High Courts19 Feb 1958Dismissed
Prananath Patnaik Vs Banamali Patnaik
Orissa High Court · AIR 1958 Ori 228
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Representation of the People Act, 1951 — Section 100, 123, 123(4), 32, 37
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,636 of 1,681
High Courts11 Feb 1958
The State Vs K. Lachman Murty and Another
Orissa High Court · AIR 1958 Ori 204 : (1958) 24 CLT 203 : (1958) CriLJ 1074
Criminal Procedure Code, 1898 (CrPC) — Section 417, 439, 439(5)
High Courts11 Feb 1958Dismissed
Arjuno Pandi Vs Jura Dalai and Another
Orissa High Court · (1958) 24 CLT 310
Penal Code, 1860 (IPC) — Section 426, 447
High Courts04 Feb 1958
Surendra Nath Satpathy Vs The State
Orissa High Court · AIR 1958 Ori 194 : (1958) 24 CLT 170 : (1958) CriLJ 1071
Criminal Procedure Code, 1898 (CrPC) — Section 561AOrissa Treasury Code — Rule 544, 549Penal Code, 1860 (IPC) — Section 405
High Courts03 Feb 1958Dismissed
Pyari Mohan Das Vs Durga Sankar Das and Another
Orissa High Court · AIR 1958 Ori 125
Contract Act, 1872 — Section 38Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 131Representation of the People Act, 1951 — Section 123, 123(1), 123(6), 7, 77(1)
High Courts03 Feb 1958Dismissed
Akshya Narayan Praharaj Vs Maheswar Bag
Orissa High Court · AIR 1958 Ori 207
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 47, 65, 67Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 131
High Courts29 Jan 1958Dismissed
Khetramohan Naik Vs Sri Jagannath Mahaprabhu and Another
Orissa High Court · (1958) 24 CLT 330
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 60
High Courts29 Jan 1958Dismissed
Jogendra Nath Das Vs Charan Das and Others
Orissa High Court · AIR 1958 Ori 160
Evidence Act, 1872 — Section 101 , 104Limitation Act, 1908 — Article 142 , 144
High Courts29 Jan 1958
Dolgobinda Rath Vs The State
Orissa High Court · AIR 1958 Ori 224 : (1958) 24 CLT 260 : (1958) CriLJ 1211
Penal Code, 1860 (IPC) — Section 361, 366, 374
High Courts27 Jan 1958Dismissed
Anantram and Others Vs The State
Orissa High Court · (1953) 19 CLT 202
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 3(2), 4, 7
High Courts17 Jan 1958Dismissed
Gopinath Puja Panda Samanta Vs Ramchandra Deb and Others
Orissa High Court · AIR 1958 Ori 220 : (1958) 24 CLT 183 : (1958) CriLJ 1207
Penal Code, 1860 (IPC) — Section 295, 420
High Courts13 Jan 1958Allowed
Kshetra Sahu Vs Syama Sahu and Others
Orissa High Court · AIR 1958 Ori 254 : (1958) 24 CLT 127
Transfer of Property Act, 1882 — Section 8
High Courts10 Jan 1958Allowed
Gangaprasad Bhagat and Others Vs Kasiprasad Jhunjhunwalla and Another
Orissa High Court · (1958) 24 CLT 466
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 4, 115
High Courts07 Jan 1958Dismissed
Bama Jena and Another Vs The State
Orissa High Court · AIR 1958 Ori 106 : (1958) CriLJ 657
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411, 412
High Courts07 Jan 1958Dismissed
Narendra Dikshit and Others Vs Ch. Shyam Sundar Das and Others
Orissa High Court · (1958) 24 CLT 301
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Hindu Religious Endowments Act, 1939 — Section 64(2)
High Courts06 Jan 1958Dismissed
Natabar Mohanty Vs State of Orissa
Orissa High Court · AIR 1958 Ori 148 : (1958) 24 CLT 317
Limitation Act, 1908 — Article 16
High Courts06 Jan 1958Dismissed
Udekar Sahu Vs Chandrasekhar Sahu and Others
Orissa High Court · (1958) 24 CLT 312
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, 11, 2
High Courts03 Jan 1958Allowed
Bhagaban Das and Others Vs Jagabandhu Jena and Others
Orissa High Court · (1958) 24 CLT 345
High Courts02 Jan 1958Dismissed
State Vs Punia Goor and Others
Orissa High Court · (1958) 24 CLT 230
Bihar and Orissa Excise Act, 1915 — Section 55Criminal Procedure Code, 1898 (CrPC) — Section 239, 289, 535Penal Code, 1860 (IPC) — Section 447, 79
High Courts02 Jan 1958Allowed
Kanhu Charan Rout and Others Vs Bhabagrahi Rout and Others
Orissa High Court · (1958) 24 CLT 144
Stamp Act, 1899 — Section 35