COURT ARCHIVE

Orissa High Court judgments, 1969

301 judgments · page 4 of 16

High Courts10 Oct 1969Dismissed

Pasupati Mahanto Vs Damodar Mahanto and Others

Orissa High Court · (1970) 36 CLT 519

Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 1, 1(3), 2, 3, 5

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High Courts09 Oct 1969

Narayan Patra and Others Vs Tara Patrani and Another

Orissa High Court · AIR 1970 Ori 131 : (1970) 36 CLT 567

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts08 Oct 1969Dismissed

Balmukund Oriya Vs State of Orissa

Orissa High Court · AIR 1970 Ori 130

Constitution of India, 1950 — Article 311

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High Courts07 Oct 1969Dismissed

Sobhabati Panigrahi Vs Raghunath Panigrahi and Another

Orissa High Court · (1970) 36 CLT 121

Hindu Succession Act, 1956 — Section 11(2), 14, 14(1), 14(2)

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High Courts07 Oct 1969Dismissed

District Transport Manager, State Transport Vs Satrughana Guru and Another

Orissa High Court · AIR 1970 Ori 121 : (1970) 36 CLT 260

Civil Procedure Code, 1908 (CPC) — Section 115Motor Transport Workers Act, 1961 — Section 25Payment of Wages Act, 1936 — Section 15, 15(1), 2

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High Courts07 Oct 1969Allowed

Lal Rajendra Singh Vs State of Orissa and Others

Orissa High Court · (1970) 36 CLT 314

Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 35, 35(1), 37, 37(2), 42

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High Courts07 Oct 1969Dismissed

Yudhistir Pradhan Vs State of Orissa

Orissa High Court · (1970) 36 CLT 53

Criminal Procedure Code, 1898 (CrPC) — Section 342Dangerous Drugs Act, 1930 — Section 2Orissa Opium Smoking Act, 1947 — Section 13, 3, 9

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High Courts06 Oct 1969

Durga Charan Naik and Others Vs Banshidhar Naik and Others

Orissa High Court · (1970) 36 CLT 295

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High Courts03 Oct 1969Allowed

Lakhiram Pansari Vs Narasingh Misra

Orissa High Court · (1970) 36 CLT 529

Criminal Procedure Code, 1898 (CrPC) — Section 244, 244(1), 247Penal Code, 1860 (IPC) — Section 292A

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High Courts03 Oct 1969Allowed

Saroj Kumar Ghosh Vs Chairman, Orissa State Electricity Board

Orissa High Court · AIR 1970 Ori 126

Industrial Employment (Standing Orders) Act, 1946 — Section 2, 3(2), 4

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High Courts03 Oct 1969Dismissed

Jairam Debata Vs Babaji Rath

Orissa High Court · (1970) 36 CLT 134

Cattle Trespass Act, 1871 — Section 10, 20, 24

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High Courts03 Oct 1969

Management of Machkund Hydro-Electric Project Vs Workmen of Machkund Hydro-Electric Project and Others

Orissa High Court · (1970) 2 LLJ 173

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 2

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High Courts30 Sept 1969Dismissed

Nila Dei Vs Niranjan Das and Others

Orissa High Court · (1970) 36 CLT 725

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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High Courts30 Sept 1969Allowed

Nabin Kishore Ray Vs State of Orissa and Another

Orissa High Court · (1970) 36 CLT 720

Constitution of India, 1950 — Article 311(2)Orissa Service Code, 1939 — Rule 71

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High Courts29 Sept 1969Allowed

Sayed Mansur Ali Vs Govind Chandra Sahu

Orissa High Court · (1970) 36 CLT 137

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 3 Rule 1, 11 , 47Transfer of Property Act, 1882 — Section 111, 70

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High Courts29 Sept 1969Allowed

P.C. Nath Vs The State of Orissa and Others

Orissa High Court · (1970) 36 CLT 59

Orissa Service Code, 1939 — Rule 90, 91, 91(3)

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High Courts29 Sept 1969Allowed

Jagannath Mahaprabhu and Others Vs Rama Sahu

Orissa High Court · (1970) 36 CLT 310

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High Courts26 Sept 1969Allowed

State Vs Balaram Singh and Another

Orissa High Court · AIR 1970 Ori 107 : (1970) CriLJ 913

Criminal Procedure Code, 1898 (CrPC) — Section 157, 157(1), 159

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High Courts26 Sept 1969Allowed

Bhima Padhan Vs Masyaraju 5 Ors.

Orissa High Court · (1970) 36 CLT 279

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(3), Order 9 Rule 13, 115Limitation Act, 1908 — Article 129, 10, 11, 14, 15

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High Courts26 Sept 1969Dismissed

Banshidhar Patnaik Vs Arjun Mohapatra and Others

Orissa High Court · (1970) 36 CLT 288

Penal Code, 1860 (IPC) — Section 427, 447

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