High Courts08 Oct 1968
Rinkula Raito Vs State of Orissa
Orissa High Court · (1969) CriLJ 703
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1968
220 judgments · page 3 of 11
High Courts08 Oct 1968Dismissed
Raghu Samarath Vs State of Orissa
Orissa High Court · (1969) 35 CLT 11
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1968Partly Allowed
Sri Damodar Jew Thakur Vs Hema Narayan Misra and Others
Orissa High Court · AIR 1969 Ori 54 : (1969) 35 CLT 133
Limitation Act, 1963 — Article 64 , 65
High Courts18 Sept 1968Allowed
Madhusudan Nandy Vs The State of Orissa and Another
Orissa High Court · (1968) 34 CLT 1337
Constitution of India, 1950 — Article 22, 22(5)
High Courts17 Sept 1968Dismissed
Anama Rout and Others Vs Trilochan Das
Orissa High Court · AIR 1969 Ori 75 : (1968) 34 CLT 1250 : (1969) CriLJ 504
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423
High Courts17 Sept 1968Allowed
Baban Bhoi and Others Vs Bidhubhusan Panigrahi and Another
Orissa High Court · (1968) 34 CLT 1340
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2
High Courts16 Sept 1968Dismissed
Soubhagya Chandra Patnaik Vs Union of India (UOI)
Orissa High Court · AIR 1969 Ori 169 : (1968) 34 CLT 1404 : (1969) CriLJ 930
Army Act, 1950 — Section 152, 71, 73
High Courts13 Sept 1968Dismissed
Krushna Chandra Tripathy and Another Vs Lokanath Mohapatra and Others
Orissa High Court · AIR 1969 Ori 140
Civil Procedure Code, 1908 (CPC) — Section 100, 110, 115Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Court Fees Act, 1870 — Article 5, 7
High Courts13 Sept 1968Allowed
Rameswarlal Vs Panchu Sahu and Another
Orissa High Court · AIR 1969 Ori 116 : (1969) 35 CLT 150
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts12 Sept 1968
Satyabadi Mahapatra Vs Lingaraj Mohapatra and Others
Orissa High Court · (1968) 34 CLT 1345
Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1951 — Section 42
High Courts12 Sept 1968Allowed
Municipal Council Vs Pramod Kishore Das
Orissa High Court · AIR 1969 Ori 284 : (1968) 34 CLT 1180
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6(1), Order 9 Rule 7, 115
High Courts12 Sept 1968Dismissed
Damodar Mohapatra Vs Raghunath Pradhani and Others
Orissa High Court · (1969) 35 CLT 139
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 65, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 90(1)Orissa Money Lenders Act, 1939 — Section 11Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3
High Courts11 Sept 1968Allowed
G. Pannalal Sowcar Vs Appalabhukatala Sanyasayya Achary
Orissa High Court · AIR 1969 Ori 147 : (1969) 35 CLT 181
Civil Procedure Code, 1908 (CPC) — Section 11, 39(1), 41, 42, 48Limitation Act, 1908 — Article 182
High Courts11 Sept 1968Dismissed
State of Orissa Vs Chandiprasad Joshi
Orissa High Court · (1968) 34 CLT 1273
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 376
High Courts10 Sept 1968Allowed
Mayadhar Misra Vs Pramod Chandra Misra and Others
Orissa High Court · AIR 1969 Ori 144 : (1969) 35 CLT 287
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 34 Rule 5, 110, 115, 151
High Courts10 Sept 1968
Binod Naik and Another Vs Chandrasekhar Padhi and Others
Orissa High Court · AIR 1969 Ori 134 : (1968) 34 CLT 1305
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 22 Rule 3, Order 23 Rule 1, 100 , 101Evidence Act, 1872 — Section 5
High Courts10 Sept 1968Dismissed
Krushna Chandra Mohapatra Vs Janardan Das
Orissa High Court · (1969) 35 CLT 250
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 5Orissa Tenancy Act, 1913 — Section 3(1)
High Courts09 Sept 1968Allowed
Bahadur Bhoi and Others Vs The State
Orissa High Court · (1968) 34 CLT 1255
Penal Code, 1860 (IPC) — Section 379
High Courts06 Sept 1968Allowed
Abodha Kumar Mohapatra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 80
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 14, 15(1), 226Evidence Act, 1872 — Section 115
High Courts03 Sept 1968
Bichitrananda Mohanti Vs State of Orissa
Orissa High Court · (1968) 34 CLT 1351 : (1969) 1 LLJ 348