High Courts24 Dec 1969Dismissed
Santosh Kumar Mohapatra and Another Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 176 : (1970) 36 CLT 472 : (1970) CriLJ 1374
Preventive Detention Act, 1950 — Section 3
COURT ARCHIVE
Orissa High Court judgments, 1969
285 judgments · page 1 of 15
High Courts24 Dec 1969Allowed
Nrusinghanath Deb and Others Vs Banamali Panda and Others
Orissa High Court · AIR 1970 Ori 218
Evidence Act, 1872 — Section 21Transfer of Property Act, 1882 — Section 54
High Courts24 Dec 1969Dismissed
Vaikuntam Mamikyamma Vs Puppala
Orissa High Court · (1969) 12 OHC CK 0006
Evidence Act, 1872 — Section 114, 32, 50Transfer of Property Act, 1882 — Section 122
High Courts23 Dec 1969Dismissed
Kandha Das Vs Indumati Devi
Orissa High Court · AIR 1970 Ori 215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 100Court Fees Act, 1870 — Section 7Transfer of Property Act, 1882 — Section 11
High Courts23 Dec 1969Dismissed
Chaitan Das and Others Vs Murali Dalai and Others
Orissa High Court · (1970) 36 CLT 613
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Transfer of Property Act, 1882 — Section 53A
High Courts23 Dec 1969Dismissed
State of Orissa Vs Kamal Lochan Bohidar and Others
Orissa High Court · (1970) 36 CLT 462
Land Acquisition Act, 1894 — Section 23, 23(1)Orissa General Clauses Act, 1937 — Section 22Orissa General Clauses Rules, 1937 — Rule 1(2), 21
High Courts22 Dec 1969Dismissed
Miss Biswamohini Naik and Miss Kamalakamini Naik Vs Jibanananda Naik, Mrs. Biraj Mohini Choudhury, Mrs. Sarojini Sahu and Mrs. Amulya Roul
Orissa High Court · (1970) 36 CLT 389
Succession Act, 1925 — Section 240, 278
High Courts17 Dec 1969Allowed
Ghanashyam Misra Vs Orissa Association of Sanskrit Learning and Culture
Orissa High Court · (1969) 12 OHC CK 0001
Constitution of India, 1950 — Article 226
High Courts16 Dec 1969Allowed
Debarchan Pradhan and Others Vs Bhagirathi Pradhan and Others
Orissa High Court · AIR 1970 Ori 231 : (1970) 36 CLT 839
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts12 Dec 1969
Certificate Officer and Another Vs Kasturi Chand Malu and Another
Orissa High Court · AIR 1970 Ori 239
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), 80
High Courts11 Dec 1969Allowed
J. Banchcha Behera Vs Dhadi Behera and Another
Orissa High Court · (1970) 36 CLT 413
Constitution of India, 1950 — Article 226, 227Orissa Tenants Relief Act, 1955 — Section 9(1)
High Courts10 Dec 1969Dismissed
Sachchidananda Tripathy Vs Vice-Chancellor, Samalpur University and Others
Orissa High Court · AIR 1970 Ori 181
Constitution of India, 1950 — Article 14Utkal University (Adopted by Sambalpur University) Regulations — Regulation 5(3), 9(3)
High Courts09 Dec 1969Allowed
S. Manesu Vs The State
Orissa High Court · (1970) 36 CLT 526
Criminal Procedure Code, 1898 (CrPC) — Section 369, 561APenal Code, 1860 (IPC) — Section 323, 324
High Courts05 Dec 1969Dismissed
Laxmi Narayan Thakur Vs Puniya Behera and Another and Gopalamani Patnaik
Orissa High Court · (1970) 36 CLT 352
High Courts04 Dec 1969Allowed
Biramani Sahu and Others Vs Paremeswar Kuar
Orissa High Court · (1970) 36 CLT 894
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145, 435, 438
High Courts03 Dec 1969Dismissed
Padmalav Das and Others Vs Official Liquidator, Puri Bank Ltd. (In Liquidation)
Orissa High Court · AIR 1971 Ori 75 : (1971) 41 CompCas 1050
Banking Regulation Act, 1949 — Section 45UCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90
High Courts03 Dec 1969Allowed
State Vs Prakash Chandra Agarwalla
Orissa High Court · AIR 1970 Ori 171 : (1970) 36 CLT 485 : (1970) CriLJ 1254
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A(2), 369
High Courts03 Dec 1969Allowed
Boddu Ramulu Vs Gokarla Ramaswamy and Others
Orissa High Court · (1969) 12 OHC CK 0008
Orissa Money Lenders Act, 1939 — Section 17Transfer of Property Act, 1882 — Section 60
High Courts03 Dec 1969Allowed
Ramchandra Mohapatra Vs Santhinath Choudhury and Another
Orissa High Court · (1970) 36 CLT 305
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts27 Nov 1969Allowed
The Food Inspector, Notified Area Council Vs Laxminarayan
Orissa High Court · (1969) 35 CLT 863
Penal Code, 1860 (IPC) — Section 249, 272, 273, 274, 275Prevention of Food Adulteration Act, 1954 — Section 1, 1(3), 13, 13(2), 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 23, 28, 29, 7