High Courts04 Aug 1958Allowed
Union of India (UOI) Vs Mahammad Khan
Orissa High Court · AIR 1959 Ori 103
Contract Act, 1872 — Section 71Penal Code, 1860 (IPC) — Section 403
COURT ARCHIVE
Orissa High Court judgments, 1958
156 judgments · page 5 of 8
High Courts01 Aug 1958Allowed
Brahmananda Misra Vs Shyam Sundar Dhal and Others
Orissa High Court · (1958) 24 CLT 394
Criminal Procedure Code, 1898 (CrPC) — Section 133, 144, 147
High Courts31 Jul 1958Dismissed
Somanath Pradhan and Others Vs Sanno Govindo Misra and Others
Orissa High Court · AIR 1959 Ori 122
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 11Transfer of Property Act, 1882 — Section 60, 92, 93
High Courts30 Jul 1958
Raja Bahadur Kishore Chandra Deo Bhanj Vs Raghunath Misra and Another
Orissa High Court · AIR 1960 Ori 1
Constitution of India, 1950 — Article 133, 133(1), 329Representation of the People Act, 1951 — Section 116A, 123(7), 98, 99
High Courts30 Jul 1958Allowed
Samanta Sri Radha Prasan Das Vs Netra Behera
Orissa High Court · (1958) 24 CLT 382
Orissa House Rent Control Act, 1951 — Section 10(3), 12, 13, 5
High Courts24 Jul 1958Dismissed
Jaya krushna Sahu and Others Vs Sri Parameswar Sahu and Others
Orissa High Court · (1958) 24 CLT 430
High Courts23 Jul 1958Dismissed
Jatia Panigrahi Vs Gobinda Patra and Others
Orissa High Court · (1958) 24 CLT 439
Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4
High Courts21 Jul 1958Allowed
Sana Panu Rout Vs Rama Biswal
Orissa High Court · (1958) 24 CLT 461
Transfer of Property Act, 1882 — Section 3, 59
High Courts17 Jul 1958Dismissed
Mendhasal Co-operative Society No. 2 (Decree-holder) Vs Radhashyam Patnaik and Others
Orissa High Court · (1958) 24 CLT 395
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Jul 1958Allowed
Paduram Sahu and Others Vs Biswambar Sahu
Orissa High Court · AIR 1958 Ori 259 : (1958) 24 CLT 417 : (1958) CriLJ 1426
Penal Code, 1860 (IPC) — Section 499
High Courts15 Jul 1958Allowed
Bramhachari Martha Vs The State
Orissa High Court · AIR 1959 Ori 207 : (1959) 25 CLT 160 : (1959) CriLJ 1460
Penal Code, 1860 (IPC) — Section 378 , 379
High Courts15 Jul 1958Dismissed
Ramkrishna Bagarti and Others Vs The State
Orissa High Court · (1958) 24 CLT 374
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(1), 251A(7)Penal Code, 1860 (IPC) — Section 447
High Courts09 Jul 1958Dismissed
Srimati Nanibala Devi Vs Bharambara Behera
Orissa High Court · (1959) 25 CLT 514
Orissa House Rent Control Act, 1950 — Section 4, 5, 6Provincial Small Cause Courts Act, 1887 — Section 25
High Courts08 Jul 1958Allowed
Basudeb Hota and Others Vs State of Orissa
Orissa High Court · AIR 1958 Ori 283 : (1958) 24 CLT 366 : (1958) 9 STC 663
Orissa Sales Tax Act, 1947 — Section 12(7), 23(3)Orissa Sales Tax Rules, 1947 — Rule 54
High Courts08 Jul 1958Allowed
Jami Narasaya Prusty and Bros. Vs State of Orissa
Orissa High Court · AIR 1959 Ori 79 : (1958) 24 CLT 377 : (1958) 9 STC 648
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12(3)
High Courts12 May 1958
Mahant Jagannath Ramanuja Das Vs B.K. Patra, Commissioner of Hindu Religious Endowments and Others
Orissa High Court · AIR 1959 Ori 117 : (1959) 25 CLT 98
Constitution of India, 1950 — Article 26Orissa Hindu Religious Endowments Act, 1951 — Section 3, 42, 79A
High Courts12 May 1958Dismissed
Srinivasa Ramanuja Das Vs Commissioner of Orissa Hindu Religious Endowments
Orissa High Court · AIR 1959 Ori 83 : (1959) 25 CLT 88
Orissa Hindu Religious Endowments (Amendment) Act, 1952 — Section 42, 42(6), 42(7), 79AOrissa Hindu Religious Endowments Act, 1939 — Section 38, 39, 39(1), 40, 41
High Courts30 Apr 1958Dismissed
Ram Chandra Deb Vs The State of Orissa
Orissa High Court · AIR 1959 Ori 5
Constitution of India, 1950 — Article 14, 19(1), 26, 31(2)Sri Jagannath Temple Act, 1954 — Section 1, 15, 15(1), 28(2), 5
High Courts30 Apr 1958Dismissed
Gokulananda Praharaj Vs Jogesh Chandra Rout and Another
Orissa High Court · AIR 1959 Ori 47
Representation of the People Act, 1951 — Section 123, 123(1)
High Courts30 Apr 1958Dismissed
Bhimsen Gochhikar Vs State of Orissa
Orissa High Court · AIR 1959 Ori 17
Constitution of India, 1950 — Article 19(1), 19(5), 31(2)Sri Jagannath Temple (Administration) Act, 1952 — Section 2Sri Jagannath Temple Act, 1954 — Section 15(5), 21(2), 21(3), 21(4), 24(2)