High Courts29 Apr 1969Allowed
Bimbadhar Kar Vs Sk. Enamur Raheman
Orissa High Court · (1969) 35 CLT 709
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1), Order 43 Rule 1
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 12 of 16
High Courts29 Apr 1969Allowed
Gita Debi Saragi Vs Madan Mohan Masanta and Others
Orissa High Court · AIR 1969 Ori 294 : (1969) 35 CLT 562
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3Partition Act, 1893 — Section 4
High Courts29 Apr 1969Allowed
Krishna alias Krishna Chandra Choudhury and Another Vs Upendra Jena and Another
Orissa High Court · (1969) 35 CLT 757
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 90, 47Limitation Act, 1963 — Section 5Orissa Money Lenders Act, 1939 — Section 14
High Courts28 Apr 1969Dismissed
Moujiram Jain Vs The State of Orissa and Others
Orissa High Court · (1969) 35 CLT 636
Orissa Municipal Act, 1950 — Section 48, 49, 52, 53(3), 54
High Courts25 Apr 1969Dismissed
Arakhita Panda Vs Ananda Panda and Others
Orissa High Court · (1969) 35 CLT 654
Penal Code, 1860 (IPC) — Section 427
High Courts24 Apr 1969Allowed
Pratap Kishore Patnaik Vs Rama Chandra Patra and Others
Orissa High Court · AIR 1969 Ori 278 : (1969) 35 CLT 687
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 115 , 151
High Courts24 Apr 1969Allowed
Bhika Biswal and Others Vs Joginath Sahu
Orissa High Court · (1969) 35 CLT 691
Penal Code, 1860 (IPC) — Section 447, 503, 506
High Courts23 Apr 1969Dismissed
State of Orissa and Another Vs Govinda Choudhury
Orissa High Court · AIR 1969 Ori 274 : (1969) 35 CLT 630
Arbitration Act, 1940 — Section 8(1)
High Courts21 Apr 1969
Kartik Pan and Another Vs Bodhrai Naik
Orissa High Court · (1969) 35 CLT 936
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1B), 145(4), 146, 146(1)
High Courts18 Apr 1969Allowed
The Collector of Puri representing the State of Orissa Vs Budhinath Samantray and Another
Orissa High Court · (1969) 35 CLT 552
Evidence Act, 1872 — Section 91Orissa Estates Abolition Act, 1951 — Section 39, 5(1)Orissa Tenancy Act, 1913 — Section 22, 23, 24, 25, 5(2)
High Courts17 Apr 1969Allowed
Judhistir Jena Vs Surendra Mohanty and Another
Orissa High Court · AIR 1969 Ori 233
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts11 Apr 1969Dismissed
Gokhei Maharana and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 590
Criminal Procedure Code, 1898 (CrPC) — Section 144, 173, 173(4), 251(A)Penal Code, 1860 (IPC) — Section 118, 147, 447
High Courts11 Apr 1969
Duryodhan Naik and Others Vs Union of India (UOI) and Others
Orissa High Court · (1969) 35 CLT 614
Central Provinces and Berar Municipalities Act, 1922 — Section 83(2)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 2(8), 25F, 25FF
High Courts10 Apr 1969Dismissed
Tarini Charan Patnaik Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 539
Constitution of India, 1950 — Article 170(1), 226, 330, 81, 81(2)Delimitation Commission Act, 1952 — Section 8Orissa Municipal Act, 1950 — Section 12(2)
High Courts10 Apr 1969Allowed
Pratap Chandra Raj Vs Madan Ram and Another
Orissa High Court · AIR 1969 Ori 273 : (1969) 35 CLT 860
Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 109
High Courts10 Apr 1969
Achutananda Purohit and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 522
Central Provinces Land Revenue Act, 1881 — Section 124A, 125, 126Civil Procedure Code, 1908 (CPC) — Section 100Orissa Estates Abolition Act, 1951 — Section 24, 26, 26(2), 32, 32A
High Courts10 Apr 1969Allowed
Mahant Sri Bhakti Charan Das Vs Satyen Kumar Raichoudhury and Another
Orissa High Court · AIR 1969 Ori 241 : (1969) 35 CLT 696
Orissa Estates Abolition Act, 1951 — Section 2, 32A, 47, 9, 9(1)Orissa Estates Abolition Rules, 1952 — Rule 8
High Courts09 Apr 1969Dismissed
Bhagabat Deb and Others Vs Bhagabat Basudeb and Others
Orissa High Court · (1969) 35 CLT 705
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts08 Apr 1969Dismissed
Sri Srinivas Timber Yard and Another Vs Jayaram Shivaji and Sons Firm and Others Jayaram Shivaji and Sons Vs Sri Srinivas Timber Yard and Others
Orissa High Court · (1969) 35 CLT 572
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts08 Apr 1969Dismissed
M. Hamid Ahed Vs Guhamani Behera
Orissa High Court · (1969) 35 CLT 580
Evidence Act, 1872 — Section 110, 116