High Courts20 Jul 1965Allowed
Parikshit Sai and Another Vs Indra Bhoi and Others
Orissa High Court · AIR 1967 Ori 14
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 6 of 10
High Courts19 Jul 1965Dismissed
Kusa Parida and Another Vs Baishnab Malik and Others
Orissa High Court · AIR 1966 Ori 60
Guardians and Wards Act, 1890 — Section 17, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 2, 5
High Courts16 Jul 1965Allowed
K. Seethamma Vs K. Kameswar Rao and Others
Orissa High Court · AIR 1967 Ori 152 : (1965) 31 CLT 1131
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9, 115
High Courts16 Jul 1965Dismissed
Nanda Rout Vs Baishnab Charan Rout and Others
Orissa High Court · (1965) 31 CLT 1106
High Courts15 Jul 1965
Mst. Alarakshi Bibi and Others Vs Mst. Ujala Bibi and Others
Orissa High Court · AIR 1966 Ori 49 : (1965) 31 CLT 1112 : (1966) CriLJ 275
Criminal Procedure Code, 1898 (CrPC) — Section 118, 145, 145(1), 145(3), 198Limitation Act, 1908 — Article 47, 6 , 8
High Courts13 Jul 1965Allowed
Dwaraka alias Dwaraka Prasad Agarwalla and Another Vs Mst. Sashiprabha Gountiani
Orissa High Court · (1966) 32 CLT 864
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1A, 115
High Courts07 Jul 1965Dismissed
Hema Dibya Vs Amarendra Kishore Das and Others
Orissa High Court · AIR 1966 Ori 55
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 22 Rule 11, Order 22 Rule 3
High Courts03 Jul 1965Allowed
Sagua Barik Vs Bichinta Barik and Another
Orissa High Court · AIR 1966 Ori 225
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6(1), 151, 152, 2(2), 35
High Courts03 Jul 1965Allowed
Jhampuri Bewa Vs The State of Orissa and Others
Orissa High Court · AIR 1966 Ori 62 : (1966) 32 CLT 836
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts29 Jun 1965Allowed
Bhagaban Misra Vs Antaryami Nanda and Others
Orissa High Court · (1966) 32 CLT 36
High Courts29 Jun 1965Dismissed
Radhaballav Math Endowment Vs Fakir Pradhan
Orissa High Court · AIR 1965 Ori 221 : (1966) 32 CLT 399
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts28 Jun 1965Dismissed
Maheswar Misra Vs Hindusthan Steel Ltd. and Another
Orissa High Court · (1966) 32 CLT 1101
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 6, Order 33 Rule 7, Order 33 Rule 7(2)
High Courts25 Jun 1965Dismissed
Golakbehari Kanungo Vs Siu Bai and Another
Orissa High Court · AIR 1966 Ori 58 : (1966) 32 CLT 420
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115 , 151
High Courts23 Jun 1965
Food Inspector, Puri Municipality Vs Arjundas Agarawalla
Orissa High Court · (1966) 32 CLT 83 : (1966) CriLJ 333
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 18, 2
High Courts23 Jun 1965Allowed
Food Inspector of Puri Municipality Vs K.C. Anjanayulu
Orissa High Court · AIR 1966 Ori 144 : (1966) CriLJ 784
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 16(1), 2(13)
High Courts21 Jun 1965
The State Vs Madhusudhan Ram
Orissa High Court · AIR 1966 Ori 188 : (1965) 31 CLT 1008 : (1966) CriLJ 1041
Prevention of Food Adulteration Act, 1954 — Section 16Prevention of Food Adulteration Rules, 1955 — Rule 18
High Courts25 May 1965
P. Narayan Rao Vs State of Orissa
Orissa High Court · (1970) 2 LLJ 171
Employees State Insurance Act, 1948 — Section 2, 85, 86
High Courts06 May 1965Dismissed
State Transport Controller Vs The Presiding Officer, Industrial Tribunal and Another
Orissa High Court · AIR 1966 Ori 109
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5), 2, 3Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13
High Courts05 May 1965Allowed
State Vs Haris Chandra Kar Mohapatra
Orissa High Court · AIR 1966 Ori 189 : (1966) CriLJ 1042
Criminal Procedure Code, 1898 (CrPC) — Section 173, 540Evidence Act, 1872 — Section 159, 160, 63(3)Penal Code, 1860 (IPC) — Section 409
High Courts05 May 1965
Arjuna Sahu and Another Vs The State
Orissa High Court · (1965) 31 CLT 851
Forest Act, 1927 — Section 2(4), 2(6), 52(2)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 11, 4, 7Penal Code, 1860 (IPC) — Section 319, 323, 332, 353, 9