High Courts10 Nov 1970Dismissed
Banshidhar Panda and Another Vs State of Orissa
Orissa High Court · (1971) 37 CLT 267
Criminal Procedure Code, 1898 (CrPC) — Section 9, 9(1), 9(2), 9(3)
COURT ARCHIVE
Orissa High Court judgments, 1970
230 judgments · page 3 of 12
High Courts10 Nov 1970Allowed
Dhobani Dei Vs Lingaraj Bhuyan and Others
Orissa High Court · (1970) 11 OHC CK 0012
Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts10 Nov 1970Dismissed
Shri Prahallad Mallick Vs Shri Asok Das
Orissa High Court · (1970) 36 CLT 1337
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2Commissions of Inquiry Act, 1952 — Section 4Constitution of India, 1950 — Article 165(2)
High Courts06 Nov 1970
Bhadra Kua and Others Vs Satrughna Ati
Orissa High Court · (1971) 37 CLT 1195
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts04 Nov 1970
Sarat Chandra Sahu Vs Guru Dehury and Others
Orissa High Court · (1970) 36 CLT 1272
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts03 Nov 1970Dismissed
Nila Dei and Another Vs Baishnab Charan Parida and Others
Orissa High Court · (1971) 37 CLT 199
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts03 Nov 1970
State Vs Anirudha Harijan
Orissa High Court · (1970) 36 CLT 1296 : (1971) CriLJ 886
Criminal Procedure Code, 1898 (CrPC) — Section 17(4), 408
High Courts03 Nov 1970Dismissed
Dr. (Miss) Binapani Dei Vs State of Orissa and Another
Orissa High Court · (1970) 11 OHC CK 0011
Constitution of India, 1950 — Article 133, 14, 162, 226, 309Evidence Act, 1872 — Section 115Orissa Service Code, 1939 — Rule 71
High Courts27 Oct 1970Allowed
Dr. Jagannath Choudhury and Others Vs The Returning Officer-Cum-Secretary, Orissa State Board of Homeopathic Medicine and Others
Orissa High Court · (1970) 36 CLT 1289
High Courts27 Oct 1970
The New India Assurance Co. Ltd. Vs Srikanta Ghosh and Another
Orissa High Court · (1972) ACJ 153
Motor Vehicles Act, 1939 — Section 110, 110D(2), 115, 2(5A), 3
High Courts27 Oct 1970
Employees of State Transport Service and of Orissa Road Transport Co., Ltd. Vs The Government of Orissa
Orissa High Court · (1970) 36 CLT 1351 : (1971) 2 LLJ 142
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 19, 2, 23
High Courts27 Oct 1970Dismissed
Radhakrushna Choudhury Vs Radhakrushna Mohaprabhu and Another
Orissa High Court · AIR 1971 Ori 274
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts26 Oct 1970Dismissed
Krushna Chandra Badapanda Vs Iswar Karan and Others
Orissa High Court · (1970) 36 CLT 1257
Orissa Hindu Religious Endowments Act, 1951 — Section 19, 19(1)Specific Relief Act, 1877 — Section 27A
High Courts25 Oct 1970Allowed
Mamchand Mulchand and Others Vs Bargarh Regulated Market Committee and Another
Orissa High Court · (1979) 48 CLT 603
Orissa Agricultural Produce Markets Act, 1956 — Section 11, 2(1), 27, 28Orissa Agricultural Produce Markets Rules, 1958 — Rule 48, 60, 60(1), 61, 62
High Courts23 Oct 1970Dismissed
Gani Jena and Others Vs Nanda Biswal
Orissa High Court · (1971) 37 CLT 207
Penal Code, 1860 (IPC) — Section 379, 504
High Courts22 Oct 1970Allowed
Kanduri Naik and Another Vs Sapani Naik and Others
Orissa High Court · (1970) 10 OHC CK 0009
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 92
High Courts21 Oct 1970Dismissed
Gurubari Lenka and Another Vs Dulani Thakurani and Others
Orissa High Court · (1970) 10 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 100Transfer of Property Act, 1882 — Section 54
High Courts19 Oct 1970Allowed
Ghanashyam Das Agarwalla Vs Binoy Krushna Roy and Others
Orissa High Court · (1971) 37 CLT 367
Orissa Municipal Rules, 1953 — Rule 534B, 534C, 534ESpecific Relief Act, 1963 — Section 3, 42, 43, 44, 5
High Courts19 Oct 1970Allowed
Sama Kishore Das and Another Vs Raj Kishore Das
Orissa High Court · (1971) 37 CLT 84
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11 , 47
High Courts03 Oct 1970Allowed
Harihar Das Vs Lakanath Sahu
Orissa High Court · (1970) 36 CLT 1263
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1963 — Article 131, 2, 5