High Courts30 Sept 1969Allowed
Nabin Kishore Ray Vs State of Orissa and Another
Orissa High Court · (1970) 36 CLT 720
Constitution of India, 1950 — Article 311(2)Orissa Service Code, 1939 — Rule 71
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,536 of 1,681
High Courts29 Sept 1969Allowed
Sayed Mansur Ali Vs Govind Chandra Sahu
Orissa High Court · (1970) 36 CLT 137
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 3 Rule 1, 11 , 47Transfer of Property Act, 1882 — Section 111, 70
High Courts29 Sept 1969Allowed
P.C. Nath Vs The State of Orissa and Others
Orissa High Court · (1970) 36 CLT 59
Orissa Service Code, 1939 — Rule 90, 91, 91(3)
High Courts29 Sept 1969Allowed
Jagannath Mahaprabhu and Others Vs Rama Sahu
Orissa High Court · (1970) 36 CLT 310
High Courts26 Sept 1969Allowed
State Vs Balaram Singh and Another
Orissa High Court · AIR 1970 Ori 107 : (1970) CriLJ 913
Criminal Procedure Code, 1898 (CrPC) — Section 157, 157(1), 159
High Courts26 Sept 1969Allowed
Bhima Padhan Vs Masyaraju 5 Ors.
Orissa High Court · (1970) 36 CLT 279
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(3), Order 9 Rule 13, 115Limitation Act, 1908 — Article 129, 10, 11, 14, 15
High Courts26 Sept 1969Dismissed
Banshidhar Patnaik Vs Arjun Mohapatra and Others
Orissa High Court · (1970) 36 CLT 288
Penal Code, 1860 (IPC) — Section 427, 447
High Courts25 Sept 1969Allowed
Dharmananda Sahu and Others Vs The State of Orissa
Orissa High Court · (1970) 36 CLT 450
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 302, 304, 307, 323
High Courts25 Sept 1969Dismissed
Ram Kumar Jhunjhunwala Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 233 : (1970) 36 CLT 62
Land Acquisition Act, 1894 — Section 6
High Courts24 Sept 1969Dismissed
P.C. Singh Vs Panu gahu and Others
Orissa High Court · (1970) 36 CLT 582
Orissa Merged States (Laws) Act, 1950 — Section 7Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958 — Section 2, 3, 5, 6
High Courts24 Sept 1969Dismissed
Sisir Kumar Mohanty Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 113
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FFFOrissa Khadi and Village Indistries Board Act, 1956 — Section 4(2)
High Courts23 Sept 1969Dismissed
Harihar Panigrahi Vs Bharat Panigrahi and Another
Orissa High Court · (1970) 36 CLT 30
Penal Code, 1860 (IPC) — Section 427
High Courts23 Sept 1969Allowed
Digambar Panda Vs Additional District Magistrate
Orissa High Court · AIR 1970 Ori 110
Arms Act, 1959 — Section 17, 17(3), 18(5)Constitution of India, 1950 — Article 226
High Courts23 Sept 1969
Sk. Saffiruddin and Another Vs Board of Wakfs and Others
Orissa High Court · (1969) 35 CLT 1198
Charitable and Religious Trusts Act, 1920 — Section 3Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1969Dismissed
Himarika Ramudu and Another Vs Kondagorri Buchhanna and Another
Orissa High Court · AIR 1970 Ori 138 : (1970) 36 CLT 11
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3(1)
High Courts23 Sept 1969Dismissed
Orissa Cement Limited Vs State of Orissa
Orissa High Court · (1970) 36 CLT 323
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Orissa Mining Areas Development Fund Act, 1952 — Section 3(1), 3(2), 3(3), 4, 4(1)
High Courts22 Sept 1969Allowed
Duna Tanka Patro and Others Vs T. Sima Patro and Others
Orissa High Court · (1969) 35 CLT 1236
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Estates Abolition Act, 1951 — Section 8
High Courts22 Sept 1969
Sanatan Rout Vs Sagari Dei and Another
Orissa High Court · (1970) 36 CLT 204
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403
High Courts22 Sept 1969Dismissed
Brahamananda Mohanty and Others Vs The Sate of Orissa
Orissa High Court · (1969) 35 CLT 1292
Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 147, 26, 304, 323, 325
High Courts19 Sept 1969Allowed
Bhramarbar Santra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1970 Ori 141 : (1970) 36 CLT 897
Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 41(1), 44, 68