High Courts21 Jan 1970Allowed
B.N. Sharma Vs State of Orissa
Orissa High Court · (1970) 36 CLT 919
Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(6), 16(1), 2, 6
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,531 of 1,681
High Courts20 Jan 1970Dismissed
Dr. Srinibas Sunder Das Vs Land Acquisition Collector and Others
Orissa High Court · AIR 1970 Ori 197
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts20 Jan 1970
Anam Padhan Vs State of Orissa
Orissa High Court · (1970) 36 CLT 1141 : (1971) CriLJ 229
Criminal Procedure Code, 1898 (CrPC) — Section 169
High Courts20 Jan 1970Allowed
Balmakunda Singh Rai and Others Vs Chitrabhanu Singh Rai and Others
Orissa High Court · (1970) 36 CLT 1200
Court Fees Act, 1870 — Article 17A, 7
High Courts20 Jan 1970Allowed
Rao and Sons and Another Vs Chandramoni Dei
Orissa High Court · (1970) 01 OHC CK 0008
Succession Act, 1925 — Section 222, 263, 283(1)
High Courts20 Jan 1970Allowed
Kaniram Bagarti Vs Executive Officer, Sambalpur Municipality
Orissa High Court · (1970) 36 CLT 993
Bihar and Orissa Municipal Act, 1922 — Section 194(2)Criminal Procedure Code, 1898 (CrPC) — Section 299, 300, 342, 488(1)Orissa Municipal Act, 1950 — Section 273A, 273A(1), 360, 385A, 511
High Courts20 Jan 1970Allowed
Golak Behari Chhotrai Vs Harihar Jena and Others
Orissa High Court · (1970) 36 CLT 699
Constitution of India, 1950 — Article 226, 227Orissa Panchayat Samiti and Zilla Parishad (Conduct of Election) Rules, 1966 — Rule 28, 34, 34(1)Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 100(2), 41B, 44D, 44E, 47(1)
High Courts19 Jan 1970
Kuber Padhan Vs Chaturbhuja Kuar and Others
Orissa High Court · (1970) 36 CLT 689 : (1970) CriLJ 1543
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Land Reforms Act, 1960 — Section 26(2)
High Courts19 Jan 1970
Bauli Panigrahi and Another Vs Hari Panigrahi
Orissa High Court · (1970) 36 CLT 1096 : (1970) CriLJ 1704
Penal Code, 1860 (IPC) — Section 378, 379
High Courts19 Jan 1970
Official Liquidator, Puri Bank Ltd. (In Liquidation) Vs Titaghur Paper Mills and Others
Orissa High Court · (1970) 01 OHC CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54
High Courts14 Jan 1970Allowed
Rajendra Patel and Others Vs Ghanashyam Patel and Others
Orissa High Court · (1970) 36 CLT 717
High Courts13 Jan 1970
State Vs Jagannath Swain
Orissa High Court · (1970) 36 CLT 981 : (1971) CriLJ 572
High Courts13 Jan 1970Dismissed
Hadu Goudo and Others Vs Dayanidhi Sahu and Others
Orissa High Court · AIR 1970 Ori 196
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts12 Jan 1970Dismissed
Sukha Dev Nahako and Another Vs Mahant Sri Gopal Das
Orissa High Court · (1970) 36 CLT 1099
Evidence Act, 1872 — Section 134Orissa Tenants Relief Act, 1955 — Section 11A(6), 6Stamp Act, 1899 — Section 36
High Courts12 Jan 1970Dismissed
Gobinda Parida and Others Vs Chakradhara Routray and Others
Orissa High Court · (1970) 01 OHC CK 0009
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts09 Jan 1970Allowed
Krushna Chandra Naik Vs Sk. Makbul and Another Chintamani Mallik and Another Vs Nidhi Hiswal
Orissa High Court · AIR 1970 Ori 209 : (1970) CriLJ 1580
Criminal Procedure Code, 1898 (CrPC) — Section 141, 145, 145(1), 145(4), 499(3)Oaths Act, 1969 — Section 3, 4, 5
High Courts09 Jan 1970
Krishna Chandra Naik and Others Vs Sk. Makbul and Others
Orissa High Court · AIR 1970 Ori 209 : (1970) CriLJ 1580
Criminal Procedure Code, 1898 (CrPC) — Section 145, 510A, 539AAOaths Act, 1873 — Section 4
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
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