High Courts27 Jan 1954Dismissed
Hira Dei Vs Bodhi Sahu and Others
Orissa High Court · AIR 1954 Ori 172
COURT ARCHIVE
Orissa High Court judgments, 1954
130 judgments · page 7 of 7
High Courts23 Jan 1954Dismissed
Fakirnath Vs Krushnachandra Nath and Others
Orissa High Court · AIR 1954 Ori 176
Evidence Act, 1872 — Section 32, 33
High Courts21 Jan 1954
Babulal Agarwalla Vs Province of Orissa and Others
Orissa High Court · AIR 1954 Ori 225
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 5(2), 523(1), 550Defence of India Act, 1939 — Section 17(1)Defence of India Rules, 1939 — Rule 124, 128, 81, 81(2), 81(4)
High Courts20 Jan 1954Allowed
State of Orissa Vs Banshi Nayak, (Accused)
Orissa High Court · AIR 1954 Ori 163 : (1954) 20 CLT 130
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288Evidence Act, 1872 — Section 1, 3
High Courts20 Jan 1954
State of Orissa Vs Banshi Nayak
Orissa High Court · (1954) CriLJ 980
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 1954
The State Vs Editors, Printers and Publishers of the Newspapers Matrubhumi and Krushak and Others
Orissa High Court · AIR 1954 Ori 149
Constitution of India, 1950 — Article 19(1)Contempt of Courts Act, 1971 — Section 3
High Courts13 Jan 1954
Akulananda Rout Vs State of Orissa
Orissa High Court · (1954) CriLJ 1422
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
High Courts12 Jan 1954Dismissed
Bhagban Sahu and Another Vs Dasarathi Sahu and Others
Orissa High Court · AIR 1954 Ori 178 : (1954) 20 CLT 115
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, Order 40 Rule 1Transfer of Property Act, 1882 — Section 100
High Courts12 Jan 1954Dismissed
The Governor General alias the Dominion of India Vs The Haru Soap Works (Firm)
Orissa High Court · (1954) 20 CLT 579
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts12 Jan 1954Allowed
Banamali Dalbehura Vs Srimati Ratnamani Dei and Others
Orissa High Court · (1954) 20 CLT 319
Easements Act, 1882 — Section 60