COURT ARCHIVE

Orissa High Court judgments, 1961

105 judgments · page 6 of 6

High Courts11 Jan 1961Allowed

Harihar Bahini Pati and Others Vs Municipal Council and Others

Orissa High Court · (1961) 27 CLT 199

Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 22Orissa Municipal Act, 1950 — Section 176(2)

High Courts10 Jan 1961Dismissed

Orissa High Court · (1961) 27 CLT 189

Citizenship Act, 1955 — Section 5, 9(1), 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226, 7

High Courts04 Jan 1961Allowed

Orissa High Court · AIR 1961 Ori 143

Arbitration Act, 1940 — Section 17, 2, 30Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 158, 14(2)

High Courts03 Jan 1961Allowed

Orissa High Court · AIR 1962 Ori 11

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts03 Jan 1961

Orissa High Court · AIR 1962 Ori 117

Constitution of India, 1950 — Article 299, 300Limitation Act, 1908 — Article 115, 120, 62