High Courts11 Feb 1953Dismissed

Gurucharan Samal Vs The State

Orissa High Court · AIR 1953 Ori 258 : (1953) 19 CLT 281

Criminal Procedure Code, 1898 (CrPC) — Section 222, 222(2), 234, 235, 236Penal Code, 1860 (IPC) — Section 409, 477A
High Courts27 Jan 1953Dismissed

Hanantram and Others Vs The State

Orissa High Court · AIR 1953 Ori 233

Constitution of India, 1950 — Article 246Essential Supplies (Temporary Powers) Act, 1946 — Section 4, 7Penal Code, 1860 (IPC) — Section 40
High Courts12 Dec 1952Dismissed

The State of Orissa Vs Minaketan Patnaik

Orissa High Court · AIR 1953 Ori 160

Constitution of India, 1950 — Article 133(1), 134(1), 136Criminal Procedure Code, 1898 (CrPC) — Section 429Evidence Act, 1872 — Section 114, 133