High Courts06 Jan 1970Dismissed
Ramkishore Das Goswami Vs Anantaram Das Goswami
Orissa High Court · (1970) 01 OHC CK 0004
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,532 of 1,681
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
High Courts24 Dec 1969Dismissed
Santosh Kumar Mohapatra and Another Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 176 : (1970) 36 CLT 472 : (1970) CriLJ 1374
Preventive Detention Act, 1950 — Section 3
High Courts24 Dec 1969Allowed
Nrusinghanath Deb and Others Vs Banamali Panda and Others
Orissa High Court · AIR 1970 Ori 218
Evidence Act, 1872 — Section 21Transfer of Property Act, 1882 — Section 54
High Courts24 Dec 1969Dismissed
Vaikuntam Mamikyamma Vs Puppala
Orissa High Court · (1969) 12 OHC CK 0006
Evidence Act, 1872 — Section 114, 32, 50Transfer of Property Act, 1882 — Section 122
High Courts23 Dec 1969Dismissed
Kandha Das Vs Indumati Devi
Orissa High Court · AIR 1970 Ori 215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 100Court Fees Act, 1870 — Section 7Transfer of Property Act, 1882 — Section 11
High Courts23 Dec 1969Dismissed
Chaitan Das and Others Vs Murali Dalai and Others
Orissa High Court · (1970) 36 CLT 613
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Transfer of Property Act, 1882 — Section 53A
High Courts23 Dec 1969Dismissed
State of Orissa Vs Kamal Lochan Bohidar and Others
Orissa High Court · (1970) 36 CLT 462
Land Acquisition Act, 1894 — Section 23, 23(1)Orissa General Clauses Act, 1937 — Section 22Orissa General Clauses Rules, 1937 — Rule 1(2), 21
High Courts22 Dec 1969Dismissed
Miss Biswamohini Naik and Miss Kamalakamini Naik Vs Jibanananda Naik, Mrs. Biraj Mohini Choudhury, Mrs. Sarojini Sahu and Mrs. Amulya Roul
Orissa High Court · (1970) 36 CLT 389
Succession Act, 1925 — Section 240, 278
High Courts18 Dec 1969Dismissed
Maimunnissa Bibi and Another Vs Nilamani Mohapatra and Others
Orissa High Court · (1970) 36 CLT 436
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenancy Act, 1913 — Section 238(1), 26(2), 4, 5(2)
High Courts17 Dec 1969Allowed
Ghanashyam Misra Vs Orissa Association of Sanskrit Learning and Culture
Orissa High Court · (1969) 12 OHC CK 0001
Constitution of India, 1950 — Article 226
High Courts16 Dec 1969Allowed
Debarchan Pradhan and Others Vs Bhagirathi Pradhan and Others
Orissa High Court · AIR 1970 Ori 231 : (1970) 36 CLT 839
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts12 Dec 1969
Certificate Officer and Another Vs Kasturi Chand Malu and Another
Orissa High Court · AIR 1970 Ori 239
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), 80
High Courts11 Dec 1969Allowed
J. Banchcha Behera Vs Dhadi Behera and Another
Orissa High Court · (1970) 36 CLT 413
Constitution of India, 1950 — Article 226, 227Orissa Tenants Relief Act, 1955 — Section 9(1)
High Courts10 Dec 1969Dismissed
Sadananda Basisoi Vs State of Orissa
Orissa High Court · (1969) 35 CLT 422
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 342, 376Evidence Act, 1872 — Section 145, 157, 24, 32(1)Penal Code, 1860 (IPC) — Section 302