High Courts24 Jan 1967Allowed
Khali Sahu and Others Vs Kashinath Subudhi and Another
Orissa High Court · (1967) 33 CLT 871
Orissa Tenants Relief (Amendment) Act, 1962 — Section 11A, 11A(2)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,563 of 1,681
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
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
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
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
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
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)
High Courts12 Jan 1967Dismissed
Gobardhan Malik Vs Rasananda Patnaik
Orissa High Court · AIR 1968 Ori 18(1)
Penal Code, 1860 (IPC) — Section 427
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
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)
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
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)
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
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
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
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
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
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
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)
High Courts23 Dec 1966Dismissed
Duana Moliko and Another Vs Bhagabat Biso and Others
Orissa High Court · AIR 1967 Ori 110 : (1967) 33 CLT 688 : (1967) CriLJ 1036
Criminal Procedure Code, 1898 (CrPC) — Section 145(6)Evidence Act, 1872 — Section 17, 3, 31Limitation Act, 1908 — Article 47