High Courts03 May 1968Dismissed
Surya Narayan Sahu Vs Banamali Sahu
Orissa High Court · AIR 1968 Ori 206 : (1968) 34 CLT 1185
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Limitation Act, 1908 — Article 181
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,555 of 1,681
High Courts03 May 1968Allowed
Madanlal Kadia Vs Union of India (UOI) and Others
Orissa High Court · AIR 1968 Ori 234 : (1968) 34 CLT 823
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80Evidence Act, 1872 — Section 114
High Courts02 May 1968Dismissed
Rupa Bharati Ltd. Vs Registrar of Companies
Orissa High Court · (1968) 34 CLT 1072
Companies Act, 1956 — Section 43(5), 433
High Courts02 May 1968Partly Allowed
Prasana Kumar Patra Vs Smt. Sureswari Patrani
Orissa High Court · AIR 1969 Ori 12 : (1968) 34 CLT 937
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24
High Courts02 May 1968Allowed
Kurupa Naik and Others Vs Bhagaban Naik and Others
Orissa High Court · AIR 1968 Ori 181 : (1968) 34 CLT 1195
Suits Valuation Act, 1887 — Section 8
High Courts01 May 1968Dismissed
Bari Behera Vs Debinarayan Das Choudhury
Orissa High Court · (1968) 34 CLT 640
Civil Procedure Code, 1908 (CPC) — Section 151Orissa Land Reforms Act, 1960 — Section 71(2), 74, 74(1), 74(2)Orissa Tenants Relief Act, 1955 — Section 11A, 11A(1), 11A(2), 11A(4), 11A(5)
High Courts01 May 1968Allowed
Rudra Charan Samal Vs B.C. Roy, Election Officer and Panchayat Samity and Additional Tahsildar and Others
Orissa High Court · (1968) 34 CLT 646
Orissa Panchayat Samiti and Zilla Parishad (Conduct of Election) Rules, 1966 — Rule 10, 11, 12, 13, 14Orissa Panchayat samiti and Zilla Parishad Act, 1959 — Section 57
High Courts01 May 1968Dismissed
Jogi Behera and Others Vs Girija Sankar Roy and Others and Nilamoni Behera and Others and Smt. Durgamani Debi and Another and Nilamani Behera and Others
Orissa High Court · (1968) 34 CLT 729
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10Orissa Estates Abolition Act, 1951 — Section 3(1), 3A, 4, 5
High Courts25 Apr 1968Allowed
Trinath Konhara and Others Vs State of Orissa
Orissa High Court · (1968) 34 CLT 741
Penal Code, 1860 (IPC) — Section 324, 325, 34, 341, 35
High Courts25 Apr 1968
Dhanurjay Bhadai and Others Vs Dhano Ganda and Others
Orissa High Court · AIR 1968 Ori 179 : (1968) 34 CLT 1093
High Courts23 Apr 1968Allowed
Mst. Jandebi Vs Upendra Sahu and Another
Orissa High Court · AIR 1968 Ori 187 : (1968) 34 CLT 771
Hindu Succession Act, 1956 — Section 8
High Courts22 Apr 1968Dismissed
Rabeya Khatun Vs Official Liquidator, Puri Bank Ltd. and Another
Orissa High Court · (1968) 34 CLT 830
Banking Companies Act, 1949 — Section 45A, 45BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1908 — Article 11, 14, 14(1), 2(7), 4
High Courts19 Apr 1968Allowed
Chaturbhuj Sahu Vs Dibakar Mallik
Orissa High Court · (1968) 34 CLT 805
Stamp Act, 1899 — Section 35, 36, 61
High Courts18 Apr 1968
Antaryami Satpathy and Others Vs The State
Orissa High Court · AIR 1968 Ori 160 : (1968) 34 CLT 723 : (1968) CriLJ 1186
Penal Code, 1860 (IPC) — Section 141, 142, 143
High Courts17 Apr 1968Dismissed
Lokanath Behera Vs Golak Behari Sahu
Orissa High Court · (1968) 34 CLT 603
Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts15 Apr 1968Dismissed
Krushna Chandra Pail Vs State of Orissa
Orissa High Court · AIR 1968 Ori 172 : (1968) 34 CLT 585
Criminal Procedure Code, 1898 (CrPC) — Section 145, 162Evidence Act, 1872 — Section 3
High Courts12 Apr 1968
Duryodhan Das and Another Vs State of Orissa
Orissa High Court · (1968) 34 CLT 545 : (1969) CriLJ 85
Penal Code, 1860 (IPC) — Section 138, 183, 188
High Courts12 Apr 1968Dismissed
Jagannath Das Vs State of Orissa and Another
Orissa High Court · AIR 1968 Ori 176 : (1968) 34 CLT 594
Pharmacy Act, 1948 — Section 1(3)
High Courts11 Apr 1968Allowed
Paramananda Mohapatra Vs The State
Orissa High Court · AIR 1968 Ori 144 : (1968) 34 CLT 627
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479APenal Code, 1860 (IPC) — Section 191, 195(1), 199
High Courts11 Apr 1968Dismissed
Dr. Sk Wajid Ali Vs Mst. Jiga Bibi
Orissa High Court · AIR 1968 Ori 183 : (1968) 34 CLT 549
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 115, 2(2)Specific Relief Act, 1877 — Section 42