High Courts05 Sept 1967Dismissed
Binayak Boxi Vs Harihar Misra and Others
Orissa High Court · (1968) 34 CLT 43
Criminal Procedure Code, 1898 (CrPC) — Section 141, 145, 146(1), 24(1)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,559 of 1,681
High Courts05 Sept 1967Allowed
Ramkrushna Patnaik Vs State of Orissa
Orissa High Court · (1967) 33 CLT 1088
Penal Code, 1860 (IPC) — Section 409
High Courts05 Sept 1967
Prakash Chandra Mohanti Vs State of Orissa
Orissa High Court · (1968) 34 CLT 99 : (1968) 2 LLJ 320
Police Act, 1861 — Section 23, 29
High Courts04 Sept 1967
State Vs Sibe Singh
Orissa High Court · (1968) 34 CLT 51
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)
High Courts04 Sept 1967
State Vs Siba Singh
Orissa High Court · AIR 1968 Ori 71 : (1968) CriLJ 532
Criminal Procedure Code, 1898 (CrPC) — Section 207A
High Courts31 Aug 1967Dismissed
Purusottam Chaudhury and Others Vs Purandar Singh
Orissa High Court · (1967) 33 CLT 1021
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)
High Courts30 Aug 1967Dismissed
Kina Behera Vs The State
Orissa High Court · (1968) 34 CLT 267
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 145, 155, 157, 32(1)Penal Code, 1860 (IPC) — Section 302, 326
High Courts24 Aug 1967Dismissed
G. Gurumurty Vs State of Orissa
Orissa High Court · AIR 1968 Ori 72 : (1967) 33 CLT 1128 : (1968) CriLJ 533
Criminal Procedure Code, 1898 (CrPC) — Section 367Essential Commodities Act, 1955 — Section 11, 7(1)
High Courts24 Aug 1967Allowed
State Vs Pareswar Ghasi
Orissa High Court · AIR 1968 Ori 20 : (1967) 33 CLT 1193 : (1968) CriLJ 201
Criminal Procedure Code, 1898 (CrPC) — Section 4, 417(1), 423Evidence Act, 1872 — Section 145, 155, 157, 9Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts24 Aug 1967Allowed
The State Vs Debraj Bhakta and Others
Orissa High Court · (1968) 34 CLT 16
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(1), 164(2)Evidence Act, 1872 — Section 80, 9Penal Code, 1860 (IPC) — Section 395, 75
High Courts24 Aug 1967Dismissed
S.C. Bose Vs Secretary, Regional Transport Authority and Others
Orissa High Court · (1967) 33 CLT 1150
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 57, 62, 64
High Courts22 Aug 1967Dismissed
Budhiram Khatua Vs Anima Bose and Another
Orissa High Court · AIR 1968 Ori 165 : (1967) 33 CLT 1001 : (1968) CriLJ 1188
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(1), 209, 209(1)
High Courts21 Aug 1967Allowed
Udayanath Tripathy Vs State of Orissa
Orissa High Court · (1967) 33 CLT 1192
Bihar and Orissa Excise Act, 1915 — Section 47, 9
High Courts18 Aug 1967
Arundhati Keutuni and Another Vs The State
Orissa High Court · (1968) 34 CLT 60 : (1968) CriLJ 848
Evidence Act, 1872 — Section 106, 32Penal Code, 1860 (IPC) — Section 109, 300, 302
High Courts08 Aug 1967Allowed
Subal Sahu and Others Vs State of Orissa
Orissa High Court · AIR 1967 Ori 198 : (1968) 34 CLT 118 : (1967) CriLJ 1672
Criminal Procedure Code, 1898 (CrPC) — Section 107, 147
High Courts08 Aug 1967Dismissed
Nandkishore Panigrahi Vs Mayadhar Nayak and Others
Orissa High Court · AIR 1968 Ori 33 : (1968) CriLJ 333
Criminal Procedure Code, 1898 (CrPC) — Section 437, 439, 530Penal Code, 1860 (IPC) — Section 380, 395, 457
High Courts07 Aug 1967
Gour Chandra Gouda and Another Vs The State
Orissa High Court · AIR 1968 Ori 67 : (1967) 33 CLT 936 : (1968) CriLJ 528
Criminal Procedure Code, 1898 (CrPC) — Section 5(2), 517Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts02 Aug 1967Allowed
Thukuda Khadia and Another Vs The State
Orissa High Court · AIR 1968 Ori 107 : (1968) CriLJ 767
Criminal Procedure Code, 1898 (CrPC) — Section 288
High Courts02 Aug 1967Dismissed
Syed Meheboob Ali Vs State of Orissa
Orissa High Court · (1967) 33 CLT 910
Dangerous Drugs Act, 1930 — Section 2Opium Act, 1878 — Section 10, 3, 5, 8, 9
High Courts02 Aug 1967Dismissed
Narayan Sahoo and Another Vs Srinibas Sahu
Orissa High Court · (1967) 33 CLT 969
Penal Code, 1860 (IPC) — Section 323, 379, 97