High Courts04 May 1963Dismissed
Kerodimal Khandelwal Vs Union of India (UOI)
Orissa High Court · AIR 1963 Ori 188
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 31
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,597 of 1,681
High Courts04 May 1963
Chemai Naik Vs Narad Mahapatra and Others
Orissa High Court · (1963) 29 CLT 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 83, Order 21 Rule 83(2), 64
High Courts04 May 1963Dismissed
Madan Misra Vs Chandramani Das
Orissa High Court · (1964) 30 CLT 377
Contract Act, 1872 — Section 25
High Courts03 May 1963Dismissed
State of Orissa Vs Sanyasi Madi
Orissa High Court · (1963) 29 CLT 464
Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1963
State of Orissa Vs Dinabandhn Domb alias Dumar and Another
Orissa High Court · (1963) 29 CLT 455
Penal Code, 1860 (IPC) — Section 342, 395, 412
High Courts02 May 1963
Kumar Chandramohan Singh Lal Vs The State
Orissa High Court · (1964) CriLJ 461
Evidence Act, 1872 — Section 32, 8Penal Code, 1860 (IPC) — Section 302, 324, 34, 342
High Courts02 May 1963Dismissed
Sri Gangadhar Mohanti Vs Sri Priyanath Das
Orissa High Court · (1963) 29 CLT 357
Evidence Act, 1872 — Section 167
High Courts02 May 1963Dismissed
Madanlal Joshi Vs Madanlal Chhapolia and Others
Orissa High Court · (1963) 29 CLT 435
Civil Procedure Code, 1908 (CPC) — Section 47Orissa House Rent Control Act, 1958 — Section 13, 2(4), 2(5), 7, 7(1)
High Courts01 May 1963Dismissed
Ratnakar Nanda Vs Ramesh Kumar Satpathy and Others
Orissa High Court · (1963) 29 CLT 404
Criminal Procedure Code, 1898 (CrPC) — Section 198Hindu Marriage Act, 1955 — Section 11, 17, 5, 7Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts01 May 1963
Kasinath Panigrahi and Others Vs The State
Orissa High Court · (1963) 29 CLT 432
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 207A, 435, 436, 438Penal Code, 1860 (IPC) — Section 395
High Courts01 May 1963Allowed
S.P. Jain Vs Kalinga Tubes Ltd. and Others
Orissa High Court · AIR 1964 Ori 72 : (1963) 29 CLT 554
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, 151
High Courts01 May 1963Allowed
Janardan Naik Vs State of Orissa
Orissa High Court · (1964) 30 CLT 136
Opium Act, 1878 — Section 9(80)
High Courts30 Apr 1963Dismissed
Sadhu Charan Mohanty and Another Vs H. Naik, Official Liquidator, Puri Bank Ltd.
Orissa High Court · AIR 1964 Ori 121
Civil Procedure Code, 1908 (CPC) — Section 11Orissa High Court Rules, 1948 — Rule 1
High Courts29 Apr 1963Dismissed
Udayanath Jena Vs Govinda Chandra Mohapatra
Orissa High Court · (1963) 29 CLT 395
Orissa Money Lenders Act, 1939 — Section 14, 15, 2(1)
High Courts26 Apr 1963Dismissed
Ganesh Mahanta and Others Vs Sukria Bewa and Others
Orissa High Court · AIR 1963 Ori 167 : (1963) 29 CLT 474
Hindu Succession Act, 1956 — Section 14(1)
High Courts22 Apr 1963Dismissed
The Orissa Ceramic Industries Ltd. and Others Vs Executive Officer, Jharsuguda Municipality and Others
Orissa High Court · AIR 1963 Ori 171
Constitution of India, 1950 — Article 245, 301, 304Orissa Municipal (Amendment) Act, 1954 — Section 113, 114, 117Orissa Municipal Act, 1950 — Section 117(1), 131, 131(1)
High Courts22 Apr 1963Dismissed
Jugal Kishore Roy and Others Vs Raja Sri Brajendra Chandra Singh Deo and Another
Orissa High Court · (1964) 30 CLT 138
Limitation Act, 1963 — Article 110Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4
High Courts19 Apr 1963Allowed
Sm. B. Veragam Vs Manorajan Samanta Kumar and Another
Orissa High Court · (1964) 30 CLT 315
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts19 Apr 1963
Sm. B. Veragam Vs Manoranjan Samanta Kumar and Another
Orissa High Court · (1963) 29 CLT 584
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts19 Apr 1963Allowed
Pankaj Charan Sahu Vs Nilamani Moharana and Another
Orissa High Court · (1963) 29 CLT 375
Penal Code, 1860 (IPC) — Section 323