High Courts16 May 1969
Dhirendranath Das Vs State of Orissa
Orissa High Court · (1969) 35 CLT 728 : (1970) 26 STC 522
Central Sales Tax Act, 1956 — Section 3, 5
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,543 of 1,681
High Courts16 May 1969Dismissed
Dondapani Goudo Vs Hrushikesh Patnaik and Others
Orissa High Court · (1969) 35 CLT 821
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68, 70Orissa Money Lenders Act, 1939 — Section 17
High Courts16 May 1969Dismissed
Shri Kailash Chandra Lenka Vs Vice-chancellor Utkal University and Others
Orissa High Court · (1969) 35 CLT 715
Constitution of India, 1950 — Article 226Utkal University Act, 1966 — Section 14, 5(4), 9, 9(1), 9(2)
High Courts16 May 1969
Pritam Singh Vs State of Orissa
Orissa High Court · (1969) 35 CLT 723
Motor Vehicles Act, 1988 — Section 112Penal Code, 1860 (IPC) — Section 304A
High Courts13 May 1969Allowed
Rao and Sons and Others Vs Bijayalaxmi Das and Another
Orissa High Court · AIR 1969 Ori 301(1) : (1969) 35 CLT 678
Contract Act, 1872 — Section 2, 25(3)
High Courts01 May 1969
G.A. Natarajan Vs Republic of India
Orissa High Court · (1969) 35 CLT 1092 : (1970) CriLJ 113
Anti Corruption Laws (Amendment) Act, 1967 — Section 2(2), 2(3), 5(3)
High Courts30 Apr 1969Dismissed
State of Orissa Vs Gobind Choudhury and Sons
Orissa High Court · AIR 1969 Ori 280 : (1969) 35 CLT 592
Arbitration Act, 1940 — Section 11(1), 12(2), 8(2)Constitution of India, 1950 — Article 299(1)
High Courts29 Apr 1969Allowed
Bimbadhar Kar Vs Sk. Enamur Raheman
Orissa High Court · (1969) 35 CLT 709
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1), Order 43 Rule 1
High Courts29 Apr 1969Allowed
Gita Debi Saragi Vs Madan Mohan Masanta and Others
Orissa High Court · AIR 1969 Ori 294 : (1969) 35 CLT 562
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3Partition Act, 1893 — Section 4
High Courts29 Apr 1969Allowed
Krishna alias Krishna Chandra Choudhury and Another Vs Upendra Jena and Another
Orissa High Court · (1969) 35 CLT 757
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 90, 47Limitation Act, 1963 — Section 5Orissa Money Lenders Act, 1939 — Section 14
High Courts28 Apr 1969Dismissed
Moujiram Jain Vs The State of Orissa and Others
Orissa High Court · (1969) 35 CLT 636
Orissa Municipal Act, 1950 — Section 48, 49, 52, 53(3), 54
High Courts25 Apr 1969Dismissed
Arakhita Panda Vs Ananda Panda and Others
Orissa High Court · (1969) 35 CLT 654
Penal Code, 1860 (IPC) — Section 427
High Courts24 Apr 1969Allowed
Pratap Kishore Patnaik Vs Rama Chandra Patra and Others
Orissa High Court · AIR 1969 Ori 278 : (1969) 35 CLT 687
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 115 , 151
High Courts24 Apr 1969Allowed
Bhika Biswal and Others Vs Joginath Sahu
Orissa High Court · (1969) 35 CLT 691
Penal Code, 1860 (IPC) — Section 447, 503, 506
High Courts23 Apr 1969Dismissed
State of Orissa and Another Vs Govinda Choudhury
Orissa High Court · AIR 1969 Ori 274 : (1969) 35 CLT 630
Arbitration Act, 1940 — Section 8(1)
High Courts21 Apr 1969
Kartik Pan and Another Vs Bodhrai Naik
Orissa High Court · (1969) 35 CLT 936
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1B), 145(4), 146, 146(1)
High Courts18 Apr 1969Allowed
The Collector of Puri representing the State of Orissa Vs Budhinath Samantray and Another
Orissa High Court · (1969) 35 CLT 552
Evidence Act, 1872 — Section 91Orissa Estates Abolition Act, 1951 — Section 39, 5(1)Orissa Tenancy Act, 1913 — Section 22, 23, 24, 25, 5(2)
High Courts17 Apr 1969Allowed
Judhistir Jena Vs Surendra Mohanty and Another
Orissa High Court · AIR 1969 Ori 233
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts11 Apr 1969Dismissed
Gokhei Maharana and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 590
Criminal Procedure Code, 1898 (CrPC) — Section 144, 173, 173(4), 251(A)Penal Code, 1860 (IPC) — Section 118, 147, 447
High Courts11 Apr 1969
Duryodhan Naik and Others Vs Union of India (UOI) and Others
Orissa High Court · (1969) 35 CLT 614
Central Provinces and Berar Municipalities Act, 1922 — Section 83(2)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 2(8), 25F, 25FF