High Courts04 Sept 1956Dismissed
Sm. Laxmi Debi Vs Surendra Kumar Panda and Others
Orissa High Court · AIR 1957 Ori 1 : (1956) 22 CLT 466
Hindu Succession Act, 1956 — Section 14, 5Specific Relief Act, 1877 — Section 42
COURT ARCHIVE
Orissa High Court judgments, 1956
104 judgments · page 3 of 6
High Courts04 Sept 1956Dismissed
Kaibala Padhan Vs Sanyasi Sasamala and Another
Orissa High Court · AIR 1957 Ori 5
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1908 — Article 182
High Courts03 Sept 1956Dismissed
Raja Sri Krishna Chandra Manasingh Harichandan Mardaraj Bhramarbar Roy and Another Vs National Chemical and Salt Works Ltd.
Orissa High Court · AIR 1957 Ori 35
Transfer of Property Act, 1882 — Section 111, 114A, 28, 31
High Courts31 Aug 1956Allowed
Pandab Bissoyi and Others Vs Magiti Sasamal
Orissa High Court · AIR 1957 Ori 17 : (1956) 22 CLT 479
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 9Orissa Tenants protection Act, 1948 — Section 7(1)
High Courts31 Aug 1956Allowed
Dhruba Charan Patnaik and Others Vs The State of Orissa
Orissa High Court · (1957) 23 CLT 38
Penal Code, 1860 (IPC) — Section 447
High Courts31 Aug 1956
Vyasyaraju Venkataratanam Raju Vs Damodar Sahu and Others
Orissa High Court · AIR 1957 Ori 32 : (1956) 22 CLT 497
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 100
High Courts30 Aug 1956Dismissed
Ramakantha Khadigar Vs The State
Orissa High Court · AIR 1957 Ori 10 : (1956) 22 CLT 419 : (1957) CriLJ 78
Constitution of India, 1950 — Article 134, 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 428, 439(1)
High Courts28 Aug 1956Allowed
Shyamsundar Panda and Another Vs Sitaram Singh Samanta and Others
Orissa High Court · (1958) 24 CLT 52
Transfer of Property Act, 1882 — Section 58, 62
High Courts24 Aug 1956
Baidyanath Mohanty and Another Vs Kunjabehari Das Mohapatra and Others
Orissa High Court · (1956) 22 CLT 435 : (1957) CriLJ 288
Criminal Procedure Code, 1898 (CrPC) — Section 145, 517(1), 520
High Courts24 Aug 1956Dismissed
Raja Babu Choudhury Vs The State of Orissa and Others
Orissa High Court · (1957) 23 CLT 265
Constitution of India, 1950 — Article 19(1), 226, 31AGeneral Clauses Act, 1897 — Section 3(25), 5(25)Land Acquisition Act, 1894 — Section 3
High Courts21 Aug 1956Allowed
Lingraj Misra Vs Ananta Misra and Others
Orissa High Court · AIR 1957 Ori 63
Trusts Act, 1882 — Section 88, 90
High Courts16 Aug 1956Dismissed
Orient Paper Mills Ltd. and Another Vs The State
Orissa High Court · AIR 1957 Ori 232 : (1957) 23 CLT 221
Companies Act, 1913 — Section 12, 12(3), 14Companies Act, 1956 — Section 17
High Courts13 Aug 1956Dismissed
Gandu Behera and Others Vs Bala Behera
Orissa High Court · AIR 1957 Ori 237 : (1956) 22 CLT 412
Limitation Act, 1908 — Article 144
High Courts03 Aug 1956
Markando Panda and Others Vs Ronkonidhi Panigrahi
Orissa High Court · (1956) 22 CLT 488 : (1957) CriLJ 146
Penal Code, 1860 (IPC) — Section 141, 143, 144, 324, 352
High Courts03 Aug 1956Allowed
Gobinda Dehuri Vs State of Orissa
Orissa High Court · (1957) 23 CLT 45
Penal Code, 1860 (IPC) — Section 379, 451
High Courts02 Aug 1956Allowed
Narayan Das Vs Member Board of Revenue and Another
Orissa High Court · AIR 1956 Ori 219
Constitution of India, 1950 — Article 311(2)
High Courts02 Aug 1956Allowed
Ramachandra Deb and Others Vs State of Orissa
Orissa High Court · AIR 1957 Ori 80 : (1957) 23 CLT 324
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1877 — Section 9
High Courts01 Aug 1956Dismissed
Lakshmidhar Misra Vs State of Orissa
Orissa High Court · AIR 1957 Ori 29 : (1956) 22 CLT 438 : (1957) CriLJ 213
Penal Code, 1860 (IPC) — Section 361, 363, 366
High Courts01 Aug 1956Dismissed
Sudhanshu Sekhar Singh and Others Vs State of Orissa
Orissa High Court · AIR 1957 Ori 90 : (1956) 22 CLT 429
Orissa Agricultural Income Tax Act, 1947 — Section 1, 2(1), 3, 4Orissa Merged States (Laws) Act, 1950 — Section 4Orissa Merged States (Laws) Ordinance, 1949 — Section 4
High Courts27 Jul 1956
Sankarsan Boral Vs The State
Orissa High Court · (1956) 22 CLT 475 : (1957) CriLJ 286
Penal Code, 1860 (IPC) — Section 392, 456, 457