High Courts25 Jan 1965Allowed
Kusai Swain and Another Vs Madan Mohan Mohanty and Others
Orissa High Court · (1965) 31 CLT 761
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 366, 367
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 10 of 10
High Courts22 Jan 1965Dismissed
Kapil Charan Patnaik and Another Vs Artabandhn Misra
Orissa High Court · (1965) 31 CLT 371
High Courts21 Jan 1965Allowed
Ratnakar Naik and Others (Second Party Nos. 1 to 3) Vs Golakh Chandra Samal (First Party) and Others (Second Party Nos. 4 and 5)
Orissa High Court · AIR 1966 Ori 56 : (1965) 31 CLT 546 : (1966) CriLJ 279
Criminal Procedure Code, 1898 (CrPC) — Section 147, 366, 367
High Courts21 Jan 1965
Jagannath Bisoi and Others Vs State of Orissa
Orissa High Court · (1965) 31 CLT 777 : (1965) CriLJ 830
Criminal Procedure Code, 1898 (CrPC) — Section 117(3)
High Courts20 Jan 1965Allowed
Subas Chandra Mahapatra Vs The State
Orissa High Court · (1965) 31 CLT 305
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 270, 279, 304, 304A
High Courts19 Jan 1965Allowed
Jahara Panigrahi Vs Ula Panigrahi and Another
Orissa High Court · AIR 1965 Ori 199 : (1965) 31 CLT 490 : (1965) CriLJ 660
Criminal Procedure Code, 1898 (CrPC) — Section 435, 435(1), 436, 437, 438
High Courts15 Jan 1965Dismissed
Pangi Jogi Naik and Another Vs The State
Orissa High Court · AIR 1965 Ori 205 : (1966) 32 CLT 456 : (1965) CriLJ 661
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162(1)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 1965Dismissed
The State of Orissa and Others Vs Bhakta Charan Naik and Others
Orissa High Court · (1965) 31 CLT 654
Orissa Tenancy Act, 1913 — Section 2
High Courts15 Jan 1965Allowed
Hemchandra Dansana Vs Dolamani Dansana and Others
Orissa High Court · AIR 1965 Ori 188 : (1965) 31 CLT 671
Orissa Estates Abolition Act, 1951 — Section 2, 39, 5, 7(1), 8A
High Courts14 Jan 1965Allowed
Santosh Kumar Samant Vs Raja Sri Birachandra Jadumani Deo
Orissa High Court · AIR 1965 Ori 222 : (1965) 31 CLT 509 : (1965) CriLJ 796
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jan 1965Dismissed
Daitari Mohapatra Vs Uchhab Sahu and Others
Orissa High Court · (1966) 32 CLT 133
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11 , 92
High Courts12 Jan 1965
Kunu alias Muralidhar Padhan and Others Vs Budhu Sahu
Orissa High Court · AIR 1966 Ori 71 : (1966) CriLJ 430
Criminal Procedure Code, 1898 (CrPC) — Section 235, 235(1), 403, 403(2)Penal Code, 1860 (IPC) — Section 494, 497, 498
High Courts06 Jan 1965Dismissed
Kishanlal Sahu Vs Madhabananda Pani
Orissa High Court · AIR 1965 Ori 180 : (1965) 31 CLT 1036 : (1965) CriLJ 525
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195(1), 439, 476, 476(1)Penal Code, 1860 (IPC) — Section 187, 409
High Courts01 Jan 1965Dismissed
Ramkumar Agarwalla and Another Vs State of Orissa and Others
Orissa High Court · AIR 1965 Ori 125
Constitution of India, 1950 — Article 226