High Courts12 Aug 1959Allowed
Dambarudhar Das Vs The State of Orissa and Another
Orissa High Court · AIR 1960 Ori 62
Constitution of India, 1950 — Article 320(3)Government of India Act, 1935 — Section 266Orissa Service Code, 1939 — Rule 17
COURT ARCHIVE
Orissa High Court judgments, 1959
112 judgments · page 4 of 6
High Courts11 Aug 1959Allowed
Raghunath Panda Vs Election Officer, Gram Panchayat Election and Another
Orissa High Court · AIR 1960 Ori 73 : (1960) 26 CLT 19
Criminal Procedure Code, 1898 (CrPC) — Section 35(3)Orissa Grama Panchayat Act, 1948 — Section 9, 9(1)Penal Code, 1860 (IPC) — Section 143, 506
High Courts11 Aug 1959Dismissed
Hari Panda Vs Gini Kambu and Another
Orissa High Court · AIR 1961 Ori 8
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts05 Aug 1959Dismissed
Panu Sahu and Another Vs Board of Revenue and Another
Orissa High Court · (1959) 25 CLT 559
Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 5
High Courts03 Aug 1959Allowed
Ramanujadas Balakishandas Vs The State of Orissa and Others
Orissa High Court · (1959) 25 CLT 470 : (1959) 10 STC 456
Constitution of India, 1950 — Article 226
High Courts28 Jul 1959Allowed
Sitaram Naik and Others Vs Pareswar Naik and Others
Orissa High Court · (1960) 26 CLT 103
High Courts23 Jul 1959
State Vs Baikunthanath Mohanta and Others
Orissa High Court · AIR 1960 Ori 150 : (1960) CriLJ 1231
Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 251A(7)
High Courts21 Jul 1959Allowed
Mali Bewa Vs Dadhi Das
Orissa High Court · AIR 1960 Ori 81 : (1959) 25 CLT 551
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts19 Jul 1959Allowed
Kalandi Sahu and Others Vs Natabar Sahu
Orissa High Court · (1960) 26 CLT 566
Penal Code, 1860 (IPC) — Section 379, 447
High Courts18 Jul 1959Allowed
Labanya Debi and Others Vs Gobinda Malik and Others
Orissa High Court · (1959) 25 CLT 532
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 26 Rule 10(2), Order 26 Rule 18
High Courts14 Jul 1959Dismissed
The State of Boudh Vs Banamali Moharana and Others Bihaigo Goudo and Others Vs The State
Orissa High Court · (1959) 25 CLT 433
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 161, 162Penal Code, 1860 (IPC) — Section 120B, 142, 147, 149, 323
High Courts10 Jul 1959Allowed
Biswanath Panda Vs The State
Orissa High Court · (1959) 25 CLT 480
Penal Code, 1860 (IPC) — Section 143, 302, 304, 324
High Courts07 Jul 1959Allowed
Luna Singh and Another Vs The State
Orissa High Court · (1959) 25 CLT 454
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 411
High Courts06 Jul 1959Allowed
Chamra Panigrahi and Others Vs Malli alias Fula Pandiani and Another
Orissa High Court · (1959) 25 CLT 477
Orissa Tenants Relief Act, 1955 — Section 2, 3(1), 9
High Courts03 Jul 1959Dismissed
Imam Bux Vs Cuttack Municiality
Orissa High Court · (1959) 25 CLT 520
Bihar and Orissa Municipal Act, 1922 — Section 107(2), 115(2), 118, 357Orissa Municipal Act, 1950 — Section 139, 144, 145, 146(1), 147Presidency Small Cause Courts Act, 1882 — Section 25
High Courts06 May 1959Dismissed
Uchab Dehury alias Uchoi Vs The State
Orissa High Court · (1959) 25 CLT 418
Criminal Procedure Code, 1898 (CrPC) — Section 164, 257, 342Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 May 1959Dismissed
Gopal Chandra Deutta Vs State of Orissa
Orissa High Court · (1959) 25 CLT 466
Central Provinces Land Revenue Act, 1881 — Section 114, 152, 92Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 8 Rule 2Forest Contract Rules — Rule 12
High Courts23 Apr 1959Dismissed
Sri Jagannath Mahaprabhu and Another Vs Kumar Bimal Chandra Singh and Another
Orissa High Court · (1959) 25 CLT 345
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 119, 47
High Courts23 Apr 1959Allowed
Baban Charan Singh Vs Purna Chandra Misra
Orissa High Court · (1959) 25 CLT 291
Evidence Act, 1872 — Section 68, 69, 70, 71Limitation Act, 1963 — Article 116Transfer of Property Act, 1882 — Section 3, 59
High Courts23 Apr 1959Allowed
Karunakar Das Vs Mst. Mahakuren and Others
Orissa High Court · AIR 1960 Ori 170
Transfer of Property Act, 1882 — Section 53A