COURT ARCHIVE

Orissa High Court judgments, 1959

112 judgments · page 2 of 6

High Courts12 Nov 1959

Superintending Engineer and Others Vs Workmen of Machkund Hydro Electric Project and Another

Orissa High Court · AIR 1960 Ori 205

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 15, 2, 25G

High Courts12 Nov 1959Dismissed

State of Orissa Vs Kishore Chandra Sahu and Another

Orissa High Court · AIR 1960 Ori 177 : (1960) 26 CLT 169

Limitation Act, 1908 — Section 5

High Courts09 Nov 1959

The State Vs Banamali Das

Orissa High Court · AIR 1960 Ori 137 : (1960) 26 CLT 332

Contempt of Courts Act, 1971 — Section 1

High Courts09 Nov 1959Dismissed

State of Orissa Vs Ram Bahadur Thapa

Orissa High Court · AIR 1960 Ori 161 : (1960) CriLJ 1349

Penal Code, 1860 (IPC) — Section 52, 79

High Courts09 Nov 1959Dismissed

The State of Orissa Vs Ram Babadur Thapa

Orissa High Court · (1960) 26 CLT 238

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304, 324, 326, 336

High Courts06 Nov 1959Dismissed

Bikal Mohanty Vs The State

Orissa High Court · (1960) 26 CLT 92

Criminal Procedure Code, 1898 (CrPC) — Section 46Penal Code, 1860 (IPC) — Section 224

High Courts03 Nov 1959Dismissed

Lakhana Mohakuda and Others Vs State of Orissa and Others

Orissa High Court · (1960) 26 CLT 63

Court Fees Act, 1870 — Article 1, 17A, 17B, 7Orissa Court Fees (Amendment) Act, 1939 — Article 17A

High Courts30 Oct 1959Dismissed

Sheikh Makbul Vs Union of India (UOI) and Another

Orissa High Court · AIR 1960 Ori 146

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 3

High Courts29 Oct 1959Allowed

Champabati Dibya and Others Vs State and Others

Orissa High Court · (1959) 25 CLT 557

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts28 Oct 1959Dismissed

Fagu Moharana Vs The State

Orissa High Court · AIR 1961 Ori 71 : (1960) 26 CLT 86 : (1961) CriLJ 541

Penal Code, 1860 (IPC) — Section 279

High Courts23 Oct 1959

Godavaris Mohapatra Vs Rajkishore Biswal

Orissa High Court · (1962) CriLJ 660

Penal Code, 1860 (IPC) — Section 500

High Courts23 Oct 1959Dismissed

Daman Mohanta Vs The State

Orissa High Court · (1960) 26 CLT 14

Penal Code, 1860 (IPC) — Section 302

High Courts21 Oct 1959Dismissed

Ranchhorlalji Vs Revenue Divisional Commissioner, Northern Division and Others

Orissa High Court · AIR 1960 Ori 88

Constitution of India, 1950 — Article 19(1), 19(6)Orissa Cinemas (Regulation) Act, 1954 — Section 5(2)

High Courts21 Oct 1959Dismissed

Raja Sri Birakishore Dev Vs Commissioner of Hindu Religious Endowments

Orissa High Court · (1960) 26 CLT 8

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 11, 115, 15, 6Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 65, 65(2), 65(3), 65(6), 65(7)

High Courts20 Oct 1959

Annapurna Devi Vs Satrughna Mahakud

Orissa High Court · AIR 1960 Ori 94 : (1960) 26 CLT 155 : (1960) CriLJ 840

Criminal Procedure Code, 1898 (CrPC) — Section 438, 488, 489

High Courts20 Oct 1959Allowed

Duruju alias Durja Sethi and Others Vs Lochau Bewa

Orissa High Court · (1960) 26 CLT 70

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 147, 380, 441, 444, 453

High Courts01 Oct 1959

Sari Dibya Vs Jairam Behera and Others

Orissa High Court · AIR 1960 Ori 77

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115Limitation Act, 1908 — Section 18

High Courts28 Sept 1959Allowed

Udayanath Panda Vs Baikunthanath Routra

Orissa High Court · AIR 1960 Ori 176

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 151

High Courts23 Sept 1959Dismissed

Kanyaka Parmeswari Vs Union of India (UOI) and Others

Orissa High Court · AIR 1960 Ori 103

Evidence Act, 1872 — Section 106, 114General Rules for Acceptance, Carriage and Delivery of Goods Rules — Rule 31, 31(2)Railways Act, 1890 — Section 47(1), 72

High Courts21 Sept 1959Dismissed

Fakiri Dibya Vs Iswar Prasad Das and Others

Orissa High Court · (1960) 26 CLT 30

Orissa Estates Abolition Act, 1951 — Section 18(1), 5