High Courts13 Mar 1959Allowed
Lalita Gountiani Vs Gobardhan Sahu
Orissa High Court · (1959) 25 CLT 407
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,628 of 1,681
High Courts06 Mar 1959Dismissed
Gandu Santra Vs State of Orissa
Orissa High Court · (1959) 25 CLT 216
Criminal Procedure Code, 1898 (CrPC) — Section 154, 161(3), 164, 173, 173(1)Penal Code, 1860 (IPC) — Section 27, 302
High Courts05 Mar 1959
The State Vs Indra Padhan
Orissa High Court · (1959) 25 CLT 244
Penal Code, 1860 (IPC) — Section 224, 225, 353, 380, 447
High Courts05 Mar 1959Allowed
Niranjan alias Niranjan Agarwalla Vs The State
Orissa High Court · (1959) 25 CLT 200
Penal Code, 1860 (IPC) — Section 457
High Courts25 Feb 1959Allowed
Ramesh Chandra Sahu Vs N. Padhy, Principal, Khallikote College
Orissa High Court · AIR 1959 Ori 196
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Orissa Education Code — Article 107
High Courts17 Feb 1959
Bidya Bhushan Mohapatra Vs State of Orissa and Others
Orissa High Court · AIR 1960 Ori 68
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 226, 311, 311(2), 32Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts17 Feb 1959Dismissed
S. Ziaullah Vs Sri R.S. Senapati and Others
Orissa High Court · (1959) 25 CLT 429
Constitution of India, 1950 — Article 226, 344Orissa Education Code — Article 34, 35, 41
High Courts10 Feb 1959
Kali Charan Mohapatra Vs Srinivas Sahu
Orissa High Court · AIR 1960 Ori 65 : (1959) 25 CLT 538 : (1960) CriLJ 497
Constitution of India, 1950 — Article 19(1), 19(2)Penal Code, 1860 (IPC) — Section 505
High Courts06 Feb 1959Dismissed
James Bushi Vs Collector of Ganjam and Another
Orissa High Court · AIR 1959 Ori 152
Constitution of India, 1950 — Article 14, 226, 311Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 124
High Courts02 Feb 1959Allowed
Netramani Debi Vs Lakhminarayan Kar and Others
Orissa High Court · AIR 1959 Ori 179
Limitation Act, 1908 — Article 118, 6 , 7
High Courts01 Feb 1959
Smt. Rajani Sarangi Vs State of Orissa and Others
Orissa High Court · (1989) 1 OLR 279
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 402, 403
High Courts30 Jan 1959Dismissed
Central Engineering Corporation Vs Dorai Raj
Orissa High Court · AIR 1960 Ori 39
Workmens Compensation Act, 1923 — Section 10, 10(1), 22, 22(1), 30
High Courts28 Jan 1959Dismissed
Gangadhar Jena Vs Uchhab Jena and Another
Orissa High Court · (1959) 25 CLT 189
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 188, 353
High Courts28 Jan 1959Allowed
Nandram Hunatram Vs Commissioner of Income Tax
Orissa High Court · AIR 1960 Ori 83 : (1959) 25 CLT 395 : (1959) 37 ITR 500
Income Tax (Appellate Tribunal) Rules, 1946 — Rule 34Income Tax Act, 1922 — Section 66(1)
High Courts28 Jan 1959
Kartik Das Vs Ganeswar Acharya and Others
Orissa High Court · AIR 1959 Ori 157 : (1959) 25 CLT 156
Transfer of Property Act, 1882 — Section 52
High Courts28 Jan 1959Dismissed
Syed Abdul Karim Vs State of Orissa and Another
Orissa High Court · (1959) 25 CLT 169
Civil Procedure Code, 1908 (CPC) — Section 80Sambalpur Local Self Government Act, 1939 — Section 11, 133, 17, 7, 7A
High Courts20 Jan 1959Dismissed
Ganthia Bariha Vs State of Orissa and Others
Orissa High Court · AIR 1959 Ori 166 : (1959) 25 CLT 203
Constitution of India, 1950 — Article 16, 16(2)
High Courts20 Jan 1959Allowed
Rupnarain Singh Vs State of Orissa
Orissa High Court · AIR 1959 Ori 167
Constitution of India, 1950 — Article 311, 311(2)
High Courts14 Jan 1959Dismissed
Gangadhar Das Vs The State and Others
Orissa High Court · (1959) 25 CLT 167
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Rules, 1968 — Rule 85, 93
High Courts14 Jan 1959Allowed
Paramananda Patnaik Vs Golakbehari Das and Another
Orissa High Court · (1959) 25 CLT 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 35