High Courts04 May 1965Allowed
Gangadhar Parida and Khadala Jena Vs The State
Orissa High Court · (1965) 31 CLT 925
Criminal Procedure Code, 1898 (CrPC) — Section 104, 164, 236, 479, 479APenal Code, 1860 (IPC) — Section 193, 211, 380, 457
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 7 of 10
High Courts04 May 1965Allowed
Sk. Makbul Vs Sk. Sidik and Others
Orissa High Court · AIR 1966 Ori 41 : (1965) 31 CLT 1092
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), Order 9 Rule 13, 115
High Courts04 May 1965
Natabar Nanda Vs State of Orissa, representing the Collector of Balasore
Orissa High Court · (1965) 31 CLT 832
Bihar and Orissa Excise Act, 1915 — Article 62, 92 , 96Bihar and Orissa Excise Manual Rules — Rule 124, 167, 168, 310Civil Procedure Code, 1908 (CPC) — Section 102
High Courts04 May 1965Allowed
Parbati Dei Vs Alupati Dukhishyam Patra and Others
Orissa High Court · AIR 1966 Ori 6 : (1966) 32 CLT 930
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 8 Rule 9
High Courts27 Apr 1965Partly Allowed
Hadi Kirsani Vs State of Orissa
Orissa High Court · AIR 1966 Ori 21 : (1965) 31 CLT 823 : (1966) CriLJ 45
Criminal Procedure Code, 1898 (CrPC) — Section 367, 509Evidence Act, 1872 — Section 145, 157, 159, 32, 32(2)
High Courts26 Apr 1965Dismissed
Bhagaban Patra and Another Vs The State
Orissa High Court · (1965) 31 CLT 909
Penal Code, 1860 (IPC) — Section 164, 376
High Courts24 Apr 1965Dismissed
Buda Kirsani Vs The State
Orissa High Court · (1965) 31 CLT 804
Penal Code, 1860 (IPC) — Section 100, 302, 307, 324
High Courts24 Apr 1965Allowed
Jammula Srirangam Bros. Vs Sales Tax Officer
Orissa High Court · (1965) 31 CLT 858 : (1966) 17 STC 69
Orissa Sales Tax Act, 1947 — Section 6
High Courts22 Apr 1965Allowed
M. Subba Rao Vs State of Orissa
Orissa High Court · AIR 1966 Ori 27 : (1965) 31 CLT 735 : (1966) CriLJ 48
Essential Commodities Act, 1955 — Section 7
High Courts21 Apr 1965Dismissed
Kunj Behari Das Vs Chanchala Das and Others
Orissa High Court · AIR 1966 Ori 24 : (1965) 31 CLT 769
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 100, 101, 115
High Courts21 Apr 1965Allowed
Chandra Sekhar Misra Vs Gobinda Chandra Das
Orissa High Court · AIR 1966 Ori 18 : (1965) 31 CLT 917
Stamp Act, 1899 — Section 35
High Courts20 Apr 1965Allowed
Radhacharan Das Babaji Vs Bhima Patra
Orissa High Court · AIR 1966 Ori 1 : (1965) 31 CLT 996
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, Order 7 Rule 7, 151, 9Orissa Tenants Relief (Amendment) Act, 1962 — Section 11A, 11A(1), 11A(2)
High Courts19 Apr 1965Allowed
Prahalad ra Vs Narasingh Mahapatra and Others
Orissa High Court · (1966) 32 CLT 570
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 34 Rule 10, Order 34 Rule 5, Order 34 Rule 8, 141
High Courts16 Apr 1965Dismissed
Md. Yusuf Ahmed Rahim Vs Naresh Chandra Sarkar and Others Naresh Chandra Sarkar Vs Md. Yusuf Ahmed Rahimand Others
Orissa High Court · (1965) 31 CLT 779
Orissa Municipal Act, 1950 — Section 18(2), 24(2), 24(3), 25Orissa Municipal Election Rules, 1951 — Rule 38, 52, 52(1), 52(4), 57Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 20, 28, 47(1)
High Courts15 Apr 1965Allowed
Bhagabat Gossain Marfatdar Durga Charan Bhuyan Vs Gopi Bhoi and Another
Orissa High Court · AIR 1966 Ori 84 : (1966) 32 CLT 94
Penal Code, 1860 (IPC) — Section 379Provincial Small Cause Courts Act, 1887 — Article 35, 15(1)
High Courts15 Apr 1965
Taramani Dasi Vs Gopal Charan Das
Orissa High Court · (1965) 31 CLT 894 : (1965) CriLJ 690
Penal Code, 1860 (IPC) — Section 109, 193, 379
High Courts15 Apr 1965Dismissed
Jagannath Sahu Vs State and Another
Orissa High Court · AIR 1966 Ori 9 : (1965) 31 CLT 563 : (1966) CriLJ 40
Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 186, 204(1B), 244
High Courts14 Apr 1965Dismissed
Sri Ram Dayalu Das Babaji Vs Dukha Jena
Orissa High Court · AIR 1966 Ori 66 : (1966) 32 CLT 194
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118Orissa Money Lenders Act, 1939 — Section 7
High Courts14 Apr 1965Dismissed
Srinivas Ramanuj Das Vs The Commissioner of Income Tax
Orissa High Court · AIR 1966 Ori 135
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 256(1), 297, 297(2), 298
High Courts14 Apr 1965Allowed
Union of India (UOI) Vs Kalika Singh and Another
Orissa High Court · AIR 1966 Ori 79
Arbitration Act, 1940 — Section 34