High Courts11 Jul 1983Allowed
Dr. Sarojini Pradhan Vs Union of India (UOI) and Another
Orissa High Court · AIR 1984 Ori 9 : (1983) 56 CLT 388
Mineral Concession Rules, 1960 — Rule 11(1), 54, 55
COURT ARCHIVE
Orissa High Court judgments, 1983
204 judgments · page 7 of 11
High Courts06 Jul 1983Allowed
Sri Surendra Nath Paikray Vs The Union of India (UOI) and Others
Orissa High Court · (1983) 56 CLT 160
Constitution of India, 1950 — Article 309, 311, 311(2)
High Courts06 Jul 1983Dismissed
Dhruba Padhan and Another Vs The State
Orissa High Court · (1983) 56 CLT 251
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Jul 1983Dismissed
Raghunath Behera Vs Revenue Divisional Commissioner (Southern Division) and Others
Orissa High Court · AIR 1983 Ori 281 : (1983) 56 CLT 209
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 227
High Courts06 Jul 1983Partly Allowed
Land Acquisition Officer Vs A. Krishna Murty Patnaik
Orissa High Court · AIR 1984 Ori 6 : (1983) 56 CLT 100 : (1984) 1 OLR 34
Land Acquisition Act, 1894 — Section 23
High Courts06 Jul 1983
Chalku Vs State of Orissa
Orissa High Court · (1983) 56 CLT 205 : (1983) CriLJ 1717
Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 1983
Madhuban Dharai and Others Vs State of Orissa
Orissa High Court · (1983) 56 CLT 185 : (1983) CriLJ 1711
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jun 1983
Rajkishore Sahu and etc. Vs The State
Orissa High Court · (1983) 56 CLT 139 : (1983) CriLJ 1715
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 394, 395
High Courts20 Jun 1983Allowed
Bharat Chandra Sahu Vs Abdul Satar and Others
Orissa High Court · (1983) 56 CLT 43
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts20 Jun 1983Allowed
State of Orissa and Others Vs Srinibash Mishra and after him Smt. Sakuntala Misra and Others
Orissa High Court · (1983) 56 CLT 366
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 311(2)Specific Relief Act, 1963 — Section 34, 42
High Courts20 Jun 1983Dismissed
Orissa Minor Oil (P.) Ltd. and Others Vs State of Orissa and Others
Orissa High Court · AIR 1983 Ori 265
Constitution of India, 1950 — Article 14, 19(1)Orissa Forest Produce (Control of Trade) Act, 1981 — Section 1(3), 5, 5(1), 5(3)
High Courts13 May 1983Allowed
Prafulla Mohanty Vs Ashok Kumar Das
Orissa High Court · (1983) 56 CLT 105 : (1984) 1 OLR 15
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts13 May 1983Dismissed
Susil Kumar Adhya and Others Vs Rangalal Patwari
Orissa High Court · AIR 1983 Ori 256 : (1983) 56 CLT 332
Civil Procedure Code, 1908 (CPC) — Section 115, 47Evidence Act, 1872 — Section 45
High Courts13 May 1983Allowed
District Transport Manager (Administration), Orissa State Road Transport Corporation Vs Presiding Officer, Labour Court and Another
Orissa High Court · (1983) 56 CLT 175
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)Motor Transport Workers Act, 1961 — Section 13, 19, 19(1), 19(2), 26
High Courts12 May 1983Dismissed
Sri Madhab Sunder Gajapati Narayan Deb and Others Vs Jayshree Chemicals Ltd. and Others
Orissa High Court · (1983) 56 CLT 133
Arbitration Act, 1940 — Section 20, 41
High Courts11 May 1983Allowed
Padmacharan Mohanty Vs Koili Bewa and Others
Orissa High Court · (1983) 55 CLT 561
Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2, 3(1), 4(4), 51
High Courts10 May 1983Allowed
M.J. Rao Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 194
Bihar and Orissa Service Code, 1929 — Rule 3, 71, 75Constitution of India, 1950 — Article 14, 16
High Courts09 May 1983Dismissed
Prafulla Kumar Mohapatra Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 165
Constitution of India, 1950 — Article 14
High Courts30 Apr 1983Dismissed
Kunjabehari Sahu Vs Satyabadi Sahu and Others
Orissa High Court · (1983) 56 CLT 144
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 Apr 1983Allowed
Smt. Radha Nayakani Vs Konchada Narayana Murty and Others
Orissa High Court · AIR 1983 Ori 233 : (1983) 56 CLT 1
Constitution of India, 1950 — Article 227Orissa House Rent Control Act, 1958 — Section 12