High Courts25 Sept 1969Allowed
Dharmananda Sahu and Others Vs The State of Orissa
Orissa High Court · (1970) 36 CLT 450
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 302, 304, 307, 323
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 5 of 16
High Courts25 Sept 1969Dismissed
Ram Kumar Jhunjhunwala Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 233 : (1970) 36 CLT 62
Land Acquisition Act, 1894 — Section 6
High Courts24 Sept 1969Dismissed
P.C. Singh Vs Panu gahu and Others
Orissa High Court · (1970) 36 CLT 582
Orissa Merged States (Laws) Act, 1950 — Section 7Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958 — Section 2, 3, 5, 6
High Courts24 Sept 1969Dismissed
Sisir Kumar Mohanty Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 113
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FFFOrissa Khadi and Village Indistries Board Act, 1956 — Section 4(2)
High Courts23 Sept 1969Dismissed
Harihar Panigrahi Vs Bharat Panigrahi and Another
Orissa High Court · (1970) 36 CLT 30
Penal Code, 1860 (IPC) — Section 427
High Courts23 Sept 1969Allowed
Digambar Panda Vs Additional District Magistrate
Orissa High Court · AIR 1970 Ori 110
Arms Act, 1959 — Section 17, 17(3), 18(5)Constitution of India, 1950 — Article 226
High Courts23 Sept 1969
Sk. Saffiruddin and Another Vs Board of Wakfs and Others
Orissa High Court · (1969) 35 CLT 1198
Charitable and Religious Trusts Act, 1920 — Section 3Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1969Dismissed
Himarika Ramudu and Another Vs Kondagorri Buchhanna and Another
Orissa High Court · AIR 1970 Ori 138 : (1970) 36 CLT 11
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3(1)
High Courts23 Sept 1969Dismissed
Orissa Cement Limited Vs State of Orissa
Orissa High Court · (1970) 36 CLT 323
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Orissa Mining Areas Development Fund Act, 1952 — Section 3(1), 3(2), 3(3), 4, 4(1)
High Courts22 Sept 1969Allowed
Duna Tanka Patro and Others Vs T. Sima Patro and Others
Orissa High Court · (1969) 35 CLT 1236
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Estates Abolition Act, 1951 — Section 8
High Courts22 Sept 1969
Sanatan Rout Vs Sagari Dei and Another
Orissa High Court · (1970) 36 CLT 204
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403
High Courts22 Sept 1969Dismissed
Brahamananda Mohanty and Others Vs The Sate of Orissa
Orissa High Court · (1969) 35 CLT 1292
Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 147, 26, 304, 323, 325
High Courts19 Sept 1969Allowed
Bhramarbar Santra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1970 Ori 141 : (1970) 36 CLT 897
Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 41(1), 44, 68
High Courts18 Sept 1969Allowed
Tiramareddi Satyanarayan Vs The State
Orissa High Court · (1970) ACJ 186
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts18 Sept 1969Allowed
Susila Dei and Others Vs Sridhar Rautray and Others
Orissa High Court · AIR 1970 Ori 89 : (1970) 36 CLT 208
Civil Procedure Code, 1908 (CPC) — Section 52Limitation Act, 1908 — Article 115, 116, 120, 62, 97
High Courts17 Sept 1969Dismissed
Krushna Jena and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 1272
Penal Code, 1860 (IPC) — Section 143, 147, 323, 325, 34
High Courts17 Sept 1969Allowed
Sadhu Patra and Others Vs The State of Orissa
Orissa High Court · (1970) 36 CLT 395
Evidence Act, 1872 — Section 65, 78Forest Act, 1927 — Section 10, 11, 12, 13, 14Nilgiri State Forest Act, 1946 — Section 19
High Courts17 Sept 1969Allowed
Lalmohan Patnaik Vs Harihar Tripathy
Orissa High Court · (1970) 36 CLT 148
Criminal Procedure Code, 1898 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 268
High Courts16 Sept 1969
Rama Singh ' Sevak Munda Vs The State
Orissa High Court · (1970) 36 CLT 429
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 342Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 304
High Courts16 Sept 1969Allowed
Sachidananda Mohanty Vs Union of India (UOI) and Others
Orissa High Court · AIR 1971 Ori 6
Constitution of India, 1950 — Article 16