COURT ARCHIVE

Orissa High Court judgments, 1981

241 judgments · page 2 of 13

High Courts10 Dec 1981Partly Allowed

Mahanta Srikrushna Chandra Das Vs Rajkishore Mohanty and Others

Orissa High Court · AIR 1982 Ori 123 : (1982) 53 CLT 444

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 19, 35, 35(3)

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High Courts10 Dec 1981Dismissed

Sri Kasi Biswanath Dev Vs Paramananda Routrai and Others

Orissa High Court · AIR 1982 Ori 80 : (1982) 53 CLT 206

Civil Procedure Code, 1908 (CPC) — Section 35BEvidence Act, 1872 — Section 115

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High Courts08 Dec 1981Dismissed

Bhuban Mahanandia and Another Vs Parameswar Sa

Orissa High Court · AIR 1982 Ori 137 : (1982) 54 CLT 191

Contract Act, 1872 — Section 65Orissa Land Reforms Act, 1960 — Section 22, 23(4)

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High Courts07 Dec 1981

Orissa State Commercial Transport Corporation, Cuttack Vs Smt. Dhumali Bewa and Others, etc.

Orissa High Court · AIR 1982 Ori 70 : (1982) 53 CLT 167

Motor Vehicles Act, 1939 — Section 110B

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High Courts05 Dec 1981Allowed

Smt. Mani Kumari Dei Vs State of Orissa and Others

Orissa High Court · AIR 1982 Ori 108 : (1982) 53 CLT 375

Orissa Public Demands Recovery Act, 1962 — Section 37(1)

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High Courts05 Dec 1981Dismissed

Hadibandhu Ho and Others Vs Luchia Ho and Others

Orissa High Court · AIR 1982 Ori 73 : (1982) 53 CLT 214

Transfer of Property Act, 1882 — Section 105

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High Courts05 Dec 1981Allowed

Biswanath Misra Vs Director of Medical Education and Training and Others

Orissa High Court · AIR 1982 Ori 106

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts03 Dec 1981

Surya Prasad Rout Vs State of Orissa

Orissa High Court · (1982) 53 CLT 232 : (1982) CriLJ 931

Evidence Act, 1872 — Section 104, 105Penal Code, 1860 (IPC) — Section 299, 307, 84

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High Courts02 Dec 1981

Chandra Sekhar Bhanja (and after him) Smt. Sita Devi and Others Vs The State of Orissa and Another

Orissa High Court · (1982) 53 CLT 315

Central Civil Services Regulations — Article 459Constitution of India, 1950 — Article 226Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 23

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High Courts02 Dec 1981