COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 1,680 of 1,681

High Courts03 Mar 1949Allowed

Udayanarayan Pati and Others Vs Radhashyam Mangaraj Mahapatra and Others

Orissa High Court · AIR 1950 Ori 36

Evidence Act, 1872 — Section 144Orissa Tenancy Act, 1913 — Section 199, 212, 212(2), 74Transfer of Property Act, 1882 — Section 52

High Courts01 Mar 1949Allowed

Balaram Rai and Others Vs Mt. Ichha Patrani and Others

Orissa High Court · AIR 1950 Ori 225

High Courts22 Feb 1949Allowed

The Province of Orissa and Another Vs Durjodhan Das Gaontia and Others

Orissa High Court · AIR 1951 Ori 342

Central Provinces Tenancy Act, 1898 — Section 56, 58, 97Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3Limitation Act, 1908 — Article 120

High Courts21 Feb 1949Dismissed

Sri Krishna Chandra Gajpati Narayan Deo Vs K. Hanumantha Rao

Orissa High Court · AIR 1950 Ori 241

Contract Act, 1872 — Section 211 , 212Limitation Act, 1908 — Article 90

High Courts04 Feb 1949Allowed

Ratnakar Ray and Others Vs Kulamoni Roy and Others

Orissa High Court · AIR 1951 Ori 266

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(2)

High Courts25 Jan 1949Dismissed

Banchhanidhi Samantrai Vs Lachminarain Agarwala

Orissa High Court · AIR 1950 Ori 250

Orissa House Rent Control Act, 1947 — Section 13, 5Orissa House Rent Control Order, 1942 — Section 13Transfer of Property Act, 1882 — Section 105, 106, 110

High Courts20 Jan 1949Dismissed

Giridhari Mohanty Vs Abdul Khan and Others

Orissa High Court · AIR 1951 Ori 41

Orissa Tenancy (Amendment) Act, 1938 — Section 31Orissa Tenancy Act, 1913 — Section 212, 74Transfer of Property Act, 1882 — Section 100, 52

High Courts17 Jan 1949Allowed

Bira Naik and Another Vs Mahanta Sidhakamal Nayan Ramanuj Das

Orissa High Court · AIR 1951 Ori 300

Orissa Tenancy Act, 1913 — Section 225Transfer of Property Act, 1882 — Section 76Trusts Act, 1882 — Section 90, 95

High Courts10 Jan 1949Dismissed

Krishna Chandra Gajapati Narayan Deo Vs Rokkam Venkatapparao Dora

Orissa High Court · AIR 1951 Ori 268

High Courts05 Jan 1949Allowed

Bhagabat Charan Jena and Others Vs Ram Narayan Mohanty

Orissa High Court · AIR 1951 Ori 271

High Courts17 Dec 1948

Biseswar Misra Vs The King

Orissa High Court · AIR 1949 Ori 22 : (1949) CriLJ 650

Penal Code, 1860 (IPC) — Section 343, 361, 363, 366

High Courts09 Dec 1948

Commissioner of Income Tax and Excess Profits Tax Vs S. Sen and Others

Orissa High Court · AIR 1952 Ori 89

Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1922 — Section 13, 23, 23(4), 28, 31

High Courts06 Dec 1948

Banshidhar Onkarmal Vs Commissioner of Income Tax

Orissa High Court · AIR 1952 Ori 109

Income Tax Act, 1922 — Section 10, 10(1), 10(2)

High Courts09 Nov 1948Dismissed

Udaypratap Singh Deo and Others Vs Krushna Padhano and Another

Orissa High Court · AIR 1952 Ori 95

Evidence Act, 1872 — Section 116

High Courts29 Oct 1948Dismissed

Padmalabha Panda Vs Appalanarasamma and Others

Orissa High Court · AIR 1952 Ori 143

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 53A

High Courts27 Oct 1948

P. Venkata Rao Vs King

Orissa High Court · AIR 1951 Ori 281 : (1949) 15 CLT 51

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161

High Courts20 Oct 1948

Gurubaru Praja and Another Vs The King

Orissa High Court · AIR 1949 Ori 67 : (1950) CriLJ 72

Evidence Act, 1872 — Section 27

High Courts16 Oct 1948Allowed

The King Vs Tustipada Mandal and Others

Orissa High Court · AIR 1951 Ori 284 : (1949) 15 CLT 12

Criminal Procedure Code, 1898 (CrPC) — Section 32Evidence Act, 1872 — Section 105Government of India Act, 1935 — Section 297, 297(1)

High Courts01 Oct 1948Dismissed

Saradhakar Naik and Others Vs The King

Orissa High Court · AIR 1950 Ori 89

Government of India Act, 1935 — Section 205, 207

High Courts30 Sept 1948Allowed

Tirtha Naik and Others Vs Lal Sadananda Singh

Orissa High Court · AIR 1952 Ori 99

Central Provinces Land Revenue Act, 1881 — Section 65A, 65AEvidence Act, 1872 — Section 35Transfer of Property Act, 1882 — Section 105, 111