High Courts28 Aug 1969
Purna Chandra Parida and Others Vs Ganeswar Parida
Orissa High Court · (1969) 35 CLT 1105 : (1970) CriLJ 298
Penal Code, 1860 (IPC) — Section 323, 441, 447
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 7 of 16
High Courts28 Aug 1969Allowed
Sk. Jahuri Vs The Revenue Divisional Commissioner Central Division and Others
Orissa High Court · (1969) 35 CLT 1122
Constitution of India, 1950 — Article 226, 227Orissa Tenancy Act, 1913 — Section 204(1), 61(1), 61(3), 63(1)
High Courts27 Aug 1969Allowed
Banwarilal Boid Vs P. Neelakantham and Others
Orissa High Court · AIR 1970 Ori 53 : (1969) 35 CLT 1100
Limitation Act, 1963 — Section 5
High Courts27 Aug 1969Allowed
Shiba Prasad Sahoo Vs State Transport Authority
Orissa High Court · AIR 1970 Ori 72 : (1969) 35 CLT 1247
Motor Vehicles Act, 1939 — Section 57(2)Orissa Motor Vehicles Rules, 1993 — Rule 52E, 54, 57
High Courts27 Aug 1969Dismissed
Karunakar Padhan and Others Vs Kashi Biswanath Deb and Others
Orissa High Court · (1969) 35 CLT 1159
Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Orissa Hindu Religious Endowments Act, 1951 — Section 155, 78Orissa House Rent Control Act, 1967 — Section 22
High Courts27 Aug 1969Dismissed
Raghunath Subudhi Vs The State of Orissa and Others
Orissa High Court · (1970) 36 CLT 650
Orissa Land Reforms Act, 1960 — Section 4, 4(1)Orissa Survey and Settlement (Amendment) Act, 1965 — Section 2Orissa Tenancy Act, 1913 — Section 12B, 12B(1), 15, 25, 38
High Courts20 Aug 1969
Narayan Bodu and Others Vs Sri Bondeswar Swamy and Others
Orissa High Court · (1969) 35 CLT 1216
Hindu Religious Institutions Act — Section 68
High Courts20 Aug 1969Allowed
Kanda Radhakrishna and Another Vs Sunamudi Sombaru
Orissa High Court · (1970) 36 CLT 557
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A, 33
High Courts19 Aug 1969Dismissed
Amrik Singh Vs State of Orissa
Orissa High Court · (1970) 36 CLT 546
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition (Orissa Amendment) Act, 1948 — Section 2
High Courts19 Aug 1969Dismissed
Duryodhan Mohapatra Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 1150
Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 51, 51(1), 51(2)Orissa Service Code, 1939 — Rule 71
High Courts19 Aug 1969Dismissed
Biswanath Panda Vs Gadadhar Panda and Another
Orissa High Court · (1970) 36 CLT 420
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Easements Act, 1882 — Section 60Limitation Act, 1963 — Article 64 , 65
High Courts19 Aug 1969Partly Allowed
Ram Nahak and Others Vs Sita Dakuani and Others
Orissa High Court · AIR 1970 Ori 82
Evidence Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 59
High Courts18 Aug 1969Allowed
Balasore Motor Association Vs The Regional Provident Fund Commissioner
Orissa High Court · AIR 1970 Ori 199 : (1969) 35 CLT 1022 : (1970) 1 LLJ 559
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A
High Courts18 Aug 1969Allowed
Pradiplal Ghose Vs Registrar, Utkal University Vani Bihar
Orissa High Court · AIR 1970 Ori 67
Constitution of India, 1950 — Article 226Utkal University Regulations — Regulation 14(1), 2(1), 9(1), 9(2)
High Courts13 Aug 1969Allowed
Baidhar Das Vs The State and Others
Orissa High Court · AIR 1970 Ori 220
Civil Services (Classification, Control and Appeal) Rules — Rule 15Constitution of India, 1950 — Article 311(2)
High Courts12 Aug 1969Dismissed
Rameshwar Lal and Another Vs Jogendra Das
Orissa High Court · AIR 1970 Ori 76
Civil Procedure Code, 1908 (CPC) — Section 115, 9Industrial Disputes Act, 1947 — Section 25FPayment of Wages Act, 1936 — Section 15, 17, 18, 2, 22
High Courts12 Aug 1969
RUGHUNARAYAN RICE MILLS Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Orissa High Court · (1970) 75 ITR 682
Contract Act, 1872 — Section 56Income Tax Act, 1961 — Section 256
High Courts12 Aug 1969Dismissed
Munilal Ramdayal Vs Income Tax Officer and Others
Orissa High Court · AIR 1970 Ori 58 : (1970) 76 ITR 151
Income Tax Act, 1961 — Section 147, 148
High Courts12 Aug 1969Allowed
Prem Chand Goel Vs The State of Orissa
Orissa High Court · (1970) 36 CLT 184
Bihar and Orissa Motor Vehicles Taxation (Orissa Amendment) Act, 1962 — Section 12AConstitution of India, 1950 — Article 226, 227
High Courts11 Aug 1969Allowed
Sri Ramakrishna Deo Vs The State of Orissa and Another
Orissa High Court · (1969) 35 CLT 1063
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 2, 5, 7(1)