High Courts28 Jun 1967Allowed
Judhistir Natia and Another Vs Mani Dei and Others
Orissa High Court · AIR 1967 Ori 197 : (1968) 34 CLT 126
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1(2)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,561 of 1,681
High Courts27 Jun 1967Dismissed
Haraprasad Jena Vs The State
Orissa High Court · (1968) ACJ 32
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts27 Jun 1967Dismissed
Durga Charan Rana and Others Vs Adwaita Biswal
Orissa High Court · (1968) 34 CLT 131
Criminal Procedure Code, 1898 (CrPC) — Section 200, 260Penal Code, 1860 (IPC) — Section 147, 323, 341, 447, 452
High Courts27 Jun 1967
Niroj Kumar Sen and Another Vs Inspector under the Orissa Shops and Commercial Estabilishments Act
Orissa High Court · (1967) 33 CLT 858 : (1967) 2 LLJ 417
Orissa Shops and Commercial Establishments Act, 1956 — Section 4, 4(4)
High Courts27 Jun 1967Dismissed
Haraprasad Jena Vs State of Orissa
Orissa High Court · (1967) 33 CLT 882
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts27 Jun 1967Dismissed
Raghunath Das and Others Vs The State
Orissa High Court · (1968) 34 CLT 8
Criminal Procedure Code, 1898 (CrPC) — Section 233, 342, 536, 537Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts27 Jun 1967Dismissed
Bupdeo Santholia Vs Cuttack Municipality
Orissa High Court · AIR 1968 Ori 12 : (1967) 33 CLT 1145 : (1968) CriLJ 73
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts26 Jun 1967
Upendra Nath Giri and Others Vs State of Orissa
Orissa High Court · (1968) 34 CLT 226
Penal Code, 1860 (IPC) — Section 147, 246, 323, 325
High Courts24 Jun 1967Dismissed
Trinath Maharana and Another Vs S.L.N. Narasingh and Others
Orissa High Court · (1967) 33 CLT 766
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts19 Jun 1967Allowed
Bhagawandas Khandelwal Vs State of Orissa
Orissa High Court · (1967) 33 CLT 830
Prevention of Food Adulteration Act, 1954 — Section 15(1)Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts12 May 1967
Jagabandhu Behera Vs Kshetrabasi Samal and Others
Orissa High Court · AIR 1968 Ori 26 : (1968) 34 CLT 786 : (1968) CriLJ 205
Criminal Procedure Code, 1898 (CrPC) — Section 239, 367Evidence Act, 1872 — Section 5
High Courts12 May 1967Allowed
Banshidhar Padhan and Others Vs The State
Orissa High Court · (1967) 33 CLT 678
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 323
High Courts12 May 1967Allowed
Baishnab Charan Mohanty Vs Madan Sahu
Orissa High Court · (1967) 33 CLT 640
Prevention of Food Adulteration Rules, 1955 — Rule 7, 7(3)
High Courts05 May 1967Allowed
Rautani Bewa and Others Vs Rupei Bewa and Gurubari Bewa and Others
Orissa High Court · (1967) 33 CLT 951
High Courts03 May 1967
R.N. Suri Vs Rameswar Das
Orissa High Court · AIR 1967 Ori 204 : (1967) 33 CLT 706 : (1967) CriLJ 1673
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts29 Apr 1967Allowed
Elamanchind Venkamma and Another Vs Perla Achiamma and Another
Orissa High Court · (1967) 33 CLT 801
Hindu Succession Act, 1956 — Section 14, 15
High Courts28 Apr 1967Allowed
Sita Dakuani and Others Vs Rama Chandra Nahak and Others
Orissa High Court · (1967) 33 CLT 811
Evidence Act, 1872 — Section 58, 67, 68, 69, 70Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 3, 59
High Courts28 Apr 1967Dismissed
Narayan Patel and Another Vs Ani Rana and Others
Orissa High Court · (1967) 33 CLT 862
Transfer of Property Act, 1882 — Section 53A
High Courts27 Apr 1967Partly Allowed
M. Malati and Others Vs M. Dharma Rao and Another
Orissa High Court · AIR 1968 Ori 8 : (1967) 33 CLT 789 : (1967) 15 FLR 381 : (1968) 1 LLJ 59
Provident Funds Act, 1925 — Section 2, 3(2), 4, 5, 5(1)
High Courts10 Apr 1967Allowed
Nata Padhan and Others Vs Banchha Baral and Others
Orissa High Court · AIR 1968 Ori 36 : (1967) 33 CLT 974 : (1968) CriLJ 336
Civil Procedure Code, 1908 (CPC) — Section 100 , 101Criminal Procedure Code, 1898 (CrPC) — Section 145 , 145(6)Limitation (Amendment) Act, 1963 — Article 65, 27