COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,544 of 1,681

High Courts10 Apr 1969Dismissed

Tarini Charan Patnaik Vs State of Orissa and Others

Orissa High Court · (1969) 35 CLT 539

Constitution of India, 1950 — Article 170(1), 226, 330, 81, 81(2)Delimitation Commission Act, 1952 — Section 8Orissa Municipal Act, 1950 — Section 12(2)

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High Courts10 Apr 1969Allowed

Pratap Chandra Raj Vs Madan Ram and Another

Orissa High Court · AIR 1969 Ori 273 : (1969) 35 CLT 860

Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 109

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High Courts10 Apr 1969

Achutananda Purohit and Others Vs State of Orissa

Orissa High Court · (1969) 35 CLT 522

Central Provinces Land Revenue Act, 1881 — Section 124A, 125, 126Civil Procedure Code, 1908 (CPC) — Section 100Orissa Estates Abolition Act, 1951 — Section 24, 26, 26(2), 32, 32A

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High Courts10 Apr 1969Allowed

Mahant Sri Bhakti Charan Das Vs Satyen Kumar Raichoudhury and Another

Orissa High Court · AIR 1969 Ori 241 : (1969) 35 CLT 696

Orissa Estates Abolition Act, 1951 — Section 2, 32A, 47, 9, 9(1)Orissa Estates Abolition Rules, 1952 — Rule 8

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High Courts09 Apr 1969Dismissed

Bhagabat Deb and Others Vs Bhagabat Basudeb and Others

Orissa High Court · (1969) 35 CLT 705

Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts08 Apr 1969Dismissed

Sri Srinivas Timber Yard and Another Vs Jayaram Shivaji and Sons Firm and Others Jayaram Shivaji and Sons Vs Sri Srinivas Timber Yard and Others

Orissa High Court · (1969) 35 CLT 572

Civil Procedure Code, 1908 (CPC) — Section 10, 151

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High Courts08 Apr 1969Dismissed

M. Hamid Ahed Vs Guhamani Behera

Orissa High Court · (1969) 35 CLT 580

Evidence Act, 1872 — Section 110, 116

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High Courts07 Apr 1969Dismissed

D.S. Murty Vs Republic of India

Orissa High Court · (1969) 35 CLT 644

Criminal Procedure Code, 1898 (CrPC) — Section 364Penal Code, 1860 (IPC) — Section 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts07 Apr 1969

Golaprai Jain Vs Gouranga Meher

Orissa High Court · AIR 1969 Ori 266 : (1969) 35 CLT 648

Civil Procedure Code, 1908 (CPC) — Section 148Evidence Act, 1872 — Section 56

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High Courts04 Apr 1969Dismissed

Ram Saraf Vs Mani Dei and Another

Orissa High Court · AIR 1969 Ori 295 : (1969) 35 CLT 602

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, 115

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High Courts04 Apr 1969

Surendra Mohapatra Vs Annapurna Mohapatra

Orissa High Court · AIR 1969 Ori 261 : (1969) 35 CLT 474

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

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High Courts04 Apr 1969Allowed

Khetrabasi Padhan Vs Batakrishna Padhan and Others

Orissa High Court · AIR 1969 Ori 262 : (1969) 35 CLT 476

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High Courts03 Apr 1969Dismissed

Linga Naik and Others Vs State of Orissa

Orissa High Court · (1969) 35 CLT 470

Penal Code, 1860 (IPC) — Section 147, 323, 324, 325

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High Courts02 Apr 1969Allowed

Harihar Dasmohapatra Vs The Collector and Others

Orissa High Court · (1969) 35 CLT 650

Orissa Panchayat Samiti Act, 1959 — Section 45Orissa Panchayat Samiti and Zilla Parishad (Conduct of Election) Rules, 1966 — Rule 10, 14

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High Courts01 Apr 1969Dismissed

Parikhita Sahu and Others Vs Angada Krishnamurty and Others

Orissa High Court · (1969) 35 CLT 509

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 41 Rule 5, 47

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High Courts31 Mar 1969Dismissed

Sukuti alias Mashali Stree Vs State of Orissa

Orissa High Court · (1969) 35 CLT 565

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 376Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 302

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High Courts28 Mar 1969Partly Allowed

Registrar of Companies Vs Haribansha Misra and Others

Orissa High Court · AIR 1969 Ori 234 : (1969) 35 CLT 577

Companies Act, 1956 — Section 220, 220(1), 220(3)

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High Courts27 Mar 1969Dismissed

Agasti Mahananda Vs Ramaprasad Padhi

Orissa High Court · (1969) 35 CLT 794

Civil Procedure Code, 1908 (CPC) — Section 102

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High Courts27 Mar 1969Allowed

Munilal Vs State of Orissa and Another

Orissa High Court · AIR 1969 Ori 283

Constitution of India, 1950 — Article 226Post War Conditions of Service (Eastern States Joint Armed Police) Rules, 1946 — Rule 2, 8

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High Courts25 Mar 1969Dismissed

Ananda Prasad Ray Vs State of Orissa

Orissa High Court · AIR 1969 Ori 263 : (1969) 35 CLT 585

Constitution of India, 1950 — Article 284, 324Registration of Electors Rules, 1960 — Rule 33Representation of the People Act, 1950 — Section 28

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