High Courts07 Jun 1982
Bijayaketan Mohanty Vs State of Orissa
Orissa High Court · (1982) 54 CLT 229 : (1982) CriLJ 1954
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Orissa High Court judgments, 1982
207 judgments · page 6 of 11
High Courts31 May 1982
State of Orissa and Others Vs Orissa Oil Industries Ltd. and Others
Orissa High Court · AIR 1982 Ori 245
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Evidence Act, 1872 — Section 114
High Courts15 May 1982
Sadasiva Jena Vs State of Orissa
Orissa High Court · (1983) CriLJ 521
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 105, 106, 5Penal Code, 1860 (IPC) — Section 409, 477A
High Courts14 May 1982
Nakula Chandra Aich Vs State of Orissa
Orissa High Court · (1982) 54 CLT 195 : (1982) CriLJ 2158
Criminal Procedure Code, 1973 (CrPC) — Section 164, 432Penal Code, 1860 (IPC) — Section 302, 84
High Courts14 May 1982Allowed
Orissa Supply Agency and Others Vs Mirza Jaliludin and Others
Orissa High Court · AIR 1982 Ori 212 : (1982) 54 CLT 125
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 8
High Courts12 May 1982
Charuprava Dei Vs Duryodhan Mohanty and Others
Orissa High Court · (1983) CriLJ 1038
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145Penal Code, 1860 (IPC) — Section 147, 384, 448
High Courts11 May 1982Allowed
Shyama Sundar Hantal Vs State of Orissa
Orissa High Court · (1982) 54 CLT 310
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 294, 354, 392
High Courts11 May 1982
Commissioner of Wealth-tax Vs Chiranjilal Agarwala and Others
Orissa High Court · (1983) 140 ITR 687
Wealth Tax Act, 1957 — Section 14(1), 14(2)
High Courts06 May 1982Dismissed
Bhagabat Jena and Others Vs Gobardhan Patnaik and Others
Orissa High Court · AIR 1983 Ori 50 : (1982) 54 CLT 30
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 1(1)Orissa Survey and Settlement Act, 1958 — Section 42
High Courts03 May 1982
Moti Gouduni Vs State of Orissa
Orissa High Court · (1982) CriLJ 2342
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 May 1982Allowed
Shri Nathulal Aggarwalla Vs Deputy Collector of Central Excise and Others
Orissa High Court · AIR 1982 Ori 258
Gold (Control) Act, 1968 — Section 79
High Courts03 May 1982
Bijoy Kumar Mohapatra and Others etc. Vs The State
Orissa High Court · (1982) CriLJ 2162
Evidence Act, 1872 — Section 154, 3, 30Penal Code, 1860 (IPC) — Section 324, 34, 366, 375, 376
High Courts30 Apr 1982Dismissed
Md. Yakub Ali and Another Vs Md. Shibli and Another
Orissa High Court · AIR 1982 Ori 261 : (1982) 53 CLT 600
Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts29 Apr 1982Dismissed
State and Others Vs Dandasi Sahoo
Orissa High Court · AIR 1982 Ori 239 : (1982) 53 CLT 604
Arbitration Act, 1940 — Section 11, 12, 41, 5Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts27 Apr 1982
Budhia Singh Vs State of Orissa
Orissa High Court · (1983) CriLJ 1020
Penal Code, 1860 (IPC) — Section 302
High Courts27 Apr 1982
Dhaneswar Patra and Others Vs State of Orissa
Orissa High Court · (1982) 54 CLT 250 : (1983) CriLJ 130
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 380, 457
High Courts26 Apr 1982
Kesab Sahu and Others Vs State of Orissa
Orissa High Court · (1982) CriLJ 1624
Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
High Courts24 Apr 1982
Debananda Das Mohapatra Vs State of Orissa and Another
Orissa High Court · (1982) CriLJ 1727
National Security Act, 1980 — Section 8Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 379
High Courts24 Apr 1982Allowed
Narayana Misra Vs State of Orissa and Others
Orissa High Court · (1982) 54 CLT 54
Constitution of India, 1950 — Article 311(2)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(4), 15, 15(6)
High Courts23 Apr 1982
Debiprasad Padhi and Another Vs State of Orissa
Orissa High Court · (1982) CriLJ 2214
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 143, 147, 201, 302, 323