COURT ARCHIVE

Orissa High Court judgments, 1958

156 judgments · page 8 of 8

High Courts03 Feb 1958Dismissed

Pyari Mohan Das Vs Durga Sankar Das and Another

Orissa High Court · AIR 1958 Ori 125

Contract Act, 1872 — Section 38Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 131Representation of the People Act, 1951 — Section 123, 123(1), 123(6), 7, 77(1)

High Courts03 Feb 1958Dismissed

Akshya Narayan Praharaj Vs Maheswar Bag

Orissa High Court · AIR 1958 Ori 207

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 47, 65, 67Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 131

High Courts29 Jan 1958Dismissed

Khetramohan Naik Vs Sri Jagannath Mahaprabhu and Another

Orissa High Court · (1958) 24 CLT 330

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 60

High Courts29 Jan 1958Dismissed

Jogendra Nath Das Vs Charan Das and Others

Orissa High Court · AIR 1958 Ori 160

Evidence Act, 1872 — Section 101 , 104Limitation Act, 1908 — Article 142 , 144

High Courts29 Jan 1958

Dolgobinda Rath Vs The State

Orissa High Court · AIR 1958 Ori 224 : (1958) 24 CLT 260 : (1958) CriLJ 1211

Penal Code, 1860 (IPC) — Section 361, 366, 374

High Courts27 Jan 1958Dismissed

Anantram and Others Vs The State

Orissa High Court · (1953) 19 CLT 202

Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 3(2), 4, 7

High Courts17 Jan 1958Dismissed

Gopinath Puja Panda Samanta Vs Ramchandra Deb and Others

Orissa High Court · AIR 1958 Ori 220 : (1958) 24 CLT 183 : (1958) CriLJ 1207

Penal Code, 1860 (IPC) — Section 295, 420

High Courts13 Jan 1958Allowed

Kshetra Sahu Vs Syama Sahu and Others

Orissa High Court · AIR 1958 Ori 254 : (1958) 24 CLT 127

Transfer of Property Act, 1882 — Section 8

High Courts10 Jan 1958Allowed

Gangaprasad Bhagat and Others Vs Kasiprasad Jhunjhunwalla and Another

Orissa High Court · (1958) 24 CLT 466

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 4, 115

High Courts07 Jan 1958Dismissed

Bama Jena and Another Vs The State

Orissa High Court · AIR 1958 Ori 106 : (1958) CriLJ 657

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411, 412

High Courts07 Jan 1958Dismissed

Narendra Dikshit and Others Vs Ch. Shyam Sundar Das and Others

Orissa High Court · (1958) 24 CLT 301

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Hindu Religious Endowments Act, 1939 — Section 64(2)

High Courts06 Jan 1958Dismissed

Natabar Mohanty Vs State of Orissa

Orissa High Court · AIR 1958 Ori 148 : (1958) 24 CLT 317

Limitation Act, 1908 — Article 16

High Courts06 Jan 1958Dismissed

Udekar Sahu Vs Chandrasekhar Sahu and Others

Orissa High Court · (1958) 24 CLT 312

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, 11, 2

High Courts03 Jan 1958Allowed

Bhagaban Das and Others Vs Jagabandhu Jena and Others

Orissa High Court · (1958) 24 CLT 345

High Courts02 Jan 1958Dismissed

State Vs Punia Goor and Others

Orissa High Court · (1958) 24 CLT 230

Bihar and Orissa Excise Act, 1915 — Section 55Criminal Procedure Code, 1898 (CrPC) — Section 239, 289, 535Penal Code, 1860 (IPC) — Section 447, 79

High Courts02 Jan 1958Allowed

Kanhu Charan Rout and Others Vs Bhabagrahi Rout and Others

Orissa High Court · (1958) 24 CLT 144

Stamp Act, 1899 — Section 35