High Courts11 Nov 1963

The State of Orissa Vs Baishnab Sahu and Others

Orissa High Court · AIR 1964 Ori 222

Central Provinces Tenancy Act, 1898 — Section 46Land Acquisition Act, 1894 — Section 23, 23(1)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7(1)
High Courts04 Nov 1963Dismissed

Rushi Naik Vs The State

Orissa High Court · AIR 1964 Ori 71 : (1964) 30 CLT 105 : (1964) CriLJ 342

Criminal Procedure Code, 1898 (CrPC) — Section 350(1), 350(2), 350(3), 528(2)
High Courts01 Oct 1963Partly Allowed

Paramhansa Jadab and Another Vs The State

Orissa High Court · AIR 1964 Ori 144 : (1965) 31 CLT 17 : (1964) CriLJ 680

Criminal Procedure Code, 1898 (CrPC) — Section 164, 46, 533Evidence Act, 1872 — Section 133, 26, 27Penal Code, 1860 (IPC) — Section 302, 8