High Courts17 Mar 1952Allowed
The State Vs Siba Prasad
Orissa High Court · AIR 1953 Ori 84 : (1952) 18 CLT 174
Criminal Procedure Code, 1898 (CrPC) — Section 190, 253
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,668 of 1,681
High Courts07 Mar 1952Dismissed
Saradhakar Supakar Vs Speaker, Orissa Legislative Assembly and Secretary Orissa Legislative Assembly
Orissa High Court · AIR 1952 Ori 234
Constitution of India, 1950 — Article 175, 176, 176(1), 208, 212
High Courts03 Mar 1952Dismissed
Bansidhar Vs District Magistrate
Orissa High Court · AIR 1953 Ori 229 : (1952) 18 CLT 350
Orissa Maintenance of Public Order (Amendment) Act, 1950 — Section 22Orissa Maintenance of Public Order Act, 1948 — Section 13
High Courts26 Feb 1952
Shyamaghana Ray and others Vs State of Orissa
Orissa High Court · AIR 1952 Ori 200
Constitution of India, 1950 — Article 166, 166(1), 166(2)Evidence Act, 1872 — Section 114Government of India Act, 1935 — Section 59
High Courts22 Feb 1952Dismissed
Bantchanidhi Samantaraya Vs Secretary, Bhaktmadhu Vidyapitha and Another
Orissa High Court · AIR 1952 Ori 259 : (1952) 18 CLT 334
High Courts22 Feb 1952
Lokanath Mishra Vs Vice-Chancellor, Utkal University and others
Orissa High Court · AIR 1952 Ori 198
Constitution of India, 1950 — Article 226
High Courts19 Feb 1952Dismissed
The State Vs Biswanath Naik
Orissa High Court · AIR 1952 Ori 220
Criminal Procedure Code, 1898 (CrPC) — Section 197Government of India Act, 1935 — Section 59(1), 59(2)Prevention of Corruption Act, 1947 — Section 6
High Courts19 Feb 1952
Biswabhusan Naik Vs The State
Orissa High Court · AIR 1952 Ori 289 : (1952) 18 CLT 227
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 221(3), 225, 234Evidence Act, 1872 — Section 133, 157, 35Penal Code, 1860 (IPC) — Section 107, 161
High Courts18 Feb 1952Allowed
Fula Bewa and Others Vs Banamali Das
Orissa High Court · AIR 1953 Ori 257 : (1952) 18 CLT 101
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403Penal Code, 1860 (IPC) — Section 352, 426
High Courts15 Feb 1952
Narasingo Chaudhury Vs State of Orissa
Orissa High Court · AIR 1952 Ori 214 : (1952) 18 CLT 109
Orissa Drugs (Control) Act, 1950 — Section 10(1), 13(1)
High Courts14 Feb 1952Dismissed
Banamali Dalbehera Vs Chairman, Provincial Transport Authority and Others
Orissa High Court · AIR 1953 Ori 235 : (1952) 18 CLT 296
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(7)
High Courts13 Feb 1952Dismissed
Bhajaram Swain Vs State of Orissa
Orissa High Court · AIR 1953 Ori 277 : (1952) 18 CLT 261
Constitution of India, 1950 — Article 19(1)Essential Supplies (Temporary Powers) Act, 1946 — Section 3(2)
High Courts08 Feb 1952
Kudura Podhan Vs Gangadhar Behera
Orissa High Court · AIR 1953 Ori 238 : (1952) 18 CLT 267
Code Of Criminal Procedure, 1973 — Section 435, 439Agency Tracts Interest And Land Transfer Act, 1917 — Section 4(2)Constitution Of India, 1950 — Article 226, 227
High Courts06 Feb 1952Allowed
Sarat Chandra Vs Prabashi and Others
Orissa High Court · AIR 1952 Ori 229 : (1952) 18 CLT 150
High Courts29 Jan 1952
Bala Krishna Kar Vs Ganesh Prasad Bhagat and others
Orissa High Court · AIR 1952 Ori 203
Orissa Hindu Religious Endowments Act, 1939 — Section 64(2)
High Courts25 Jan 1952Dismissed
Gobinda Prasad Bhagat Vs Ram Prasad Bhagat and Others
Orissa High Court · AIR 1953 Ori 152
Criminal Procedure Code, 1898 (CrPC) — Section 257, 259, 439
High Courts24 Jan 1952
State Vs Sankar Charan Sahu and Another
Orissa High Court · AIR 1952 Ori 215 : (1952) 18 CLT 75
Civil Procedure Code, 1908 (CPC) — Section 135Contempt of Courts Act, 1971 — Section 2, 2(3)Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts17 Jan 1952Allowed
Sri Rama Chandra Mardaraj Deo Vs Collector of Agricultural Income Tax
Orissa High Court · AIR 1952 Ori 281 : (1952) 18 CLT 88 : (1952) 22 ITR 220
Orissa Agricultural Income Tax Act, 1947 — Section 2, 28, 29, 29(2), 29(3)Orissa Agricultural Income Tax Rules, 1948 — Rule 3(2)
High Courts11 Jan 1952
Prosecuting Inspector Vs Minaketan Mahato and Another
Orissa High Court · AIR 1952 Ori 350
Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 208, 286
High Courts07 Jan 1952
The State Vs The Editors and Publishers of Eastern Times and Prajatantra
Orissa High Court · AIR 1952 Ori 318
Constitution of India, 1950 — Article 19, 19(2), 215, 366, 366(10)Contempt of Courts Act, 1971 — Section 1, 2, 3