High Courts22 Dec 1962Dismissed
State of Orissa Vs Lokanath Behera and Others
Orissa High Court · (1963) 29 CLT 137
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 26(1), 26(2)Contract Act, 1872 — Section 65
COURT ARCHIVE
Orissa High Court judgments, 1962
151 judgments · page 1 of 8
High Courts22 Dec 1962
Picharu Bhati and Others Vs State of Orissa
Orissa High Court · (1963) 29 CLT 383 : (1964) CriLJ 117
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts21 Dec 1962Allowed
M.V.S. Raghunath Rao Vs Jagannath Swamy and Others
Orissa High Court · (1963) 29 CLT 252
Orissa Estates Abolition Act, 1951 — Section 2, 3(1), 3A(1), 4, 5
High Courts21 Dec 1962Allowed
Bira Sethi and Others Vs Purusottam Misra and Another
Orissa High Court · AIR 1963 Ori 118
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 4, Order 41 Rule 4
High Courts20 Dec 1962
K.S. Vasudevan Vs State of Orissa
Orissa High Court · AIR 1963 Ori 107 : (1963) 14 STC 220
Constitution of India, 1950 — Article 14Orissa Sales Tax Act, 1947 — Section 4(1)Orissa Sales Tax Rules, 1947 — Rule 65
High Courts20 Dec 1962
Khimajee Patel Vs The State
Orissa High Court · (1963) 29 CLT 143
Motor Vehicles Act, 1988 — Section 123, 42
High Courts20 Dec 1962Dismissed
Union of India (UOI) Vs D. Paraju
Orissa High Court · AIR 1963 Ori 126 : (1963) 29 CLT 373
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, 115 , 151
High Courts20 Dec 1962
Subran Bibi and Another Vs Kulsam Bibi and Others
Orissa High Court · AIR 1963 Ori 120
Court Fees Act, 1870 — Article 17A, 7
High Courts19 Dec 1962
Madhusudan Pradhani alias Meta Vs The State
Orissa High Court · (1963) 29 CLT 134
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1962Dismissed
Union of India (UOI) and Others Vs Sudhir Kumar Roy and Others
Orissa High Court · AIR 1963 Ori 111 : (1963) 29 CLT 179 : (1963) 29 CLT 178
Evidence Act, 1872 — Section 123, 124
High Courts13 Dec 1962Dismissed
Hari Prasad Deb Vs Bhanuganga Tribhuban Deb
Orissa High Court · AIR 1964 Ori 8
Evidence Act, 1872 — Section 106Representation of the People Act, 1951 — Section 123, 123(4), 90(2)
High Courts13 Dec 1962Dismissed
Jogi Behera and Others Vs Girija Sankar Ray and Others
Orissa High Court · (1963) 29 CLT 256
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 43 Rule 1(1), 105, 105(1), 151
High Courts13 Dec 1962
Nityananda Mohapatra and Others Vs Madhusudan Mohapatra and Others
Orissa High Court · AIR 1963 Ori 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(2), Order 21 Rule 53(3), Order 21 Rule 57, Order 21 Rule 63
High Courts11 Dec 1962Allowed
Prahallad Thappa Vs Md. Yusuf Khan
Orissa High Court · (1963) 29 CLT 85
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenants Relief Act, 1955 — Section 2(1), 3, 3(1)Registration Act, 1908 — Section 49
High Courts11 Dec 1962Allowed
Janardan Naik and Another Vs Khageswar Naik and Others
Orissa High Court · AIR 1963 Ori 130
Central Provinces Land Revenue Act, 1881 — Section 65A, 65A(4)Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Orissa Estates Abolition Act, 1951 — Section 3A(1)
High Courts10 Dec 1962Dismissed
Dhobei Charan Sahu Vs Official Liquidator of Sri Jagannath Industries Ltd. and Others
Orissa High Court · AIR 1963 Ori 220
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 483, 528, 643(1), 643(2)Contract Act, 1872 — Section 70
High Courts07 Dec 1962Dismissed
Shyam Sundar Nayak Gountia Vs Budhu Khadia and Another
Orissa High Court · (1963) 29 CLT 90
Limitation Act, 1963 — Article 142, 144, 149
High Courts04 Dec 1962Allowed
State of Orissa Vs Igni Dalai
Orissa High Court · (1963) 29 CLT 200
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 101, 302, 96, 97, 99
High Courts26 Nov 1962Allowed
P. Rammurty Vs A. Kalpo Patra and Others
Orissa High Court · AIR 1963 Ori 136
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Transfer of Property Act, 1882 — Section 48
High Courts22 Nov 1962Allowed
The State of Orissa Vs D. Suryanarayana
Orissa High Court · (1963) 29 CLT 59
Orissa Motor Vehicles Rules, 1993 — Rule 166, 85, 85(4)Penal Code, 1860 (IPC) — Section 279, 304A, 388