Orissa High Court Judgments 1958

High Courts23 Dec 1958Allowed

Sashimukhi Dasiani Vs Brundaban Das and Others

Orissa High Court · AIR 1959 Ori 132 : (1959) 25 CLT 119

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(2), 2(3), 2(4)

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High Courts23 Dec 1958Partly Allowed

Bhimji Mauji Vs Dhirajlal Panjiban Thakar and Another

Orissa High Court · AIR 1959 Ori 204

Negotiable Instruments Act, 1881 (NI) — Section 80

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High Courts23 Dec 1958Allowed

Gangadhar alias Guhia Das Vs The State

Orissa High Court · (1959) 25 CLT 358

Criminal Procedure Code, 1898 (CrPC) — Section 107Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts19 Dec 1958Dismissed

Hrusikesh Misra and Another Vs Bhaktabandhu Mohant

Orissa High Court · (1959) 25 CLT 287

Civil Procedure Code, 1908 (CPC) — Section 48, 48(2)Criminal Procedure Code, 1898 (CrPC) — Section 145Easements Act, 1882 — Section 52, 60

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High Courts19 Dec 1958

Executive Officer, Jagannath Ballav Math Vs Member, Board of Revenue

Orissa High Court · (1959) 25 CLT 320

Income Tax Act, 1922 — Section 2(1), 8Orissa Agricultural Income Tax Act, 1947 — Section 10(2), 15, 16, 2, 2(1)

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High Courts19 Dec 1958Dismissed

Mineketan Das and Others Vs The State of Orissa

Orissa High Court · AIR 1958 Ori 44 : (1959) 25 CLT 457 : (1958) 24 CLT 47 : (1958) CriLJ 398

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4

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High Courts19 Dec 1958

Sailendra Narayan Bhanja Deo Vs Commissioner of Income Tax

Orissa High Court · AIR 1959 Ori 185 : (1959) 36 ITR 94

Income Tax Act, 1922 — Section 15B

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High Courts17 Dec 1958Dismissed

Syed Kamrool Vs Bhadrak Town Grama Panchayat

Orissa High Court · (1959) 25 CLT 424

Orissa Grama Panchayat Act, 1948 — Section 1(2), 110, 111, 4(2), 42(2)Orissa Grama Panchayat Rules, 1949 — Rule 127, 127(2)

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High Courts16 Dec 1958Dismissed

Radhasyam Das Vs Chakradhar Mohapatra and Another

Orissa High Court · (1959) 25 CLT 511

Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4

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High Courts16 Dec 1958Allowed

Ravi Jagannadham Vs Surji Sahuani and Others

Orissa High Court · (1959) 25 CLT 303

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 2, Order 21 Rule 37

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High Courts14 Dec 1958

Mrs. E. Simth Vs Chandramani Mohanty

Orissa High Court · (1954) 20 CLT 180

Penal Code, 1860 (IPC) — Section 504, 506

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High Courts11 Dec 1958Allowed

Bhupendra Kumar Bose Vs The State and Others

Orissa High Court · (1959) 25 CLT 42

Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 12(2), 13, 14, 14(3), 15Orissa Municipal Election Rules, 1951 — Rule 10, 11, 12, 13, 14

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High Courts09 Dec 1958