Central Provinces Tenancy Act, 1898 — Section 46(3), 46(5), 47(1), 95Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 123, 3

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High Courts27 Apr 1954Dismissed

Kandha Raiguru Vs Sadi Ramamurty

Orissa High Court · (1954) 20 CLT 432

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High Courts22 Apr 1954Allowed

Sm. Mahani Dasi and Others Vs Pareshnath Thakur and Others

Orissa High Court · AIR 1954 Ori 198 : (1954) 20 CLT 545

Evidence Act, 1872 — Section 60

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High Courts21 Apr 1954Allowed

Saleb Khan and Another Vs Madar Saheb Pir and Others

Orissa High Court · AIR 1954 Ori 239 : (1954) 20 CLT 487

Limitation Act, 1908 — Article 134A , 134B, 134C, 142, 144

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High Courts14 Apr 1954Allowed

Bhikari Behera and Another Vs Dharamananda Natia and Others

Orissa High Court · (1954) 20 CLT 462

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

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High Courts09 Apr 1954Allowed

Jagannath Jee Vs Mohan Maharana and Others

Orissa High Court · (1954) 20 CLT 614

Transfer of Property Act, 1882 — Section 53A

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High Courts09 Apr 1954Allowed

Ashalata Panigrahiani Vs Anand Dal Behera

Orissa High Court · AIR 1955 Ori 16 : (1954) 20 CLT 444

Civil Procedure Code, 1908 (CPC) — Section 151, 47Criminal Procedure Code, 1898 (CrPC) — Section 47

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High Courts06 Apr 1954

Bihari Charan Mohapatra and Others Vs Sri Radhagobind Jiew Thakur and Others

Orissa High Court · (1954) 20 CLT 667

Orissa Tenancy Act, 1913 — Section 5(1), 5(2)Transfer of Property Act, 1882 — Section 76

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High Courts06 Apr 1954

Nanakram Das and Others Vs Nagarmal and Others

Orissa High Court · AIR 1956 Ori 95 : (1955) 21 CLT 231

Transfer of Property Act, 1882 — Section 106

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High Courts30 Mar 1954Dismissed

Basu Behera Vs Dombaru Behera and Others

Orissa High Court · AIR 1954 Ori 223 : (1954) 20 CLT 440

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 2(12)

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High Courts30 Mar 1954Dismissed

Mukunda Pradhan and Another Vs Krupasindhu Panda and Another

Orissa High Court · AIR 1954 Ori 202 : (1956) 22 CLT 126

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, 11

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High Courts29 Mar 1954

H. Naik, Official Liquidator, Puri Bank Ltd. Vs Kanhu Charan Das

Orissa High Court · AIR 1954 Ori 186 : (1954) 20 CLT 417 : (1954) 24 CompCas 392

Banking Companies (Amendment) Act, 1953 — Section 45A, 45BConstitution of India, 1950 — Article 254(1), 254(2)Orissa Estates Abolition Act, 1951 — Section 18, 19, 20(2), 28(3), 33

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High Courts26 Mar 1954