COURT ARCHIVE

Orissa High Court judgments, 1961

105 judgments · page 5 of 6

High Courts07 Mar 1961Dismissed

Dhanpatram Agrwalla Vs Jayandrayan Agarwalla and State of Orissa State of Orissa Vs Jayandrayan Agarwalla and Dhanpatram Agarwalla

Orissa High Court · (1961) 27 CLT 340

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 157, 39Forest Act, 1927 — Section 41, 43

High Courts07 Mar 1961Dismissed

Dandapani Patnaik and Another Vs State of Orissa

Orissa High Court · AIR 1962 Ori 17

Constitution of India, 1950 — Article 245Orissa Municipal Act, 1950 — Section 4, 417B, 5

High Courts28 Feb 1961Partly Allowed

Keshab Sahu Vs Dasaratha Sahu and Others

Orissa High Court · AIR 1961 Ori 154

Easements Act, 1882 — Section 18

High Courts28 Feb 1961Dismissed

Sadhya Chandra Behera Vs State of Orissa and Others

Orissa High Court · AIR 1962 Ori 123

Court Fees Act, 1870 — Section 7(ix)(c), 7(ix)(d), 7(ix)(e)

High Courts23 Feb 1961

Sreelal Agarwalla Vs The State of Orissa and Another

Orissa High Court · (1962) 13 STC 446

Contract Act, 1872 — Section 212, 227, 237Sales of Goods Act, 1930 — Section 42, 43

High Courts20 Feb 1961Allowed

Dhadi Sethi and Others Vs Ananda Chandra Samal and Others

Orissa High Court · (1961) 27 CLT 326

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 17, Order 18 Rule 2, Order 21 Rule 95

High Courts07 Feb 1961

Narayan Padhan Vs Dharanidhar Das and Others

Orissa High Court · (1961) 27 CLT 250 : (1961) CriLJ 521

Criminal Procedure Code, 1898 (CrPC) — Section 245

High Courts01 Feb 1961Dismissed

Orient Weaving Mills Ltd. Vs Superintendent Central Excise and Others

Orissa High Court · AIR 1961 Ori 186

Constitution of India, 1950 — Article 226

High Courts27 Jan 1961Dismissed

Natabar Behera Vs The State

Orissa High Court · (1961) 27 CLT 224

Bihar and Orissa Excise Act, 1915 — Section 41, 47Criminal Procedure Code, 1898 (CrPC) — Section 173, 231A, 251A, 251A(1), 251A(7)Opium Act, 1878 — Section 9

High Courts23 Jan 1961

Commissioner of Sales Tax Vs Kaluram Narasingh Das

Orissa High Court · (1961) 27 CLT 202 : (1961) 12 STC 391

Orissa Sales Tax Act, 1947 — Section 24(1)

High Courts20 Jan 1961Allowed

Dhruba Charan Mohapatra Vs Ankur Mohapatra and Others

Orissa High Court · (1961) 27 CLT 133

Criminal Procedure Code, 1898 (CrPC) — Section 476, 476BPenal Code, 1860 (IPC) — Section 193, 379, 384, 467, 471

High Courts20 Jan 1961

B.G. Rao Patnaik Vs The State

Orissa High Court · (1961) 27 CLT 205 : (1962) CriLJ 61

Penal Code, 1860 (IPC) — Section 165

High Courts19 Jan 1961Allowed

Ramnarayan Singh Vs Kubera Sahu

Orissa High Court · AIR 1962 Ori 100

Limitation Act, 1908 — Section 14

High Courts18 Jan 1961Allowed

Dhanswar Pradhan and Others Vs Bhaskar Garnaik and Others

Orissa High Court · (1962) 28 CLT 481

Limitation Act, 1963 — Section 12

High Courts18 Jan 1961Dismissed

Sadananda Sahu Vs State of Orissa

Orissa High Court · AIR 1962 Ori 102 : (1961) 27 CLT 242

Court Fees Act, 1870 — Section 7

High Courts18 Jan 1961Dismissed

Ch. Narasingha Murty and Others Vs Director of Posts and Telegraphs

Orissa High Court · AIR 1962 Ori 20

Constitution of India, 1950 — Article 310, 311

High Courts17 Jan 1961Allowed

Purna Chandra Misra and Others Vs Gajendralal Das and Others

Orissa High Court · (1961) 27 CLT 293

Chotanagpur Tenancy Act, 1908 — Section 190(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(3)Limitation Act, 1963 — Article 10, 120, 142, 95

High Courts16 Jan 1961Dismissed

Afzar Ali Baig Vs The State

Orissa High Court · AIR 1961 Ori 174 : (1961) CriLJ 658

Citizenship Act, 1955 — Section 5, 9Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 7

High Courts13 Jan 1961Dismissed

Lingaraj Misra and Others Vs Bhubaneswar Mohapatra and Others

Orissa High Court · AIR 1962 Ori 31

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1877 — Section 54

High Courts11 Jan 1961Dismissed

Ghasi Patra Vs Brahma Thati

Orissa High Court · AIR 1962 Ori 35 : (1961) 27 CLT 176

Civil Procedure Code, 1908 (CPC) — Section 102Negotiable Instruments Act, 1881 (NI) — Section 80Stamp Act, 1899 — Section 35, 36