COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,541 of 1,681

High Courts17 Jul 1969Allowed

Anadi Charan Das Vs The State of Orissa and Others

Orissa High Court · (1970) 36 CLT 153

Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 46B, 49B(2)Orissa Zilla Parishad (Conduct of Business) Rules, 1960 — Rule 13, 49

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High Courts17 Jul 1969Allowed

Niranjan Sahu Vs Narasu Satpathy and Others

Orissa High Court · AIR 1970 Ori 46 : (1969) 35 CLT 977

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 35, 35(1), 35(2), 35(3), 35(4)

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High Courts15 Jul 1969Dismissed

Ram Chandra Tripathy Vs State of Orissa and Others

Orissa High Court · (1969) 35 CLT 1223

Constitution of India, 1950 — Article 226Orissa Secretariat Instructions 1940 — Rule 26, 52A(1)Orissa Secretariat Instructions Rules, 1961 — Rule 11(3), 11(4), 11(9)

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High Courts15 Jul 1969

Bhagabat Behuria and Others Vs Jairam Naik

Orissa High Court · (1969) 35 CLT 1052

Criminal Procedure Code, 1898 (CrPC) — Section 145, 342, 367, 424Penal Code, 1860 (IPC) — Section 379

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High Courts15 Jul 1969Dismissed

N. Subramaniam Vs Divisional Personnel Officer, South Eastern Railway

Orissa High Court · AIR 1970 Ori 12 : (1969) 35 CLT 1144

Constitution of India, 1950 — Article 311(2)

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High Courts14 Jul 1969

Ramprasad Tormal Vs State of Orissa

Orissa High Court · (1970) 36 CLT 362 : (1970) 25 STC 38

Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)

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High Courts14 Jul 1969Dismissed

Jagannath Misra and Others Vs State of Orissa

Orissa High Court · AIR 1969 Ori 296 : (1969) 35 CLT 1044 : (1969) CriLJ 1521

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 167, 344, 491

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High Courts14 Jul 1969Dismissed

T.C. Panigrahi Vs Goru Satyarajulu and Another

Orissa High Court · AIR 1970 Ori 25 : (1969) 35 CLT 1010

Provincial Insolvency Act, 1920 — Section 53Transfer of Property Act, 1882 — Section 123

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High Courts14 Jul 1969

Udayanath Baral Vs Bula Ojha and Another

Orissa High Court · (1969) 35 CLT 1036

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts14 Jul 1969Allowed

Bala Bariha and Others Vs Kathu Bariha

Orissa High Court · AIR 1970 Ori 47 : (1969) 35 CLT 957

Penal Code, 1860 (IPC) — Section 441, 447

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High Courts11 Jul 1969Dismissed

Prafulla Ch. Kanungo Vs Dhulia Behera and Another

Orissa High Court · (1969) 35 CLT 948

Penal Code, 1860 (IPC) — Section 31, 325, 34, 341

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High Courts11 Jul 1969

Brahmananda Satapathi Vs State of Orissa

Orissa High Court · (1970) 1 LLJ 564

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High Courts11 Jul 1969Allowed

Beni Bhuj Sahu Vs Chief Engineer, Hirakud Dam Project and Another

Orissa High Court · AIR 1970 Ori 9 : (1969) 35 CLT 898

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25F

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High Courts10 Jul 1969Allowed

The Tata Iron and Steel Co. Ltd. Vs The State of Orissa and Others

Orissa High Court · (1969) 35 CLT 1027 : (1970) 25 STC 171

Central Sales Tax Act, 1956 — Section 13, 8, 9Constitution of India, 1950 — Article 226, 227

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High Courts10 Jul 1969

Tata Iron and Steel Co. Ltd. Vs The State of Orissa : No. 2

Orissa High Court · (1970) 25 STC 177

Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226, 227

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High Courts09 Jul 1969

Tularam Patel Vs Siba Sankar Kalo and Others

Orissa High Court · (1969) 35 CLT 889

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Orissa Money lenders Act, 1939 — Section 17Penal Code, 1860 (IPC) — Section 379

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High Courts09 Jul 1969Allowed

Sri Purna Chandra Das Vs Chairman, State Transport Authority and Another

Orissa High Court · AIR 1970 Ori 1 : (1969) 35 CLT 931

Constitution of India, 1950 — Article 311(2)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4), 15(6)

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High Courts08 Jul 1969Dismissed

Gobinda Chandra Harichandan Jagadev Vs State of Orissa

Orissa High Court · (1969) 35 CLT 968

Orissa Estates Abolition Act, 1951 — Section 13A, 13A, 13B, 13C, 13D

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High Courts08 Jul 1969Allowed

Brundaban Padhi Vs State of Orissa

Orissa High Court · AIR 1970 Ori 81 : (1969) 35 CLT 926

Constitution of India, 1950 — Article 311(2)

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High Courts08 Jul 1969

Auddy and Co. Vs State of Orissa

Orissa High Court · (1969) 35 CLT 961 : (1970) 25 STC 453

Orissa Sales Tax Act, 1947 — Section 24(1)

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