High Courts08 May 1963Dismissed
State of Orissa Vs Saban Naik alias Chhataka Naik
Orissa High Court · (1964) 30 CLT 194
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Orissa High Court judgments, 1963
201 judgments · page 7 of 11
High Courts08 May 1963Dismissed
Sevaram Pasari and Others Vs Registrar of Companies
Orissa High Court · AIR 1964 Ori 14 : (1963) 29 CLT 470 : (1964) CriLJ 64
Companies Act, 1956 — Section 166, 168, 210, 210(5)General Clauses Act, 1897 — Section 26
High Courts07 May 1963Allowed
Ajodhya Panda Vs Padmalochan Aggarwalla
Orissa High Court · (1963) 29 CLT 415
Penal Code, 1860 (IPC) — Section 406
High Courts07 May 1963Partly Allowed
Durga Charan Das Vs The State of Orissa
Orissa High Court · AIR 1964 Ori 65 : (1964) 30 CLT 49
Constitution of India, 1950 — Article 226, 310, 311Orissa Consumer Protection Rules, 1987 — Rule 6
High Courts04 May 1963Dismissed
Kandra Sethi Vs Metra Sahu and Another
Orissa High Court · (1963) 29 CLT 363
Constitution of India, 1950 — Article 17, 341Untouchability (Offences) Act, 1955 — Section 2, 3
High Courts04 May 1963Allowed
Kaushalya Meherani and Others Vs State of Orissa
Orissa High Court · AIR 1964 Ori 93 : (1963) 29 CLT 579 : (1964) CriLJ 421
Penal Code, 1860 (IPC) — Section 406
High Courts04 May 1963Dismissed
Kerodimal Khandelwal Vs Union of India (UOI)
Orissa High Court · AIR 1963 Ori 188
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 31
High Courts04 May 1963
Chemai Naik Vs Narad Mahapatra and Others
Orissa High Court · (1963) 29 CLT 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 83, Order 21 Rule 83(2), 64
High Courts04 May 1963Dismissed
Madan Misra Vs Chandramani Das
Orissa High Court · (1964) 30 CLT 377
Contract Act, 1872 — Section 25
High Courts03 May 1963Dismissed
State of Orissa Vs Sanyasi Madi
Orissa High Court · (1963) 29 CLT 464
Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1963
State of Orissa Vs Dinabandhn Domb alias Dumar and Another
Orissa High Court · (1963) 29 CLT 455
Penal Code, 1860 (IPC) — Section 342, 395, 412
High Courts02 May 1963
Kumar Chandramohan Singh Lal Vs The State
Orissa High Court · (1964) CriLJ 461
Evidence Act, 1872 — Section 32, 8Penal Code, 1860 (IPC) — Section 302, 324, 34, 342
High Courts02 May 1963Dismissed
Sri Gangadhar Mohanti Vs Sri Priyanath Das
Orissa High Court · (1963) 29 CLT 357
Evidence Act, 1872 — Section 167
High Courts02 May 1963Dismissed
Madanlal Joshi Vs Madanlal Chhapolia and Others
Orissa High Court · (1963) 29 CLT 435
Civil Procedure Code, 1908 (CPC) — Section 47Orissa House Rent Control Act, 1958 — Section 13, 2(4), 2(5), 7, 7(1)
High Courts01 May 1963Dismissed
Ratnakar Nanda Vs Ramesh Kumar Satpathy and Others
Orissa High Court · (1963) 29 CLT 404
Criminal Procedure Code, 1898 (CrPC) — Section 198Hindu Marriage Act, 1955 — Section 11, 17, 5, 7Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts01 May 1963
Kasinath Panigrahi and Others Vs The State
Orissa High Court · (1963) 29 CLT 432
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 207A, 435, 436, 438Penal Code, 1860 (IPC) — Section 395
High Courts01 May 1963Allowed
S.P. Jain Vs Kalinga Tubes Ltd. and Others
Orissa High Court · AIR 1964 Ori 72 : (1963) 29 CLT 554
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, 151
High Courts01 May 1963Allowed
Janardan Naik Vs State of Orissa
Orissa High Court · (1964) 30 CLT 136
Opium Act, 1878 — Section 9(80)
High Courts30 Apr 1963Dismissed
Sadhu Charan Mohanty and Another Vs H. Naik, Official Liquidator, Puri Bank Ltd.
Orissa High Court · AIR 1964 Ori 121
Civil Procedure Code, 1908 (CPC) — Section 11Orissa High Court Rules, 1948 — Rule 1
High Courts29 Apr 1963Dismissed
Udayanath Jena Vs Govinda Chandra Mohapatra
Orissa High Court · (1963) 29 CLT 395
Orissa Money Lenders Act, 1939 — Section 14, 15, 2(1)