High Courts28 Mar 1966
Prasanna Kumar Samal and Others Vs Balbhadra Rout
Orissa High Court · (1966) 03 OHC CK 0006
Cattle Trespass Act, 1871 — Section 10, 24
COURT ARCHIVE
Orissa High Court judgments, 1966
149 judgments · page 7 of 8
High Courts24 Mar 1966Dismissed
Ram Chandra Naik Vs Dadhibaban Thakur and Others
Orissa High Court · (1966) 32 CLT 1028
Limitation Act, 1963 — Article 134(13), 134B, 144Orissa Tenancy Act, 1913 — Section 103
High Courts15 Mar 1966Allowed
Bisweswar Lal and Others Vs Hari Sukla and Others
Orissa High Court · (1966) 32 CLT 816
Orissa House Rent Control Act, 1958 — Section 7(1)
High Courts04 Mar 1966Dismissed
A. Viswanadham Vs State of Orissa
Orissa High Court · AIR 1968 Ori 42 : (1968) CriLJ 342
Motor Vehicles Act, 1939 — Section 112, 123, 42(1)
High Courts02 Mar 1966Dismissed
Lal Gupteswaro Sorono Singh Deo and Another Vs Ram Krishna Deo and Another
Orissa High Court · (1966) 32 CLT 747
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 90
High Courts01 Mar 1966Allowed
Saki Bewa and after her Kasinath Sahu and Another Vs The State of Orissa and Others
Orissa High Court · (1966) 32 CLT 1116
Orissa Land Encroachment Act, 1947 — Section 2Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 14, 17(1), 17(2), 6, 7
High Courts01 Mar 1966
P. Sankar Jee and Another Vs The State
Orissa High Court · (1966) 32 CLT 820
Orissa Motor Vehicles Act, 1940 — Section 112Orissa Motor Vehicles Rules, 1993 — Rule 148A, 86
High Courts01 Mar 1966Dismissed
Chakrapani Mukhi and Another Vs Dhruba Charan Mukhi and Another
Orissa High Court · AIR 1967 Ori 39 : (1967) CriLJ 395
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts01 Mar 1966
Mst. Puinbasi Majhiani Vs Shiba Bhue and Another
Orissa High Court · AIR 1967 Ori 41 : (1967) 33 CLT 13
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 26Court Fees Act, 1870 — Article 11 , 17ASuccession Act, 1925 — Section 295
High Courts01 Mar 1966Dismissed
Laxman Patnaik Vs State of Orissa
Orissa High Court · AIR 1966 Ori 234 : (1966) CriLJ 1464
Defence of India Rules, 1962 — Rule 30, 30(1), 30(4)
High Courts28 Feb 1966Dismissed
Gulam Ali Saha and Others Vs Sultan Khan and Another
Orissa High Court · AIR 1967 Ori 55 : (1966) 32 CLT 510
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 32(3)
High Courts25 Feb 1966Allowed
United Bank of India Ltd. Vs Dolgobinda Sahu and Nimai Charan Das
Orissa High Court · (1966) 32 CLT 555
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, 39, 7, 72, 72(2)
High Courts21 Feb 1966Dismissed
Kashinatha Samal Vs Golak Chandra Baral and Another
Orissa High Court · (1966) 32 CLT 782
Hindu Succession Act, 1956 — Section 14(1), 15, 15(1)
High Courts11 Feb 1966Allowed
Judhistir Jena Vs Kasinath Chnara and Another
Orissa High Court · (1966) 32 CLT 686
Orissa Money Lenders Act, 1939 — Section 2, 4, 5, 5(1), 5(4)Orissa Money Lenders Rules, 1939 — Rule 3, 3(3), 4, 5(2)
High Courts08 Feb 1966Dismissed
Krushna Prasad Prusti Vs The Officer-in-charge and Titlagarh P. S. and Another
Orissa High Court · (1966) 32 CLT 682
Constitution of India, 1950 — Article 21(1), 22, 22(1), 22(2), 226Criminal Procedure Code, 1898 (CrPC) — Section 204(18)Penal Code, 1860 (IPC) — Section 500
High Courts04 Feb 1966Dismissed
Sri Amareswar Mahadeb Bire and Others Vs Sri Durgadevi Thakurani and Others
Orissa High Court · (1966) 32 CLT 678
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1963 — Section 12(2), 5Orissa Hindu Religious Endowments Act, 1951 — Section 41
High Courts31 Jan 1966Dismissed
Smt. Gajendra Kumari Devi Vs Guru Gadaba
Orissa High Court · AIR 1966 Ori 198 : (1966) 32 CLT 295
Orissa Tenants Relief Act, 1955 — Section 10(1), 9(1), 9(2)
High Courts31 Jan 1966Dismissed
Daitari Padhan and Another Vs State of Orissa
Orissa High Court · AIR 1967 Ori 17 : (1966) 32 CLT 472 : (1967) CriLJ 231
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts29 Jan 1966Dismissed
Mahabir Prasad Bajranglal Vs Union of India (UOI)
Orissa High Court · (1966) 32 CLT 855
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts21 Jan 1966Allowed
Prahlad Pursty Vs Sheokh Abdul Rahman
Orissa High Court · AIR 1966 Ori 232 : (1966) 32 CLT 467
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4