High Courts09 Apr 1965Dismissed
Binayak Swain and Another Vs The State of Orissa
Orissa High Court · (1965) 31 CLT 679
Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 8 of 10
High Courts09 Apr 1965Allowed
Banshidhar Naik and Others Vs Laxmiprasad Patnaik
Orissa High Court · AIR 1966 Ori 53 : (1966) 32 CLT 563
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts09 Apr 1965
Kanhu Charan Saraf and Another Vs Radhamohan Padhi
Orissa High Court · AIR 1965 Ori 219 : (1965) 31 CLT 866 : (1965) CriLJ 794
Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 447
High Courts09 Apr 1965
Kanduri Sahu Vs Nidhi Sahu and Others
Orissa High Court · AIR 1966 Ori 44 : (1965) 31 CLT 757
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 151
High Courts09 Apr 1965Allowed
Gouri Prasad Dehuri Vs State of Orissa
Orissa High Court · (1965) 31 CLT 741
Orissa Grama Panchayat Act, 1948 — Section 114, 17, 17(1), 17(2), 44Orissa Grama Panchayat Rules, 1949 — Rule 121, 122, 123, 124, 125
High Courts09 Apr 1965Allowed
Gauri Prasad Dehuri Vs State of Orissa
Orissa High Court · AIR 1966 Ori 32
Orissa Grama Panchayat Act, 1948 — Section 17(1), 44Orissa Grama Panchayat Rules, 1949 — Rule 121, 35
High Courts08 Apr 1965Allowed
Dinabandhu Patnaik and Another Vs Ananta Charan Sahu and Another
Orissa High Court · (1966) 32 CLT 501
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4, 151Constitution of India, 1950 — Article 163Limitation Act, 1963 — Section 5
High Courts07 Apr 1965Allowed
Golak Chandra Biswal Vs State of Orissa
Orissa High Court · AIR 1966 Ori 59 : (1965) 31 CLT 1011
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 3(1)
High Courts07 Apr 1965Dismissed
Dukhishyam Sahu Vs Bidyadhar Sahu
Orissa High Court · AIR 1966 Ori 45 : (1965) 31 CLT 971 : (1966) CriLJ 152
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 422, 439, 439(5)
High Courts06 Apr 1965Dismissed
Sri Srinivas Ramanuja Das Vs Commissioner, Hindu Religious Endowments
Orissa High Court · (1965) 31 CLT 464
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 42(6), 42(7), 44, 44(2)Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1939 — Section 38, 40, 41
High Courts02 Apr 1965Allowed
Harihar Misra Vs Narhari Setti Sitaramiah and Another
Orissa High Court · AIR 1966 Ori 121
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts01 Apr 1965Allowed
State of Orissa Vs Banamali Babu
Orissa High Court · (1965) 31 CLT 683
Land Acquisition Act, 1894 — Section 23(1), 23(2), 4(1)Land Acquisition Act, 1895 — Section 55Land Acquisition Rules — Rule 8
High Courts31 Mar 1965Dismissed
Sita Bewa Vs Bimbadhar Rout and Others
Orissa High Court · (1965) 31 CLT 749
Penal Code, 1860 (IPC) — Section 379
High Courts31 Mar 1965Allowed
Dhruba Charan Khandal Vs Dinabandhu Patri
Orissa High Court · AIR 1966 Ori 15 : (1965) 31 CLT 879 : (1966) CriLJ 42
Penal Code, 1860 (IPC) — Section 499, 500
High Courts30 Mar 1965Allowed
Natabar Debata Vs District Magistrate and Others
Orissa High Court · (1965) 31 CLT 842
Constitution of India, 1950 — Article 226Orissa Municipal Rules, 1953 — Rule 4, 5
High Courts29 Mar 1965Dismissed
Hara Prasad Panda and Another Vs Hiramoni Dei and Others
Orissa High Court · AIR 1966 Ori 47
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Mar 1965Dismissed
Ganesh Prasad Bhagat Vs Anugrahananda Sahu
Orissa High Court · (1965) 31 CLT 798
Civil Procedure Code, 1908 (CPC) — Section 144House Rent Control Act — Section 13, 7(1)
High Courts16 Mar 1965Dismissed
Mango Lohora and Others Vs The State
Orissa High Court · AIR 1965 Ori 214 : (1965) 31 CLT 1069 : (1965) CriLJ 792
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(4)
High Courts16 Mar 1965
Rekha Jena Vs Manoranjan Jena
Orissa High Court · (1965) 31 CLT 789
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 369, 439, 488, 488(2), 488(3)
High Courts12 Mar 1965Dismissed
Haribandhu Satpathy Vs Chandrasekhar Surendra Singh and Others
Orissa High Court · AIR 1966 Ori 12 : (1965) 31 CLT 708
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1948 — Section 10, 44(1), 44(2), 97(2)Orissa Grama Panchayat Rules, 1949 — Rule 24, 32, 37, 38(A)