High Courts10 May 1950Allowed
Madhusudan Mahapatra Vs State of Orissa
Orissa High Court · AIR 1951 Ori 92 : (1950) 16 CLT 160
Criminal Procedure Code, 1898 (CrPC) — Section 561A
COURT ARCHIVE
Orissa High Court judgments, 1950
100 judgments · page 4 of 5
High Courts28 Apr 1950
Arjuna Misra Vs The Indian Union
Orissa High Court · AIR 1950 Ori 235 : (1950) 16 CLT 115
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 342, 404
High Courts27 Apr 1950Dismissed
Alli Babi and Others Vs Krishna Sahu and Others
Orissa High Court · AIR 1950 Ori 250(2) : (1950) 16 CLT 147
Limitation Act, 1908 — Article 142 , 144
High Courts26 Apr 1950Allowed
Baraj Sethi Vs S. Jagannath Reddi and Others
Orissa High Court · (1956) 22 CLT 390
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts25 Apr 1950
Haribansha Singh Deo Vs Sudhanshu Sekhar Singh Deo and Others
Orissa High Court · AIR 1951 Ori 150 : (1950) 16 CLT 158
Court Fees Act, 1870 — Article 1, 28, 5, 7
High Courts25 Apr 1950
Udayanath Mohapatra and Another Vs Rahas Pandiani and Others
Orissa High Court · AIR 1951 Ori 10 : (1950) 16 CLT 172
High Courts25 Apr 1950Dismissed
Sm. Chanchal Devi and Others Vs Puri Bank Ltd. and Others
Orissa High Court · AIR 1951 Ori 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 6 Rule 2, Order 7 Rule 7Trusts Act, 1882 — Section 82
High Courts25 Apr 1950
Tankadhar Nag and Another Vs Bishnu Nag and Others
Orissa High Court · AIR 1951 Ori 8 : (1950) 16 CLT 144
High Courts25 Apr 1950
Haribunsha Singh Deo Vs Sudhanshu Sekhar Singh Deo and Others
Orissa High Court · AIR 1951 Ori 265
High Courts24 Apr 1950
Ulla Mahapatra Vs The King
Orissa High Court · AIR 1950 Ori 261 : (1950) 16 CLT 102
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 300, 83Reformatory Schools Act, 1897 — Section 8
High Courts20 Apr 1950
Behera Tanti Vs The State
Orissa High Court · AIR 1950 Ori 202 : (1950) 16 CLT 141
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 33
High Courts20 Apr 1950Allowed
Radhamohan Rana and Others Vs Gobinda Gopalananda
Orissa High Court · AIR 1951 Ori 230 : (1950) 16 CLT 174
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Orissa General Clauses Act, 1937 — Section 2(17)Orissa Hindu Religious Endowments (Amendment) Act, 1947 — Section 59(3)
High Courts11 Apr 1950Dismissed
Ramkumar Gourishankar Vs Bholanath Gopiram
Orissa High Court · (1950) 16 CLT 128
Orissa House Rent Control Act, 1947 — Section 5, 6, 7, 9
High Courts11 Apr 1950Allowed
Samanta Radha Prasanna Das Vs The Province of Orissa
Orissa High Court · AIR 1952 Ori 98 : (1952) 18 CLT 196
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 18(1)
High Courts10 Apr 1950Allowed
Raja Bahadur of Khallikote Vs Lingaraj Padhi and Another
Orissa High Court · AIR 1951 Ori 15 : (1950) 16 CLT 100
Ganjam Smallholders Relief Act, 1947 — Section 2, 2(2)
High Courts04 Apr 1950
Reghu Singh and Others Vs Government of Orissa and Others
Orissa High Court · AIR 1951 Ori 95 : (1952) 18 CLT 176
Central Provinces Land Revenue Act, 1881 — Section 108, 116, 4(1), 4(9), 65ACentral Provinces Tenancy Act, 1898 — Section 45(1), 45(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 27
High Courts30 Mar 1950Partly Allowed
Indramani Das and Others Vs Lokenath Das and Others
Orissa High Court · AIR 1953 Ori 98 : (1951) 17 CLT 90
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts28 Mar 1950Allowed
Ramanarayan Das Madanlal Vs Commissioner of Income Tax
Orissa High Court · AIR 1950 Ori 205 : (1950) 18 ITR 660
Income Tax Act, 1922 — Section 30(1), 31
High Courts28 Mar 1950
Ramachandra Tripathy Vs Maguni Tripathy
Orissa High Court · AIR 1951 Ori 64 : (1950) 16 CLT 233
Civil Procedure Code, 1908 (CPC) — Section 100, 9
High Courts27 Mar 1950Dismissed
Madano Mohano Naiko Vs Arjun Naiko and Others
Orissa High Court · AIR 1951 Ori 183
Court Fees Act, 1870 — Article 17(VI), 17A, 7(V)