High Courts09 Sept 1958
THE STATE Vs P. TOPNO, INCOME TAX OFFICER, TITLAGARH.
Orissa High Court · (1958) 24 CLT 479 : (1959) 36 ITR 135
COMPANIES ACT, 1956 — Section 446, 456, 530, 537
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,632 of 1,681
High Courts09 Sept 1958Dismissed
State of Orissa Vs Basanta Bag
Orissa High Court · AIR 1959 Ori 33 : (1959) CriLJ 353
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164(3)Evidence Act, 1872 — Section 27
High Courts08 Sept 1958Allowed
Nityananda alias Natu Sahu Haraprasad alias Baina Patra Vs The State
Orissa High Court · (1958) 24 CLT 487
Penal Code, 1860 (IPC) — Section 390, 392, 394, 395
High Courts08 Sept 1958Allowed
Parmananda Mohanty and Others Vs Baidyanath Naik and Others
Orissa High Court · (1958) 24 CLT 468
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1), 146B(1)
High Courts08 Sept 1958Dismissed
Jona Ramanna and Another Vs Jannita Tatayya and Another
Orissa High Court · (1958) 24 CLT 470
Limitation Act, 1963 — Section 19
High Courts04 Sept 1958Dismissed
Jagannath Dalai Vs Rama Chandra Nahak and Others
Orissa High Court · AIR 1959 Ori 26
Representation of the People Act, 1951 — Section 117, 80, 81, 90(3)
High Courts02 Sept 1958Dismissed
Ramani Bewa Vs Bansidhar Naik and Others
Orissa High Court · (1959) 25 CLT 153
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 323
High Courts26 Aug 1958Dismissed
Motilal Kumbhar Vs State of Orissa
Orissa High Court · (1958) 24 CLT 445
Criminal Procedure Code, 1898 (CrPC) — Section 52Penal Code, 1860 (IPC) — Section 235, 243
High Courts25 Aug 1958Dismissed
Nanda Kishore Chiranjilal and Another Vs Union of India (UOI)
Orissa High Court · AIR 1960 Ori 141 : (1959) 25 CLT 260
Railways Act, 1890 — Section 72A, 74C, 74D
High Courts25 Aug 1958Dismissed
Bhajanlal Kamani and Another Vs Ramprasad Narsingh Das and Others
Orissa High Court · (1958) 24 CLT 254
Civil Procedure Code, 1908 (CPC) — Order 28 Rule 1, 115Orissa House Rent Control Act, 1954 — Section 4, 6
High Courts22 Aug 1958Dismissed
Raghu Sutar and Others Vs Nrusingha Nath Thakur and Others
Orissa High Court · AIR 1959 Ori 148
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 41 Rule 4
High Courts20 Aug 1958Dismissed
Bhima Sahu Vs Dukhei Sahu
Orissa High Court · AIR 1959 Ori 57 : (1958) 24 CLT 464 : (1959) CriLJ 500
Criminal Procedure Code, 1898 (CrPC) — Section 258
High Courts20 Aug 1958
Sukra Oram Vs State of Orissa
Orissa High Court · AIR 1959 Ori 21 : (1959) 25 CLT 212 : (1959) CriLJ 213
Penal Code, 1860 (IPC) — Section 307, 326
High Courts18 Aug 1958
State Vs Abanikanta Roy and Another
Orissa High Court · AIR 1959 Ori 69
Bar Councils Act, 1926 — Section 10
High Courts18 Aug 1958Allowed
Raghunath Padhy Vs Ratnakar Naik and Another Purna Chandra Dolbehera Vs Raghunath Padhy and Another
Orissa High Court · (1965) 31 CLT 695
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 60, 61Penal Code, 1860 (IPC) — Section 161, 166, 323, 330, 352
High Courts12 Aug 1958Dismissed
Malcolm Angus Tulloch Vs The Revenue Commissioner and Others
Orissa High Court · (1958) 9 STC 799
Constitution of India, 1950 — Article 226
High Courts08 Aug 1958Allowed
Narendranalh Mohanty Vs Anirudhanath Mohanty
Orissa High Court · (1958) 24 CLT 389
Criminal Procedure Code, 1898 (CrPC) — Section 247, 342Penal Code, 1860 (IPC) — Section 323
High Courts07 Aug 1958Allowed
The Puri Monicipality Vs Narayan Panda
Orissa High Court · (1958) 24 CLT 390
Bihar and Orissa Municipal Act, 1922 — Section 119, 150, 156, 86, 98
High Courts07 Aug 1958
G.V. Ramamurty Patnaik Vs P. Pani, Magistrate, I Class and Ex-officio Munsif
Orissa High Court · AIR 1959 Ori 22
Bar Councils Act, 1926 — Section 10Legal Practitioners Act, 1879 — Section 13, 14
High Courts07 Aug 1958Dismissed
Krishna Patro Vs Berhampur Municipality
Orissa High Court · (1959) 25 CLT 376
Contract Act, 1872 — Section 107, 39, 63, 73