High Courts12 Sept 1969Allowed
Dayanidhi Sahu and Others Vs Uday Pratap Singh Deo and Others
Orissa High Court · (1970) 36 CLT 226
Orissa Estates Abolition Act, 1951 — Section 7(1)
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 6 of 16
High Courts12 Sept 1969Allowed
Mohammed Makbul Ali Vs Gausuddin Sarif and Others
Orissa High Court · (1970) 36 CLT 151
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1958 — Section 7, 7(2)
High Courts12 Sept 1969Dismissed
Ranjit Biswal Vs Mst. Usha Sandha and Others
Orissa High Court · (1970) 36 CLT 501
Criminal Procedure Code, 1898 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 14Registration Act, 1908 — Section 17
High Courts11 Sept 1969Dismissed
Kanhu Charan Tripathi Vs Laxmidhar Tripathy and Others
Orissa High Court · AIR 1970 Ori 87 : (1970) 36 CLT 33
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts11 Sept 1969Dismissed
Natabar Rautray Vs State of Orissa
Orissa High Court · (1970) 36 CLT 187
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 341, 363, 366
High Courts10 Sept 1969Dismissed
Parbati Dibya Vs Smt. Laxmi Debi and Another
Orissa High Court · (1970) 36 CLT 415
Civil Procedure Code, 1908 (CPC) — Section 2(2)Hindu Succession Act, 1956 — Section 23Income Tax Act, 1961 — Section 4(3)
High Courts10 Sept 1969Allowed
Sanatan Naik and Others Vs State of Orissa
Orissa High Court · (1970) 36 CLT 212
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 441, 447
High Courts10 Sept 1969
Sm. Parbatimoni Mohapatra Vs Jagannath Dalai
Orissa High Court · (1970) 36 CLT 93 : (1971) CriLJ 388
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479A(1), 479A(6)
High Courts10 Sept 1969Dismissed
Duttahari Mohapatra Vs Republic of India
Orissa High Court · (1970) 36 CLT 39
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 467, 477APrevention of Corruption Act, 1988 — Section 5(2)
High Courts10 Sept 1969Dismissed
Gouri Prasad Dehuri and Others Vs State of Orissa
Orissa High Court · (1970) 36 CLT 163
Constitution of India, 1950 — Article 226, 227Orissa Irrigation Act, 1959 — Section 21, 27, 28, 4Orissa Irrigation Rules, 1961 — Rule 1, 18, 19, 20, 21
High Courts09 Sept 1969Allowed
Khageswar Samal Vs Tahsildar of Jajpur and Others
Orissa High Court · (1970) 36 CLT 159
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2, 3, 4(1)Orissa Offices of Village Police (Abolition) Act, 1964 — Section 4(6)
High Courts05 Sept 1969
Gopinath Das Vs Alekh Sahu and Others
Orissa High Court · AIR 1970 Ori 50 : (1970) CriLJ 478
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 102
High Courts05 Sept 1969Dismissed
Madan Madhuala and Others Vs Upendra Nath Shaw and Others
Orissa High Court · (1970) 36 CLT 330
Constitution of India, 1950 — Article 226, 227Orissa Tenancy Act, 1913 — Section 204(2)Orissa Tenants Protection Act, 1948 — Section 7(1)
High Courts05 Sept 1969Dismissed
Bali Parida Vs Nira Parida
Orissa High Court · (1969) 35 CLT 1244
Prevention of Cruelty to Animals Act, 1960 — Section 11(1)
High Courts02 Sept 1969Dismissed
Haramohan alies Hagaru Naik and Another Vs State of Orissa
Orissa High Court · (1970) 36 CLT 731
Criminal Procedure Code, 1898 (CrPC) — Section 232(1), 342, 535Penal Code, 1860 (IPC) — Section 109, 14, 143, 147, 148
High Courts02 Sept 1969
Chintamani Das and Others Vs The State
Orissa High Court · AIR 1970 Ori 100 : (1970) 36 CLT 823 : (1970) CriLJ 906
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 17, 18, 30, 33, 5Penal Code, 1860 (IPC) — Section 120B, 149, 302
High Courts29 Aug 1969
Kumar Padhan and Others Vs Hara Bhoi and Others
Orissa High Court · (1969) 35 CLT 1300 : (1971) CriLJ 127
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts28 Aug 1969Dismissed
Ayodhya Prasad Singh Vs Registrar, Co-operative Societies and Others
Orissa High Court · AIR 1970 Ori 201 : (1969) 35 CLT 1267
Constitution of India, 1950 — Article 311(2)
High Courts28 Aug 1969Allowed
Hadibandhu Sahu and Another Vs Tahsildar and Another
Orissa High Court · (1969) 35 CLT 1137
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 5Orissa Land Reforms Act, 1960 — Section 68, 68(1)
High Courts28 Aug 1969
Bairagi Rout and Others Vs Brahmananda Das
Orissa High Court · (1969) 35 CLT 1154 : (1970) CriLJ 638
Penal Code, 1860 (IPC) — Section 143, 379