High Courts07 Nov 1964Dismissed
Sarat Chandra Routrai Vs Puri Municipality
Orissa High Court · (1965) 31 CLT 481
Criminal Procedure Code, 1898 (CrPC) — Section 342Orissa Municipal Act, 1950 — Section 211, 215, 215(1), 383(1)(30), 383(1)(a)
COURT ARCHIVE
Orissa High Court judgments, 1964
192 judgments · page 3 of 10
High Courts06 Nov 1964Dismissed
Kedarnath Kar Vs The State
Orissa High Court · (1965) 31 CLT 58
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 2, 23, 23(2), 23(3)Orissa Terminal Tax Collection Rules, 1951 — Rule 10, 6, 7
High Courts05 Nov 1964Dismissed
Bhikarilal Vs Dibyasingh Brahma and Others
Orissa High Court · AIR 1965 Ori 101
Arbitration Act, 1940 — Section 13, 14, 20, 20(5), 27
High Courts31 Oct 1964
Dula Dei and Others Vs Jadi Bewa and Others
Orissa High Court · AIR 1965 Ori 113 : (1965) 31 CLT 889
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 7 Rule 7, 100Evidence Act, 1872 — Section 67
High Courts30 Oct 1964Dismissed
Bhai Ramji Vs Govinda Rantai and Others
Orissa High Court · AIR 1965 Ori 121 : (1965) 31 CLT 818
High Courts27 Oct 1964Allowed
Paluni Dei Vs Rathi Mallick and Others
Orissa High Court · AIR 1965 Ori 111 : (1965) 31 CLT 380
Partition Act, 1893 — Section 4, 4(1), 4(2)
High Courts27 Oct 1964Dismissed
Jogendra Khuntia Vs State of Orissa
Orissa High Court · (1965) 31 CLT 100
Orissa Prevention of Food Adulteration Rules, 1959 — Rule 12Prevention of Food Adulteration Act, 1954 — Section 2, 20, 20(1), 6Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts27 Oct 1964Dismissed
Gundicha Routho Vs Eswara Rautho
Orissa High Court · AIR 1965 Ori 96 : (1965) 31 CLT 272
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Oct 1964
RAJKUMAR LAKSHMINARAYAN BHANJA DEO Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Orissa High Court · (1965) 31 CLT 471 : (1965) 58 ITR 457
Constitution of India, 1950 — Article 295, 372Foreign Jurisdiction Act, 1947 — Section 4
High Courts23 Oct 1964
Ambai Majhi Vs The State
Orissa High Court · (1965) 31 CLT 339 : (1966) CriLJ 851
Evidence Act, 1872 — Section 91Penal Code, 1860 (IPC) — Section 109, 201, 302
High Courts23 Oct 1964
Ratnakar Das Vs Arakhita Swain and Others
Orissa High Court · AIR 1965 Ori 135 : (1965) 31 CLT 285 : (1965) CriLJ 111
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1898 (CrPC) — Section 1, 173, 190
High Courts23 Oct 1964
Narada Bharata Reddy Vs Sunkuru Mukunda Rao and Others
Orissa High Court · AIR 1965 Ori 156
Civil Procedure Code, 1908 (CPC) — Section 11Guardians and Wards Act, 1890 — Section 12(1), 12(9)
High Courts23 Oct 1964Dismissed
Padmalav Mishra Vs Srimati Fula Dei and Another
Orissa High Court · (1965) 31 CLT 632
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3), Order 21 Rule 22A, 50Evidence Act, 1872 — Section 157, 159, 32(2), 35Police Manual Rules — Rule 126
High Courts22 Oct 1964Allowed
Metaki Khadangani Vs Adikondo Podhano
Orissa High Court · (1965) 31 CLT 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1), Order 21 Rule 55, Order 21 Rule 57, 47 , 64Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 145(5)
High Courts22 Oct 1964Dismissed
Nanigopal Chakravarty Vs Renubala Chakravarty
Orissa High Court · AIR 1965 Ori 154 : (1965) 31 CLT 205
Hindu Marriage Act, 1955 — Section 25(3)
High Courts22 Oct 1964Dismissed
Siba alias Siba Prasad Rout and Others Vs Kailash Chandra Jena
Orissa High Court · (1965) 31 CLT 37
Criminal Procedure Code, 1898 (CrPC) — Section 369, 411A(2), 417, 422, 424Penal Code, 1860 (IPC) — Section 379
High Courts22 Oct 1964Allowed
Ganga Devi Vs Krushna Prasad Sharma
Orissa High Court · AIR 1967 Ori 194 : (1965) 31 CLT 294
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, 115, 141, 151Hindu Marriage Act, 1955 — Section 13, 21, 24
High Courts01 Oct 1964Dismissed
Nicholas Khadia Vs The State
Orissa High Court · (1965) 31 CLT 1013
Penal Code, 1860 (IPC) — Section 102
High Courts01 Oct 1964Dismissed
Madhab Padhan and Others Vs Patelei Thakurani and Others
Orissa High Court · (1965) 31 CLT 549