High Courts22 Sept 1965Allowed
Ratnakar Das Vs The State and Others
Orissa High Court · AIR 1966 Ori 102 : (1966) CriLJ 568
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 251(7), 493, 540Penal Code, 1860 (IPC) — Section 147, 323
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 4 of 10
High Courts22 Sept 1965Allowed
Harekrushna Mohanty Vs Adikando Behera
Orissa High Court · AIR 1966 Ori 64 : (1965) 31 CLT 1100 : (1966) CriLJ 428
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203
High Courts22 Sept 1965Dismissed
Nila Naik and Others Vs Shyamsundar Mohapatra
Orissa High Court · AIR 1966 Ori 95 : (1966) 32 CLT 310 : (1966) CriLJ 566
Criminal Procedure Code, 1898 (CrPC) — Section 28, 346, 439Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 1965
Karamsani Matari and Others Vs Natha Matarai
Orissa High Court · AIR 1966 Ori 186 : (1966) 32 CLT 175 : (1966) CriLJ 1039
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 379
High Courts21 Sept 1965Allowed
Kalyani Stores Vs The State of Orissa and Others
Orissa High Court · (1967) 33 CLT 356
Bangalore Municipal Corporation Act, 1949 — Section 130, 97, 98Bihar and Orissa Excise Act, 1915 — Section 1, 13, 27, 28, 293Constitution of India, 1950 — Article 226, 276, 301, 302, 303
High Courts19 Sept 1965
Ananda Panda Vs Gopi Sahu and Others
Orissa High Court · (1966) 32 CLT 64
Criminal Procedure Code, 1898 (CrPC) — Section 252, 256, 256(1)Penal Code, 1860 (IPC) — Section 379, 43
High Courts17 Sept 1965
Bijoyananda Das and Others Vs Sirish Chandra Das and Others
Orissa High Court · AIR 1966 Ori 119 : (1966) 32 CLT 166 : (1966) CriLJ 679
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 146(1E), 439
High Courts15 Sept 1965Allowed
Padmanav Patnaik Vs Kashinath Mandoi
Orissa High Court · (1966) 32 CLT 73
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts14 Sept 1965Allowed
Purna Chandra Rath Vs Haribandhu Patnaik
Orissa High Court · (1966) 32 CLT 329
Orissa Estates Abolition Act, 1951 — Section 7, 8, 8(1), 8A(1), 8A(3)Orissa Tenancy Act, 1913 — Section 153, 164, 49, 49(1), 55
High Courts09 Sept 1965Dismissed
State of Orissa and Others Vs Jilludumudi Venkataraj
Orissa High Court · AIR 1966 Ori 76 : (1966) 32 CLT 521
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 74
High Courts04 Sept 1965
Srimati Snehalata Das and Another Vs Prafulla Kumar Patnaik
Orissa High Court · (1966) 32 CLT 69
High Courts04 Sept 1965Allowed
Choudhury Madhusudan Das Vs Jogi Sahu
Orissa High Court · (1966) 32 CLT 25
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Money Lenders Act, 1939 — Section 8Provincial Small Cause Courts Act, 1887 — Section 25
High Courts01 Sept 1965Allowed
Banchhanidhi Samantasimhar Vs Panchanan Pradhan and Others
Orissa High Court · (1966) 32 CLT 8
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 10(1), 10(9), 9Orissa Grama Panchayat Rules, 1949 — Rule 24, 31D, 31E, 31O, 35
High Courts27 Aug 1965Dismissed
Nanda Penthoi and Another Vs Padan Penthoi and Others
Orissa High Court · (1966) 32 CLT 766
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts27 Aug 1965Dismissed
State of Orissa Vs Gangadhar Subudhi Ram Chandra Subudhi Vs State of Orissa
Orissa High Court · (1966) 32 CLT 383
Civil Procedure Code, 1908 (CPC) — Section 102Constitution of India, 1950 — Article 3General Clauses Act, 1897 — Section 3(2)
High Courts24 Aug 1965Dismissed
Mayadhar Subudhi Tana and Another Vs Orissa Board of Wakfs and Another
Orissa High Court · AIR 1966 Ori 208
Waqf Act, 1954 — Section 15(2)
High Courts24 Aug 1965Dismissed
Surendranath Panda Vs The State of Orissa and Others
Orissa High Court · (1966) 32 CLT 272
Criminal Procedure Code, 1898 (CrPC) — Section 110Electricity Act, 1910 — Section 4(1)(30)Madhya Bharat Municipalities Act, 1954 — Section 208
High Courts22 Aug 1965Allowed
Keshar Deo Verma Vs State of Orissa and Others
Orissa High Court · (1965) 31 CLT 1033
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts20 Aug 1965Allowed
Aunapurna Sappani Vs Jasoda Sahuani and Others
Orissa High Court · (1966) 32 CLT 205
High Courts20 Aug 1965
Jasoda Sahuani and Another Vs Satyabhama Sahuani and Another
Orissa High Court · AIR 1966 Ori 240
Civil Procedure Code, 1908 (CPC) — Section 115