High Courts24 Mar 1969
V. BADREENARAYANAMOORTI RAJU Vs COMMISSIONER OF WEALTH-TAX, BIHAR and ORISSA.
Orissa High Court · (1969) 35 CLT 1103 : (1969) 74 ITR 405
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,545 of 1,681
High Courts24 Mar 1969Allowed
Baidyanath Sharma Vs Sabitribala Mitra and Others
Orissa High Court · (1969) 35 CLT 464
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 213Orissa General Clauses Act, 1937 — Section 1(3), 3(1)
High Courts22 Mar 1969
ORISSA ROAD TRANSPORT CO. LTD. Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Orissa High Court · (1969) 35 CLT 1097 : (1970) 75 ITR 126
Income Tax Act, 1961 — Section 256
High Courts21 Mar 1969Allowed
Aintha Swain Vs Nilakantha Biswal
Orissa High Court · AIR 1969 Ori 267 : (1969) 35 CLT 799
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 35
High Courts21 Mar 1969
NARASINGHMAL PREMCHAND Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Orissa High Court · (1970) 75 ITR 405
Income Tax Act, 1961 — Section 256
High Courts19 Mar 1969Dismissed
Kasinath Sahu and Others Vs State and Others
Orissa High Court · (1969) 35 CLT 603
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3)
High Courts18 Mar 1969Dismissed
Kondra Paraja and Others Vs The State
Orissa High Court · (1969) 35 CLT 657
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Penal Code, 1860 (IPC) — Section 120B, 148, 149, 201, 302
High Courts18 Mar 1969Allowed
Bhalu Naik Vs Hemo Naikani
Orissa High Court · AIR 1969 Ori 236 : (1969) 35 CLT 532
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Hindu Marriage Act, 1955 — Section 24Orissa High Court Hindu Marriage and Divorce Rules, 1956 — Rule 13
High Courts17 Mar 1969Allowed
Arjuno Goudo and Others Vs State and Another
Orissa High Court · AIR 1969 Ori 200 : (1969) CriLJ 999
Penal Code, 1860 (IPC) — Section 425
High Courts12 Mar 1969
Kusuma Dei and Others Vs Malati Bewa and Others
Orissa High Court · AIR 1969 Ori 195 : (1969) 35 CLT 377
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10(1), Order 39 Rule 1, Order 39 Rule 2(3), 64
High Courts12 Mar 1969Dismissed
Bedabar Sahu Vs Khetramani Barik
Orissa High Court · AIR 1969 Ori 194 : (1969) 35 CLT 858
Partnership Act, 1932 — Section 69, 69(3)
High Courts11 Mar 1969Dismissed
Balaram Tripathy and Others Vs Hemalata Dibya and Others
Orissa High Court · AIR 1969 Ori 196 : (1969) 35 CLT 388
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts10 Mar 1969Allowed
S.K. Ghosh Vs The State and Another
Orissa High Court · AIR 1969 Ori 228 : (1969) 35 CLT 496 : (1969) CriLJ 1149
Criminal Procedure Code, 1898 (CrPC) — Section 235, 342, 367, 561A
High Courts10 Mar 1969Allowed
Ramahari Moharana and Others Vs Land Acquisition Officer and Another
Orissa High Court · AIR 1969 Ori 198 : (1969) 35 CLT 358
Land Acquisition Act, 1894 — Section 18(2), 18(3)
High Courts07 Mar 1969Allowed
Bajrangalal Singhania and Another Vs State and Others
Orissa High Court · (1969) 35 CLT 373
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147, 147(1), 147(1A)
High Courts07 Mar 1969Dismissed
Rajkishore Bhuyan Vs The State
Orissa High Court · AIR 1969 Ori 190 : (1969) 35 CLT 513 : (1969) CriLJ 995
Criminal Procedure Code, 1898 (CrPC) — Section 342, 537Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 405, 409
High Courts06 Mar 1969Allowed
Chandra Madhas Misra Vs State of Orissa
Orissa High Court · (1969) 35 CLT 712
Factories Act, 1948 — Section 2, 92
High Courts06 Mar 1969
Chandra Madhab Misra Vs State of Orissa
Orissa High Court · (1970) 1 LLJ 562
Factories Act, 1948 — Section 2, 92
High Courts28 Feb 1969Partly Allowed
Radha Charan Patnaik Vs State of Orissa and Another
Orissa High Court · AIR 1969 Ori 237 : (1969) 35 CLT 448
Constitution of India, 1950 — Article 14, 16, 233(2), 309Orissa Superior Judicial Service Rules, 1963 — Rule 6(1), 6(2), 6(3), 6(4), 8(2)
High Courts28 Feb 1969Dismissed
Bhanja Naik Vs Somanath Mohanty
Orissa High Court · AIR 1969 Ori 268 : (1969) 35 CLT 411 : (1969) CriLJ 1414
Criminal Procedure Code, 1898 (CrPC) — Section 383, 561APrisoners Act, 1900 — Section 2, 3, 4Prisons Act, 1894 — Section 3(1), 3(2), 3(3)