COURT ARCHIVE

Orissa High Court judgments, 1969

301 judgments · page 3 of 16

High Courts12 Nov 1969Allowed

Brahmananda Sahu and Others Vs State of Orissa and Others

Orissa High Court · AIR 1970 Ori 189 : (1969) 35 CLT 1304

Constitution of India, 1950 — Article 14Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 6

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High Courts11 Nov 1969Allowed

Devaraj Moharana Vs Executive Engineer, General Electrical Division and Another

Orissa High Court · (1970) 36 CLT 559

Constitution of India, 1950 — Article 226, 227, 309, 311, 311(2)Orissa Service Code, 1939 — Rule 173, 2, 41

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High Courts11 Nov 1969

Uday Nath Nanda and Others Vs Bulei Guru and Others

Orissa High Court · AIR 1970 Ori 168

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts11 Nov 1969Allowed

Ramachandra Gochhikar and Others Vs Ramachandra Biswal and Others

Orissa High Court · AIR 1970 Ori 164

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 59, Order 38 Rule 11, 64

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High Courts11 Nov 1969Allowed

Jadumani Das Vs Govind Hiswal and Others

Orissa High Court · (1970) 36 CLT 271

Criminal Procedure Code, 1898 (CrPC) — Section 21, 247, 403Penal Code, 1860 (IPC) — Section 143, 188, 426

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High Courts06 Nov 1969Allowed

V. Narayan Murty Raju and Another, Lakshman Tripathy and P. Narayan Rao and Others Vs The Central Co-operative Marketing Textile Syndicate Ltd. and Others

Orissa High Court · (1970) 36 CLT 291

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High Courts06 Nov 1969Allowed

Uchchab Narendra Vs Gopinath Deb and Others

Orissa High Court · (1970) 36 CLT 218

Constitution of India, 1950 — Article 226, 227Orissa Land Reforms Act, 1960 — Section 3, 4(1), 6, 8(1)

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High Courts05 Nov 1969

Bhima Das Vs State of Orissa and Another

Orissa High Court · AIR 1970 Ori 163

Preventive Detention Act, 1950 — Section 3(1)

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High Courts30 Oct 1969Dismissed

Koutuki Sabatani Vs Raghu Sethi

Orissa High Court · AIR 1970 Ori 116

Limitation Act, 1963 — Section 12

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High Courts30 Oct 1969

Japan Mohanta and Others Vs Dubulia Munda

Orissa High Court · (1970) 36 CLT 319 : (1970) CriLJ 1194

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts30 Oct 1969Dismissed

Union of India (UOI) Vs Kisan Khandelwal

Orissa High Court · AIR 1970 Ori 137

Civil Procedure Code, 1908 (CPC) — Section 47, 82

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High Courts30 Oct 1969

Giridhari Mohapatra and Others Vs Smt. Parbati Dei

Orissa High Court · (1970) 36 CLT 541 : (1971) CriLJ 184

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203

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High Courts29 Oct 1969Allowed

Hindusthan Steel Ltd. Vs Prakash Chand Agarwal and Another

Orissa High Court · AIR 1970 Ori 149 : (1970) 36 CLT 400

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 9

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High Courts29 Oct 1969Allowed

Jagua Kandi and Others Vs The State

Orissa High Court · (1970) 36 CLT 620

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 141, 148, 302, 323

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High Courts29 Oct 1969Allowed

Kruehna Chandra Patnaik Vs Dolai Maliko and Others

Orissa High Court · (1970) 36 CLT 592

Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts28 Oct 1969Dismissed

Naran Kandi and Others Vs Bhima Praharaj and Another

Orissa High Court · (1970) 36 CLT 983

Orissa General Clauses Act, 1937 — Section 2(26), 9Orissa Tenants Relief Act, 1955 — Section 9(1), 9(2)

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High Courts28 Oct 1969Dismissed

Sm. Deo Kuar Bai Pandya Vs The Union of India (UOI) and Another

Orissa High Court · AIR 1971 Ori 7 : (1970) 36 CLT 633

Mineral Concession Rules, 1960 — Rule 54

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High Courts28 Oct 1969

Sukra Tilming Munda and Others Vs State of Orissa

Orissa High Court · (1970) CriLJ 1193

Forest Act, 1927 — Section 20, 26

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High Courts28 Oct 1969Allowed

Orient Paper Mills Ltd. Vs Deputy Collector, Central Excise and Others

Orissa High Court · (1969) 10 OHC CK 0014

Central Excises and Salt Act, 1944 — Section 3, 35Constitution of India, 1950 — Article 226

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High Courts28 Oct 1969

Basanta Kumar Mohapatra Vs State of Orissa

Orissa High Court · AIR 1971 Ori 150

Constitution of India, 1950 — Article 16, 226

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