High Courts17 Feb 1969Allowed
Narayan Mahapatra Vs The General Manager, S.E. Rly.
Orissa High Court · (1969) 35 CLT 391
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 15 of 16
High Courts12 Feb 1969Allowed
Satrughana alias Satura Majhi Vs State of Orissa
Orissa High Court · (1969) 35 CLT 351
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts04 Feb 1969Dismissed
Ganapati Ray Sharma Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 349
Provincial Insolvency Act, 1920 — Section 75, 75(3)
High Courts31 Jan 1969Dismissed
Jadunath Mohanty Vs Surendra Narayan Das and Others
Orissa High Court · (1969) 35 CLT 341
Criminal Procedure Code, 1898 (CrPC) — Section 173, 417(3)Penal Code, 1860 (IPC) — Section 34, 379
High Courts27 Jan 1969
Brahmananda Satpathy Vs State of Orissa
Orissa High Court · AIR 1969 Ori 224 : (1969) 35 CLT 874
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 311Orissa Service Code, 1939 — Rule 91(5)
High Courts27 Jan 1969Dismissed
Hindustan Steel Ltd. Vs A.K. Roy and Others
Orissa High Court · AIR 1969 Ori 252
Industrial Disputes Act, 1947 — Section 10, 15, 25HIndustrial Employment (Standing Orders) Act, 1946 — Section 12A
High Courts24 Jan 1969Dismissed
Md. Serajuddin Vs State of Orissa
Orissa High Court · AIR 1969 Ori 152
Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 2, 56Government Grants Act, 1895 — Section 2, 3
High Courts24 Jan 1969Dismissed
Paramananda Patra Vs State of Orissa
Orissa High Court · AIR 1969 Ori 222 : (1969) 35 CLT 261 : (1969) CriLJ 1147
Penal Code, 1860 (IPC) — Section 84
High Courts24 Jan 1969Dismissed
Khetu Mahanta and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 305
Criminal Procedure Code, 1898 (CrPC) — Section 141, 144, 145Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts24 Jan 1969Dismissed
Jharia Naik Vs State of Orissa
Orissa High Court · (1969) 35 CLT 322
Penal Code, 1860 (IPC) — Section 100, 103, 300, 302, 304
High Courts23 Jan 1969Dismissed
Madi Adma Vs State of Orissa
Orissa High Court · (1969) 35 CLT 336
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts23 Jan 1969
Commissioner of Income Tax Vs Prafulla Kumar Mallik
Orissa High Court · AIR 1969 Ori 187 : (1969) 73 ITR 119
Income Tax Act, 1922 — Section 10(1), 66(1)Sales of Goods Act, 1930 — Section 59
High Courts23 Jan 1969Allowed
Dandun alias Bijoy Naik Vs The State
Orissa High Court · (1969) 35 CLT 301
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27, 33Penal Code, 1860 (IPC) — Section 201, 202, 302
High Courts20 Jan 1969Dismissed
Rabindra Kumar Sahu Vs Utkal University
Orissa High Court · AIR 1969 Ori 206
Constitution of India, 1950 — Article 226
High Courts16 Jan 1969Allowed
Bansidhar Sahu and Bhramar Jena and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 278
Penal Code, 1860 (IPC) — Section 100, 148, 302, 323
High Courts14 Jan 1969Allowed
Sree Narayan Company Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 163
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 24(3), 54, 55
High Courts14 Jan 1969Dismissed
Tisan Mandal alias Kishore Ch. Pato Mandal and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 291
Criminal Procedure Code, 1898 (CrPC) — Section 156(1), 156(2), 27, 342, 4(1)Orissa Police Manual Rules, 1940 — Rule 136Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jan 1969
In Re: Beda
Orissa High Court · AIR 1970 Ori 3 : (1969) 35 CLT 218 : (1970) CriLJ 60
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts14 Jan 1969
Hari Maharana and Others Vs Pranabandhu Maharana and Others
Orissa High Court · AIR 1969 Ori 167 : (1969) 35 CLT 327
Orissa Court Fees Act, 1870 — Article 17A
High Courts14 Jan 1969
Nandram Hunatram Vs State of Orissa
Orissa High Court · AIR 1969 Ori 165
Constitution of India, 1950 — Article 226, 227, 256, 257, 299Mineral Concession Rules, 1960 — Rule 31, 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 28