High Courts28 Aug 1959Partly Allowed
Batakrushna Das Vs The State
Orissa High Court · AIR 1961 Ori 14 : (1960) 26 CLT 148 : (1961) CriLJ 132
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 186, 353, 504
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,626 of 1,681
High Courts25 Aug 1959Allowed
Jaya Narain Panigrahi Vs The Land Acquisition Officer
Orissa High Court · (1959) 25 CLT 561
Constitution of India, 1950 — Article 226Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Rules, 1950 — Rule 5, 6, 9
High Courts25 Aug 1959Allowed
Ramchandra Choudhury Vs The State of Orissa
Orissa High Court · AIR 1960 Ori 58
Constitution of India, 1950 — Article 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 3, 3(4)
High Courts21 Aug 1959Dismissed
K.J.P. David Vs Nilamani Devi
Orissa High Court · AIR 1960 Ori 164
Christian Marriage Act, 1872 — Section 5
High Courts21 Aug 1959Allowed
K. Venkataratnam Vs Kakinda Kamala
Orissa High Court · AIR 1960 Ori 157 : (1960) 26 CLT 159
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Aug 1959Allowed
Sri M.D. Balkrishana Vs The State
Orissa High Court · (1959) 25 CLT 528
Criminal Law (Amendment) Act, 1932 — Section 10(1)Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(3), 144(6), 195, 195(1)Penal Code, 1860 (IPC) — Section 143, 145, 18, 188
High Courts20 Aug 1959Allowed
Srimati Radhamoni Debi Vs Bhima Baral and Others
Orissa High Court · (1962) 28 CLT 44
Orissa Tenants Relief Act, 1955 — Section 2, 3, 3(1), 3(2)
High Courts20 Aug 1959Allowed
Chintamoni Moharana and Others Vs Krushnaparsad Singh and Another
Orissa High Court · AIR 1960 Ori 75
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 104Limitation Act, 1908 — Section 18
High Courts19 Aug 1959Dismissed
Sribatsa Pradhan Vs Narasu Naika and Others
Orissa High Court · AIR 1960 Ori 61 : (1959) 25 CLT 542 : (1960) CriLJ 384
Criminal Procedure Code, 1898 (CrPC) — Section 145, 344, 530, 537
High Courts18 Aug 1959
Labanya Debi and Others Vs Govinda Malik and Others
Orissa High Court · AIR 1960 Ori 66
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 18, 115
High Courts13 Aug 1959Allowed
Pravulal Patadia Vs State of Orissa and Another
Orissa High Court · AIR 1960 Ori 43 : (1959) 25 CLT 509
Constitution of India, 1950 — Article 265Orissa Grama Panchayat Act, 1948 — Section 44, 49A, 49G
High Courts12 Aug 1959Dismissed
Karunakar Samal and Others Vs The State
Orissa High Court · (1959) 25 CLT 500
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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
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)