High Courts14 Mar 1962Dismissed
Udainath Misra Vs Mst. Chhaya Misrani and Others
Orissa High Court · AIR 1963 Ori 27 : (1962) 28 CLT 353
Hindu Marriage Act, 1955 — Section 19, 29, 29(3), 9
COURT ARCHIVE
Orissa High Court judgments, 1962
151 judgments · page 7 of 8
High Courts08 Mar 1962Dismissed
Balasore Municipality Vs Srimati Sabitri Kumari Das and Others
Orissa High Court · (1962) 28 CLT 414
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 150, 153
High Courts08 Mar 1962Dismissed
Sri Ramkrishna Das Radheshyam, Proprietor Vs Secretary, Koraput Co-operative Cloth and Yarn Society Ltd.
Orissa High Court · (1962) 28 CLT 411
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 41 Rule 27, 21
High Courts08 Mar 1962Allowed
Chintamoni Barik and Another Vs Chari Bewa
Orissa High Court · AIR 1962 Ori 224 : (1962) 28 CLT 521
Civil Procedure Code, 1908 (CPC) — Section 11Succession Act, 1925 — Section 276
High Courts08 Mar 1962Dismissed
Harihar Rajguru Mohapatra and Another Vs Nabakishore Rajaguru Mohapatra and Others
Orissa High Court · AIR 1963 Ori 45
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts06 Mar 1962Dismissed
Kali Charan Rout and Others Vs Gadadhar Biswal and Others
Orissa High Court · (1962) 28 CLT 298
Constitution of India, 1950 — Article 226
High Courts02 Mar 1962
Surajmal Kashiprasad (by Kashiprasad Jhunjhunwala) Vs State of Orissa
Orissa High Court · (1962) 28 CLT 195 : (1962) 2 LLJ 575
Factories Act, 1948 — Section 106, 6, 7, 92
High Courts01 Mar 1962
Balasore Municipality Vs Fanidranath Ghosh and Others
Orissa High Court · (1962) 28 CLT 266
Orissa Municipal Act, 1950 — Section 297, 298, 301(2), 303, 337Orissa Municipal Rules, 1953 — Rule 585
High Courts21 Feb 1962Allowed
State of Orissa Vs Rupnarayan Singh
Orissa High Court · AIR 1962 Ori 189
High Courts21 Feb 1962Allowed
State of Orissa Vs Sib Charan Singh
Orissa High Court · AIR 1962 Ori 157 : (1962) 28 CLT 324
Criminal Procedure Code, 1898 (CrPC) — Section 251A(11), 251A(7), 342, 540
High Courts20 Feb 1962
Sribatsa Karmi Vs District Magistrate and Another
Orissa High Court · (1962) 28 CLT 472
Constitution of India, 1950 — Article 226, 227, 235Orissa Grama Panchayat Act, 1964 — Section 144, 17, 17(1), 17(2), 17(3)Orissa Grama Panchayat Rules, 1968 — Rule 35, 36
High Courts19 Feb 1962Allowed
Prahlad Charan Panda Vs Saleswar Mahadev and Others
Orissa High Court · AIR 1962 Ori 162
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 34 Rule 4, Order 34 Rule 5, Order 34 Rule 7Transfer of Property Act, 1882 — Section 60
High Courts15 Feb 1962Dismissed
Nityananda Panda Vs Raghunath Padhi and Others
Orissa High Court · (1962) 28 CLT 446
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1948 — Section 10(9)Orissa Grama Panchayat Rules, 1949 — Rule 35
High Courts14 Feb 1962Dismissed
Ganapathi Nahako Vs Sri Krishna Chandra Swamy and Others
Orissa High Court · (1962) 28 CLT 482
Constitution of India, 1950 — Article 227Orissa Tenants Relief Act, 1955 — Section 9(1)
High Courts14 Feb 1962Allowed
Mayurbhanj State Bank Vs Surama Rani Basu and Another
Orissa High Court · (1962) 28 CLT 455
Government of India Act, 1935 — Section 290AOrissa Merged States (Laws) Act, 1950 — Section 8Orissa Money Lenders Act, 1939 — Section 10, 11, 12, 13, 14
High Courts14 Feb 1962Allowed
Tara Sahuani and Others Vs Raghunath Sahu and Another
Orissa High Court · AIR 1963 Ori 50
Transfer of Property Act, 1882 — Section 122
High Courts12 Feb 1962Dismissed
Gobinda Rana Vs The State
Orissa High Court · (1962) 28 CLT 385
Penal Code, 1860 (IPC) — Section 376
High Courts11 Feb 1962Dismissed
Bhaskar Moharana Vs Arjun Moharana and Others
Orissa High Court · AIR 1962 Ori 167 : (1962) 28 CLT 316
Constitution of India, 1950 — Article 16, 16(2)
High Courts10 Feb 1962Dismissed
Gangadhar Charan Naga Goswami and Others Vs Sm. Saraswati Bewa and Another
Orissa High Court · AIR 1962 Ori 190 : (1962) 28 CLT 423
Hindu Succession Act, 1956 — Section 14, 4
High Courts02 Feb 1962
Radhashyam Patri and Others Vs Ranka Rangadhar Panda
Orissa High Court · AIR 1962 Ori 161
Criminal Procedure Code, 1898 (CrPC) — Section 145