High Courts20 Mar 1964Allowed
Mulia Maharana Vs Narayan Patra and Another
Orissa High Court · AIR 1964 Ori 246 : (1966) 32 CLT 107
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 9
COURT ARCHIVE
Orissa High Court judgments, 1964
192 judgments · page 8 of 10
High Courts16 Mar 1964Dismissed
Bishnu Putel Vs Bajra Putel
Orissa High Court · AIR 1964 Ori 250
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, 151
High Courts16 Mar 1964Dismissed
Sachidananda Patnaik and Another Vs G.P. and Co.
Orissa High Court · AIR 1964 Ori 269
Contract Act, 1872 — Section 55, 65Specific Relief Act, 1877 — Section 18, 25Transfer of Property Act, 1882 — Section 4, 55(1), 55(2)
High Courts14 Mar 1964
Ram Kumar and Others Vs Anguda Gountia
Orissa High Court · (1965) 31 CLT 191
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(9), 540
High Courts14 Mar 1964Dismissed
Bhikari Ram Vs Rao and Sons and Another
Orissa High Court · (1964) 30 CLT 204
Orissa Money Lenders Act, 1939 — Section 2Orissa Money Lenders Rules, 1939 — Rule 11
High Courts11 Mar 1964Dismissed
Jagabandu Behera Vs Subdivisional Officer and Another
Orissa High Court · (1966) 32 CLT 891
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1948 — Section 10(8), 12Orissa Grama Panchayat Rules, 1968 — Rule 2, 23, 24, 28
High Courts11 Mar 1964Dismissed
Kalandi Behera and Others Vs The State
Orissa High Court · AIR 1965 Ori 166 : (1964) 30 CLT 446 : (1965) CriLJ 383
Penal Code, 1860 (IPC) — Section 147, 379
High Courts11 Mar 1964Allowed
Ajit Kumar Roy Vs State of Orissa and Another
Orissa High Court · AIR 1964 Ori 255 : (1965) 31 CLT 241
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(4), 12(5), 2
High Courts11 Mar 1964Dismissed
Somnath Sahu Vs State of Orissa and Others
Orissa High Court · AIR 1967 Ori 26 : (1968) 16 FLR 428
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 2Orissa Welfare Officers (Recruitment and Conditions of Service) Rules, 1951 — Rule 6
High Courts11 Mar 1964
State of Orissa Vs Chakradhar Behera and Others
Orissa High Court · AIR 1964 Ori 262 : (1964) CriLJ 696
Criminal Procedure Code, 1898 (CrPC) — Section 154, 417Evidence Act, 1872 — Section 105, 32(1), 8Penal Code, 1860 (IPC) — Section 97, 99
High Courts11 Mar 1964Dismissed
Jagadananda Misra Vs The State
Orissa High Court · (1964) 30 CLT 362
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Penal Code, 1860 (IPC) — Section 381
High Courts10 Mar 1964Dismissed
Jagannath Bukshi Vs The District Magistrate Ganjam and Others
Orissa High Court · (1964) 30 CLT 368
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 16(1)
High Courts06 Mar 1964Allowed
Rajkishore Mohanty and Others Vs Niranjan Mohanty
Orissa High Court · AIR 1964 Ori 226 : (1964) 30 CLT 486 : (1964) CriLJ 563
Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 540
High Courts06 Mar 1964
Udaya Dalai and Another Vs The State
Orissa High Court · (1964) 30 CLT 275 : (1965) CriLJ 831
Railway Stores Act, 1955 — Section 2, 3
High Courts06 Mar 1964Dismissed
Mina Dei Vs Abdhut Biswal
Orissa High Court · (1964) 30 CLT 294
Evidence Act, 1872 — Section 50Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 494
High Courts06 Mar 1964
Dayanidhi Dhar and Others Vs Dasarathi Dhar
Orissa High Court · (1964) 30 CLT 332
Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 207A(3)Penal Code, 1860 (IPC) — Section 201, 302
High Courts05 Mar 1964Dismissed
Kailash Chandra Mohanto and Others Vs Rajkishore Mohanto and Others
Orissa High Court · AIR 1965 Ori 108 : (1965) 31 CLT 61
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 41 Rule 24Court Fees Act, 1870 — Section 12 , 17
High Courts05 Mar 1964Allowed
Dinabandhu Behera Vs Bisuni Behera and Others
Orissa High Court · AIR 1965 Ori 1
High Courts04 Mar 1964Allowed
Bibhuti Bhusan Das Vs Divisional Supdt. S.E. Rly.
Orissa High Court · AIR 1964 Ori 279 : (1965) 1 LLJ 185
Constitution of India, 1950 — Article 311(2)