High Courts20 Nov 1963Dismissed
Jogeswar Bhoi Vs Jibardhan Bhoi
Orissa High Court · (1964) 30 CLT 474
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Orissa House Rent Control Act, 1948 — Section 13, 14, 7(1), 7(3)
COURT ARCHIVE
Orissa High Court judgments, 1963
201 judgments · page 3 of 11
High Courts19 Nov 1963Allowed
Joachin Sahu Vs State of Orissa and Another State of Orissa Vs Joachin Sahu
Orissa High Court · (1965) 31 CLT 47
Land Acquisition Act, 1894 — Section 18, 20, 21, 23(1), 23(2)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 14(1), 14(2), 2, 9Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Rules, 1950 — Rule 12, 13, 14, 4, 5(1)
High Courts18 Nov 1963Allowed
Smt. Swarnamayi Panigrahi and Others Vs Land Acquisition Collector
Orissa High Court · AIR 1964 Ori 113
Land Acquisition Act, 1894 — Section 18, 34, 4(1)Land Acquisition Rules — Rule 3
High Courts14 Nov 1963Allowed
Satya Mali Vs The State
Orissa High Court · AIR 1964 Ori 173 : (1964) 30 CLT 18 : (1964) CriLJ 42
Evidence Act, 1872 — Section 101 , 102, 103, 104Penal Code, 1860 (IPC) — Section 304A, 337
High Courts12 Nov 1963Allowed
Abhimanyu Patnaik and Another Vs Ramahari Patro and Others
Orissa High Court · (1964) 30 CLT 190
Court Fees Act, 1870 — Article 5
High Courts12 Nov 1963Allowed
Baisnab Padhan Vs Parma Padhan and Another
Orissa High Court · AIR 1964 Ori 156 : (1966) 32 CLT 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 11, 115, 151Evidence Act, 1872 — Section 101, 102, 103, 104, 18Hindu Succession Act, 1956 — Section 14
High Courts11 Nov 1963
State of Orissa Vs Sam Dimba Ho
Orissa High Court · (1964) 30 CLT 163 : (1964) CriLJ 105
Penal Code, 1860 (IPC) — Section 302
High Courts11 Nov 1963
The State of Orissa Vs Baishnab Sahu and Others
Orissa High Court · AIR 1964 Ori 222
Central Provinces Tenancy Act, 1898 — Section 46Land Acquisition Act, 1894 — Section 23, 23(1)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7(1)
High Courts07 Nov 1963Dismissed
Simhadri Padhi Vs Thoramani Padhiani
Orissa High Court · (1965) 31 CLT 627
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Limitation Act, 1963 — Article 18(5), 181, 182, 182(1), 182(5)
High Courts06 Nov 1963
State of Orissa Vs Birendra Kishore Sahu
Orissa High Court · AIR 1964 Ori 231 : (1963) 29 CLT 657 : (1964) CriLJ 565
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts06 Nov 1963
Jagat Krishna Das and Another Vs Ajit Kumar Das and Others
Orissa High Court · AIR 1964 Ori 75
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4), 2(6)
High Courts05 Nov 1963Allowed
Gundicha Padhano and Another Vs Parvati Podhanuni and Others
Orissa High Court · AIR 1964 Ori 107 : (1964) 30 CLT 262
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11Limitation Act, 1908 — Article 182 , 182(5)
High Courts04 Nov 1963
Vysya Raju Badri Narayanamurthy Vs Commissioner of Wealth Tax
Orissa High Court · AIR 1964 Ori 128 : (1964) 30 CLT 299 : (1965) 56 ITR 298
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 39Wealth Tax Act, 1957 — Section 3, 4
High Courts04 Nov 1963Dismissed
Rushi Naik Vs The State
Orissa High Court · AIR 1964 Ori 71 : (1964) 30 CLT 105 : (1964) CriLJ 342
Criminal Procedure Code, 1898 (CrPC) — Section 350(1), 350(2), 350(3), 528(2)
High Courts29 Oct 1963Dismissed
The State of Orissa Vs Debaki Debi and Others
Orissa High Court · (1964) 30 CLT 341
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 10, 11, 12, 12(1), 12(2)Orissa Sales Tax Rules, 1947 — Rule 54
High Courts22 Oct 1963Allowed
Sk. Mahammad Yasin and Others Vs The State
Orissa High Court · (1964) 30 CLT 43
Criminal Procedure Code, 1898 (CrPC) — Section 342, 539BEvidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 143, 426, 436
High Courts16 Oct 1963
Smt. Snehalata Dansena Vs Jagadish Dansana
Orissa High Court · AIR 1964 Ori 122
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Hindu Marriage Act, 1955 — Section 24, 28
High Courts16 Oct 1963
Khandeswar Patra Vs The State
Orissa High Court · AIR 1964 Ori 119 : (1964) 30 CLT 184 : (1964) CriLJ 525
Penal Code, 1860 (IPC) — Section 23, 24, 403, 408
High Courts14 Oct 1963Allowed
Ghanashyamdas Kejriwal Vs Smt. Durga Devi and Others
Orissa High Court · AIR 1964 Ori 88 : (1964) 30 CLT 9
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 5, Order 21 Rule 8
High Courts08 Oct 1963Dismissed
Arakhit Padhan and Others Vs Iswar Chandra Misra and Others
Orissa High Court · AIR 1964 Ori 83
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 105(2), 2(2), 47