Sachimani Paikray And Others Vs State Of Odisha And Others
.... y institution for which an order under Section 19-A is required, the learned Commissioner on an application can issue a NOC in the manner prescribed under Rule 4-A. in the instant case, the institution has been declared as a private religious institution by the learned Commissioner in an appeal ...
Orissa High Court
K. Arjun Das Vs Commissioner Of Endowments, Orissa & Ors
.... o purchase the subject land at the rate of Rs. 25 lakhs per acre but no one has listened to their request and this fact cannot be ruled out that the deity being a perpetual minor and a person incapable to nullify the holdings and ultimately the state authorities are under obligation to watch the ...
Supreme Court Of India
Sri Antaryami Dash Vs State of Odisha
.... application filed under Sub-rule (1) to be published in a conspicuous place of the Office of the Urban or Rural local bodies as the case may be under whose jurisdiction the property is situated and at such other place as the Commissioner deems fit and proper, inviting objection to the said applicati ...
ORISSA HIGH COURT
Kalandi Tiadi Vs Ananda @ Ananda Chandra Das
.... al lies to the High Court under sub-section (2) of section 44. Therefore, in disposing of the appeal, the Deputy Commissioner has the power to follow the provisions of the Civil Procedure Code as far as practicable and in so far as they are consistent with the Act and the Rules. But the crucial ques ...
ORISSA HIGH COURT
Kalandi Tiadi and Others Vs Ananda ' Ananda Chandra Das and Others
.... ) and against the said order of the appellate authority an appeal lies to the High Court under Sub-section (2) of Section 44. Therefore, in disposing of the appeal, the Deputy Commissioner has the, power to follow the provisions of the CPC as far as practicable and in so far as they are consistent w ...
Orissa High Court
Radhakrushna Dutta and Others Vs State of Orissa and Others
.... e expiry of his term of office to the exclusion of the other ex-co-trustees. In the absence of legal trustees appointed for the institution he must be taken as a person liable to be a trustee within the meaning of the definition of the term. It has been argued by Mr. Misra, learned Counsel for oppos ...
Orissa High Court
Lingaraj Samantaray and Others Vs Sri Sidhabaladevjew
.... rged on behalf of the respondents regarding maintainability of the proceedings u/s 41 of the Act is that there has been an appointment of non-hereditary trustees u/s 27 of the Act on the basis that there are no hereditary trustees in the institution. Mr. Mohapatra contends that the decision of the A ...
Orissa High Court
Sri Harekrishna Das Vs Commissioner of Endowments and Others
.... as may be, follow the procedure under the provisions of the Code of Civil Procedure, 1908. After the holding of such an enquiry if the Commissioner is satisfied that in the interest of the proper administration of the religious institution a scheme of administration should be settled, he shall pass ...
Orissa High Court
Nabaghana Samal and Others Vs Bhagawata Gossain and Others
.... -section (2) of Section 54 of the old Act which barred the filing of civil suits was in the following terms:. "Sections 92 and 93 and Rule 8 of Order I of the First Schedule of the Code of Civil Procedure, 1908, shall have no application to any suit claiming any relief in respect of the administr ...
Orissa High Court
Juri Sabat and Another Vs Bidyadhar alias Banshidhar Sabat
.... rovisions for grant of certified copies on payment of the prescribed fees. Hence, if as a matter of construction it can be held that the provisions of the Act and the Rules are exhaustive on the subject so as to over-ride the provisions of the Court Fees Act where there is a conflict between the two ...
Orissa High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
