High Courts25 Jun 1965Dismissed
Golakbehari Kanungo Vs Siu Bai and Another
Orissa High Court · AIR 1966 Ori 58 : (1966) 32 CLT 420
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115 , 151
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,577 of 1,681
High Courts23 Jun 1965
Food Inspector, Puri Municipality Vs Arjundas Agarawalla
Orissa High Court · (1966) 32 CLT 83 : (1966) CriLJ 333
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 18, 2
High Courts23 Jun 1965Allowed
Food Inspector of Puri Municipality Vs K.C. Anjanayulu
Orissa High Court · AIR 1966 Ori 144 : (1966) CriLJ 784
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 16(1), 2(13)
High Courts21 Jun 1965
The State Vs Madhusudhan Ram
Orissa High Court · AIR 1966 Ori 188 : (1965) 31 CLT 1008 : (1966) CriLJ 1041
Prevention of Food Adulteration Act, 1954 — Section 16Prevention of Food Adulteration Rules, 1955 — Rule 18
High Courts25 May 1965
P. Narayan Rao Vs State of Orissa
Orissa High Court · (1970) 2 LLJ 171
Employees State Insurance Act, 1948 — Section 2, 85, 86
High Courts06 May 1965Dismissed
State Transport Controller Vs The Presiding Officer, Industrial Tribunal and Another
Orissa High Court · AIR 1966 Ori 109
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5), 2, 3Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13
High Courts05 May 1965Allowed
State Vs Haris Chandra Kar Mohapatra
Orissa High Court · AIR 1966 Ori 189 : (1966) CriLJ 1042
Criminal Procedure Code, 1898 (CrPC) — Section 173, 540Evidence Act, 1872 — Section 159, 160, 63(3)Penal Code, 1860 (IPC) — Section 409
High Courts05 May 1965
Arjuna Sahu and Another Vs The State
Orissa High Court · (1965) 31 CLT 851
Forest Act, 1927 — Section 2(4), 2(6), 52(2)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 11, 4, 7Penal Code, 1860 (IPC) — Section 319, 323, 332, 353, 9
High Courts04 May 1965Allowed
Gangadhar Parida and Khadala Jena Vs The State
Orissa High Court · (1965) 31 CLT 925
Criminal Procedure Code, 1898 (CrPC) — Section 104, 164, 236, 479, 479APenal Code, 1860 (IPC) — Section 193, 211, 380, 457
High Courts04 May 1965Allowed
Sk. Makbul Vs Sk. Sidik and Others
Orissa High Court · AIR 1966 Ori 41 : (1965) 31 CLT 1092
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), Order 9 Rule 13, 115
High Courts04 May 1965
Natabar Nanda Vs State of Orissa, representing the Collector of Balasore
Orissa High Court · (1965) 31 CLT 832
Bihar and Orissa Excise Act, 1915 — Article 62, 92 , 96Bihar and Orissa Excise Manual Rules — Rule 124, 167, 168, 310Civil Procedure Code, 1908 (CPC) — Section 102
High Courts04 May 1965Allowed
Parbati Dei Vs Alupati Dukhishyam Patra and Others
Orissa High Court · AIR 1966 Ori 6 : (1966) 32 CLT 930
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 8 Rule 9
High Courts27 Apr 1965Partly Allowed
Hadi Kirsani Vs State of Orissa
Orissa High Court · AIR 1966 Ori 21 : (1965) 31 CLT 823 : (1966) CriLJ 45
Criminal Procedure Code, 1898 (CrPC) — Section 367, 509Evidence Act, 1872 — Section 145, 157, 159, 32, 32(2)
High Courts26 Apr 1965Dismissed
Bhagaban Patra and Another Vs The State
Orissa High Court · (1965) 31 CLT 909
Penal Code, 1860 (IPC) — Section 164, 376
High Courts24 Apr 1965Dismissed
Buda Kirsani Vs The State
Orissa High Court · (1965) 31 CLT 804
Penal Code, 1860 (IPC) — Section 100, 302, 307, 324
High Courts24 Apr 1965Allowed
Jammula Srirangam Bros. Vs Sales Tax Officer
Orissa High Court · (1965) 31 CLT 858 : (1966) 17 STC 69
Orissa Sales Tax Act, 1947 — Section 6
High Courts22 Apr 1965Allowed
M. Subba Rao Vs State of Orissa
Orissa High Court · AIR 1966 Ori 27 : (1965) 31 CLT 735 : (1966) CriLJ 48
Essential Commodities Act, 1955 — Section 7
High Courts21 Apr 1965Dismissed
Kunj Behari Das Vs Chanchala Das and Others
Orissa High Court · AIR 1966 Ori 24 : (1965) 31 CLT 769
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 100, 101, 115
High Courts21 Apr 1965Allowed
Chandra Sekhar Misra Vs Gobinda Chandra Das
Orissa High Court · AIR 1966 Ori 18 : (1965) 31 CLT 917
Stamp Act, 1899 — Section 35
High Courts20 Apr 1965Allowed
Radhacharan Das Babaji Vs Bhima Patra
Orissa High Court · AIR 1966 Ori 1 : (1965) 31 CLT 996
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, Order 7 Rule 7, 151, 9Orissa Tenants Relief (Amendment) Act, 1962 — Section 11A, 11A(1), 11A(2)