High Courts18 Aug 1969Allowed
Pradiplal Ghose Vs Registrar, Utkal University Vani Bihar
Orissa High Court · AIR 1970 Ori 67
Constitution of India, 1950 — Article 226Utkal University Regulations — Regulation 14(1), 2(1), 9(1), 9(2)
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,539 of 1,681
High Courts13 Aug 1969Allowed
Baidhar Das Vs The State and Others
Orissa High Court · AIR 1970 Ori 220
Civil Services (Classification, Control and Appeal) Rules — Rule 15Constitution of India, 1950 — Article 311(2)
High Courts12 Aug 1969Dismissed
Rameshwar Lal and Another Vs Jogendra Das
Orissa High Court · AIR 1970 Ori 76
Civil Procedure Code, 1908 (CPC) — Section 115, 9Industrial Disputes Act, 1947 — Section 25FPayment of Wages Act, 1936 — Section 15, 17, 18, 2, 22
High Courts12 Aug 1969
RUGHUNARAYAN RICE MILLS Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Orissa High Court · (1970) 75 ITR 682
Contract Act, 1872 — Section 56Income Tax Act, 1961 — Section 256
High Courts12 Aug 1969Dismissed
Munilal Ramdayal Vs Income Tax Officer and Others
Orissa High Court · AIR 1970 Ori 58 : (1970) 76 ITR 151
Income Tax Act, 1961 — Section 147, 148
High Courts12 Aug 1969Allowed
Prem Chand Goel Vs The State of Orissa
Orissa High Court · (1970) 36 CLT 184
Bihar and Orissa Motor Vehicles Taxation (Orissa Amendment) Act, 1962 — Section 12AConstitution of India, 1950 — Article 226, 227
High Courts11 Aug 1969Allowed
Sri Ramakrishna Deo Vs The State of Orissa and Another
Orissa High Court · (1969) 35 CLT 1063
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 2, 5, 7(1)
High Courts08 Aug 1969Allowed
Chchapada Gram Panchayat Vs The State of Orissa and Others
Orissa High Court · (1970) 36 CLT 157
Orissa Grama Panchayat Rules, 1968 — Rule 87
High Courts08 Aug 1969Allowed
Lokenath Panda Vs Chairman, Paradeep Port Trust and Another
Orissa High Court · AIR 1970 Ori 31 : (1969) 35 CLT 1058
Constitution of India, 1950 — Article 309Paradip Port Employees (Recruitment, Seniority and Promotion) Regulations, 1967 — Regulation 11(3), 12
High Courts07 Aug 1969Allowed
Ramnath Sahu Vs Pratap Chandra Singh
Orissa High Court · (1969) 35 CLT 1119
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Rules, 1949 — Rule 93, 95
High Courts07 Aug 1969Allowed
Basudeb Barik Vs State of Orissa and Another
Orissa High Court · (1969) 35 CLT 1298
Constitution of India, 1950 — Article 311, 311(1)
High Courts07 Aug 1969Allowed
Vanilal Dwarakadas Mehta Vs Commissioner of Income Tax and Others
Orissa High Court · (1970) 36 CLT 328
Income Tax Act, 1922 — Section 3A(2), 46(1)
High Courts06 Aug 1969
Munsaram Maujiram Vs Commissioner of Income Tax
Orissa High Court · (1969) 35 CLT 1173
Income Tax Act, 1922 — Section 34, 34(1), 34(3)
High Courts06 Aug 1969Allowed
Anil Chandra Mitra Vs State of Orissa and Another
Orissa High Court · AIR 1970 Ori 19 : (1969) 35 CLT 1209
Constitution of India, 1950 — Article 14, 16, 226, 309, 311Orissa Ministerial Services (Method of Recruitment and Conditions of Service of Clerks and Assistants in the District Offices and Offices of the Head of Departments) Rules, 1963 — Rule 21(1)
High Courts06 Aug 1969Allowed
Sadananda Patnaik Vs Vice Chancellor, Berhampur University and Another
Orissa High Court · AIR 1970 Ori 63 : (1970) 36 CLT 106
Constitution of India, 1950 — Article 226
High Courts06 Aug 1969
VENILAL DWARKADAS MEHTA Vs COMMISSIONER OF Income Tax.
Orissa High Court · (1972) 84 ITR 722
Constitution of India, 1950 — Article 226, 227
High Courts06 Aug 1969Dismissed
Banshidhar Das Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 1007
Orissa Grama Panchayat Act, 1964 — Section 13, 14(1), 14(2), 15Orissa Grama Panchayat Election Rules, 1965 — Rule 76
High Courts05 Aug 1969Dismissed
Balasore Municipality Vs State of Orissa and Others
Orissa High Court · AIR 1970 Ori 41
Constitution of India, 1950 — Article 226, 227
High Courts05 Aug 1969Dismissed
Bijoy Kumar Singh Vs Project Administrator, Industrial Development Corporation Ltd.
Orissa High Court · (1969) 35 CLT 1140
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 227, 311Penal Code, 1860 (IPC) — Section 379
High Courts04 Aug 1969
Bhagabat Prasad Mohanty Vs Chemei Jena and Others
Orissa High Court · (1969) 35 CLT 1176
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 425, 430