High Courts24 Dec 1981Allowed
Kangalu Padhan and Another Vs Dhaneswar Mishra and Others
Orissa High Court · AIR 1982 Ori 120(2) : (1982) 53 CLT 413
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96
COURT ARCHIVE
Orissa High Court judgments, 1981
241 judgments · page 1 of 13
High Courts23 Dec 1981
S.B. Goenka Vs Rajendra Prasad Agarwalla
Orissa High Court · (1982) CriLJ 1228
Penal Code, 1860 (IPC) — Section 420
High Courts22 Dec 1981Dismissed
Sadasiba Ratha and Others Vs Bimala Dibya and Others
Orissa High Court · AIR 1982 Ori 129
Limitation Act, 1963 — Article 57
High Courts22 Dec 1981Dismissed
Bauri and Others Vs Natabar Swain and Others
Orissa High Court · AIR 1982 Ori 268
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts22 Dec 1981Dismissed
Raghab Padhan (deceased) through L.Rs. Vs Sadasiba Champati (deceased) through L.Rs. and Others
Orissa High Court · (1982) 53 CLT 244
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)
High Courts22 Dec 1981
Sri Baikunthanath Das Vs Chief Dt. Medical Officer and Others
Orissa High Court · (1982) 53 CLT 251 : (1982) 2 LLJ 198
High Courts22 Dec 1981Dismissed
Satyajit Roy Choudhury and Others Vs Utkal University and Others
Orissa High Court · AIR 1982 Ori 266 : (1982) 53 CLT 388 : (1982) 53 CLT 383
Constitution of India, 1950 — Article 226
High Courts21 Dec 1981
Khirod Chandra Sahu Vs State of Orissa and Another
Orissa High Court · (1982) CriLJ 1928
Constitution of India, 1950 — Article 166, 213, 226, 309Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 12, 3
High Courts21 Dec 1981Dismissed
Kirodimal Agarwal Vs State of Orissa
Orissa High Court · (1982) 54 CLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 250, 377, 378, 394, 401Essential Commodities Act, 1955 — Section 7
High Courts21 Dec 1981
Dusmanta Kumar Dash Vs State of Orissa and Another
Orissa High Court · (1982) CriLJ 1627
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3, 8Penal Code, 1860 (IPC) — Section 384
High Courts16 Dec 1981
Commissioner of Income Tax Vs Ravi Talkies
Orissa High Court · (1982) 137 ITR 176
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 148, 271(1)
High Courts16 Dec 1981
Commissioner of Wealth-tax Vs Ramniklal D. Mehta
Orissa High Court · (1982) 28 CTR 69 : (1982) 136 ITR 729
Wealth Tax Act, 1957 — Section 14(1), 17
High Courts16 Dec 1981
Dr. Trailokyanath Kanungo and Vs Dr. A.K. Acharya and Others
Orissa High Court · AIR 1982 Ori 139
Constitution of India, 1950 — Article 14, 15, 226
High Courts16 Dec 1981
Dr. Niranjan Pradhan and etc. Vs State of Orissa and Others
Orissa High Court · AIR 1982 Ori 153 : (1983) 56 CLT 111
Constitution of India, 1950 — Article 14, 15
High Courts16 Dec 1981Allowed
Bishnu Mallick Vs Sadhu Mallik and Another
Orissa High Court · (1988) 1 OCR 115
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Dec 1981
Dr. Sanjukta Panda and Others Vs State of Orissa and Others
Orissa High Court · AIR 1982 Ori 120 : (1982) 54 CLT 77
Constitution of India, 1950 — Article 14, 226
High Courts15 Dec 1981Allowed
Subash Chandra Mohapatra Vs M.S. Jaggi
Orissa High Court · (1982) 53 CLT 112
Civil Procedure Code, 1908 (CPC) — Section 92Criminal Procedure Code, 1973 (CrPC) — Section 202, 376, 397(1), 468, 469Orissa House Rent Control Act, 1967 — Section 17
High Courts14 Dec 1981Allowed
Bhojaraj alias Bhudraj Thati and Others Vs The State
Orissa High Court · (1988) 1 OCR 176
Orissa Prevention of Gambling Act, 1955 — Section 2, 3
High Courts14 Dec 1981
Sanatan Sahu Vs State of Orissa
Orissa High Court · (1982) 53 CLT 139 : (1982) CriLJ 936
Prevention of Corruption Act, 1988 — Section 16, 6
High Courts14 Dec 1981Allowed
Godavaris Mahabidyalaya and Another Vs Director of Public Instruction (H.E.), Orissa
Orissa High Court · AIR 1982 Ori 101 : (1982) 53 CLT 323
Constitution of India, 1950 — Article 226Orissa Education Act, 1969 — Section 11, 3, 7Orissa Education Code — Article 130, 131