COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,609 of 1,681

High Courts30 Oct 1961Dismissed

State of Orissa Vs Jagannath Baral and Another

Orissa High Court · (1962) 28 CLT 34

Criminal Procedure (Amendment) Act, 1955 — Section 479ACriminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476, 476(1), 477Penal Code, 1860 (IPC) — Section 192, 193, 323, 426

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High Courts26 Oct 1961Dismissed

Burmah Construction Company Vs The State of Orissa and Others

Orissa High Court · (1962) 28 CLT 150

Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 14, 14A

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High Courts12 Oct 1961

Khetramohan Baral and Others Vs Moni Behera and Others

Orissa High Court · AIR 1962 Ori 128

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, 152

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High Courts12 Oct 1961Allowed

Khetramohan Baral and Others Vs Rasananda Misra and Others

Orissa High Court · AIR 1962 Ori 141

Civil Procedure Code, 1908 (CPC) — Section 11Orissa Tenancy Act, 1913 — Section 117(3), 5(5)

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High Courts11 Oct 1961Dismissed

Rajkishore Dhal and Others Vs Dadhi Sahu and Others

Orissa High Court · (1962) 28 CLT 204

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115

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High Courts11 Oct 1961Dismissed

Gajendranath Das Vs D.P. Misra

Orissa High Court · (1962) 28 CLT 60

Contract Act, 1872 — Section 74Orissa House Rent Control Act, 1958 — Section 13, 6, 7

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High Courts11 Oct 1961

State of Orissa Vs Bhourilal Agarwalla (Accused)

Orissa High Court · (1962) CriLJ 835

Evidence Act, 1872 — Section 17, 21, 24

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High Courts10 Oct 1961Dismissed

Muralidhar Marwari Vs Lalit Mohan Sahu and Others

Orissa High Court · AIR 1962 Ori 86

Transfer of Property Act, 1882 — Section 3, 53A

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High Courts30 Sept 1961Dismissed

Padman Kulta alias Khamari and Another Vs The State

Orissa High Court · (1965) 31 CLT 357

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Sept 1961Allowed

State of Orissa Vs Gadei Sahu

Orissa High Court · (1962) 28 CLT 47

Bihar and Orissa Excise Act, 1915 — Section 47, 77(2), 78(4), 87Criminal Procedure Code, 1898 (CrPC) — Section 190, 342

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High Courts12 Sept 1961Allowed

Gerua Biswal Vs Kshyama Biswal

Orissa High Court · AIR 1962 Ori 107

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49

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High Courts12 Sept 1961

State Vs Jagadanand Panigrahi

Orissa High Court · AIR 1962 Ori 67

Legal Practitioners Act, 1879 — Section 13

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High Courts11 Sept 1961Dismissed

Kasinath Martha and Others Vs Benudhar Baliarsingh and Others

Orissa High Court · (1962) 28 CLT 23

Constitution of India, 1950 — Article 320Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 14, 19, 5, 6Orissa Tenancy Act, 1913 — Section 204, 238, 24(1), 251, 61

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High Courts11 Sept 1961

Arun Kumar Patra Vs Sudhansu Bala Patra

Orissa High Court · AIR 1962 Ori 65

Divorce Act, 1869 — Section 19, 19(1)

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High Courts07 Sept 1961Allowed

Radhamohan Sundara Mohapatra Vs Sura Dei and Another

Orissa High Court · AIR 1962 Ori 181

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 122, 127, 128

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High Courts01 Sept 1961

Jagabandhu Gial Vs State of Orissa

Orissa High Court · (1962) CriLJ 569

Central Excises and Salt Act, 1944 — Section 18Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34

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High Courts31 Aug 1961Dismissed

Sadasiba Panda Vs Bansidhar Sahu

Orissa High Court · AIR 1962 Ori 115 : (1962) 28 CLT 55

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High Courts31 Aug 1961

S. Kalidas Vs The State

Orissa High Court · (1962) 28 CLT 107

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 304ARailways Act, 1989 — Section 101

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High Courts23 Aug 1961Allowed

Dhani Mohanty Vs Hari Mohanty and Others

Orissa High Court · (1962) 28 CLT 129

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1, Order 47 Rule 1, Order 9 Rule 9, 109

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High Courts22 Aug 1961Dismissed

Mahanta Sankarshan Ramanuja Das Goswami Vs The State of Orissa and Another

Orissa High Court · (1962) 28 CLT 95

Constitution of India, 1950 — Article 13, 132(1), 14, 19, 226Orissa Estates Abolition (Amendment) Act, 1954 — Section 3, 3(2)Orissa Estates Abolition Act, 1951 — Section 2, 3

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