High Courts18 Oct 1958Dismissed
Bisala Apparao alias Raghu Vs The State
Orissa High Court · (1959) 25 CLT 175
Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,631 of 1,681
High Courts17 Oct 1958
Dhobei Charan Meher Vs State of Orissa
Orissa High Court · (1960) 26 CLT 621
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts10 Oct 1958
Swarnamayi Panigrahi Vs B. Nayak and Others
Orissa High Court · AIR 1959 Ori 89 : (1959) CriLJ 626
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4
High Courts09 Oct 1958Allowed
Krushna Mohanty and Another Vs Artaballav Mohanty
Orissa High Court · (1959) 25 CLT 80
Penal Code, 1860 (IPC) — Section 426, 427
High Courts09 Oct 1958Dismissed
Ramakrushna Padhy Vs Ramesh Chandra Das and Others
Orissa High Court · AIR 1959 Ori 98 : (1959) 25 CLT 5
Constitution of India, 1950 — Article 227Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44, 44(1), 74(3)
High Courts09 Oct 1958Allowed
Sk. Kabir and Another Vs Arjun Sial
Orissa High Court · (1959) 25 CLT 249
Penal Code, 1860 (IPC) — Section 376, 379
High Courts08 Oct 1958Dismissed
Serei Behera Vs Bipin Behari Roy
Orissa High Court · AIR 1959 Ori 155 : (1959) 25 CLT 184 : (1959) CriLJ 1096
Penal Code, 1860 (IPC) — Section 504
High Courts06 Oct 1958Allowed
Bhagaban Misra Vs The State
Orissa High Court · (1959) 25 CLT 264
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Criminal Procedure Code, 1898 (CrPC) — Section 144Orissa Tenancy Act, 1913 — Section 79, 79(1)
High Courts03 Oct 1958Allowed
Agadhu Misra Vs The State
Orissa High Court · (1958) 24 CLT 455
Court Fees Act, 1870 — Section 35Criminal Procedure Code, 1898 (CrPC) — Section 371, 371(4), 424, 548Penal Code, 1860 (IPC) — Section 409
High Courts30 Sept 1958Allowed
Lunkaran Agarwala Vs The State
Orissa High Court · AIR 1959 Ori 50 : (1959) CriLJ 358
Motor Vehicles Act, 1939 — Section 112, 123, 42, 42(1)
High Courts30 Sept 1958Allowed
Krushna alias Khatu Padhan S.C. Mohapatra Vs State Standing Counsel
Orissa High Court · (1958) 24 CLT 494
Criminal Procedure Code, 1898 (CrPC) — Section 342, 509Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302, 309
High Courts29 Sept 1958Dismissed
Satyananda Raut Vs Padma Charan Mohanty and Another
Orissa High Court · (1960) 26 CLT 83
Orissa Money Lenders Act, 1939 — Section 2, 4, 8Presidency Small Cause Courts Act, 1882 — Section 25
High Courts24 Sept 1958Dismissed
K. Raja Gopal Rao Vs Dolgobinda Sahu and Another
Orissa High Court · AIR 1959 Ori 31 : (1959) 25 CLT 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 20Limitation Act, 1908 — Section 5
High Courts19 Sept 1958Allowed
Pancho Satrajit and Others Vs The State and Others
Orissa High Court · (1958) 24 CLT 473
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A
High Courts17 Sept 1958Allowed
Dasarathi Chamar and Another Vs Balmukunda Das and Others
Orissa High Court · AIR 1959 Ori 38
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 101, 102, 103, 104, 21Registration Act, 1908 — Section 58
High Courts15 Sept 1958Allowed
Madhusudan Ray and Others Vs State of Orissa
Orissa High Court · (1959) 25 CLT 139
Penal Code, 1860 (IPC) — Section 147, 302, 323, 330, 34
High Courts12 Sept 1958Allowed
Padmanabha Gountia and Another Vs Dalganjan Patel and Others
Orissa High Court · (1959) 25 CLT 147
Central Provinces Tenancy Act, 1920 — Section 46, 7Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 9
High Courts12 Sept 1958Allowed
Rajan Patro Vs Akur Sahu and Others
Orissa High Court · AIR 1959 Ori 74
Civil Procedure Code, 1908 (CPC) — Section 11, 148Registration Act, 1908 — Section 77Specific Relief Act, 1877 — Section 35
High Courts12 Sept 1958Dismissed
Mahima Byasadeba Gadi and Others Vs Dinabandhu Mohanty and Others
Orissa High Court · AIR 1960 Ori 16
Transfer of Property Act, 1882 — Section 54
High Courts10 Sept 1958Dismissed
Nirmal Chandra Bose Vs Sudhendu Kumar Dutta and Another
Orissa High Court · AIR 1959 Ori 77
Arbitration Act, 1940 — Section 20, 20(1)