High Courts18 Sept 1951Allowed
Khubchand Bansidhar Vs Thandiram Ramchandra and Others
Orissa High Court · AIR 1952 Ori 107 : (1952) 18 CLT 218
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,670 of 1,681
High Courts17 Sept 1951Allowed
Ramdhani Ram Vs Mohanlal and Another
Orissa High Court · (1955) 21 CLT 513
High Courts14 Sept 1951Allowed
Najib Mohammad and Another Vs Rahman Khan and Others
Orissa High Court · AIR 1952 Ori 131
Evidence Act, 1872 — Section 114
High Courts12 Sept 1951
Jagannathram Gangaram Vs Commissioner of Income Tax
Orissa High Court · AIR 1952 Ori 352 : (1952) 18 CLT 228 : (1952) 18 CLT 223
Income Tax Act, 1922 — Section 66, 66(2), 66(4)
High Courts07 Sept 1951Dismissed
Kshetramoni Samantray Mahapatra Vs Satrughan Mall and Others
Orissa High Court · AIR 1952 Ori 129
Orissa Tenancy Act, 1913 — Section 212(1), 74
High Courts07 Sept 1951Dismissed
Baishnab Patnaik and Others Vs The State
Orissa High Court · AIR 1952 Ori 60 : (1951) 17 CLT 366
Constitution of India, 1950 — Article 165(1), 217(2), 22(4)Government of India Act, 1935 — Section 265(3)
High Courts07 Sept 1951Allowed
Marakanda Sahu Vs Lal Sadananda Singh
Orissa High Court · AIR 1952 Ori 279 : (1952) 18 CLT 111
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9General Clauses Act, 1897 — Section 3(33), 9Limitation Act, 1908 — Section 12(1)
High Courts07 Sept 1951Dismissed
Mohammad Ismail Vs State of Orissa
Orissa High Court · (1951) 17 CLT 359
Motor Vehicles Act, 1939 — Section 77, 78, 91Orissa Motor Vehicles Rules, 1993 — Rule 166Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts06 Sept 1951Dismissed
Una Vigesu Patro Vs Vysyaraju Somayya Raju
Orissa High Court · AIR 1952 Ori 62 : (1952) 18 CLT 54
Limitation Act, 1908 — Section 19
High Courts04 Sept 1951Dismissed
Mst. Nilabati Vs Mst. Sukurta
Orissa High Court · AIR 1953 Ori 237 : (1952) 18 CLT 271
Central Provinces Land Revenue Act, 1881 — Section 65A(4)Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
High Courts03 Sept 1951Dismissed
Bimaleswar Rout and Another Vs Chandrasekhar Dhurva
Orissa High Court · AIR 1953 Ori 91 : (1952) 18 CLT 104 : (1952) 18 CLT 103
Central Provinces Tenancy Act, 1898 — Section 3, 62(1), 70(2)
High Courts30 Aug 1951
Sailabehari Chatterji Vs State of Orissa
Orissa High Court · (1951) 17 CLT 354
Criminal Procedure Code, 1898 (CrPC) — Section 517, 523(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts28 Aug 1951
Mahimuddin Vs Panu Sahani and Others
Orissa High Court · AIR 1952 Ori 64
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 22 Rule 10, 151, 47, 47(3)Orissa Tenancy Act, 1913 — Section 220, 221, 74Transfer of Property Act, 1882 — Section 52
High Courts27 Aug 1951Dismissed
Janardan Saraj Vs Nilkantha Saraf and Others
Orissa High Court · AIR 1952 Ori 31 : (1951) 17 CLT 371
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 127, 144, 44, 6, 8
High Courts21 Aug 1951Dismissed
Gopinath Deb Vs Govind Chandra and Others
Orissa High Court · AIR 1953 Ori 95 : (1952) 18 CLT 26
Orissa Tenancy Act, 1913 — Section 31B(2)
High Courts20 Aug 1951Dismissed
Sm. Noili Dibya Vs Madhusudan Tihadi and Another
Orissa High Court · AIR 1952 Ori 159 : (1951) 17 CLT 374
Succession Act, 1925 — Section 61
High Courts17 Aug 1951
S.K. Ghosh and Others Vs Vice-Chancellor, Utkal University and Others
Orissa High Court · AIR 1952 Ori 1 : (1951) 17 CLT 320
Constitution of India, 1950 — Article 226
High Courts17 Aug 1951Allowed
Khalli Rath Vs Eppili Ramachandra
Orissa High Court · AIR 1953 Ori 74 : (1952) 18 CLT 52
Civil Procedure Code, 1908 (CPC) — Section 47Orissa House Rent Control Act, 1947 — Section 13
High Courts25 Jul 1951Allowed
Udayanarayan Ananga Bhima Deo Vs Badia Dasu and Others
Orissa High Court · AIR 1952 Ori 116 : (1955) 21 CLT 501
General Clauses Act, 1897 — Section 3(25)Specific Relief Act, 1877 — Section 27ATransfer of Property Act, 1882 — Section 107, 3, 4
High Courts24 Jul 1951
Barsa Majhi and Others Vs The State
Orissa High Court · AIR 1953 Ori 1 : (1952) 18 CLT 188
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 149, 395