COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,633 of 1,681

High Courts07 Aug 1958Allowed

Sudhir Soloman and Others Vs The State

Orissa High Court · (1958) 24 CLT 408

Criminal Procedure Code, 1898 (CrPC) — Section 561, 561AElectricity Act, 1910 — Section 20, 20(1), 20(3), 20(5)Penal Code, 1860 (IPC) — Section 418, 441, 448

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High Courts06 Aug 1958Allowed

Harihar Pati Vs Sisir Kumar Bose and Others

Orissa High Court · AIR 1959 Ori 41

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 41 Rule 4, 47

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High Courts06 Aug 1958Dismissed

Sri Baoribandhu Ojha and Dharmanda Chowdhury Vs Khageswar Chhatoi

Orissa High Court · (1958) 24 CLT 421

Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 202, 203

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High Courts05 Aug 1958

Annada Devi Vs Banchhanidhi Samantaray

Orissa High Court · AIR 1959 Ori 1

Legal Practitioners Act, 1879 — Section 13, 14

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High Courts04 Aug 1958Allowed

Union of India (UOI) Vs Mahammad Khan

Orissa High Court · AIR 1959 Ori 103

Contract Act, 1872 — Section 71Penal Code, 1860 (IPC) — Section 403

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High Courts01 Aug 1958Allowed

Brahmananda Misra Vs Shyam Sundar Dhal and Others

Orissa High Court · (1958) 24 CLT 394

Criminal Procedure Code, 1898 (CrPC) — Section 133, 144, 147

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High Courts31 Jul 1958Dismissed

Somanath Pradhan and Others Vs Sanno Govindo Misra and Others

Orissa High Court · AIR 1959 Ori 122

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 11Transfer of Property Act, 1882 — Section 60, 92, 93

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High Courts30 Jul 1958

Raja Bahadur Kishore Chandra Deo Bhanj Vs Raghunath Misra and Another

Orissa High Court · AIR 1960 Ori 1

Constitution of India, 1950 — Article 133, 133(1), 329Representation of the People Act, 1951 — Section 116A, 123(7), 98, 99

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High Courts30 Jul 1958Allowed

Samanta Sri Radha Prasan Das Vs Netra Behera

Orissa High Court · (1958) 24 CLT 382

Orissa House Rent Control Act, 1951 — Section 10(3), 12, 13, 5

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High Courts24 Jul 1958Dismissed

Jaya krushna Sahu and Others Vs Sri Parameswar Sahu and Others

Orissa High Court · (1958) 24 CLT 430

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High Courts23 Jul 1958Dismissed

Jatia Panigrahi Vs Gobinda Patra and Others

Orissa High Court · (1958) 24 CLT 439

Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4

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High Courts21 Jul 1958Allowed

Sana Panu Rout Vs Rama Biswal

Orissa High Court · (1958) 24 CLT 461

Transfer of Property Act, 1882 — Section 3, 59

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High Courts17 Jul 1958Dismissed

Mendhasal Co-operative Society No. 2 (Decree-holder) Vs Radhashyam Patnaik and Others

Orissa High Court · (1958) 24 CLT 395

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts17 Jul 1958Allowed

Paduram Sahu and Others Vs Biswambar Sahu

Orissa High Court · AIR 1958 Ori 259 : (1958) 24 CLT 417 : (1958) CriLJ 1426

Penal Code, 1860 (IPC) — Section 499

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High Courts15 Jul 1958Allowed

Bramhachari Martha Vs The State

Orissa High Court · AIR 1959 Ori 207 : (1959) 25 CLT 160 : (1959) CriLJ 1460

Penal Code, 1860 (IPC) — Section 378 , 379

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High Courts15 Jul 1958Dismissed

Ramkrishna Bagarti and Others Vs The State

Orissa High Court · (1958) 24 CLT 374

Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(1), 251A(7)Penal Code, 1860 (IPC) — Section 447

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High Courts09 Jul 1958Dismissed

Srimati Nanibala Devi Vs Bharambara Behera

Orissa High Court · (1959) 25 CLT 514

Orissa House Rent Control Act, 1950 — Section 4, 5, 6Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts08 Jul 1958Allowed

Basudeb Hota and Others Vs State of Orissa

Orissa High Court · AIR 1958 Ori 283 : (1958) 24 CLT 366 : (1958) 9 STC 663

Orissa Sales Tax Act, 1947 — Section 12(7), 23(3)Orissa Sales Tax Rules, 1947 — Rule 54

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High Courts08 Jul 1958Allowed

Jami Narasaya Prusty and Bros. Vs State of Orissa

Orissa High Court · AIR 1959 Ori 79 : (1958) 24 CLT 377 : (1958) 9 STC 648

Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12(3)

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High Courts12 May 1958

Mahant Jagannath Ramanuja Das Vs B.K. Patra, Commissioner of Hindu Religious Endowments and Others

Orissa High Court · AIR 1959 Ori 117 : (1959) 25 CLT 98

Constitution of India, 1950 — Article 26Orissa Hindu Religious Endowments Act, 1951 — Section 3, 42, 79A

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