High Courts15 Sept 1966Allowed
Narendranath Mohanty Vs Union of India (UOI)
Orissa High Court · AIR 1967 Ori 171 : (1967) 2 LLJ 414
Constitution of India, 1950 — Article 311(2)Limitation Act, 1908 — Article 102
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,566 of 1,681
High Courts14 Sept 1966Allowed
Laxminarayan Gupta Vs Durgadevi Thakurani
Orissa High Court · AIR 1967 Ori 92 : (1967) 33 CLT 72
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 116
High Courts14 Sept 1966Allowed
Biseswar Giri Vs Haraprasad Behera and Others
Orissa High Court · AIR 1967 Ori 86 : (1967) 33 CLT 725
Evidence Act, 1872 — Section 101 , 104Orissa Tenancy Act, 1913 — Section 236(1)
High Courts14 Sept 1966Dismissed
Sri Krishna Chandra Gajapati Narayan Deo Vs Atreyaparupu Apparao and Another
Orissa High Court · (1967) 33 CLT 155
Orissa Estates Abolition (Amendment) Act, 1956 — Section 8(1), 8(2), 8AOrissa Estates Abolition (Amendment) Act, 1957 — Section 4, 9(2)Orissa Estates Abolition Act, 1951 — Section 3, 55(1), 55(2), 6, 7
High Courts14 Sept 1966Allowed
Ram Chandra Panda Vs K. Dandapani Dora and Others
Orissa High Court · (1966) 32 CLT 958
Limitation Act, 1963 — Section 12, 5
High Courts12 Sept 1966Dismissed
Parikhit Muduli and Others Vs Champa Dei and Others
Orissa High Court · AIR 1967 Ori 70 : (1967) 33 CLT 944
Evidence Act, 1872 — Section 107, 108
High Courts10 Sept 1966Allowed
Keluni Bewa and Another Vs Sadhu Das and Others
Orissa High Court · (1967) 33 CLT 49
Evidence Act, 1872 — Section 112, 32(2), 35
High Courts06 Sept 1966
Udayanath Sahu Vs Zilla Parishad (by Chairman) and Others
Orissa High Court · (1967) 33 CLT 171 : (1967) 2 LLJ 572
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 1966Allowed
Paramananda Senapati and Another Vs The Baptist Missionary Society and Another
Orissa High Court · (1967) 33 CLT 94
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts01 Sept 1966Partly Allowed
Biswanath Sahu Vs Dasa Sahu
Orissa High Court · AIR 1967 Ori 81
Civil Procedure Code, 1908 (CPC) — Section 100 , 101Court Fees Act, 1870 — Section 7Limitation Act, 1908 — Article 141
High Courts01 Sept 1966Dismissed
Narasingha Rou Vs Sricharan Panda and Others
Orissa High Court · AIR 1967 Ori 182 : (1967) CriLJ 1549
Criminal Procedure Code, 1898 (CrPC) — Section 145, 517(1), 522, 522(1), 561ALimitation Act, 1908 — Article 47
High Courts01 Sept 1966Dismissed
Narasingha Rout Vs Sricharan Panda and Others
Orissa High Court · (1966) 32 CLT 1194
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(5), 517(1), 522Limitation Act, 1963 — Article 17, 47
High Courts30 Aug 1966Allowed
T. Sivarammayya and Another Vs Govinda Sahu and Another
Orissa High Court · (1966) 32 CLT 1134
Orissa Tenants Relief Act, 1955 — Section 11A, 11A(1), 11A(2), 2(1)
High Courts30 Aug 1966Allowed
Banchhanidhi Maharatha Vs Srinibass Paikroy and Others
Orissa High Court · AIR 1967 Ori 62 : (1967) 33 CLT 38 : (1967) CriLJ 637
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 202, 203, 204(3), 436Penal Code, 1860 (IPC) — Section 379
High Courts26 Aug 1966
Govinda Patnaik Vs State of Orissa
Orissa High Court · (1967) 33 CLT 1092 : (1967) 33 CLT 1091 : (1968) 2 LLJ 326
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts26 Aug 1966Dismissed
Basanta Mishra and Another Vs Laxmi aias Jagnasini Mishrani
Orissa High Court · (1967) 33 CLT 1056
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 7 Rule 10, 15, 16, 17
High Courts17 Aug 1966Allowed
Gobardhan Gountia and Another Vs Labanyanidhi Bhoi and Others
Orissa High Court · (1967) 33 CLT 960
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 100, Order 13 Rule 4Evidence Act, 1872 — Section 35, 65
High Courts17 Aug 1966Dismissed
Damodar Misra and Another Vs Banamali Misra and Another
Orissa High Court · AIR 1967 Ori 61 : (1967) 33 CLT 142
High Courts17 Aug 1966Allowed
Daneyi Gurumurty Vs Raghu Podhan and Another
Orissa High Court · AIR 1967 Ori 68 : (1966) 32 CLT 1149
Contract Act, 1872 — Section 65, 70Hindu Minority and Guardianship Act, 1956 — Section 11Specific Relief Act, 1877 — Section 38, 41
High Courts11 Aug 1966Dismissed
Sudhakar Sahu Vs Achutananda Patel and Others
Orissa High Court · AIR 1967 Ori 89 : (1967) 33 CLT 86
Contract Act, 1872 — Section 2Evidence Act, 1872 — Section 101, 103, 104, 105