High Courts24 Aug 1983Allowed
Upendranath Nayak and Others Vs Union of India (UOI) and Another
Orissa High Court · AIR 1984 Ori 71 : (1984) 1 OLR 10
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 465, 467, 468, 471
COURT ARCHIVE
Orissa High Court judgments, 1983
204 judgments · page 5 of 11
High Courts24 Aug 1983
Dhania Naik Vs State of Orissa
Orissa High Court · (1983) 56 CLT 427 : (1984) CriLJ 397
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts24 Aug 1983Dismissed
Khetrabasi Chhatoray Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 517 : (1984) 1 OLR 25
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Aug 1983Dismissed
Panchanan Bhatacharya and Another Vs Ushamani Bhatacharya
Orissa High Court · (1988) 1 OCR 555
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 494, 495
High Courts12 Aug 1983Allowed
Sagarmall Agarwalla Vs State of Orissa and Others
Orissa High Court · AIR 1984 Ori 11 : (1983) 56 CLT 267
Constitution of India, 1950 — Article 19(1)
High Courts11 Aug 1983
Mulia Kirsani Vs The State
Orissa High Court · (1983) 56 CLT 349 : (1984) CriLJ 123
Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 1983Dismissed
Debendranath Das and Others Vs Smt. Ushalata Soo and Others
Orissa High Court · (1983) 56 CLT 439
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 61, 63
High Courts10 Aug 1983Dismissed
Oriental Fire and General Insurance Company Ltd. and etc. Vs Smt. Narayanibai and Others
Orissa High Court · (1984) 2 ACC 316 : AIR 1984 Ori 43 : (1983) 56 CLT 415
Motor Vehicles Act, 1939 — Section 110(4), 110B, 95(1)
High Courts10 Aug 1983Dismissed
J. Mohapatra and Co. and Others Vs State of Orissa and Others
Orissa High Court · AIR 1984 Ori 16 : (1983) 56 CLT 256
Constitution of India, 1950 — Article 226
High Courts10 Aug 1983Dismissed
Oriential Fire and General Insurance Co. Ltd. and Shankar Saw Mill Vs Smt. Narayani Bai and Others
Orissa High Court · (1984) 1 ACC 60 : (1985) 58 CompCas 503
Motor Vehicles Act, 1939 — Section 110(4), 95(1)
High Courts10 Aug 1983Allowed
Md. Sabir Hussain Vs State of Orissa
Orissa High Court · (1983) 56 CLT 288
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5, 5(1), 5(2), 6, 6(1)
High Courts09 Aug 1983Allowed
Smt. Sarat Kumari Naik and Another Vs Smt. Santilata Rautaray
Orissa High Court · (1983) 55 CLT 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 100, 115, 151Limitation Act, 1963 — Section 14, 5
High Courts09 Aug 1983Dismissed
State Government of Orissa Vs Raghunath Nayak
Orissa High Court · AIR 1984 Ori 120
High Courts08 Aug 1983Allowed
Jata Swain and Another Vs Natabar Das and Others
Orissa High Court · AIR 1984 Ori 26 : (1983) 56 CLT 496
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 3
High Courts08 Aug 1983Allowed
Aparti Panda Vs Govinda Sahu
Orissa High Court · AIR 1984 Ori 1
Civil Procedure Code, 1908 (CPC) — Section 47Succession Act, 1925 — Section 214(1)
High Courts05 Aug 1983Dismissed
Dr. Rajlakshmi Dey Vs Chancellor, Utkal University and Others
Orissa High Court · (1983) 56 CLT 393
Constitution of India, 1950 — Article 12
High Courts05 Aug 1983Dismissed
Land Acquisition Officer Vs Satyabadi Sahu (and after him) Dileswar Sahu and Others
Orissa High Court · AIR 1984 Ori 51
Land Acquisition Act, 1894 — Section 23
High Courts04 Aug 1983
Sekhar Das Vs The State
Orissa High Court · (1983) 56 CLT 231
Penal Code, 1860 (IPC) — Section 109, 114, 332
High Courts03 Aug 1983Allowed
Niladri Chandra Mahanta Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 347
Constitution of India, 1950 — Article 311(1)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 14(4)
High Courts03 Aug 1983
Chamara Pradhani and Another Vs The State
Orissa High Court · (1983) CriLJ 1706
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 34