COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,553 of 1,681

High Courts17 Jul 1968Dismissed

Somanath Misra Vs Union of India (UOI) and Another

Orissa High Court · AIR 1969 Ori 37 : (1968) 34 CLT 1026 : (1969) 2 LLJ 308

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 14, 309, 311, 311(2)

Read judgment

High Courts16 Jul 1968Allowed

Brajaraj Pradhan and Others Vs The State

Orissa High Court · (1968) 34 CLT 1015

Penal Code, 1860 (IPC) — Section 441, 448

Read judgment

High Courts11 Jul 1968Dismissed

K. Venkata Suryanarayana Patnaik Vs Royal Chit Fund and Another

Orissa High Court · AIR 1968 Ori 295 : (1968) 34 CLT 1389

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 4(2), Order 17 Rule 3, Order 9 Rule 9

Read judgment

High Courts10 Jul 1968Dismissed

Dwaru Patra Vs The State

Orissa High Court · (1968) 34 CLT 1107

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts08 Jul 1968

Narayan Pradhan and Others Vs State of Orissa and Others

Orissa High Court · (1968) 34 CLT 1210 : (1969) 2 LLJ 318

Constitution of India, 1950 — Article 309

Read judgment

High Courts04 Jul 1968Dismissed

Netrananda Behara Vs The State

Orissa High Court · AIR 1968 Ori 229 : (1968) 34 CLT 966 : (1968) CriLJ 1626

Penal Code, 1860 (IPC) — Section 302, 84

Read judgment

High Courts04 Jul 1968Dismissed

State of Orissa and Others Vs Maguni Oharan Mohanty

Orissa High Court · (1968) 34 CLT 919

Orissa Forest Contract Rules, 1966 — Rule 17

Read judgment

High Courts02 Jul 1968Dismissed

Illarus Khadia alias Tete Vs The State

Orissa High Court · (1968) 34 CLT 939

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts02 Jul 1968Dismissed

Govinda Chandra Das and Another Vs Harani Dei

Orissa High Court · AIR 1968 Ori 228

Succession Act, 1925 — Section 74

Read judgment

High Courts02 Jul 1968Dismissed

Sk. Mamtaj Alli Vs Sk. Alli and Others

Orissa High Court · AIR 1968 Ori 206(1) : (1968) 34 CLT 943

Transfer of Property Act, 1882 — Section 8

Read judgment

High Courts02 Jul 1968Dismissed

Gobardhan Das Babaji Vs Raghunandan Das Babaji and Others

Orissa High Court · AIR 1968 Ori 213 : (1968) 34 CLT 1321

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7Orissa Hindu Religious Endowments (Amendment) Act, 1952 — Section 39, 41

Read judgment

High Courts27 Jun 1968Allowed