High Courts16 Sept 1982Allowed
Biharilal Agarwala Vs Ramesh Kumar Rath and Others
Orissa High Court · AIR 1983 Ori 45 : (1982) 54 CLT 549
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 43 Rule 1, Order 9 Rule 13, 115
COURT ARCHIVE
Orissa High Court judgments, 1982
207 judgments · page 4 of 11
High Courts15 Sept 1982Dismissed
Ratikrishna Nanda Vs State of Orissa
Orissa High Court · (1982) 54 CLT 555
High Courts14 Sept 1982Dismissed
State of Orissa and Another Vs Civien Construction Co. and Another
Orissa High Court · AIR 1983 Ori 48 : (1982) 54 CLT 456
Arbitration Act, 1940 — Section 20, 8
High Courts14 Sept 1982Allowed
Nilamadhaba Nanda and Others Vs Orissa University of Agriculture and Technology and Another
Orissa High Court · AIR 1983 Ori 17 : (1982) 54 CLT 429
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 141Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts14 Sept 1982
Madhusudan Dhal Vs Gaya Prasad Giri and Others
Orissa High Court · AIR 1983 Ori 153 : (1982) 54 CLT 387
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1
High Courts09 Sept 1982Allowed
Naran Pradhan and Others Vs The State of Orissa
Orissa High Court · (1982) 54 CLT 57
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 34
High Courts09 Sept 1982Dismissed
Sri Gokul Chandra Kanungo Vs State of Orissa and Another
Orissa High Court · (1982) 54 CLT 463
Arbitration Act, 1940 — Section 20, 20(4), 8
High Courts27 Aug 1982
Mahendra Kumar Mishra Vs Smt. Snehalata Kar
Orissa High Court · AIR 1983 Ori 74
Hindu Marriage Act, 1955 — Section 24, 26
High Courts24 Aug 1982Dismissed
Ramakrushna Tripathy Vs State of Orissa
Orissa High Court · (1982) 54 CLT 419
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 21, 409
High Courts20 Aug 1982Allowed
Panu Behera Vs Jitendriya Das and Others
Orissa High Court · (1982) 54 CLT 393
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 22Orissa Survey and Settlement Act, 1958 — Section 42Orissa Tenancy Act, 1913 — Section 236
High Courts20 Aug 1982
Sudhakar Naik Vs State of Orissa
Orissa High Court · (1997) 1 ALT(Cri) 2 : (1983) CriLJ 299
Penal Code, 1860 (IPC) — Section 302
High Courts20 Aug 1982
The State of Orissa and Others Vs Paramananda Pradhan
Orissa High Court · AIR 1982 Ori 285
Arbitration Act, 1940 — Section 20(4)Orissa Government Servants Conduct Rules, 1959 — Rule 17
High Courts19 Aug 1982Dismissed
Managovinda Swain and Others Vs State of Orissa
Orissa High Court · (1983) 55 CLT 288
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Aug 1982Dismissed
Jadumani Pradhan Vs Sewaram Pansari and Others
Orissa High Court · AIR 1983 Ori 1 : (1982) 54 CLT 352
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 16(1), 25
High Courts17 Aug 1982Allowed
Bishnu Charan Panda and Others Vs State of Orissa and Another
Orissa High Court · (1982) 54 CLT 337
Constitution of India, 1950 — Article 14, 16, 16(1)Land Reforms Rules, 1966 — Rule 13(3)
High Courts16 Aug 1982Dismissed
Sudarsan Panda and Others Vs Laxmidhar Panda and Others
Orissa High Court · AIR 1983 Ori 121
High Courts11 Aug 1982
Achuta and Others Vs Smt Bewa
Orissa High Court · (1982) 54 CLT 369 : (1982) CriLJ 2349
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 454, 482Penal Code, 1860 (IPC) — Section 379
High Courts11 Aug 1982Dismissed
B.N. Dash and Others Vs Bijay Ketan Mohanty
Orissa High Court · (1984) 58 CLT 311
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 7 Rule 11, 115Constitution of India, 1950 — Article 227
High Courts09 Aug 1982
Ramabatar Agarwalla Vs The State
Orissa High Court · (1982) 54 CLT 345 : (1983) CriLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 107
High Courts09 Aug 1982Dismissed
Bhaskar Chandra Behera and Others Vs Ranital Rice Mill Co. and Others
Orissa High Court · AIR 1983 Ori 77 : (1982) 54 CLT 375
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17