High Courts12 Apr 1955Dismissed
Nasar Khan and Others Vs Sita Bewa
Orissa High Court · (1955) 21 CLT 258
Orissa Tenancy Act, 1913 — Section 31
COURT ARCHIVE
Orissa High Court judgments, 1955
113 judgments · page 4 of 6
High Courts06 Apr 1955Allowed
Satrughan Mall Vs Revenue Commissioner
Orissa High Court · AIR 1956 Ori 34 : (1955) 21 CLT 283 : (1955) 28 ITR 486
Income Tax Act, 1922 — Section 66Limitation Act, 1908 — Section 12, 12(2), 29, 29(2)Orissa Agricultural Income Tax Act, 1947 — Section 44
High Courts01 Apr 1955Dismissed
Sananda Sahu Vs Ramchandra Sahu and Others
Orissa High Court · (1957) 23 CLT 316
House Rent Control Act — Section 5Transfer of Property Act, 1882 — Section 106, 114
High Courts01 Apr 1955Dismissed
Minakitan Naik Vs Gangadhar Naik and Others
Orissa High Court · (1955) 21 CLT 449
High Courts31 Mar 1955Dismissed
Bhikari Behera and Another Vs Janaki Ballav Das and Another
Orissa High Court · (1955) 21 CLT 254
Orissa Tenancy Act, 1913 — Section 236Transfer of Property Act, 1882 — Section 106
High Courts29 Mar 1955Dismissed
K.S.E. Ahamed Mohinuddin Vs Sales Tax Officer
Orissa High Court · (1956) 7 STC 639
Constitution of India, 1950 — Article 286
High Courts28 Mar 1955Dismissed
C. Vamana Murthy Vs The State
Orissa High Court · AIR 1955 Ori 147 : (1955) 21 CLT 515
Legal Practitioners Act, 1879 — Section 6, 7Orissa High Court General Rules and Circular Orders — Rule 23
High Courts28 Mar 1955Allowed
Labala Dharma Sahu Vs The State of Orissa and Others
Orissa High Court · (1955) 21 CLT 375
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 3, 5
High Courts23 Mar 1955Dismissed
Syed Nooran Nabi and Others Vs Pitamber Mohapatra and Others
Orissa High Court · (1956) 22 CLT 510
High Courts23 Mar 1955
The State Vs Nrusingha Naik
Orissa High Court · AIR 1955 Ori 102 : (1955) 21 CLT 243 : (1955) CriLJ 1085
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Legal Practitioners (Fees) Act, 1926 — Section 3, 4, 5Legal Practitioners Act, 1879 — Section 13
High Courts22 Mar 1955Allowed
R. Thumbanadham Vs Basu Behera and Others
Orissa High Court · (1955) 21 CLT 302
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Orissa Board of Revenue Act, 1951 — Section 8, 8(2)
High Courts22 Mar 1955
Madras Auto Service Ltd. and Others Vs Assistant Collector, Commercial Taxes
Orissa High Court · AIR 1955 Ori 122
Constitution of India, 1950 — Article 286(1)Orissa Sales Tax Act, 1947 — Section 12(5), 2, 4
High Courts17 Mar 1955
State of Orissa Vs Bharat Chandra Nayak
Orissa High Court · AIR 1955 Ori 97
Constitution of India, 1950 — Article 31(2), 31(6)Land Acquisition Act, 1894 — Section 23Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7(1)
High Courts15 Mar 1955Dismissed
Bai Behera and Another Vs District Board and Others
Orissa High Court · (1955) 21 CLT 385
High Courts15 Mar 1955
RAMCHANDRA MARDARAJ DEO Vs COLLECTOR OF COMMERCIAL TAXES, ORISSA.
Orissa High Court · (1956) 22 CLT 105 : (1957) 31 ITR 651
Orissa Agricultural Income Tax Act, 1947 — Section 29(2), 6
High Courts15 Mar 1955Dismissed
Fagumani Khuntia Vs Dominion of India representing old E.I. and B.N. Rly. and Others
Orissa High Court · AIR 1956 Ori 29
Railways Act, 1890 — Section 77
High Courts15 Mar 1955Allowed
Bhabani Bewa and Others Vs Akshoy Kumar Das and Another
Orissa High Court · AIR 1955 Ori 143 : (1955) 21 CLT 371
Partition Act, 1893 — Section 4
High Courts14 Mar 1955Dismissed
Daya Mahakur Vs Khedu Mahakur and Others
Orissa High Court · (1955) 21 CLT 566
High Courts08 Mar 1955
MAYURBHANJ STATE BANK Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA, PATNA.
Orissa High Court · (1956) 29 ITR 253
Constitution of India, 1950 — Article 289
High Courts03 Mar 1955Allowed
Priyanath Sasmal and Another Vs Mrutunjoy Pani and Another
Orissa High Court · AIR 1956 Ori 61 : (1955) 21 CLT 520
Limitation Act, 1908 — Article 120, 148Transfer of Property Act, 1882 — Section 60 , 72Trusts Act, 1882 — Section 90