High Courts04 Dec 1963
Alekh Prasad Behera Vs The State
Orissa High Court · (1964) CriLJ 102
Penal Code, 1860 (IPC) — Section 366
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,592 of 1,681
High Courts04 Dec 1963Allowed
Bholaram Prasad and Others Vs The State
Orissa High Court · (1964) 30 CLT 407
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts03 Dec 1963Dismissed
Kanji Chaku Bhai Vs Ahmed Khan
Orissa High Court · (1964) 30 CLT 181
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30, 30(1), 30(3)
High Courts03 Dec 1963Allowed
Harihar Panda and Another Vs Jambabati Pandani and Others
Orissa High Court · AIR 1964 Ori 167 : (1967) 33 CLT 1043
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts03 Dec 1963Allowed
Radha Krishna Mohapatra Vs Bhuyan Sri Shyam Sundar Mohapatra and Others
Orissa High Court · AIR 1964 Ori 136
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 43 Rule 1, 115, 2(2)Hindu Adoptions and Maintenance Act, 1956 — Section 11, 11(1), 12, 16, 8
High Courts02 Dec 1963Dismissed
Maheswar Parida and Others Vs Maiana Bewa and Others
Orissa High Court · AIR 1964 Ori 174
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 32(5)
High Courts28 Nov 1963Allowed
Harekrushna Harichandan Mohapatra Vs Dolgovinda Sahu
Orissa High Court · AIR 1964 Ori 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 41 Rule 1, 48
High Courts26 Nov 1963Dismissed
Banamali Sashmal and Others Vs Naru Patra and Others
Orissa High Court · (1964) 30 CLT 63
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 16 Rule 7, Order 16 Rule 7A
High Courts25 Nov 1963Dismissed
The State Vs Dharanidhar alias Landu Mahakud
Orissa High Court · (1964) 30 CLT 1
Criminal Procedure (Amendment) Act, 1955 — Section 367Criminal Procedure Code, 1898 (CrPC) — Section 374Evidence Act, 1872 — Section 105
High Courts23 Nov 1963Allowed
Mohd. Ibrahim Khan Vs Rupendra Dhal and Others
Orissa High Court · (1964) 30 CLT 278
Criminal Procedure Code, 1898 (CrPC) — Section 145, 47Penal Code, 1860 (IPC) — Section 406
High Courts22 Nov 1963Dismissed
Bhubaneswar Padhy Dewan Bakshi Mohapatra Vs K. Ramamurthy Subudhi and Another
Orissa High Court · (1964) 30 CLT 325
Criminal Procedure Code, 1898 (CrPC) — Section 14 , 145Limitation Act, 1963 — Article 47Orissa Estates Abolition Act, 1951 — Section 49(1), 49(2), 6, 7, 8
High Courts22 Nov 1963Allowed
Shridhar Ghose Vs Harimohan Sahu
Orissa High Court · AIR 1964 Ori 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts21 Nov 1963
Bipin Chandra Maharana Vs Republic of India
Orissa High Court · AIR 1964 Ori 152 : (1964) 30 CLT 29 : (1964) CriLJ 688
Criminal Procedure Code, 1898 (CrPC) — Section 234(1)Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1947 — Section 5, 5(1), 6
High Courts20 Nov 1963Dismissed
Brundaban Chandra Dhir Vs Natabar Chandra Dhir
Orissa High Court · AIR 1965 Ori 74
Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts20 Nov 1963Dismissed
Jogeswar Bhoi Vs Jibardhan Bhoi
Orissa High Court · (1964) 30 CLT 474
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Orissa House Rent Control Act, 1948 — Section 13, 14, 7(1), 7(3)
High Courts19 Nov 1963Allowed
Joachin Sahu Vs State of Orissa and Another State of Orissa Vs Joachin Sahu
Orissa High Court · (1965) 31 CLT 47
Land Acquisition Act, 1894 — Section 18, 20, 21, 23(1), 23(2)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 14(1), 14(2), 2, 9Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Rules, 1950 — Rule 12, 13, 14, 4, 5(1)
High Courts18 Nov 1963Allowed
Smt. Swarnamayi Panigrahi and Others Vs Land Acquisition Collector
Orissa High Court · AIR 1964 Ori 113
Land Acquisition Act, 1894 — Section 18, 34, 4(1)Land Acquisition Rules — Rule 3
High Courts14 Nov 1963Allowed
Satya Mali Vs The State
Orissa High Court · AIR 1964 Ori 173 : (1964) 30 CLT 18 : (1964) CriLJ 42
Evidence Act, 1872 — Section 101 , 102, 103, 104Penal Code, 1860 (IPC) — Section 304A, 337
High Courts12 Nov 1963Allowed
Abhimanyu Patnaik and Another Vs Ramahari Patro and Others
Orissa High Court · (1964) 30 CLT 190
Court Fees Act, 1870 — Article 5
High Courts12 Nov 1963Allowed
Baisnab Padhan Vs Parma Padhan and Another
Orissa High Court · AIR 1964 Ori 156 : (1966) 32 CLT 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 11, 115, 151Evidence Act, 1872 — Section 101, 102, 103, 104, 18Hindu Succession Act, 1956 — Section 14