High Courts28 Apr 1958
Sudhansu Mohan Mukherji Vs Union of India (UOI) and Another
Orissa High Court · AIR 1958 Ori 287
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4
COURT ARCHIVE
Orissa High Court judgments, 1958
156 judgments · page 6 of 8
High Courts23 Apr 1958Allowed
R.N. Rice Mills Vs State of Orissa
Orissa High Court · AIR 1959 Ori 4
Arbitration Act, 1940 — Section 28, 39(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Apr 1958Allowed
Ram Gopal Ganda and Others Vs Bhikari Ganda and Others
Orissa High Court · AIR 1959 Ori 16 : (1959) 25 CLT 252
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Apr 1958Dismissed
Bajranglal Chowkhani and Another Vs Income Tax Officer and Another
Orissa High Court · AIR 1958 Ori 280 : (1959) 37 ITR 522
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 11, 7Constitution of India, 1950 — Article 258, 258(1)Income Tax Act, 1922 — Section 44, 46(2), 46(6)
High Courts21 Apr 1958Allowed
Bikram Tripathy Vs The State of Orissa and Another
Orissa High Court · (1958) 24 CLT 249
Angul Laws Regulation, 1936 — Section 61, 61(1), 61(2), 61(8), 63(3)Constitution of India, 1950 — Article 226
High Courts15 Apr 1958
Raghunath Misra Vs Kishore Chandra Deo Bhanj and Others
Orissa High Court · AIR 1958 Ori 260
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 8 Rule 5Constitution of India, 1950 — Article 19(1), 191Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts11 Apr 1958Allowed
Satrughna Sahu Vs The State of Orissa and Others
Orissa High Court · AIR 1958 Ori 187 : (1958) 24 CLT 191
Constitution of India, 1950 — Article 31(2), 31(6)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 2
High Courts09 Apr 1958Allowed
Porusottam Singh and Others Vs The State
Orissa High Court · (1958) 24 CLT 256
Cattle Trespass Act, 1871 — Section 20, 21, 22Penal Code, 1860 (IPC) — Section 24, 28, 378, 379
High Courts08 Apr 1958Dismissed
Draupadi Beherani and Another Vs Sambari Behera and Others
Orissa High Court · AIR 1958 Ori 242
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 5
High Courts08 Apr 1958Dismissed
Gour Nag Bhusan Vs Ananta Sendh and Others
Orissa High Court · AIR 1958 Ori 200
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 9 Rule 9, 151
High Courts08 Apr 1958Dismissed
Labangalata Dei Vs Sk. Azizullah
Orissa High Court · AIR 1958 Ori 123 : (1958) 24 CLT 272 : (1958) 2 LLJ 623
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 1(5), 15, 17, 4(2)
High Courts07 Apr 1958Dismissed
Bharat Naik Vs Assistant Registrar, Co-operative Societies and Another
Orissa High Court · AIR 1958 Ori 217
Constitution of India, 1950 — Article 14, 19(1)
High Courts04 Apr 1958Dismissed
Benudhar Dalai Vs The State of Orissa
Orissa High Court · AIR 1958 Ori 197
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 39, 5
High Courts03 Apr 1958Allowed
Swaranalata Sarkar Vs State of Orissa and Another
Orissa High Court · (1958) 24 CLT 426
Constitution of India, 1950 — Article 226Orissa Maintenance of Public Order (Amendment) Act, 1950 — Section 13, 15Orissa Maintenance of Public Order (Amendment) Act, 1951 — Section 20
High Courts01 Apr 1958
The Guru Estate and Others Vs Commissioner of Income Tax
Orissa High Court · AIR 1959 Ori 53 : (1958) 34 ITR 656
Income Tax Act, 1922 — Section 4(3)
High Courts31 Mar 1958Allowed
Govinda Prasad Agarwala Vs Abhiram Bala and Others
Orissa High Court · (1958) 24 CLT 404
Civil Procedure Code, 1908 (CPC) — Section 145, 47
High Courts31 Mar 1958Dismissed
Ghanashyam Mohanty Vs Bichitrananda Choudhury and Another
Orissa High Court · (1958) 24 CLT 292
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 78, 151Orissa Money Lenders Act, 1939 — Section 14 , 15
High Courts29 Mar 1958Dismissed
Madhaba Sabar Vs State of Orissa and Others
Orissa High Court · (1958) 24 CLT 433
Administration of Orissa States Order, 1948 — Section 4Constitution of India, 1950 — Article 154, 166Transfer of Property Act, 1882 — Section 111, 112, 114, 115
High Courts27 Mar 1958Dismissed
Kumar Bimal Chandra Singha and Others Vs The State of Orissa and Others
Orissa High Court · (1958) 24 CLT 295
Constitution of India, 1950 — Article 226, 227, 31(2)Orissa Estates Abolition Act, 1951 — Section 26, 26(2), 3, 5
High Courts27 Mar 1958Dismissed
Purustam Naik and Others Vs Chakradhar Das
Orissa High Court · AIR 1959 Ori 19 : (1959) CriLJ 212
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 378