High Courts20 Dec 1965Allowed
Union of India (UOI) and Another Vs Prabhulal Harilal
Orissa High Court · AIR 1966 Ori 213
Railways Act, 1890 — Section 77C(1), 77C(4)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,572 of 1,681
High Courts17 Dec 1965
State Vs Biseswarlal and Others
Orissa High Court · (1966) 32 CLT 560
Criminal Procedure Code, 1898 (CrPC) — Section 253(1), 436Limitation Act, 1963 — Article 131, 5Orissa Essential Article Control and Requisitioning (Temporary Powers) Act, 1947 — Section 10
High Courts17 Dec 1965
Rajendra Narayan Singh Deo Vs State of Orissa
Orissa High Court · AIR 1966 Ori 214 : (1966) 32 CLT 237
Income Tax Act, 1961 — Section 256(1)Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958 — Section 2, 5Stamp Act, 1899 — Section 33, 33(1), 57(1)
High Courts17 Dec 1965Allowed
Madhusudan Kisan Vs Rengtu Kishan and Others
Orissa High Court · (1966) 32 CLT 659
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)
High Courts16 Dec 1965
Chintamani Thapa and Others Vs State of Orissa
Orissa High Court · (1966) 32 CLT 599
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)Penal Code, 1860 (IPC) — Section 109, 149, 302
High Courts15 Dec 1965Dismissed
Ugrasen Mukhi Vs State of Orissa
Orissa High Court · (1966) 32 CLT 589
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 86
High Courts13 Dec 1965Allowed
Moochia Naik Vs State of Orissa
Orissa High Court · AIR 1967 Ori 36 : (1967) CriLJ 393
Penal Code, 1860 (IPC) — Section 263, 283, 290
High Courts08 Dec 1965Dismissed
Debi Rani Choudhury and Another Vs Rama Chandra Choudhury
Orissa High Court · (1966) 32 CLT 423
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 190(1), 200, 203Penal Code, 1860 (IPC) — Section 363, 494, 497, 498
High Courts08 Dec 1965Allowed
Sanatan Mahallik Vs State of Orissa
Orissa High Court · (1966) 32 CLT 299
Forest Act, 1927 — Section 20, 20(1), 20(2), 20A(1), 26(I)
High Courts08 Dec 1965Dismissed
Padia Patra and Others Vs The State
Orissa High Court · AIR 1966 Ori 199 : (1966) 32 CLT 441 : (1966) CriLJ 1176
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 141, 149, 96, 97, 99
High Courts06 Dec 1965
Arun Kumar Patra Vs Sudhanshu Bala Patra
Orissa High Court · AIR 1966 Ori 224 : (1966) 32 CLT 253
Divorce Act, 1869 — Section 12, 20
High Courts03 Dec 1965Dismissed
Aintha Stree and Another Vs Mahapatra Balaram Das and Others
Orissa High Court · AIR 1967 Ori 57
Civil Procedure Code, 1908 (CPC) — Section 100, 101Orissa Tenants Protection Act, 1948 — Section 3Transfer of Property Act, 1882 — Section 111
High Courts03 Dec 1965Dismissed
Brundaban Kar and Others Vs State of Orissa
Orissa High Court · (1966) 32 CLT 266
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 148, 379, 441, 447
High Courts02 Dec 1965Allowed
Banamali Bhadra Vs Jadunath Pradhan
Orissa High Court · (1966) 32 CLT 290
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(3), 476, 476B, 476EPenal Code, 1860 (IPC) — Section 465, 467, 471, 475, 476
High Courts27 Nov 1965Allowed
Dibakar Pradhan and Another Vs State of Orissa
Orissa High Court · (1966) 32 CLT 515
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 113, 117(3)
High Courts27 Nov 1965Allowed
Srimati Soudamini Misra, D. Hr. Vs Fagunmani Khuntia and Another
Orissa High Court · (1966) 32 CLT 733
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 58, Order 21 Rule 91, 115, 151
High Courts27 Nov 1965Allowed
Purna Chandra Behera Vs State of Orissa
Orissa High Court · AIR 1966 Ori 106 : (1966) 32 CLT 719 : (1966) CriLJ 571
Criminal Procedure Code, 1898 (CrPC) — Section 405, 409
High Courts22 Nov 1965Allowed
Cherungu Boipari and Another Vs The State
Orissa High Court · (1966) 32 CLT 530
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 100, 101, 102, 302, 304
High Courts22 Nov 1965
Upendranath Kanungo and Others Vs State at the instance of Hadibandhu Kanungo and Another
Orissa High Court · AIR 1966 Ori 75 : (1966) 32 CLT 742 : (1966) CriLJ 432
Criminal Procedure Code, 1898 (CrPC) — Section 117(3)
High Courts19 Nov 1965Allowed
Bandu Padhan and Another Vs Bamdeb Senapati and Another
Orissa High Court · AIR 1967 Ori 5 : (1966) 32 CLT 362 : (1967) CriLJ 227
Criminal Procedure Code, 1898 (CrPC) — Section 345(6)Penal Code, 1860 (IPC) — Section 323