High Courts31 Mar 1965Dismissed
Sita Bewa Vs Bimbadhar Rout and Others
Orissa High Court · (1965) 31 CLT 749
Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,579 of 1,681
High Courts31 Mar 1965Allowed
Dhruba Charan Khandal Vs Dinabandhu Patri
Orissa High Court · AIR 1966 Ori 15 : (1965) 31 CLT 879 : (1966) CriLJ 42
Penal Code, 1860 (IPC) — Section 499, 500
High Courts30 Mar 1965Allowed
Natabar Debata Vs District Magistrate and Others
Orissa High Court · (1965) 31 CLT 842
Constitution of India, 1950 — Article 226Orissa Municipal Rules, 1953 — Rule 4, 5
High Courts29 Mar 1965Dismissed
Hara Prasad Panda and Another Vs Hiramoni Dei and Others
Orissa High Court · AIR 1966 Ori 47
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Mar 1965Dismissed
Ganesh Prasad Bhagat Vs Anugrahananda Sahu
Orissa High Court · (1965) 31 CLT 798
Civil Procedure Code, 1908 (CPC) — Section 144House Rent Control Act — Section 13, 7(1)
High Courts16 Mar 1965Dismissed
Mango Lohora and Others Vs The State
Orissa High Court · AIR 1965 Ori 214 : (1965) 31 CLT 1069 : (1965) CriLJ 792
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(4)
High Courts16 Mar 1965
Rekha Jena Vs Manoranjan Jena
Orissa High Court · (1965) 31 CLT 789
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 369, 439, 488, 488(2), 488(3)
High Courts12 Mar 1965Dismissed
Haribandhu Satpathy Vs Chandrasekhar Surendra Singh and Others
Orissa High Court · AIR 1966 Ori 12 : (1965) 31 CLT 708
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1948 — Section 10, 44(1), 44(2), 97(2)Orissa Grama Panchayat Rules, 1949 — Rule 24, 32, 37, 38(A)
High Courts12 Mar 1965
Natabar Behera Vs State of Orissa
Orissa High Court · (1965) 31 CLT 716 : (1965) CriLJ 692
Criminal Procedure Code, 1898 (CrPC) — Section 439(1)Motor Vehicles Act, 1988 — Section 123
High Courts10 Mar 1965Dismissed
Biswanath Sahoo Vs State of Orissa
Orissa High Court · (1965) 31 CLT 619
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 1965Dismissed
Harihar Bahinipaty and Others Vs State of Orissa
Orissa High Court · AIR 1966 Ori 35 : (1965) 31 CLT 446 : (1965) 10 FLR 313
Industrial Disputes Act, 1947 — Section 10, 10(1), 15(5), 2
High Courts26 Feb 1965Allowed
Biswanath Naik and Others Vs Jaharali Khan and Others
Orissa High Court · AIR 1966 Ori 29 : (1965) 31 CLT 901
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 9Orissa Tenancy Act, 1913 — Article 2, 31B , 31B(2)
High Courts23 Feb 1965Allowed
Dula Dei Vs Krupasindhu Patnaik
Orissa High Court · AIR 1966 Ori 5 : (1965) 31 CLT 839 : (1966) CriLJ 38
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)
High Courts22 Feb 1965Dismissed
Ballabha Pani and Another Vs Jasodhara Pani
Orissa High Court · (1965) 31 CLT 570
Hindu Succession Act, 1956 — Section 14(1), 14(2), 31, 4, 4(1)Hindu Widows Remarriage Act, 1856 — Section 2, 5
High Courts18 Feb 1965
Union of India (UOI) and Another Vs Kalinga Construction Company (Pvt.) Limited
Orissa High Court · (1965) 31 CLT 412
Arbitration Act, 1940 — Section 16, 30
High Courts17 Feb 1965Dismissed
Sadananda Mohapatra Vs State of Orissa
Orissa High Court · AIR 1967 Ori 49 : (1965) 1 LLJ 510
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts16 Feb 1965
Prasanta Kumar Patnaik Vs Hadu @ W. Hadibandhu Sahu and Others
Orissa High Court · (1965) 31 CLT 576
Government Grants Act, 1895 — Section 2Transfer of Property Act, 1882 — Section 106
High Courts13 Feb 1965Allowed
Hadiani Bewa and Others Vs Babaji Sahoo
Orissa High Court · (1965) 31 CLT 311
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2(3)
High Courts12 Feb 1965Dismissed
The Union of India (UOI) and Others Vs Haji Abdul Rahiman Jahi Abdul
Orissa High Court · (1965) 31 CLT 320
Civil Procedure Code, 1908 (CPC) — Section 115Railways Act, 1989 — Section 74A, 74A(2)
High Courts12 Feb 1965Dismissed
Brundaban Nayak Vs Election Commission of India and Another
Orissa High Court · (1965) 31 CLT 976
Constitution of India, 1950 — Article 103(1), 103(2), 190(3), 191, 191(1)Representation of the People Act, 1951 — Section 7