High Courts18 Jun 1968Allowed
Bimbadhar Misra Vs State of Orissa
Orissa High Court · (1968) 34 CLT 898
COURT ARCHIVE
Orissa High Court judgments, 1968
220 judgments · page 8 of 11
High Courts18 Jun 1968Dismissed
Krishna Kanta Misra Vs Banamali Babu
Orissa High Court · (1968) 06 OHC CK 0006
Evidence Act, 1872 — Section 101, 102, 103, 104Representation of the People Act, 1951 — Section 123(7), 79, 80, 83(1), 90(1)
High Courts18 Jun 1968Dismissed
Gouranga Panjgrahi and Another Vs Sahadeb Panigrahi and Others
Orissa High Court · (1968) 34 CLT 890
High Courts18 Jun 1968Dismissed
Pakula Majhi and Others Vs Subhadra Bhotruni
Orissa High Court · AIR 1969 Ori 3 : (1968) 34 CLT 1021
High Courts05 Jun 1968Allowed
Dandapani Gouda Vs State of Orissa and Another
Orissa High Court · (1968) 34 CLT 842
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 195(1), 202Penal Code, 1860 (IPC) — Section 163, 34, 463, 465, 466
High Courts10 May 1968Allowed
Orissa Cement Limited Vs State of Orissa and Others State of Orissa Vs Mohammad Suleman and Another
Orissa High Court · (1968) 34 CLT 817
Land Acquisition Act, 1894 — Section 11, 18, 20, 21, 23
High Courts10 May 1968Allowed
Gobinda Chandra Mohapatra Vs Gouranga Chandra Lenka
Orissa High Court · (1968) 34 CLT 1347
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 20 Rule 2(2)Limitation Act, 1908 — Article 175
High Courts09 May 1968Allowed
Sankar Behera and Another Vs State of Orissa
Orissa High Court · AIR 1969 Ori 73 : (1968) 34 CLT 766 : (1969) CriLJ 502
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3
High Courts08 May 1968Dismissed
Rasbihari Panda and Others Vs State of Orissa
Orissa High Court · AIR 1968 Ori 182 : (1968) 34 CLT 606 : (1968) 34 CLT 605
Constitution of India, 1950 — Article 14, 19, 19(6)Orissa Kendu Leaves (Control of Trade) Act, 1961 — Section 10
High Courts08 May 1968Dismissed
Indal Employees' Co-Operative Society Ltd. Vs State of Orissa and Others
Orissa High Court · (1968) 34 CLT 745 : (1968) 22 STC 460
Orissa Co-operative Societies Act, 1962 — Section 133, 9
High Courts06 May 1968
Gobinda Das Panda Vs State of Orissa
Orissa High Court · (1968) 34 CLT 884 : (1969) 1 LLJ 433
Constitution of India, 1950 — Article 226, 311, 32
High Courts03 May 1968Dismissed
Niranjan Das and Others Vs Liquidator Puri Bank Ltd.
Orissa High Court · AIR 1968 Ori 183(1) : (1968) 34 CLT 863 : (1968) 34 CLT 758 : (1969) 39 CompCas 650
Banking Companies Act, 1949 — Section 45A, 45N, 45UCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 11 , 47Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts03 May 1968Dismissed
Surya Narayan Sahu Vs Banamali Sahu
Orissa High Court · AIR 1968 Ori 206 : (1968) 34 CLT 1185
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Limitation Act, 1908 — Article 181
High Courts03 May 1968Allowed
Madanlal Kadia Vs Union of India (UOI) and Others
Orissa High Court · AIR 1968 Ori 234 : (1968) 34 CLT 823
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80Evidence Act, 1872 — Section 114
High Courts02 May 1968Dismissed
Rupa Bharati Ltd. Vs Registrar of Companies
Orissa High Court · (1968) 34 CLT 1072
Companies Act, 1956 — Section 43(5), 433
High Courts02 May 1968Partly Allowed
Prasana Kumar Patra Vs Smt. Sureswari Patrani
Orissa High Court · AIR 1969 Ori 12 : (1968) 34 CLT 937
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24
High Courts02 May 1968Allowed
Kurupa Naik and Others Vs Bhagaban Naik and Others
Orissa High Court · AIR 1968 Ori 181 : (1968) 34 CLT 1195
Suits Valuation Act, 1887 — Section 8
High Courts01 May 1968Dismissed
Bari Behera Vs Debinarayan Das Choudhury
Orissa High Court · (1968) 34 CLT 640
Civil Procedure Code, 1908 (CPC) — Section 151Orissa Land Reforms Act, 1960 — Section 71(2), 74, 74(1), 74(2)Orissa Tenants Relief Act, 1955 — Section 11A, 11A(1), 11A(2), 11A(4), 11A(5)
High Courts01 May 1968Allowed
Rudra Charan Samal Vs B.C. Roy, Election Officer and Panchayat Samity and Additional Tahsildar and Others
Orissa High Court · (1968) 34 CLT 646
Orissa Panchayat Samiti and Zilla Parishad (Conduct of Election) Rules, 1966 — Rule 10, 11, 12, 13, 14Orissa Panchayat samiti and Zilla Parishad Act, 1959 — Section 57
High Courts01 May 1968Dismissed
Jogi Behera and Others Vs Girija Sankar Roy and Others and Nilamoni Behera and Others and Smt. Durgamani Debi and Another and Nilamani Behera and Others
Orissa High Court · (1968) 34 CLT 729
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10Orissa Estates Abolition Act, 1951 — Section 3(1), 3A, 4, 5