High Courts19 Dec 1957Dismissed
Ram Chandra Sahu and Another Vs Gouranga Sahu and Others
Orissa High Court · (1960) 26 CLT 150
COURT ARCHIVE
Orissa High Court judgments, 1957
116 judgments · page 1 of 6
High Courts18 Dec 1957Dismissed
Jagannath Biswal and Others Vs The State
Orissa High Court · (1958) 24 CLT 332
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 287Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts16 Dec 1957Dismissed
Lokenath Sahu and Another Vs Dondapani Sahu and Others
Orissa High Court · AIR 1958 Ori 109
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Dec 1957Allowed
Mangulu Sahu Vs State of Orissa
Orissa High Court · AIR 1958 Ori 239 : (1958) 24 CLT 162 : (1958) CriLJ 1332
Criminal Procedure Code, 1898 (CrPC) — Section 297, 423, 423(2)
High Courts13 Dec 1957
The State Vs Anadi Betankar and Others
Orissa High Court · AIR 1958 Ori 241 : (1958) 24 CLT 146 : (1958) CriLJ 1334
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4), 207A(6), 287, 342
High Courts12 Dec 1957Dismissed
Madan Mallik and Another Vs Sudarsan Dalabehera
Orissa High Court · (1958) 24 CLT 485
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Limitation Act, 1963 — Article 113
High Courts12 Dec 1957Allowed
Banambar Sahu and Others Vs The State
Orissa High Court · (1958) 24 CLT 321
Criminal Procedure Code, 1898 (CrPC) — Section 144Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 148, 302, 84
High Courts11 Dec 1957Dismissed
Guru Charan Biswal and Others Vs The State
Orissa High Court · (1958) 24 CLT 155
Criminal Procedure Code, 1898 (CrPC) — Section 192(1)Penal Code, 1860 (IPC) — Section 143, 323, 352, 379, 426
High Courts11 Dec 1957Allowed
Shyamsundar Dwivedy Vs Divisional Forest Officer
Orissa High Court · AIR 1958 Ori 117 : (1958) 24 CLT 167
Provincial Insolvency Act, 1920 — Section 10
High Courts10 Dec 1957Allowed
Bula Mohantyand Another Vs State of Orissa
Orissa High Court · (1958) 24 CLT 241
Criminal Procedure Code, 1898 (CrPC) — Section 107, 219Evidence Act, 1872 — Section 38Penal Code, 1860 (IPC) — Section 184, 307, 324, 326, 34
High Courts05 Dec 1957Dismissed
Raghunath Paramanik Vs State of Orissa
Orissa High Court · AIR 1958 Ori 92 : (1958) 24 CLT 108 : (1958) CriLJ 651
Criminal Procedure Code, 1898 (CrPC) — Section 208, 367Evidence Act, 1872 — Section 114, 5
High Courts04 Dec 1957
Ramanarayan Das Vs State of Orissa and Another
Orissa High Court · (1958) 24 CLT 441 : (1959) 1 LLJ 536
Constitution of India, 1950 — Article 226, 311
High Courts04 Dec 1957
Basu Domb and Others Vs State of Orissa
Orissa High Court · AIR 1959 Ori 171 : (1958) 24 CLT 70 : (1959) CriLJ 1203
Penal Code, 1860 (IPC) — Section 339, 390
High Courts04 Dec 1957Allowed
Harikrishan Agarwalla Vs Baijnath Mahajan
Orissa High Court · (1958) 24 CLT 447
Orissa Money Lenders Act, 1939 — Section 2, 8Transfer of Property Act, 1882 — Section 68
High Courts04 Dec 1957Allowed
Kora Rana Vs Saibo Behera and Others
Orissa High Court · AIR 1958 Ori 81 : (1958) 24 CLT 207
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts04 Dec 1957
Mohammad Asgar Ali Vs Narayan Mohapatra and Others
Orissa High Court · AIR 1958 Ori 101 : (1958) 24 CLT 224
Transfer of Property Act, 1882 — Section 44
High Courts02 Dec 1957Dismissed
Raghu Patro Apparao Patnaik Vs The State of Orissa and Another
Orissa High Court · AIR 1958 Ori 202 : (1958) 2 LLJ 430
Constitution of India, 1950 — Article 226, 311, 311(2)Orissa Service Code, 1939 — Rule 71
High Courts29 Nov 1957
Nakafodi alias Jadumani Parikha Vs State of Orissa
Orissa High Court · AIR 1958 Ori 113 : (1958) 24 CLT 350 : (1958) CriLJ 785
Penal Code, 1860 (IPC) — Section 299, 300, 99
High Courts27 Nov 1957Dismissed
Fakir Mohan Das and Another Vs The State
Orissa High Court · AIR 1958 Ori 118 : (1958) 24 CLT 78 : (1958) CriLJ 789
Motor Vehicles Act, 1939 — Section 123, 123(1), 42, 42(1)Orissa Motor Vehicles Rules, 1993 — Rule 86(1), 86(8)
High Courts26 Nov 1957
Hrushikesh and Others Vs Krushna Chandra Ghadei
Orissa High Court · AIR 1958 Ori 104 : (1958) 24 CLT 32 : (1958) CriLJ 655
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 190(1), 200, 204