High Courts23 Dec 1960Allowed
Banchhanidhi Behera Vs Ananta Upadhaya and Others
Orissa High Court · AIR 1962 Ori 9 : (1961) 27 CLT 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
COURT ARCHIVE
Orissa High Court judgments, 1960
201 judgments · page 1 of 11
High Courts21 Dec 1960Allowed
Chunilal Ojha Vs Mul Shankar Ojha and Others
Orissa High Court · AIR 1961 Ori 169
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Dec 1960Partly Allowed
Kasinath Mukherji Vs Collector of Puri
Orissa High Court · AIR 1962 Ori 21 : (1961) 27 CLT 185
Land Acquisition Act, 1894 — Section 18, 23, 54
High Courts16 Dec 1960Dismissed
Krushna Kar and Others Vs Kanhu Charan Kar and Others
Orissa High Court · AIR 1962 Ori 85
Partition Act, 1893 — Section 4
High Courts16 Dec 1960Dismissed
Bhikari Bhoi Vs Jagannath Mohapatra and Others
Orissa High Court · (1964) 30 CLT 421
Orissa Tenancy Act, 1913 — Section 236(1), 237
High Courts14 Dec 1960Allowed
Mukunda Behera and Others Vs Subarna Bewa and Another
Orissa High Court · AIR 1962 Ori 3
Evidence Act, 1872 — Section 107, 108
High Courts14 Dec 1960Dismissed
Kotni R.N. Subudhi Vs V.R.L. Murthy Raju
Orissa High Court · AIR 1961 Ori 180
Succession Act, 1925 — Section 63
High Courts12 Dec 1960Dismissed
Messrs Orient Paper Mills Ltd. Vs Lakhmanpur Grama Panchayat and Others
Orissa High Court · (1961) 27 CLT 95
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 42, 42(3), 43(3)Orissa Grama Panchayat Act, 1948 — Section 44(2), 44(4)
High Courts12 Dec 1960Allowed
Bichhu Mallik Vs Bimala Dei
Orissa High Court · AIR 1962 Ori 23 : (1961) 27 CLT 203
Criminal Procedure Code, 1898 (CrPC) — Section 488Provincial Small Cause Courts Act, 1887 — Article 38
High Courts09 Dec 1960Dismissed
Radha Ballav Thakur Vs Dayal Chand Bose
Orissa High Court · AIR 1962 Ori 15
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13, Order 9 Rule 13(1)
High Courts08 Dec 1960Allowed
Mahadei Bewa and Another Vs Keluni Dei
Orissa High Court · AIR 1962 Ori 71
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12 , Order 20 Rule 18, Order 22 Rule 10Transfer of Property Act, 1882 — Section 51
High Courts06 Dec 1960Dismissed
Dibakar Samantrai Vs Upendra Panda
Orissa High Court · (1961) 27 CLT 70
High Courts06 Dec 1960
State of Orissa Vs Jagannath Boral and Another
Orissa High Court · (1962) CriLJ 179
Penal Code, 1860 (IPC) — Section 193, 323, 426
High Courts05 Dec 1960Allowed
Somanatha Patnaik and Others Vs Luxman Padhan
Orissa High Court · AIR 1962 Ori 38 : (1961) 27 CLT 91
High Courts01 Dec 1960
Ganesh Pradhan Vs Additional District Magistrate Ganjam
Orissa High Court · (1961) 27 CLT 86 : (1961) CriLJ 263
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 353, 379
High Courts01 Dec 1960Allowed
Trilochan Choudhury Vs Dayanidhi Patra
Orissa High Court · AIR 1961 Ori 158
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts30 Nov 1960Partly Allowed
Tila Bewa Vs Mana Bewa
Orissa High Court · AIR 1962 Ori 130
Transfer of Property Act, 1882 — Section 122, 126
High Courts30 Nov 1960Dismissed
Patel Tobacco Company and G.C. Shankar Vs The State of Orissa and Others
Orissa High Court · (1961) 27 CLT 64
Constitution of India, 1950 — Article 14, 19, 226
High Courts29 Nov 1960
Cement Ltd. Vs The State of Orissa
Orissa High Court · (1961) 12 STC 205
Industries (Development and Regulation) Act, 1951 — Section 18G
High Courts24 Nov 1960Allowed
Bandmali Babu Vs The State of Orissa
Orissa High Court · (1961) 27 CLT 126
Central Provinces Tenancy Act, 1898 — Section 46, 46(3), 47Land Acquisition Act, 1894 — Section 23(1), 4(1)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 1(3), 3(2), 4, 4(1), 4(2)