High Courts09 Jan 1970Dismissed
Guru Charan Jena Vs Satyanarayan Jew Thakur and Others
Orissa High Court · (1970) 01 OHC CK 0005
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 22 Rule 3, 9
COURT ARCHIVE
Orissa High Court judgments, 1970
230 judgments · page 12 of 12
High Courts06 Jan 1970Allowed
Krishna Prasad Bose and Others Vs Executive Officer, Jijpur Municipality and Another
Orissa High Court · (1970) 36 CLT 683
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 297, 297(2), 298, 303, 337
High Courts06 Jan 1970Allowed
General Manager, South Eastern Railway Vs Iswarlal Purusottam and Others
Orissa High Court · AIR 1970 Ori 194
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 72, 77
High Courts06 Jan 1970Dismissed
Ramkishore Das Goswami Vs Anantaram Das Goswami
Orissa High Court · (1970) 01 OHC CK 0004
High Courts06 Jan 1970Allowed
Sanatan Sahu Vs Raghunath Kar
Orissa High Court · (1970) 36 CLT 588
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 146
High Courts05 Jan 1970Allowed
Rahasbehari Sahu Vs Umakanta Sahu and Others
Orissa High Court · (1970) 36 CLT 668
High Courts05 Jan 1970Allowed
Sitaram Dora and Another Vs V. Krishna Rao Dora and Others
Orissa High Court · (1970) 36 CLT 636
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 4, 4(1), 4(2)Orissa Estates Abolition Act, 1951 — Section 2, 39, 7, 8A, 8A(1)
High Courts05 Jan 1970Allowed
Raghunath Samal and Others Vs Muli Sahu
Orissa High Court · (1970) 36 CLT 692
Penal Code, 1860 (IPC) — Section 143, 426, 447
High Courts05 Jan 1970
Mandalapu Sundar Narayan and Others Vs V.V. Chenulu
Orissa High Court · AIR 1970 Ori 184 : (1970) 36 CLT 954 : (1970) CriLJ 1378
Criminal Procedure Code, 1898 (CrPC) — Section 112, 117(3)
High Courts02 Jan 1970Allowed
Hadubandhu Singh Vs Sudhakar Paikara and Another
Orissa High Court · AIR 1971 Ori 8 : (1970) 36 CLT 469
Provincial Small Cause Courts Act, 1887 — Section 25