High Courts10 Sept 1959Allowed
Krishna Gopal Mukherji Vs The State
Orissa High Court · AIR 1960 Ori 37
Constitution of India, 1950 — Article 166(2), 311(2)Government of Orissa Business Rules — Rule 11, 12
COURT ARCHIVE
Orissa High Court judgments, 1959
112 judgments · page 3 of 6
High Courts07 Sept 1959Dismissed
Orissa Mineral Development Co. Vs Commissioner of Sales Tax
Orissa High Court · AIR 1960 Ori 79 : (1960) 11 STC 12
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14Orissa Sales Tax Act, 1947 — Section 10, 11, 23, 24, 9
High Courts04 Sept 1959Dismissed
Gandharba Rath Vs Aparti Samal
Orissa High Court · AIR 1960 Ori 33 : (1960) CriLJ 381
Criminal Procedure Code, 1898 (CrPC) — Section 54, 56Penal Code, 1860 (IPC) — Section 166, 342
High Courts04 Sept 1959
Surendranath Patnaik and Others Vs Dasarathi Dutta and Others
Orissa High Court · AIR 1960 Ori 14 : (1959) 25 CLT 516
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts03 Sept 1959Dismissed
Dinabandhu Rath Vs State of Orissa and Others
Orissa High Court · AIR 1960 Ori 26
Constitution of India, 1950 — Article 226, 311
High Courts31 Aug 1959Allowed
Baladeb Jew Thakur Vs Dhaneswar Misra
Orissa High Court · AIR 1961 Ori 54
Limitation Act, 1908 — Section 14
High Courts28 Aug 1959Allowed
Padmanabha Sahu and Another Vs The State
Orissa High Court · (1959) 25 CLT 531
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 30
High Courts28 Aug 1959Allowed
Basanta Priya Dei and Another Vs Ramkrishna Das and Others
Orissa High Court · AIR 1960 Ori 159
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 17
High Courts28 Aug 1959Partly Allowed
Batakrushna Das Vs The State
Orissa High Court · AIR 1961 Ori 14 : (1960) 26 CLT 148 : (1961) CriLJ 132
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 186, 353, 504
High Courts25 Aug 1959Allowed
Jaya Narain Panigrahi Vs The Land Acquisition Officer
Orissa High Court · (1959) 25 CLT 561
Constitution of India, 1950 — Article 226Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Rules, 1950 — Rule 5, 6, 9
High Courts25 Aug 1959Allowed
Ramchandra Choudhury Vs The State of Orissa
Orissa High Court · AIR 1960 Ori 58
Constitution of India, 1950 — Article 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 3, 3(4)
High Courts21 Aug 1959Dismissed
K.J.P. David Vs Nilamani Devi
Orissa High Court · AIR 1960 Ori 164
Christian Marriage Act, 1872 — Section 5
High Courts21 Aug 1959Allowed
K. Venkataratnam Vs Kakinda Kamala
Orissa High Court · AIR 1960 Ori 157 : (1960) 26 CLT 159
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Aug 1959Allowed
Sri M.D. Balkrishana Vs The State
Orissa High Court · (1959) 25 CLT 528
Criminal Law (Amendment) Act, 1932 — Section 10(1)Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(3), 144(6), 195, 195(1)Penal Code, 1860 (IPC) — Section 143, 145, 18, 188
High Courts20 Aug 1959Allowed
Srimati Radhamoni Debi Vs Bhima Baral and Others
Orissa High Court · (1962) 28 CLT 44
Orissa Tenants Relief Act, 1955 — Section 2, 3, 3(1), 3(2)
High Courts20 Aug 1959Allowed
Chintamoni Moharana and Others Vs Krushnaparsad Singh and Another
Orissa High Court · AIR 1960 Ori 75
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 104Limitation Act, 1908 — Section 18
High Courts19 Aug 1959Dismissed
Sribatsa Pradhan Vs Narasu Naika and Others
Orissa High Court · AIR 1960 Ori 61 : (1959) 25 CLT 542 : (1960) CriLJ 384
Criminal Procedure Code, 1898 (CrPC) — Section 145, 344, 530, 537
High Courts18 Aug 1959
Labanya Debi and Others Vs Govinda Malik and Others
Orissa High Court · AIR 1960 Ori 66
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 18, 115
High Courts13 Aug 1959Allowed
Pravulal Patadia Vs State of Orissa and Another
Orissa High Court · AIR 1960 Ori 43 : (1959) 25 CLT 509
Constitution of India, 1950 — Article 265Orissa Grama Panchayat Act, 1948 — Section 44, 49A, 49G
High Courts12 Aug 1959Dismissed
Karunakar Samal and Others Vs The State
Orissa High Court · (1959) 25 CLT 500
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104