High Courts20 Jan 1969Dismissed
Rabindra Kumar Sahu Vs Utkal University
Orissa High Court · AIR 1969 Ori 206
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,547 of 1,681
High Courts16 Jan 1969Allowed
Bansidhar Sahu and Bhramar Jena and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 278
Penal Code, 1860 (IPC) — Section 100, 148, 302, 323
High Courts14 Jan 1969Allowed
Sree Narayan Company Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 163
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 24(3), 54, 55
High Courts14 Jan 1969Dismissed
Tisan Mandal alias Kishore Ch. Pato Mandal and Others Vs State of Orissa
Orissa High Court · (1969) 35 CLT 291
Criminal Procedure Code, 1898 (CrPC) — Section 156(1), 156(2), 27, 342, 4(1)Orissa Police Manual Rules, 1940 — Rule 136Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jan 1969
In Re: Beda
Orissa High Court · AIR 1970 Ori 3 : (1969) 35 CLT 218 : (1970) CriLJ 60
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts14 Jan 1969
Hari Maharana and Others Vs Pranabandhu Maharana and Others
Orissa High Court · AIR 1969 Ori 167 : (1969) 35 CLT 327
Orissa Court Fees Act, 1870 — Article 17A
High Courts14 Jan 1969
Nandram Hunatram Vs State of Orissa
Orissa High Court · AIR 1969 Ori 165
Constitution of India, 1950 — Article 226, 227, 256, 257, 299Mineral Concession Rules, 1960 — Rule 31, 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 28
High Courts01 Jan 1969Allowed
Tiramareddi Satyanarayan Vs State of Orissa
Orissa High Court · (1970) 36 CLT 301
Penal Code, 1860 (IPC) — Section 279, 304A, 330, 337, 338
High Courts18 Dec 1968
Hindusthan Steel Ltd. Vs Their workers (through Rourkela Mazdoor Sabha) and Others
Orissa High Court · (1970) 1 LLJ 337
High Courts18 Dec 1968
Sayed Ashan Ali Vs Union of India (UOI) and Another
Orissa High Court · (1970) 1 LLJ 567
Constitution of India, 1950 — Article 311
High Courts18 Dec 1968Dismissed
Sindhu Bhakta Vs State of Orissa
Orissa High Court · (1969) 35 CLT 201
Penal Code, 1860 (IPC) — Section 302, 84
High Courts17 Dec 1968Allowed
Krushna Prasad Panda Vs Inspector of Schools and Others
Orissa High Court · AIR 1969 Ori 213
Orissa Education Code — Article 41
High Courts17 Dec 1968Dismissed
Pingal Khadia and Others Vs The State
Orissa High Court · AIR 1969 Ori 245 : (1969) CriLJ 1255
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(1), 164(2), 164(3), 367Evidence Act, 1872 — Section 133, 18, 19, 20, 21Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 1968Dismissed
Natabar Sahu Vs Radhamohan Sahu and Others
Orissa High Court · AIR 1969 Ori 250 : (1969) CriLJ 1260
Penal Code, 1860 (IPC) — Section 427, 96
High Courts13 Dec 1968Dismissed
Rupa Sallra Vs State of Orissa
Orissa High Court · (1969) 35 CLT 175
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 1968Dismissed
Dr. Dasarathi Mahapatra Vs State of Orissa
Orissa High Court · AIR 1969 Ori 215 : (1969) 35 CLT 267
Constitution of India, 1950 — Article 311
High Courts12 Dec 1968Partly Allowed
Hindusthan Steel Ltd. Vs Rourkela Mazdoor Sabha and Others
Orissa High Court · AIR 1969 Ori 209 : (1969) 35 CLT 116 : (1970) 2 LLJ 533 : (1969) 2 LLJ 202
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15
High Courts12 Dec 1968
State Vs Dhusa Kandy and Others
Orissa High Court · (1969) 35 CLT 152 : (1970) CriLJ 1322
Evidence Act, 1872 — Section 38Penal Code, 1860 (IPC) — Section 302, 34, 380
High Courts11 Dec 1968Allowed
Muralidhar Mohanty Vs State of Orissa
Orissa High Court · (1969) 35 CLT 245
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2, 3
High Courts05 Dec 1968Allowed
State Vs Pabitra Guru
Orissa High Court · AIR 1969 Ori 287 : (1969) CriLJ 1515
Penal Code, 1860 (IPC) — Section 100, 300, 304, 99