High Courts19 Dec 1954Allowed
Chinnari Lakshmana Murty Vs Banko Das and Others
Orissa High Court · AIR 1956 Ori 79 : (1955) 21 CLT 139
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Section 19
COURT ARCHIVE
Orissa High Court judgments, 1954
130 judgments · page 1 of 7
High Courts17 Dec 1954Dismissed
Niranjan Samal Vs Tirilochan Kuar
Orissa High Court · AIR 1956 Ori 81 : (1955) 21 CLT 146
Contract Act, 1872 — Section 17, 19Evidence Act, 1872 — Section 92
High Courts09 Dec 1954Allowed
Shiba Charan Naik and Another Vs The State
Orissa High Court · (1955) 21 CLT 73
Penal Code, 1860 (IPC) — Section 37, 379
High Courts07 Dec 1954Allowed
Hari Moharana Vs The State
Orissa High Court · (1955) 21 CLT 42
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 193
High Courts06 Dec 1954Dismissed
Srimati Keluni Dei Vs Batakrishna Kar and Others
Orissa High Court · (1955) 21 CLT 266
Orissa Tenancy Act, 1913 — Section 18, 212, 3, 31, 31A
High Courts02 Dec 1954
Babulal Agarwala Vs Vijaya Stores, Firm
Orissa High Court · AIR 1955 Ori 49 : (1955) 21 CLT 1
Contract Act, 1872 — Section 23, 56, 65
High Courts01 Dec 1954
Madan Gopal Rungta Vs State of Orissa
Orissa High Court · AIR 1955 Ori 71 : (1955) 21 CLT 292
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1)
High Courts01 Dec 1954Dismissed
Simhadri Sahu Vs Balaji Padhi and Others
Orissa High Court · AIR 1955 Ori 81 : (1955) 21 CLT 170
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts30 Nov 1954Dismissed
Indramani Padhi and Others Vs Keluni Dibya
Orissa High Court · (1955) 21 CLT 111
High Courts24 Nov 1954Dismissed
Birdhi Chand Vs Dominion of India
Orissa High Court · AIR 1955 Ori 44 : (1955) 21 CLT 44
Railways Act, 1890 — Section 72
High Courts23 Nov 1954Dismissed
Hari Jena and Others Vs Sri Bireswar Chatterji and Pitai Bewa and Another
Orissa High Court · (1956) 22 CLT 19
Orissa Tenancy Act, 1913 — Section 5(5), 57
High Courts23 Nov 1954Allowed
Srish Chandra Bose, Secretary, Cuttack Motor Association and Another Vs Superintendent of Police and ex-officio Registering Authority of Motor Vehicles
Orissa High Court · (1955) 21 CLT 50
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 22(1), 38(1), 38(3), 41, 41(2)Orissa Motor Vehicles Rules, 1993 — Rule 140, 32, 46, 82
High Courts19 Nov 1954Allowed
Sadananda Panda Vs The State of Orissa and Others
Orissa High Court · (1954) 20 CLT 733
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1949 — Section 114(2), 114(3)Orissa Grama Panchayat Rules, 1949 — Rule 16, 22, 23, 24, 25
High Courts19 Nov 1954
Bhagawati Prasad Ramshankar Vs Commr. of Income Tax
Orissa High Court · AIR 1955 Ori 67 : (1955) 21 CLT 131 : (1955) 27 ITR 676
Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 42(3)Income Tax Rules, 1922 — Rule 33
High Courts19 Nov 1954
R.K. Bala Vs Commr. of Income Tax
Orissa High Court · AIR 1955 Ori 119
Income Tax Act, 1922 — Section 22, 22(2), 22(4), 23(4)
High Courts19 Nov 1954Dismissed
Madhab Behera Vs The State of Orissa and Others
Orissa High Court · (1955) 21 CLT 61
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 114(3)Orissa Grama Panchayat Rules, 1949 — Rule 19, 24, 25, 26, 27
High Courts16 Nov 1954Allowed
Srimati Soubhagya Manjari Devi Vs Nrupa Raj Singh and Another
Orissa High Court · (1955) 21 CLT 358
Central Provinces Tenancy Act, 1898 — Section 45Central Provinces Tenancy Act, 1920 — Section 109, 46(5), 49, 49(1), 49(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts15 Nov 1954
Bharat Sabaigrass Limited Vs The Collector of Commercial Taxes
Orissa High Court · (1955) 21 CLT 66
Constitution of India, 1950 — Article 246(3), 286, 286(1)Orissa Sales Tax Act, 1947 — Section 12(5), 2, 24, 24(2), 9
High Courts12 Nov 1954Allowed
Dayanidhi Rath Vs B.S. Mohanty
Orissa High Court · AIR 1955 Ori 33
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 311
High Courts09 Nov 1954Allowed
Basudev Prasad Modi Vs Special Officer, District Board
Orissa High Court · (1961) 27 CLT 78
Bihar and Orissa Local Self Government (Orissa Amendment) Act, 1947 — Section 100(91), 100A(1)Constitution of India, 1950 — Article 276Government of India Act, 1935 — Section 142A