High Courts08 Dec 1965Allowed
Sanatan Mahallik Vs State of Orissa
Orissa High Court · (1966) 32 CLT 299
Forest Act, 1927 — Section 20, 20(1), 20(2), 20A(1), 26(I)
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 2 of 10
High Courts08 Dec 1965Dismissed
Padia Patra and Others Vs The State
Orissa High Court · AIR 1966 Ori 199 : (1966) 32 CLT 441 : (1966) CriLJ 1176
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 141, 149, 96, 97, 99
High Courts06 Dec 1965
Arun Kumar Patra Vs Sudhanshu Bala Patra
Orissa High Court · AIR 1966 Ori 224 : (1966) 32 CLT 253
Divorce Act, 1869 — Section 12, 20
High Courts03 Dec 1965Dismissed
Aintha Stree and Another Vs Mahapatra Balaram Das and Others
Orissa High Court · AIR 1967 Ori 57
Civil Procedure Code, 1908 (CPC) — Section 100, 101Orissa Tenants Protection Act, 1948 — Section 3Transfer of Property Act, 1882 — Section 111
High Courts03 Dec 1965Dismissed
Brundaban Kar and Others Vs State of Orissa
Orissa High Court · (1966) 32 CLT 266
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 148, 379, 441, 447
High Courts02 Dec 1965Allowed
Banamali Bhadra Vs Jadunath Pradhan
Orissa High Court · (1966) 32 CLT 290
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(3), 476, 476B, 476EPenal Code, 1860 (IPC) — Section 465, 467, 471, 475, 476
High Courts27 Nov 1965Allowed
Dibakar Pradhan and Another Vs State of Orissa
Orissa High Court · (1966) 32 CLT 515
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 113, 117(3)
High Courts27 Nov 1965Allowed
Srimati Soudamini Misra, D. Hr. Vs Fagunmani Khuntia and Another
Orissa High Court · (1966) 32 CLT 733
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 58, Order 21 Rule 91, 115, 151
High Courts27 Nov 1965Allowed
Purna Chandra Behera Vs State of Orissa
Orissa High Court · AIR 1966 Ori 106 : (1966) 32 CLT 719 : (1966) CriLJ 571
Criminal Procedure Code, 1898 (CrPC) — Section 405, 409
High Courts22 Nov 1965Allowed
Cherungu Boipari and Another Vs The State
Orissa High Court · (1966) 32 CLT 530
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 100, 101, 102, 302, 304
High Courts22 Nov 1965
Upendranath Kanungo and Others Vs State at the instance of Hadibandhu Kanungo and Another
Orissa High Court · AIR 1966 Ori 75 : (1966) 32 CLT 742 : (1966) CriLJ 432
Criminal Procedure Code, 1898 (CrPC) — Section 117(3)
High Courts19 Nov 1965Allowed
Bandu Padhan and Another Vs Bamdeb Senapati and Another
Orissa High Court · AIR 1967 Ori 5 : (1966) 32 CLT 362 : (1967) CriLJ 227
Criminal Procedure Code, 1898 (CrPC) — Section 345(6)Penal Code, 1860 (IPC) — Section 323
High Courts18 Nov 1965Allowed
Raghunath Behera and Others Vs Purna Chandra Mahanta and Others
Orissa High Court · AIR 1966 Ori 170 : (1966) 32 CLT 256 : (1966) CriLJ 935
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts18 Nov 1965Allowed
Sukedeb Barik Vs Panchan Barik
Orissa High Court · AIR 1967 Ori 11 : (1966) 32 CLT 228 : (1967) CriLJ 228
Criminal Procedure Code, 1898 (CrPC) — Section 439(1), 439(5)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 420
High Courts18 Nov 1965Allowed
Gandharva Jena Vs State of Orissa
Orissa High Court · (1966) 32 CLT 218
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243Epidemic Diseases Act, 1897 — Section 2(1)Penal Code, 1860 (IPC) — Section 188
High Courts17 Nov 1965Allowed
Rameswarlal Khandelwalla Vs State of Orissa
Orissa High Court · AIR 1966 Ori 164 : (1966) CriLJ 933
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497Defence of India Rules, 1962 — Rule 155, 35, 35(6), 41, 41(5)
High Courts17 Nov 1965Dismissed
Hedayat Mahammad Shah Sahaji and Others Vs Kinu Charan Lenka
Orissa High Court · (1966) 32 CLT 859
Penal Code, 1860 (IPC) — Section 37, 379, 447
High Courts13 Nov 1965Dismissed
Lokanath Panda Vs State of Orissa
Orissa High Court · AIR 1966 Ori 205 : (1966) 32 CLT 402 : (1966) CriLJ 1180
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367Evidence Act, 1872 — Section 24
High Courts12 Nov 1965Dismissed
Rameswarlal Khandelwalla Vs State of Orissa
Orissa High Court · (1966) 32 CLT 378
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497Defence of India Rules, 1962 — Rule 125, 155, 35(6), 41, 41(5)
High Courts12 Nov 1965Dismissed
Ajati Padhan Vs The State
Orissa High Court · (1966) 32 CLT 494
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302