High Courts18 Jan 1961Dismissed
Sadananda Sahu Vs State of Orissa
Orissa High Court · AIR 1962 Ori 102 : (1961) 27 CLT 242
Court Fees Act, 1870 — Section 7
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,613 of 1,681
High Courts18 Jan 1961Dismissed
Ch. Narasingha Murty and Others Vs Director of Posts and Telegraphs
Orissa High Court · AIR 1962 Ori 20
Constitution of India, 1950 — Article 310, 311
High Courts17 Jan 1961Allowed
Purna Chandra Misra and Others Vs Gajendralal Das and Others
Orissa High Court · (1961) 27 CLT 293
Chotanagpur Tenancy Act, 1908 — Section 190(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(3)Limitation Act, 1963 — Article 10, 120, 142, 95
High Courts16 Jan 1961Dismissed
Afzar Ali Baig Vs The State
Orissa High Court · AIR 1961 Ori 174 : (1961) CriLJ 658
Citizenship Act, 1955 — Section 5, 9Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 7
High Courts13 Jan 1961Dismissed
Lingaraj Misra and Others Vs Bhubaneswar Mohapatra and Others
Orissa High Court · AIR 1962 Ori 31
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1877 — Section 54
High Courts11 Jan 1961Dismissed
Ghasi Patra Vs Brahma Thati
Orissa High Court · AIR 1962 Ori 35 : (1961) 27 CLT 176
Civil Procedure Code, 1908 (CPC) — Section 102Negotiable Instruments Act, 1881 (NI) — Section 80Stamp Act, 1899 — Section 35, 36
High Courts11 Jan 1961Allowed
Harihar Bahini Pati and Others Vs Municipal Council and Others
Orissa High Court · (1961) 27 CLT 199
Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 22Orissa Municipal Act, 1950 — Section 176(2)
High Courts10 Jan 1961Dismissed
Afzar Ali Baig Vs The State
Orissa High Court · (1961) 27 CLT 189
Citizenship Act, 1955 — Section 5, 9(1), 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226, 7
High Courts04 Jan 1961Allowed
Union of India (UOI) Vs Ch. Radhanath Nanda and Another
Orissa High Court · AIR 1961 Ori 143
Arbitration Act, 1940 — Section 17, 2, 30Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 158, 14(2)
High Courts03 Jan 1961Allowed
Ramesh Chandra Panigrahi and Another Vs Binayak Swain
Orissa High Court · AIR 1962 Ori 11
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts03 Jan 1961
Britania Buildings and Iron Co. Ltd. Vs State of Orissa
Orissa High Court · AIR 1962 Ori 117
Constitution of India, 1950 — Article 299, 300Limitation Act, 1908 — Article 115, 120, 62
High Courts23 Dec 1960Allowed
Banchhanidhi Behera Vs Ananta Upadhaya and Others
Orissa High Court · AIR 1962 Ori 9 : (1961) 27 CLT 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
High Courts21 Dec 1960Allowed
Chunilal Ojha Vs Mul Shankar Ojha and Others
Orissa High Court · AIR 1961 Ori 169
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Dec 1960Partly Allowed
Kasinath Mukherji Vs Collector of Puri
Orissa High Court · AIR 1962 Ori 21 : (1961) 27 CLT 185
Land Acquisition Act, 1894 — Section 18, 23, 54
High Courts16 Dec 1960Dismissed
Krushna Kar and Others Vs Kanhu Charan Kar and Others
Orissa High Court · AIR 1962 Ori 85
Partition Act, 1893 — Section 4
High Courts16 Dec 1960Dismissed
Bhikari Bhoi Vs Jagannath Mohapatra and Others
Orissa High Court · (1964) 30 CLT 421
Orissa Tenancy Act, 1913 — Section 236(1), 237
High Courts14 Dec 1960Allowed
Mukunda Behera and Others Vs Subarna Bewa and Another
Orissa High Court · AIR 1962 Ori 3
Evidence Act, 1872 — Section 107, 108
High Courts14 Dec 1960Dismissed
Kotni R.N. Subudhi Vs V.R.L. Murthy Raju
Orissa High Court · AIR 1961 Ori 180
Succession Act, 1925 — Section 63
High Courts12 Dec 1960Dismissed
Messrs Orient Paper Mills Ltd. Vs Lakhmanpur Grama Panchayat and Others
Orissa High Court · (1961) 27 CLT 95
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 42, 42(3), 43(3)Orissa Grama Panchayat Act, 1948 — Section 44(2), 44(4)
High Courts12 Dec 1960Allowed
Bichhu Mallik Vs Bimala Dei
Orissa High Court · AIR 1962 Ori 23 : (1961) 27 CLT 203
Criminal Procedure Code, 1898 (CrPC) — Section 488Provincial Small Cause Courts Act, 1887 — Article 38