High Courts08 Aug 1969Allowed
Chchapada Gram Panchayat Vs The State of Orissa and Others
Orissa High Court · (1970) 36 CLT 157
Orissa Grama Panchayat Rules, 1968 — Rule 87
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 8 of 16
High Courts08 Aug 1969Allowed
Lokenath Panda Vs Chairman, Paradeep Port Trust and Another
Orissa High Court · AIR 1970 Ori 31 : (1969) 35 CLT 1058
Constitution of India, 1950 — Article 309Paradip Port Employees (Recruitment, Seniority and Promotion) Regulations, 1967 — Regulation 11(3), 12
High Courts07 Aug 1969Allowed
Ramnath Sahu Vs Pratap Chandra Singh
Orissa High Court · (1969) 35 CLT 1119
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Rules, 1949 — Rule 93, 95
High Courts07 Aug 1969Allowed
Basudeb Barik Vs State of Orissa and Another
Orissa High Court · (1969) 35 CLT 1298
Constitution of India, 1950 — Article 311, 311(1)
High Courts07 Aug 1969Allowed
Vanilal Dwarakadas Mehta Vs Commissioner of Income Tax and Others
Orissa High Court · (1970) 36 CLT 328
Income Tax Act, 1922 — Section 3A(2), 46(1)
High Courts06 Aug 1969
Munsaram Maujiram Vs Commissioner of Income Tax
Orissa High Court · (1969) 35 CLT 1173
Income Tax Act, 1922 — Section 34, 34(1), 34(3)
High Courts06 Aug 1969Allowed
Anil Chandra Mitra Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 19 : (1969) 35 CLT 1209
Constitution of India, 1950 — Article 14, 16, 226, 309, 311Orissa Ministerial Services (Method of Recruitment and Conditions of Service of Clerks and Assistants in the District Offices and Offices of the Head of Departments) Rules, 1963 — Rule 21(1)
High Courts06 Aug 1969Allowed
Sadananda Patnaik Vs Vice Chancellor, Berhampur University and Another
Orissa High Court · AIR 1970 Ori 63 : (1970) 36 CLT 106
Constitution of India, 1950 — Article 226
High Courts06 Aug 1969
VENILAL DWARKADAS MEHTA Vs COMMISSIONER OF Income Tax.
Orissa High Court · (1972) 84 ITR 722
Constitution of India, 1950 — Article 226, 227
High Courts06 Aug 1969Dismissed
Banshidhar Das Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 1007
Orissa Grama Panchayat Act, 1964 — Section 13, 14(1), 14(2), 15Orissa Grama Panchayat Election Rules, 1965 — Rule 76
High Courts05 Aug 1969Dismissed
Balasore Municipality Vs State of Orissa and Others
Orissa High Court · AIR 1970 Ori 41
Constitution of India, 1950 — Article 226, 227
High Courts05 Aug 1969Dismissed
Bijoy Kumar Singh Vs Project Administrator, Industrial Development Corporation Ltd.
Orissa High Court · (1969) 35 CLT 1140
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 227, 311Penal Code, 1860 (IPC) — Section 379
High Courts04 Aug 1969
Bhagabat Prasad Mohanty Vs Chemei Jena and Others
Orissa High Court · (1969) 35 CLT 1176
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 425, 430
High Courts04 Aug 1969Allowed
Mst. Sebati Sthua and Others Vs Manglu Padhan and Others
Orissa High Court · (1969) 35 CLT 1034
Orissa Estates Abolition Act, 1951 — Section 3B(4), 5, 6, 6(1), 7
High Courts04 Aug 1969Allowed
Jagojoti Bose and Another Vs Bararuchi Bose and Others
Orissa High Court · AIR 1970 Ori 28 : (1969) 35 CLT 1132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), 11Succession Act, 1925 — Section 227
High Courts01 Aug 1969Allowed
Gobind Ch. Panda Vs Darsan Ch. Rout and Others
Orissa High Court · AIR 1970 Ori 15 : (1969) 35 CLT 1108
Constitution of India, 1950 — Article 226, 227Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 16(3), 25(1), 44A
High Courts31 Jul 1969Allowed
Sambhu Mallik Vs Rusi Mallik and Others
Orissa High Court · (1969) 35 CLT 1125
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Tenants Relief Act, 1955 — Section 11A(4), 11A(5), 11A(6)
High Courts31 Jul 1969Dismissed
The Commissioner of Endowments Vs Sri Radhakanta Deb and Another
Orissa High Court · (1969) 35 CLT 992
Orissa Hindu Religious Endowments Act, 1939 — Section 64, 64(2)
High Courts30 Jul 1969Dismissed
Ramavtar and Others Vs Pop Sing Mahadeb Prasad
Orissa High Court · AIR 1970 Ori 36 : (1969) 35 CLT 981
Civil Procedure Code, 1908 (CPC) — Section 40, 42Orissa Money Lenders Act, 1939 — Section 13
High Courts29 Jul 1969
Narasingmal Premchand Vs Commissioner of Income Tax
Orissa High Court · (1969) 35 CLT 1039
Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 256(1), 25A