High Courts11 Sept 1968Allowed
G. Pannalal Sowcar Vs Appalabhukatala Sanyasayya Achary
Orissa High Court · AIR 1969 Ori 147 : (1969) 35 CLT 181
Civil Procedure Code, 1908 (CPC) — Section 11, 39(1), 41, 42, 48Limitation Act, 1908 — Article 182
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,550 of 1,681
High Courts11 Sept 1968Dismissed
State of Orissa Vs Chandiprasad Joshi
Orissa High Court · (1968) 34 CLT 1273
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 376
High Courts10 Sept 1968Allowed
Mayadhar Misra Vs Pramod Chandra Misra and Others
Orissa High Court · AIR 1969 Ori 144 : (1969) 35 CLT 287
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 34 Rule 5, 110, 115, 151
High Courts10 Sept 1968
Binod Naik and Another Vs Chandrasekhar Padhi and Others
Orissa High Court · AIR 1969 Ori 134 : (1968) 34 CLT 1305
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 22 Rule 3, Order 23 Rule 1, 100 , 101Evidence Act, 1872 — Section 5
High Courts10 Sept 1968Dismissed
Krushna Chandra Mohapatra Vs Janardan Das
Orissa High Court · (1969) 35 CLT 250
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 5Orissa Tenancy Act, 1913 — Section 3(1)
High Courts09 Sept 1968Allowed
Bahadur Bhoi and Others Vs The State
Orissa High Court · (1968) 34 CLT 1255
Penal Code, 1860 (IPC) — Section 379
High Courts06 Sept 1968Allowed
Abodha Kumar Mohapatra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 80
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 14, 15(1), 226Evidence Act, 1872 — Section 115
High Courts03 Sept 1968
Bichitrananda Mohanti Vs State of Orissa
Orissa High Court · (1968) 34 CLT 1351 : (1969) 1 LLJ 348
High Courts03 Sept 1968Dismissed
Durga Prasad Sharma Vs Sadasib Biswal
Orissa High Court · AIR 1969 Ori 171 : (1968) 34 CLT 1227
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 11Contract Act, 1872 — Section 65 , 70
High Courts03 Sept 1968Allowed
Uchhab Patra Vs Brundaban Mallik
Orissa High Court · AIR 1969 Ori 142 : (1969) 35 CLT 86
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 22 Rule 10, Order 22 Rule 10(2), 2(3)Transfer of Property Act, 1882 — Section 52, 6
High Courts02 Sept 1968Allowed
Miss Eva Rout Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 293 : (1969) 1 LLJ 350
Orissa Education Code — Article 336
High Courts02 Sept 1968Allowed
Bhakta Bandre Sahu Vs The State
Orissa High Court · (1969) ACJ 125
Penal Code, 1860 (IPC) — Section 304A
High Courts02 Sept 1968Dismissed
Sambhu Naik Vs Purna Chandra Jena and Others
Orissa High Court · (1968) 34 CLT 1333
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 109, 147, 323
High Courts28 Aug 1968Partly Allowed
Mani Charan Swain Vs State of Orissa and Others
Orissa High Court · AIR 1969 Ori 184 : (1969) 35 CLT 191
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1908 — Article 142 , 143, 144Orissa Tenancy Act, 1913 — Section 23, 24, 251, 55
High Courts28 Aug 1968Partly Allowed
Sribataha Barik Vs Musamat Padma
Orissa High Court · AIR 1969 Ori 112 : (1968) 34 CLT 1205 : (1969) CriLJ 761
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts28 Aug 1968Allowed
Dr. S.N. Ghosal Vs State of Orissa
Orissa High Court · AIR 1969 Ori 45 : (1968) 34 CLT 1392 : (1970) 1 LLJ 327
Constitution of India, 1950 — Article 311(2)
High Courts28 Aug 1968Allowed
Ramballav Bhramarbar Ray Vs Utkal University and Another
Orissa High Court · AIR 1969 Ori 89
Constitution of India, 1950 — Article 226
High Courts28 Aug 1968Allowed
Bhagaban Rath Vs Ananda Das
Orissa High Court · (1968) 34 CLT 1289
Orissa Estates Abolition Act, 1951 — Section 18, 5, 6(1)
High Courts26 Aug 1968Dismissed
Baban Charan Biswal and Others Vs Krupasindhm Biswal
Orissa High Court · (1968) 34 CLT 1302
Penal Code, 1860 (IPC) — Section 379, 426
High Courts23 Aug 1968Allowed
Union of India (UOI) Vs Bhagaban Rout
Orissa High Court · AIR 1969 Ori 100 : (1969) 35 CLT 196
Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 743C(3)Railways General Rules, 1954 — Rule 29