High Courts19 Jul 1959Allowed
Kalandi Sahu and Others Vs Natabar Sahu
Orissa High Court · (1960) 26 CLT 566
Penal Code, 1860 (IPC) — Section 379, 447
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,627 of 1,681
High Courts18 Jul 1959Allowed
Labanya Debi and Others Vs Gobinda Malik and Others
Orissa High Court · (1959) 25 CLT 532
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 26 Rule 10(2), Order 26 Rule 18
High Courts14 Jul 1959Dismissed
The State of Boudh Vs Banamali Moharana and Others Bihaigo Goudo and Others Vs The State
Orissa High Court · (1959) 25 CLT 433
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 161, 162Penal Code, 1860 (IPC) — Section 120B, 142, 147, 149, 323
High Courts10 Jul 1959Allowed
Biswanath Panda Vs The State
Orissa High Court · (1959) 25 CLT 480
Penal Code, 1860 (IPC) — Section 143, 302, 304, 324
High Courts07 Jul 1959Allowed
Luna Singh and Another Vs The State
Orissa High Court · (1959) 25 CLT 454
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 411
High Courts06 Jul 1959Allowed
Chamra Panigrahi and Others Vs Malli alias Fula Pandiani and Another
Orissa High Court · (1959) 25 CLT 477
Orissa Tenants Relief Act, 1955 — Section 2, 3(1), 9
High Courts03 Jul 1959Dismissed
Imam Bux Vs Cuttack Municiality
Orissa High Court · (1959) 25 CLT 520
Bihar and Orissa Municipal Act, 1922 — Section 107(2), 115(2), 118, 357Orissa Municipal Act, 1950 — Section 139, 144, 145, 146(1), 147Presidency Small Cause Courts Act, 1882 — Section 25
High Courts06 May 1959Dismissed
Uchab Dehury alias Uchoi Vs The State
Orissa High Court · (1959) 25 CLT 418
Criminal Procedure Code, 1898 (CrPC) — Section 164, 257, 342Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 May 1959Dismissed
Gopal Chandra Deutta Vs State of Orissa
Orissa High Court · (1959) 25 CLT 466
Central Provinces Land Revenue Act, 1881 — Section 114, 152, 92Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 8 Rule 2Forest Contract Rules — Rule 12
High Courts23 Apr 1959Dismissed
Sri Jagannath Mahaprabhu and Another Vs Kumar Bimal Chandra Singh and Another
Orissa High Court · (1959) 25 CLT 345
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 119, 47
High Courts23 Apr 1959Allowed
Baban Charan Singh Vs Purna Chandra Misra
Orissa High Court · (1959) 25 CLT 291
Evidence Act, 1872 — Section 68, 69, 70, 71Limitation Act, 1963 — Article 116Transfer of Property Act, 1882 — Section 3, 59
High Courts23 Apr 1959Allowed
Karunakar Das Vs Mst. Mahakuren and Others
Orissa High Court · AIR 1960 Ori 170
Transfer of Property Act, 1882 — Section 53A
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
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)
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
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
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
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
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
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