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Orissa High Court judgments, 1952

83 judgments · page 4 of 5

High Courts25 Mar 1952Dismissed

Jagadish Patel Vs Patel Tobacco Co. and G.C. Sankar

Orissa High Court · AIR 1952 Ori 260 : (1952) 18 CLT 284 : (1952) 18 CLT 234

Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 245Government of India Act, 1935 — Section 107(2), 297, 297(1)Orissa Essential Article Control and Requisitioning (Temporary Powers) Act, 1947 — Section 2, 3, 4, 5, 8
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High Courts03 Mar 1952Dismissed

Bansidhar Vs District Magistrate

Orissa High Court · AIR 1953 Ori 229 : (1952) 18 CLT 350

Orissa Maintenance of Public Order (Amendment) Act, 1950 — Section 22Orissa Maintenance of Public Order Act, 1948 — Section 13
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High Courts19 Feb 1952Dismissed

The State Vs Biswanath Naik

Orissa High Court · AIR 1952 Ori 220

Criminal Procedure Code, 1898 (CrPC) — Section 197Government of India Act, 1935 — Section 59(1), 59(2)Prevention of Corruption Act, 1947 — Section 6
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High Courts19 Feb 1952

Biswabhusan Naik Vs The State

Orissa High Court · AIR 1952 Ori 289 : (1952) 18 CLT 227

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 221(3), 225, 234Evidence Act, 1872 — Section 133, 157, 35Penal Code, 1860 (IPC) — Section 107, 161
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High Courts13 Feb 1952Dismissed

Bhajaram Swain Vs State of Orissa

Orissa High Court · AIR 1953 Ori 277 : (1952) 18 CLT 261

Constitution of India, 1950 — Article 19(1)Essential Supplies (Temporary Powers) Act, 1946 — Section 3(2)
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High Courts08 Feb 1952

Kudura Podhan Vs Gangadhar Behera

Orissa High Court · AIR 1953 Ori 238 : (1952) 18 CLT 267

Code Of Criminal Procedure, 1973 — Section 435, 439Agency Tracts Interest And Land Transfer Act, 1917 — Section 4(2)Constitution Of India, 1950 — Article 226, 227
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High Courts24 Jan 1952

State Vs Sankar Charan Sahu and Another

Orissa High Court · AIR 1952 Ori 215 : (1952) 18 CLT 75

Civil Procedure Code, 1908 (CPC) — Section 135Contempt of Courts Act, 1971 — Section 2, 2(3)Criminal Procedure Code, 1898 (CrPC) — Section 144
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