High Courts22 Apr 1957Dismissed
Chintamoni Pratihari and Others Vs The State of Orissa
Orissa High Court · (1957) 23 CLT 245
Constitution of India, 1950 — Article 132, 133, 226, 26Orissa Estates Abolition Act, 1951 — Section 2
COURT ARCHIVE
Orissa High Court judgments, 1957
116 judgments · page 5 of 6
High Courts18 Apr 1957Allowed
Anem Pedda Sivaparvatamma and Others Vs Executive Officer, Berhampur Municipality and Others
Orissa High Court · AIR 1957 Ori 285 : (1957) 23 CLT 445
Constitution of India, 1950 — Article 265
High Courts10 Apr 1957Allowed
Khetrabasi Padhan Vs Bisikeshan Padhan
Orissa High Court · AIR 1957 Ori 191 : (1957) 23 CLT 363
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts08 Apr 1957Allowed
Gour Chandra Sahu Vs Garib Kar
Orissa High Court · AIR 1957 Ori 212 : (1957) 23 CLT 275
Contract Act, 1872 — Section 35Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 26, 27
High Courts05 Apr 1957Allowed
Gobinda Das and Another Vs Dinabandhu Patra and Others
Orissa High Court · (1957) 23 CLT 350
Limitation Act, 1963 — Article 120, 91Penal Code, 1860 (IPC) — Section 182
High Courts04 Apr 1957Dismissed
State Vs Banchhanidhi Mehar
Orissa High Court · AIR 1957 Ori 165 : (1957) 23 CLT 352 : (1957) CriLJ 899
General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 408
High Courts29 Mar 1957
Matrumal Vs Madanlal Gourishankar
Orissa High Court · AIR 1957 Ori 177 : (1957) 23 CLT 387
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 8, 38, 39, 39(2), 6
High Courts22 Mar 1957
Nitai Naik Vs The State
Orissa High Court · AIR 1957 Ori 168 : (1957) 23 CLT 203 : (1957) CriLJ 875
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 40, 84
High Courts22 Mar 1957Allowed
Bimal Charan Mitra Vs State of Orissa and Another
Orissa High Court · AIR 1957 Ori 184
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts21 Mar 1957Allowed
A. Suryanarayan Murthy Vs P. Krishna Murty and Another
Orissa High Court · AIR 1957 Ori 124 : (1957) 23 CLT 291
Civil Procedure Code, 1908 (CPC) — Section 100 , 101Contract Act, 1872 — Section 23Limitation Act, 1908 — Article 115, 65
High Courts12 Mar 1957Dismissed
Ajoy Kumar Jagadev Mohapatra and Another Vs Saila Behari Chowdhury and Others
Orissa High Court · AIR 1957 Ori 159
Constitution of India, 1950 — Article 14, 15(4), 226Orissa Merged States (Laws) Act, 1950 — Section 4Utkal University Act, 1943 — Section 1A, 8, 8(3), 9(3)
High Courts05 Mar 1957Allowed
Srinivas Ramanuj Das Vs Commissioner Hindu Religious Endowments
Orissa High Court · AIR 1957 Ori 180 : (1957) 23 CLT 210
Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 36, 36(1)
High Courts05 Mar 1957Dismissed
Narahari and Others Vs Muralidhar Rout and Another
Orissa High Court · AIR 1957 Ori 151 : (1957) 23 CLT 280
Trusts Act, 1882 — Section 90
High Courts28 Feb 1957Dismissed
Bhaluka Behera and Others Vs The State
Orissa High Court · AIR 1957 Ori 172 : (1957) 23 CLT 234 : (1957) CriLJ 902
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 342, 342A, 367Evidence Act, 1872 — Section 133, 30, 45
High Courts15 Feb 1957
Gopinath Naik Vs The State
Orissa High Court · AIR 1957 Ori 287 : (1957) 23 CLT 192 : (1957) CriLJ 1441
Criminal Procedure Code, 1898 (CrPC) — Section 517Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts12 Feb 1957
Brundaban Swain and Others Vs State of Orissa
Orissa High Court · AIR 1957 Ori 117 : (1957) CriLJ 644
Criminal Procedure Code, 1898 (CrPC) — Section 225, 537Penal Code, 1860 (IPC) — Section 147, 149, 304, 97
High Courts11 Feb 1957Dismissed
Sm. Zaibun Nisa Begum Vs State of Orissa and Others
Orissa High Court · AIR 1957 Ori 194 : (1957) 23 CLT 257 : (1957) 23 CLT 247
Administration of Evacuee Property Act, 1950 — Section 1Orissa Administration of Evacuee Property Ordinance, 1949 — Section 2, 25, 5, 55, 55(3)
High Courts08 Feb 1957Dismissed
Sarat Kumar De Vs Debendra Narayan Dutta and Others
Orissa High Court · (1957) 23 CLT 133
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Feb 1957Allowed
Mst. Urbasi Dharuani and Others Vs Chandra Dharua and Others
Orissa High Court · AIR 1957 Ori 201 : (1957) 23 CLT 380
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11
High Courts07 Feb 1957Allowed
Adi Bhumiani Vs State of Orissa
Orissa High Court · AIR 1957 Ori 216 : (1957) 23 CLT 180 : (1957) CriLJ 1152
Criminal Procedure Code, 1898 (CrPC) — Section 174, 367Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302