High Courts30 Sept 1964Dismissed
Bhagirathi Burhia and Others Vs The State
Orissa High Court · AIR 1965 Ori 99 : (1965) CriLJ 744
Evidence Act, 1872 — Section 145, 157, 27Penal Code, 1860 (IPC) — Section 103, 104, 97, 99
COURT ARCHIVE
Orissa High Court judgments, 1964
192 judgments · page 4 of 10
High Courts30 Sept 1964
Banwarilal Bhoid Vs P. Neelkantham and Others
Orissa High Court · AIR 1965 Ori 102
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)
High Courts30 Sept 1964Dismissed
Rajeswari Prasad Vs The State
Orissa High Court · (1965) 31 CLT 221
Bihar and Orissa Excise Act, 1915 — Section 47, 5, 59
High Courts30 Sept 1964Allowed
Dalai Raman and Another Vs Radhamohan Samantaray and Others
Orissa High Court · (1965) 31 CLT 596
Arbitration Act, 1940 — Section 34, 39(1)Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2
High Courts29 Sept 1964Dismissed
Govinda Chandra Pradhan Vs S.D.O. Sadar and Others
Orissa High Court · AIR 1965 Ori 94 : (1965) 31 CLT 217
Orissa General Clauses Act, 1937 — Section 22Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 46B(2)
High Courts28 Sept 1964Dismissed
State of Orissa Vs Rajkishore Singh Samanta and Others
Orissa High Court · (1966) 32 CLT 41
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 34, 405, 409
High Courts25 Sept 1964Dismissed
Sudhakar Das Vs Dayanidhi (sic)
Orissa High Court · AIR 1965 Ori 114 : (1965) 31 CLT 941 : (1965) CriLJ 54
Criminal Procedure (Amendment) Act, 1955 — Section 84Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 190, 417(3), 439Penal Code, 1860 (IPC) — Section 411
High Courts22 Sept 1964
Dewan Chand and Others Vs The State
Orissa High Court · AIR 1965 Ori 66 : (1965) CriLJ 458
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 24, 3, 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 1964Allowed
State of Orissa Vs Phulchand Agarwalla and Another
Orissa High Court · (1965) 31 CLT 140
Bihar and Orissa Excise Act, 1915 — Section 47, 48, 86, 87Criminal Procedure Code, 1898 (CrPC) — Section 177, 178, 179, 180, 181
High Courts21 Sept 1964Allowed
Annapurna Dei Vs Nabakishore Singh
Orissa High Court · AIR 1965 Ori 72
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts19 Sept 1964Dismissed
State of Orissa Vs Gopalji and Others
Orissa High Court · (1965) 31 CLT 117
Criminal Procedure Code, 1898 (CrPC) — Section 96Orissa Prevention of Gambling Act, 1955 — Section 2, 3, 4, 5, 6Public Gambling Act, 1867 — Section 5, 6
High Courts18 Sept 1964Dismissed
Saku Majhi Vs The State of Orissa
Orissa High Court · (1965) 31 CLT 229
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Sept 1964Dismissed
Sri Basudeb Mohapatra Vs Nai Dei and Others
Orissa High Court · (1965) 31 CLT 499
High Courts12 Sept 1964Dismissed
Sribatsa Panda Vs Sitaram Padhi
Orissa High Court · AIR 1965 Ori 130
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts12 Sept 1964Dismissed
Mandhata Sahu and Others Vs Bhikari Sahu and Others
Orissa High Court · AIR 1965 Ori 168
Evidence Act, 1872 — Section 114
High Courts12 Sept 1964Allowed
Pitei Beja alias Pitabas Beja Vs The State of Orissa
Orissa High Court · (1965) 31 CLT 67
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts12 Sept 1964Dismissed
State of Orissa Vs Nilkantha Sahu and Another
Orissa High Court · (1965) 31 CLT 990
Bihar and Orissa Excise Act, 1915 — Section 47, 48Evidence Act, 1872 — Section 25Explosive Substances Act, 1908 — Section 5
High Courts11 Sept 1964Allowed
Chaitanya Naiko Vs Kandhino Naiko and Others
Orissa High Court · AIR 1965 Ori 217
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts04 Sept 1964
Jogi Nahak Vs The State
Orissa High Court · AIR 1965 Ori 106 : (1965) CriLJ 51
Penal Code, 1860 (IPC) — Section 394Probation of Offenders Act, 1958 — Section 4, 6
High Courts03 Sept 1964
Surendra Bisoi Vs State of Orissa
Orissa High Court · (1965) CriLJ 168
Penal Code, 1860 (IPC) — Section 301, 307Arms Act, 1959 — Section 19, 39