High Courts11 Nov 1965Dismissed
Raju Das Vs State of Orissa
Orissa High Court · (1966) 32 CLT 618
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 3 of 10
High Courts05 Nov 1965Dismissed
Shyam Sundar Sahu and Others Vs Purna Chandra Patra and Another
Orissa High Court · (1966) 32 CLT 453
Limitation Act, 1963 — Article 115, 65, 97
High Courts05 Nov 1965Allowed
Narayan Rout Vs Kishore Chandra Padhi
Orissa High Court · (1966) 32 CLT 393
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 47Orissa Hindu Religious Endowments Act, 1951 — Section 16, 68
High Courts04 Nov 1965Allowed
Sayed Abdul Haque Vs State of Orissa
Orissa High Court · (1966) 32 CLT 634
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 11, 5, 6, 7
High Courts02 Nov 1965Dismissed
Murarilal Garg Vs State of Orissa
Orissa High Court · AIR 1966 Ori 87 : (1966) 32 CLT 414 : (1966) CriLJ 565
Essential Commodities Act, 1955 — Section 7, 7(1), 7(3)Orissa Food Grains Dealers Licensing Order, 1964 — Rule 4
High Courts02 Nov 1965Dismissed
Banamber Maharana Vs State of Orissa
Orissa High Court · (1966) 32 CLT 31
Penal Code, 1860 (IPC) — Section 409, 477A
High Courts02 Nov 1965Dismissed
Ram Chandra Nayak Vs State of Orissa
Orissa High Court · (1966) 32 CLT 776
Penal Code, 1860 (IPC) — Section 503, 504
High Courts29 Oct 1965Dismissed
Chandra Majhi and Others Vs The State
Orissa High Court · (1966) 32 CLT 121
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 33, 34
High Courts29 Oct 1965Allowed
Ajit Kumar Das Vs The State of Orissa and Others
Orissa High Court · (1966) 32 CLT 365
Bihar and Orissa Municipal Act, 1922 — Section 34Constitution of India, 1950 — Article 100(3), 17J, 226, 94Orissa Grama Panchayat Act, 1964 — Section 14
High Courts26 Oct 1965Allowed
The State Vs Uma Charan Ram
Orissa High Court · AIR 1966 Ori 81 : (1966) 32 CLT 18 : (1966) CriLJ 562
Prevention of Food Adulteration Act, 1954 — Section 13, 13(3), 13(5), 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 7
High Courts26 Oct 1965Allowed
Ishwar Chandra Mohanty Vs State of Orissa and Another
Orissa High Court · AIR 1966 Ori 173 : (1966) 2 LLJ 105
Constitution of India, 1950 — Article 311, 311(2), 320(3)
High Courts26 Oct 1965Allowed
Hrushi alias Sukdev Patra Vs The State
Orissa High Court · (1966) 32 CLT 319
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288Penal Code, 1860 (IPC) — Section 302
High Courts20 Oct 1965Dismissed
Dasu Paikrani Vs The State
Orissa High Court · AIR 1966 Ori 130 : (1966) CriLJ 683
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367, 423Evidence Act, 1872 — Section 114
High Courts18 Oct 1965Allowed
State Vs Sikka Suna and Others
Orissa High Court · (1966) 32 CLT 339
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(6)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts18 Oct 1965Allowed
Ramesh Chandra Mohapatra Vs State of Orissa
Orissa High Court · (1966) 32 CLT 98
Criminal Procedure Code, 1898 (CrPC) — Section 388, 498, 499, 514, 514(5)Orissa Motor Vehicles Taxation Act, 1975 — Section 12
High Courts15 Oct 1965Dismissed
State of Orissa Vs Dr. R.C. Chowala
Orissa High Court · AIR 1966 Ori 192 : (1966) 32 CLT 158 : (1966) CriLJ 1171
Penal Code, 1860 (IPC) — Section 153, 270
High Courts14 Oct 1965Partly Allowed
Chenia alias Dhanar Domb Vs State of Orissa
Orissa High Court · AIR 1966 Ori 156 : (1966) CriLJ 789
Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 207A(4), 207A(6), 367Evidence Act, 1872 — Section 114
High Courts12 Oct 1965Allowed
Shyamahari Mohanty Vs Gadadharnath Sharma and Others
Orissa High Court · (1966) 32 CLT 303
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenancy Act, 1913 — Section 23, 24, 3(23), 4, 5Orissa Tenants Relief Act, 1955 — Section 2, 4, 5(2)
High Courts23 Sept 1965Dismissed
Jaga Kishan and Others Vs Benimadhab Supakar and Others
Orissa High Court · AIR 1966 Ori 122 : (1966) 32 CLT 388 : (1966) 32 CLT 103 : (1966) CriLJ 681
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts23 Sept 1965Dismissed
Saila Behari Chatterjee Vs The State of Orissa
Orissa High Court · AIR 1966 Ori 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 7, 107Evidence Act, 1872 — Section 114, 88Government of India Act, 1935 — Section 59(3)