Orissa High Court Judgments 1953

High Courts16 Dec 1953Dismissed

Muhammad Khan Vs Gourishankar Misra

Orissa High Court · AIR 1954 Ori 193 : (1954) 20 CLT 188

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Criminal Procedure Code, 1898 (CrPC) — Section 439, 476Penal Code, 1860 (IPC) — Section 193

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High Courts11 Dec 1953

Makaradhwaj Sahu and Another Vs The State

Orissa High Court · (1954) 20 CLT 99 : (1954) CriLJ 950

Penal Code, 1860 (IPC) — Section 186, 188, 353

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High Courts08 Dec 1953Dismissed

Hati Pratihari and Another Vs Alekh Mohapatra and Others

Orissa High Court · AIR 1954 Ori 136 : (1954) 20 CLT 324

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4, Order 32 Rule 4(4), 148, 151Specific Relief Act, 1877 — Section 15

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High Courts08 Dec 1953Dismissed

Batakrushna Sahu and Another Vs Kunja Behari and Another

Orissa High Court · AIR 1954 Ori 132 : (1954) 20 CLT 373

Civil Procedure Code, 1908 (CPC) — Section 11Orissa Tenancy Act, 1913 — Section 3(3), 4, 4(3)Transfer of Property Act, 1882 — Section 108, 117

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High Courts08 Dec 1953Dismissed

Daitari Naik Vs Hadu Gountia

Orissa High Court · (1954) 20 CLT 222

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High Courts02 Dec 1953Allowed

Dibakar Barik Vs State of Orissa

Orissa High Court · (1954) 20 CLT 341

Penal Code, 1860 (IPC) — Section 342, 411

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High Courts01 Dec 1953Dismissed

H. Naik, O.L. Puri Bank Ltd. Vs Jitendranath Das

Orissa High Court · AIR 1954 Ori 139 : (1954) 20 CLT 345 : (1954) 24 CompCas 294

Banking Companies (Amendment) Act, 1950 — Section 45ABanking Companies Act, 1949 — Section 45B(1)Provincial Insolvency Act, 1920 — Section 4(1)

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High Courts27 Nov 1953Allowed

Narayan Bajoria and Others Vs Fagu Swain

Orissa High Court · AIR 1954 Ori 240

Criminal Procedure Code, 1898 (CrPC) — Section 145, 344Penal Code, 1860 (IPC) — Section 379

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High Courts24 Nov 1953Allowed

Killamsetti Suryanarayan Vs Maharaja Sri Sri Sri Vikrama Deo Varma and after him Sri Ramkrishna Deo, through next friend General Manager, Sri G.B. Behera

Orissa High Court · (1954) 20 CLT 214

Transfer of Property Act, 1882 — Section 108, 111

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High Courts13 Nov 1953Allowed

Gangadhar Vs Dindayal and Another

Orissa High Court · AIR 1954 Ori 142 : (1954) 20 CLT 181

Central Provinces Land Revenue Act, 1881 — Section 109

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High Courts11 Nov 1953Allowed

Gumani Puntia Vs Khetrabasi Puntia and Others

Orissa High Court · AIR 1954 Ori 189 : (1954) 20 CLT 68

Limitation Act, 1908 — Article 142, 144

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High Courts10 Nov 1953Dismissed

Purna Chand Sahu Vs Chamra Bariha and Others

Orissa High Court · AIR 1954 Ori 114 : (1954) 20 CLT 425

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6, Order 41 Rule 6, Order 45 Rule 13, 109, 110

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High Courts10 Nov 1953Allowed

Abdul Majid Vs Ganesh Das Kalooram Ltd. and Another

Orissa High Court · AIR 1954 Ori 124

Contract Act, 1872 — Section 62Negotiable Instruments Act, 1881 (NI) — Section 30, 4, 84, 84(1), 93

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High Courts07 Nov 1953Allowed

Sri Naran Badudia and Others Vs Sri Fagu Swain

Orissa High Court · (1954) 20 CLT 67

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 379

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High Courts07 Nov 1953Allowed

Balabhadra Sadangi Vs Radha Krishna Patnaik and Another

Orissa High Court · AIR 1956 Ori 142 : (1956) 22 CLT 16

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 17, Order 21 Rule 17(2)Limitation Act, 1908 — Article 182(5)

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High Courts04 Nov 1953Allowed

Sri Sri Chandrasekhar Swamy Thakur Vs Baidhar Panda

Orissa High Court · (1954) 20 CLT 596

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High Courts29 Oct 1953Dismissed

The State Vs Maheswar Alias Mahi Dehuri

Orissa High Court · (1954) 20 CLT 28

Criminal Procedure Code, 1898 (CrPC) — Section 154, 160, 161, 342, 428Evidence Act, 1872 — Section 90Penal Code, 1860 (IPC) — Section 211, 224

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High Courts28 Oct 1953Partly Allowed

Zahiruddin Muhommed Vs M. Subba Rao

Orissa High Court · AIR 1954 Ori 130 : (1954) 20 CLT 76

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 60, 61

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High Courts27 Oct 1953

Sriram Agarwalla and Others Vs Sagarmal Modi

Orissa High Court · AIR 1957 Ori 8

Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 38, 60

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High Courts27 Oct 1953Allowed

Sriram Agarwall and Others Vs Sagarmal Modi

Orissa High Court · (1955) 21 CLT 288

Sales of Goods Act, 1930 — Section 30, 38(2)

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Orissa High Court judgments, 1953