High Courts22 Aug 1950Dismissed
Banka Bhoi and Others Vs State of Orissa
Orissa High Court · (1951) 17 CLT 181
Penal Code, 1860 (IPC) — Section 201, 304, 326, 34
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,674 of 1,681
High Courts21 Aug 1950Allowed
Chamra Meher and Another Vs State of Orissa
Orissa High Court · AIR 1951 Ori 179
Criminal Procedure Code, 1898 (CrPC) — Section 499, 499(1), 514
High Courts21 Aug 1950
Taturam Sahu Vs The State of Orissa
Orissa High Court · AIR 1953 Ori 96 : (1951) 17 CLT 48
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts21 Aug 1950Dismissed
Rama Chandra Misra Vs President, District Board
Orissa High Court · AIR 1951 Ori 1 : (1951) 17 CLT 10
Government of India Act, 1935 — Section 107, 107(1), 292, 311(2)Motor Vehicles (Amendment) Act, 1942 — Section 22, 42Motor Vehicles Act, 1939 — Section 134(4), 42, 42(1)
High Courts18 Aug 1950
Pusarala Narasinhaswamy Vs Indian Dominion
Orissa High Court · AIR 1951 Ori 31 : (1951) 17 CLT 53
Criminal Procedure Code, 1898 (CrPC) — Section 412, 435, 439, 439(1), 439(6)
High Courts17 Aug 1950Dismissed
Ananta Charan and Others Vs The State
Orissa High Court · AIR 1951 Ori 27 : (1951) 17 CLT 313
High Courts16 Aug 1950Dismissed
Khalli Behera Vs The State
Orissa High Court · AIR 1951 Ori 78 : (1950) 16 CLT 186
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 339(2)Evidence Act, 1872 — Section 24
High Courts16 Aug 1950Allowed
Antarjami Mohanty and Others Vs State of Orissa
Orissa High Court · AIR 1951 Ori 51
Police Act, 1861 — Section 30
High Courts11 Aug 1950
Chandramoni Jena and Others Vs Bhraman Biswal
Orissa High Court · AIR 1951 Ori 69 : (1951) 17 CLT 97
Criminal Procedure Code, 1898 (CrPC) — Section 350(1)
High Courts10 Aug 1950Allowed
Ratna Munda Vs The State
Orissa High Court · AIR 1951 Ori 245 : (1950) 16 CLT 227
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 100, 304
High Courts09 Aug 1950Allowed
Hadu Vs The State
Orissa High Court · AIR 1951 Ori 53 : (1955) 21 CLT 214
Evidence Act, 1872 — Section 106, 133, 6, 8Penal Code, 1860 (IPC) — Section 300
High Courts08 Aug 1950
Ganeshdas Kaluram Vs Commissioner, Income Tax
Orissa High Court · AIR 1952 Ori 94 : (1951) 17 CLT 294 : (1951) 19 ITR 102
Income Tax Act, 1922 — Section 13, 23, 23(3)
High Courts04 Aug 1950Allowed
Govinda Chandra Vs State of Orissa
Orissa High Court · AIR 1951 Ori 18
Criminal Procedure Code, 1898 (CrPC) — Section 499
High Courts04 Aug 1950Allowed
Krushna Chandra Patnaik and Another Vs Chhota Lal Patel
Orissa High Court · (1951) 17 CLT 168
Penal Code, 1860 (IPC) — Section 161, 420
High Courts01 Aug 1950
Suka Misra and Others Vs The State
Orissa High Court · AIR 1951 Ori 71
Criminal Procedure Code, 1898 (CrPC) — Section 154, 164(2), 164(3), 533Penal Code, 1860 (IPC) — Section 395
High Courts28 Jul 1950Dismissed
Appanna Vs The State
Orissa High Court · AIR 1951 Ori 29
Bihar and Orissa Excise Act, 1915 — Section 47, 57, 87
High Courts28 Jul 1950Dismissed
Ch. Appanna Vs State of Orissa
Orissa High Court · (1950) 16 CLT 195
Bihar and Orissa Excise Act, 1915 — Section 30, 47, 57, 87, 89
High Courts27 Jul 1950
Nandakumar Sukla Vs State of Orissa
Orissa High Court · AIR 1952 Ori 219
Criminal Procedure Code, 1898 (CrPC) — Section 497, 498
High Courts27 Jul 1950
The State of Orissa Vs Oria Sama Majhi
Orissa High Court · AIR 1951 Ori 138
Criminal Law (Amendment) Act, 1932 — Section 10Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 188
High Courts27 Jul 1950Dismissed
The State of Orissa Vs Oriya Sama Majhi
Orissa High Court · (1954) 20 CLT 386
Criminal Law (Amendment) Act, 1932 — Section 10, 10(1)Criminal Law Amendment (Amending) Ordinance, 1943 — Section 11Criminal Procedure Code, 1898 (CrPC) — Section 10, 12, 141, 144, 156