High Courts20 Jan 1955Allowed
Chintamoni Purohit Vs The State of Orissa
Orissa High Court · (1955) 21 CLT 489
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,653 of 1,681
High Courts19 Jan 1955Allowed
B. Suryanarayana Vs The Collector of Koraput
Orissa High Court · (1955) 21 CLT 468
Constitution of India, 1950 — Article 19(1)
High Courts19 Jan 1955Allowed
Dolagobinda Sahu Vs Chakradhar Mohapatra and Others
Orissa High Court · AIR 1955 Ori 94
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 48Limitation Act, 1908 — Article 182
High Courts18 Jan 1955Dismissed
Kulamani Hota Vs Parbati Debi
Orissa High Court · AIR 1955 Ori 77 : (1955) 21 CLT 507
Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(2), 2(4)
High Courts18 Jan 1955Allowed
Dolgobinda Sahu Vs Ch. Chakradhar Mohapatra and Others
Orissa High Court · (1955) 21 CLT 209
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14
High Courts18 Jan 1955Dismissed
Kalpataru Das Vs Balkrishna Patro and Others
Orissa High Court · (1955) 21 CLT 567
Orissa Hindu Religious Endowments Act, 1939 — Section 12, 6(7), 64, 64(1), 64(2)
High Courts15 Jan 1955Dismissed
Brundaban Chandra Vs Ananta Narayan Singh Deo
Orissa High Court · AIR 1956 Ori 151
Succession Act, 1925 — Section 70
High Courts13 Jan 1955
The State Vs Sadasiba Naik
Orissa High Court · (1955) 21 CLT 176
Criminal Procedure Code, 1898 (CrPC) — Section 236, 342, 476Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 191, 193, 302
High Courts12 Jan 1955Dismissed
Banchhanidhi Sahu Vs The State
Orissa High Court · (1955) 21 CLT 144
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 25
High Courts12 Jan 1955Dismissed
Adhikari Narottam Das Vs B.C. Patnaik, Sri B.K. Patro and Others
Orissa High Court · (1955) 21 CLT 271
Orissa Hindu Religious Endowments Act, 1939 — Section 49, 6(7), 64(2)
High Courts07 Jan 1955Dismissed
Pampana Suryanarayana and Others Vs The Joyoti Pictures Ltd.
Orissa High Court · AIR 1955 Ori 84
Companies Act, 1913 — Section 156, 158, 162, 165, 166
High Courts05 Jan 1955Allowed
Makaradhwaja Ghibela and Others Vs Chturbhuja Gountia and Others
Orissa High Court · (1957) 23 CLT 408
Transfer of Property Act, 1882 — Section 23
High Courts19 Dec 1954Allowed
Chinnari Lakshmana Murty Vs Banko Das and Others
Orissa High Court · AIR 1956 Ori 79 : (1955) 21 CLT 139
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Section 19
High Courts17 Dec 1954Dismissed
Niranjan Samal Vs Tirilochan Kuar
Orissa High Court · AIR 1956 Ori 81 : (1955) 21 CLT 146
Contract Act, 1872 — Section 17, 19Evidence Act, 1872 — Section 92
High Courts09 Dec 1954Allowed
Shiba Charan Naik and Another Vs The State
Orissa High Court · (1955) 21 CLT 73
Penal Code, 1860 (IPC) — Section 37, 379
High Courts07 Dec 1954Allowed
Hari Moharana Vs The State
Orissa High Court · (1955) 21 CLT 42
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 193
High Courts06 Dec 1954Dismissed
Srimati Keluni Dei Vs Batakrishna Kar and Others
Orissa High Court · (1955) 21 CLT 266
Orissa Tenancy Act, 1913 — Section 18, 212, 3, 31, 31A
High Courts02 Dec 1954
Babulal Agarwala Vs Vijaya Stores, Firm
Orissa High Court · AIR 1955 Ori 49 : (1955) 21 CLT 1
Contract Act, 1872 — Section 23, 56, 65
High Courts01 Dec 1954
Madan Gopal Rungta Vs State of Orissa
Orissa High Court · AIR 1955 Ori 71 : (1955) 21 CLT 292
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1)