High Courts14 Jul 1966Allowed
General Manageer, O.R.T. Co. Vs State of Orissa
Orissa High Court · (1967) 33 CLT 9
Criminal Procedure Code, 1898 (CrPC) — Section 205Motor Vehicles Act, 1939 — Section 112
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,568 of 1,681
High Courts14 Jul 1966
Dutia Patel and Others Vs The State
Orissa High Court · (1967) 33 CLT 611 : (1968) CriLJ 421
Penal Code, 1860 (IPC) — Section 294
High Courts12 Jul 1966Dismissed
Laiknan Khatia Vs The State
Orissa High Court · (1966) 32 CLT 1155
Criminal Procedure Code, 1898 (CrPC) — Section 287, 312Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Jul 1966Allowed
Essenti Krishna Chandra Patra Vs The State
Orissa High Court · (1966) 32 CLT 1004
Essential Commodities Act, 1955 — Section 7
High Courts11 Jul 1966
Bali and Others Vs State of Orissa
Orissa High Court · (1967) 33 CLT 152 : (1968) CriLJ 568
Penal Code, 1860 (IPC) — Section 379
High Courts11 Jul 1966Allowed
General Manager, O.R.T.C. Ltd. Vs State of Orissa
Orissa High Court · (1966) 32 CLT 1065
Central Motor Vehicles Rules, 1989 — Rule 148AMotor Vehicles Act, 1988 — Section 112, 38
High Courts11 Jul 1966Allowed
Satar Khan and Others Vs The State
Orissa High Court · (1966) 07 OHC CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 103, 103(4), 105, 17, 304
High Courts08 Jul 1966Allowed
Kartik Sethy Vs Banamali Mohanti
Orissa High Court · (1967) 33 CLT 7
Criminal Procedure Code, 1898 (CrPC) — Section 209, 476, 479APenal Code, 1860 (IPC) — Section 379, 471
High Courts07 Jul 1966Dismissed
Mandara Majhi and Another Vs State of Orissa
Orissa High Court · (1966) 32 CLT 980
Evidence Act, 1872 — Section 24
High Courts06 Jul 1966
Dula Majhi Vs The State
Orissa High Court · (1966) 32 CLT 939 : (1967) CriLJ 1236
High Courts06 Jul 1966Dismissed
Mingular Mallik and Others Vs The State
Orissa High Court · AIR 1967 Ori 24 : (1967) CriLJ 233
Criminal Procedure Code, 1898 (CrPC) — Section 164, 287, 288Evidence Act, 1872 — Section 145, 24
High Courts06 Jul 1966Dismissed
Mingura Mallik and Others Vs The State
Orissa High Court · (1966) 32 CLT 1011
Criminal Procedure Code, 1898 (CrPC) — Section 287, 288Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 1966Dismissed
Sanu Kisan and Another Vs The State
Orissa High Court · (1966) 32 CLT 1140
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Jul 1966Allowed
State Vs Kamraj Bhole and Others
Orissa High Court · (1967) 33 CLT 67
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497(5), 498(2), 561APenal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts30 Jun 1966Allowed
Gadadhar Samantaray Vs Damo Behera and Another
Orissa High Court · AIR 1966 Ori 230 : (1966) 32 CLT 1019
Negotiable Instruments Act, 1881 (NI) — Section 118, 43, 8, 9Transfer of Property Act, 1882 — Section 130, 130(2), 137
High Courts29 Jun 1966Dismissed
Gokula Majhi alias Ghotulu Gond Vs The State
Orissa High Court · (1967) 33 CLT 90
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts22 Jun 1966Dismissed
Makhea Kumbhar Vs Fagu Kumbhar and Others
Orissa High Court · (1966) 32 CLT 1041
Evidence Act, 1872 — Section 145, 17, 21
High Courts17 Jun 1966Dismissed
Palau Munda Vs The State
Orissa High Court · (1966) 32 CLT 1170
Criminal Procedure Code, 1898 (CrPC) — Section 164, 287Evidence Act, 1872 — Section 21, 24, 26Penal Code, 1860 (IPC) — Section 302
High Courts16 Jun 1966Dismissed
Gobinda Gouda Vs Kalu Gouda and Another
Orissa High Court · (1966) 32 CLT 1090
Arbitration Act, 1940 — Section 14Contract Act, 1872 — Section 23Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts25 May 1966Allowed
Nilamani Dhal Vs Radhamohan Jiw Thakur and Others
Orissa High Court · AIR 1967 Ori 6
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4