High Courts28 Oct 1981Allowed
Shri P. Srirangu Patra Vs State of Orissa
Orissa High Court · (1982) 53 CLT 478
COURT ARCHIVE
Orissa High Court judgments, 1981
241 judgments · page 4 of 13
High Courts26 Oct 1981
Jotish Roy Vs The State
Orissa High Court · (1982) 53 CLT 12 : (1982) CriLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 463Evidence Act, 1872 — Section 29, 30Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 1981Allowed
Basanti Talkies and Another Vs The State of Orissa and Others
Orissa High Court · (1982) 53 CLT 35
Minimum Wages Act, 1948 — Section 5, 6(1), 9
High Courts26 Oct 1981Allowed
State Bank of India Vs Ashok Stores and Others
Orissa High Court · AIR 1982 Ori 34 : (1982) 53 CLT 552
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts22 Oct 1981
State of Orissa Vs Shree Shree Goursundar Rice and Oil Mill
Orissa High Court · (1982) 50 STC 202
Orissa Sales Tax Act, 1947 — Section 24(2)(b)
High Courts22 Oct 1981Allowed
Bhagirathi Kar and Another Vs Jagannath Roul and Others
Orissa High Court · AIR 1982 Ori 241 : (1982) 53 CLT 441
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36
High Courts22 Oct 1981
State of Orissa Vs Cifoods Limited
Orissa High Court · (1982) 50 STC 152
Orissa Sales Tax Act, 1947 — Section 24(1), 3B
High Courts21 Oct 1981Allowed
Babaji Charan Rout Vs State of Orissa and Others
Orissa High Court · (1982) 53 CLT 102
Constitution of India, 1950 — Article 226, 311(1)
High Courts21 Oct 1981
State of Orissa Vs Babulal Ballabbhdas
Orissa High Court · (1982) 50 STC 200
Central Sales Tax (Amendment) Act, 1969 — Section 9, 9(1)
High Courts21 Oct 1981
State of Orissa Vs Antaryami Panigrahi
Orissa High Court · (1982) 50 STC 98
Orissa Sales Tax Act, 1947 — Section 24(1), 5(1)
High Courts21 Oct 1981
Smt. Reena Padhi and Others Vs Owners and parties, interested, in the motor vessel 'Jagdhir' No. 1623 registered at the Bombay Port of Registry, India and Another
Orissa High Court · AIR 1982 Ori 57
Civil Procedure Code, 1908 (CPC) — Section 112, 20, 9Constitution of India, 1950 — Article 225Government of India Act, 1935 — Section 106, 229(1)
High Courts21 Oct 1981
Sri Bhanuganga Tribhuban Deb Vs Tahsildar-cum-Revenue Officer, Sambalpur and Others
Orissa High Court · AIR 1982 Ori 83 : (1982) 53 CLT 1
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 104Orissa Land Reforms Act, 1960 — Section 2(1), 2(14), 2(5), 38, 39
High Courts20 Oct 1981
Suresh Chandra Jatnia Vs State of Orissa
Orissa High Court · (1982) 53 CLT 110 : (1982) 50 STC 372
Orissa Sales Tax Act, 1947 — Section 12(2), 12(4), 24(1)
High Courts19 Oct 1981Dismissed
Ananta Charan Das Vs Tahasildar and Others
Orissa High Court · (1982) 53 CLT 501
Orissa Land Reforms Act, 1960 — Section 37
High Courts19 Oct 1981
Sidha Dehury and Others Vs State of Orissa
Orissa High Court · (1981) 52 CLT 512 : (1982) CriLJ 500
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134
High Courts01 Oct 1981
Harihar Samal Vs The State of Orissa
Orissa High Court · (1982) CriLJ 1156
Criminal Procedure Code, 1973 (CrPC) — Section 164, 319Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 395, 436
High Courts01 Oct 1981
Rasananda Patra Vs State of Orissa
Orissa High Court · (1982) 54 CLT 171 : (1982) CriLJ 272
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 161, 409
High Courts01 Oct 1981Allowed
State of Orissa Vs Balaram Sahu Balaram Sahu Vs State of Orissa
Orissa High Court · (1982) 53 CLT 18
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts30 Sept 1981Dismissed
Chuian Mahallik Vs State of Orissa
Orissa High Court · (1982) 54 CLT 136
Penal Code, 1860 (IPC) — Section 302, 324, 34, 342