High Courts24 Mar 1982Dismissed
Dharam Chand Jain Vs Union of India (UOI) and Others
Orissa High Court · AIR 1982 Ori 176 : (1982) 54 CLT 315
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 58(1), 59
COURT ARCHIVE
Orissa High Court judgments, 1982
207 judgments · page 8 of 11
High Courts23 Mar 1982Allowed
South Eastern Roadways Vs Satyanarayan and Others
Orissa High Court · AIR 1982 Ori 167 : (1982) 53 CLT 451
Orissa House Rent Control Act, 1958 — Section 7(1), 7(2), 7(4)
High Courts23 Mar 1982
Jagabandhu Roul and Brothers Vs State of Orissa
Orissa High Court · (1983) 52 STC 407
Orissa Sales Tax Act, 1947 — Section 11(3), 24(2)(b)
High Courts23 Mar 1982
Mahammed Saffique Vs State of Orissa
Orissa High Court · (1983) CriLJ 535
Penal Code, 1860 (IPC) — Section 270, 279, 304A, 337
High Courts23 Mar 1982Allowed
V. Appa Rao and etc. Vs Revenue Officer, Chatrapur and Others
Orissa High Court · AIR 1982 Ori 206 : (1982) 53 CLT 467
Orissa Land Reforms Act, 1960 — Section 47
High Courts18 Mar 1982Dismissed
Kari Khuntia and Others Vs The State of Orissa and Others
Orissa High Court · AIR 1982 Ori 181 : (1982) 53 CLT 541
Land Acquisition Act, 1894 — Section 4(1), 5A
High Courts17 Mar 1982Dismissed
Chinta Narayanamma Vs Kholli Sahu and Others
Orissa High Court · AIR 1982 Ori 183 : (1982) 54 CLT 159
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Orissa House Rent Control Act, 1968 — Section 7
High Courts16 Mar 1982Allowed
Bhagabat Sahu Vs Parbati Samal and Others
Orissa High Court · AIR 1982 Ori 186 : (1982) 53 CLT 509
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Mar 1982Dismissed
Municipal Council, Jeypore Municipality Vs Ghansyam Das Tirth Das
Orissa High Court · AIR 1982 Ori 216 : (1982) 53 CLT 454
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Municipal Act, 1950 — Section 377(2)
High Courts16 Mar 1982
Mangaraj Barik and Others Vs State of Orissa
Orissa High Court · (1982) 53 CLT 515 : (1982) CriLJ 1631
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 34, 380, 426, 442
High Courts16 Mar 1982Dismissed
Sri Durga Thakurani Bije Nijigarh and Others Vs Chintamoni Swain and Others
Orissa High Court · AIR 1982 Ori 158
Contract Act, 1872 — Section 11Specific Relief Act, 1963 — Section 20
High Courts15 Mar 1982
Commissioner of Wealth-tax Vs Ajit Kumar Sur
Orissa High Court · (1983) 140 ITR 389
Wealth Tax Act, 1957 — Section 27(3)
High Courts15 Mar 1982
State of Orissa Vs Habib Rahimutulla and Co.
Orissa High Court · (1982) 51 STC 403
Orissa Sales Tax Act, 1947 — Section 24(1), 5(1)
High Courts15 Mar 1982Allowed
Apurba Kumar Bhowmik Vs Hussain Bi and Others
Orissa High Court · (1982) 53 CLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 114, 144, 145
High Courts15 Mar 1982Allowed
P.S. Oberoi Vs The Orissa Forest Corporation Ltd.
Orissa High Court · AIR 1982 Ori 168
Arbitration Act, 1940 — Section 20, 20(4), 30, 8(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts15 Mar 1982
Haribhagat Agarwalla Vs State of Orissa
Orissa High Court · (1982) 51 STC 355
Orissa Sales Tax Act, 1947 — Section 24(2)(b)
High Courts05 Mar 1982
Miti Bewa Vs Daitari Nayak and Others
Orissa High Court · AIR 1982 Ori 174
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts05 Mar 1982
P. Venkateswar Rao Vs Revenue Officer and Tahsildar and Others
Orissa High Court · AIR 1983 Ori 9
Orissa Land Reforms Act, 1960 — Section 2(5)
High Courts05 Mar 1982Allowed
Gelhi Vs Nanda Kishore Parida and Others
Orissa High Court · AIR 1983 Ori 52