High Courts25 Oct 1968Allowed
M. Abdul Hassan and Others Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 180
Bihar and Orissa Excise Act, 1915 — Section 27Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 96
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,549 of 1,681
High Courts25 Oct 1968Allowed
Satya Bhusan Ray and Others Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 182
Constitution of India, 1950 — Article 226, 265Orissa Excise Rules, 1965 — Rule 103(1)
High Courts17 Oct 1968Dismissed
Krushna Charan Mohanty Vs Sunakar Swain and Others
Orissa High Court · (1969) 35 CLT 53
Estates Abolition Act — Section 49(1), 52
High Courts16 Oct 1968
Jogi Sahu Vs State of Orissa
Orissa High Court · (1970) CriLJ 637
Penal Code, 1860 (IPC) — Section 302
High Courts16 Oct 1968Dismissed
Bisra Lime Stone Co. Ltd. Vs Labour Inspector, Central and Another
Orissa High Court · AIR 1969 Ori 110 : (1968) 34 CLT 1372 : (1969) 2 LLJ 112
Constitution of India, 1950 — Article 258Minimum Wages Act, 1948 — Section 2, 3, 5(2)
High Courts16 Oct 1968
Anadi Charan Sahu and Others Vs State of Orissa
Orissa High Court · (1968) 34 CLT 1293 : (1969) CriLJ 827
Forest Act, 1927 — Section 41, 42
High Courts15 Oct 1968Allowed
Biro Swain and Others Vs State of Orissa and Another
Orissa High Court · AIR 1969 Ori 146 : (1969) CriLJ 925
Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 71
High Courts08 Oct 1968
Madan Naikani Vs Ranjit Mahakur and Others
Orissa High Court · AIR 1969 Ori 77 : (1969) 35 CLT 46
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Oct 1968
Rinkula Raito Vs State of Orissa
Orissa High Court · (1969) CriLJ 703
Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1968Dismissed
Raghu Samarath Vs State of Orissa
Orissa High Court · (1969) 35 CLT 11
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1968Partly Allowed
Sri Damodar Jew Thakur Vs Hema Narayan Misra and Others
Orissa High Court · AIR 1969 Ori 54 : (1969) 35 CLT 133
Limitation Act, 1963 — Article 64 , 65
High Courts18 Sept 1968Allowed
Madhusudan Nandy Vs The State of Orissa and Another
Orissa High Court · (1968) 34 CLT 1337
Constitution of India, 1950 — Article 22, 22(5)
High Courts17 Sept 1968Dismissed
Anama Rout and Others Vs Trilochan Das
Orissa High Court · AIR 1969 Ori 75 : (1968) 34 CLT 1250 : (1969) CriLJ 504
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423
High Courts17 Sept 1968Allowed
Baban Bhoi and Others Vs Bidhubhusan Panigrahi and Another
Orissa High Court · (1968) 34 CLT 1340
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2
High Courts16 Sept 1968Dismissed
Soubhagya Chandra Patnaik Vs Union of India (UOI)
Orissa High Court · AIR 1969 Ori 169 : (1968) 34 CLT 1404 : (1969) CriLJ 930
Army Act, 1950 — Section 152, 71, 73
High Courts13 Sept 1968Dismissed
Krushna Chandra Tripathy and Another Vs Lokanath Mohapatra and Others
Orissa High Court · AIR 1969 Ori 140
Civil Procedure Code, 1908 (CPC) — Section 100, 110, 115Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Court Fees Act, 1870 — Article 5, 7
High Courts13 Sept 1968Allowed
Rameswarlal Vs Panchu Sahu and Another
Orissa High Court · AIR 1969 Ori 116 : (1969) 35 CLT 150
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts12 Sept 1968
Satyabadi Mahapatra Vs Lingaraj Mohapatra and Others
Orissa High Court · (1968) 34 CLT 1345
Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1951 — Section 42
High Courts12 Sept 1968Allowed
Municipal Council Vs Pramod Kishore Das
Orissa High Court · AIR 1969 Ori 284 : (1968) 34 CLT 1180
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6(1), Order 9 Rule 7, 115
High Courts12 Sept 1968Dismissed
Damodar Mohapatra Vs Raghunath Pradhani and Others
Orissa High Court · (1969) 35 CLT 139
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 65, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 90(1)Orissa Money Lenders Act, 1939 — Section 11Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3