High Courts24 Oct 1962Dismissed
State of Orissa Vs Budra Alias Tolu Golpeda
Orissa High Court · (1963) 29 CLT 488
Penal Code, 1860 (IPC) — Section 100, 302, 320, 99
COURT ARCHIVE
Orissa High Court judgments, 1962
151 judgments · page 3 of 8
High Courts24 Oct 1962Allowed
State of Orissa Vs Polikar Antia
Orissa High Court · (1964) 30 CLT 239
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 376
High Courts23 Oct 1962
Commissioner of Sales Tax Vs Aurobindo Auto Service
Orissa High Court · (1963) 29 CLT 67 : (1963) 14 STC 46
Income Tax Act, 1961 — Section 44
High Courts22 Oct 1962Dismissed
Hassam Vali Mohammed Vs Commissioner of Sales Tax
Orissa High Court · (1963) 14 STC 150
Orissa Sales Tax Act, 1947 — Section 12(5), 9A
High Courts19 Oct 1962Allowed
Prahallad Mohapatra Vs Naba Padhan and Others
Orissa High Court · (1964) 30 CLT 124
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 427
High Courts19 Oct 1962
Mayadhar Misra and Others Vs Upendra Kumar Raut and Others
Orissa High Court · (1963) 29 CLT 49
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Court Fees (Amendment) Act, 1939 — Section 2, 22, 8A
High Courts18 Oct 1962
State of Orissa Vs Aitu Durva and Another
Orissa High Court · (1963) CriLJ 475
Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Oct 1962Dismissed
Kasi Prasad Sahu Vs State of Orissa and Another
Orissa High Court · AIR 1963 Ori 24 : (1963) 29 CLT 76 : (1963) 29 CLT 150
Constitution of India, 1950 — Article 19(1), 301, 305Forest Act, 1927 — Section 2(4), 2(6), 41, 43, 85AOrissa Timber and Forest Produce Transit Rules, 1958 — Rule 4, 6
High Courts04 Oct 1962Dismissed
Kumram Padia Vs The State
Orissa High Court · (1964) 30 CLT 59
Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 Oct 1962
The State Vs Durgacharan Barik alias Duria
Orissa High Court · AIR 1963 Ori 33 : (1963) 29 CLT 290
Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 302, 84
High Courts03 Oct 1962Allowed
Kasinath alias Kasiram Misra and Others Vs Achyutananda Dash
Orissa High Court · (1963) 29 CLT 164
Penal Code, 1860 (IPC) — Section 34, 379, 427Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 157, 159, 201
High Courts27 Sept 1962Allowed
Jogendra Lenka and Another Vs Purushottam Mohanty
Orissa High Court · (1963) 29 CLT 71
Child Marriage Restraint Act, 1929 — Section 10, 5, 6Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 114
High Courts27 Sept 1962
Parikhit Das Vs Madhab Jena and Others
Orissa High Court · (1963) 29 CLT 28
Constitution of India, 1950 — Article 133, 133(1)
High Courts26 Sept 1962Allowed
Dhaneswer Singh Vs Bandia Singh
Orissa High Court · (1963) 29 CLT 111
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts25 Sept 1962
State Vs Radhashyam Sharma
Orissa High Court · (1963) 29 CLT 157
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200, 202, 203, 251APenal Code, 1860 (IPC) — Section 279
High Courts24 Sept 1962Dismissed
Bankabehari Das Vs Chittaranjan Naik
Orissa High Court · AIR 1963 Ori 83
Representation of the People Act, 1951 — Section 123, 123(1)
High Courts21 Sept 1962Allowed
Bhagabat Sit Vs Balaram Sit
Orissa High Court · AIR 1963 Ori 61 : (1962) 28 CLT 635
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7(1), Order 34 Rule 8, Order 34 Rule 8(3), Order 43 Rule 1, 2(2)Limitation Act, 1908 — Article 181, 5
High Courts18 Sept 1962Allowed
Lokenath Sahu and Others Vs Rahas Beura
Orissa High Court · AIR 1963 Ori 52 : (1962) 28 CLT 613 : (1963) CriLJ 308
Penal Code, 1860 (IPC) — Section 378, 96, 97
High Courts18 Sept 1962Dismissed
A.S.N. Murty Vs The State of Orissa
Orissa High Court · (1962) 28 CLT 601
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Specific Relief Act, 1963 — Section 9Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 6, 7
High Courts18 Sept 1962Allowed
Laxminarayan Gobindram Vs Union of India (UOI)
Orissa High Court · AIR 1963 Ori 56 : (1963) 29 CLT 106
Railways Act, 1890 — Section 77