High Courts12 Mar 1980Allowed
Ramesh Prasad Mahapatra Vs State of Orissa and Others
Orissa High Court · (1980) 49 CLT 442
COURT ARCHIVE
Orissa High Court judgments, 1980
170 judgments · page 8 of 9
High Courts12 Mar 1980Dismissed
M. Thomas Varghese alias Virgis Thomas and Another Vs Chandra Sekhar Rath
Orissa High Court · (1980) 49 CLT 532
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 204(4)Penal Code, 1860 (IPC) — Section 447, 500, 504
High Courts28 Feb 1980Dismissed
Niranjanlal Gupta and Others Vs Dhirendra Mohan Panda and Others
Orissa High Court · (1980) 49 CLT 408
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 97Limitation Act, 1908 — Article 11Limitation Act, 1963 — Article 98
High Courts25 Feb 1980Dismissed
Kulamani Mahah and Others Vs Dijabar Swain and Others
Orissa High Court · (1980) 49 CLT 468
Estates Abolition Act — Section 3, 5
High Courts21 Feb 1980Allowed
Bhaja Govinda Maikap and Another Vs Janaki Dei and Others
Orissa High Court · AIR 1980 Ori 107
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Feb 1980Allowed
Gudialabandha Grama Sasan Vs State of Orissa and Another
Orissa High Court · AIR 1981 Ori 40
Orissa Grama Panchayat Act, 1965 — Section 109, 146
High Courts19 Feb 1980Dismissed
Kalinga Tubes Limited Vs Kalinga Tubes Mazdoor Sangha and Others
Orissa High Court · (1980) 49 CLT 422
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 80Industrial Disputes Act, 1947 — Section 10(1), 11(2), 12, 12(1), 12(2)Specific Relief Act, 1963 — Section 41
High Courts18 Feb 1980Allowed
Niranjan Panigrahi Vs Pratap Naik
Orissa High Court · (1980) 49 CLT 304
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Scheduled Areas Debt Relief Regulations, 1967 — Section 1, 1(3), 12, 13, 14
High Courts16 Feb 1980Dismissed
Dolagobinda Khandai and Others Vs State of Orissa and Others
Orissa High Court · (1990) 1 OLR 341
Constitution of India, 1950 — Article 226, 227Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(1), 4(1), 6(3), 7(3)
High Courts13 Feb 1980Allowed
Indramani Jena and Others Vs Dandasi Paik and Others
Orissa High Court · (1980) 50 CLT 368
High Courts12 Feb 1980Allowed
Kumar Birendra Narayan Ray and Another Vs Mihir Kumar Guha and Others
Orissa High Court · (1980) 49 CLT 414
Civil Procedure Code, 1908 (CPC) — Section 151, 2(2), 47Limitation Act, 1963 — Article 136 , 137Orissa House Rent Control Act, 1958 — Section 13
High Courts12 Feb 1980Allowed
Shankar Gopal Tirtha Vs Commissioner, Hindu Religious Endowments and Another
Orissa High Court · (1980) 49 CLT 433
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 19, 35, 35(2), 35(3), 42(6)
High Courts12 Feb 1980Allowed
N.D. Samant Vs Kumari Jayasri Roy
Orissa High Court · (1980) 49 CLT 474
Succession Act, 1925 — Section 278, 63
High Courts11 Feb 1980Allowed
Shri Debendra Nath Sahu Vs The District Judge and Others
Orissa High Court · (1980) 49 CLT 323
Constitution of India, 1950 — Article 16, 226
High Courts07 Feb 1980Allowed
Ananta Keshari alias Rama Sarkar Vs Collector and Another
Orissa High Court · (1980) 49 CLT 313
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6
High Courts07 Feb 1980
Narayan Choudhury Vs Koka Das and Another
Orissa High Court · (1980) 49 CLT 524
Orissa Money Lenders Act, 1939 — Section 18B, 18B(1), 18B(2), 18B(8), 2
High Courts04 Feb 1980Dismissed
Executive Engineer, Deburi Expressway Division, Kendrapara Vs Hemalata Singh and Others
Orissa High Court · AIR 1980 Ori 76 : (1980) 49 CLT 373
Arbitration Act, 1940 — Section 13, 30
High Courts04 Feb 1980
Bansidhar Pradhan Vs Commissioner of Income Tax
Orissa High Court · (1980) 49 CLT 331 : (1983) 139 ITR 193
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 139(4), 139(8), 148, 215(4)
High Courts01 Feb 1980Allowed
E. Adinarayana Patra Vs Ramahari Patra and Others
Orissa High Court · AIR 1980 Ori 95 : (1980) 49 CLT 343
Hindu Succession Act, 1956 — Section 14(1), 14(2), 15(1)Transfer of Property Act, 1882 — Section 43, 6
High Courts30 Jan 1980Allowed
Niranjan Swain Vs State of Orissa and Others
Orissa High Court · AIR 1980 Ori 142 : (1980) 49 CLT 319
Arbitration Act, 1940 — Section 8, 8(2)