High Courts20 Dec 1962
Khimajee Patel Vs The State
Orissa High Court · (1963) 29 CLT 143
Motor Vehicles Act, 1988 — Section 123, 42
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,601 of 1,681
High Courts20 Dec 1962Dismissed
Union of India (UOI) Vs D. Paraju
Orissa High Court · AIR 1963 Ori 126 : (1963) 29 CLT 373
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, 115 , 151
High Courts20 Dec 1962
Subran Bibi and Another Vs Kulsam Bibi and Others
Orissa High Court · AIR 1963 Ori 120
Court Fees Act, 1870 — Article 17A, 7
High Courts19 Dec 1962
Madhusudan Pradhani alias Meta Vs The State
Orissa High Court · (1963) 29 CLT 134
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1962Dismissed
Union of India (UOI) and Others Vs Sudhir Kumar Roy and Others
Orissa High Court · AIR 1963 Ori 111 : (1963) 29 CLT 179 : (1963) 29 CLT 178
Evidence Act, 1872 — Section 123, 124
High Courts13 Dec 1962Dismissed
Hari Prasad Deb Vs Bhanuganga Tribhuban Deb
Orissa High Court · AIR 1964 Ori 8
Evidence Act, 1872 — Section 106Representation of the People Act, 1951 — Section 123, 123(4), 90(2)
High Courts13 Dec 1962Dismissed
Jogi Behera and Others Vs Girija Sankar Ray and Others
Orissa High Court · (1963) 29 CLT 256
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 43 Rule 1(1), 105, 105(1), 151
High Courts13 Dec 1962
Nityananda Mohapatra and Others Vs Madhusudan Mohapatra and Others
Orissa High Court · AIR 1963 Ori 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(2), Order 21 Rule 53(3), Order 21 Rule 57, Order 21 Rule 63
High Courts11 Dec 1962Allowed
Prahallad Thappa Vs Md. Yusuf Khan
Orissa High Court · (1963) 29 CLT 85
Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenants Relief Act, 1955 — Section 2(1), 3, 3(1)Registration Act, 1908 — Section 49
High Courts11 Dec 1962Allowed
Janardan Naik and Another Vs Khageswar Naik and Others
Orissa High Court · AIR 1963 Ori 130
Central Provinces Land Revenue Act, 1881 — Section 65A, 65A(4)Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Orissa Estates Abolition Act, 1951 — Section 3A(1)
High Courts10 Dec 1962Dismissed
Dhobei Charan Sahu Vs Official Liquidator of Sri Jagannath Industries Ltd. and Others
Orissa High Court · AIR 1963 Ori 220
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 483, 528, 643(1), 643(2)Contract Act, 1872 — Section 70
High Courts07 Dec 1962Dismissed
Shyam Sundar Nayak Gountia Vs Budhu Khadia and Another
Orissa High Court · (1963) 29 CLT 90
Limitation Act, 1963 — Article 142, 144, 149
High Courts04 Dec 1962Allowed
State of Orissa Vs Igni Dalai
Orissa High Court · (1963) 29 CLT 200
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 101, 302, 96, 97, 99
High Courts26 Nov 1962Allowed
P. Rammurty Vs A. Kalpo Patra and Others
Orissa High Court · AIR 1963 Ori 136
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Transfer of Property Act, 1882 — Section 48
High Courts22 Nov 1962Allowed
The State of Orissa Vs D. Suryanarayana
Orissa High Court · (1963) 29 CLT 59
Orissa Motor Vehicles Rules, 1993 — Rule 166, 85, 85(4)Penal Code, 1860 (IPC) — Section 279, 304A, 388
High Courts21 Nov 1962Dismissed
Brundaban Jena Vs Ram Chandra Misra and Others
Orissa High Court · (1963) 29 CLT 37
Easements Act, 1882 — Section 60
High Courts20 Nov 1962Dismissed
Bhimo Gantayat Vs Trinath Gantayat and Another
Orissa High Court · AIR 1963 Ori 223
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts20 Nov 1962Dismissed
Paula Nayak Vs The State
Orissa High Court · AIR 1963 Ori 93 : (1963) CriLJ 788
Evidence Act, 1872 — Section 27
High Courts19 Nov 1962Dismissed
Hadibandhu Behera Vs The State
Orissa High Court · (1963) 29 CLT 272
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 30, 409
High Courts14 Nov 1962Dismissed
State of Orissa Vs Khora Gagaru
Orissa High Court · (1963) 29 CLT 33
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 304, 323, 34