COURT ARCHIVE

Orissa High Court judgments, 1958

156 judgments · page 3 of 8

High Courts09 Oct 1958Dismissed

Ramakrushna Padhy Vs Ramesh Chandra Das and Others

Orissa High Court · AIR 1959 Ori 98 : (1959) 25 CLT 5

Constitution of India, 1950 — Article 227Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44, 44(1), 74(3)

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High Courts09 Oct 1958Allowed

Sk. Kabir and Another Vs Arjun Sial

Orissa High Court · (1959) 25 CLT 249

Penal Code, 1860 (IPC) — Section 376, 379

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High Courts08 Oct 1958Dismissed

Serei Behera Vs Bipin Behari Roy

Orissa High Court · AIR 1959 Ori 155 : (1959) 25 CLT 184 : (1959) CriLJ 1096

Penal Code, 1860 (IPC) — Section 504

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High Courts06 Oct 1958Allowed

Bhagaban Misra Vs The State

Orissa High Court · (1959) 25 CLT 264

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Criminal Procedure Code, 1898 (CrPC) — Section 144Orissa Tenancy Act, 1913 — Section 79, 79(1)

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High Courts03 Oct 1958Allowed

Agadhu Misra Vs The State

Orissa High Court · (1958) 24 CLT 455

Court Fees Act, 1870 — Section 35Criminal Procedure Code, 1898 (CrPC) — Section 371, 371(4), 424, 548Penal Code, 1860 (IPC) — Section 409

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High Courts30 Sept 1958Allowed

Lunkaran Agarwala Vs The State

Orissa High Court · AIR 1959 Ori 50 : (1959) CriLJ 358

Motor Vehicles Act, 1939 — Section 112, 123, 42, 42(1)

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High Courts30 Sept 1958Allowed

Krushna alias Khatu Padhan S.C. Mohapatra Vs State Standing Counsel

Orissa High Court · (1958) 24 CLT 494

Criminal Procedure Code, 1898 (CrPC) — Section 342, 509Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302, 309

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High Courts29 Sept 1958Dismissed

Satyananda Raut Vs Padma Charan Mohanty and Another

Orissa High Court · (1960) 26 CLT 83

Orissa Money Lenders Act, 1939 — Section 2, 4, 8Presidency Small Cause Courts Act, 1882 — Section 25

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High Courts24 Sept 1958Dismissed

K. Raja Gopal Rao Vs Dolgobinda Sahu and Another

Orissa High Court · AIR 1959 Ori 31 : (1959) 25 CLT 315

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 20Limitation Act, 1908 — Section 5

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High Courts19 Sept 1958Allowed

Pancho Satrajit and Others Vs The State and Others

Orissa High Court · (1958) 24 CLT 473

Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A

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High Courts17 Sept 1958Allowed

Dasarathi Chamar and Another Vs Balmukunda Das and Others

Orissa High Court · AIR 1959 Ori 38

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 101, 102, 103, 104, 21Registration Act, 1908 — Section 58

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High Courts15 Sept 1958Allowed

Madhusudan Ray and Others Vs State of Orissa

Orissa High Court · (1959) 25 CLT 139

Penal Code, 1860 (IPC) — Section 147, 302, 323, 330, 34

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High Courts12 Sept 1958Allowed

Padmanabha Gountia and Another Vs Dalganjan Patel and Others

Orissa High Court · (1959) 25 CLT 147

Central Provinces Tenancy Act, 1920 — Section 46, 7Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 9

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High Courts12 Sept 1958Allowed

Rajan Patro Vs Akur Sahu and Others

Orissa High Court · AIR 1959 Ori 74

Civil Procedure Code, 1908 (CPC) — Section 11, 148Registration Act, 1908 — Section 77Specific Relief Act, 1877 — Section 35

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High Courts12 Sept 1958Dismissed

Mahima Byasadeba Gadi and Others Vs Dinabandhu Mohanty and Others

Orissa High Court · AIR 1960 Ori 16

Transfer of Property Act, 1882 — Section 54

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High Courts10 Sept 1958Dismissed

Nirmal Chandra Bose Vs Sudhendu Kumar Dutta and Another

Orissa High Court · AIR 1959 Ori 77

Arbitration Act, 1940 — Section 20, 20(1)

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High Courts09 Sept 1958

THE STATE Vs P. TOPNO, INCOME TAX OFFICER, TITLAGARH.

Orissa High Court · (1958) 24 CLT 479 : (1959) 36 ITR 135

COMPANIES ACT, 1956 — Section 446, 456, 530, 537

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High Courts09 Sept 1958Dismissed

State of Orissa Vs Basanta Bag

Orissa High Court · AIR 1959 Ori 33 : (1959) CriLJ 353

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164(3)Evidence Act, 1872 — Section 27

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High Courts08 Sept 1958Allowed

Nityananda alias Natu Sahu Haraprasad alias Baina Patra Vs The State

Orissa High Court · (1958) 24 CLT 487

Penal Code, 1860 (IPC) — Section 390, 392, 394, 395

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High Courts08 Sept 1958Allowed

Parmananda Mohanty and Others Vs Baidyanath Naik and Others

Orissa High Court · (1958) 24 CLT 468

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1), 146B(1)

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