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COURT ARCHIVE

Orissa High Court judgments, 1958

156 judgments · page 2 of 8

High Courts20 Nov 1958Dismissed

State of Orissa Vs Gokul Barik

Orissa High Court · AIR 1959 Ori 97 : (1959) CriLJ 752

Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 171D, 171FRepresentation of the People Act, 1951 — Section 138
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High Courts17 Nov 1958Dismissed

Bikal Swain Vs Iswar Swain

Orissa High Court · AIR 1959 Ori 173 : (1959) 25 CLT 134

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
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High Courts17 Nov 1958

Rambha Bewa Vs Prahallad Sendha and Others

Orissa High Court · AIR 1959 Ori 65

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 68Limitation Act, 1908 — Article 11, 11A
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High Courts07 Nov 1958Dismissed

Panalal Pal and Another Vs The State

Orissa High Court · (1959) 25 CLT 307

Penal Code, 1860 (IPC) — Section 189D, 489DCriminal Procedure Code, 1898 (CrPC) — Section 173, 208, 208(2), 251AEvidence Act, 1872 — Section 33
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High Courts07 Nov 1958

Golam Mahammad Vs Sarif Baig

Orissa High Court · AIR 1960 Ori 18 : (1959) 25 CLT 53 : (1960) CriLJ 261

Constitution of India, 1950 — Article 215Criminal Procedure Code, 1898 (CrPC) — Section 344, 439
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High Courts01 Nov 1958Allowed

Kisanlal Kotari Vs State of Orissa

Orissa High Court · AIR 1959 Ori 144 : (1959) 25 CLT 381

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226 , 227Evidence Act, 1872 — Section 101 , 102, 103, 104
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