High Courts26 Feb 1954
Dolgovind Mahapatra and Another Vs Anathbandhu Naik and Another
Orissa High Court · AIR 1954 Ori 244 : (1956) 22 CLT 223
Civil Procedure Code, 1908 (CPC) — Section 66, 66(1), 66(2)Transfer of Property Act, 1882 — Section 41
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,659 of 1,681
High Courts24 Feb 1954
Sarbeswar Padhan Vs Rai Saheb Ganesh Chandra and Others
Orissa High Court · (1954) 20 CLT 557
Orissa Tenancy Act, 1913 — Section 227, 228
High Courts16 Feb 1954Dismissed
Chairman, Municipality of Balasore Vs Moulvi Mahammad Abdul Sattar Khan
Orissa High Court · AIR 1954 Ori 224 : (1954) 20 CLT 333
Bihar and Orissa Municipal Act, 1922 — Section 95Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Feb 1954Dismissed
Gaudu Nilamani Dora Vs Sansanpuri Malikerjuno and Others
Orissa High Court · (1954) 20 CLT 496
High Courts16 Feb 1954Dismissed
Chairman, Municipality of Balasore Vs Mahammad Abdul Sattar Khan
Orissa High Court · AIR 1954 Ori 218 : (1954) 20 CLT 337
Bihar and Orissa Municipal Act, 1922 — Section 82(1)
High Courts15 Feb 1954
The State Vs V. Adilakshmi Amma and Others
Orissa High Court · (1954) CriLJ 988
Constitution of India, 1950 — Article 215Government of India Act, 1935 — Section 220
High Courts15 Feb 1954
The State Vs Adilakshmi Amma and Others
Orissa High Court · AIR 1954 Ori 167 : (1954) 20 CLT 446
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 3, 5Government of India Act, 1935 — Section 220
High Courts12 Feb 1954Allowed
Endumurn Nagaya Boitharu Vs Potaju Raghunath Boitharu and Another
Orissa High Court · (1954) 20 CLT 586
High Courts12 Feb 1954Dismissed
Markarida Charan Senapati Vs Biswanath Dutta and Another
Orissa High Court · (1959) 25 CLT 558
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Feb 1954Allowed
Balakrishna Kar and Another Vs H.K. Mahatab
Orissa High Court · AIR 1954 Ori 191 : (1954) 20 CLT 682
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, 115Evidence Act, 1872 — Section 101, 102, 103
High Courts05 Feb 1954Dismissed
Usta Meher and Others Vs Swapneswar Das and Others
Orissa High Court · (1954) 20 CLT 532
Transfer of Property Act, 1882 — Section 53A
High Courts28 Jan 1954Dismissed
Fakir Nath Vs Krushnachandra Nath and Sankar Nath and Another
Orissa High Court · (1954) 20 CLT 240
Evidence Act, 1872 — Section 33, 82
High Courts27 Jan 1954Dismissed
Dulhabh Seth and Another Vs Bharat Seth and Others
Orissa High Court · AIR 1954 Ori 212 : (1954) 20 CLT 323
Hindu Widows Remarriage Act, 1856 — Section 2Limitation Act, 1908 — Article 142 , 144
High Courts27 Jan 1954Dismissed
Hira Dei Vs Bodhi Sahu and Others
Orissa High Court · AIR 1954 Ori 172
High Courts23 Jan 1954Dismissed
Fakirnath Vs Krushnachandra Nath and Others
Orissa High Court · AIR 1954 Ori 176
Evidence Act, 1872 — Section 32, 33
High Courts21 Jan 1954
Babulal Agarwalla Vs Province of Orissa and Others
Orissa High Court · AIR 1954 Ori 225
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 5(2), 523(1), 550Defence of India Act, 1939 — Section 17(1)Defence of India Rules, 1939 — Rule 124, 128, 81, 81(2), 81(4)
High Courts20 Jan 1954Allowed
State of Orissa Vs Banshi Nayak, (Accused)
Orissa High Court · AIR 1954 Ori 163 : (1954) 20 CLT 130
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288Evidence Act, 1872 — Section 1, 3
High Courts20 Jan 1954
State of Orissa Vs Banshi Nayak
Orissa High Court · (1954) CriLJ 980
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 1954
The State Vs Editors, Printers and Publishers of the Newspapers Matrubhumi and Krushak and Others
Orissa High Court · AIR 1954 Ori 149
Constitution of India, 1950 — Article 19(1)Contempt of Courts Act, 1971 — Section 3
High Courts13 Jan 1954
Akulananda Rout Vs State of Orissa
Orissa High Court · (1954) CriLJ 1422
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137