High Courts26 Aug 1964Dismissed
Dukhi Dei Vs The State
Orissa High Court · AIR 1965 Ori 33 : (1965) CriLJ 317
Criminal Procedure Code, 1898 (CrPC) — Section 162, 32(1)Evidence Act, 1872 — Section 114, 145Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1964
192 judgments · page 5 of 10
High Courts24 Aug 1964Dismissed
State of Orissa Vs D. Bahinipati
Orissa High Court · AIR 1965 Ori 164 : (1965) CriLJ 381 : (1965) 1 LLJ 193
Factories Act, 1948 — Section 117, 56, 61(10), 92Industrial Disputes Act, 1947 — Section 9AOrissa Factories Rules, 1950 — Rule 80
High Courts11 Aug 1964Dismissed
Hadu Sahu Vs The State
Orissa High Court · AIR 1967 Ori 37 : (1966) 32 CLT 396 : (1967) CriLJ 394
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 243, 340, 342
High Courts11 Aug 1964Dismissed
Arjun Padhy and Others Vs State of Orissa and Another
Orissa High Court · AIR 1965 Ori 198 : (1964) 30 CLT 493 : (1965) CriLJ 659
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)
High Courts11 Aug 1964Dismissed
Shri M.K.C. Rao Vs Ali Mohammed and Others
Orissa High Court · (1965) 31 CLT 6
Orissa General Clauses Act, 1937 — Section 2(13)Orissa Money Lenders Act, 1939 — Section 18, 19, 2, 4, 5
High Courts03 Aug 1964Allowed
Chandu Agasti and Another Vs Chandrabali Kalar and Others
Orissa High Court · AIR 1965 Ori 63
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 34 Rule 1Transfer of Property Act, 1882 — Section 60
High Courts03 Aug 1964Allowed
Manu Pujhari and Another Vs State of Orissa
Orissa High Court · AIR 1965 Ori 49
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3, 35, 74
High Courts30 Jul 1964Allowed
State of Orissa Vs Kaushalya Dei
Orissa High Court · AIR 1965 Ori 38 : (1965) CriLJ 321
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 367, 423, 510Evidence Act, 1872 — Section 114, 137, 138, 32(1)Penal Code, 1860 (IPC) — Section 300
High Courts30 Jul 1964Allowed
State of Orissa Vs Ajoya Kumar Padhee
Orissa High Court · (1965) 31 CLT 375
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24Land Acquisition Act, 1894 — Section 18, 3Limitation Act, 1963 — Section 5
High Courts29 Jul 1964Allowed
Kandia Jani alias Muduli Vs The State
Orissa High Court · (1964) 30 CLT 478
Penal Code, 1860 (IPC) — Section 302
High Courts27 Jul 1964Dismissed
Manu Biswal and Others Vs Mst. Lata Biswalani and Others
Orissa High Court · AIR 1965 Ori 13 : (1965) 31 CLT 1074
Evidence Act, 1872 — Section 114
High Courts27 Jul 1964Allowed
Dhubal Dharua Vs Sartuka Dharua and Others
Orissa High Court · (1965) 31 CLT 349
Civil Procedure Code, 1908 (CPC) — Section 100(1), 103
High Courts24 Jul 1964Allowed
Raghunath Sahu and Another Vs Bhimsen Naik and Another
Orissa High Court · AIR 1965 Ori 59
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts22 Jul 1964
State of Orissa Vs Jagabandhu Domb and Another
Orissa High Court · (1964) 30 CLT 537 : (1965) CriLJ 296
Penal Code, 1860 (IPC) — Section 302, 334, 335
High Courts14 Jul 1964Dismissed
Dandapani Sahu Vs Kshetra Sahu and Others
Orissa High Court · AIR 1965 Ori 37 : (1965) 31 CLT 33
Registration Act, 1908 — Section 17, 49
High Courts13 Jul 1964Allowed
Saunti Jena Vs Sachidananda Patnaik and Others
Orissa High Court · (1964) 30 CLT 490
Orissa Tenants Protection Act, 1948 — Section 11, 7(1)
High Courts13 Jul 1964Partly Allowed
Panchei Bewa Vs Banchhanidhi Padhan and Others
Orissa High Court · AIR 1965 Ori 53
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts08 Jul 1964Dismissed
Kelei Mallik Vs State of Orissa and Others
Orissa High Court · AIR 1965 Ori 16 : (1965) 31 CLT 148
Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 16(1)
High Courts08 Jul 1964Dismissed
Madhusudhan Mohapatra Vs Gobind Sabat and Another
Orissa High Court · AIR 1965 Ori 54
Succession Act, 1925 — Section 82, 85, 95, 96
High Courts18 May 1964Dismissed
Bhagaban Das and Others Vs The State of Orissa
Orissa High Court · (1964) 30 CLT 556
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 304, 323