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
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 2 of 16
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
High Courts27 Nov 1969Allowed
Dr. Sarojini Pradhan Vs Union of India (UOI) and Others
Orissa High Court · (1970) 36 CLT 369
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 11(1), 54, 54(1), 54(2), 54(3)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts25 Nov 1969Allowed
Sonya Naik and Others Vs Brundaban Sahu and Others
Orissa High Court · (1970) 36 CLT 658
Hindu Religious Endowments Act, 1952 — Section 19Orissa Estates Abolition Act, 1951 — Section 3, 39, 5, 5(80), 6Orissa Tenants Relief Act, 1955 — Section 11A(1), 11A(2)
High Courts25 Nov 1969Dismissed
Ramakrushna Mohanty Vs Radhakrushna Mohanty and Others
Orissa High Court · AIR 1970 Ori 237
Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 69Limitation Act, 1963 — Article 48
High Courts25 Nov 1969Allowed
Ramakrishna Deo Vs Balyokrishna Das and Another
Orissa High Court · AIR 1970 Ori 156
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 27, 47Orissa Court of Wards Act, 1947 — Section 53(1)
High Courts25 Nov 1969Dismissed
Union of India (UOI) Vs Rasul Ahmed
Orissa High Court · AIR 1970 Ori 157
Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 31
High Courts24 Nov 1969Dismissed
Sri Upendra Das Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 205
Constitution of India, 1950 — Article 316(1), 319Government of India Act, 1935 — Section 265(1)
High Courts24 Nov 1969Allowed
Sibaram Naik Vs State of Orissa
Orissa High Court · (1970) 36 CLT 384
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 169, 173(1), 190(1), 202Penal Code, 1860 (IPC) — Section 436
High Courts20 Nov 1969Allowed
Haramani Dei Vs Bauri Bewa
Orissa High Court · AIR 1970 Ori 203 : (1970) 36 CLT 551
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 118, 122, 54
High Courts19 Nov 1969Dismissed
Fakir Muhammad Vs Fazal Khan and Others
Orissa High Court · (1970) 36 CLT 334
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Nov 1969Allowed
Arjun Pradhan Vs The Revenue Divisional Commissioner, Southern Division and Another
Orissa High Court · (1970) 36 CLT 602
Constitution of India, 1950 — Article 14Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 10(1), 3, 5, 6
High Courts18 Nov 1969Dismissed
Khedu Sahu and Others Vs Janardan Supakar and Another
Orissa High Court · (1970) 36 CLT 847
Land Acquisition Act, 1894 — Section 7, 7(1), 7(2), 7(3)
High Courts17 Nov 1969Dismissed
Bauribandhu Misra Vs I.G. of Police and Others
Orissa High Court · AIR 1970 Ori 213
Constitution of India, 1950 — Article 226, 311
High Courts17 Nov 1969Dismissed
Sudhakar Ghadei Vs The State of Orissa
Orissa High Court · AIR 1970 Ori 224
Constitution of India, 1950 — Article 335Orissa Administrative Service, Class II (Recruitment) Rules, 1959 — Rule 6
High Courts14 Nov 1969Dismissed
Dulichand Khandalwal Vs State of Orissa, State Transport Authority, Secretary, Orissa Motor Transport Workers' Union and K.M. Das
Orissa High Court · (1970) 36 CLT 607
Motor Vehicles Act, 1939 — Section 47, 47(1)
High Courts13 Nov 1969Dismissed
Mali Bewa and Others Vs Dhunda Samal and Another
Orissa High Court · AIR 1970 Ori 161
Contract Act, 1872 — Section 70Specific Relief Act, 1877 — Section 24
High Courts12 Nov 1969
Basudeb Misra Vs Collector and Others
Orissa High Court · (1970) 36 CLT 193
Orissa Estates Abolition Act, 1951 — Section 13A, 13D, 13D(1), 13E, 13FPoor Removal Act, 1992 — Section 2
High Courts12 Nov 1969Allowed
Jharana Mills Ltd. Vs Assistant Collector, Central Excise and Others
Orissa High Court · AIR 1970 Ori 155 : (1970) 36 CLT 285
Central Excises and Salt Act, 1944 — Section 36Customs Act, 1962 — Section 129
High Courts12 Nov 1969Allowed
Moti Dei and Others Vs Rajkishore Patnaik, Proprietor, Orissa Modern Automobiles and Another
Orissa High Court · (1970) 36 CLT 532
Orissa House Rent Control Act, 1958 — Section 7(1)