COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,567 of 1,681

High Courts11 Aug 1966Allowed

Dhani Bahera Vs Sushil Chandra Palit

Orissa High Court · AIR 1967 Ori 59

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1)Limitation (Amendment) Act, 1963 — Article 125, 137, 181Limitation Act, 1908 — Article 174

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High Courts06 Aug 1966Allowed

The State of Orissa Vs S.P. Chowdhury

Orissa High Court · (1966) 32 CLT 1096

Criminal Procedure Code, 1898 (CrPC) — Section 197Motor Vehicles Act, 1988 — Section 112

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High Courts05 Aug 1966Allowed

Benudhar Misra Vs The State of Orissa and Another

Orissa High Court · (1966) 32 CLT 1162

Orissa Grama Panchayat Rules, 1949 — Rule 139, 144, 35, 36

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High Courts04 Aug 1966

Hirsa Singh Thakur and Another Vs The State

Orissa High Court · (1966) 32 CLT 1026

Criminal Procedure Code, 1898 (CrPC) — Section 263Essential Commodities Act, 1955 — Section 7, 8

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High Courts03 Aug 1966Dismissed

Hrushikesh Acharya and Another Vs Balaram Pati and Another

Orissa High Court · AIR 1967 Ori 72 : (1967) 33 CLT 58 : (1967) CriLJ 798

Criminal Procedure Code, 1898 (CrPC) — Section 144(1), 144(4), 144(5), 144(6), 435

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High Courts02 Aug 1966Dismissed

Pradip Ch. Chaudhury Vs State of Orissa and Others

Orissa High Court · (1966) 32 CLT 1182

Constitution of India, 1950 — Article 226Orissa Panchayat Samiti and Zilla Parishad (Amendment) Act, 1965 — Section 16(1), 16(5), 46B(1)Orissa Zilla Parishad (Conduct of Election, Election Disputes and Decision about Disqualification of Members) Rules, 1960 — Rule 20(2)

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High Courts01 Aug 1966Allowed

Dhani Behera (J. Dr.) Vs Sushil Chandra Palit (D. Hr.)

Orissa High Court · (1966) 32 CLT 1076

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 22, 47Limitation Act, 1908 — Article 114, 125, 174, 181

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High Courts01 Aug 1966

Muralidhar Kunar Vs Bhagaban Kunar

Orissa High Court · (1967) CriLJ 1238

Penal Code, 1860 (IPC) — Section 114, 147, 352, 393, 395

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High Courts01 Aug 1966Allowed

Ramji Prasad Gupta Vs The State

Orissa High Court · AIR 1967 Ori 29 : (1966) 32 CLT 1045 : (1967) CriLJ 235

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High Courts01 Aug 1966Dismissed

Muralidhar Kuanar Vs Bhagaban Kuanar

Orissa High Court · (1966) 32 CLT 1188

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 253(1), 403Penal Code, 1860 (IPC) — Section 147, 14L, 315, 352, 395

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High Courts29 Jul 1966Allowed

Chaudhury Dambaru Pradhan and Others Vs Chaudhury Kausalya Pradhanuni

Orissa High Court · (1966) 32 CLT 1049

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 8, 152, 47

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High Courts29 Jul 1966Allowed

Khali and Others Vs Sadhaba Bewa and Others

Orissa High Court · AIR 1967 Ori 58 : (1967) 33 CLT 65

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, 115, 151, 153

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High Courts29 Jul 1966Allowed

Bhagabat Das Vs Bhabi Bewa and Others

Orissa High Court · (1966) 32 CLT 1068

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High Courts29 Jul 1966Dismissed

Municipality and Others Vs Haribandhu Sahu

Orissa High Court · (1966) 32 CLT 1072

Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(2)

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High Courts22 Jul 1966Allowed

Dhoi alias Basudev Das Vs State of Orissa

Orissa High Court · (1966) 32 CLT 1083

Criminal Procedure Code, 1898 (CrPC) — Section 562(1)Evidence Act, 1872 — Section 144Penal Code, 1860 (IPC) — Section 27, 380, 442, 443, 45

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High Courts20 Jul 1966Dismissed

Mohani Mukuli and Another Vs Dharmananda Sahoo and Another

Orissa High Court · (1967) 33 CLT 892

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High Courts20 Jul 1966Dismissed

Padasa Gountiani Vs Kusa Mahalik and Others

Orissa High Court · (1966) 32 CLT 1053

Criminal Procedure Code, 1898 (CrPC) — Section 439(4)Penal Code, 1860 (IPC) — Section 2, 302, 323, 34

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High Courts20 Jul 1966

Bisikesan Suna Vs The State

Orissa High Court · AIR 1967 Ori 4 : (1966) 32 CLT 1127 : (1967) CriLJ 100

Probation of Offenders Act, 1958 — Section 11, 3, 6

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High Courts19 Jul 1966Dismissed

Iswar Behera and Others Vs Iswar Dangua and Others

Orissa High Court · (1966) 32 CLT 1036

Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 144(6), 145

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High Courts19 Jul 1966Dismissed

Madhusudan Swain Vs State of Orissa

Orissa High Court · (1967) 33 CLT 660

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164(3), 342, 562(1)Evidence Act, 1872 — Section 24, 45, 47, 67

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