High Courts09 Dec 1960Dismissed
Radha Ballav Thakur Vs Dayal Chand Bose
Orissa High Court · AIR 1962 Ori 15
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13, Order 9 Rule 13(1)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,614 of 1,681
High Courts08 Dec 1960Allowed
Mahadei Bewa and Another Vs Keluni Dei
Orissa High Court · AIR 1962 Ori 71
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12 , Order 20 Rule 18, Order 22 Rule 10Transfer of Property Act, 1882 — Section 51
High Courts06 Dec 1960Dismissed
Dibakar Samantrai Vs Upendra Panda
Orissa High Court · (1961) 27 CLT 70
High Courts06 Dec 1960
State of Orissa Vs Jagannath Boral and Another
Orissa High Court · (1962) CriLJ 179
Penal Code, 1860 (IPC) — Section 193, 323, 426
High Courts05 Dec 1960Allowed
Somanatha Patnaik and Others Vs Luxman Padhan
Orissa High Court · AIR 1962 Ori 38 : (1961) 27 CLT 91
High Courts01 Dec 1960
Ganesh Pradhan Vs Additional District Magistrate Ganjam
Orissa High Court · (1961) 27 CLT 86 : (1961) CriLJ 263
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 353, 379
High Courts01 Dec 1960Allowed
Trilochan Choudhury Vs Dayanidhi Patra
Orissa High Court · AIR 1961 Ori 158
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts30 Nov 1960Partly Allowed
Tila Bewa Vs Mana Bewa
Orissa High Court · AIR 1962 Ori 130
Transfer of Property Act, 1882 — Section 122, 126
High Courts30 Nov 1960Dismissed
Patel Tobacco Company and G.C. Shankar Vs The State of Orissa and Others
Orissa High Court · (1961) 27 CLT 64
Constitution of India, 1950 — Article 14, 19, 226
High Courts29 Nov 1960
Cement Ltd. Vs The State of Orissa
Orissa High Court · (1961) 12 STC 205
Industries (Development and Regulation) Act, 1951 — Section 18G
High Courts24 Nov 1960Allowed
Bandmali Babu Vs The State of Orissa
Orissa High Court · (1961) 27 CLT 126
Central Provinces Tenancy Act, 1898 — Section 46, 46(3), 47Land Acquisition Act, 1894 — Section 23(1), 4(1)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 1(3), 3(2), 4, 4(1), 4(2)
High Courts23 Nov 1960Dismissed
Subudhi Padhan Vs Raghu Bhuvan
Orissa High Court · AIR 1962 Ori 40
Evidence Act, 1872 — Section 32(3), 65, 74(2), 90
High Courts23 Nov 1960Dismissed
Gopal Charan Laha and Others Vs Daitary Nandy and Others
Orissa High Court · AIR 1961 Ori 167
Constitution of India, 1950 — Article 19(1)
High Courts22 Nov 1960Dismissed
The State Vs Adwaita Behera and Others
Orissa High Court · (1961) 27 CLT 367
Penal Code, 1860 (IPC) — Section 146, 147, 149, 214, 302
High Courts21 Nov 1960Dismissed
The State of Orissa Vs Bandmali Babu
Orissa High Court · (1961) 27 CLT 164
Defence of India Act, 1971 — Section 19(1)Land Acquisition Act, 1894 — Section 23, 23(1), 34Land Acquisition Rules — Rule 23
High Courts18 Nov 1960
Sharfuddin Vs Sirajuddin and Another
Orissa High Court · AIR 1961 Ori 121 : (1961) 27 CLT 23 : (1961) CriLJ 133
Criminal Procedure Code, 1898 (CrPC) — Section 145(5), 146, 146(5), 517, 518
High Courts18 Nov 1960
Trilochan Das and Others Vs The State
Orissa High Court · (1961) CriLJ 136
Criminal Procedure Code, 1898 (CrPC) — Section 383, 397
High Courts17 Nov 1960Allowed
State of Orissa Vs Smt. Rai Ratna Prabha Devi
Orissa High Court · AIR 1961 Ori 161
Constitution of India, 1950 — Article 363(1)
High Courts17 Nov 1960Dismissed
Raj Kumar Narasingh Pratap Singh Deo Vs The State of Orissa and Another
Orissa High Court · AIR 1962 Ori 60
High Courts17 Nov 1960Dismissed
Mayurbhanj State Bank Vs Bhabatosh Das and Others
Orissa High Court · AIR 1961 Ori 178
Evidence Act, 1872 — Section 101Registration Act, 1908 — Section 58, 59, 60Transfer of Property Act, 1882 — Section 3, 59