High Courts01 Feb 1962Dismissed
Dinabandhu Panda Vs Haribandhu Parida and Another
Orissa High Court · (1963) 29 CLT 480
Constitution of India, 1950 — Article 226Orissa Tenants Relief Act, 1955 — Section 19, 19(2), 3, 4(1), 4(7)
COURT ARCHIVE
Orissa High Court judgments, 1962
151 judgments · page 8 of 8
High Courts31 Jan 1962Allowed
Narayan Sahu Vs Babu Sahu and Others
Orissa High Court · (1963) 29 CLT 447
High Courts31 Jan 1962
Karmu Kisan Vs The State
Orissa High Court · (1962) 28 CLT 305
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 1962Dismissed
Parfulla Kumar Das Vs House Rent Controller and Others
Orissa High Court · AIR 1962 Ori 173
Orissa House Rent Control Act, 1958 — Section 2(5), 6, 7Transfer of Property Act, 1882 — Section 106
High Courts24 Jan 1962Dismissed
Prafulla Kumar Das Vs House Rent Controller and Others
Orissa High Court · (1962) 28 CLT 173
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1947 — Section 13, 5Orissa House Rent Control Act, 1958 — Section 13, 2(5), 6, 7, 7
High Courts19 Jan 1962Dismissed
Vysyaraju Kasiviswanadham Raju and Others Vs Provas Chandra Poddar
Orissa High Court · AIR 1962 Ori 154 : (1962) 28 CLT 159
Constitution of India, 1950 — Article 133(1)
High Courts19 Jan 1962Dismissed
Ramchandra Naik Vs The State
Orissa High Court · (1962) 28 CLT 166
Criminal Procedure Code, 1898 (CrPC) — Section 145, 195(1), 476, 478, 479Penal Code, 1860 (IPC) — Section 471, 474
High Courts15 Jan 1962Allowed
Ramkrishna Panda Vs Arjuno Padhano and Others
Orissa High Court · AIR 1963 Ori 29
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 75Evidence Act, 1872 — Section 101, 102, 103, 104, 118Limitation Act, 1908 — Article 142 , 144
High Courts10 Jan 1962Allowed
State of Orissa Vs Sailabehari Chatterji
Orissa High Court · AIR 1963 Ori 73
Constitution of India, 1950 — Article 226, 310, 311, 311(2)Orissa Service Code, 1939 — Rule 5Prevention of Corruption Act, 1947 — Section 5(2), 5(3)
High Courts10 Jan 1962
Dandapani Gouda Vs State of Orissa
Orissa High Court · AIR 1962 Ori 140
Constitution of India, 1950 — Article 311(2)
High Courts05 Jan 1962Allowed
Benudhar Sahu and Another Vs The State
Orissa High Court · (1962) 28 CLT 157
Constitution of India, 1950 — Article 17Untouchability (Offences) Act, 1955 — Section 4, 7