High Courts15 Oct 1952Dismissed
Arja Venkataratnam Vs Atmakuru Suryanarayana
Orissa High Court · AIR 1953 Ori 58
Orissa House Rent Control Act, 1947 — Section 13, 5Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Orissa High Court judgments, 1952
83 judgments · page 2 of 5
High Courts14 Oct 1952Allowed
Narsing Das Hiralal Ltd. and Another Vs Bisandayal Satyanarain Firm
Orissa High Court · AIR 1954 Ori 29
Arbitration Act, 1940 — Section 28, 28(1), 30
High Courts14 Oct 1952Dismissed
Abdul Quddus Vs Muhammad Jubbar and Others
Orissa High Court · AIR 1953 Ori 59
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 11 , 47Limitation Act, 1908 — Section 182(5)
High Courts14 Oct 1952
Mallik Rafiq and Another Vs Mallik Abdul Hakim and Another
Orissa High Court · AIR 1953 Ori 278
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts13 Oct 1952Dismissed
Smt. Chhoti Dei Vs Gangadhar Misra and Another
Orissa High Court · AIR 1953 Ori 245 : (1953) 19 CLT 29
Orissa House Rent Control Act, 1947 — Section 13, 5Transfer of Property Act, 1882 — Section 106
High Courts10 Oct 1952Allowed
Kani Bewa and Another Vs Krushna Behara and Others
Orissa High Court · AIR 1953 Ori 39
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts10 Oct 1952
Banshidhar Sahu and Another Vs P.K. Biswal
Orissa High Court · (1954) 20 CLT 608
Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(1), 262, 263, 264Defence of India Rules, 1962 — Rule 130, 130(4)Essential Supplies (Temporary Powers) Act, 1946 — Section 12, 3, 7
High Courts08 Oct 1952Dismissed
Hari Padhan Vs Mitrabhanu Babu Gountia
Orissa High Court · AIR 1953 Ori 328 : (1953) 19 CLT 180
Central Provinces Tenancy Act, 1898 — Section 46(3), 47, 47(1)
High Courts07 Oct 1952Dismissed
Bhaskar Sarap and Others Vs Dinabandhu Panda
Orissa High Court · AIR 1954 Ori 51 : (1953) 19 CLT 213
Central Provinces Tenancy Act, 1898 — Section 94Limitation Act, 1908 — Article 142, 143, 144
High Courts19 Sept 1952Allowed
Brundaban Chandra Dhir Narendra Vs The State of Orissa in the Revenue Department and Others
Orissa High Court · AIR 1953 Ori 121
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(5), 226, 31, 31(1), 31(2)Evidence Act, 1872 — Section 101, 102, 103, 114
High Courts19 Sept 1952Dismissed
Anam Swain and Others Vs State of Orissa
Orissa High Court · AIR 1954 Ori 33 : (1953) 19 CLT 14
Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 299, 307Evidence Act, 1872 — Section 3 , 45Penal Code, 1860 (IPC) — Section 376
High Courts10 Sept 1952
The State Vs Somnath Mahpatra, Secretary to the Govt. of Orissa
Orissa High Court · AIR 1953 Ori 33 : (1953) 19 CLT 58
Constitution of India, 1950 — Article 155(3), 215Preventive Detention Act, 1950 — Section 3
High Courts09 Sept 1952
Lachminarayan Modi Vs Commr. of Income Tax
Orissa High Court · AIR 1952 Ori 354 : (1953) 19 CLT 269
Income Tax Act, 1922 — Section 10, 10(2), 66, 66(5)
High Courts09 Sept 1952Allowed
Basiruddin and Another Vs Collector of Sundergarh and Others
Orissa High Court · AIR 1953 Ori 42 : (1953) 19 CLT 251
Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7, 7(1)
High Courts08 Sept 1952Allowed
Purna Chandra Mahanty and Others Vs Samanta Radhaprasana Das
Orissa High Court · AIR 1953 Ori 46
Civil Procedure Code, 1908 (CPC) — Section 22, 24
High Courts05 Sept 1952
Sm. Snehalata Devi Vs Samanta Radha Prasanna Das
Orissa High Court · AIR 1953 Ori 25 : (1953) 19 CLT 1
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts03 Sept 1952Dismissed
Krishna Chandra Sahani Vs Anem Peda Siva Paravatamma
Orissa High Court · AIR 1953 Ori 13 : (1953) 19 CLT 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 41 Rule 5, 48Limitation Act, 1908 — Article 182(5), 15 , 29
High Courts03 Sept 1952Dismissed
Pakala Narayan Rao Naidu and Others Vs Gurunath Padhi and Another
Orissa High Court · AIR 1953 Ori 3 : (1953) 19 CLT 81
Civil Procedure Code, 1908 (CPC) — Section 38
High Courts02 Sept 1952Dismissed
K.J.B. David Vs Nilamoni Devi
Orissa High Court · AIR 1953 Ori 10 : (1953) 19 CLT 34
Christian Marriage Act, 1872 — Section 3, 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 50
High Courts22 Aug 1952Allowed
State of Orissa and Another Vs Mt. Kamala Debi
Orissa High Court · AIR 1953 Ori 170
Orissa House Rent Control Act, 1947 — Section 4, 7