COURT ARCHIVE

Orissa High Court judgments, 1981

241 judgments · page 3 of 13

High Courts23 Nov 1981Allowed

P.K. Kunjumon Vs Managing Director, Central Ware Housing Corporation and Others

Orissa High Court · (1985) 59 CLT 91

Central Warehousing Corporation (Staff) Regulations, 1986 — Regulation 18, 18(6)Warehousing Corporations Act, 1962 — Section 42

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High Courts23 Nov 1981Allowed

Charu Chandra Patnaik Vs State of Orissa

Orissa High Court · (1982) 54 CLT 399

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 5Penal Code, 1860 (IPC) — Section 415, 420

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High Courts18 Nov 1981

Saudamini Dei Vs Bhagirathi Raj

Orissa High Court · (1982) 53 CLT 93 : (1982) CriLJ 539

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 494, 495, 497, 498

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High Courts18 Nov 1981Allowed

Amiya Kumar Swain Vs Principal, Regional Engineering College, Rourkela and Others

Orissa High Court · AIR 1982 Ori 43 : (1982) 53 CLT 173

Constitution of India, 1950 — Article 226

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High Courts17 Nov 1981Allowed

Suria alias Surendra Pradhan Vs The State of Orissa

Orissa High Court · (1988) 1 OCR 61

Penal Code, 1860 (IPC) — Section 395

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High Courts17 Nov 1981Allowed

Smt. Hiramani Kundu and Others Vs Additional District Magistrate (Land Reforms), Balasore and Others

Orissa High Court · AIR 1982 Ori 27 : (1982) 53 CLT 47

Civil Procedure Code, 1908 (CPC) — Section 9Orissa Land Reforms Act, 1960 — Section 36A , 67

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High Courts17 Nov 1981

Jadunath Khatua Vs The State

Orissa High Court · (1982) CriLJ 954

Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5

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High Courts16 Nov 1981

Hagiri Dei and Another Vs Budhiram Behera

Orissa High Court · (1982) 54 CLT 25 : (1982) CriLJ 491

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts16 Nov 1981

Basanta Kumari Mohanty Vs Sarat Kumar Mohanty

Orissa High Court · (1982) 53 CLT 53 : (1982) CriLJ 485

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts16 Nov 1981Allowed

Dalapati Majhi Vs State of Orissa

Orissa High Court · (1982) 53 CLT 106

Penal Code, 1860 (IPC) — Section 321, 322, 325

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High Courts07 Nov 1981

Khagendra Gahan Vs The State

Orissa High Court · (1982) 53 CLT 121 : (1982) CriLJ 487

Evidence Act, 1872 — Section 133, 27Penal Code, 1860 (IPC) — Section 391, 395, 412

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High Courts03 Nov 1981Allowed

Laxminarayan Hansda and Others Vs State of Orissa

Orissa High Court · (1982) 53 CLT 195

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34

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High Courts02 Nov 1981Allowed

Nandipalli Appalaraju Vs G. Pannalal Sowcar and Others

Orissa High Court · AIR 1982 Ori 131

Evidence Act, 1872 — Section 101 , 102, 103, 104

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High Courts02 Nov 1981Dismissed

Surendranath Das Adhikari (dead) and after him Harendra Kumar Das and Others Vs Sudhir Kumar Behera and Others

Orissa High Court · (1982) 53 CLT 23

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High Courts31 Oct 1981

Budhu Ram and Others Vs State of Orissa

Orissa High Court · (1982) CriLJ 497

Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 113, 116, 117

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High Courts30 Oct 1981

Nityananda Samal Vs Naraprasad

Orissa High Court · (1982) 53 CLT 71 : (1982) CriLJ 927

Criminal Procedure Code, 1973 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 342

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High Courts29 Oct 1981Allowed

Premananda Moher Vs Revenue Officer-cum-Additional Tahsildar, Bargarh and Others

Orissa High Court · AIR 1982 Ori 77 : (1981) 52 CLT 523

Constitution of India, 1950 — Article 226Orissa Land Reforms (Amendment) Act, 1966 — Section 43Orissa Land Reforms (General) Rules, 1965 — Rule 30(2)

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High Courts28 Oct 1981

State of Orissa Vs Orissa Road Transport Company Ltd.

Orissa High Court · (1983) 53 STC 329

Orissa Sales Tax Act, 1947 — Section 2(c), 24(1)

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High Courts28 Oct 1981Allowed

Rajendra Singh Bhatia Vs State of Orissa and Others

Orissa High Court · AIR 1982 Ori 111 : (1982) 53 CLT 497

Constitution of India, 1950 — Article 299(1)

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High Courts28 Oct 1981Allowed

Purnananda Behera and Another Vs Sunakar Singh and Another

Orissa High Court · (1982) 53 CLT 39

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 111A

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