High Courts22 Apr 1960
Ratiram Agarwalla Vs Thakur Khitibhusan Singh and Others
Orissa High Court · (1961) 27 CLT 154
Central Provinces Tenancy Act, 1883 — Section 132, 45, 45(1), 45(8), 4ACivil Procedure Code, 1908 (CPC) — Order 20 Rule 12
COURT ARCHIVE
Orissa High Court judgments, 1960
201 judgments · page 7 of 11
High Courts22 Apr 1960Dismissed
Debraj Misra Vs Bata Sahu
Orissa High Court · (1960) 26 CLT 644
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Orissa Money Lenders Act, 1939 — Section 2, 7Orissa Money Lenders Rules, 1939 — Rule 11, 12
High Courts21 Apr 1960Dismissed
Syed Sakhawat Hossain Vs State of Orissa
Orissa High Court · AIR 1961 Ori 89 : (1960) 26 CLT 480
High Courts20 Apr 1960Allowed
Sarwan Singh Vs State of Orissa and Another
Orissa High Court · AIR 1962 Ori 136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts19 Apr 1960Dismissed
Bhubanananda Mohanty Vs The State of Orissa
Orissa High Court · (1961) 12 STC 649
Constitution of India, 1950 — Article 226, 227
High Courts19 Apr 1960Dismissed
Pravas Ch. Poddar Vs Vyasyaraju Kasi Biswanadham Rajoo and Another
Orissa High Court · (1960) 26 CLT 285
Orissa House Rent Control Act, 1958 — Section 2(5), 7
High Courts18 Apr 1960Allowed
South Eastern Railway Vs Epari Satyanarayana
Orissa High Court · AIR 1961 Ori 141
Railways Act, 1890 — Section 72
High Courts18 Apr 1960Allowed
Ganesh Das Vs State of Orissa and Another
Orissa High Court · (1960) 26 CLT 419
Constitution of India, 1950 — Article 226Orissa Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 17Orissa Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10, 11
High Courts17 Apr 1960Dismissed
Braja Mohan Panda Vs State of Orissa
Orissa High Court · (1960) 26 CLT 392
Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32
High Courts15 Apr 1960
Judhistir Sa and Others Vs Dewan Chitrabhanu Singh and Others
Orissa High Court · (1960) 26 CLT 316
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Orissa Tenants Protection Act, 1948 — Section 11, 15, 16, 2(1), 3
High Courts15 Apr 1960Allowed
Krupasindhu Tripathi and Others Vs Arjun Prusty and Others
Orissa High Court · (1960) 26 CLT 568
Contract Act, 1872 — Section 65
High Courts14 Apr 1960
Tulasi Ram Vs Member, Board of Revenue and Others
Orissa High Court · (1960) 26 CLT 325
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60, 60(1), 60(3), 62, 63Constitution of India, 1950 — Article 226, 227Orissa Board of Revenue Act, 1951 — Section 10
High Courts14 Apr 1960Dismissed
Krutibas Sahu Vs Madhab Das
Orissa High Court · AIR 1961 Ori 48
Evidence Act, 1872 — Section 154
High Courts13 Apr 1960Dismissed
K.C. Gajapati Narayan Deo Vs Yeddla Appalaswamy
Orissa High Court · (1960) 26 CLT 588
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Orissa Tenants Protection Act, 1948 — Section 7
High Courts12 Apr 1960Dismissed
Anandalal, Proprietor of Laxmichanda Sitaram Vs Union of India (UOI) and Another
Orissa High Court · AIR 1961 Ori 108
Limitation Act, 1908 — Article 31, 19
High Courts11 Apr 1960
Brajabandhu Nanda Vs Commissioner of Income Tax
Orissa High Court · AIR 1960 Ori 195 : (1962) 44 ITR 668
Income Tax Act, 1922 — Section 66(1)
High Courts11 Apr 1960Dismissed
Hazuri Balabhadra Kuntia Vs Commissioner of Income Tax
Orissa High Court · AIR 1960 Ori 192 : (1962) 44 ITR 782
Income Tax Act, 1922 — Section 66(1), 66(3)Limitation Act, 1963 — Section 5
High Courts11 Apr 1960
Govinda Choudhary Vs Commissioner of Income Tax
Orissa High Court · AIR 1960 Ori 187
Income Tax (Appellate Tribunal) Rules, 1946 — Rule 36, 7, 8Income Tax Act, 1922 — Section 66(1)
High Courts11 Apr 1960
GOVINDA CHOWDHURY Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Orissa High Court · (1960) 40 ITR 93
Income Tax Act, 1961 — Section 66(1), 66(2), 66(3)Limitation Act, 1963 — Section 5
High Courts08 Apr 1960
State of Orissa Vs Satyabadi Panda and Others
Orissa High Court · AIR 1961 Ori 196
Constitution of India, 1950 — Article 13(1), 31(2), 366(10)Government of India Act, 1935 — Section 299, 299(2)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7, 7(1)