High Courts18 Nov 1965Allowed
Raghunath Behera and Others Vs Purna Chandra Mahanta and Others
Orissa High Court · AIR 1966 Ori 170 : (1966) 32 CLT 256 : (1966) CriLJ 935
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,573 of 1,681
High Courts18 Nov 1965Allowed
Sukedeb Barik Vs Panchan Barik
Orissa High Court · AIR 1967 Ori 11 : (1966) 32 CLT 228 : (1967) CriLJ 228
Criminal Procedure Code, 1898 (CrPC) — Section 439(1), 439(5)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 420
High Courts18 Nov 1965Allowed
Gandharva Jena Vs State of Orissa
Orissa High Court · (1966) 32 CLT 218
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243Epidemic Diseases Act, 1897 — Section 2(1)Penal Code, 1860 (IPC) — Section 188
High Courts17 Nov 1965Allowed
Rameswarlal Khandelwalla Vs State of Orissa
Orissa High Court · AIR 1966 Ori 164 : (1966) CriLJ 933
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497Defence of India Rules, 1962 — Rule 155, 35, 35(6), 41, 41(5)
High Courts17 Nov 1965Dismissed
Hedayat Mahammad Shah Sahaji and Others Vs Kinu Charan Lenka
Orissa High Court · (1966) 32 CLT 859
Penal Code, 1860 (IPC) — Section 37, 379, 447
High Courts13 Nov 1965Dismissed
Lokanath Panda Vs State of Orissa
Orissa High Court · AIR 1966 Ori 205 : (1966) 32 CLT 402 : (1966) CriLJ 1180
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367Evidence Act, 1872 — Section 24
High Courts12 Nov 1965Dismissed
Rameswarlal Khandelwalla Vs State of Orissa
Orissa High Court · (1966) 32 CLT 378
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497Defence of India Rules, 1962 — Rule 125, 155, 35(6), 41, 41(5)
High Courts12 Nov 1965Dismissed
Ajati Padhan Vs The State
Orissa High Court · (1966) 32 CLT 494
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts11 Nov 1965Dismissed
Raju Das Vs State of Orissa
Orissa High Court · (1966) 32 CLT 618
Penal Code, 1860 (IPC) — Section 302
High Courts05 Nov 1965Dismissed
Shyam Sundar Sahu and Others Vs Purna Chandra Patra and Another
Orissa High Court · (1966) 32 CLT 453
Limitation Act, 1963 — Article 115, 65, 97
High Courts05 Nov 1965Allowed
Narayan Rout Vs Kishore Chandra Padhi
Orissa High Court · (1966) 32 CLT 393
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 47Orissa Hindu Religious Endowments Act, 1951 — Section 16, 68
High Courts04 Nov 1965Allowed
Sayed Abdul Haque Vs State of Orissa
Orissa High Court · (1966) 32 CLT 634
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 11, 5, 6, 7
High Courts02 Nov 1965Dismissed
Murarilal Garg Vs State of Orissa
Orissa High Court · AIR 1966 Ori 87 : (1966) 32 CLT 414 : (1966) CriLJ 565
Essential Commodities Act, 1955 — Section 7, 7(1), 7(3)Orissa Food Grains Dealers Licensing Order, 1964 — Rule 4
High Courts02 Nov 1965Dismissed
Banamber Maharana Vs State of Orissa
Orissa High Court · (1966) 32 CLT 31
Penal Code, 1860 (IPC) — Section 409, 477A
High Courts02 Nov 1965Dismissed
Ram Chandra Nayak Vs State of Orissa
Orissa High Court · (1966) 32 CLT 776
Penal Code, 1860 (IPC) — Section 503, 504
High Courts29 Oct 1965Dismissed
Chandra Majhi and Others Vs The State
Orissa High Court · (1966) 32 CLT 121
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 33, 34
High Courts29 Oct 1965Allowed
Ajit Kumar Das Vs The State of Orissa and Others
Orissa High Court · (1966) 32 CLT 365
Bihar and Orissa Municipal Act, 1922 — Section 34Constitution of India, 1950 — Article 100(3), 17J, 226, 94Orissa Grama Panchayat Act, 1964 — Section 14
High Courts26 Oct 1965Allowed
The State Vs Uma Charan Ram
Orissa High Court · AIR 1966 Ori 81 : (1966) 32 CLT 18 : (1966) CriLJ 562
Prevention of Food Adulteration Act, 1954 — Section 13, 13(3), 13(5), 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 7
High Courts26 Oct 1965Allowed
Ishwar Chandra Mohanty Vs State of Orissa and Another
Orissa High Court · AIR 1966 Ori 173 : (1966) 2 LLJ 105
Constitution of India, 1950 — Article 311, 311(2), 320(3)
High Courts26 Oct 1965Allowed
Hrushi alias Sukdev Patra Vs The State
Orissa High Court · (1966) 32 CLT 319
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288Penal Code, 1860 (IPC) — Section 302