High Courts23 Aug 1962Allowed
Ramachandra Sahu Vs Bhagaban Sahu
Orissa High Court · (1962) 28 CLT 617
Orissa Money Lenders Act, 1939 — Section 2, 8, 80
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,604 of 1,681
High Courts22 Aug 1962
State of Orissa and Another Vs Mst. Kamala Devi
Orissa High Court · (1952) 18 CLT 359
Orissa House Rent Control Act, 1947 — Section 4(1), 4(2), 7
High Courts21 Aug 1962Allowed
Secretary to the Government of Orissa, Public Works Department Vs Ramkrishna Mohapatra
Orissa High Court · AIR 1963 Ori 19
Arbitration Act, 1940 — Section 32, 33Limitation Act, 1963 — Section 14, 2(7), 5
High Courts21 Aug 1962
Commissioner of Sales Tax Vs Bhikaraj Modi
Orissa High Court · (1962) 28 CLT 569
Orissa Sales Tax Act, 1947 — Section 5, 5(2), 5(2)(B)Orissa Sales Tax Rules, 1947 — Rule 27(2)
High Courts20 Aug 1962
STATE OF ORISSA Vs SHYAM SUNDAR PATNAIK.
Orissa High Court · (1962) 28 CLT 560 : (1963) 49 ITR 366
Orissa Agricultural Income Tax Act, 1947 — Section 29(2)
High Courts17 Aug 1962Dismissed
Samuel Tippee Vs The State
Orissa High Court · AIR 1963 Ori 20 : (1962) 28 CLT 508 : (1963) CriLJ 211
Railways Act, 1890 — Section 3(4)
High Courts16 Aug 1962Allowed
Collector of Balasore Vs Ashutosh Roy
Orissa High Court · AIR 1963 Ori 102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Section 5
High Courts14 Aug 1962Dismissed
Apurba Kumar Das Vs Siba Prasad Barik and Others
Orissa High Court · AIR 1963 Ori 65
Limitation Act, 1908 — Section 29(2), 6Orissa Hindu Religious Endowments Act, 1939 — Section 64(2)
High Courts13 Aug 1962Dismissed
Union of India (UOI) and Another Vs Satyananda Rout
Orissa High Court · AIR 1963 Ori 17
Railways Act, 1890 — Section 56, 72, 73
High Courts10 Aug 1962Dismissed
Dayasagar Mohapatra Vs Councillors, Sambalpur Municipality
Orissa High Court · (1962) 28 CLT 511
Bihar and Orissa Municipal Act, 1922 — Section 134, 156(1), 86
High Courts10 Aug 1962Dismissed
The State and Others Vs Dukhi Dei and Others
Orissa High Court · AIR 1963 Ori 144 : (1963) CriLJ 294
Criminal Procedure Code, 1898 (CrPC) — Section 340, 340(1)Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Aug 1962Allowed
Union of India (UOI) Vs Prakash Ch. Sahu
Orissa High Court · AIR 1963 Ori 31
Civil Procedure Code, 1908 (CPC) — Section 77 , 80Limitation Act, 1908 — Article 31
High Courts09 Aug 1962Allowed
Uchhab Gouda and Others Vs Ganesh Panda
Orissa High Court · AIR 1963 Ori 71 : (1962) 28 CLT 563
Specific Relief Act, 1963 — Section 9
High Courts06 Aug 1962Allowed
Fakir Das Vs Sankar Dixit and Another
Orissa High Court · (1962) 28 CLT 587
Orissa Money Lenders Act, 1939 — Section 18, 19, 2, 7, 8Orissa Money Lenders Rules, 1939 — Rule 11
High Courts03 Aug 1962Allowed
Sri Raj Raj Deb Vs Sri Gangadhar Mohapatra and Others
Orissa High Court · AIR 1964 Ori 1 : (1964) CriLJ 57
Penal Code, 1860 (IPC) — Section 171C, 171F, 508Representation of the People Act, 1951 — Section 100, 123, 123(2), 123(3)
High Courts31 Jul 1962Allowed
Maharani Khirod Kumari Debi Vs Ghasi Kumar and Another
Orissa High Court · (1962) 28 CLT 583
Evidence Act, 1872 — Section 154
High Courts31 Jul 1962Allowed
State of Orissa Vs Surendra Paramanik and Others
Orissa High Court · (1962) 28 CLT 625
Criminal Procedure Code, 1898 (CrPC) — Section 103(2), 423Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 395
High Courts26 Jul 1962Dismissed
Sreemati Annapurna Devi Vs Baidhar Singh and Another
Orissa High Court · (1962) 28 CLT 485
Bihar and Orissa Kamiauti Agreements Act, 1920 — Section 2(1), 2(4), 2(5), 4, 4(1)
High Courts24 Jul 1962Dismissed
Padmacharan Mohanty and Another Vs Moti Dei and Others
Orissa High Court · AIR 1963 Ori 88
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 9 Rule 8
High Courts24 Jul 1962Dismissed
Union of India (UOI) and Others Vs Sheobux Satyanarayan
Orissa High Court · AIR 1963 Ori 68
Contract Act, 1872 — Section 161, 73Railways Act, 1890 — Section 72, 72(1)