High Courts19 Aug 1968Allowed
Ananta Misra Vs Utama Dibya
Orissa High Court · AIR 1969 Ori 183
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
COURT ARCHIVE
Orissa High Court judgments, 1968
220 judgments · page 5 of 11
High Courts19 Aug 1968Dismissed
Mohanto Bissoi Vs Bontilo Bissoi and Khalli Bissoi
Orissa High Court · (1968) 34 CLT 1155
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23, 23(2)Specific Relief Act, 1963 — Section 2, 3, 42
High Courts19 Aug 1968Dismissed
Prahlad Dora Vs The State of Orissa and Others
Orissa High Court · AIR 1969 Ori 21 : (1968) 34 CLT 1175
Civil Procedure Code, 1908 (CPC) — Section 11, 47, 9
High Courts16 Aug 1968Dismissed
B. Jagannath Swamy Vs Jeypore Municipality
Orissa High Court · (1968) 34 CLT 1318
Orissa Municipal Act, 1950 — Section 156, 156(1)
High Courts14 Aug 1968Dismissed
Kuna Kandi Vs The State
Orissa High Court · (1968) 34 CLT 1077
Criminal Procedure Code, 1898 (CrPC) — Section 162, 342Evidence Act, 1872 — Section 114, 30Penal Code, 1860 (IPC) — Section 395, 412, 457
High Courts14 Aug 1968Dismissed
Damodar Mahapatra and Another Vs State of Orissa and Others
Orissa High Court · (1968) 34 CLT 956
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 8, 115, 9Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 10, 14, 3, 4, 5
High Courts14 Aug 1968
Anand Sahu Vs State of Orissa and Others
Orissa High Court · (1968) 34 CLT 1118 : (1970) 1 LLJ 565
High Courts14 Aug 1968
Bhaskar Chandra Sahu Vs State of Orissa
Orissa High Court · (1969) CriLJ 578
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 456, 457
High Courts14 Aug 1968Allowed
Municipal Council Vs Ghanasbyam Das
Orissa High Court · (1968) 34 CLT 1067
Orissa Municipal Act, 1950 — Section 207, 26, 264, 266, 267
High Courts13 Aug 1968Dismissed
Anadi Sahu and Others Vs Narendra Naik
Orissa High Court · AIR 1969 Ori 70 : (1969) CriLJ 499
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 379
High Courts13 Aug 1968Dismissed
Paramananda Ash Vs Bhagabati Dei
Orissa High Court · AIR 1969 Ori 32 : (1968) 34 CLT 1121
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts13 Aug 1968Allowed
Sri Gopinath Deb and Others Vs Jagannath Baral and Others
Orissa High Court · AIR 1969 Ori 18
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 101, 103Evidence Act, 1872 — Section 32(3)
High Courts12 Aug 1968Allowed
Sribatsha Kanugo and Others Vs Board of Secondary Education and Others
Orissa High Court · AIR 1969 Ori 301 : (1968) 34 CLT 1162
Constitution of India, 1950 — Article 226, 31, 31(1), 367, 367(1)General Clauses Act, 1897 — Section 3(42)Orissa Education Code — Article 41
High Courts09 Aug 1968Allowed
Stewart Science College and Another Vs Braja Sundar Das and Others
Orissa High Court · AIR 1969 Ori 137 : (1969) 35 CLT 206
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts09 Aug 1968Allowed
Anandasingh Neggi Vs State of Orissa
Orissa High Court · AIR 1969 Ori 49 : (1968) 34 CLT 1189 : (1969) CriLJ 428
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts09 Aug 1968
Kirtan Das and Another Vs State of Orissa
Orissa High Court · AIR 1969 Ori 36 : (1969) CriLJ 397
Criminal Procedure Code, 1898 (CrPC) — Section 237, 238, 367, 439Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 352
High Courts07 Aug 1968
Sarat Chandra Biswal and Another Vs Surendra Mohanty, Editor "Kalinga" and Others
Orissa High Court · AIR 1969 Ori 117 : (1969) CriLJ 763
Advocates Act, 1961 — Section 49Advocates Rules, 1961 — Rule 15, 3, 4Constitution of India, 1950 — Article 19(1), 226
High Courts06 Aug 1968Allowed
Bairagi Charan Mohanti Vs Basanta Priya Devi and Others
Orissa High Court · AIR 1969 Ori 67 : (1969) 35 CLT 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(3)Orissa Tenancy (Amendment) Act, 1948 — Section 228 , 228A, 228A(4)
High Courts06 Aug 1968Dismissed
Sanyasi Behera Vs Onarasi alias Varanasi Kantamma and Others
Orissa High Court · AIR 1969 Ori 16 : (1968) 34 CLT 1246
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 58, Order 21 Rule 63, 11
High Courts02 Aug 1968Dismissed
The State of Orissa and Another Vs Indupalli Babaji
Orissa High Court · (1969) 35 CLT 60
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 115, 41Orissa Education Code — Article 235, 235(1)