High Courts26 Sept 1955Dismissed
Prafulla Kumar Patnaik Vs Shri Kumar Harischandra Singh Deo and Another
Orissa High Court · AIR 1956 Ori 85
Negotiable Instruments Act, 1881 (NI) — Section 9
COURT ARCHIVE
Orissa High Court judgments, 1955
113 judgments · page 2 of 6
High Courts23 Sept 1955Dismissed
Atul Krushna Roy Vs Raukishore Mohanty and Others
Orissa High Court · AIR 1956 Ori 77 : (1956) 22 CLT 32
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), 115
High Courts05 Sept 1955
Chakko Bhai Ghelabhai Vs State of Orissa and Others
Orissa High Court · (1955) 21 CLT 531 : (1955) 21 CLT 521 : (1956) 7 STC 36
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Orissa Sales Tax Act, 1947 — Section 11(1), 12(5), 12(7), 2, 29(2)
High Courts02 Sept 1955Dismissed
Daitari Das and Others Vs The State
Orissa High Court · AIR 1956 Ori 97 : (1955) 21 CLT 549 : (1956) CriLJ 635
Criminal Procedure Code, 1898 (CrPC) — Section 48, 537, 75, 83(2)Evidence Act, 1872 — Section 114
High Courts31 Aug 1955Allowed
Lala Sahu Vs The State
Orissa High Court · (1955) 21 CLT 527
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164Penal Code, 1860 (IPC) — Section 375, 376
High Courts30 Aug 1955
The State Vs Laikhan Pradhan and Another
Orissa High Court · AIR 1956 Ori 108 : (1956) CriLJ 638
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Penal Code, 1860 (IPC) — Section 201, 300
High Courts30 Aug 1955Allowed
Sundarmani Devi and Another Vs Rupei Dei and Others
Orissa High Court · AIR 1956 Ori 16 : (1956) 22 CLT 39 : (1956) 22 CLT 35
High Courts25 Aug 1955Dismissed
Prasanna Kumar Mohapatra Vs The State
Orissa High Court · AIR 1956 Ori 86 : (1956) CriLJ 540
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409
High Courts12 Aug 1955Allowed
Radhamohan Khontla Vs Deenabandhu Panigrahi
Orissa High Court · (1958) 24 CLT 39
Transfer of Property Act, 1882 — Section 106, 107, 112, 113, 116
High Courts11 Aug 1955Allowed
Bhagaban Podhan and Others Vs State of Orissa
Orissa High Court · (1955) 21 CLT 465
Criminal Procedure Code, 1898 (CrPC) — Section 190, 497, 497(1)Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 325
High Courts05 Aug 1955Dismissed
Radhu Behera and Others Vs Radhashyam Sahu and Others
Orissa High Court · (1955) 21 CLT 420
Orissa Tenancy Act, 1913 — Section 235, 236, 236(2), 237, 31A
High Courts05 Aug 1955Dismissed
Dharmu Saboto and Another Vs Krushna Saboto and Others
Orissa High Court · AIR 1956 Ori 24
Arbitration Act, 1940 — Section 30
High Courts03 Aug 1955Allowed
Ch. Gangadhar Das Vs Collector of Cuttack and Others
Orissa High Court · (1955) 21 CLT 382
Constitution of India, 1950 — Article 226, 227Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 1, 2, 3, 4, 5
High Courts02 Aug 1955Allowed
Purna Chandra Panda and Another Vs Dayanidhi Patro and after him Sita Patrani and Others
Orissa High Court · (1955) 21 CLT 469
High Courts01 Aug 1955Allowed
Mohammed Khan Vs Ramnarayan Misra and Others
Orissa High Court · AIR 1956 Ori 156
Contract Act, 1872 — Section 73Easements Act, 1882 — Section 4, 52, 60, 62Transfer of Property Act, 1882 — Section 105
High Courts29 Jul 1955Dismissed
Gunia Padhan and Others Vs Narayan Dhal
Orissa High Court · (1955) 21 CLT 437
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Jul 1955Allowed
Radhanath Swain Vs Madhusudan Senapaty and Another
Orissa High Court · AIR 1956 Ori 58 : (1955) 21 CLT 561
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 58, Order 21 Rule 63, 107Evidence Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 53
High Courts21 Jul 1955
Robert Alveres and Sons and Others Vs Members, Board of Revenue in charge of Commercial Taxes and Others
Orissa High Court · AIR 1956 Ori 2 : (1956) 22 CLT 188 : (1956) 7 STC 284
Orissa Sales Tax Act, 1947 — Section 1(3), 2, 4(1)
High Courts21 Jul 1955Allowed
Boshnab Charan Patnaik Vs W. Rama Nilama
Orissa High Court · (1956) 22 CLT 198
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts19 Jul 1955Dismissed
Sk. Rahimbux, Sk. Naziruddin, Sk. Rayat and Others Vs Saheb Jamal, Tahtul Mosque and Others
Orissa High Court · (1958) 24 CLT 133