COURT ARCHIVE

Orissa High Court judgments, 1983

204 judgments · page 3 of 11

High Courts29 Oct 1983

Bhima Das Vs Ganeswar Mahapatra and Others

Orissa High Court · AIR 1984 Ori 229 : (1984) 57 CLT 142 : (1984) 1 OLR 129

Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 32, 47Civil Procedure Code, 1908 (CPC) — Section 2(2)

High Courts25 Oct 1983Allowed

Sri Anand Rath, Director of Public Instruction Vs (Higher Education) and Others

Orissa High Court · (1984) 1 OLR 159

Constitution of India, 1950 — Article 226, 227Orissa Education (Management of Private Colleges) Rules, 1979 — Rule 5

High Courts25 Oct 1983Dismissed

State of Orissa Vs S. Dandasi Patro

Orissa High Court · (1985) 1 OLR 313

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2

High Courts25 Oct 1983

Chudiamal Jain and Another Vs State of Orissa

Orissa High Court · (1984) 57 CLT 81

Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 164, 452(3)Evidence Act, 1872 — Section 154

High Courts24 Oct 1983Allowed

Rameshlal Santuka Vs Sureshlal Santuka

Orissa High Court · AIR 1984 Ori 64

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts24 Oct 1983Dismissed

Kokila Dei Vs Balakrushna Behera (and after him) Dija and Others

Orissa High Court · AIR 1984 Ori 111

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 54

High Courts24 Oct 1983

Guljar Hussain Vs Krishna Loila and Others

Orissa High Court · (1984) 1 OLR 58

Criminal Procedure Code, 1973 (CrPC) — Section 395(2), 482Penal Code, 1860 (IPC) — Section 202(2), 307, 324, 34, 448

High Courts24 Oct 1983

Oswal Oils and Vanaspati Industries, (Prop: Oswal Woollen Mills Ltd.) and Another Vs The Food Inspector, Berhampur Municipality

Orissa High Court · (1984) 57 CLT 49 : (1984) CriLJ 581

Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237

High Courts05 Oct 1983

Ghanashyam Das and Others Vs The State

Orissa High Court · (1984) CriLJ 588

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 395

High Courts05 Oct 1983Dismissed

Dhanaful Meherani Vs Baru Meher and Others

Orissa High Court · (1984) 57 CLT 168

Penal Code, 1860 (IPC) — Section 323, 354

High Courts04 Oct 1983Dismissed

State of Orissa Vs Chakrapani Prusti

Orissa High Court · (1983) 56 CLT 457 : (1984) 1 OLR 38

High Courts04 Oct 1983Allowed

Abhimanyu alias Abina Das and Another Vs State of Orissa

Orissa High Court · (1984) 57 CLT 27 : (1984) 1 OLR 51

Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 394

High Courts30 Sept 1983Allowed

Banamali Tripathy Vs Biswanath Pattanaik (deceased by L.R.) and Others

Orissa High Court · AIR 1984 Ori 145

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103

High Courts30 Sept 1983Dismissed

State of Orissa and Another Vs Puri Municipality and Others

Orissa High Court · AIR 1984 Ori 132 : (1984) 57 CLT 111

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 38

High Courts30 Sept 1983

Ram Bhagat Agarwala Vs State of Orissa and Others

Orissa High Court · (1984) CriLJ 392

Constitution of India, 1950 — Article 21, 22, 226, 227Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

High Courts30 Sept 1983Dismissed

State of Orissa Vs R.N. Misra

Orissa High Court · AIR 1984 Ori 42 : (1984) 57 CLT 182

Arbitration Act, 1940 — Section 30, 33, 39

High Courts29 Sept 1983

Sundar Bairagi Vs The State

Orissa High Court · (1984) CriLJ 124

Penal Code, 1860 (IPC) — Section 302, 309, 84

High Courts29 Sept 1983Dismissed

Lachhman Dhublia Vs The State

Orissa High Court · (1984) 1 OLR 20

Penal Code, 1860 (IPC) — Section 302, 304

High Courts28 Sept 1983Allowed

Chandra Pati Vs Badi Gigira and Others

Orissa High Court · (1984) 1 OLR 69

Criminal Procedure Code, 1973 (CrPC) — Section 256

High Courts27 Sept 1983Dismissed

State of Orissa Vs Santosh Kumar Behera and Others

Orissa High Court · (1983) 56 CLT 469

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6AOrissa Forest Act, 1972 — Section 43, 56(2)