High Courts04 Sept 1953Allowed
Jagadish Chindra Vs Jayadeb Behara and Others
Orissa High Court · (1953) 19 CLT 449
COURT ARCHIVE
Orissa High Court judgments, 1953
94 judgments · page 3 of 5
High Courts04 Sept 1953
Baban Rana Vs Narashing Swar, after him Parbati alias Suna Bewa and Others
Orissa High Court · (1955) 21 CLT 97
Transfer of Property Act, 1882 — Section 106, 107
High Courts01 Sept 1953
Pitamhari Dibya Vs Chandrasekhar Praharaj and Others
Orissa High Court · AIR 1954 Ori 71 : (1953) 19 CLT 520
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7Supreme Court Rules, 1950 — Order 12 Rule 3
High Courts01 Sept 1953Dismissed
Sundar Sahu Gountia and Others Vs Chamra Sahu Gountia and Others
Orissa High Court · AIR 1954 Ori 80
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Contract Act, 1872 — Section 2 , 25
High Courts25 Aug 1953Allowed
Kama Sahu and Another Vs Krishna Sahu
Orissa High Court · AIR 1954 Ori 105 : (1955) 21 CLT 409
Transfer of Property Act, 1882 — Section 118, 54
High Courts24 Aug 1953Dismissed
Rusi Biswal Vs Nakhyatramalini Devi and Others
Orissa High Court · AIR 1954 Ori 65 : (1953) 19 CLT 397
Criminal Procedure Code, 1898 (CrPC) — Section 205, 342, 533, 537
High Courts18 Aug 1953Allowed
Parikhit Thapa Vs Nidhi Thapa and Others
Orissa High Court · AIR 1954 Ori 31 : (1954) 20 CLT 62
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 54
High Courts13 Aug 1953Allowed
Abdhut Pradhan and Others Vs Rameswar Poddar and twenty Ors.
Orissa High Court · (1953) 19 CLT 447
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(6)Penal Code, 1860 (IPC) — Section 379
High Courts13 Aug 1953Dismissed
Shyamsundar Nath Suthoo Vs Raghunath Jiew Thakur and Others
Orissa High Court · AIR 1954 Ori 78 : (1953) 19 CLT 475
Limitation Act, 1908 — Article 142 , 144
High Courts12 Aug 1953Allowed
Sardar Sahu Vs The President of the Union Board of Bargarh
Orissa High Court · (1953) 19 CLT 529
Penal Code, 1860 (IPC) — Section 290
High Courts10 Aug 1953Allowed
Sam Charan Samal and Others Vs Basudev Samal and Others
Orissa High Court · (1954) 20 CLT 108
High Courts05 Aug 1953Allowed
Arnapurna Patnaik Vs Kanduri Dei and Others
Orissa High Court · (1955) 21 CLT 306
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 68
High Courts04 Aug 1953Allowed
Gopi Tihadi Vs Gokhei Panda and Another
Orissa High Court · AIR 1954 Ori 17
Civil Procedure Code, 1908 (CPC) — Section 100, 107Contract Act, 1872 — Section 23, 65Evidence Act, 1872 — Section 101, 103
High Courts29 Jul 1953Allowed
Artatran Alekhagadi Brahma and Others Vs Sudersan Mohapatra and Others
Orissa High Court · AIR 1954 Ori 11
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92
High Courts20 Jul 1953Allowed
Sakhigopal Cocoanut Growers Co-operative Society Vs State of Orissa and Another
Orissa High Court · AIR 1953 Ori 334 : (1953) 19 CLT 357
Constitution of India, 1950 — Article 226, 286(1)Orissa Sales Tax Act, 1947 — Section 23, 24, 4
High Courts20 Jul 1953Dismissed
Smt. Haramani and Another Vs Dinabandhu Misra
Orissa High Court · AIR 1954 Ori 54 : (1953) 19 CLT 387
Hindu Womens Right to Property Act, 1937 — Section 3, 3(2)
High Courts20 Jul 1953Allowed
Balaram Panda Vs Gopinath Misra and Others
Orissa High Court · AIR 1954 Ori 44 : (1954) 20 CLT 162
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 101, 102, 103Insurance Act, 1938 — Section 40, 40(2), 42
High Courts15 Jul 1953Dismissed
Neelamoni Sahu Vs Khetrabasi Sahu and Others
Orissa High Court · AIR 1954 Ori 37 : (1953) 19 CLT 362
Orissa Money lenders Act, 1939 — Section 10, 2Specific Relief Act, 1877 — Section 42
High Courts14 Jul 1953
Dandapani Gouda Vs The State of Orissa
Orissa High Court · AIR 1953 Ori 329 : (1954) 20 CLT 354
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)Registration Act, 1908 — Section 13
High Courts13 Jul 1953Allowed
Balabhadra Misra Vs Srimati Nirmala Sundari Devi and Others
Orissa High Court · AIR 1954 Ori 23 : (1953) 19 CLT 402
Evidence Act, 1872 — Section 10, 145, 157Trusts Act, 1882 — Section 90