High Courts21 Jan 1966Partly Allowed
Satyakumar Kundu and Another Vs State of Orissa
Orissa High Court · AIR 1966 Ori 211 : (1966) 32 CLT 549 : (1966) CriLJ 1299
Criminal Law (Amendment) Act, 1932 — Section 7(1)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,571 of 1,681
High Courts21 Jan 1966
Harihar Das and Others Vs State of Orissa
Orissa High Court · (1967) 33 CLT 414 : (1968) CriLJ 564
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 141, 143, 148, 447Police Act, 1861 — Section 30, 30A, 32
High Courts21 Jan 1966Allowed
Bhaba Behera and Others Vs The State
Orissa High Court · (1966) 32 CLT 810
Criminal Law (Amendment) Act, 1932 — Section 7(1)Police Act, 1861 — Section 30, 30(2), 30A, 31, 32Probation of Offenders Act, 1958 — Section 4
High Courts21 Jan 1966Dismissed
Ankul Behera Vs State of Orissa
Orissa High Court · (1966) 32 CLT 577
Criminal Law (Amendment) Act, 1932 — Section 7(1)Police Act, 1861 — Section 30, 30(1), 30(2), 30A, 31
High Courts17 Jan 1966Dismissed
Kuntala Bewa Vs Sadhu Charan Mohanti and Others
Orissa High Court · AIR 1966 Ori 166 : (1966) 32 CLT 646
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66(2), Order 5 Rule 17
High Courts17 Jan 1966Allowed
Satrughna Sabata and Another Vs Sridhari Sabata and Others
Orissa High Court · AIR 1966 Ori 203 : (1966) 32 CLT 805
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 21 Rule 12, Order 43 Rule 1, 11
High Courts07 Jan 1966Allowed
Narasingha Panda Vs N. Narasimha Murty and Others
Orissa High Court · AIR 1966 Ori 194 : (1966) 32 CLT 567
Negotiable Instruments Act, 1881 (NI) — Section 14, 48, 8
High Courts03 Jan 1966Dismissed
Orissa Cements Ltd. Vs State of Orissa and Another
Orissa High Court · (1967) 33 CLT 20
Central Sales Tax (Second Amendment) Act, 1958 — Section 9Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 6, 8(2)Constitution of India, 1950 — Article 226
High Courts23 Dec 1965
Ramakrishna Gochhikar and Another Vs Gadadhar Pujapanda
Orissa High Court · (1966) 32 CLT 797
Criminal Procedure Code, 1898 (CrPC) — Section 252(1), 256, 257Penal Code, 1860 (IPC) — Section 31, 323, 324, 342
High Courts23 Dec 1965
Ude Singh and Another Vs The State
Orissa High Court · AIR 1966 Ori 210 : (1966) CriLJ 1297
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Dec 1965
The Puri Municipal Council Vs Bana Das
Orissa High Court · (1967) CriLJ 1675
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16
High Courts23 Dec 1965Allowed
State Vs Chaitu Kisan and Others
Orissa High Court · (1966) 32 CLT 695
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 148, 149, 435, 436
High Courts23 Dec 1965Dismissed
Ramkrishna Gochhikar and Another Vs Gadhadhar Pujapanda
Orissa High Court · AIR 1966 Ori 195 : (1966) CriLJ 1173
Criminal Procedure Code, 1898 (CrPC) — Section 257, 439
High Courts23 Dec 1965Allowed
State Vs Man Mohan Lal and Another
Orissa High Court · AIR 1966 Ori 219 : (1966) 32 CLT 751 : (1966) CriLJ 1301
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 177, 179, 190, 191Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 5(2)
High Courts22 Dec 1965Dismissed
Bhagabat Panda and Raghunath Patra Vs Bhagaban Tripathy and Others
Orissa High Court · (1966) 32 CLT 504
Criminal Procedure Code, 1898 (CrPC) — Section 197, 20, 202, 203Penal Code, 1860 (IPC) — Section 379
High Courts22 Dec 1965Allowed
A.R. Ghosh and Others Vs The State
Orissa High Court · (1966) 32 CLT 249
Penal Code, 1860 (IPC) — Section 339, 341
High Courts21 Dec 1965Allowed
Bhima Mohapatra Vs Krishnachandra Rath
Orissa High Court · (1966) 32 CLT 788
Penal Code, 1860 (IPC) — Section 23, 425, 427
High Courts21 Dec 1965Allowed
P.S.N. Murty Vs D.V. Suryanarayan and Another
Orissa High Court · (1966) 32 CLT 264
High Courts21 Dec 1965Dismissed
Madan Mohan Rai Vs Sm. Niladri Dei
Orissa High Court · (1966) 32 CLT 827
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3), 488(4), 488(5)Penal Code, 1860 (IPC) — Section 497
High Courts20 Dec 1965Allowed
Union of India (UOI) and Another Vs Parbhulal Harilal
Orissa High Court · (1966) 32 CLT 586
Railway Conference Association Rules — Rule 20Railways Act, 1989 — Section 73, 77C(1), 77C(4)