High Courts10 Dec 1956Allowed
Kalu Khan Vs The State
Orissa High Court · AIR 1957 Ori 102 : (1957) 23 CLT 229 : (1957) CriLJ 530
Evidence Act, 1872 — Section 27
COURT ARCHIVE
Orissa High Court judgments, 1956
104 judgments · page 1 of 6
High Courts10 Dec 1956Allowed
Keshab Chandra Nanda Vs Krishna Mohan Das and Another
Orissa High Court · (1957) 23 CLT 322
Negotiable Instruments Act, 1881 (NI) — Section 118, 27, 8
High Courts05 Dec 1956Allowed
Dasa Mahanty and Another Vs Gadadhar Samal and Others
Orissa High Court · AIR 1957 Ori 92 : (1957) 23 CLT 37 : (1957) CriLJ 526
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts28 Nov 1956Dismissed
Sankarsana Ramanuja Das Vs State of Orissa and Another
Orissa High Court · AIR 1957 Ori 96
Constitution of India, 1950 — Article 201, 31(1), 31(4), 31A, 31A(1)Orissa Estates Abolition (Amendment) Act, 1954 — Section 2Orissa Estates Abolition Act, 1951 — Section 1, 2
High Courts28 Nov 1956Dismissed
Lokanath Naik and Another Vs The State
Orissa High Court · (1957) 23 CLT 146
Penal Code, 1860 (IPC) — Section 320, 323, 325, 39
High Courts27 Nov 1956Allowed
Dusasan Padhan Vs State of Orissa
Orissa High Court · (1957) 23 CLT 57
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 366, 376Railways Act, 1989 — Section 113
High Courts27 Nov 1956
Ghanashyam Misra Vs The State
Orissa High Court · AIR 1957 Ori 78 : (1957) CriLJ 469
Evidence Act, 1872 — Section 156Penal Code, 1860 (IPC) — Section 376, 377
High Courts26 Nov 1956Dismissed
Lalit Mohan Paramaguru and Mohan Munda Vs The State
Orissa High Court · (1957) 23 CLT 31
Penal Code, 1860 (IPC) — Section 161, 165, 342, 376Prevention of Corruption Act, 1988 — Section 6
High Courts23 Nov 1956
Baluni Dei Vs The State
Orissa High Court · AIR 1957 Ori 69 : (1957) 23 CLT 50 : (1957) CriLJ 468
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts22 Nov 1956Allowed
State of Orissa Vs Indian Chemical Products Ltd. and Another
Orissa High Court · AIR 1957 Ori 203
Companies Act, 1913 — Section 18, 34, 38, 38(3)Companies Act, 1956 — Section 108, 155
High Courts15 Nov 1956Dismissed
Damodar Mohanty Vs State of Orissa
Orissa High Court · AIR 1957 Ori 74
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1)
High Courts14 Nov 1956
Ramakrishna Deo Vs Collector of Koraput and Another
Orissa High Court · AIR 1957 Ori 263
General Clauses Act, 1897 — Section 6Orissa Estates Abolition Act, 1951 — Section 48, 49(1)Orissa General Clauses Act, 1937 — Section 5
High Courts13 Nov 1956
Jaladhar Sahu Vs The State
Orissa High Court · AIR 1957 Ori 39 : (1957) 23 CLT 1 : (1957) CriLJ 384
Criminal Procedure Code, 1898 (CrPC) — Section 162Opium Act, 1878 — Section 20B(5)
High Courts13 Nov 1956
State Vs Mahendranath Dutta and Another
Orissa High Court · AIR 1957 Ori 49 : (1957) 23 CLT 6
Legal Practitioners Act, 1879 — Section 13
High Courts09 Nov 1956Allowed
Ramachandra Kar and Others Vs Rajendranarayan Das and Others
Orissa High Court · AIR 1957 Ori 104 : (1957) 23 CLT 40
Evidence Act, 1872 — Section 145, 21
High Courts09 Nov 1956Allowed
Braja Kishore Dikshit Vs Purna Chandra Panda
Orissa High Court · AIR 1957 Ori 153 : (1957) 23 CLT 195
Negotiable Instruments Act, 1881 (NI) — Section 4, 9
High Courts09 Nov 1956
Gawa Adinarayana Vs The State
Orissa High Court · AIR 1957 Ori 229 : (1957) 23 CLT 22 : (1957) CriLJ 1155
Bihar and Orissa Excise Act, 1915 — Section 47, 65Criminal Procedure Code, 1898 (CrPC) — Section 537
High Courts08 Nov 1956Allowed
Nami Satyanarayana and Others Vs Jayaram Shibaji and Others
Orissa High Court · (1957) 23 CLT 368
Criminal Procedure Code, 1898 (CrPC) — Section 145Transfer of Property Act, 1882 — Section 53A
High Courts08 Nov 1956Allowed
Maguni Dei Vs The State of Orissa and Others
Orissa High Court · (1957) 23 CLT 233
Constitution of India, 1950 — Article 226, 227Orissa Tenants Relief Act, 1955 — Section 11, 4(1), 9, 9(1)Orissa Tenants Relief Rules, 1955 — Rule 13(1), 26
High Courts07 Nov 1956Dismissed
Udayanath Dakhin Ray Vs Shivapriya Devi and Others
Orissa High Court · AIR 1957 Ori 199 : (1957) 23 CLT 52
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, Order 8 Rule 8Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2 , 2(4)