High Courts14 Jan 1982Dismissed
Sandeep Kumar Ghosh Vs Utkal University and Another
Orissa High Court · AIR 1982 Ori 152
Utkal University Hard Case Rules — Rule 1Utkal University Regulations — Regulation 9(2)
COURT ARCHIVE
Orissa High Court judgments, 1982
207 judgments · page 11 of 11
High Courts13 Jan 1982Dismissed
Mayadhar Nayak Vs Sub-Divisional Officer, Jajpur and Others
Orissa High Court · AIR 1982 Ori 221 : (1982) 54 CLT 265
Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 101 , 102, 103, 104Representation of the People Act, 1951 — Section 100, 32, 36, 36(2)
High Courts05 Jan 1982Allowed
State of Orissa Vs Trinath Dash and Others Trinath alias Trinath Charan Dash and Others Vs State of Orissa
Orissa High Court · (1982) 54 CLT 83
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 203, 302, 304, 311
High Courts05 Jan 1982
Sikhar Behara and Others Vs The State
Orissa High Court · (1982) CriLJ 1167
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
High Courts05 Jan 1982
State of Orissa and etc. Vs Trinath Dash and Others
Orissa High Court · (1982) CriLJ 942
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 203, 302, 304, 323
High Courts04 Jan 1982
Mangal Hemrum and Others Vs State of Orissa
Orissa High Court · (1982) 53 CLT 259 : (1982) CriLJ 687
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 157, 167, 173, 209, 309
High Courts04 Jan 1982Dismissed
Ramesh Chandra Sahu Vs State of Orissa
Orissa High Court · (1982) 53 CLT 345
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 362, 437(5)Penal Code, 1860 (IPC) — Section 395, 458