High Courts11 Oct 1949Dismissed
Harihar Mahapatra and Others Vs Hari Otha and Others
Orissa High Court · AIR 1950 Ori 257
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 80Evidence Act, 1872 — Section 35
COURT ARCHIVE
Orissa High Court judgments, 1949
66 judgments · page 2 of 4
High Courts10 Oct 1949Dismissed
V. Verabhadralu Vs State of Orissa
Orissa High Court · AIR 1950 Ori 121
Criminal Procedure Code, 1898 (CrPC) — Section 537Defence of India Rules, 1939 — Rule 81(4)
High Courts10 Oct 1949Dismissed
The King Vs Birdi Chand Moda
Orissa High Court · AIR 1953 Ori 32 : (1949) 15 CLT 37
High Courts14 Sept 1949
Brajakishor Pattanik and Others Vs Indian Union
Orissa High Court · AIR 1950 Ori 146
Criminal Procedure Code, 1898 (CrPC) — Section 491Orissa Maintenance of Public Order Act, 1948 — Section 2, 3
High Courts13 Sept 1949Dismissed
King-Emperor Vs Lachhu Kamara
Orissa High Court · AIR 1950 Ori 62
Criminal Procedure Code, 1898 (CrPC) — Section 204Penal Code, 1860 (IPC) — Section 224, 447
High Courts13 Sept 1949Dismissed
Sri Gadadhar Ramanuj Das and Others Vs The Province of Orissa and Another
Orissa High Court · AIR 1950 Ori 47
Government of India Act, 1935 — Section 100Orissa Hindu Religious Endowments Act, 1939 — Section 49, 49(1), 6(12)
High Courts08 Sept 1949Allowed
Ramanath Panda Vs Damodar Sahu and Others
Orissa High Court · AIR 1950 Ori 230
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 83(1), Order 21 Rule 83(2), 115, 73
High Courts02 Sept 1949
Fakir Mohammad Vs King
Orissa High Court · AIR 1952 Ori 87 : (1950) 16 CLT 166
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4
High Courts02 Sept 1949Dismissed
Suresh Chandra Pradhan Vs Ganesh Chandra De and Others
Orissa High Court · AIR 1951 Ori 351
Specific Relief Act, 1877 — Section 24, 27
High Courts01 Sept 1949Allowed
Indramoni Devi Vs Raghunath Bhanja Birabar Jagdeb and Others
Orissa High Court · AIR 1950 Ori 59
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts23 Aug 1949Dismissed
The King Vs S.N. Singh Rai
Orissa High Court · AIR 1951 Ori 297
Evidence Act, 1872 — Section 114, 133, 3Penal Code, 1860 (IPC) — Section 161
High Courts19 Aug 1949Allowed
Ranga Bewa Vs Raju Lenka and Others
Orissa High Court · AIR 1950 Ori 64
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47
High Courts08 Aug 1949Allowed
Hadibandhu Misra Vs King
Orissa High Court · AIR 1950 Ori 245 : (1954) 20 CLT 228
Criminal Procedure Code, 1898 (CrPC) — Section 252(2), 256
High Courts08 Aug 1949Allowed
Rajkishor Mohanty and Another Vs Banabehari Patnaik and Others
Orissa High Court · AIR 1951 Ori 291
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 29, 31, 46, 49
High Courts05 Aug 1949Allowed
Anangabhusan Vs Ghanashyam Patro and Another
Orissa High Court · AIR 1951 Ori 349
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 33 Rule 9, 11
High Courts04 Aug 1949
Hari Behera Vs Harikrishna Kantha
Orissa High Court · AIR 1950 Ori 61
Orissa Tenancy Act, 1913 — Section 236, 57
High Courts01 Aug 1949Dismissed
The King Vs Hari Baisakh
Orissa High Court · AIR 1950 Ori 88
Criminal Procedure Code, 1898 (CrPC) — Section 243, 255Essential Supplies (Temporary Powers) Act, 1946 — Section 17, 7
High Courts11 Jul 1949
Krupasindhu Panigrahi Vs Rex
Orissa High Court · AIR 1951 Ori 277
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112, 117(5)
High Courts13 May 1949
Govinda Mohapatra Vs T. Venkatakrishnayya and Others
Orissa High Court · AIR 1950 Ori 6
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62Contract Act, 1872 — Section 43
High Courts13 May 1949
Kunja Sahu and Others Vs Bhagaban Mohanty and Others
Orissa High Court · AIR 1951 Ori 35
Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)