COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,575 of 1,681

High Courts01 Sept 1965Allowed

Banchhanidhi Samantasimhar Vs Panchanan Pradhan and Others

Orissa High Court · (1966) 32 CLT 8

Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 10(1), 10(9), 9Orissa Grama Panchayat Rules, 1949 — Rule 24, 31D, 31E, 31O, 35

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High Courts27 Aug 1965Dismissed

Nanda Penthoi and Another Vs Padan Penthoi and Others

Orissa High Court · (1966) 32 CLT 766

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts27 Aug 1965Dismissed

State of Orissa Vs Gangadhar Subudhi Ram Chandra Subudhi Vs State of Orissa

Orissa High Court · (1966) 32 CLT 383

Civil Procedure Code, 1908 (CPC) — Section 102Constitution of India, 1950 — Article 3General Clauses Act, 1897 — Section 3(2)

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High Courts24 Aug 1965Dismissed

Mayadhar Subudhi Tana and Another Vs Orissa Board of Wakfs and Another

Orissa High Court · AIR 1966 Ori 208

Waqf Act, 1954 — Section 15(2)

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High Courts24 Aug 1965Dismissed

Surendranath Panda Vs The State of Orissa and Others

Orissa High Court · (1966) 32 CLT 272

Criminal Procedure Code, 1898 (CrPC) — Section 110Electricity Act, 1910 — Section 4(1)(30)Madhya Bharat Municipalities Act, 1954 — Section 208

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High Courts22 Aug 1965Allowed

Keshar Deo Verma Vs State of Orissa and Others

Orissa High Court · (1965) 31 CLT 1033

Criminal Procedure Code, 1898 (CrPC) — Section 133

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High Courts20 Aug 1965Allowed

Aunapurna Sappani Vs Jasoda Sahuani and Others

Orissa High Court · (1966) 32 CLT 205

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High Courts20 Aug 1965

Jasoda Sahuani and Another Vs Satyabhama Sahuani and Another

Orissa High Court · AIR 1966 Ori 240

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts20 Aug 1965Dismissed

Hemchandra Patra Vs Gopal Panigrahi

Orissa High Court · (1965) 31 CLT 1018

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Article 116, 166 , 181Orissa Money Lenders Act, 1939 — Section 14, 15, 15(1)

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High Courts14 Aug 1965

Nanda Kishore Panigrahi and Others Vs Commissioner for Hindu Religious Endowments

Orissa High Court · AIR 1966 Ori 89

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5, 109, 110Constitution of India, 1950 — Article 133(1)Orissa Hindu Religious Endowments Act, 1939 — Section 64(3)

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High Courts14 Aug 1965Dismissed

Sibapada Ghose Mandal and Others Vs Union of India (UOI) and Another

Orissa High Court · AIR 1966 Ori 124

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 4, 5, 6, 62Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(11)

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High Courts10 Aug 1965