COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,580 of 1,681

High Courts09 Feb 1965

Bisweswar Misra and Another Vs Swetakumar Panigrahi and Others

Orissa High Court · (1965) 31 CLT 318 : (1966) CriLJ 494

General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 109, 499, 500

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High Courts08 Feb 1965

In Re: Radhu Gantayat and Others

Orissa High Court · (1965) 31 CLT 592

Criminal Procedure Code, 1898 (CrPC) — Section 248, 259, 491, 492(2), 494Orissa Police Manual Rules, 1940 — Rule 285Penal Code, 1860 (IPC) — Section 147, 211, 380, 448

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High Courts08 Feb 1965Dismissed

Balunki Pradhan Vs Benudhar Pradhan and Others

Orissa High Court · AIR 1967 Ori 30

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High Courts02 Feb 1965Dismissed

Sarojini Devi Vs Bikram Nanda and Others

Orissa High Court · (1965) 31 CLT 608

City of Nagpur Corporation Rules — Rule 10English Rent Restriction Act, 1920 — Section 12(1)Mussalman Wakf Validating Act, 1913 — Section 3

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High Courts30 Jan 1965Dismissed

Lokanath Ota Vs Brundaban Chandra Ota and Others

Orissa High Court · (1966) 32 CLT 181

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High Courts25 Jan 1965

Lengu Satchidananda Misra and Another Vs The State

Orissa High Court · (1966) CriLJ 849

Penal Code, 1860 (IPC) — Section 441, 447

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High Courts25 Jan 1965Dismissed

Binayak Swain and Others Vs Ramesh Chandra Panigrahi

Orissa High Court · (1965) 31 CLT 601

Constitution of India, 1950 — Article 16Penal Code, 1860 (IPC) — Section 23, 24, 319, 378, 379

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High Courts25 Jan 1965

Murali Patel Vs Purusottam Bhati and Another

Orissa High Court · AIR 1965 Ori 208 : (1965) 31 CLT 251 : (1965) CriLJ 788

Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 537

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High Courts25 Jan 1965Allowed

Kusai Swain and Another Vs Madan Mohan Mohanty and Others

Orissa High Court · (1965) 31 CLT 761

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 366, 367

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High Courts22 Jan 1965Dismissed

Kapil Charan Patnaik and Another Vs Artabandhn Misra

Orissa High Court · (1965) 31 CLT 371

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High Courts21 Jan 1965Allowed

Ratnakar Naik and Others (Second Party Nos. 1 to 3) Vs Golakh Chandra Samal (First Party) and Others (Second Party Nos. 4 and 5)

Orissa High Court · AIR 1966 Ori 56 : (1965) 31 CLT 546 : (1966) CriLJ 279

Criminal Procedure Code, 1898 (CrPC) — Section 147, 366, 367

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High Courts21 Jan 1965

Jagannath Bisoi and Others Vs State of Orissa

Orissa High Court · (1965) 31 CLT 777 : (1965) CriLJ 830

Criminal Procedure Code, 1898 (CrPC) — Section 117(3)

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High Courts20 Jan 1965Allowed

Subas Chandra Mahapatra Vs The State

Orissa High Court · (1965) 31 CLT 305

Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 270, 279, 304, 304A

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High Courts19 Jan 1965Allowed

Jahara Panigrahi Vs Ula Panigrahi and Another

Orissa High Court · AIR 1965 Ori 199 : (1965) 31 CLT 490 : (1965) CriLJ 660

Criminal Procedure Code, 1898 (CrPC) — Section 435, 435(1), 436, 437, 438

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High Courts15 Jan 1965Dismissed

Pangi Jogi Naik and Another Vs The State

Orissa High Court · AIR 1965 Ori 205 : (1966) 32 CLT 456 : (1965) CriLJ 661

Criminal Procedure Code, 1898 (CrPC) — Section 154, 162(1)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302

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High Courts15 Jan 1965Dismissed

The State of Orissa and Others Vs Bhakta Charan Naik and Others

Orissa High Court · (1965) 31 CLT 654

Orissa Tenancy Act, 1913 — Section 2

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High Courts15 Jan 1965Allowed

Hemchandra Dansana Vs Dolamani Dansana and Others

Orissa High Court · AIR 1965 Ori 188 : (1965) 31 CLT 671

Orissa Estates Abolition Act, 1951 — Section 2, 39, 5, 7(1), 8A

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High Courts14 Jan 1965Allowed

Santosh Kumar Samant Vs Raja Sri Birachandra Jadumani Deo

Orissa High Court · AIR 1965 Ori 222 : (1965) 31 CLT 509 : (1965) CriLJ 796

Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts13 Jan 1965Dismissed

Daitari Mohapatra Vs Uchhab Sahu and Others

Orissa High Court · (1966) 32 CLT 133

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11 , 92

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High Courts12 Jan 1965

Kunu alias Muralidhar Padhan and Others Vs Budhu Sahu

Orissa High Court · AIR 1966 Ori 71 : (1966) CriLJ 430

Criminal Procedure Code, 1898 (CrPC) — Section 235, 235(1), 403, 403(2)Penal Code, 1860 (IPC) — Section 494, 497, 498

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