COURT ARCHIVE

Orissa High Court judgments, 1959

112 judgments · page 5 of 6

High Courts16 Apr 1959Dismissed

Gobind Chandra Sambarsingh Mohapatra Vs Upendra Padhi and Another

Orissa High Court · AIR 1960 Ori 29 : (1959) 25 CLT 366

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 102, 103, 104, 114

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High Courts15 Apr 1959Allowed

Maya Dutta and Others Vs State of Orissa

Orissa High Court · AIR 1960 Ori 7

Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 10, 13, 13(4), 3(6), 4Constitution of India, 1950 — Article 309, 313Medical Attendance Rules — Rule 6(1)

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High Courts07 Apr 1959Dismissed

K. Chandrasekharam Subudi and Sons Vs Union of India (UOI)

Orissa High Court · AIR 1960 Ori 100

Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 74E, 80

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High Courts20 Mar 1959

Bhupendra Kumar Bose Vs State of Orissa and Others

Orissa High Court · AIR 1960 Ori 46

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 213, 213(1), 213(2), 226Evidence Act, 1872 — Section 40

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High Courts19 Mar 1959Dismissed

Tike Kisan Vs Mst. Sabitri Keutuni and Another

Orissa High Court · (1959) 25 CLT 473

Orissa Tenants Protection Act, 1948 — Section 10Orissa Tenants Relief Act, 1955 — Section 3

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High Courts17 Mar 1959Allowed

Basudeb Biswal and Others Vs Padmanav Choudhury and Others

Orissa High Court · (1959) 25 CLT 335

Civil Procedure Code, 1908 (CPC) — Section 151, 80

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High Courts16 Mar 1959Allowed

Nemai Charan Das Vs Sk. Makbul and Others

Orissa High Court · AIR 1960 Ori 44

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts13 Mar 1959Allowed

J. Srirangam Brothers and Others Vs Sales Tax Officer

Orissa High Court · (1959) 25 CLT 206 : (1959) 10 STC 257

Hosiery Act, 1845 — Section 9Orissa Sales Tax Act, 1947 — Section 6

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High Courts13 Mar 1959Allowed

Lalita Gountiani Vs Gobardhan Sahu

Orissa High Court · (1959) 25 CLT 407

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts06 Mar 1959Dismissed

Gandu Santra Vs State of Orissa

Orissa High Court · (1959) 25 CLT 216

Criminal Procedure Code, 1898 (CrPC) — Section 154, 161(3), 164, 173, 173(1)Penal Code, 1860 (IPC) — Section 27, 302

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High Courts05 Mar 1959

The State Vs Indra Padhan

Orissa High Court · (1959) 25 CLT 244

Penal Code, 1860 (IPC) — Section 224, 225, 353, 380, 447

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High Courts05 Mar 1959Allowed

Niranjan alias Niranjan Agarwalla Vs The State

Orissa High Court · (1959) 25 CLT 200

Penal Code, 1860 (IPC) — Section 457

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High Courts25 Feb 1959Allowed

Ramesh Chandra Sahu Vs N. Padhy, Principal, Khallikote College

Orissa High Court · AIR 1959 Ori 196

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Orissa Education Code — Article 107

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High Courts17 Feb 1959

Bidya Bhushan Mohapatra Vs State of Orissa and Others

Orissa High Court · AIR 1960 Ori 68

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 226, 311, 311(2), 32Criminal Procedure Code, 1898 (CrPC) — Section 164

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High Courts17 Feb 1959Dismissed