COURT ARCHIVE

Orissa High Court judgments, 1954

130 judgments · page 3 of 7

High Courts23 Sept 1954

The State (at the instance of the S.D.M. Titiagarh) Vs The Editor, Printer and Publisher of Matrubhumi and Others

Orissa High Court · AIR 1955 Ori 36 : (1955) CriLJ 547

Constitution of India, 1950 — Article 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 1, 3

High Courts22 Sept 1954Dismissed

A. Krishna Rao Vs State of Orissa

Orissa High Court · AIR 1955 Ori 65 : (1955) CriLJ 823

Civil Procedure Code, 1908 (CPC) — Section 151, 35Legal Practitioners Act, 1879 — Section 14

High Courts21 Sept 1954Allowed

Upendranath Das Vs Atal Behari Das

Orissa High Court · (1954) 20 CLT 651

High Courts20 Sept 1954

Bansidhar Mohanti Vs Commr. of Income Tax

Orissa High Court · AIR 1955 Ori 1 : (1954) 20 CLT 686 : (1955) 28 ITR 625

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 30(2), 31, 33A, 66(1)

High Courts15 Sept 1954

Banshidhar Naik Vs Ananta Padhan and Others

Orissa High Court · (1954) 20 CLT 630

Constitution of India, 1950 — Article 227Orissa Tenants Protection Act, 1948 — Section 10, 2, 3, 3(2), 6

High Courts15 Sept 1954

Lachminarayan Modi Vs Commissioner of Income Tax

Orissa High Court · AIR 1955 Ori 3 : (1956) 22 CLT 25 : (1955) 28 ITR 322

Income Tax Act, 1922 — Section 10(2), 66, 66(4)

High Courts14 Sept 1954Allowed

Raghubir Prasad Vs The State

Orissa High Court · (1954) 20 CLT 721

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161

High Courts14 Sept 1954Dismissed

Sankari Narasingulu Vs The State

Orissa High Court · AIR 1955 Ori 145 : (1955) 21 CLT 24 : (1955) CriLJ 1371

Penal Code, 1860 (IPC) — Section 405, 406

High Courts14 Sept 1954Allowed

Ram Chandra Banshidhar Vs Commissioner of Income Tax

Orissa High Court · (1955) 21 CLT 166

Excess Profits Tax Act, 1940 — Section 15, 21, 7, 8Income Tax Act, 1922 — Section 26, 66(2)

High Courts14 Sept 1954Dismissed

Balaram Jena and Another Vs Rasananda Sahani and Others and Bhagaban Das and Others

Orissa High Court · (1955) 21 CLT 226

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 22(3)

High Courts13 Sept 1954Allowed

Karini Raja Rao Vs Karini Chiranjeevulu, since dead and Others

Orissa High Court · AIR 1955 Ori 17

Transfer of Property Act, 1882 — Section 38

High Courts13 Sept 1954

Shrilal Sagarmull Vs Commissioner of Income Tax

Orissa High Court · AIR 1956 Ori 33 : (1955) 21 CLT 317 : (1955) 28 ITR 837

Income Tax Act, 1922 — Section 28(3)

High Courts10 Sept 1954

Gopasundar Sabatho and Another Vs Chunilal and Another

Orissa High Court · AIR 1955 Ori 6 : (1955) CriLJ 162

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 8 Rule 6Evidence Act, 1872 — Section 34Hoarding and Profiteering Prevention Ordinance, 1943 — Section 5

High Courts10 Sept 1954Allowed

Bansidhar Onkarmall Vs The President, Income Tax Appellate Tribunal and Others

Orissa High Court · (1954) 20 CLT 612

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 5A(7)

High Courts10 Sept 1954Allowed

Babrak Khan Vs A. Shakoor Mohammad

Orissa High Court · (1954) 20 CLT 643

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 47 Rule 1, 151

High Courts08 Sept 1954Dismissed

Sk. Hyder Ali Vs Rajkishore Sahu and Others

Orissa High Court · (1954) 20 CLT 605

Transfer of Property Act, 1882 — Section 106

High Courts08 Sept 1954Dismissed

Ganesh Prasad Samal Vs The State

Orissa High Court · (1954) 20 CLT 646

Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 361, 363, 366

High Courts08 Sept 1954Dismissed

Nitya Matari and Others Vs Bhutanath Misra and Others

Orissa High Court · (1955) 21 CLT 239

High Courts07 Sept 1954

Jagannath Behera and Others Vs Raja Hari Hara Singh Mardaraj Bhramarabara Roy

Orissa High Court · (1955) 21 CLT 102

Constitution of India, 1950 — Article 133, 226, 291, 362, 363Government of India Act, 1935 — Section 290A, 290BOrissa Merged States (Laws) Act, 1950 — Section 7, 8

High Courts06 Sept 1954Allowed

Mangal Chandra Dan Vs The State

Orissa High Court · AIR 1954 Ori 251 : (1954) 20 CLT 558

Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 235, 236Penal Code, 1860 (IPC) — Section 409, 467, 471