High Courts15 Jan 1964Allowed
Union of India (UOI) Vs Madhusudan Sahu
Orissa High Court · AIR 1964 Ori 198
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 30, 31, 19Railways Act, 1890 — Section 77
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,590 of 1,681
High Courts14 Jan 1964Dismissed
Mohan Naiko and Others Vs Sri Sri Sri Balaji Mahaprabhu
Orissa High Court · (1965) 31 CLT 168
High Courts14 Jan 1964Allowed
Ambarish Misra Vs The State of Orissa
Orissa High Court · AIR 1965 Ori 215
Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 7(1)
High Courts08 Jan 1964Dismissed
Dewan Chitra Bhanu Singh Rai Vs Balmukund Singh Rai
Orissa High Court · (1965) 31 CLT 932
Orissa Estates Abolition Act, 1951 — Section 18, 18(1), 2, 3Transfer of Property Act, 1882 — Section 100
High Courts08 Jan 1964Dismissed
Govinda Sabat Vs State of Orissa
Orissa High Court · AIR 1964 Ori 189
Limitation Act, 1908 — Article 110, 115, 74
High Courts08 Jan 1964Allowed
Padma Charan Mohapatra Vs Superintendent of Police, cum Taxing authority of Phulbani
Orissa High Court · AIR 1965 Ori 71 : (1964) 30 CLT 271
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12A(1)General Clauses Act, 1897 — Section 9
High Courts08 Jan 1964Dismissed
Batakrishna Das Adhikari and Others Vs Malati Das Adhikarini and Another
Orissa High Court · (1965) 31 CLT 361
High Courts08 Jan 1964Dismissed
Haribandhu Mohanty Vs Harekrushna Behera and Others
Orissa High Court · AIR 1964 Ori 220
Limitation Act, 1908 — Article 142 , 144
High Courts07 Jan 1964Dismissed
A. Venkata Rao Vs State of Orissa and Others
Orissa High Court · (1964) 30 CLT 336
High Courts04 Jan 1964Allowed
Banamali Mohapatra Vs Bajra Nahak and Others
Orissa High Court · AIR 1964 Ori 204 : (1964) 30 CLT 379 : (1964) CriLJ 326
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145
High Courts03 Jan 1964Allowed
Bhagaban Panda and Others Vs Bairagi Naik and Others
Orissa High Court · AIR 1964 Ori 165
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 22
High Courts03 Jan 1964Allowed
Harekrushna Sahoo Vs Kshetra Bara
Orissa High Court · AIR 1964 Ori 237
Registration Act, 1908 — Section 17(1), 17(2), 49
High Courts03 Jan 1964
Bharat Pati Vs Brundaban Panda
Orissa High Court · (1964) 30 CLT 356
Criminal Procedure Code, 1898 (CrPC) — Section 107, 109, 110, 145, 146
High Courts02 Jan 1964Dismissed
Biswanath Das and Another Vs Jagannath Misra and Another
Orissa High Court · (1965) 31 CLT 189
Orissa Hindu Religious Endowments Act, 1951 — Section 3(6), 44
High Courts24 Dec 1963Dismissed
Laksbman Das and Others Vs Jagannath Das and Others
Orissa High Court · (1965) 31 CLT 288
High Courts24 Dec 1963Allowed
Shri Biswanath Deb Vs Bairagi Panda and Others
Orissa High Court · (1964) 30 CLT 289
High Courts24 Dec 1963
Golab Ray and Another Vs Muralidhar Modi and Others
Orissa High Court · AIR 1964 Ori 176
Specific Relief Act, 1877 — Section 19Transfer of Property Act, 1882 — Section 52, 54Trusts Act, 1882 — Section 91
High Courts24 Dec 1963Allowed
Sanatan Sahu Vs Kali Sahu
Orissa High Court · AIR 1964 Ori 187 : (1964) CriLJ 168
High Courts24 Dec 1963Allowed
Dayanidhi Sahu Vs Sarala Dei and Others
Orissa High Court · AIR 1964 Ori 196
Limitation Act, 1908 — Article 126, 142, 144Transfer of Property Act, 1882 — Section 53A
High Courts24 Dec 1963Dismissed
Binode Mohanta and Others Vs Pala Dei and Another
Orissa High Court · (1964) 30 CLT 237
Hindu Succession Act, 1956 — Section 14, 15