Orissa High Court Judgments 1964

High Courts23 Dec 1964Dismissed

Nakula Barik and Others Vs The State

Orissa High Court · AIR 1967 Ori 1 : (1965) 31 CLT 516 : (1967) CriLJ 97

Criminal Procedure Code, 1898 (CrPC) — Section 342, 99Evidence Act, 1872 — Section 105Orissa Forest Manual Rules — Rule 16C

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High Courts22 Dec 1964Dismissed

Padmanava Singh Deo Vs Smt. Rajkishori Devi and Others

Orissa High Court · AIR 1965 Ori 138 : (1965) 31 CLT 951

Limitation Act, 1908 — Article 131Orissa Estates Abolition Act, 1951 — Section 18(1) , 39

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High Courts10 Dec 1964Allowed

State Vs J.M. Mediratta and Others

Orissa High Court · (1965) 31 CLT 291

Criminal Procedure Code, 1898 (CrPC) — Section 190, 364, 4(1)Mines Act, 1952 — Section 73, 79Mines Rules, 1955 — Rule 30, 33, 44

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High Courts09 Dec 1964Dismissed

State of Orissa Vs Bisram Patel

Orissa High Court · AIR 1965 Ori 159 : (1965) 31 CLT 260 : (1965) CriLJ 234

Rice Milling Industry (Regulation) Act, 1958 — Section 15

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High Courts09 Dec 1964Allowed

State of Orissa Vs Khetra Mohan Singh

Orissa High Court · AIR 1965 Ori 126 : (1965) CriLJ 107

Criminal Procedure Code, 1898 (CrPC) — Section 342, 342AEvidence Act, 1872 — Section 3, 67

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High Courts07 Dec 1964Allowed

State of Orissa Vs Sabu Dalbehera and Another

Orissa High Court · (1965) 31 CLT 260

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 103, 105, 300, 302, 52

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High Courts05 Dec 1964Allowed

State Vs Bidyadhar Rout

Orissa High Court · (1965) 31 CLT 523

Penal Code, 1860 (IPC) — Section 34, 409, 467, 471, 477A

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High Courts05 Dec 1964

Banchhanidhi Onkarmal Vs Commissioner of Income Tax

Orissa High Court · AIR 1965 Ori 162

Income Tax Act, 1922 — Section 10(2), 36(1)

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High Courts05 Dec 1964

Rao and Sons Vs The Commissioner of Income Tax

Orissa High Court · AIR 1965 Ori 150 : (1965) 31 CLT 553

Income Tax Act, 1922 — Section 26A, 26A(1)

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High Courts05 Dec 1964

Rao and Sons Vs Commissioner of Income Tax

Orissa High Court · AIR 1965 Ori 147

Income Tax Act, 1922 — Section 26A, 26A(1)Partnership Act, 1932 — Section 13

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High Courts04 Dec 1964

Mahapatra Bhandar Vs Commissioner of Income Tax

Orissa High Court · AIR 1965 Ori 160 : (1965) 58 ITR 671

Income Tax Act, 1922 — Section 26A

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High Courts04 Dec 1964Dismissed

Raghunath Mohapatra and Another Vs Inspector of Factories

Orissa High Court · (1965) 31 CLT 530

Factories Act, 1948 — Section 2, 92

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High Courts01 Dec 1964Allowed

The State Vs Batakrishna Mahanto

Orissa High Court · (1965) 31 CLT 1044

Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 376

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High Courts01 Dec 1964

Ranjit Singh Vs The State

Orissa High Court · (1966) CriLJ 336

Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 302

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High Courts30 Nov 1964Dismissed

The State Vs Sk. Korban Khan

Orissa High Court · AIR 1965 Ori 145 : (1965) CriLJ 232

Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 5, 7, 9Foreigners Act, 1946 — Section 14, 8, 9

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High Courts28 Nov 1964

The State Vs Sk. Usman and Another

Orissa High Court · (1965) 31 CLT 396 : (1965) CriLJ 569

Evidence Act, 1872 — Section 114, 145, 157Penal Code, 1860 (IPC) — Section 411, 412

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High Courts26 Nov 1964

State of Orissa Vs Basudeb Das

Orissa High Court · (1965) 31 CLT 81 : (1966) CriLJ 832

Dangerous Drugs Act, 1930 — Section 2Opium Act, 1878 — Section 3, 9(a)

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High Courts26 Nov 1964Dismissed

Kahnei Panda Vs Biswambar Mallik and Another

Orissa High Court · (1965) 31 CLT 282

Orissa Money Lenders Act, 1939 — Section 2, 7Orissa Money Lenders Rules, 1939 — Rule 11

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High Courts26 Nov 1964Dismissed

Purna Chandra Das Vs Chandramani Dibya and Others

Orissa High Court · AIR 1966 Ori 98

Evidence Act, 1872 — Section 31Transfer of Property Act, 1882 — Section 52

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High Courts26 Nov 1964Dismissed

P. Shantilal and Co. Vs Ramdayal Umraolal

Orissa High Court · (1965) 31 CLT 477

Sales of Goods Act, 1930 — Section 36(2), 47(2), 63

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Orissa High Court judgments, 1964