High Courts23 Sept 1960Dismissed
Municipal Councillors of Puri Municipality Vs Madhusudhan Das Mohapatra
Orissa High Court · AIR 1961 Ori 133
Limitation Act, 1908 — Section 12(2), 4, 5
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,616 of 1,681
High Courts20 Sept 1960Allowed
The State of Orissa and Another Vs Chakobhai Ghelabhai and Company
Orissa High Court · (1961) 27 CLT 51
Constitution of India, 1950 — Article 286(1)Orissa Sales Tax Act, 1947 — Section 11, 11(1), 12, 12(5), 2Orissa Sales Tax Rules, 1947 — Rule 20, 59, 60
High Courts20 Sept 1960Dismissed
Dhadi Dalai Vs Basudeb Satpathy and Others
Orissa High Court · AIR 1961 Ori 129
Specific Relief Act, 1877 — Section 27
High Courts13 Sept 1960Dismissed
Koshal Industries Development Syndicate Ltd. Vs Koshal Transport and Trading Company
Orissa High Court · AIR 1961 Ori 80
Companies Act, 1956 — Section 518
High Courts13 Sept 1960Dismissed
Banambar Das, Executive Officer Vs Udayanath Pattanaik and Others
Orissa High Court · AIR 1961 Ori 148
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 59, 60, 61Evidence Act, 1872 — Section 114
High Courts13 Sept 1960Dismissed
Ganesh Hota and Another Vs Purushottam Misra and Another
Orissa High Court · AIR 1961 Ori 97
High Courts09 Sept 1960
Krushna Chandra Das Vs The Orissa Textile Mills Ltd. and Others
Orissa High Court · AIR 1961 Ori 91
Provincial Insolvency Act, 1920 — Section 10, 24, 24(1), 24(2)
High Courts08 Sept 1960
Brundaban Bastia Vs Birabar Bastia
Orissa High Court · (1961) 27 CLT 34
Criminal Procedure Code, 1898 (CrPC) — Section 217, 242, 243, 244(1), 247Penal Code, 1860 (IPC) — Section 323
High Courts08 Sept 1960
Shaikh Munshi and Another Vs Ch. Balabhadra Prasad Das and Others
Orissa High Court · (1961) 27 CLT 10
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts06 Sept 1960Allowed
Rama Jena Vs Gadadhar Senapati and Others
Orissa High Court · AIR 1961 Ori 118 : (1961) CriLJ 130
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 204, 209, 253
High Courts06 Sept 1960Allowed
Sarat Chandra Panigrahi Vs State of Orissa by the Collector of Bolangir
Orissa High Court · (1960) 26 CLT 628
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43Civil Procedure Code, 1908 (CPC) — Section 9Orissa Forest Contract Rules, 1966 — Rule 35
High Courts06 Sept 1960Dismissed
Gopinath Sahu Vs Mahant Sri Raghunath Das Babaji and Another
Orissa High Court · (1961) 27 CLT 31
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Orissa Hindu Religious Endowments Act, 1939 — Section 6, 60, 64(1), 64(2)
High Courts01 Sept 1960Allowed
Dasarathi Mahanto Vs The State
Orissa High Court · (1961) 27 CLT 169
Criminal Procedure Code, 1898 (CrPC) — Section 161, 288Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Aug 1960
Bhudhan Lal Sarma Vs The State
Orissa High Court · (1961) CriLJ 689
Penal Code, 1860 (IPC) — Section 375, 376, 378
High Courts30 Aug 1960Allowed
Sribatcha Patnaik and Others Vs Banka Nidhi Praharaj
Orissa High Court · (1961) 27 CLT 111
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 371, 379, 447
High Courts23 Aug 1960Dismissed
Konchada Ramamurty Subudhi Vs Chinnari Godadharo Prusti and Another
Orissa High Court · (1960) 26 CLT 635
Orissa House Rent Control Act, 1958 — Section 2, 6, 7
High Courts23 Aug 1960Allowed
Sori Dibya Vs Kanhucharan Rath and Another
Orissa High Court · AIR 1961 Ori 86
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts22 Aug 1960Dismissed
Kanduri Kasta and Another Vs The State
Orissa High Court · (1962) 28 CLT 185
Criminal Procedure Code, 1898 (CrPC) — Section 162, 439(3)Penal Code, 1860 (IPC) — Section 379Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5
High Courts18 Aug 1960Allowed
State of Orissa Vs Khan Saheb Md. Khan and Others
Orissa High Court · AIR 1961 Ori 75
Contract Act, 1872 — Section 20, 21, 56, 65, 72
High Courts18 Aug 1960Dismissed
Abbiram Sabani and Others Vs The State
Orissa High Court · (1960) 26 CLT 596
Penal Code, 1860 (IPC) — Section 184, 186