COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,644 of 1,681

High Courts30 Oct 1956Dismissed

Baishnab Charan Das Vs State of Orissa and Another

Orissa High Court · AIR 1957 Ori 70

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 226, 309, 310, 311(2)Orissa Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(2), 7, 7(2), 9

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High Courts26 Oct 1956Dismissed

Nabin Chandra Gantayet Vs State of Orissa

Orissa High Court · AIR 1957 Ori 56 : (1957) 23 CLT 67

Constitution of India, 1950 — Article 14Orissa Tenants Relief Act, 1955 — Section 1, 18, 19, 2(1), 3Orissa Tenants Relief Rules, 1955 — Rule 22

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High Courts23 Oct 1956Dismissed

Abhina Sahu Vs Daitari Sahu and Others

Orissa High Court · AIR 1957 Ori 100 : (1957) 23 CLT 46

Succession Act, 1925 — Section 214

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High Courts01 Oct 1956

Raghunath Padhy Vs The State

Orissa High Court · AIR 1957 Ori 198 : (1956) 22 CLT 503 : (1957) CriLJ 989

Penal Code, 1860 (IPC) — Section 493

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High Courts28 Sept 1956

Raghubir Dayal Saxena and Others Vs The State

Orissa High Court · (1957) 23 CLT 14 : (1957) CriLJ 148

Penal Code, 1860 (IPC) — Section 420

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High Courts26 Sept 1956

Narayan Prasad Rewany Vs State of Orissa and Another

Orissa High Court · AIR 1957 Ori 51

Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(3), 339

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High Courts24 Sept 1956Dismissed

Raja Srikaran Radhanath Bebarta Patnaik Vs V. Ramanathan and Others

Orissa High Court · AIR 1957 Ori 24

Constitution of India, 1950 — Article 31, 362Orissa Merged States (Laws) Act, 1950 — Section 7Orissa Tenancy Act, 1913 — Section 47(4), 50

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High Courts24 Sept 1956Allowed

Damodar Debata Vs Union of India (UOI)

Orissa High Court · (1956) 22 CLT 512

Civil Procedure Code, 1908 (CPC) — Section 80Railways (Amendment) Act, 1949 — Section 74CRailways Act, 1989 — Section 72, 74(C)(3), 74A, 74B, 74D

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High Courts24 Sept 1956Dismissed

Kunjabehari Mohanty and Others Vs State of Orissa and Another

Orissa High Court · AIR 1957 Ori 27

Constitution of India, 1950 — Article 226, 311

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High Courts19 Sept 1956Dismissed

Khetrabasi Sahu and Another Vs Krushna Sahu and Another

Orissa High Court · (1957) 23 CLT 301

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47Trusts Act, 1882 — Section 53, 88, 90, 93

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High Courts19 Sept 1956Dismissed

M.V. Ranga Rao Vs Director of Forests

Orissa High Court · AIR 1957 Ori 21 : (1959) 25 CLT 493

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311

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High Courts19 Sept 1956Dismissed

Kangali Maharana and Others Vs Shyamsundar Mohanty and Others

Orissa High Court · AIR 1957 Ori 14 : (1957) 23 CLT 16

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, 38 , 47

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High Courts18 Sept 1956Dismissed

Kalicharan Mitra Vs The State of Orissa, The Municipal Council

Orissa High Court · (1957) 23 CLT 23

Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 12, 131, 132, 133, 134

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High Courts14 Sept 1956

Munshi Ghafur Khan and Others Vs Sk. Saratullah and Others

Orissa High Court · (1956) 22 CLT 508 : (1957) CriLJ 147

Criminal Procedure Code, 1898 (CrPC) — Section 117(3)

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High Courts07 Sept 1956

Damodar Debata Vs Union of India

Orissa High Court · (1956) 09 OHC CK 0015

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 72, 74, 74(C)(3)

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High Courts07 Sept 1956Allowed

Dhadi alias Dharanidhar Parida and Others Vs Ajambar Mall

Orissa High Court · (1957) 23 CLT 12

Criminal Procedure Code, 1898 (CrPC) — Section 203, 208Penal Code, 1860 (IPC) — Section 426

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High Courts04 Sept 1956Dismissed

Sm. Laxmi Debi Vs Surendra Kumar Panda and Others

Orissa High Court · AIR 1957 Ori 1 : (1956) 22 CLT 466

Hindu Succession Act, 1956 — Section 14, 5Specific Relief Act, 1877 — Section 42

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High Courts04 Sept 1956Dismissed

Kaibala Padhan Vs Sanyasi Sasamala and Another

Orissa High Court · AIR 1957 Ori 5

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1908 — Article 182

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High Courts03 Sept 1956Dismissed

Raja Sri Krishna Chandra Manasingh Harichandan Mardaraj Bhramarbar Roy and Another Vs National Chemical and Salt Works Ltd.

Orissa High Court · AIR 1957 Ori 35

Transfer of Property Act, 1882 — Section 111, 114A, 28, 31

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High Courts31 Aug 1956Allowed

Pandab Bissoyi and Others Vs Magiti Sasamal

Orissa High Court · AIR 1957 Ori 17 : (1956) 22 CLT 479

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 9Orissa Tenants protection Act, 1948 — Section 7(1)

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