COURT ARCHIVE

Orissa High Court judgments, 1952

83 judgments · page 3 of 5

High Courts22 Aug 1952Dismissed

Surendra Mohan Patnaik Vs Gopal Chandra Patnaik and Others

Orissa High Court · AIR 1952 Ori 359

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 14

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High Courts20 Aug 1952

Arakhito Rauto and Another Vs Patito Rauto and Others and Siria Rautani

Orissa High Court · (1952) 18 CLT 315

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 8(1), Order 32 Rule 8(5), Order 41 Rule 4, 47

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High Courts20 Aug 1952Dismissed

Gyanendra Prasad Bose Vs Rajendra Prasad Bose and Ramanath Ray

Orissa High Court · (1956) 22 CLT 22

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts19 Aug 1952

Abdul Sattar Hazi Ahmad Vs Commissioner of Income Tax

Orissa High Court · (1953) 19 CLT 161

Income Tax Act, 1961 — Section 22(2), 23(1), 23(3), 23(4), 23(5)

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High Courts19 Aug 1952

Sri Biswambar Singh Vs The Collector of Agricultural Income Tax

Orissa High Court · AIR 1953 Ori 69 : (1955) 21 CLT 204 : (1952) 18 CLT 324 : (1955) 28 ITR 386

Income Tax Act, 1922 — Section 66(3)Orissa Agricultural Income Tax Act, 1947 — Section 29(3)

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High Courts18 Aug 1952

Sheobalak Misra and Others Vs Suraj Prasad and Others

Orissa High Court · AIR 1953 Ori 17 : (1952) 18 CLT 362

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 100, 11Limitation Act, 1908 — Article 144Orissa Money Lenders Act, 1939 — Section 17

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High Courts08 Aug 1952Dismissed

Manjula Manjari Dei Vs M.C. Pradhan, Director of Public Instruction

Orissa High Court · AIR 1952 Ori 344

Constitution of India, 1950 — Article 226

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High Courts08 Aug 1952Allowed

Bulei Barika Vs Lokanath Muduli

Orissa High Court · AIR 1954 Ori 144 : (1953) 19 CLT 382

Orissa Money Lenders Act, 1939 — Section 8

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High Courts06 Aug 1952

S.S. Roy and Another Vs The State and Another

Orissa High Court · AIR 1953 Ori 266

Constitution of India, 1950 — Article 133, 134, 134(1), 215Contempt of Courts Act, 1971 — Section 1, 2

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High Courts29 Jul 1952

Bharat Sabaigrass Ltd. Vs The Collector of Commercial Taxes

Orissa High Court · AIR 1953 Ori 23 : (1952) 18 CLT 288

Limitation Act, 1908 — Section 12, 29Orissa Sales Tax Act, 1947 — Section 2, 24, 24(2)Orissa Sales Tax Rules, 1947 — Rule 61

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High Courts28 Jul 1952Allowed

Shyamsundernath Sutho Vs The State of Orissa and Collector of Cuttack

Orissa High Court · (1956) 22 CLT 79

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 18, 18(1)

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High Courts25 Jul 1952

Sitaram Kamal Prasad Vs Collector of Sales Tax

Orissa High Court · AIR 1953 Ori 7 : (1952) 18 CLT 254

Orissa Sales Tax Act, 1947 — Section 24(1), 24(3)

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High Courts25 Jul 1952

Patny and Co. Vs The Commissioner of Income Tax

Orissa High Court · AIR 1953 Ori 15 : (1952) 18 CLT 301 : (1952) 18 CLT 264

Civil Procedure Code, 1908 (CPC) — Section 98Income Tax Act, 1922 — Section 66, 66(4), 66A

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High Courts23 Jul 1952

Bansidhar Onkarmall Vs Commr. of Income Tax

Orissa High Court · AIR 1952 Ori 357 : (1952) 18 CLT 801 : (1953) 23 ITR 353

Income Tax Act, 1922 — Section 23, 34

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High Courts17 Jul 1952Allowed

Sanatan Badchat Vs The State

Orissa High Court · AIR 1953 Ori 149 : (1952) 18 CLT 345

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300

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High Courts20 Jun 1952

Pitabas Das Vs Fakir Chandra Das and Others

Orissa High Court · (1955) 21 CLT 265

Evidence Act, 1872 — Section 74

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High Courts01 May 1952

Kashinath Patnaik Vs Sri P.K. Kapila, I.A.S. Secretary, Supply and Transport, Govt. of Orissa

Orissa High Court · AIR 1952 Ori 285 : (1953) 19 CLT 149

Constitution of India, 1950 — Article 226, 310, 311, 311(2)Evidence Act, 1872 — Section 35Orissa Service Code, 1939 — Rule 27

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High Courts22 Apr 1952Dismissed

The State Vs Minaketan Patnaik

Orissa High Court · AIR 1952 Ori 267

Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 133, 145Penal Code, 1860 (IPC) — Section 109, 161

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High Courts07 Apr 1952

Tintus Kharia and Another Vs State of Orissa

Orissa High Court · AIR 1952 Ori 258 : (1952) 18 CLT 276

Forest Act, 1927 — Section 76

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High Courts27 Mar 1952

H. Naik, Official Liquidator, Puri Bank Vs Panchanon Das

Orissa High Court · AIR 1954 Ori 7 : (1953) 23 CompCas 369

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1913 — Section 229Limitation Act, 1908 — Article 85

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