 Jan 1968Dismissed

Rahasbehari Puthal and Another Vs Ghana Naik

Orissa High Court · (1968) 34 CLT 524

Orissa Tenants Relief Act, 1955 — Section 11A(4), 11A(5), 11A(6), 9(1)

Read judgment

High Courts17 Jan 1968Allowed

Bakaulla Khan and Another Vs Indramoni Prusty

Orissa High Court · (1968) 34 CLT 508

Orissa Money Lenders Act, 1939 — Section 2, 3, 8

Read judgment

High Courts17 Jan 1968Allowed

Sundaram Finance Ltd. Vs Shankar Chit Fund

Orissa High Court · AIR 1968 Ori 128 : (1968) 34 CLT 373

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62

Read judgment

High Courts17 Jan 1968Allowed

Choudhury Mohammad Basir and Others Vs Sarangadhar Mohapatra and Others

Orissa High Court · (1968) 34 CLT 477

Read judgment

High Courts14 Jan 1968Dismissed

Kendrapara Municipality Vs Sk. Abdul Aziz

Orissa High Court · (1969) 35 CLT 208

Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 13, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 5

Read judgment

High Courts12 Jan 1968

Shyamsundar Sahu Vs Saroj Kumar Ghose

Orissa High Court · (1968) 34 CLT 319 : (1968) CriLJ 846

Penal Code, 1860 (IPC) — Section 426, 448

Read judgment

High Courts10 Jan 1968Allowed

Srimati Sari Sabatani and Others Vs Kandhuni Sahuani and Others

Orissa High Court · (1968) 34 CLT 534

Provincial Insolvency Act, 1920 — Section 4, 68

Read judgment

High Courts10 Jan 1968Dismissed

Subarna Paridani Vs The State of Orissa

Orissa High Court · (1968) 34 CLT 307

Orissa Estates Abolition Act, 1951 — Section 5, 5A, 6, 7, 8Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 2

Read judgment

High Courts09 Jan 1968Dismissed

Chandrasekhar Tripathy and Another Vs Sashibhusan Tripathy and Others

Orissa High Court · (1968) 34 CLT 483

Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(1), 24

Read judgment

High Courts08 Jan 1968Allowed

Ghasiram Majhi Vs Omkar Singh

Orissa High Court · AIR 1968 Ori 99 : (1968) 34 CLT 328

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Conduct of Elections Rules, 1961 — Rule 90(2)Evidence Act, 1872 — Section 101, 102, 103, 104, 17

Read judgment

High Courts02 Jan 1968Allowed

Menakarani Hazra Vs Mohinder Singh Jaggi and Another

Orissa High Court · (1968) 34 CLT 277

Constitution of India, 1950 — Article 14, 226, 227Orissa House Rent Control Act, 1967 — Section 1(3), 12, 14A, 3, 7Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts02 Jan 1968

Manakarani Hazra and Others Vs Mohinder Singh Jaggi and Another

Orissa High Court · AIR 1968 Ori 418

Constitution of India, 1950 — Article 14, 226, 227Orissa House Rent Control Act, 1958 — Section 1(3), 7, 7(1), 7(2)Transfer of Property Act, 1882 — Section 106

Read judgment