High Courts26 Nov 1957Allowed
K. Rajagopal Rao Vs State of Orissa
Orissa High Court · AIR 1958 Ori 74
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Orissa High Court judgments, 1957
116 judgments · page 2 of 6
High Courts26 Nov 1957Dismissed
Bhikary Ram and Another Vs S. Hedait Mohammad Sahaji and Another
Orissa High Court · AIR 1958 Ori 62 : (1958) 24 CLT 157
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts22 Nov 1957Allowed
Bhaskar Chandra Sahu and Another Vs Honnu Sahu and Another
Orissa High Court · (1958) 24 CLT 269
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts22 Nov 1957
Keshab Acharya Vs Somehath Behera and Another
Orissa High Court · AIR 1958 Ori 79 : (1958) 24 CLT 97 : (1958) CriLJ 650
Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 146(1A)
High Courts21 Nov 1957Dismissed
S.R. Agrawalla and Brothers Vs Collector of Sales-Tax
Orissa High Court · AIR 1958 Ori 87 : (1958) 24 CLT 97 : (1958) 24 CLT 87 : (1958) 9 STC 31
Constitution of India, 1950 — Article 286, 286(2)Income Tax Act, 1922 — Section 66, 66(4)Orissa Sales Tax Act, 1947 — Section 24(4), 4
High Courts21 Nov 1957Allowed
Dhirendranath Das Vs State of Orissa
Orissa High Court · AIR 1958 Ori 96
Constitution of India, 1950 — Article 14, 226, 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1)
High Courts20 Nov 1957
Harihar Ojha Vs Laxmi Jena and Another
Orissa High Court · AIR 1959 Ori 116 : (1959) CriLJ 884
Cattle Trespass Act, 1871 — Section 20Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 190, 192, 4, 432
High Courts19 Nov 1957Dismissed
Sansir Patelin and Another Vs Satyabati Naikani and Another
Orissa High Court · AIR 1958 Ori 75 : (1957) 23 CLT 489
Hindu Succession Act, 1956 — Section 14, 15, 4
High Courts12 Nov 1957
Hemanta Kumar Bose Vs State of Orissa
Orissa High Court · (1958) 24 CLT 176 : (1958) 2 LLJ 433
Constitution of India, 1950 — Article 226, 311
High Courts12 Nov 1957Allowed
Lambodar Panda and Others Vs Ramesh Chandra Panda and Others
Orissa High Court · AIR 1958 Ori 248 : (1958) 24 CLT 117
Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 101, 102, 103, 104, 114Limitation Act, 1908 — Section 26
High Courts12 Nov 1957
Commissioner of Hindu Religious Endowments and Another Vs Kanak Durga Thakurani and Others
Orissa High Court · AIR 1958 Ori 183
Evidence Act, 1872 — Section 13
High Courts05 Nov 1957Allowed
Kanduri Charan Naik Vs Gobinda Chandra Jena and Others
Orissa High Court · (1958) 24 CLT 74
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Orissa Tenancy Act, 1913 — Section 3
High Courts01 Nov 1957
Lingam Narayan Das Vs Punia Das
Orissa High Court · AIR 1959 Ori 176
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 62Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts01 Nov 1957Dismissed
Narasingha Chandra Panda and Another Vs Maheswar Panda and Another
Orissa High Court · (1958) 24 CLT 451
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 40 Rule 4, 11
High Courts29 Oct 1957Dismissed
Bhajan Jena Vs Panchu Jena and Others
Orissa High Court · AIR 1958 Ori 246 : (1958) 24 CLT 36
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts28 Oct 1957
Raghunath Prusti Vs Sauddin Khan
Orissa High Court · AIR 1958 Ori 111 : (1958) 24 CLT 28
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4 , Order 6 Rule 5, Order 7 Rule 11Evidence Act, 1872 — Section 114Orissa Money Lenders Act, 1939 — Section 19, 7
High Courts25 Oct 1957Allowed
Bahadur Thakur Vs Bata Sahu
Orissa High Court · AIR 1958 Ori 85 : (1957) 23 CLT 468
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114Orissa Money Lenders Act, 1939 — Section 9
High Courts25 Oct 1957Allowed
Jambeswar Behera Vs Kasi Naik
Orissa High Court · (1959) 25 CLT 215
Orissa Money Lenders Act, 1939 — Section 18, 19, 4, 5, 6
High Courts15 Oct 1957Allowed
Chanchal Singh Vs State of Orissa
Orissa High Court · (1957) 23 CLT 476
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 109, 147, 207, 325, 395
High Courts14 Oct 1957Dismissed
Sarada Charan Parija Vs The State and Another
Orissa High Court · (1958) 24 CLT 17
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 2(25)Income Tax Act, 1961 — Section 2