High Courts19 Jul 1963Allowed
Dulei Bewa and Others Vs Bimali Bewa and Others
Orissa High Court · AIR 1964 Ori 33 : (1963) 29 CLT 536
Hindu Succession Act, 1956 — Section 14(1)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,596 of 1,681
High Courts18 Jul 1963Dismissed
Rajib Domb alias Raju Domb Vs The State
Orissa High Court · (1963) 29 CLT 531
High Courts17 Jul 1963Dismissed
Krishna Naik and Others Vs S. Bhaskar Rao
Orissa High Court · (1964) 30 CLT 71
Criminal Procedure Code, 1898 (CrPC) — Section 131(3), 133, 133(1), 137(3), 192
High Courts15 Jul 1963
Dayasagar Bohidar Vs Sukaram Khadia
Orissa High Court · (1963) 29 CLT 538
Orissa Money Lenders Act, 1939 — Section 7Orissa Money Lenders Rules, 1939 — Rule 11
High Courts11 Jul 1963Partly Allowed
Raghunath Choudhury Vs Budhi Naik
Orissa High Court · AIR 1964 Ori 49
Orissa Merged State (Laws) Act, 1950 — Section 7, 7(b), 7(g)Central Provinces Tenancy Act, 1898 — Section 46Nayagarh Land Transfer Rules, — Rule 3
High Courts09 Jul 1963Dismissed
The State of Orissa Vs Harichandan Babu and Another
Orissa High Court · AIR 1964 Ori 73 : (1963) 29 CLT 548
Contract Act, 1872 — Section 10
High Courts09 Jul 1963Dismissed
Akshya Padhan Vs Ramkrishna Panigrahi
Orissa High Court · (1963) 29 CLT 495
Orissa Money Lenders Act, 1939 — Section 8
High Courts20 Jun 1963Allowed
Krushna Chandra Sahoo Vs Indramani Sahu and Others
Orissa High Court · AIR 1984 Ori 49
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts30 May 1963Dismissed
Prabhulal Thakur Vs Indian Union
Orissa High Court · AIR 1964 Ori 82 : (1963) 29 CLT 527
Railways Act, 1890 — Section 72, 74C
High Courts10 May 1963Dismissed
Jammula Narasimhulu Vs Kotini Sitaram and Another
Orissa High Court · (1965) 31 CLT 331
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1958 — Section 7, 7(1), 7(2)
High Courts10 May 1963Allowed
Ramkrishna Misra and Another Vs The State
Orissa High Court · (1963) 29 CLT 557
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 May 1963Dismissed
Union of India (UOI) Vs Shri Mahabir Rice Mills
Orissa High Court · (1963) 29 CLT 546
High Courts09 May 1963Dismissed
Madhusudhan Ray and Another Vs Ananta Charan Behera
Orissa High Court · AIR 1963 Ori 183 : (1963) 29 CLT 460
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14, 14(1), 6
High Courts08 May 1963Dismissed
Narahari Mohanti and Others Vs Ghanashyam Bal and Others
Orissa High Court · AIR 1963 Ori 186
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 9, Order 41 Rule 23
High Courts08 May 1963Dismissed
State of Orissa Vs Saban Naik alias Chhataka Naik
Orissa High Court · (1964) 30 CLT 194
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 May 1963Dismissed
Sevaram Pasari and Others Vs Registrar of Companies
Orissa High Court · AIR 1964 Ori 14 : (1963) 29 CLT 470 : (1964) CriLJ 64
Companies Act, 1956 — Section 166, 168, 210, 210(5)General Clauses Act, 1897 — Section 26
High Courts07 May 1963Allowed
Ajodhya Panda Vs Padmalochan Aggarwalla
Orissa High Court · (1963) 29 CLT 415
Penal Code, 1860 (IPC) — Section 406
High Courts07 May 1963Partly Allowed
Durga Charan Das Vs The State of Orissa
Orissa High Court · AIR 1964 Ori 65 : (1964) 30 CLT 49
Constitution of India, 1950 — Article 226, 310, 311Orissa Consumer Protection Rules, 1987 — Rule 6
High Courts04 May 1963Dismissed
Kandra Sethi Vs Metra Sahu and Another
Orissa High Court · (1963) 29 CLT 363
Constitution of India, 1950 — Article 17, 341Untouchability (Offences) Act, 1955 — Section 2, 3
High Courts04 May 1963Allowed
Kaushalya Meherani and Others Vs State of Orissa
Orissa High Court · AIR 1964 Ori 93 : (1963) 29 CLT 579 : (1964) CriLJ 421
Penal Code, 1860 (IPC) — Section 406