COURT ARCHIVE

Orissa High Court judgments, 1965

194 judgments · page 5 of 10

High Courts20 Aug 1965Dismissed

Hemchandra Patra Vs Gopal Panigrahi

Orissa High Court · (1965) 31 CLT 1018

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Article 116, 166 , 181Orissa Money Lenders Act, 1939 — Section 14, 15, 15(1)

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High Courts14 Aug 1965

Nanda Kishore Panigrahi and Others Vs Commissioner for Hindu Religious Endowments

Orissa High Court · AIR 1966 Ori 89

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5, 109, 110Constitution of India, 1950 — Article 133(1)Orissa Hindu Religious Endowments Act, 1939 — Section 64(3)

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High Courts14 Aug 1965Dismissed

Sibapada Ghose Mandal and Others Vs Union of India (UOI) and Another

Orissa High Court · AIR 1966 Ori 124

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 4, 5, 6, 62Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(11)

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High Courts10 Aug 1965

Khema Padhan Vs Guna Sahu and Others

Orissa High Court · (1966) 32 CLT 478

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(6), 103Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 17(1), 49

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High Courts06 Aug 1965Allowed

Bairagi Mekap and Another Vs Jagannath Temple Managing Committee

Orissa High Court · AIR 1966 Ori 96

Civil Procedure Code, 1908 (CPC) — Section 9Sri Jagannath Temple (Administration) Act, 1952 — Section 29

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High Courts03 Aug 1965

Prabhulal Potadia Vs State of Orissa

Orissa High Court · (1966) 32 CLT 141 : (1966) CriLJ 228

Factories Act, 1948 — Section 103, 2, 22, 6, 92

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High Courts03 Aug 1965Allowed

Radhu Pankaj Das and Others Vs Upendranath Panda

Orissa High Court · (1966) 32 CLT 628

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 2(14), 2(2)

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High Courts30 Jul 1965Dismissed

Rabindranath Subudhi Vs Simhadri Subudhi and Others

Orissa High Court · (1965) 31 CLT 1123

Civil Procedure Code, 1908 (CPC) — Section 11Court Fees (Amendment) Act, 1939 — Section 7Court Fees Act, 1870 — Section 7

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High Courts30 Jul 1965Dismissed

Baman Chandra Acharya and Others Vs Balaram Acharya and Others

Orissa High Court · AIR 1966 Ori 160

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 20 Rule 18(2), 2(2), 97

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High Courts29 Jul 1965

State Vs Dhuleswar Das

Orissa High Court · AIR 1966 Ori 104 : (1965) 31 CLT 1136 : (1966) CriLJ 570

Criminal Procedure Code, 1898 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 406, 409, 420

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High Courts29 Jul 1965Allowed

Bauribandhu Patra and Another Vs Sagar Malla

Orissa High Court · AIR 1966 Ori 86 : (1966) 32 CLT 172

Easements Act, 1882 — Section 15, 7

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High Courts28 Jul 1965Allowed

Chintamani Naik Vs Panchanan Naik and Others

Orissa High Court · (1966) 32 CLT 434

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts27 Jul 1965Dismissed

The State of Orissa Vs Gouri Charan Kanungo and Ananda Chandra Kanungo

Orissa High Court · (1965) 31 CLT 1140

Civil Procedure Code, 1882 — Section 283Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 58, Order 21 Rule 63, Order 7 Rule 11, 26Companies Act, 1956 — Section 171

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High Courts27 Jul 1965Allowed

Latabati Patrani Vs Dhubani Padhani and Others

Orissa High Court · AIR 1966 Ori 73 : (1966) 32 CLT 223

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High Courts23 Jul 1965Allowed

Duryodhan Panigrahi Vs Lilabati Panigrahi and Another

Orissa High Court · AIR 1966 Ori 148 : (1966) 32 CLT 596

Hindu Womens Right to Property Act, 1937 — Section 3

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High Courts22 Jul 1965

State Vs Md. Samsur

Orissa High Court · (1965) 31 CLT 1090 : (1966) CriLJ 227

Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 341

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High Courts21 Jul 1965Allowed

Krushna Sahu and Others Vs Chaitan Das

Orissa High Court · AIR 1966 Ori 191 : (1965) 31 CLT 1127 : (1966) CriLJ 1044

Cattle Trespass Act, 1871 — Section 10, 22

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High Courts21 Jul 1965Dismissed

Baidhar Behera and Others Vs Pranabandhu Maharatha

Orissa High Court · (1965) 31 CLT 871

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 4, Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 1, Order 18 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts20 Jul 1965Dismissed

Ramchandra Chintada Ramudu Vs State and Another

Orissa High Court · (1966) 32 CLT 5

Penal Code, 1860 (IPC) — Section 498

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High Courts20 Jul 1965Dismissed

State Vs Upendra Ch. Bhoumik and Another

Orissa High Court · (1966) 32 CLT 208

Criminal Procedure Code, 1898 (CrPC) — Section 251A(5)Penal Code, 1860 (IPC) — Section 148, 426

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