Criminal Procedure (Amendment) Act, 1955 — Section 350Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 147, 323, 342

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High Courts26 Nov 1959Dismissed

Banka Behari Singh Vs O.M. Thomas and Others

Orissa High Court · AIR 1960 Ori 126 : (1960) CriLJ 1116

Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 527Evidence Act, 1872 — Section 57(3), 87Press and Registration of Books Act, 1867 — Section 18, 3, 4, 6, 7

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High Courts26 Nov 1959Allowed

Nanda Kishore Mohanty Vs The State

Orissa High Court · AIR 1961 Ori 29 : (1960) 26 CLT 298 : (1960) 26 CLT 111 : (1961) CriLJ 132(1)

Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149

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High Courts24 Nov 1959Allowed

Ramesh Chandra Panda and Others Vs Lambodar Panda and Others

Orissa High Court · AIR 1960 Ori 95

Easements Act, 1882 — Section 1, 15Limitation Act, 1908 — Section 26(1)

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High Courts23 Nov 1959

Bishnu Dalai and Others Vs The State and Another

Orissa High Court · AIR 1960 Ori 108 : (1960) 26 CLT 164 : (1960) CriLJ 842

Criminal Procedure Code, 1898 (CrPC) — Section 514, 514(1), 514(2)

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High Courts17 Nov 1959Dismissed

Maheswar Bhanja Vs The State

Orissa High Court · (1960) 26 CLT 210

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 409

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High Courts17 Nov 1959Dismissed

Balasore Textile Distributors Association Vs Indian Union (B.N. Rly.) and Another

Orissa High Court · AIR 1960 Ori 119 : (1960) 26 CLT 74

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 8 Rule 2Limitation Act, 1908 — Article 31Partnership Act, 1932 — Section 69(2)

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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

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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

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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

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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

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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

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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

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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

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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

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