Criminal Procedure Code, 1898 (CrPC) — Section 162, 439(3)Penal Code, 1860 (IPC) — Section 379Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5

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High Courts18 Aug 1960Allowed

State of Orissa Vs Khan Saheb Md. Khan and Others

Orissa High Court · AIR 1961 Ori 75

Contract Act, 1872 — Section 20, 21, 56, 65, 72

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High Courts18 Aug 1960Dismissed

Abbiram Sabani and Others Vs The State

Orissa High Court · (1960) 26 CLT 596

Penal Code, 1860 (IPC) — Section 184, 186

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High Courts18 Aug 1960Allowed

Sri Laxminarayan Deb and Another Vs Commissioner of Hindu Religious Endowments and Another

Orissa High Court · (1961) 27 CLT 302

Orissa Hindu Religious Endowments Act, 1939 — Section 64(2)

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High Courts14 Aug 1960Dismissed

Sadhu Charan Mohanty and Others Vs Sri H. Naik, O.L., Puri Bank Ltd.

Orissa High Court · (1960) 26 CLT 615

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 34 Rule 6Orissa Money Lenders Act, 1939 — Section 10, 11, 11(1), 11(2), 11(3)

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High Courts12 Aug 1960Partly Allowed

Shaikh Safir Mahammad and Another Vs Basir Mahammad

Orissa High Court · AIR 1961 Ori 92

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High Courts12 Aug 1960

State of Orissa Vs M.V. Apparao

Orissa High Court · (1960) 26 CLT 658 : (1961) CriLJ 518

Factories Act, 1948 — Section 92

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High Courts11 Aug 1960

Maheswar Ram Vs The State

Orissa High Court · AIR 1961 Ori 44 : (1960) 26 CLT 549 : (1961) CriLJ 299

Essential Commodities Act, 1955 — Section 14, 7

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High Courts11 Aug 1960Dismissed

Brajamohan Das and Others Vs Radhamohan Das and Others

Orissa High Court · AIR 1961 Ori 41

Registration Act, 1908 — Section 17

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High Courts10 Aug 1960Allowed

The Chikiti Grama Panchayat Vs Lala Mangula and Others

Orissa High Court · (1960) 26 CLT 585

Criminal Procedure Code, 1898 (CrPC) — Section 245Orissa Grama Panchayat Act, 1948 — Section 17, 49A, 49A(1), 49B, 49COrissa Municipal Act, 1950 — Section 391

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High Courts08 Aug 1960Allowed