High Courts23 Jul 1951
Trilochan Misra and Others Vs The State
Orissa High Court · AIR 1953 Ori 81 : (1952) 18 CLT 40
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540A
COURT ARCHIVE
Orissa High Court judgments, 1951
64 judgments · page 3 of 4
High Courts18 Jul 1951
Purna Chandra Mandal Vs State of Orissa
Orissa High Court · AIR 1952 Ori 83
Essential Supplies (Temporary Powers) Act, 1946 — Section 17Mayurbhanj Essential Supplies (Temporary Powers) Act, 1948 — Section 6
High Courts18 Jul 1951Dismissed
The State Vs Sadhu Charan Panigrahi
Orissa High Court · AIR 1952 Ori 73 : (1952) 18 CLT 19
Penal Code, 1860 (IPC) — Section 116, 161
High Courts03 May 1951Dismissed
Ratanlal Gupta and Another Vs The District Magistrate of Ganjam and Others
Orissa High Court · AIR 1952 Ori 52
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 22Preventive Detention Act, 1950 — Section 3
High Courts30 Apr 1951
Sm. Nilamoni Bewa and Another Vs Mrutunjaya Pradhan and Others
Orissa High Court · AIR 1951 Ori 362
Transfer of Property Act, 1882 — Section 58
High Courts18 Apr 1951Dismissed
Bishnu Charan Mukherjee and Another Vs State of Orissa
Orissa High Court · AIR 1952 Ori 11
Constitution of India, 1950 — Article 19, 19(1), 19(2)Orissa General Clauses Act, 1937 — Section 3(1)Orissa Municipal Act, 1950 — Section 1, 1(3), 1(5), 16(1)
High Courts16 Apr 1951
Janama Bhoi and Another Vs Draupadi Bhoiani
Orissa High Court · AIR 1952 Ori 26 : (1951) 17 CLT 270
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts16 Apr 1951Dismissed
Nimai Charan Kamila Vs Sham Mohan Nandi
Orissa High Court · AIR 1953 Ori 254 : (1952) 18 CLT 279
Constitution of India, 1950 — Article 227Orissa House Rent Control Act, 1947 — Section 1
High Courts13 Apr 1951Allowed
Mohan Prasad Singh Deo Vs Ganesh Prasad Bhagat and Others
Orissa High Court · AIR 1952 Ori 168 : (1951) 17 CLT 278
Civil Procedure Code, 1908 (CPC) — Section 153Limitation Act, 1908 — Section 5
High Courts12 Apr 1951Allowed
Sanatan Baliarsing and Others Vs State and Another
Orissa High Court · AIR 1952 Ori 33 : (1953) 19 CLT 370
Criminal Procedure Code, 1898 (CrPC) — Section 112
High Courts04 Apr 1951Allowed
Makar Bhoi and Others Vs State of Orissa
Orissa High Court · AIR 1951 Ori 357 : (1951) 17 CLT 206
High Courts03 Apr 1951Dismissed
Lokanath Misra Vs State of Orissa and Another
Orissa High Court · AIR 1952 Ori 42
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Government of India Act, 1935 — Section 299(2)Orissa Motor Vehicles (Regulation of Stage Carriage and Public Carriers Services) Act, 1947 — Section 4, 5, 6
High Courts16 Mar 1951Allowed
Gour Charan Das Vs Atal Behari Ray and Another
Orissa High Court · AIR 1951 Ori 359 : (1951) 17 CLT 298
Orissa Tenancy Act, 1913 — Section 26(2)
High Courts14 Mar 1951
Durga Dei Vs Sadananda Prusty and Others
Orissa High Court · AIR 1952 Ori 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 38 Rule 11, Order 38 Rule 8, 11Limitation Act, 1908 — Article 11, 120
High Courts09 Mar 1951Dismissed
Natabar Parichha and Others Vs Nimai Charan Misra and Others
Orissa High Court · AIR 1952 Ori 75
Evidence Act, 1872 — Section 32, 32(5), 50Transfer of Property Act, 1882 — Section 41
High Courts08 Mar 1951
Khetri Bewa Vs State of Orissa
Orissa High Court · AIR 1952 Ori 37 : (1951) 17 CLT 220
Criminal Procedure Code, 1898 (CrPC) — Section 172, 429Penal Code, 1860 (IPC) — Section 100, 101, 304, 97, 99
High Courts26 Feb 1951Dismissed
Pratap Kishore and Another Vs Gyanendranath
Orissa High Court · AIR 1951 Ori 313
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 20 Rule 2, Order 20 Rule 8, 9Evidence Act, 1872 — Section 101, 102, 103, 17, 21
High Courts16 Feb 1951Allowed
Sudarsan Das and Others Vs Bhaju Sahu and Another
Orissa High Court · AIR 1952 Ori 165 : (1951) 17 CLT 209
Central Provinces Tenancy Act, 1898 — Section 3, 60Transfer of Property Act, 1882 — Section 105, 117
High Courts14 Feb 1951Dismissed
Antarijami Khadanga Vs Ketaki Debi and Others
Orissa High Court · AIR 1952 Ori 173
Arbitration Act, 1940 — Section 14(2), 17
High Courts09 Feb 1951Allowed
Radhi Bewa and Another Vs Bhagwan Sahu and Others
Orissa High Court · AIR 1951 Ori 378
Hindu Womens Right to Property Act, 1937 — Section 2, 3, 3(1), 3(12), 3(2)