High Courts29 Nov 1958Partly Allowed
Brahmananda Panda Vs Kanduri Charan Das and Others
Orissa High Court · AIR 1959 Ori 126 : (1959) 25 CLT 66
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Evidence Act, 1872 — Section 58, 65, 68
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,630 of 1,681
High Courts29 Nov 1958Dismissed
Banchhanidhi Patra Vs State of Orissa
Orissa High Court · AIR 1959 Ori 177 : (1959) 25 CLT 254 : (1959) CriLJ 1351
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5
High Courts28 Nov 1958Allowed
Antarjyami Parida Vs Ramahari Jena
Orissa High Court · (1959) 25 CLT 83
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts21 Nov 1958Allowed
Kalandi Charan Pati Vs Udekar Jena and Others
Orissa High Court · (1959) 25 CLT 86
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts20 Nov 1958Dismissed
State of Orissa Vs Gokul Barik
Orissa High Court · AIR 1959 Ori 97 : (1959) CriLJ 752
Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 171D, 171FRepresentation of the People Act, 1951 — Section 138
High Courts20 Nov 1958Dismissed
Chaitan Charan Das Vs Raghunath Singh
Orissa High Court · AIR 1959 Ori 141 : (1959) 25 CLT 16 : (1959) CriLJ 1006
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500
High Courts20 Nov 1958Dismissed
Bihari Padhan and Another Vs Daitari Dash and Others
Orissa High Court · (1959) 25 CLT 281
Central Provinces Tenancy Act, 1883 — Section 46(3), 46(5), 47(1)Orissa Money Lenders Act, 1939 — Section 17Transfer of Property Act, 1882 — Section 123, 51, 54
High Courts17 Nov 1958Dismissed
Bikal Swain Vs Iswar Swain
Orissa High Court · AIR 1959 Ori 173 : (1959) 25 CLT 134
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts17 Nov 1958
Rambha Bewa Vs Prahallad Sendha and Others
Orissa High Court · AIR 1959 Ori 65
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 68Limitation Act, 1908 — Article 11, 11A
High Courts17 Nov 1958Dismissed
Daitari Mohapatra Vs Brundaban Matia
Orissa High Court · AIR 1959 Ori 110 : (1959) 25 CLT 34
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26Partnership Act, 1932 — Section 69, 69(3)
High Courts14 Nov 1958Dismissed
Sudhir Chandra Bardhan Vs Jagadish Ch. Kar and Others
Orissa High Court · AIR 1959 Ori 112 : (1959) 25 CLT 24
Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts10 Nov 1958Dismissed
Purna Chandra Sahu Vs Chamra Bariha and Others
Orissa High Court · (1954) 20 CLT 424
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5, Order 45 Rule 13, 109 , 151
High Courts07 Nov 1958Dismissed
Panalal Pal and Another Vs The State
Orissa High Court · (1959) 25 CLT 307
Penal Code, 1860 (IPC) — Section 189D, 489DCriminal Procedure Code, 1898 (CrPC) — Section 173, 208, 208(2), 251AEvidence Act, 1872 — Section 33
High Courts07 Nov 1958
Golam Mahammad Vs Sarif Baig
Orissa High Court · AIR 1960 Ori 18 : (1959) 25 CLT 53 : (1960) CriLJ 261
Constitution of India, 1950 — Article 215Criminal Procedure Code, 1898 (CrPC) — Section 344, 439
High Courts07 Nov 1958Allowed
Raghunath Jiew Thakur Vs Shyam Sundar Mohapatra and Others
Orissa High Court · AIR 1961 Ori 157
High Courts06 Nov 1958Allowed
Bidyadhar Tunga Samantra Vs Daitari Rana and Others
Orissa High Court · AIR 1959 Ori 121 : (1958) 24 CLT 493 : (1959) CriLJ 886
Criminal Procedure Code, 1898 (CrPC) — Section 242, 537
High Courts01 Nov 1958Allowed
Kisanlal Kotari Vs State of Orissa
Orissa High Court · AIR 1959 Ori 144 : (1959) 25 CLT 381
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226 , 227Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts31 Oct 1958Allowed
Abdul Rahiman Khan Vs Radha Krushna Biswas Roy
Orissa High Court · AIR 1959 Ori 188
Representation of the People Act, 1951 — Section 100(1), 101, 123, 123(2), 123(3)
High Courts30 Oct 1958Allowed
Madanlal Agarwalla Vs State of Orissa
Orissa High Court · (1959) 25 CLT 107
Arms Act, 1959 — Section 19FCriminal Procedure Code, 1898 (CrPC) — Section 161, 162Explosive Substances Act, 1908 — Section 3
High Courts30 Oct 1958Dismissed
Kruttivasa Padhy Vs Malati Padhani and Others
Orissa High Court · AIR 1959 Ori 113
Evidence Act, 1872 — Section 62Registration Act, 1908 — Section 17, 17(2)