High Courts14 Jul 1969Dismissed
T.C. Panigrahi Vs Goru Satyarajulu and Another
Orissa High Court · AIR 1970 Ori 25 : (1969) 35 CLT 1010
Provincial Insolvency Act, 1920 — Section 53Transfer of Property Act, 1882 — Section 123
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 10 of 16
High Courts14 Jul 1969
Udayanath Baral Vs Bula Ojha and Another
Orissa High Court · (1969) 35 CLT 1036
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts14 Jul 1969Allowed
Bala Bariha and Others Vs Kathu Bariha
Orissa High Court · AIR 1970 Ori 47 : (1969) 35 CLT 957
Penal Code, 1860 (IPC) — Section 441, 447
High Courts11 Jul 1969Dismissed
Prafulla Ch. Kanungo Vs Dhulia Behera and Another
Orissa High Court · (1969) 35 CLT 948
Penal Code, 1860 (IPC) — Section 31, 325, 34, 341
High Courts11 Jul 1969Allowed
Beni Bhuj Sahu Vs Chief Engineer, Hirakud Dam Project and Another
Orissa High Court · AIR 1970 Ori 9 : (1969) 35 CLT 898
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts10 Jul 1969Allowed
The Tata Iron and Steel Co. Ltd. Vs The State of Orissa and Others
Orissa High Court · (1969) 35 CLT 1027 : (1970) 25 STC 171
Central Sales Tax Act, 1956 — Section 13, 8, 9Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1969
Tata Iron and Steel Co. Ltd. Vs The State of Orissa : No. 2
Orissa High Court · (1970) 25 STC 177
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 1969
Tularam Patel Vs Siba Sankar Kalo and Others
Orissa High Court · (1969) 35 CLT 889
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Orissa Money lenders Act, 1939 — Section 17Penal Code, 1860 (IPC) — Section 379
High Courts09 Jul 1969Allowed
Sri Purna Chandra Das Vs Chairman, State Transport Authority and Another
Orissa High Court · AIR 1970 Ori 1 : (1969) 35 CLT 931
Constitution of India, 1950 — Article 311(2)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4), 15(6)
High Courts08 Jul 1969Dismissed
Gobinda Chandra Harichandan Jagadev Vs State of Orissa
Orissa High Court · (1969) 35 CLT 968
Orissa Estates Abolition Act, 1951 — Section 13A, 13A, 13B, 13C, 13D
High Courts08 Jul 1969Allowed
Brundaban Padhi Vs State of Orissa
Orissa High Court · AIR 1970 Ori 81 : (1969) 35 CLT 926
Constitution of India, 1950 — Article 311(2)
High Courts08 Jul 1969
Auddy and Co. Vs State of Orissa
Orissa High Court · (1969) 35 CLT 961 : (1970) 25 STC 453
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts04 Jul 1969Dismissed
Yasin Bagi Vs Haranarayan Agarwalla and Others
Orissa High Court · (1969) 35 CLT 927
Evidence Act, 1872 — Section 66Registration Act, 1908 — Section 4, 49
High Courts02 Jul 1969
State of Orissa Vs Dinabandhu Sahu and Sons
Orissa High Court · (1969) 35 CLT 901 : (1969) 24 STC 233
Central Sales Tax Act, 1956 — Section 14, 15
High Courts02 Jul 1969Partly Allowed
Prasanna Kumar Samal and Others Vs Anand Chandra Swain
Orissa High Court · AIR 1970 Ori 10 : (1970) CriLJ 62
Cattle Trespass Act, 1871 — Section 10, 20Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342Penal Code, 1860 (IPC) — Section 109, 323, 390, 97
High Courts01 Jul 1969
State of Orissa Vs Modi Stores
Orissa High Court · (1969) 35 CLT 973 : (1969) 24 STC 255
Central Sales Tax Act, 1956 — Section 14
High Courts01 Jul 1969Dismissed
Prasanna Kumar Samal and Others Vs Balbhadra Rout
Orissa High Court · AIR 1970 Ori 27 : (1970) CriLJ 263
Cattle Trespass Act, 1871 — Section 10, 24
High Courts30 Jun 1969Allowed
Jogi Das and Others Vs Fakir Panda
Orissa High Court · AIR 1970 Ori 22 : (1969) 35 CLT 939
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 1, 17(2), 49
High Courts27 Jun 1969
Shyamasundar Kar Vs The State
Orissa High Court · (1969) 35 CLT 951 : (1969) CriLJ 1310
Penal Code, 1860 (IPC) — Section 362, 366, 420, 493