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
COURT ARCHIVE
Orissa High Court judgments, 1964
192 judgments · page 2 of 10
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
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
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
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)
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
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
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
High Courts23 Nov 1964
Sribatcha Padhano and after him Bauri Padhan and Others Vs Narasu Naik and Others
Orissa High Court · (1965) 31 CLT 1153
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 146
High Courts20 Nov 1964Dismissed
Gopal Sahu Vs Raju Mishra and Others
Orissa High Court · AIR 1965 Ori 212 : (1965) 31 CLT 438 : (1965) CriLJ 791
Penal Code, 1860 (IPC) — Section 454
High Courts20 Nov 1964Dismissed
Secretary, Market Committee Vs Jhari Sahu and Another
Orissa High Court · AIR 1965 Ori 174 : (1965) 31 CLT 211 : (1965) CriLJ 388
Criminal Procedure Code, 1898 (CrPC) — Section 423Orissa Agricultural Produce Markets Act, 1956 — Section 22(2)
High Courts18 Nov 1964Allowed
The State Vs Satyanarayan Mallik
Orissa High Court · AIR 1965 Ori 136 : (1965) 31 CLT 172 : (1965) CriLJ 112
Bihar and Orissa Excise Act, 1915 — Section 47, 55Criminal Procedure Code, 1898 (CrPC) — Section 103, 163, 165
High Courts17 Nov 1964Dismissed
State of Orissa Vs Abdus Sovan Khan
Orissa High Court · (1965) 31 CLT 495
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5
High Courts17 Nov 1964Dismissed
The State Vs Ramchandra Bhoi
Orissa High Court · AIR 1965 Ori 175 : (1965) CriLJ 520
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3)Evidence Act, 1872 — Section 24, 27, 45, 8
High Courts16 Nov 1964Allowed
State of Orissa Vs Udaya Padhan and Others
Orissa High Court · AIR 1965 Ori 123 : (1965) 31 CLT 1022 : (1965) CriLJ 746
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 377, 378, 410, 411Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5, 7(1)
High Courts16 Nov 1964Allowed
Debananda Dora Vs Union of India (UOI) and Others
Orissa High Court · AIR 1965 Ori 118 : (1965) 31 CLT 387
Limitation Act, 1908 — Article 120, 30, 31, 65Post Office Act, 1898 — Section 33, 6Railways Act, 1989 — Section 72
High Courts16 Nov 1964
Budu Gouda and Another Vs State of Orissa
Orissa High Court · AIR 1965 Ori 170 : (1965) 31 CLT 401 : (1965) CriLJ 385
Evidence Act, 1872 — Section 17, 3, 30
High Courts13 Nov 1964Allowed
Bholanath Das Vs The State
Orissa High Court · (1965) 31 CLT 644
Post Office Act, 1898 — Section 2, 3, 52
High Courts12 Nov 1964Dismissed
The State Vs Raghunath Sahu
Orissa High Court · AIR 1965 Ori 124 : (1965) 31 CLT 574 : (1965) CriLJ 57
Criminal Procedure Code, 1898 (CrPC) — Section 439, 495(4)
High Courts09 Nov 1964Dismissed
Rakhal Chandra Mohapatra Vs Dayanidhi Patra and Others
Orissa High Court · (1965) 31 CLT 233
Transfer of Property Act, 1882 — Section 58