Orissa High Court Judgments 1955

High Courts08 Dec 1955Allowed

Halim Mohammed and Others Vs Commr. of Cuttack Municipality and Others

Orissa High Court · AIR 1956 Ori 92 : (1956) 22 CLT 119

Bihar and Orissa Municipal Act, 1922 — Section 58, 61Easements Act, 1882 — Section 15, 18Evidence Act, 1872 — Section 114

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High Courts02 Dec 1955Allowed

Binod Kanungo Vs Raj Krushna Bose Biswanath Nanda

Orissa High Court · (1956) 22 CLT 58

Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 86, 88, 99

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High Courts01 Dec 1955Allowed

Raja Bhanuganga Tribhuban Deb and Another Vs The State of Orissa and The Deputy Collector and Sub. Divisional Officer and Others Harihar Singh Mardaraj Bhramarbar Vs The State of Orissa, The Collector of Puri and and The Deputy Collector, in-charge and Others

Orissa High Court · (1956) 22 CLT 130

Constitution of India, 1950 — Article 14, 368Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4Orissa Merged States (Laws) Act, 1950 — Section 7, 7H

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High Courts28 Nov 1955Dismissed

Sri Sarat Chandra Das Vs The State of Orissa

Orissa High Court · (1956) 22 CLT 54

Constitution of India, 1950 — Article 226Mayurbhanj Service Regulations — Rule 3, 67Orissa Service Code, 1939 — Rule 341, 71

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High Courts24 Nov 1955Dismissed

K. Ramavataram Vs The State of Orissa

Orissa High Court · AIR 1956 Ori 113

Constitution of India, 1950 — Article 226, 311

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High Courts22 Nov 1955Dismissed

V.V. Kameswar Rao Vs State of Orissa

Orissa High Court · AIR 1956 Ori 99

Constitution of India, 1950 — Article 226, 311, 311(2)Orissa Service Code, 1939 — Rule 10, 11, 9

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High Courts22 Nov 1955Dismissed

Bidyadhar Mohanty and Another Vs Ananta Hota and Another

Orissa High Court · AIR 1956 Ori 83 : (1956) 22 CLT 112

Specific Relief Act, 1877 — Section 31

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High Courts21 Nov 1955Dismissed

Chakradhar Mahapatra Vs State of Orissa and Others

Orissa High Court · (1956) 22 CLT 1

Constitution of India, 1950 — Article 226, 229, 313Government of India Act, 1935 — Section 241, 241(2), 242(4)Orissa Service Code, 1939 — Rule 163, 71

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High Courts21 Nov 1955Dismissed