High Courts01 Aug 1967Dismissed
C. Appali Vs State of Orissa
Orissa High Court · (1967) 33 CLT 1047
Criminal Procedure Code, 1898 (CrPC) — Section 254, 260, 262(1), 262(2), 263Essential Commodities Act, 1955 — Section 12A(3), 3(1), 7, 7(1)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,560 of 1,681
High Courts01 Aug 1967
Radhacharan Das and Another Vs Padma Charan Patnaik and Another
Orissa High Court · (1967) 33 CLT 868
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)Penal Code, 1860 (IPC) — Section 379
High Courts31 Jul 1967Dismissed
Abdul Satar Vs State and Another
Orissa High Court · (1967) 33 CLT 821
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts28 Jul 1967Allowed
Ananda Sethi Vs Bauri Sahu and Others
Orissa High Court · (1967) 33 CLT 955
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(5), 146, 146(1)
High Courts27 Jul 1967Dismissed
Lanka Koteswar Rao and Another Vs State of Orissa
Orissa High Court · (1967) 33 CLT 971
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 7(1)Evidence Act, 1872 — Section 145
High Courts26 Jul 1967Allowed
T. Narasu Patro Vs State of Orissa
Orissa High Court · (1967) 33 CLT 992
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 7(1)
High Courts25 Jul 1967Allowed
Karam Singh and Others Vs State of Orissa
Orissa High Court · AIR 1969 Ori 23 : (1969) CriLJ 301
Arms Act, 1959 — Section 27Criminal Procedure Code, 1898 (CrPC) — Section 403, 423Penal Code, 1860 (IPC) — Section 148, 149, 332
High Courts17 Jul 1967
Satrughna Behera Vs Puri Municipality
Orissa High Court · (1968) 34 CLT 236 : (1968) CriLJ 123
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 2
High Courts13 Jul 1967
K.N. Sarkar Vs The State
Orissa High Court · (1967) 33 CLT 1158 : (1968) CriLJ 121
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 273
High Courts12 Jul 1967
Jagannath Patra Vs Purnamashi Saraf and Another
Orissa High Court · AIR 1968 Ori 35 : (1967) 33 CLT 809 : (1968) CriLJ 335
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts11 Jul 1967Allowed
Jagannath Mandhata and Another Vs State of Orissa
Orissa High Court · (1968) 34 CLT 58
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts06 Jul 1967Allowed
Food Inspector, Puri Municipality Vs Rama Gopal Agarwalla
Orissa High Court · AIR 1967 Ori 174 : (1967) 33 CLT 843 : (1967) CriLJ 1547
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts06 Jul 1967
Kartik Sandh, Purna Chandra Deuria and Ujal Sandh Vs The State
Orissa High Court · (1968) 34 CLT 224
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts04 Jul 1967
Mitrabhanu Biswal and Another Vs Kamal Lochan Pujhari and Another
Orissa High Court · AIR 1968 Ori 60 : (1967) 33 CLT 852
Constitution of India, 1950 — Article 133(1)
High Courts04 Jul 1967Dismissed
Hari Charan Tanti Vs State of Orissa
Orissa High Court · AIR 1968 Ori 31 : (1967) 33 CLT 836 : (1968) CriLJ 210
Criminal Procedure Code, 1898 (CrPC) — Section 342, 537Railways Act, 1890 — Section 120
High Courts04 Jul 1967
Bharat Swain Vs The State
Orissa High Court · (1967) 33 CLT 755 : (1967) CriLJ 1427
Penal Code, 1860 (IPC) — Section 378, 379
High Courts04 Jul 1967Allowed
Chandramani Naik Vs Binapani Dei and Others
Orissa High Court · AIR 1968 Ori 17 : (1967) 33 CLT 787 : (1968) CriLJ 199
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 138
High Courts04 Jul 1967Dismissed
Bhagirathi Das and Others Vs Manindra Sahu
Orissa High Court · (1968) 34 CLT 138
Penal Code, 1860 (IPC) — Section 420, 429
High Courts30 Jun 1967
Pitabas Podhan Vs Krushna Podhan and Others
Orissa High Court · AIR 1968 Ori 232 : (1968) CriLJ 1629
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145
High Courts29 Jun 1967Allowed
Golak Naik and Another Vs Jagannath Pradhan and Others
Orissa High Court · (1968) 34 CLT 96