COURT ARCHIVE

Orissa High Court judgments, 1967

118 judgments · page 6 of 6

High Courts20 Jan 1967

Official Liquidator, Puri Bank Ltd. Vs Ramaniklal Joshi and Others

Orissa High Court · AIR 1967 Ori 169 : (1968) 34 CLT 231

Banking Companies Act, 1949 — Section 38, 45, 5(1)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, 34Evidence Act, 1872 — Section 114, 34

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High Courts18 Jan 1967Allowed

Bhagiram Singh Vs Superintendent of Police cum Taxing Authority and Another

Orissa High Court · AIR 1968 Ori 25 : (1967) 33 CLT 645

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12A, 12A(1), 12A(2)Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 9

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High Courts18 Jan 1967Allowed

Keshab Chandra Rana Vs State of Orissa and Another

Orissa High Court · AIR 1967 Ori 201

Limitation Act, 1963 — Section 29Orissa House Rent Control Act, 1958 — Section 12Orissa House Rent Control Rules, 1959 — Rule 10

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High Courts17 Jan 1967Dismissed

Limai Charan Panigrahi and Another Vs M. Ram Chandra Rao and Others

Orissa High Court · AIR 1967 Ori 177 : (1967) 33 CLT 721

Motor Vehicles Act, 1939 — Section 57(3)Orissa Motor Vehicles Rules, 1993 — Rule 55

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High Courts17 Jan 1967

Shaik Farid Vs State of Orissa

Orissa High Court · (1967) 33 CLT 924 : (1967) CriLJ 1423

Constitution of India, 1950 — Article 258Foreign Jurisdiction Act, 1947 — Section 2Foreigners Act, 1946 — Section 3, 4, 8

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High Courts17 Jan 1967Dismissed

Sambalpur Municipal Council and Another Vs State of Orissa and Others Jagdish Prasad Lath Vs Srimati Sumati Behera and Others

Orissa High Court · (1968) 34 CLT 147

Contract Act, 1872 — Section 5Orissa Municipal Act, 1950 — Section 398, 398(1), 43, 52, 52(2)

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High Courts12 Jan 1967Dismissed

Gobardhan Malik Vs Rasananda Patnaik

Orissa High Court · AIR 1968 Ori 18(1)

Penal Code, 1860 (IPC) — Section 427

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High Courts10 Jan 1967Dismissed

State of Orissa Vs Amarandra Pratap Singh and Another

Orissa High Court · AIR 1967 Ori 180

Land Acquisition Act, 1894 — Section 18, 20, 21, 3, 50

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High Courts10 Jan 1967Dismissed

Orissa Cement Ltd. Vs Union of India (UOI)

Orissa High Court · AIR 1967 Ori 160

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Section 14(1)Limitation Act, 1963 — Section 14(1)

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High Courts10 Jan 1967Dismissed

Amulya Patnaik Vs State of Orissa

Orissa High Court · AIR 1967 Ori 116 : (1967) 33 CLT 684 : (1968) 1 LLJ 64

Constitution of India, 1950 — Article 300

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High Courts10 Jan 1967Partly Allowed

Akasam Chinna Babu Vs Akasam Parbati and Another

Orissa High Court · AIR 1967 Ori 163

Hindu Marriage Act, 1955 — Section 13, 24, 25(1)

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High Courts09 Jan 1967Dismissed

Khalli Panda and Another Vs Dharam Gouda

Orissa High Court · AIR 1967 Ori 172

Civil Procedure Code, 1908 (CPC) — Section 10, 151Orissa House Rent Control Act, 1958 — Section 5, 8

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High Courts06 Jan 1967Allowed

Abani Kumar Goswami Vs Ramgopal Patwari and Another

Orissa High Court · AIR 1967 Ori 113 : (1967) 33 CLT 148

Orissa House Rent Control Act, 1958 — Section 6, 7Transfer of Property Act, 1882 — Section 106

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High Courts04 Jan 1967Allowed

Fullamoni Dei and Another Vs Netrananda Sahu

Orissa High Court · AIR 1967 Ori 103 : (1967) 33 CLT 876

Evidence Act, 1872 — Section 115, 31

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High Courts02 Jan 1967Dismissed

Udayanath Sahu Vs Ratnakar Bej and Others

Orissa High Court · AIR 1967 Ori 139 : (1967) 33 CLT 1163

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 21Transfer of Property Act, 1882 — Section 44

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High Courts02 Jan 1967Allowed

Badridas Goenka and Others Vs Gopal Jew Thakur and Others

Orissa High Court · AIR 1967 Ori 99 : (1967) 33 CLT 995

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 100 , 101

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High Courts01 Jan 1967

Sk. Dilzan and Another Vs State of Orissa

Orissa High Court · (1967) 33 CLT 798

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 112, 12, 12(1), 12A, 6Bihar and Orissa Motor Vehicles Taxation Rules, 1930 — Rule 3

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High Courts01 Jan 1967Allowed

Land Reforms Commissioner Vs Additional District Magistrate and Others

Orissa High Court · (1967) 01 OHC CK 0002

Orissa Land Reforms Act, 1960 — Section 4(1), 4(2), 4(3), 4(4), 59(1)

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