High Courts20 Oct 1965Dismissed
Dasu Paikrani Vs The State
Orissa High Court · AIR 1966 Ori 130 : (1966) CriLJ 683
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367, 423Evidence Act, 1872 — Section 114
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,574 of 1,681
High Courts18 Oct 1965Allowed
State Vs Sikka Suna and Others
Orissa High Court · (1966) 32 CLT 339
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(6)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts18 Oct 1965Allowed
Ramesh Chandra Mohapatra Vs State of Orissa
Orissa High Court · (1966) 32 CLT 98
Criminal Procedure Code, 1898 (CrPC) — Section 388, 498, 499, 514, 514(5)Orissa Motor Vehicles Taxation Act, 1975 — Section 12
High Courts15 Oct 1965Dismissed
State of Orissa Vs Dr. R.C. Chowala
Orissa High Court · AIR 1966 Ori 192 : (1966) 32 CLT 158 : (1966) CriLJ 1171
Penal Code, 1860 (IPC) — Section 153, 270
High Courts14 Oct 1965Partly Allowed
Chenia alias Dhanar Domb Vs State of Orissa
Orissa High Court · AIR 1966 Ori 156 : (1966) CriLJ 789
Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 207A(4), 207A(6), 367Evidence Act, 1872 — Section 114
High Courts12 Oct 1965Allowed
Shyamahari Mohanty Vs Gadadharnath Sharma and Others
Orissa High Court · (1966) 32 CLT 303
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenancy Act, 1913 — Section 23, 24, 3(23), 4, 5Orissa Tenants Relief Act, 1955 — Section 2, 4, 5(2)
High Courts23 Sept 1965Dismissed
Jaga Kishan and Others Vs Benimadhab Supakar and Others
Orissa High Court · AIR 1966 Ori 122 : (1966) 32 CLT 388 : (1966) 32 CLT 103 : (1966) CriLJ 681
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts23 Sept 1965Dismissed
Saila Behari Chatterjee Vs The State of Orissa
Orissa High Court · AIR 1966 Ori 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 7, 107Evidence Act, 1872 — Section 114, 88Government of India Act, 1935 — Section 59(3)
High Courts22 Sept 1965Allowed
Ratnakar Das Vs The State and Others
Orissa High Court · AIR 1966 Ori 102 : (1966) CriLJ 568
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 251(7), 493, 540Penal Code, 1860 (IPC) — Section 147, 323
High Courts22 Sept 1965Allowed
Harekrushna Mohanty Vs Adikando Behera
Orissa High Court · AIR 1966 Ori 64 : (1965) 31 CLT 1100 : (1966) CriLJ 428
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203
High Courts22 Sept 1965Dismissed
Nila Naik and Others Vs Shyamsundar Mohapatra
Orissa High Court · AIR 1966 Ori 95 : (1966) 32 CLT 310 : (1966) CriLJ 566
Criminal Procedure Code, 1898 (CrPC) — Section 28, 346, 439Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 1965
Karamsani Matari and Others Vs Natha Matarai
Orissa High Court · AIR 1966 Ori 186 : (1966) 32 CLT 175 : (1966) CriLJ 1039
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 379
High Courts21 Sept 1965Allowed
Kalyani Stores Vs The State of Orissa and Others
Orissa High Court · (1967) 33 CLT 356
Bangalore Municipal Corporation Act, 1949 — Section 130, 97, 98Bihar and Orissa Excise Act, 1915 — Section 1, 13, 27, 28, 293Constitution of India, 1950 — Article 226, 276, 301, 302, 303
High Courts19 Sept 1965
Ananda Panda Vs Gopi Sahu and Others
Orissa High Court · (1966) 32 CLT 64
Criminal Procedure Code, 1898 (CrPC) — Section 252, 256, 256(1)Penal Code, 1860 (IPC) — Section 379, 43
High Courts17 Sept 1965
Bijoyananda Das and Others Vs Sirish Chandra Das and Others
Orissa High Court · AIR 1966 Ori 119 : (1966) 32 CLT 166 : (1966) CriLJ 679
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 146(1E), 439
High Courts15 Sept 1965Allowed
Padmanav Patnaik Vs Kashinath Mandoi
Orissa High Court · (1966) 32 CLT 73
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts14 Sept 1965Allowed
Purna Chandra Rath Vs Haribandhu Patnaik
Orissa High Court · (1966) 32 CLT 329
Orissa Estates Abolition Act, 1951 — Section 7, 8, 8(1), 8A(1), 8A(3)Orissa Tenancy Act, 1913 — Section 153, 164, 49, 49(1), 55
High Courts09 Sept 1965Dismissed
State of Orissa and Others Vs Jilludumudi Venkataraj
Orissa High Court · AIR 1966 Ori 76 : (1966) 32 CLT 521
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 74
High Courts04 Sept 1965
Srimati Snehalata Das and Another Vs Prafulla Kumar Patnaik
Orissa High Court · (1966) 32 CLT 69
High Courts04 Sept 1965Allowed
Choudhury Madhusudan Das Vs Jogi Sahu
Orissa High Court · (1966) 32 CLT 25
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Money Lenders Act, 1939 — Section 8Provincial Small Cause Courts Act, 1887 — Section 25