High Courts31 Jul 1962Allowed
Maharani Khirod Kumari Debi Vs Ghasi Kumar and Another
Orissa High Court · (1962) 28 CLT 583
Evidence Act, 1872 — Section 154
COURT ARCHIVE
Orissa High Court judgments, 1962
151 judgments · page 5 of 8
High Courts31 Jul 1962Allowed
State of Orissa Vs Surendra Paramanik and Others
Orissa High Court · (1962) 28 CLT 625
Criminal Procedure Code, 1898 (CrPC) — Section 103(2), 423Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 395
High Courts26 Jul 1962Dismissed
Sreemati Annapurna Devi Vs Baidhar Singh and Another
Orissa High Court · (1962) 28 CLT 485
Bihar and Orissa Kamiauti Agreements Act, 1920 — Section 2(1), 2(4), 2(5), 4, 4(1)
High Courts24 Jul 1962Dismissed
Padmacharan Mohanty and Another Vs Moti Dei and Others
Orissa High Court · AIR 1963 Ori 88
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 9 Rule 8
High Courts24 Jul 1962Dismissed
Union of India (UOI) and Others Vs Sheobux Satyanarayan
Orissa High Court · AIR 1963 Ori 68
Contract Act, 1872 — Section 161, 73Railways Act, 1890 — Section 72, 72(1)
High Courts24 Jul 1962Dismissed
Hari Karan Vs The State
Orissa High Court · (1962) 28 CLT 488
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324
High Courts20 Jul 1962
State Vs Tharu
Orissa High Court · (1962) 28 CLT 431 : (1963) CriLJ 133
Penal Code, 1860 (IPC) — Section 354, 456
High Courts19 Jul 1962Dismissed
Chadhai Behera and Others Vs Parbati alias Pati Dei
Orissa High Court · (1962) 28 CLT 433
High Courts18 Jul 1962
Himirika Lokanath and Others Vs The State
Orissa High Court · (1962) 28 CLT 435 : (1964) CriLJ 114
Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 34
High Courts18 Jul 1962
Buli Dei Vs The State
Orissa High Court · (1962) 28 CLT 460 : (1962) 28 CLT 375 : (1963) CriLJ 470
Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 302, 324
High Courts17 Jul 1962Dismissed
Balakrushna Jena Vs Harihar Jena and Another
Orissa High Court · (1963) 29 CLT 54
Orissa Money Lenders Act, 1939 — Section 8Orissa Money Lenders Rules, 1939 — Rule 3
High Courts04 Jul 1962Allowed
State Vs Sasbibhusan Harichandan and Hari Martha
Orissa High Court · (1962) 28 CLT 524
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 103, 105, 145, 154Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 304
High Courts02 Jul 1962Allowed
Bakreswar Mahadeb and Another Vs Brajabandhu Biswal and Others
Orissa High Court · AIR 1963 Ori 127
Limitation Act, 1908 — Article 134B
High Courts11 May 1962Partly Allowed
Satyanarayan Padhy and Others Vs Narayan Sahu and Others
Orissa High Court · AIR 1963 Ori 37 : (1962) 28 CLT 343
Provincial Insolvency Act, 1920 — Section 53
High Courts11 May 1962Allowed
Sulakhan Singh and Others Vs The State
Orissa High Court · (1962) 28 CLT 571
Criminal Procedure Code, 1898 (CrPC) — Section 164(3)Penal Code, 1860 (IPC) — Section 120B, 402
High Courts11 May 1962
State Vs Mayurbhanj Spinning and Weaving Mills
Orissa High Court · AIR 1963 Ori 1
Companies Act, 1956 — Section 433(1), 439(1), 443(2)
High Courts11 May 1962Dismissed
Laxminarayan Sarangi Vs State of Orissa and Another
Orissa High Court · AIR 1963 Ori 8
Constitution of India, 1950 — Article 311(1)
High Courts09 May 1962Allowed
Mohammad Sidique and Another Vs Ghasiram Agarwala and Another
Orissa High Court · (1962) 28 CLT 506
Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1898 (CrPC) — Section 100
High Courts09 May 1962Allowed
State of Orissa Vs V.B. Kondal Rao and Eleven Ors.
Orissa High Court · (1962) 28 CLT 417
Criminal Procedure Code, 1898 (CrPC) — Section 173, 186, 195, 195(1), 251A(2)Penal Code, 1860 (IPC) — Section 147, 149, 15(1), 172, 173
High Courts09 May 1962Allowed
Wazir Khan Vs The State
Orissa High Court · (1962) 28 CLT 350
Foreigners Act, 1946 — Section 14