High Courts26 Sept 1950
Chaitan Senapati Vs Mani Bewa and Others
Orissa High Court · AIR 1952 Ori 113
Court Fees Act, 1870 — Article 17, 17A, 7
COURT ARCHIVE
Orissa High Court judgments, 1950
100 judgments · page 2 of 5
High Courts26 Sept 1950Allowed
Nilmoni Hota Vs Govinda Chandra Das
Orissa High Court · AIR 1951 Ori 233 : (1950) 16 CLT 245
Orissa Tenancy Act, 1913 — Section 26(2)
High Courts25 Sept 1950
Malati alias Mali Bewa and Others Vs Lokanath Sahu and Others
Orissa High Court · (1951) 17 CLT 67
High Courts20 Sept 1950Allowed
Malla Sasirekhamma Vs Garbham Suramma
Orissa High Court · AIR 1952 Ori 163 : (1951) 17 CLT 62
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Transfer of Property Act, 1882 — Section 53A
High Courts18 Sept 1950Dismissed
Bana Behera and Others Vs The State of Orissa
Orissa High Court · AIR 1951 Ori 261 : (1951) 17 CLT 7
Constitution of India, 1950 — Article 134(1), 136
High Courts18 Sept 1950
Raghunath Patnaik Vs State Transport Authority and Another
Orissa High Court · AIR 1951 Ori 81 : (1950) 16 CLT 202
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44(3), 44(4), 44(5), 45, 57(4)
High Courts16 Sept 1950
Kunja Atabudhi Vs Bhagabat Naik and Others
Orissa High Court · AIR 1953 Ori 103 : (1951) 17 CLT 157
Limitation Act, 1908 — Article 142, 144Transfer of Property Act, 1882 — Section 100
High Courts11 Sept 1950
Ismail and Another Vs State of Orissa
Orissa High Court · AIR 1951 Ori 86 : (1950) 16 CLT 209
Constitution of India, 1950 — Article 13(2), 19(1), 19(5), 21, 226Criminal Procedure Code, 1898 (CrPC) — Section 491Orissa Maintenance of Public Order (Amendment) Act, 1950 — Section 2(1), 3
High Courts08 Sept 1950
Padmanabho Singh Vs Arjuna Panigrahi and Others
Orissa High Court · AIR 1953 Ori 92 : (1952) 18 CLT 33
Evidence Act, 1872 — Section 74Limitation Act, 1908 — Article 144
High Courts08 Sept 1950
Sankar Patra Vs Debidayal Singh and Another
Orissa High Court · AIR 1952 Ori 111 : (1951) 17 CLT 164
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(4), Order 32 Rule 4, Order 32 Rule 4(1)
High Courts08 Sept 1950
Chintamoni Palai Vs State of Orissa
Orissa High Court · AIR 1952 Ori 167 : (1951) 17 CLT 64
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts31 Aug 1950Allowed
Narayan Behera and Others Vs Ch. Narasing Charan Mohapatra and Another
Orissa High Court · AIR 1951 Ori 60 : (1950) 16 CLT 220
Orissa Tenancy Act, 1913 — Section 3(16), 3(23), 74
High Courts30 Aug 1950
Nilambar Bewa Vs Fagu Prusty
Orissa High Court · AIR 1951 Ori 236 : (1951) 17 CLT 38
Evidence Act, 1872 — Section 101, 102, 103Succession Act, 1925 — Section 222
High Courts30 Aug 1950Dismissed
Lakshmidhar Mohanty and Others Vs Bhagat Charan Mohanty
Orissa High Court · (1950) 16 CLT 192
Civil Procedure Code, 1908 (CPC) — Section 109, 110
High Courts23 Aug 1950
Kamal Nayan Ramanuj Das Vs Bira Naik and Another
Orissa High Court · AIR 1951 Ori 141 : (1950) 16 CLT 242
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 135
High Courts22 Aug 1950
Kulamoni Mohanty Vs The State
Orissa High Court · AIR 1951 Ori 20
Criminal Procedure Code, 1898 (CrPC) — Section 107, 491Preventive Detention Act, 1950 — Section 7
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
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)