High Courts13 Jan 1950Allowed
Baji Mahapatra and Others Vs Indian Dominion
Orissa High Court · AIR 1951 Ori 146 : (1950) 16 CLT 35
Orissa Temple Entry Act, 1946 — Section 6
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,677 of 1,681
High Courts05 Jan 1950Dismissed
Mani Sahoo and after him Hadibandhu Sahoo Vs Lokanath Misra and Others
Orissa High Court · AIR 1950 Ori 140 : (1950) 16 CLT 45
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 37 , 65(2)Limitation Act, 1908 — Article 12 , 13Registration Act, 1908 — Section 17 , 17(2)
High Courts04 Jan 1950
Sm. Amruti Dei Vs Sm. Saradamoni Dei and Another
Orissa High Court · AIR 1950 Ori 143
Transfer of Property Act, 1882 — Section 41
High Courts03 Jan 1950Allowed
Biswakesan Ramanuj Das Vs Krushna Chandra-Auction Purchaser and Another
Orissa High Court · AIR 1951 Ori 148 : (1950) 16 CLT 182
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts20 Dec 1949Dismissed
Narendra Bhoi and Others Vs Bhagaban Das
Orissa High Court · AIR 1951 Ori 147
Orissa Money Lenders Act, 1939 — Section 17Transfer of Property Act, 1882 — Section 58, 98
High Courts17 Dec 1949
Manglu Meher and Others Vs Sukru Meher and Others
Orissa High Court · AIR 1950 Ori 217
Central Provinces Tenancy Act, 1898 — Section 46, 47Transfer of Property Act, 1882 — Section 53A
High Courts16 Dec 1949Allowed
Purusottam Das and Another Vs S.M. Desouza and Another
Orissa High Court · AIR 1950 Ori 213
Evidence Act, 1872 — Section 91Limitation Act, 1908 — Article 144Registration Act, 1908 — Section 17, 49
High Courts15 Dec 1949Dismissed
Mt. Jinatun Nisa Bibi and Another Vs Mt. Idrakun Nisa and Others
Orissa High Court · AIR 1950 Ori 183
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 2, Order 33 Rule 7, Order 33 Rule 8, 149
High Courts15 Dec 1949
Arjun Sukla Vs Jujesthi Sukla and Another
Orissa High Court · AIR 1954 Ori 52 : (1953) 19 CLT 384
Evidence Act, 1872 — Section 32, 32(3)
High Courts13 Dec 1949Allowed
Padam Debi Vs Raghunath Ray
Orissa High Court · AIR 1950 Ori 207
Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts07 Dec 1949Allowed
Shyam Sundar Padhi and Others Vs Indramoni Das and Another
Orissa High Court · AIR 1951 Ori 46
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Contract Act, 1872 — Section 74
High Courts07 Dec 1949Allowed
Indramoni Mohapatra Vs Nilamoni Moharana
Orissa High Court · AIR 1950 Ori 169
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 23
High Courts05 Dec 1949
Ramchandra Beharilall Firm Vs Panu Singh
Orissa High Court · AIR 1950 Ori 233
Provincial Insolvency Act, 1920 — Section 37, 78(2)
High Courts21 Nov 1949Allowed
Debendranath Mittra Vs Gourisankar Sankhanaria and Others
Orissa High Court · AIR 1950 Ori 198
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 26, 26(3), 52, 7Orissa Tenancy Act, 1913 — Section 212
High Courts18 Nov 1949Allowed
Nishamoni Debi and Another Vs Joy Krishna Panda and Others
Orissa High Court · AIR 1950 Ori 234 : (1949) 15 CLT 105
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts16 Nov 1949Allowed
Rangulal Ram Vs Makhan Lal and Others
Orissa High Court · AIR 1951 Ori 183(1) : (1949) 15 CLT 30
Limitation Act, 1908 — Article 142 , 144
High Courts15 Nov 1949
Gangadhar Nanda Vs Sm. Annapurna Dei
Orissa High Court · AIR 1952 Ori 160 : (1949) 15 CLT 8
Succession Act, 1925 — Section 372, 373, 373(3), 373(4), 375
High Courts14 Nov 1949Dismissed
Prahalad Panda Vs Province of Orissa
Orissa High Court · AIR 1950 Ori 107 : (1949) 15 CLT 78 : (1949) 15 CLT 73
Criminal Procedure Code, 1898 (CrPC) — Section 151, 491Orissa Maintenance of Public Order Act, 1948 — Section 2, 2(1), 2(2), 3
High Courts09 Nov 1949Dismissed
Sm. Padmavati Jemma Vs Ramchandra Ananga Bhim Deo and Others
Orissa High Court · AIR 1951 Ori 248
Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 101, 103Limitation Act, 1908 — Article 144
High Courts28 Oct 1949Allowed
State Vs Haricharan Rakshit
Orissa High Court · AIR 1950 Ori 114 : (1949) 15 CLT 123
Defence of India Rules, 1939 — Rule 121, 81(4)