High Courts11 Aug 1966Dismissed
Sudhakar Sahu Vs Achutananda Patel and Others
Orissa High Court · AIR 1967 Ori 89 : (1967) 33 CLT 86
Contract Act, 1872 — Section 2Evidence Act, 1872 — Section 101, 103, 104, 105
COURT ARCHIVE
Orissa High Court judgments, 1966
149 judgments · page 4 of 8
High Courts11 Aug 1966Allowed
Dhani Bahera Vs Sushil Chandra Palit
Orissa High Court · AIR 1967 Ori 59
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1)Limitation (Amendment) Act, 1963 — Article 125, 137, 181Limitation Act, 1908 — Article 174
High Courts06 Aug 1966Allowed
The State of Orissa Vs S.P. Chowdhury
Orissa High Court · (1966) 32 CLT 1096
Criminal Procedure Code, 1898 (CrPC) — Section 197Motor Vehicles Act, 1988 — Section 112
High Courts05 Aug 1966Allowed
Benudhar Misra Vs The State of Orissa and Another
Orissa High Court · (1966) 32 CLT 1162
Orissa Grama Panchayat Rules, 1949 — Rule 139, 144, 35, 36
High Courts04 Aug 1966
Hirsa Singh Thakur and Another Vs The State
Orissa High Court · (1966) 32 CLT 1026
Criminal Procedure Code, 1898 (CrPC) — Section 263Essential Commodities Act, 1955 — Section 7, 8
High Courts03 Aug 1966Dismissed
Hrushikesh Acharya and Another Vs Balaram Pati and Another
Orissa High Court · AIR 1967 Ori 72 : (1967) 33 CLT 58 : (1967) CriLJ 798
Criminal Procedure Code, 1898 (CrPC) — Section 144(1), 144(4), 144(5), 144(6), 435
High Courts02 Aug 1966Dismissed
Pradip Ch. Chaudhury Vs State of Orissa and Others
Orissa High Court · (1966) 32 CLT 1182
Constitution of India, 1950 — Article 226Orissa Panchayat Samiti and Zilla Parishad (Amendment) Act, 1965 — Section 16(1), 16(5), 46B(1)Orissa Zilla Parishad (Conduct of Election, Election Disputes and Decision about Disqualification of Members) Rules, 1960 — Rule 20(2)
High Courts01 Aug 1966Allowed
Dhani Behera (J. Dr.) Vs Sushil Chandra Palit (D. Hr.)
Orissa High Court · (1966) 32 CLT 1076
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 22, 47Limitation Act, 1908 — Article 114, 125, 174, 181
High Courts01 Aug 1966
Muralidhar Kunar Vs Bhagaban Kunar
Orissa High Court · (1967) CriLJ 1238
Penal Code, 1860 (IPC) — Section 114, 147, 352, 393, 395
High Courts01 Aug 1966Allowed
Ramji Prasad Gupta Vs The State
Orissa High Court · AIR 1967 Ori 29 : (1966) 32 CLT 1045 : (1967) CriLJ 235
High Courts01 Aug 1966Dismissed
Muralidhar Kuanar Vs Bhagaban Kuanar
Orissa High Court · (1966) 32 CLT 1188
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 253(1), 403Penal Code, 1860 (IPC) — Section 147, 14L, 315, 352, 395
High Courts29 Jul 1966Allowed
Chaudhury Dambaru Pradhan and Others Vs Chaudhury Kausalya Pradhanuni
Orissa High Court · (1966) 32 CLT 1049
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 8, 152, 47
High Courts29 Jul 1966Allowed
Khali and Others Vs Sadhaba Bewa and Others
Orissa High Court · AIR 1967 Ori 58 : (1967) 33 CLT 65
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, 115, 151, 153
High Courts29 Jul 1966Allowed
Bhagabat Das Vs Bhabi Bewa and Others
Orissa High Court · (1966) 32 CLT 1068
High Courts29 Jul 1966Dismissed
Municipality and Others Vs Haribandhu Sahu
Orissa High Court · (1966) 32 CLT 1072
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(2)
High Courts22 Jul 1966Allowed
Dhoi alias Basudev Das Vs State of Orissa
Orissa High Court · (1966) 32 CLT 1083
Criminal Procedure Code, 1898 (CrPC) — Section 562(1)Evidence Act, 1872 — Section 144Penal Code, 1860 (IPC) — Section 27, 380, 442, 443, 45
High Courts20 Jul 1966Dismissed
Mohani Mukuli and Another Vs Dharmananda Sahoo and Another
Orissa High Court · (1967) 33 CLT 892
High Courts20 Jul 1966Dismissed
Padasa Gountiani Vs Kusa Mahalik and Others
Orissa High Court · (1966) 32 CLT 1053
Criminal Procedure Code, 1898 (CrPC) — Section 439(4)Penal Code, 1860 (IPC) — Section 2, 302, 323, 34
High Courts20 Jul 1966
Bisikesan Suna Vs The State
Orissa High Court · AIR 1967 Ori 4 : (1966) 32 CLT 1127 : (1967) CriLJ 100
Probation of Offenders Act, 1958 — Section 11, 3, 6
High Courts19 Jul 1966Dismissed
Iswar Behera and Others Vs Iswar Dangua and Others
Orissa High Court · (1966) 32 CLT 1036
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 144(6), 145