High Courts16 Aug 1950Dismissed

Khalli Behera Vs The State

Orissa High Court · AIR 1951 Ori 78 : (1950) 16 CLT 186

Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 339(2)Evidence Act, 1872 — Section 24
High Courts10 Aug 1950Allowed

Ratna Munda Vs The State

Orissa High Court · AIR 1951 Ori 245 : (1950) 16 CLT 227

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 100, 304
High Courts09 Aug 1950Allowed

Hadu Vs The State

Orissa High Court · AIR 1951 Ori 53 : (1955) 21 CLT 214

Evidence Act, 1872 — Section 106, 133, 6, 8Penal Code, 1860 (IPC) — Section 300
High Courts27 Jul 1950Dismissed

The State of Orissa Vs Oriya Sama Majhi

Orissa High Court · (1954) 20 CLT 386

Criminal Law (Amendment) Act, 1932 — Section 10, 10(1)Criminal Law Amendment (Amending) Ordinance, 1943 — Section 11Criminal Procedure Code, 1898 (CrPC) — Section 10, 12, 141, 144, 156
High Courts21 Jul 1950Dismissed

Vaikuntham Jaganadham Vs State of Orissa

Orissa High Court · AIR 1952 Ori 164 : (1951) 17 CLT 154

Criminal Procedure Code, 1898 (CrPC) — Section 337, 540Essential Supplies (Temporary Powers) Act, 1946 — Section 7Evidence Act, 1872 — Section 118, 133