High Courts19 Apr 1965Allowed
Prahalad ra Vs Narasingh Mahapatra and Others
Orissa High Court · (1966) 32 CLT 570
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 34 Rule 10, Order 34 Rule 5, Order 34 Rule 8, 141
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,578 of 1,681
High Courts16 Apr 1965Dismissed
Md. Yusuf Ahmed Rahim Vs Naresh Chandra Sarkar and Others Naresh Chandra Sarkar Vs Md. Yusuf Ahmed Rahimand Others
Orissa High Court · (1965) 31 CLT 779
Orissa Municipal Act, 1950 — Section 18(2), 24(2), 24(3), 25Orissa Municipal Election Rules, 1951 — Rule 38, 52, 52(1), 52(4), 57Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 20, 28, 47(1)
High Courts15 Apr 1965Allowed
Bhagabat Gossain Marfatdar Durga Charan Bhuyan Vs Gopi Bhoi and Another
Orissa High Court · AIR 1966 Ori 84 : (1966) 32 CLT 94
Penal Code, 1860 (IPC) — Section 379Provincial Small Cause Courts Act, 1887 — Article 35, 15(1)
High Courts15 Apr 1965
Taramani Dasi Vs Gopal Charan Das
Orissa High Court · (1965) 31 CLT 894 : (1965) CriLJ 690
Penal Code, 1860 (IPC) — Section 109, 193, 379
High Courts15 Apr 1965Dismissed
Jagannath Sahu Vs State and Another
Orissa High Court · AIR 1966 Ori 9 : (1965) 31 CLT 563 : (1966) CriLJ 40
Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 186, 204(1B), 244
High Courts14 Apr 1965Dismissed
Sri Ram Dayalu Das Babaji Vs Dukha Jena
Orissa High Court · AIR 1966 Ori 66 : (1966) 32 CLT 194
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118Orissa Money Lenders Act, 1939 — Section 7
High Courts14 Apr 1965Dismissed
Srinivas Ramanuj Das Vs The Commissioner of Income Tax
Orissa High Court · AIR 1966 Ori 135
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 256(1), 297, 297(2), 298
High Courts14 Apr 1965Allowed
Union of India (UOI) Vs Kalika Singh and Another
Orissa High Court · AIR 1966 Ori 79
Arbitration Act, 1940 — Section 34
High Courts09 Apr 1965Dismissed
Binayak Swain and Another Vs The State of Orissa
Orissa High Court · (1965) 31 CLT 679
Penal Code, 1860 (IPC) — Section 379
High Courts09 Apr 1965Allowed
Banshidhar Naik and Others Vs Laxmiprasad Patnaik
Orissa High Court · AIR 1966 Ori 53 : (1966) 32 CLT 563
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts09 Apr 1965
Kanhu Charan Saraf and Another Vs Radhamohan Padhi
Orissa High Court · AIR 1965 Ori 219 : (1965) 31 CLT 866 : (1965) CriLJ 794
Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 447
High Courts09 Apr 1965
Kanduri Sahu Vs Nidhi Sahu and Others
Orissa High Court · AIR 1966 Ori 44 : (1965) 31 CLT 757
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 151
High Courts09 Apr 1965Allowed
Gouri Prasad Dehuri Vs State of Orissa
Orissa High Court · (1965) 31 CLT 741
Orissa Grama Panchayat Act, 1948 — Section 114, 17, 17(1), 17(2), 44Orissa Grama Panchayat Rules, 1949 — Rule 121, 122, 123, 124, 125
High Courts09 Apr 1965Allowed
Gauri Prasad Dehuri Vs State of Orissa
Orissa High Court · AIR 1966 Ori 32
Orissa Grama Panchayat Act, 1948 — Section 17(1), 44Orissa Grama Panchayat Rules, 1949 — Rule 121, 35
High Courts08 Apr 1965Allowed
Dinabandhu Patnaik and Another Vs Ananta Charan Sahu and Another
Orissa High Court · (1966) 32 CLT 501
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4, 151Constitution of India, 1950 — Article 163Limitation Act, 1963 — Section 5
High Courts07 Apr 1965Allowed
Golak Chandra Biswal Vs State of Orissa
Orissa High Court · AIR 1966 Ori 59 : (1965) 31 CLT 1011
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 3(1)
High Courts07 Apr 1965Dismissed
Dukhishyam Sahu Vs Bidyadhar Sahu
Orissa High Court · AIR 1966 Ori 45 : (1965) 31 CLT 971 : (1966) CriLJ 152
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 422, 439, 439(5)
High Courts06 Apr 1965Dismissed
Sri Srinivas Ramanuja Das Vs Commissioner, Hindu Religious Endowments
Orissa High Court · (1965) 31 CLT 464
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 42(6), 42(7), 44, 44(2)Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1939 — Section 38, 40, 41
High Courts02 Apr 1965Allowed
Harihar Misra Vs Narhari Setti Sitaramiah and Another
Orissa High Court · AIR 1966 Ori 121
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts01 Apr 1965Allowed
State of Orissa Vs Banamali Babu
Orissa High Court · (1965) 31 CLT 683
Land Acquisition Act, 1894 — Section 23(1), 23(2), 4(1)Land Acquisition Act, 1895 — Section 55Land Acquisition Rules — Rule 8