High Courts25 May 1966Allowed
Nilamani Dhal Vs Radhamohan Jiw Thakur and Others
Orissa High Court · AIR 1967 Ori 6
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
COURT ARCHIVE
Orissa High Court judgments, 1966
149 judgments · page 6 of 8
High Courts16 May 1966Dismissed
Gagan Behari Patnaik Vs Rameswar Lal and Others
Orissa High Court · (1966) 32 CLT 823
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Evidence Act, 1872 — Section 116
High Courts16 May 1966Dismissed
Govinda Gouda Vs Kalu Houda and Another
Orissa High Court · AIR 1966 Ori 228 : (1966) 32 CLT 881
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23
High Courts06 May 1966Dismissed
Krushna Chandra Balua and Another Vs Mt. Daimati Kisani
Orissa High Court · AIR 1966 Ori 239
Hindu Adoptions and Maintenance Act, 1956 — Section 23(2)
High Courts06 May 1966Dismissed
Adikando Satpathy Vs The State
Orissa High Court · AIR 1967 Ori 31 : (1967) CriLJ 388
Criminal Law (Amendment) Act, 1952 — Section 6(1), 6(2)General Clauses Act, 1897 — Section 15Penal Code, 1860 (IPC) — Section 116, 161, 165A
High Courts06 May 1966Dismissed
Adikanda Satpathy Vs The State
Orissa High Court · (1966) 32 CLT 917
Criminal Law (Amendment) Act, 1952 — Section 6(1), 6(2)Criminal Procedure Code, 1898 (CrPC) — Section 494, 537General Clauses Act, 1897 — Section 15
High Courts06 May 1966Allowed
C. Dharmarajan Vs The Governing Body and Karanjia College and Another
Orissa High Court · (1966) 32 CLT 999
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 151, 94Constitution of India, 1950 — Article 14
High Courts04 May 1966
Barada Kanta Misra Vs State of Orissa and Another
Orissa High Court · (1967) 1 LLJ 663
Constitution of India, 1950 — Article 226, 233, 235, 309, 311Evidence Act, 1872 — Section 123Government of India Act, 1935 — Section 235
High Courts29 Apr 1966Dismissed
Upendranath Das Vs Rukmini Patnaikani
Orissa High Court · (1966) 32 CLT 887
Criminal Procedure Code, 1898 (CrPC) — Section 107, 115, 144, 145, 146
High Courts28 Apr 1966Dismissed
Biswanath Satpathy Vs The State
Orissa High Court · AIR 1967 Ori 46 : (1966) 32 CLT 967 : (1967) CriLJ 506
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)Penal Code, 1860 (IPC) — Section 411
High Courts27 Apr 1966Allowed
Rabinarayan Biswal Vs State of Orissa
Orissa High Court · (1966) 32 CLT 876
Essential Commodities (Amendment) Ordinance, 1964 — Section 12(A), 17Essential Commodities Act, 1955 — Section 2, 3, 3(2), 5
High Courts26 Apr 1966Dismissed
Bhikari Charan Sahu Vs Chhima Basic School and Others
Orissa High Court · AIR 1967 Ori 44 : (1966) 32 CLT 1058
Evidence Act, 1872 — Section 101 , 102, 103, 104Limitation (Amendment) Act, 1963 — Article 64 , 65Limitation Act, 1908 — Article 142, 144
High Courts26 Apr 1966Allowed
Rajendra Narayan Das and Others Vs Minatunnisa Bibi
Orissa High Court · (1966) 32 CLT 972
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35(2), Order 21 Rule 58
High Courts25 Apr 1966
Durga Charan Mohapatra Vs Lokanath Acharya and Others
Orissa High Court · (1966) 32 CLT 954
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts25 Apr 1966Dismissed
Puna Paitala and Another Vs Sudarsan Paital
Orissa High Court · AIR 1966 Ori 227
High Courts20 Apr 1966Allowed
Durga Charan Ram Vs Achuta Pati and Others
Orissa High Court · (1966) 32 CLT 994
Civil Procedure Code, 1908 (CPC) — Section 100(1)Negotiable Instruments Act, 1881 (NI) — Section 118Orissa Money Lenders Rules, 1939 — Rule 11
High Courts20 Apr 1966
Khetrabasi Patnaik Vs State of Orissa
Orissa High Court · (1966) 32 CLT 991
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts18 Apr 1966Allowed
Ujal Bewa and Another Vs Uchhab Badatia and Others
Orissa High Court · (1966) 32 CLT 1007
Constitution of India, 1950 — Article 19(1), 4Orissa Merged States (Laws) Act, 1950 — Section 7Partition Act, 1893 — Section 4
High Courts15 Apr 1966Allowed
A. Behera Vs Deonarayanlal
Orissa High Court · (1967) 33 CLT 79
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(8)Orissa Municipal Act, 1950 — Section 211, 347, 383, 383(1), 391
High Courts12 Apr 1966
Balmiki Sahu Vs The State
Orissa High Court · AIR 1967 Ori 66 : (1967) CriLJ 797
Motor Vehicles Act, 1939 — Section 112, 123, 130(1)Orissa Motor Vehicles Rules, 1993 — Rule 86