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Orissa High Court judgments, 1983

204 judgments · page 2 of 11

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High Courts06 Dec 1983Allowed

Khageswar Pujari Vs The State of Orissa

Orissa High Court · (1984) 57 CLT 158 : (1984) 1 OLR 142

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 299, 6, 84
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High Courts05 Dec 1983

Managing Director, the Orissa Agro Industries Corporation Ltd. Vs Presiding Officer, Labour Court and Another

Orissa High Court · (1984) 57 CLT 129 : (1984) 1 OLR 95

Industrial Disputes Act, 1947 — Section 33C(2)
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High Courts01 Dec 1983Allowed

Dhirendranath Biswal Vs Rahas Behari Mishra and Another

Orissa High Court · (1984) 1 OLR 243

Arbitration Act, 1940 — Section 8(1), 8(2)
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High Courts29 Nov 1983Dismissed

Sri Dwijendranath Bose Vs Sri Govinda Chandra Sahu and Others

Orissa High Court · (1984) 57 CLT 45

Orissa House Rent Control Act, 1967 — Section 7
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High Courts29 Nov 1983Allowed

Laxidhar Behera Vs Radhakrushna Enterprisers and Others

Orissa High Court · (1984) 1 OLR 131

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts29 Nov 1983

Brajamohan Nath Vs Smt. Kesi Tripathy and Another

Orissa High Court · (1984) 57 CLT 145 : (1984) 1 OLR 111

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1)
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High Courts28 Nov 1983Allowed

Anirudha Agasti alias Surendra Panda Vs State of Orissa

Orissa High Court · (1984) 1 OLR 139

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411, 412
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High Courts28 Nov 1983

Gouri Shankar Kaur and Others Vs State of Orissa

Orissa High Court · AIR 1984 Ori 88 : (1984) 57 CLT 249

Evidence Act, 1872 — Section 90Land Acquisition Act, 1894 — Section 23
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High Courts26 Nov 1983Allowed

Indrajit Dandasena and Others Vs Mangal Charan Dandasena and Others

Orissa High Court · (1984) 57 CLT 31

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
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High Courts25 Nov 1983Allowed

Bhramarbar Das Vs Nandakishore Sahoo and Another

Orissa High Court · (1984) 57 CLT 17

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(1), 137(2), 138
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High Courts25 Nov 1983Allowed

T. Sivalingam Rao Vs Accountant-General and Another

Orissa High Court · (1984) 1 OLR 104

Central Civil Services (Temporary Service) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 14, 16, 311
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High Courts24 Nov 1983

Krutibasa Panda and Another Vs State of Orissa and Others

Orissa High Court · (1984) 57 CLT 186 : (1984) CriLJ 1111

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 109, 324, 34
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High Courts18 Nov 1983Dismissed

Dhruba Charan Choudhury Vs Jasoda Sahu and Others

Orissa High Court · AIR 1986 Ori 150

Orissa House Rent Control Act, 1968 — Section 7(4)
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High Courts16 Nov 1983Dismissed

Sanyasi Jena and Others Vs Mina Jena and Others

Orissa High Court · AIR 1984 Ori 213 : (1984) 1 OLR 154

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 13, Order 9 Rule 6, 115 , 151
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High Courts16 Nov 1983Partly Allowed

Paramananda Pradhan and Another Vs Palau Sahu and Others

Orissa High Court · AIR 1984 Ori 57 : (1983) 56 CLT 482 : (1984) 1 OLR 40

Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 3, 6
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High Courts15 Nov 1983Allowed

Ugramadhab Joshi Vs The Assistant Registrar, Co-operative Societies and Others

Orissa High Court · (1984) 57 CLT 77

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High Courts09 Nov 1983Allowed

Sukanta Chandra Sahoo Vs Jayakrishna Routray and Others

Orissa High Court · AIR 1984 Ori 159 : (1984) 57 CLT 306 : (1984) 1 OLR 305

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
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High Courts07 Nov 1983

Ghanashyam Behera Vs Orissa State Co-operative Marketing Federation and Another

Orissa High Court · (1984) 1 OLR 581

Arbitration Act, 1940 — Section 20, 8, 8(1) , 8(2)Limitation Act, 1963 — Article 137
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High Courts29 Oct 1983Dismissed

Radhamani Dibya and Others Vs Braja Mohan Biswal and Others

Orissa High Court · AIR 1984 Ori 77 : (1984) 57 CLT 1 : (1984) 1 OLR 72

Orissa Estates Abolition Act, 1951 — Section 8(1)Orissa Tenancy Act, 1913 — Section 23, 23(1), 234(1), 3(23), 30
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High Courts29 Oct 1983Allowed

Kankala Gurunath Patro Vs D. Dhanu Patro

Orissa High Court · AIR 1984 Ori 173

Limitation Act, 1963 — Section 4
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