High Courts23 Dec 1965
Ramakrishna Gochhikar and Another Vs Gadadhar Pujapanda
Orissa High Court · (1966) 32 CLT 797
Criminal Procedure Code, 1898 (CrPC) — Section 252(1), 256, 257Penal Code, 1860 (IPC) — Section 31, 323, 324, 342
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 1 of 10
High Courts23 Dec 1965
Ude Singh and Another Vs The State
Orissa High Court · AIR 1966 Ori 210 : (1966) CriLJ 1297
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Dec 1965
The Puri Municipal Council Vs Bana Das
Orissa High Court · (1967) CriLJ 1675
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16
High Courts23 Dec 1965Allowed
State Vs Chaitu Kisan and Others
Orissa High Court · (1966) 32 CLT 695
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 148, 149, 435, 436
High Courts23 Dec 1965Dismissed
Ramkrishna Gochhikar and Another Vs Gadhadhar Pujapanda
Orissa High Court · AIR 1966 Ori 195 : (1966) CriLJ 1173
Criminal Procedure Code, 1898 (CrPC) — Section 257, 439
High Courts23 Dec 1965Allowed
State Vs Man Mohan Lal and Another
Orissa High Court · AIR 1966 Ori 219 : (1966) 32 CLT 751 : (1966) CriLJ 1301
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 177, 179, 190, 191Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 5(2)
High Courts22 Dec 1965Dismissed
Bhagabat Panda and Raghunath Patra Vs Bhagaban Tripathy and Others
Orissa High Court · (1966) 32 CLT 504
Criminal Procedure Code, 1898 (CrPC) — Section 197, 20, 202, 203Penal Code, 1860 (IPC) — Section 379
High Courts22 Dec 1965Allowed
A.R. Ghosh and Others Vs The State
Orissa High Court · (1966) 32 CLT 249
Penal Code, 1860 (IPC) — Section 339, 341
High Courts21 Dec 1965Allowed
Bhima Mohapatra Vs Krishnachandra Rath
Orissa High Court · (1966) 32 CLT 788
Penal Code, 1860 (IPC) — Section 23, 425, 427
High Courts21 Dec 1965Allowed
P.S.N. Murty Vs D.V. Suryanarayan and Another
Orissa High Court · (1966) 32 CLT 264
High Courts21 Dec 1965Dismissed
Madan Mohan Rai Vs Sm. Niladri Dei
Orissa High Court · (1966) 32 CLT 827
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3), 488(4), 488(5)Penal Code, 1860 (IPC) — Section 497
High Courts20 Dec 1965Allowed
Union of India (UOI) and Another Vs Parbhulal Harilal
Orissa High Court · (1966) 32 CLT 586
Railway Conference Association Rules — Rule 20Railways Act, 1989 — Section 73, 77C(1), 77C(4)
High Courts20 Dec 1965Allowed
Union of India (UOI) and Another Vs Prabhulal Harilal
Orissa High Court · AIR 1966 Ori 213
Railways Act, 1890 — Section 77C(1), 77C(4)
High Courts17 Dec 1965
State Vs Biseswarlal and Others
Orissa High Court · (1966) 32 CLT 560
Criminal Procedure Code, 1898 (CrPC) — Section 253(1), 436Limitation Act, 1963 — Article 131, 5Orissa Essential Article Control and Requisitioning (Temporary Powers) Act, 1947 — Section 10
High Courts17 Dec 1965
Rajendra Narayan Singh Deo Vs State of Orissa
Orissa High Court · AIR 1966 Ori 214 : (1966) 32 CLT 237
Income Tax Act, 1961 — Section 256(1)Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958 — Section 2, 5Stamp Act, 1899 — Section 33, 33(1), 57(1)
High Courts17 Dec 1965Allowed
Madhusudan Kisan Vs Rengtu Kishan and Others
Orissa High Court · (1966) 32 CLT 659
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)
High Courts16 Dec 1965
Chintamani Thapa and Others Vs State of Orissa
Orissa High Court · (1966) 32 CLT 599
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)Penal Code, 1860 (IPC) — Section 109, 149, 302
High Courts15 Dec 1965Dismissed
Ugrasen Mukhi Vs State of Orissa
Orissa High Court · (1966) 32 CLT 589
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 86
High Courts13 Dec 1965Allowed
Moochia Naik Vs State of Orissa
Orissa High Court · AIR 1967 Ori 36 : (1967) CriLJ 393
Penal Code, 1860 (IPC) — Section 263, 283, 290
High Courts08 Dec 1965Dismissed
Debi Rani Choudhury and Another Vs Rama Chandra Choudhury
Orissa High Court · (1966) 32 CLT 423
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 190(1), 200, 203Penal Code, 1860 (IPC) — Section 363, 494, 497, 498