High Courts05 Nov 1966
Basudeo Lal Modi and Others Vs Madanlal Chhapolia and Others
Orissa High Court · AIR 1967 Ori 107
Civil Procedure Code, 1908 (CPC) — Section 34Companies Act, 1956 — Section 147Negotiable Instruments Act, 1881 (NI) — Section 79
COURT ARCHIVE
Orissa High Court judgments, 1966
149 judgments · page 2 of 8
High Courts05 Nov 1966Dismissed
Khageswar Karna Vs Aduti Karnani and Others
Orissa High Court · AIR 1967 Ori 80 : (1967) 33 CLT 260
Hindu Marriage Act, 1955 — Section 9(2)
High Courts05 Nov 1966Dismissed
Jogesh Chandra Hota Vs Bibhutibhusan Sahani and Others
Orissa High Court · AIR 1967 Ori 95 : (1967) 33 CLT 379
Hindu Succession Act, 1956 — Section 23Specific Relief Act, 1877 — Section 15, 17Specific Relief Act, 1963 — Section 12(1), 12(3)
High Courts01 Nov 1966Partly Allowed
Khali Panigrahi Vs Kamala Devi
Orissa High Court · AIR 1967 Ori 100
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Specific Relief Act, 1877 — Section 14, 15, 16, 17, 20Specific Relief Act, 1963 — Section 12
High Courts01 Nov 1966Dismissed
Annapurna Sahuani Vs Narendra Prasad Sahu and Others
Orissa High Court · AIR 1967 Ori 129 : (1967) 33 CLT 710
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2Evidence Act, 1872 — Section 101, 63, 64Hindu Adoptions and Maintenance Act, 1956 — Section 12, 16
High Courts31 Oct 1966
Hadibandhu Santara and Others Vs Bauribandhu Santara
Orissa High Court · AIR 1967 Ori 145 : (1967) 33 CLT 232
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 3(1), 4(1)Orissa Land Reforms Act, 1960 — Section 16, 2(31), 67
High Courts31 Oct 1966Allowed
Banshidhar Mohapatra and Another Vs Souri Samal
Orissa High Court · (1967) 33 CLT 601
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 100(1)(c), 103Orissa Tenancy Act, 1913 — Section 117(3)
High Courts12 Oct 1966Allowed
Ujal Bewa and Another Vs Uchhab Badatia and Others
Orissa High Court · (1967) 33 CLT 392
Partition Act, 1893 — Section 4, 7
High Courts12 Oct 1966Dismissed
Ananda Naik Vs Haribandhu Naik and Others
Orissa High Court · AIR 1967 Ori 194(1)
Hindu Succession Act, 1956 — Section 6, 8
High Courts11 Oct 1966Allowed
Padma Charan Das Vs Netrananda Sahu
Orissa High Court · AIR 1968 Ori 83 : (1967) 33 CLT 99 : (1967) 33 CLT 735 : (1968) CriLJ 526
Criminal Procedure Code, 1898 (CrPC) — Section 209
High Courts10 Oct 1966Allowed
Upendra Mallik Vs Jagatmohan Pradhan
Orissa High Court · (1967) 33 CLT 621
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts10 Oct 1966Dismissed
Achyatananda Hota and Others Vs Khatija Bibi and Others
Orissa High Court · AIR 1967 Ori 156 : (1967) 33 CLT 206
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 7 Rule 14
High Courts10 Oct 1966Dismissed
Chaudhury Radhanath Nanda Vs State of Orissa
Orissa High Court · (1967) 33 CLT 897
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 Oct 1966Dismissed
Simadri Nanda Vs State of Orissa
Orissa High Court · (1967) 33 CLT 201
High Courts06 Oct 1966Dismissed
Kalandi Parida and Others Vs Sadhu Parida and Others
Orissa High Court · AIR 1967 Ori 74 : (1967) 33 CLT 768
Evidence Act, 1872 — Section 3Limitation (Amendment) Act, 1963 — Article 65Limitation Act, 1908 — Article 141
High Courts05 Oct 1966Dismissed
Mawaji Ramji and Others Vs Premji Kumbhabhai Chanda
Orissa High Court · AIR 1967 Ori 158
Contract Act, 1872 — Section 25(3), 43
High Courts27 Sept 1966Allowed
Kashinath Subudhi Vs Nakula Patra
Orissa High Court · (1968) 34 CLT 274
Orissa Money Lenders Act, 1939 — Section 8Orissa Money Lenders Rules, 1939 — Rule 3
High Courts27 Sept 1966Dismissed
Bhima Padhi Vs Venkateswara Swamy Varu and Another
Orissa High Court · (1967) 33 CLT 177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 9Orissa Tenants Relief Act, 1955 — Section 11A, 11A(2)
High Courts27 Sept 1966Allowed
Union of India (UOI) Vs Orissa Textile Mills Ltd.
Orissa High Court · AIR 1967 Ori 148 : (1967) 33 CLT 885
Limitation Act, 1908 — Article 30Railways Act, 1890 — Section 80
High Courts23 Sept 1966Dismissed
Janardan Sahu Vs Arakhit Sahu
Orissa High Court · AIR 1967 Ori 150 : (1967) 33 CLT 226 : (1967) CriLJ 1354
Cattle Trespass Act, 1871 — Section 20, 22Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 114