High Courts18 Sept 1969Allowed
Tiramareddi Satyanarayan Vs The State
Orissa High Court · (1970) ACJ 186
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,537 of 1,681
High Courts18 Sept 1969Allowed
Susila Dei and Others Vs Sridhar Rautray and Others
Orissa High Court · AIR 1970 Ori 89 : (1970) 36 CLT 208
Civil Procedure Code, 1908 (CPC) — Section 52Limitation Act, 1908 — Article 115, 116, 120, 62, 97
High Courts17 Sept 1969Dismissed
Krushna Jena and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 1272
Penal Code, 1860 (IPC) — Section 143, 147, 323, 325, 34
High Courts17 Sept 1969Allowed
Sadhu Patra and Others Vs The State of Orissa
Orissa High Court · (1970) 36 CLT 395
Evidence Act, 1872 — Section 65, 78Forest Act, 1927 — Section 10, 11, 12, 13, 14Nilgiri State Forest Act, 1946 — Section 19
High Courts17 Sept 1969Allowed
Lalmohan Patnaik Vs Harihar Tripathy
Orissa High Court · (1970) 36 CLT 148
Criminal Procedure Code, 1898 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 268
High Courts16 Sept 1969
Rama Singh ' Sevak Munda Vs The State
Orissa High Court · (1970) 36 CLT 429
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 342Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 304
High Courts16 Sept 1969Allowed
Sachidananda Mohanty Vs Union of India (UOI) and Others
Orissa High Court · AIR 1971 Ori 6
Constitution of India, 1950 — Article 16
High Courts12 Sept 1969Allowed
Dayanidhi Sahu and Others Vs Uday Pratap Singh Deo and Others
Orissa High Court · (1970) 36 CLT 226
Orissa Estates Abolition Act, 1951 — Section 7(1)
High Courts12 Sept 1969Allowed
Mohammed Makbul Ali Vs Gausuddin Sarif and Others
Orissa High Court · (1970) 36 CLT 151
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1958 — Section 7, 7(2)
High Courts12 Sept 1969Dismissed
Ranjit Biswal Vs Mst. Usha Sandha and Others
Orissa High Court · (1970) 36 CLT 501
Criminal Procedure Code, 1898 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 14Registration Act, 1908 — Section 17
High Courts11 Sept 1969Dismissed
Kanhu Charan Tripathi Vs Laxmidhar Tripathy and Others
Orissa High Court · AIR 1970 Ori 87 : (1970) 36 CLT 33
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts11 Sept 1969Dismissed
Natabar Rautray Vs State of Orissa
Orissa High Court · (1970) 36 CLT 187
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 341, 363, 366
High Courts10 Sept 1969Dismissed
Parbati Dibya Vs Smt. Laxmi Debi and Another
Orissa High Court · (1970) 36 CLT 415
Civil Procedure Code, 1908 (CPC) — Section 2(2)Hindu Succession Act, 1956 — Section 23Income Tax Act, 1961 — Section 4(3)
High Courts10 Sept 1969Allowed
Sanatan Naik and Others Vs State of Orissa
Orissa High Court · (1970) 36 CLT 212
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 441, 447
High Courts10 Sept 1969
Sm. Parbatimoni Mohapatra Vs Jagannath Dalai
Orissa High Court · (1970) 36 CLT 93 : (1971) CriLJ 388
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479A(1), 479A(6)
High Courts10 Sept 1969Dismissed
Duttahari Mohapatra Vs Republic of India
Orissa High Court · (1970) 36 CLT 39
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 467, 477APrevention of Corruption Act, 1988 — Section 5(2)
High Courts10 Sept 1969Dismissed
Gouri Prasad Dehuri and Others Vs State of Orissa
Orissa High Court · (1970) 36 CLT 163
Constitution of India, 1950 — Article 226, 227Orissa Irrigation Act, 1959 — Section 21, 27, 28, 4Orissa Irrigation Rules, 1961 — Rule 1, 18, 19, 20, 21
High Courts09 Sept 1969Allowed
Khageswar Samal Vs Tahsildar of Jajpur and Others
Orissa High Court · (1970) 36 CLT 159
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2, 3, 4(1)Orissa Offices of Village Police (Abolition) Act, 1964 — Section 4(6)
High Courts05 Sept 1969
Gopinath Das Vs Alekh Sahu and Others
Orissa High Court · AIR 1970 Ori 50 : (1970) CriLJ 478
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 102
High Courts05 Sept 1969Dismissed
Madan Madhuala and Others Vs Upendra Nath Shaw and Others
Orissa High Court · (1970) 36 CLT 330
Constitution of India, 1950 — Article 226, 227Orissa Tenancy Act, 1913 — Section 204(2)Orissa Tenants Protection Act, 1948 — Section 7(1)