High Courts26 Apr 1963Dismissed
Ganesh Mahanta and Others Vs Sukria Bewa and Others
Orissa High Court · AIR 1963 Ori 167 : (1963) 29 CLT 474
Hindu Succession Act, 1956 — Section 14(1)
COURT ARCHIVE
Orissa High Court judgments, 1963
201 judgments · page 8 of 11
High Courts22 Apr 1963Dismissed
The Orissa Ceramic Industries Ltd. and Others Vs Executive Officer, Jharsuguda Municipality and Others
Orissa High Court · AIR 1963 Ori 171
Constitution of India, 1950 — Article 245, 301, 304Orissa Municipal (Amendment) Act, 1954 — Section 113, 114, 117Orissa Municipal Act, 1950 — Section 117(1), 131, 131(1)
High Courts22 Apr 1963Dismissed
Jugal Kishore Roy and Others Vs Raja Sri Brajendra Chandra Singh Deo and Another
Orissa High Court · (1964) 30 CLT 138
Limitation Act, 1963 — Article 110Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4
High Courts19 Apr 1963Allowed
Sm. B. Veragam Vs Manorajan Samanta Kumar and Another
Orissa High Court · (1964) 30 CLT 315
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts19 Apr 1963
Sm. B. Veragam Vs Manoranjan Samanta Kumar and Another
Orissa High Court · (1963) 29 CLT 584
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts19 Apr 1963Allowed
Pankaj Charan Sahu Vs Nilamani Moharana and Another
Orissa High Court · (1963) 29 CLT 375
Penal Code, 1860 (IPC) — Section 323
High Courts19 Apr 1963Dismissed
Patnaik and Co. (Pvt.) Limited Vs Commissioner of Sales Tax and Another
Orissa High Court · (1963) 14 STC 738
Constitution of India, 1950 — Article 226, 227
High Courts19 Apr 1963Allowed
Narahari Parida Vs Sitamani Dasi and Another
Orissa High Court · (1963) 29 CLT 419
Orissa Tenancy Act, 1913 — Section 117(3)
High Courts19 Apr 1963Dismissed
Gopal Chandra Pandey Vs State of Orissa and Others
Orissa High Court · (1964) 30 CLT 222
Central Provinces and Berar Municipalities Act, 1922 — Section 57(2)Orissa Municipal Act, 1950 — Section 195(6), 401, 401(1), 401(6), 402
High Courts18 Apr 1963Allowed
Kalinga Tubes Ltd. and Others Vs Shanti Prasad Jain and Others
Orissa High Court · AIR 1963 Ori 189
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1956 — Section 105C, 166, 172, 173, 255Evidence Act, 1872 — Section 114
High Courts18 Apr 1963Dismissed
Arakhita Das Vs Hari Mohapatra and Others
Orissa High Court · AIR 1963 Ori 162 : (1963) 29 CLT 397
Hindu Succession Act, 1956 — Section 14(2)
High Courts17 Apr 1963
Lokanath Behera Vs Golak Behari Sahu
Orissa High Court · (1963) 04 OHC CK 0016
Criminal Procedure Code, 1898 (CrPC) — Section 510, 540
High Courts16 Apr 1963Allowed
Babulal Chhapolia Vs The State of Orissa
Orissa High Court · (1963) 14 STC 880
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Sales Tax Act, 1947 — Section 23(2)
High Courts16 Apr 1963Dismissed
Satchidananda Nanda Vs State of Orissa
Orissa High Court · AIR 1963 Ori 164
Constitution of India, 1950 — Article 311(2)
High Courts15 Apr 1963Dismissed
The Aluminium Industries Employees Union and Another Vs Aluminium Industries Ltd. and Others
Orissa High Court · AIR 1963 Ori 169
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 3, 5, 6
High Courts11 Apr 1963
J. Choudhury Vs The State
Orissa High Court · AIR 1963 Ori 216 : (1963) CriLJ 659
Epidemic Diseases Act, 1897 — Section 2(1)Penal Code, 1860 (IPC) — Section 188
High Courts11 Apr 1963Dismissed
Bairagi Charan Sahu and Others Vs Lakshmidhar Das
Orissa High Court · AIR 1964 Ori 17
Transfer of Property Act, 1882 — Section 58
High Courts10 Apr 1963Dismissed
Nidhi Naik Vs Bhikari Naik and Another
Orissa High Court · (1964) 30 CLT 172
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 50, 52Orissa Grama Panchayat Rules, 1968 — Rule 230(2), 249, 250, 250(1), 250(2)
High Courts09 Apr 1963Allowed
K.G. Anjaneyalu Vs Chairman, Puri Municipality
Orissa High Court · AIR 1963 Ori 158 : (1963) 29 CLT 325 : (1963) CriLJ 305
General Clauses Act, 1897 — Section 2(31)Orissa Municipal Act, 1950 — Section 96(1)Prevention of Food Adulteration Act, 1954 — Section 2, 20(1)
High Courts05 Apr 1963
Chandra Bhan Gosain Vs The State of Orissa and Others
Orissa High Court · (1964) 30 CLT 261
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 66(1), 66(2)