High Courts05 Sept 1969Dismissed
Bali Parida Vs Nira Parida
Orissa High Court · (1969) 35 CLT 1244
Prevention of Cruelty to Animals Act, 1960 — Section 11(1)
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,538 of 1,681
High Courts02 Sept 1969Dismissed
Haramohan alies Hagaru Naik and Another Vs State of Orissa
Orissa High Court · (1970) 36 CLT 731
Criminal Procedure Code, 1898 (CrPC) — Section 232(1), 342, 535Penal Code, 1860 (IPC) — Section 109, 14, 143, 147, 148
High Courts02 Sept 1969
Chintamani Das and Others Vs The State
Orissa High Court · AIR 1970 Ori 100 : (1970) 36 CLT 823 : (1970) CriLJ 906
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 17, 18, 30, 33, 5Penal Code, 1860 (IPC) — Section 120B, 149, 302
High Courts29 Aug 1969
Kumar Padhan and Others Vs Hara Bhoi and Others
Orissa High Court · (1969) 35 CLT 1300 : (1971) CriLJ 127
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts28 Aug 1969Dismissed
Ayodhya Prasad Singh Vs Registrar, Co-operative Societies and Others
Orissa High Court · AIR 1970 Ori 201 : (1969) 35 CLT 1267
Constitution of India, 1950 — Article 311(2)
High Courts28 Aug 1969Allowed
Hadibandhu Sahu and Another Vs Tahsildar and Another
Orissa High Court · (1969) 35 CLT 1137
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 5Orissa Land Reforms Act, 1960 — Section 68, 68(1)
High Courts28 Aug 1969
Bairagi Rout and Others Vs Brahmananda Das
Orissa High Court · (1969) 35 CLT 1154 : (1970) CriLJ 638
Penal Code, 1860 (IPC) — Section 143, 379
High Courts28 Aug 1969
Purna Chandra Parida and Others Vs Ganeswar Parida
Orissa High Court · (1969) 35 CLT 1105 : (1970) CriLJ 298
Penal Code, 1860 (IPC) — Section 323, 441, 447
High Courts28 Aug 1969Allowed
Sk. Jahuri Vs The Revenue Divisional Commissioner Central Division and Others
Orissa High Court · (1969) 35 CLT 1122
Constitution of India, 1950 — Article 226, 227Orissa Tenancy Act, 1913 — Section 204(1), 61(1), 61(3), 63(1)
High Courts27 Aug 1969Allowed
Banwarilal Boid Vs P. Neelakantham and Others
Orissa High Court · AIR 1970 Ori 53 : (1969) 35 CLT 1100
Limitation Act, 1963 — Section 5
High Courts27 Aug 1969Allowed
Shiba Prasad Sahoo Vs State Transport Authority
Orissa High Court · AIR 1970 Ori 72 : (1969) 35 CLT 1247
Motor Vehicles Act, 1939 — Section 57(2)Orissa Motor Vehicles Rules, 1993 — Rule 52E, 54, 57
High Courts27 Aug 1969Dismissed
Karunakar Padhan and Others Vs Kashi Biswanath Deb and Others
Orissa High Court · (1969) 35 CLT 1159
Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Orissa Hindu Religious Endowments Act, 1951 — Section 155, 78Orissa House Rent Control Act, 1967 — Section 22
High Courts27 Aug 1969Dismissed
Raghunath Subudhi Vs The State of Orissa and Others
Orissa High Court · (1970) 36 CLT 650
Orissa Land Reforms Act, 1960 — Section 4, 4(1)Orissa Survey and Settlement (Amendment) Act, 1965 — Section 2Orissa Tenancy Act, 1913 — Section 12B, 12B(1), 15, 25, 38
High Courts20 Aug 1969
Narayan Bodu and Others Vs Sri Bondeswar Swamy and Others
Orissa High Court · (1969) 35 CLT 1216
Hindu Religious Institutions Act — Section 68
High Courts20 Aug 1969Allowed
Kanda Radhakrishna and Another Vs Sunamudi Sombaru
Orissa High Court · (1970) 36 CLT 557
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A, 33
High Courts19 Aug 1969Dismissed
Amrik Singh Vs State of Orissa
Orissa High Court · (1970) 36 CLT 546
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition (Orissa Amendment) Act, 1948 — Section 2
High Courts19 Aug 1969Dismissed
Duryodhan Mohapatra Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 1150
Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 51, 51(1), 51(2)Orissa Service Code, 1939 — Rule 71
High Courts19 Aug 1969Dismissed
Biswanath Panda Vs Gadadhar Panda and Another
Orissa High Court · (1970) 36 CLT 420
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Easements Act, 1882 — Section 60Limitation Act, 1963 — Article 64 , 65
High Courts19 Aug 1969Partly Allowed
Ram Nahak and Others Vs Sita Dakuani and Others
Orissa High Court · AIR 1970 Ori 82
Evidence Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 59
High Courts18 Aug 1969Allowed
Balasore Motor Association Vs The Regional Provident Fund Commissioner
Orissa High Court · AIR 1970 Ori 199 : (1969) 35 CLT 1022 : (1970) 1 LLJ 559
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A