High Courts28 Oct 1960Dismissed
Ladi Jagannadham Vs Sm. Padmabati Baurani
Orissa High Court · AIR 1962 Ori 7
Evidence Act, 1872 — Section 114Workmens Compensation Act, 1923 — Section 2(1)
COURT ARCHIVE
Orissa High Court judgments, 1960
201 judgments · page 3 of 11
High Courts27 Oct 1960Allowed
Suryamani Sahu and Others Vs Darsani Sahu and Others
Orissa High Court · AIR 1962 Ori 47
High Courts27 Oct 1960
Nityananda Panigrahi Vs Smt. Lakhmipriya Panigrahi and Others
Orissa High Court · AIR 1962 Ori 46 : (1961) 27 CLT 107
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts26 Oct 1960Dismissed
Union of India (UOI) Vs Keshari Chand Geurchand Firm
Orissa High Court · AIR 1962 Ori 49
Railways Act, 1890 — Section 54
High Courts21 Oct 1960Dismissed
Shyamsundar Panda Vs Shantamani Debi
Orissa High Court · AIR 1962 Ori 50
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2
High Courts21 Oct 1960Dismissed
Chintamani Khuntia and Others Vs Manilal Madanlal Firm and Others
Orissa High Court · (1961) 27 CLT 316
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(1), Order 21 Rule 72(2), 64 , 73
High Courts20 Oct 1960Allowed
Harekrushna Behera Vs Mukunda Charan Mohanty
Orissa High Court · (1961) 27 CLT 72
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts10 Oct 1960Dismissed
Padma Charan Sahu Vs Kashinath Sahu and Another
Orissa High Court · (1961) 27 CLT 81
Orissa House Rent Control Act, 1951 — Section 10, 13, 5
High Courts05 Oct 1960Dismissed
Mawji Ramji and Others Vs Premji Kumbhabhai Chanda
Orissa High Court · (1967) 33 CLT 193
Contract Act, 1872 — Section 25(3), 43Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Sept 1960Dismissed
Municipal Councillors of Puri Municipality Vs Madhusudhan Das Mohapatra
Orissa High Court · AIR 1961 Ori 133
Limitation Act, 1908 — Section 12(2), 4, 5
High Courts20 Sept 1960Allowed
The State of Orissa and Another Vs Chakobhai Ghelabhai and Company
Orissa High Court · (1961) 27 CLT 51
Constitution of India, 1950 — Article 286(1)Orissa Sales Tax Act, 1947 — Section 11, 11(1), 12, 12(5), 2Orissa Sales Tax Rules, 1947 — Rule 20, 59, 60
High Courts20 Sept 1960Dismissed
Dhadi Dalai Vs Basudeb Satpathy and Others
Orissa High Court · AIR 1961 Ori 129
Specific Relief Act, 1877 — Section 27
High Courts13 Sept 1960Dismissed
Koshal Industries Development Syndicate Ltd. Vs Koshal Transport and Trading Company
Orissa High Court · AIR 1961 Ori 80
Companies Act, 1956 — Section 518
High Courts13 Sept 1960Dismissed
Banambar Das, Executive Officer Vs Udayanath Pattanaik and Others
Orissa High Court · AIR 1961 Ori 148
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 59, 60, 61Evidence Act, 1872 — Section 114
High Courts13 Sept 1960Dismissed
Ganesh Hota and Another Vs Purushottam Misra and Another
Orissa High Court · AIR 1961 Ori 97
High Courts09 Sept 1960
Krushna Chandra Das Vs The Orissa Textile Mills Ltd. and Others
Orissa High Court · AIR 1961 Ori 91
Provincial Insolvency Act, 1920 — Section 10, 24, 24(1), 24(2)
High Courts08 Sept 1960
Brundaban Bastia Vs Birabar Bastia
Orissa High Court · (1961) 27 CLT 34
Criminal Procedure Code, 1898 (CrPC) — Section 217, 242, 243, 244(1), 247Penal Code, 1860 (IPC) — Section 323
High Courts08 Sept 1960
Shaikh Munshi and Another Vs Ch. Balabhadra Prasad Das and Others
Orissa High Court · (1961) 27 CLT 10
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts06 Sept 1960Allowed
Rama Jena Vs Gadadhar Senapati and Others
Orissa High Court · AIR 1961 Ori 118 : (1961) CriLJ 130
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 204, 209, 253
High Courts06 Sept 1960Allowed
Sarat Chandra Panigrahi Vs State of Orissa by the Collector of Bolangir
Orissa High Court · (1960) 26 CLT 628
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43Civil Procedure Code, 1908 (CPC) — Section 9Orissa Forest Contract Rules, 1966 — Rule 35