High Courts22 Nov 1968Dismissed
Satyaprakash Sarkar and Others Vs Jagannath Mahaprabhu
Orissa High Court · (1969) 35 CLT 156
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 3
COURT ARCHIVE
Orissa High Court judgments, 1968
220 judgments · page 2 of 11
High Courts20 Nov 1968
Baikunthanath Pratihari Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 14 : (1969) 35 CLT 1067 : (1969) 2 LLJ 316
Constitution of India, 1950 — Article 299
High Courts19 Nov 1968Dismissed
Dhruba Charan Khuntia Vs State and Others Indramoni Swain Vs Dhruba Charan Khuntia and Others
Orissa High Court · (1969) 35 CLT 105
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 200, 202, 417(3), 439Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 325
High Courts19 Nov 1968Dismissed
Manilal Sahu and Others Vs State of Orissa
Orissa High Court · AIR 1969 Ori 176 : (1969) 35 CLT 35 : (1969) 35 CLT 126 : (1969) CriLJ 990
Criminal Procedure Code, 1898 (CrPC) — Section 256Evidence Act, 1872 — Section 145, 155, 5Penal Code, 1860 (IPC) — Section 147
High Courts19 Nov 1968Allowed
State Vs Bauri Bissoi and Others
Orissa High Court · AIR 1969 Ori 286 : (1969) 35 CLT 248 : (1969) CriLJ 1419
Criminal Procedure Code, 1898 (CrPC) — Section 337(2), 337(2A)
High Courts15 Nov 1968Dismissed
Sarka Gundusa Vs State of Orissa
Orissa High Court · AIR 1969 Ori 102 : (1969) 35 CLT 79 : (1969) CriLJ 623
Evidence Act, 1872 — Section 101 , 102, 103, 104Penal Code, 1860 (IPC) — Section 84
High Courts12 Nov 1968
Uma Charan Chand Vs Charan Das
Orissa High Court · (1969) 35 CLT 186 : (1969) CriLJ 1086
Penal Code, 1860 (IPC) — Section 379
High Courts11 Nov 1968
State of Orissa Vs Kebalananda Patnaik
Orissa High Court · (1969) CriLJ 1174
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 381
High Courts08 Nov 1968Dismissed
Dhansai Sahu and Another Vs State of Orissa
Orissa High Court · AIR 1969 Ori 105 : (1969) 35 CLT 18 : (1969) CriLJ 626
Criminal Procedure Code, 1898 (CrPC) — Section 233, 537Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 13, 5
High Courts31 Oct 1968
Paramananda Mahakud and Another Vs State of Orissa
Orissa High Court · (1970) CriLJ 931
Evidence Act, 1872 — Section 105, 145Penal Code, 1860 (IPC) — Section 100, 302, 324, 97
High Courts30 Oct 1968Allowed
Straw Products Ltd. Vs Registrar of Companies
Orissa High Court · AIR 1969 Ori 91
Companies Act, 1956 — Section 17, 17(1), 293(1)
High Courts25 Oct 1968Partly Allowed
Somnath Das Vs State of Orissa
Orissa High Court · AIR 1969 Ori 138 : (1969) 35 CLT 165 : (1969) CriLJ 922
Penal Code, 1860 (IPC) — Section 100, 300, 304, 97
High Courts25 Oct 1968Allowed
M. Abdul Hassan and Others Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 180
Bihar and Orissa Excise Act, 1915 — Section 27Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 96
High Courts25 Oct 1968Allowed
Satya Bhusan Ray and Others Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 182
Constitution of India, 1950 — Article 226, 265Orissa Excise Rules, 1965 — Rule 103(1)
High Courts17 Oct 1968Dismissed
Krushna Charan Mohanty Vs Sunakar Swain and Others
Orissa High Court · (1969) 35 CLT 53
Estates Abolition Act — Section 49(1), 52
High Courts16 Oct 1968
Jogi Sahu Vs State of Orissa
Orissa High Court · (1970) CriLJ 637
Penal Code, 1860 (IPC) — Section 302
High Courts16 Oct 1968Dismissed
Bisra Lime Stone Co. Ltd. Vs Labour Inspector, Central and Another
Orissa High Court · AIR 1969 Ori 110 : (1968) 34 CLT 1372 : (1969) 2 LLJ 112
Constitution of India, 1950 — Article 258Minimum Wages Act, 1948 — Section 2, 3, 5(2)
High Courts16 Oct 1968
Anadi Charan Sahu and Others Vs State of Orissa
Orissa High Court · (1968) 34 CLT 1293 : (1969) CriLJ 827
Forest Act, 1927 — Section 41, 42
High Courts15 Oct 1968Allowed
Biro Swain and Others Vs State of Orissa and Another
Orissa High Court · AIR 1969 Ori 146 : (1969) CriLJ 925
Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 71
High Courts08 Oct 1968
Madan Naikani Vs Ranjit Mahakur and Others
Orissa High Court · AIR 1969 Ori 77 : (1969) 35 CLT 46
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13