High Courts25 Feb 1969Allowed
Ramakanta alias Ramanath Sethi and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 400
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,546 of 1,681
High Courts25 Feb 1969
Tutika Lakshminarayana and Others Vs Patharla Saraswati and Another
Orissa High Court · AIR 1969 Ori 265 : (1969) 35 CLT 461
Court Fees Act, 1870 — Article 17A
High Courts25 Feb 1969
Krushna Chandra Hota Vs State of Orissa
Orissa High Court · (1969) 35 CLT 381 : (1969) CriLJ 1307
Penal Code, 1860 (IPC) — Section 436
High Courts21 Feb 1969
Bisipati Padhan Vs State of Orissa
Orissa High Court · AIR 1969 Ori 289(1) : (1969) 35 CLT 362 : (1969) CriLJ 1517
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 288Evidence Act, 1872 — Section 101, 102, 103, 104, 145Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 1969Allowed
Udayanath Swain and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 343
Forest Act, 1927 — Section 20, 20(1), 21, 26, 26(1)Penal Code, 1860 (IPC) — Section 147, 323, 332, 99
High Courts17 Feb 1969
Bhagaban Behera and Another Vs Hisabar Bebera
Orissa High Court · (1969) 35 CLT 333
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts17 Feb 1969Dismissed
Babaji Charan Mohapatra and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 330
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 117(1), 117(3)
High Courts17 Feb 1969Allowed
Narayan Mahapatra Vs The General Manager, S.E. Rly.
Orissa High Court · (1969) 35 CLT 391
Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 1969Allowed
Satrughana alias Satura Majhi Vs State of Orissa
Orissa High Court · (1969) 35 CLT 351
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts04 Feb 1969Dismissed
Ganapati Ray Sharma Vs State of Orissa and Others
Orissa High Court · (1969) 35 CLT 349
Provincial Insolvency Act, 1920 — Section 75, 75(3)
High Courts31 Jan 1969Dismissed
Jadunath Mohanty Vs Surendra Narayan Das and Others
Orissa High Court · (1969) 35 CLT 341
Criminal Procedure Code, 1898 (CrPC) — Section 173, 417(3)Penal Code, 1860 (IPC) — Section 34, 379
High Courts27 Jan 1969
Brahmananda Satpathy Vs State of Orissa
Orissa High Court · AIR 1969 Ori 224 : (1969) 35 CLT 874
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 311Orissa Service Code, 1939 — Rule 91(5)
High Courts27 Jan 1969Dismissed
Hindustan Steel Ltd. Vs A.K. Roy and Others
Orissa High Court · AIR 1969 Ori 252
Industrial Disputes Act, 1947 — Section 10, 15, 25HIndustrial Employment (Standing Orders) Act, 1946 — Section 12A
High Courts24 Jan 1969Dismissed
Md. Serajuddin Vs State of Orissa
Orissa High Court · AIR 1969 Ori 152
Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 2, 56Government Grants Act, 1895 — Section 2, 3
High Courts24 Jan 1969Dismissed
Paramananda Patra Vs State of Orissa
Orissa High Court · AIR 1969 Ori 222 : (1969) 35 CLT 261 : (1969) CriLJ 1147
Penal Code, 1860 (IPC) — Section 84
High Courts24 Jan 1969Dismissed
Khetu Mahanta and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 305
Criminal Procedure Code, 1898 (CrPC) — Section 141, 144, 145Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts24 Jan 1969Dismissed
Jharia Naik Vs State of Orissa
Orissa High Court · (1969) 35 CLT 322
Penal Code, 1860 (IPC) — Section 100, 103, 300, 302, 304
High Courts23 Jan 1969Dismissed
Madi Adma Vs State of Orissa
Orissa High Court · (1969) 35 CLT 336
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts23 Jan 1969
Commissioner of Income Tax Vs Prafulla Kumar Mallik
Orissa High Court · AIR 1969 Ori 187 : (1969) 73 ITR 119
Income Tax Act, 1922 — Section 10(1), 66(1)Sales of Goods Act, 1930 — Section 59
High Courts23 Jan 1969Allowed
Dandun alias Bijoy Naik Vs The State
Orissa High Court · (1969) 35 CLT 301
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27, 33Penal Code, 1860 (IPC) — Section 201, 202, 302