High Courts02 Aug 1968Partly Allowed
Narasingo Maharana and Others Vs Chaitanya Sahu
Orissa High Court · AIR 1969 Ori 59 : (1969) CriLJ 432
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Orissa High Court judgments, 1968
220 judgments · page 6 of 11
High Courts02 Aug 1968Allowed
Gadam Narasamma Vs Dandasi Naya and Others
Orissa High Court · (1968) 34 CLT 1169
High Courts01 Aug 1968Allowed
Manoranjan Samanta Kumar Vs Brundabati Veergam
Orissa High Court · AIR 1969 Ori 52
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 11(2), Order 9 Rule 13(1), 115
High Courts31 Jul 1968Dismissed
Dinamani Dass and Others Vs Bimbadhar Padhan and Others
Orissa High Court · AIR 1969 Ori 28
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Jul 1968Dismissed
Laduram Choudhury and Another Vs Jambeswar Patnaik and Another
Orissa High Court · (1968) 34 CLT 1126
High Courts30 Jul 1968Dismissed
Chintamani Pati Vs Krishna Chaudra Panda and Others
Orissa High Court · (1968) 34 CLT 1111
Evidence Act, 1872 — Section 114Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41
High Courts24 Jul 1968Dismissed
Narasingh Singh Lal Another Vs Sri Rama Krishna Deo
Orissa High Court · (1968) 34 CLT 1364
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 18, 18(1), 18(4), 3, 3A
High Courts23 Jul 1968Dismissed
Smt. Brajabala Das Vs Radha Kamal Das and Others
Orissa High Court · AIR 1969 Ori 63 : (1968) 34 CLT 1258
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 6 Rule 4, Order 7 Rule 6, 115Limitation Act, 1908 — Section 18Limitation Act, 1963 — Section 17
High Courts19 Jul 1968Dismissed
Baishnaba Charan Acharyya and Another Vs Nityananda Satapathy
Orissa High Court · AIR 1969 Ori 34
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Jul 1968Allowed
Sidhe Doma Vs State of Orissa
Orissa High Court · (1968) 34 CLT 1018
Criminal Procedure Code, 1898 (CrPC) — Section 342, 565Penal Code, 1860 (IPC) — Section 379, 75
High Courts18 Jul 1968Dismissed
Dhani Rout and Others Vs Arjun Bal
Orissa High Court · (1968) 34 CLT 1057
Criminal Procedure Code, 1898 (CrPC) — Section 435Penal Code, 1860 (IPC) — Section 379
High Courts17 Jul 1968Allowed
Prasanta Mohapatra Vs State of Orissa
Orissa High Court · AIR 1969 Ori 61 : (1968) 34 CLT 1052 : (1969) 2 LLJ 325
Constitution of India, 1950 — Article 309, 311, 311(2)
High Courts17 Jul 1968Dismissed
Somanath Misra Vs Union of India (UOI) and Another
Orissa High Court · AIR 1969 Ori 37 : (1968) 34 CLT 1026 : (1969) 2 LLJ 308
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 14, 309, 311, 311(2)
High Courts16 Jul 1968Allowed
Brajaraj Pradhan and Others Vs The State
Orissa High Court · (1968) 34 CLT 1015
Penal Code, 1860 (IPC) — Section 441, 448
High Courts11 Jul 1968Dismissed
K. Venkata Suryanarayana Patnaik Vs Royal Chit Fund and Another
Orissa High Court · AIR 1968 Ori 295 : (1968) 34 CLT 1389
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 4(2), Order 17 Rule 3, Order 9 Rule 9
High Courts10 Jul 1968Dismissed
Dwaru Patra Vs The State
Orissa High Court · (1968) 34 CLT 1107
Penal Code, 1860 (IPC) — Section 302
High Courts08 Jul 1968
Narayan Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (1968) 34 CLT 1210 : (1969) 2 LLJ 318
Constitution of India, 1950 — Article 309
High Courts04 Jul 1968Dismissed
Netrananda Behara Vs The State
Orissa High Court · AIR 1968 Ori 229 : (1968) 34 CLT 966 : (1968) CriLJ 1626
Penal Code, 1860 (IPC) — Section 302, 84
High Courts04 Jul 1968Dismissed
State of Orissa and Others Vs Maguni Oharan Mohanty
Orissa High Court · (1968) 34 CLT 919
Orissa Forest Contract Rules, 1966 — Rule 17
High Courts02 Jul 1968Dismissed
Illarus Khadia alias Tete Vs The State
Orissa High Court · (1968) 34 CLT 939
Penal Code, 1860 (IPC) — Section 302