COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,620 of 1,681

High Courts15 Apr 1960

Judhistir Sa and Others Vs Dewan Chitrabhanu Singh and Others

Orissa High Court · (1960) 26 CLT 316

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Orissa Tenants Protection Act, 1948 — Section 11, 15, 16, 2(1), 3

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High Courts15 Apr 1960Allowed

Krupasindhu Tripathi and Others Vs Arjun Prusty and Others

Orissa High Court · (1960) 26 CLT 568

Contract Act, 1872 — Section 65

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High Courts14 Apr 1960

Tulasi Ram Vs Member, Board of Revenue and Others

Orissa High Court · (1960) 26 CLT 325

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60, 60(1), 60(3), 62, 63Constitution of India, 1950 — Article 226, 227Orissa Board of Revenue Act, 1951 — Section 10

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High Courts14 Apr 1960Dismissed

Krutibas Sahu Vs Madhab Das

Orissa High Court · AIR 1961 Ori 48

Evidence Act, 1872 — Section 154

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High Courts13 Apr 1960Dismissed

K.C. Gajapati Narayan Deo Vs Yeddla Appalaswamy

Orissa High Court · (1960) 26 CLT 588

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Orissa Tenants Protection Act, 1948 — Section 7

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High Courts12 Apr 1960Dismissed

Anandalal, Proprietor of Laxmichanda Sitaram Vs Union of India (UOI) and Another

Orissa High Court · AIR 1961 Ori 108

Limitation Act, 1908 — Article 31, 19

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High Courts11 Apr 1960

Brajabandhu Nanda Vs Commissioner of Income Tax

Orissa High Court · AIR 1960 Ori 195 : (1962) 44 ITR 668

Income Tax Act, 1922 — Section 66(1)

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High Courts11 Apr 1960Dismissed

Hazuri Balabhadra Kuntia Vs Commissioner of Income Tax

Orissa High Court · AIR 1960 Ori 192 : (1962) 44 ITR 782

Income Tax Act, 1922 — Section 66(1), 66(3)Limitation Act, 1963 — Section 5

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High Courts11 Apr 1960

Govinda Choudhary Vs Commissioner of Income Tax

Orissa High Court · AIR 1960 Ori 187

Income Tax (Appellate Tribunal) Rules, 1946 — Rule 36, 7, 8Income Tax Act, 1922 — Section 66(1)

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High Courts11 Apr 1960

GOVINDA CHOWDHURY Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.

Orissa High Court · (1960) 40 ITR 93

Income Tax Act, 1961 — Section 66(1), 66(2), 66(3)Limitation Act, 1963 — Section 5

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High Courts08 Apr 1960

State of Orissa Vs Satyabadi Panda and Others

Orissa High Court · AIR 1961 Ori 196

Constitution of India, 1950 — Article 13(1), 31(2), 366(10)Government of India Act, 1935 — Section 299, 299(2)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7, 7(1)

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High Courts08 Apr 1960Dismissed