High Courts29 Oct 1959Allowed
Champabati Dibya and Others Vs State and Others
Orissa High Court · (1959) 25 CLT 557
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,625 of 1,681
High Courts28 Oct 1959Dismissed
Fagu Moharana Vs The State
Orissa High Court · AIR 1961 Ori 71 : (1960) 26 CLT 86 : (1961) CriLJ 541
Penal Code, 1860 (IPC) — Section 279
High Courts23 Oct 1959
Godavaris Mohapatra Vs Rajkishore Biswal
Orissa High Court · (1962) CriLJ 660
Penal Code, 1860 (IPC) — Section 500
High Courts23 Oct 1959Dismissed
Daman Mohanta Vs The State
Orissa High Court · (1960) 26 CLT 14
Penal Code, 1860 (IPC) — Section 302
High Courts21 Oct 1959Dismissed
Ranchhorlalji Vs Revenue Divisional Commissioner, Northern Division and Others
Orissa High Court · AIR 1960 Ori 88
Constitution of India, 1950 — Article 19(1), 19(6)Orissa Cinemas (Regulation) Act, 1954 — Section 5(2)
High Courts21 Oct 1959Dismissed
Raja Sri Birakishore Dev Vs Commissioner of Hindu Religious Endowments
Orissa High Court · (1960) 26 CLT 8
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 11, 115, 15, 6Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 65, 65(2), 65(3), 65(6), 65(7)
High Courts20 Oct 1959
Annapurna Devi Vs Satrughna Mahakud
Orissa High Court · AIR 1960 Ori 94 : (1960) 26 CLT 155 : (1960) CriLJ 840
Criminal Procedure Code, 1898 (CrPC) — Section 438, 488, 489
High Courts20 Oct 1959Allowed
Duruju alias Durja Sethi and Others Vs Lochau Bewa
Orissa High Court · (1960) 26 CLT 70
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 147, 380, 441, 444, 453
High Courts01 Oct 1959
Sari Dibya Vs Jairam Behera and Others
Orissa High Court · AIR 1960 Ori 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115Limitation Act, 1908 — Section 18
High Courts28 Sept 1959Allowed
Udayanath Panda Vs Baikunthanath Routra
Orissa High Court · AIR 1960 Ori 176
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 151
High Courts23 Sept 1959Dismissed
Kanyaka Parmeswari Vs Union of India (UOI) and Others
Orissa High Court · AIR 1960 Ori 103
Evidence Act, 1872 — Section 106, 114General Rules for Acceptance, Carriage and Delivery of Goods Rules — Rule 31, 31(2)Railways Act, 1890 — Section 47(1), 72
High Courts21 Sept 1959Dismissed
Fakiri Dibya Vs Iswar Prasad Das and Others
Orissa High Court · (1960) 26 CLT 30
Orissa Estates Abolition Act, 1951 — Section 18(1), 5
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
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