High Courts24 Mar 1950Dismissed
Babaji Krishna Chandra Das Vs Dasarathi Das and Others
Orissa High Court · AIR 1951 Ori 149
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18
COURT ARCHIVE
Orissa High Court judgments, 1950
100 judgments · page 5 of 5
High Courts24 Mar 1950Allowed
Banchhanidhi Vs Balaram and Others
Orissa High Court · AIR 1951 Ori 180 : (1950) 16 CLT 197
Partition Act, 1893 — Section 4, 4(1)
High Courts22 Mar 1950
Jagannathram Gangaram Vs Commissioner, Income Tax, B. and O.
Orissa High Court · AIR 1951 Ori 48 : (1951) 19 ITR 353
Income Tax Act, 1922 — Section 66
High Courts21 Mar 1950
Paramananda Das and Another Vs Sankar Rath
Orissa High Court · AIR 1951 Ori 11 : (1950) 16 CLT 81 : (1950) 16 CLT 80
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Orissa Tenancy (Amendment) Act, 1938 — Section 31Orissa Tenancy Act, 1913 — Section 31(1)
High Courts17 Mar 1950Allowed
Sada Panigrahi and Another Vs Raghunath Das
Orissa High Court · AIR 1950 Ori 196 : (1950) 16 CLT 78
Penal Code, 1860 (IPC) — Section 379, 427
High Courts15 Mar 1950Dismissed
Panchanana Mohapatra Vs Rex
Orissa High Court · AIR 1950 Ori 203 : (1950) 16 CLT 130
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A, 439
High Courts13 Mar 1950
Nopram Ramgopal Vs Commissioner, Income Tax, B. and O.
Orissa High Court · AIR 1951 Ori 16 : (1950) 16 CLT 88 : (1951) 19 ITR 219
Income Tax Act, 1922 — Section 25, 25(4)
High Courts03 Mar 1950Allowed
Prahalad Jena and Others Vs State of Orissa
Orissa High Court · AIR 1950 Ori 157
Adaptation of Laws Order, 1950 — Rule 28Constitution of India, 1950 — Article 13, 13(1), 22, 373General Clauses Act, 1897 — Section 3(12), 5(3)
High Courts03 Mar 1950
Rangalal Modi Vs Commissioner of Income Tax
Orissa High Court · AIR 1950 Ori 191 : (1950) 18 ITR 383
Income Tax Act, 1922 — Section 25A, 25A(1)
High Courts02 Mar 1950
Sheikh Bikala Vs Sheik Ali and Others
Orissa High Court · AIR 1950 Ori 210 : (1950) 16 CLT 108
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 67Transfer of Property Act, 1882 — Section 52
High Courts02 Mar 1950Allowed
Maturi Mall and Another Vs Bhagaban Das Purna Mall and Another
Orissa High Court · AIR 1950 Ori 189 : (1950) 16 CLT 136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2), Order 30 Rule 10
High Courts01 Mar 1950Dismissed
Sarat Chandra Deb and Others Vs Bichitrananda Sahu and Others
Orissa High Court · AIR 1951 Ori 212
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(11), 2(11), 50Orissa Money Lenders Act, 1939 — Section 10(1)
High Courts14 Feb 1950Partly Allowed
Province of Orissa Vs G. Venkata Rangamma and Another
Orissa High Court · AIR 1950 Ori 220 : (1950) 16 CLT 92
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 40 Rule 1, 51 , 60(1)Transfer of Property Act, 1882 — Section 6
High Courts20 Jan 1950Allowed
Padma Charan Behera and Others Vs Rangadhar Das
Orissa High Court · AIR 1951 Ori 40 : (1950) 16 CLT 51
Criminal Procedure Code, 1898 (CrPC) — Section 439, 529, 537Limitation Act, 1908 — Section 14
High Courts18 Jan 1950Dismissed
Sri Ramachandra Mardaray Deo Vs Bhalu Patnaik and Others
Orissa High Court · AIR 1950 Ori 125 : (1950) 16 CLT 8
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1908 — Article 182, 182(1)
High Courts17 Jan 1950Dismissed
Mitru Thapa and Others Vs Mst. Gurubari Goudani and Others
Orissa High Court · AIR 1950 Ori 150 : (1950) 16 CLT 64
Transfer of Property Act, 1882 — Section 91, 92
High Courts13 Jan 1950Allowed
Baji Mahapatra and Others Vs Indian Dominion
Orissa High Court · AIR 1951 Ori 146 : (1950) 16 CLT 35
Orissa Temple Entry Act, 1946 — Section 6
High Courts05 Jan 1950Dismissed
Mani Sahoo and after him Hadibandhu Sahoo Vs Lokanath Misra and Others
Orissa High Court · AIR 1950 Ori 140 : (1950) 16 CLT 45
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 37 , 65(2)Limitation Act, 1908 — Article 12 , 13Registration Act, 1908 — Section 17 , 17(2)
High Courts04 Jan 1950
Sm. Amruti Dei Vs Sm. Saradamoni Dei and Another
Orissa High Court · AIR 1950 Ori 143
Transfer of Property Act, 1882 — Section 41
High Courts03 Jan 1950Allowed
Biswakesan Ramanuj Das Vs Krushna Chandra-Auction Purchaser and Another
Orissa High Court · AIR 1951 Ori 148 : (1950) 16 CLT 182
Civil Procedure Code, 1908 (CPC) — Section 144, 151