High Courts13 Jan 1959
MARWARI CLOTH SUPPLY CO. Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Orissa High Court · (1959) 25 CLT 162 : (1959) 36 ITR 100
Constitution of India, 1950 — Article 278, 295
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,629 of 1,681
High Courts07 Jan 1959Dismissed
Silla Chandra Sekharam Vs Lalita Shahuani and Another
Orissa High Court · AIR 1959 Ori 169 : (1959) 25 CLT 448
Specific Relief Act, 1877 — Section 18, 18(2)Transfer of Property Act, 1882 — Section 43
High Courts06 Jan 1959Allowed
Bhagabat Mohapatra and Others Vs Keshab Chandra Das and Others
Orissa High Court · (1959) 25 CLT 179
Orissa Tenancy Act, 1913 — Section 212(2)
High Courts06 Jan 1959Dismissed
Bidyadhar Swain and Another Vs Padmanath Singh Deo and Others
Orissa High Court · AIR 1959 Ori 87
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47
High Courts23 Dec 1958Allowed
Sashimukhi Dasiani Vs Brundaban Das and Others
Orissa High Court · AIR 1959 Ori 132 : (1959) 25 CLT 119
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(2), 2(3), 2(4)
High Courts23 Dec 1958Partly Allowed
Bhimji Mauji Vs Dhirajlal Panjiban Thakar and Another
Orissa High Court · AIR 1959 Ori 204
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts23 Dec 1958Allowed
Gangadhar alias Guhia Das Vs The State
Orissa High Court · (1959) 25 CLT 358
Criminal Procedure Code, 1898 (CrPC) — Section 107Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts19 Dec 1958Dismissed
Hrusikesh Misra and Another Vs Bhaktabandhu Mohant
Orissa High Court · (1959) 25 CLT 287
Civil Procedure Code, 1908 (CPC) — Section 48, 48(2)Criminal Procedure Code, 1898 (CrPC) — Section 145Easements Act, 1882 — Section 52, 60
High Courts19 Dec 1958
Executive Officer, Jagannath Ballav Math Vs Member, Board of Revenue
Orissa High Court · (1959) 25 CLT 320
Income Tax Act, 1922 — Section 2(1), 8Orissa Agricultural Income Tax Act, 1947 — Section 10(2), 15, 16, 2, 2(1)
High Courts19 Dec 1958Dismissed
Mineketan Das and Others Vs The State of Orissa
Orissa High Court · AIR 1958 Ori 44 : (1959) 25 CLT 457 : (1958) 24 CLT 47 : (1958) CriLJ 398
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4
High Courts19 Dec 1958
Sailendra Narayan Bhanja Deo Vs Commissioner of Income Tax
Orissa High Court · AIR 1959 Ori 185 : (1959) 36 ITR 94
Income Tax Act, 1922 — Section 15B
High Courts17 Dec 1958Dismissed
Syed Kamrool Vs Bhadrak Town Grama Panchayat
Orissa High Court · (1959) 25 CLT 424
Orissa Grama Panchayat Act, 1948 — Section 1(2), 110, 111, 4(2), 42(2)Orissa Grama Panchayat Rules, 1949 — Rule 127, 127(2)
High Courts16 Dec 1958Dismissed
Radhasyam Das Vs Chakradhar Mohapatra and Another
Orissa High Court · (1959) 25 CLT 511
Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4
High Courts16 Dec 1958Allowed
Ravi Jagannadham Vs Surji Sahuani and Others
Orissa High Court · (1959) 25 CLT 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 2, Order 21 Rule 37
High Courts14 Dec 1958
Mrs. E. Simth Vs Chandramani Mohanty
Orissa High Court · (1954) 20 CLT 180
Penal Code, 1860 (IPC) — Section 504, 506
High Courts11 Dec 1958Allowed
Bhupendra Kumar Bose Vs The State and Others
Orissa High Court · (1959) 25 CLT 42
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 12(2), 13, 14, 14(3), 15Orissa Municipal Election Rules, 1951 — Rule 10, 11, 12, 13, 14
High Courts09 Dec 1958
Ashutosh Roy Vs The State
Orissa High Court · AIR 1959 Ori 159 : (1959) 25 CLT 269 : (1959) CriLJ 1197
Criminal Procedure Code, 1898 (CrPC) — Section 197Evidence Act, 1872 — Section 133, 24Penal Code, 1860 (IPC) — Section 405, 409
High Courts09 Dec 1958
Dass Mohanto and Others Vs Prahlad Mohanto and Another
Orissa High Court · (1959) 25 CLT 39 : (1959) 25 CLT 27
Criminal Procedure (Amendment) Act, 1955 — Section 18Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(3), 145(4)
High Courts30 Nov 1958Allowed
Ram Chandra Panigrahi Vs Lakshman Das and Others
Orissa High Court · (1954) 20 CLT 102
Criminal Procedure Code, 1898 (CrPC) — Section 144, 195, 494, 499(2)Penal Code, 1860 (IPC) — Section 188
High Courts29 Nov 1958
Mathuri Mallik Vs Satrughna Giri and Others
Orissa High Court · AIR 1959 Ori 81 : (1959) 25 CLT 340 : (1959) CriLJ 624
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5), 145(6), 146