High Courts04 May 1962Partly Allowed
Mangilal Kadia and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1963 Ori 41 : (1962) 28 CLT 380
Railways Act, 1890 — Section 72, 74A(2)
COURT ARCHIVE
Orissa High Court judgments, 1962
151 judgments · page 6 of 8
High Courts03 May 1962
Union of India (UOI) and Another Vs Bansidhar Nandy
Orissa High Court · AIR 1963 Ori 54 : (1962) 28 CLT 331
Railways Act, 1890 — Section 142, 77
High Courts03 May 1962
Union of India (UOI) and Another Vs Natabarlal Jayshankar
Orissa High Court · AIR 1963 Ori 66
Railways Act, 1890 — Section 72
High Courts03 May 1962
Yallalaka Apanna Vs Bhagirathi Padhy and Others
Orissa High Court · (1962) 28 CLT 311
Constitution of India, 1950 — Article 226Orissa Tenants Protection Act, 1948 — Section 7, 7(1), 8Orissa Tenants Relief Act, 1955 — Section 10, 9, 9(1)
High Courts02 May 1962
Kusha Dehuri Vs The State
Orissa High Court · (1962) 28 CLT 359
Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Apr 1962Dismissed
Banamali Mohapatra and Others Vs Gopinath Jew and Another
Orissa High Court · AIR 1963 Ori 104
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Limitation Act, 1908 — Article 109 , 120
High Courts20 Apr 1962
S.K. Abdul Hanan and Others Vs State of Orissa
Orissa High Court · (1963) CriLJ 229
Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 109, 201, 302, 34, 404
High Courts11 Apr 1962
Chakra Behera and Others Vs Balakrushna Mohapatra
Orissa High Court · AIR 1963 Ori 23 : (1962) 28 CLT 294 : (1963) CriLJ 212
Penal Code, 1860 (IPC) — Section 298
High Courts11 Apr 1962Dismissed
Bhikari Behera Vs Dharmananda Natia and Others
Orissa High Court · AIR 1963 Ori 40 : (1962) 28 CLT 300
Partition Act, 1893 — Section 4
High Courts02 Apr 1962Allowed
Baishnab Charan Bagudai Vs Puri Bank and Another
Orissa High Court · AIR 1963 Ori 42 : (1962) 32 CompCas 480
Banking Companies Act, 1949 — Section 2, 43, 45A, 45BContract Act, 1872 — Section 69, 70
High Courts30 Mar 1962Dismissed
Kasinath Das and Others Vs Nisakar Rout and Others
Orissa High Court · AIR 1962 Ori 164
Evidence Act, 1872 — Section 106
High Courts29 Mar 1962
Smt. Saraswati Hotiani Vs Smt. Rupa Hotiani and Another
Orissa High Court · AIR 1962 Ori 193
High Courts28 Mar 1962
Satrughna Sahu Vs Bijoyananda Patnaik and Others
Orissa High Court · AIR 1962 Ori 177 : (1962) 28 CLT 246 : (1962) 28 CLT 233
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Representation of the People Act, 1951 — Section 108, 109, 109(2), 110, 116A
High Courts27 Mar 1962
Prafulla Kumar Sahu and Another Vs Umasundari Dei
Orissa High Court · (1962) 28 CLT 244
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
High Courts27 Mar 1962
Juri Sabat and Another Vs Bidyadhar alias Banshidhar Sabat
Orissa High Court · (1962) 28 CLT 257
Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 6, 7, 9, 4Evidence Act, 1872 — Section 77
High Courts27 Mar 1962Allowed
Lokenath Samal Vs Guru Prasad Parida and Others
Orissa High Court · AIR 1963 Ori 21
High Courts20 Mar 1962
Ram Chandra Sahu and Others Vs The State
Orissa High Court · (1962) 28 CLT 398 : (1963) CriLJ 377
Evidence Act, 1872 — Section 145, 157, 30, 32Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 Mar 1962Dismissed
Natabar Panda and Another Vs Kishore Chandra Padhy and Others
Orissa High Court · (1962) 28 CLT 391
Orissa Hindu Religious Endowments Act, 1939 — Section 27, 29, 3, 52, 59Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44(1), 44(2), 73, 78
High Courts16 Mar 1962Allowed
Bising Saura and Another Vs The State
Orissa High Court · (1962) 28 CLT 337
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts16 Mar 1962Dismissed
Serajuddin and Co. Vs State of Orissa and Others
Orissa High Court · AIR 1962 Ori 183
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 29, 30, 5, 9(1)