COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,533 of 1,681

High Courts10 Dec 1969Dismissed

Sachchidananda Tripathy Vs Vice-Chancellor, Samalpur University and Others

Orissa High Court · AIR 1970 Ori 181

Constitution of India, 1950 — Article 14Utkal University (Adopted by Sambalpur University) Regulations — Regulation 5(3), 9(3)

High Courts09 Dec 1969Allowed

S. Manesu Vs The State

Orissa High Court · (1970) 36 CLT 526

Criminal Procedure Code, 1898 (CrPC) — Section 369, 561APenal Code, 1860 (IPC) — Section 323, 324

High Courts05 Dec 1969Dismissed

Laxmi Narayan Thakur Vs Puniya Behera and Another and Gopalamani Patnaik

Orissa High Court · (1970) 36 CLT 352

High Courts04 Dec 1969Allowed

Biramani Sahu and Others Vs Paremeswar Kuar

Orissa High Court · (1970) 36 CLT 894

Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145, 435, 438

High Courts03 Dec 1969Dismissed

Padmalav Das and Others Vs Official Liquidator, Puri Bank Ltd. (In Liquidation)

Orissa High Court · AIR 1971 Ori 75 : (1971) 41 CompCas 1050

Banking Regulation Act, 1949 — Section 45UCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90

High Courts03 Dec 1969Allowed

State Vs Prakash Chandra Agarwalla

Orissa High Court · AIR 1970 Ori 171 : (1970) 36 CLT 485 : (1970) CriLJ 1254

Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A(2), 369

High Courts03 Dec 1969Allowed

Boddu Ramulu Vs Gokarla Ramaswamy and Others

Orissa High Court · (1969) 12 OHC CK 0008

Orissa Money Lenders Act, 1939 — Section 17Transfer of Property Act, 1882 — Section 60

High Courts03 Dec 1969Allowed

Ramchandra Mohapatra Vs Santhinath Choudhury and Another

Orissa High Court · (1970) 36 CLT 305

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts27 Nov 1969Allowed

The Food Inspector, Notified Area Council Vs Laxminarayan

Orissa High Court · (1969) 35 CLT 863

Penal Code, 1860 (IPC) — Section 249, 272, 273, 274, 275Prevention of Food Adulteration Act, 1954 — Section 1, 1(3), 13, 13(2), 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 23, 28, 29, 7

High Courts27 Nov 1969Allowed

Dr. Sarojini Pradhan Vs Union of India (UOI) and Others

Orissa High Court · (1970) 36 CLT 369

Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 11(1), 54, 54(1), 54(2), 54(3)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(1), 11(2), 11(3), 11(4)

High Courts25 Nov 1969Allowed

Sonya Naik and Others Vs Brundaban Sahu and Others

Orissa High Court · (1970) 36 CLT 658

Hindu Religious Endowments Act, 1952 — Section 19Orissa Estates Abolition Act, 1951 — Section 3, 39, 5, 5(80), 6Orissa Tenants Relief Act, 1955 — Section 11A(1), 11A(2)

High Courts25 Nov 1969Dismissed

Ramakrushna Mohanty Vs Radhakrushna Mohanty and Others

Orissa High Court · AIR 1970 Ori 237

Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 69Limitation Act, 1963 — Article 48

High Courts25 Nov 1969Allowed

Ramakrishna Deo Vs Balyokrishna Das and Another

Orissa High Court · AIR 1970 Ori 156

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 27, 47Orissa Court of Wards Act, 1947 — Section 53(1)

High Courts25 Nov 1969Dismissed

Union of India (UOI) Vs Rasul Ahmed

Orissa High Court · AIR 1970 Ori 157

Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 31

High Courts24 Nov 1969Dismissed

Sri Upendra Das Vs State of Orissa and Another

Orissa High Court · AIR 1970 Ori 205

Constitution of India, 1950 — Article 316(1), 319Government of India Act, 1935 — Section 265(1)

High Courts24 Nov 1969Allowed

Sibaram Naik Vs State of Orissa

Orissa High Court · (1970) 36 CLT 384

Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 169, 173(1), 190(1), 202Penal Code, 1860 (IPC) — Section 436

High Courts20 Nov 1969Allowed

Haramani Dei Vs Bauri Bewa

Orissa High Court · AIR 1970 Ori 203 : (1970) 36 CLT 551

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 118, 122, 54

High Courts19 Nov 1969Dismissed

Fakir Muhammad Vs Fazal Khan and Others

Orissa High Court · (1970) 36 CLT 334

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts18 Nov 1969Allowed

Arjun Pradhan Vs The Revenue Divisional Commissioner, Southern Division and Another

Orissa High Court · (1970) 36 CLT 602

Constitution of India, 1950 — Article 14Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 10(1), 3, 5, 6

High Courts18 Nov 1969Dismissed

Khedu Sahu and Others Vs Janardan Supakar and Another

Orissa High Court · (1970) 36 CLT 847

Land Acquisition Act, 1894 — Section 7, 7(1), 7(2), 7(3)