High Courts04 Mar 1964Allowed
Padmanav Thatoi Vs State of Orissa and Others
Orissa High Court · (1964) 30 CLT 382
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 10(4), 114, 14, 35
COURT ARCHIVE
Orissa High Court judgments, 1964
192 judgments · page 9 of 10
High Courts03 Mar 1964
Nalu Sahu and Another Vs The State
Orissa High Court · AIR 1965 Ori 7 : (1964) 30 CLT 370 : (1965) CriLJ 56
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 454
High Courts02 Mar 1964Allowed
Bata Behera Vs Hrudananda Ohja and Others
Orissa High Court · (1964) 30 CLT 497
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 5, 7
High Courts02 Mar 1964Dismissed
Upendranath Mahakud Vs B.N. Sadangi and Others
Orissa High Court · (1965) 31 CLT 128
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Rules, 1968 — Rule 24
High Courts27 Feb 1964
Atmacoori Ramamurty Vs The State
Orissa High Court · AIR 1967 Ori 54 : (1964) 30 CLT 282 : (1967) CriLJ 573
Opium Act, 1878 — Section 9Probation of Offenders Act, 1958 — Section 4(1)
High Courts27 Feb 1964Dismissed
Keshab Pradhan Vs The State
Orissa High Court · (1965) 31 CLT 279
Orissa Motor Vehicles Rules, 1993 — Rule 95Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Feb 1964
Lakshmidhar Patel and Others Vs Tejraj Patel
Orissa High Court · (1964) 30 CLT 287
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147, 147(1)
High Courts26 Feb 1964Dismissed
Mahadeb Panda and Another Vs State of Orissa and Another
Orissa High Court · AIR 1964 Ori 235 : (1964) 30 CLT 359
Constitution of India, 1950 — Article 16(2), 31(2)Orissa Hereditary Village Offices (Abolition) Act, 1962 — Section 2, 5, 5(2)
High Courts22 Feb 1964Allowed
Jagabandhu Biswal Vs Golekha Dehury
Orissa High Court · (1965) 31 CLT 581
Criminal Procedure Code, 1898 (CrPC) — Section 107, 119, 144, 145, 145(6)
High Courts21 Feb 1964Allowed
The Union of India (UOI) Vs Raghunathrai Ramkumar
Orissa High Court · AIR 1964 Ori 168
Limitation Act, 1908 — Article 30, 31
High Courts30 Jan 1964Dismissed
Chinai Pradhana Vs Dhiramoni Pradhan and Others
Orissa High Court · (1965) 31 CLT 225
Orissa Money Lenders Act, 1939 — Section 2Orissa Money Lenders Rules, 1939 — Rule 12
High Courts28 Jan 1964Allowed
Sadasib Sahu Vs Puntimoni Bewa and Others
Orissa High Court · (1964) 30 CLT 419
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts20 Jan 1964Allowed
Makardhwaja Jena Vs Mahakalapara Liquidated Society and Others
Orissa High Court · (1964) 30 CLT 509
High Courts17 Jan 1964Allowed
Lala Ram Chandra Singh and Another Vs Smt. Sasibala Devi and Others
Orissa High Court · AIR 1964 Ori 228 : (1964) 30 CLT 329
Banking Companies Act, 1949 — Section 45, 45BCivil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts16 Jan 1964Allowed
State of Orissa Vs Pitambar Patra
Orissa High Court · AIR 1964 Ori 233
Civil Procedure Code, 1908 (CPC) — Section 103, 80Limitation Act, 1908 — Article 149
High Courts16 Jan 1964Allowed
State of Orissa Vs Pitamber Patra
Orissa High Court · (1965) 31 CLT 1082
Civil Procedure Code, 1908 (CPC) — Section 103, 80
High Courts15 Jan 1964
Ramchandra Biharilal Firm Vs Mathuramohan Naik and Others
Orissa High Court · AIR 1964 Ori 239
Evidence Act, 1872 — Section 92
High Courts15 Jan 1964Allowed
Union of India (UOI) Vs Madhusudan Sahu
Orissa High Court · AIR 1964 Ori 198
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 30, 31, 19Railways Act, 1890 — Section 77
High Courts14 Jan 1964Dismissed
Mohan Naiko and Others Vs Sri Sri Sri Balaji Mahaprabhu
Orissa High Court · (1965) 31 CLT 168