High Courts12 Mar 1965
Natabar Behera Vs State of Orissa
Orissa High Court · (1965) 31 CLT 716 : (1965) CriLJ 692
Criminal Procedure Code, 1898 (CrPC) — Section 439(1)Motor Vehicles Act, 1988 — Section 123
COURT ARCHIVE
Orissa High Court judgments, 1965
194 judgments · page 9 of 10
High Courts10 Mar 1965Dismissed
Biswanath Sahoo Vs State of Orissa
Orissa High Court · (1965) 31 CLT 619
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 1965Dismissed
Harihar Bahinipaty and Others Vs State of Orissa
Orissa High Court · AIR 1966 Ori 35 : (1965) 31 CLT 446 : (1965) 10 FLR 313
Industrial Disputes Act, 1947 — Section 10, 10(1), 15(5), 2
High Courts26 Feb 1965Allowed
Biswanath Naik and Others Vs Jaharali Khan and Others
Orissa High Court · AIR 1966 Ori 29 : (1965) 31 CLT 901
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 9Orissa Tenancy Act, 1913 — Article 2, 31B , 31B(2)
High Courts23 Feb 1965Allowed
Dula Dei Vs Krupasindhu Patnaik
Orissa High Court · AIR 1966 Ori 5 : (1965) 31 CLT 839 : (1966) CriLJ 38
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)
High Courts22 Feb 1965Dismissed
Ballabha Pani and Another Vs Jasodhara Pani
Orissa High Court · (1965) 31 CLT 570
Hindu Succession Act, 1956 — Section 14(1), 14(2), 31, 4, 4(1)Hindu Widows Remarriage Act, 1856 — Section 2, 5
High Courts18 Feb 1965
Union of India (UOI) and Another Vs Kalinga Construction Company (Pvt.) Limited
Orissa High Court · (1965) 31 CLT 412
Arbitration Act, 1940 — Section 16, 30
High Courts17 Feb 1965Dismissed
Sadananda Mohapatra Vs State of Orissa
Orissa High Court · AIR 1967 Ori 49 : (1965) 1 LLJ 510
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts16 Feb 1965
Prasanta Kumar Patnaik Vs Hadu @ W. Hadibandhu Sahu and Others
Orissa High Court · (1965) 31 CLT 576
Government Grants Act, 1895 — Section 2Transfer of Property Act, 1882 — Section 106
High Courts13 Feb 1965Allowed
Hadiani Bewa and Others Vs Babaji Sahoo
Orissa High Court · (1965) 31 CLT 311
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2(3)
High Courts12 Feb 1965Dismissed
The Union of India (UOI) and Others Vs Haji Abdul Rahiman Jahi Abdul
Orissa High Court · (1965) 31 CLT 320
Civil Procedure Code, 1908 (CPC) — Section 115Railways Act, 1989 — Section 74A, 74A(2)
High Courts12 Feb 1965Dismissed
Brundaban Nayak Vs Election Commission of India and Another
Orissa High Court · (1965) 31 CLT 976
Constitution of India, 1950 — Article 103(1), 103(2), 190(3), 191, 191(1)Representation of the People Act, 1951 — Section 7
High Courts09 Feb 1965
Bisweswar Misra and Another Vs Swetakumar Panigrahi and Others
Orissa High Court · (1965) 31 CLT 318 : (1966) CriLJ 494
General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 109, 499, 500
High Courts08 Feb 1965
In Re: Radhu Gantayat and Others
Orissa High Court · (1965) 31 CLT 592
Criminal Procedure Code, 1898 (CrPC) — Section 248, 259, 491, 492(2), 494Orissa Police Manual Rules, 1940 — Rule 285Penal Code, 1860 (IPC) — Section 147, 211, 380, 448
High Courts08 Feb 1965Dismissed
Balunki Pradhan Vs Benudhar Pradhan and Others
Orissa High Court · AIR 1967 Ori 30
High Courts02 Feb 1965Dismissed
Sarojini Devi Vs Bikram Nanda and Others
Orissa High Court · (1965) 31 CLT 608
City of Nagpur Corporation Rules — Rule 10English Rent Restriction Act, 1920 — Section 12(1)Mussalman Wakf Validating Act, 1913 — Section 3
High Courts30 Jan 1965Dismissed
Lokanath Ota Vs Brundaban Chandra Ota and Others
Orissa High Court · (1966) 32 CLT 181
High Courts25 Jan 1965
Lengu Satchidananda Misra and Another Vs The State
Orissa High Court · (1966) CriLJ 849
Penal Code, 1860 (IPC) — Section 441, 447
High Courts25 Jan 1965Dismissed
Binayak Swain and Others Vs Ramesh Chandra Panigrahi
Orissa High Court · (1965) 31 CLT 601
Constitution of India, 1950 — Article 16Penal Code, 1860 (IPC) — Section 23, 24, 319, 378, 379
High Courts25 Jan 1965
Murali Patel Vs Purusottam Bhati and Another
Orissa High Court · AIR 1965 Ori 208 : (1965) 31 CLT 251 : (1965) CriLJ 788
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 537