High Courts15 Jul 1953Dismissed
Neelamoni Sahu Vs Khetrabasi Sahu and Others
Orissa High Court · AIR 1954 Ori 37 : (1953) 19 CLT 362
Orissa Money lenders Act, 1939 — Section 10, 2Specific Relief Act, 1877 — Section 42
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,663 of 1,681
High Courts14 Jul 1953
Dandapani Gouda Vs The State of Orissa
Orissa High Court · AIR 1953 Ori 329 : (1954) 20 CLT 354
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)Registration Act, 1908 — Section 13
High Courts13 Jul 1953Allowed
Balabhadra Misra Vs Srimati Nirmala Sundari Devi and Others
Orissa High Court · AIR 1954 Ori 23 : (1953) 19 CLT 402
Evidence Act, 1872 — Section 10, 145, 157Trusts Act, 1882 — Section 90
High Courts10 Jul 1953Allowed
Nirakar Barik and Others Vs Superintendent, Sambalpur Jail
Orissa High Court · AIR 1953 Ori 336 : (1953) 19 CLT 351
Preventive Detention Act, 1950 — Section 4
High Courts07 Jul 1953Dismissed
Biranchi Narayan Thakur and Another Vs Biranchi Narayan Thakur
Orissa High Court · AIR 1953 Ori 333 : (1953) 19 CLT 346
Evidence Act, 1872 — Section 115
High Courts18 May 1953
Sham Behera and Another Vs State of Orissa
Orissa High Court · AIR 1953 Ori 308 : (1953) 19 CLT 310
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 335
High Courts21 Apr 1953Dismissed
Purna Chandra Sahu Vs Raghu Bariha and Another Chamra Bariha and Another Vs Purna Chandra Sahu
Orissa High Court · (1954) 20 CLT 142
Central Provinces Land Revenue Act, 1881 — Section 65A
High Courts15 Apr 1953Allowed
Krushna Behera Vs Fakir Mahakud and Another
Orissa High Court · AIR 1953 Ori 290
Evidence Act, 1872 — Section 114
High Courts13 Apr 1953Dismissed
Pratap Kishore Mohanty and Another Vs Gyanendranath Mohanty
Orissa High Court · AIR 1953 Ori 298 : (1953) 19 CLT 442
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2, 109 , 110Constitution of India, 1950 — Article 133
High Courts08 Apr 1953Dismissed
Jagabandhu Das and Others Vs Babaji Jena and Others
Orissa High Court · AIR 1953 Ori 274
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227, 367(1)General Clauses Act, 1897 — Section 6
High Courts06 Apr 1953Allowed
Mobarak Ali Vs Dinabandhu Sahu and Others
Orissa High Court · AIR 1953 Ori 296 : (1953) 19 CLT 484
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3), Order 21 Rule 22A
High Courts06 Apr 1953Allowed
Krushna Mohan and Others Vs Sudhakar Das and Others
Orissa High Court · AIR 1953 Ori 281 : (1953) 19 CLT 330
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6), 146, 369
High Courts02 Apr 1953
Ratan Majhi and Others Vs Budu Rondhari and Others
Orissa High Court · (1955) 21 CLT 174
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts26 Mar 1953
Bijoyananda Patnaik Vs Balakrushna Kar and Another
Orissa High Court · AIR 1953 Ori 249
Constitution of India, 1950 — Article 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 1, 3
High Courts18 Mar 1953Allowed
Sidheswar Panda Vs The State
Orissa High Court · AIR 1954 Ori 16 : (1953) 19 CLT 263
Evidence Act, 1872 — Section 114Forest Act, 1927 — Section 26, 69
High Courts13 Mar 1953Dismissed
Sudarsan Rout Vs Jairam Sahu and Others
Orissa High Court · (1953) 19 CLT 278
Transfer of Property Act, 1882 — Section 45, 54
High Courts11 Mar 1953
Orient Fast Colour Dye Works Vs Commr. of Income Tax
Orissa High Court · AIR 1953 Ori 79
Income Tax Act, 1922 — Section 10(4)
High Courts11 Mar 1953Dismissed
Narendra Chandra Pradhan Vs Raghu Rout and Others
Orissa High Court · AIR 1953 Ori 313 : (1953) 19 CLT 432
Constitution of India, 1950 — Article 227Orissa Municipal Act, 1950 — Section 18(2), 25
High Courts11 Mar 1953Allowed
Jagannath Das Vs Nagendra Jena
Orissa High Court · AIR 1953 Ori 246 : (1953) 19 CLT 208
Orissa House Rent Control Act, 1947 — Section 5
High Courts10 Mar 1953Dismissed
Imdad Ali Khan and Others Vs Sardar Khan and Others
Orissa High Court · AIR 1954 Ori 15 : (1953) 19 CLT 307
Civil Procedure Code, 1908 (CPC) — Section 92