High Courts28 Jul 1969Allowed
Ramakanta Mohanty Vs Divisional Forest Officer and Another
Orissa High Court · AIR 1970 Ori 49
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Orissa High Court judgments, 1969
301 judgments · page 9 of 16
High Courts25 Jul 1969Allowed
Banchchanidhi Patnaik Vs State of Orissa and Others
Orissa High Court · AIR 1970 Ori 56 : (1969) 35 CLT 1128
Constitution of India, 1950 — Article 311(2)
High Courts24 Jul 1969
K. C. GAJAPATHI NARAYAN DEO Vs COMMISSIONER OF WEALTH-TAX, BIHAR AND ORISSA.
Orissa High Court · (1970) 36 CLT 517 : (1969) 74 ITR 861
Wealth Tax Act, 1957 — Section 2(e)(v)
High Courts23 Jul 1969
Lodging House Fund Vs Durga Prasad Sukla
Orissa High Court · (1969) 35 CLT 1014
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 20, 23Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195, 196, 198, 199Limitation Act, 1963 — Section 5
High Courts23 Jul 1969
Bhajuram Ganapatram Vs Commissioner of Income Tax
Orissa High Court · AIR 1970 Ori 38 : (1970) 36 CLT 346 : (1970) 75 ITR 285
Evidence Act, 1872 — Section 101, 104, 3Income Tax Act, 1922 — Section 28, 28(1), 28(3), 28(4)
High Courts23 Jul 1969
Controller of Estate Duty Vs K. Lingamurti and Another
Orissa High Court · AIR 1970 Ori 37 : (1969) 35 CLT 1060 : (1970) 75 ITR 96
Gift Tax Act, 1958 — Section 18(1)
High Courts22 Jul 1969Dismissed
Tarini Sahu Vs Bharat Sahu and Others
Orissa High Court · (1969) 35 CLT 1084
High Courts18 Jul 1969Allowed
Sankarsan Sarangi Vs Chairman, Zilla Parishad and Others
Orissa High Court · (1969) 35 CLT 1276
Constitution of India, 1950 — Article 226
High Courts18 Jul 1969Allowed
Dhruba Singh Vs Union of India (UOI) and Another
Orissa High Court · (1969) 35 CLT 985
Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 25F
High Courts18 Jul 1969Allowed
Adwait Prasad Naik Vs State of Orissa
Orissa High Court · (1969) 35 CLT 1256
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 409, 477A
High Courts18 Jul 1969Dismissed
Dr. Brundaban Chandra Biswal Vs The State of Orissa and Another
Orissa High Court · (1969) 35 CLT 1089
Constitution of India, 1950 — Article 226, 311(2)
High Courts18 Jul 1969
Kirti Chandra Bariha Vs Dukhu Das and Another
Orissa High Court · (1970) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Jul 1969Dismissed
Lakhman Kumar Kar Vs Mst. Basanta Kumari and Another
Orissa High Court · AIR 1970 Ori 43 : (1970) 36 CLT 72
Constitution of India, 1950 — Article 245Hindu Womens Rights to Property (Extension to Agricultural Land in Orissa) Act, 1944 — Section 2
High Courts17 Jul 1969Allowed
Anadi Charan Das Vs The State of Orissa and Others
Orissa High Court · (1970) 36 CLT 153
Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 46B, 49B(2)Orissa Zilla Parishad (Conduct of Business) Rules, 1960 — Rule 13, 49
High Courts17 Jul 1969Allowed
Niranjan Sahu Vs Narasu Satpathy and Others
Orissa High Court · AIR 1970 Ori 46 : (1969) 35 CLT 977
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 35, 35(1), 35(2), 35(3), 35(4)
High Courts15 Jul 1969Dismissed
Ram Chandra Tripathy Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 1223
Constitution of India, 1950 — Article 226Orissa Secretariat Instructions 1940 — Rule 26, 52A(1)Orissa Secretariat Instructions Rules, 1961 — Rule 11(3), 11(4), 11(9)
High Courts15 Jul 1969
Bhagabat Behuria and Others Vs Jairam Naik
Orissa High Court · (1969) 35 CLT 1052
Criminal Procedure Code, 1898 (CrPC) — Section 145, 342, 367, 424Penal Code, 1860 (IPC) — Section 379
High Courts15 Jul 1969Dismissed
N. Subramaniam Vs Divisional Personnel Officer, South Eastern Railway
Orissa High Court · AIR 1970 Ori 12 : (1969) 35 CLT 1144
Constitution of India, 1950 — Article 311(2)
High Courts14 Jul 1969
Ramprasad Tormal Vs State of Orissa
Orissa High Court · (1970) 36 CLT 362 : (1970) 25 STC 38
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts14 Jul 1969Dismissed
Jagannath Misra and Others Vs State of Orissa
Orissa High Court · AIR 1969 Ori 296 : (1969) 35 CLT 1044 : (1969) CriLJ 1521
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 167, 344, 491