High Courts24 Jul 1956Allowed
Khetramohan Nayak Vs Sri Sidha Kamal Nayana Ramanuj Das
Orissa High Court · AIR 1956 Ori 206 : (1956) 22 CLT 461 : (1956) CriLJ 1345
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 58
COURT ARCHIVE
Orissa High Court judgments, 1956
104 judgments · page 4 of 6
High Courts24 Jul 1956
Lalchand Topandas Wadhwani Vs State of Orissa
Orissa High Court · AIR 1956 Ori 201 : (1956) 22 CLT 397 : (1956) CriLJ 1341 : (1957) 1 LLJ 650
Constitution of India, 1950 — Article 148, 309Penal Code, 1860 (IPC) — Section 161, 165, 166
High Courts24 Jul 1956Dismissed
Kasinath Panda Vs Padambati Debi
Orissa High Court · AIR 1956 Ori 199 : (1956) 22 CLT 406 : (1956) CriLJ 1339
Criminal Procedure Code, 1898 (CrPC) — Section 488(1), 488(3), 488(5)
High Courts13 Jul 1956
Rama Chandra alias Sukuti Senapati Vs Uchhab Majhi and Others
Orissa High Court · (1956) 22 CLT 417
Cattle Trespass Act, 1871 — Section 22General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 384, 44
High Courts11 Jul 1956Partly Allowed
Chaintamano Sahu Vs Dr. Surendranath Sahu and Others
Orissa High Court · AIR 1957 Ori 246 : (1956) 22 CLT 387
High Courts11 Jul 1956Dismissed
Lachman alias Lakshminarayan Agarwala and Another Vs Executive Officer, Bargarh Municipality
Orissa High Court · AIR 1956 Ori 218 : (1956) 22 CLT 392 : (1956) CriLJ 1424
Orissa Municipal Act, 1950 — Section 252, 253, 254, 255, 256
High Courts10 Jul 1956
Dinabandhu Rout and Others Vs The State
Orissa High Court · (1956) 22 CLT 453
Criminal Procedure Code, 1898 (CrPC) — Section 269(8), 309(2), 367Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 426
High Courts06 Jul 1956
Judhistir Ganda Vs The State
Orissa High Court · AIR 1956 Ori 211 : (1956) 22 CLT 458 : (1956) CriLJ 1420
Criminal Procedure Code, 1898 (CrPC) — Section 176, 195(1), 4(1)
High Courts05 Jul 1956Dismissed
Sudarsana Sundari Narasimma Vs Judhisthi Padhi
Orissa High Court · (1956) 22 CLT 395
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 9, 100 , 115
High Courts27 Apr 1956Dismissed
P.V. Narayan Rao Vs State of Orissa and Another
Orissa High Court · (1956) 22 CLT 366
Constitution of India, 1950 — Article 226, 81(4)Government of India Act, 1935 — Section 299Orissa Estates Abolition Act, 1951 — Section 2, 7, 7(1)
High Courts27 Apr 1956Allowed
Gade Rajagopalarao and Another Vs State of Orissa and Others
Orissa High Court · AIR 1956 Ori 214 : (1956) 22 CLT 444
Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 2, 3Orissa Estates Land (Amendment) Act, 1947 — Section 3(2)
High Courts26 Apr 1956Allowed
Sankhudia Singh and Others Vs Gadadhar Jena and Others
Orissa High Court · (1956) 22 CLT 273
Criminal Procedure Code, 1898 (CrPC) — Section 140, 145Orissa Tenants Protection Act, 1948 — Section 7(1)
High Courts26 Apr 1956Allowed
Laxmi Narasingha Swami Mahapravu and Another Vs Patta Sahuani and Others
Orissa High Court · AIR 1957 Ori 86
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 230, 235, 237
High Courts26 Apr 1956Allowed
Bali Nath and Others Vs The State
Orissa High Court · (1956) 22 CLT 456
Penal Code, 1860 (IPC) — Section 379, 380, 392, 411, 457
High Courts24 Apr 1956Dismissed
Ghanashyam Das and Others Vs The State
Orissa High Court · AIR 1956 Ori 194 : (1956) 22 CLT 375 : (1956) CriLJ 1334
Constitution of India, 1950 — Article 254(2), 366(10)Defence of India Rules, 1939 — Rule 31(2)Essential Commodities Act, 1955 — Section 16
High Courts20 Apr 1956
The State Vs Upendranath Behera and Others
Orissa High Court · (1958) 24 CLT 235
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342Motor Vehicles Act, 1988 — Section 112, 123, 42, 42(1)
High Courts09 Apr 1956
In Re: Orissa Jute and Cotton Mills Ltd. and Others
Orissa High Court · AIR 1956 Ori 205 : (1956) 22 CLT 231 : (1956) 26 CompCas 218
Companies Act, 1913 — Section 281, 281(2)Companies Act, 1956 — Section 633
High Courts09 Apr 1956Allowed
Dayanidhi Dhar Vs Brundaban Dhar and Others
Orissa High Court · (1956) 22 CLT 506
Central Provinces Land Revenue Act, 1881 — Section 138, 4
High Courts14 Mar 1956
Rajballav Misra Vs Executive Officer, Notified Area Committee
Orissa High Court · (1956) 22 CLT 202
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342Orissa Municipal Act, 1950 — Section 273A, 273A(1), 278A, 3(14), 385A
High Courts12 Mar 1956
Indramani Pradhan and Others Vs Chanda Bewa
Orissa High Court · AIR 1956 Ori 191 : (1956) 22 CLT 219 : (1956) CriLJ 1218
Criminal Procedure Code, 1898 (CrPC) — Section 144, 233, 234, 235, 236Penal Code, 1860 (IPC) — Section 188, 304(1), 341, 352, 448