COURT ARCHIVE

Orissa High Court judgments, 1983

204 judgments · page 8 of 11

High Courts19 Apr 1983Allowed

Jyoti Ranjan Samantray Vs State of Orissa and Another

Orissa High Court · (1983) 56 CLT 88

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 151National Security Act, 1980 — Section 3(2)

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High Courts18 Apr 1983

Dhruba Charan Lenka Vs The State

Orissa High Court · (1984) CriLJ 769

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 395

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High Courts13 Apr 1983

Gangaram Chhapolia Vs Chief Engineer (Projects) and Others

Orissa High Court · AIR 1983 Ori 262

Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Section 5

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High Courts13 Apr 1983

State of Orissa Vs D.C. Routray

Orissa High Court · AIR 1983 Ori 163 : (1983) 56 CLT 7

Arbitration Act, 1940 — Section 30, 41

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High Courts11 Apr 1983Allowed

Adikanda Behera Vs Daini Krishna Murthy Patra and Another

Orissa High Court · AIR 1983 Ori 238 : (1983) 55 CLT 575

Negotiable Instruments Act, 1881 (NI) — Section 118Registration Act, 1908 — Section 58(1), 59, 60, 60(2)

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High Courts08 Apr 1983Allowed

Chintamani Sahoo (deceased by LR.) and Others Vs Commissioner of Orissa Hindu Religious Endowments and Others

Orissa High Court · AIR 1983 Ori 205 : (1983) 56 CLT 47

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1908 — Article 134BLimitation Act, 1963 — Article 65, 96

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High Courts04 Apr 1983Allowed

State of Orissa Vs Ramesh Chandra Mahapatra and Others Ramesh Chandra Mohapatra and Others Vs State of Orissa

Orissa High Court · (1983) 56 CLT 60

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 112

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High Courts04 Apr 1983Allowed

Ananda Chandra Sahu (deceased by L.R.) and Others Vs Ananta Khuntia and Others

Orissa High Court · AIR 1983 Ori 250 : (1983) 55 CLT 505

Oaths Act, 1969 — Section 9

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High Courts04 Apr 1983Dismissed

State of Orissa Vs Purusottam Pradhan

Orissa High Court · AIR 1983 Ori 287 : (1983) 55 CLT 497

Arbitration Act, 1940 — Section 13, 30

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High Courts04 Apr 1983Dismissed

Arakhita Swain Vs Kandhuni Swain

Orissa High Court · AIR 1983 Ori 199 : (1983) 56 CLT 223

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts04 Apr 1983Dismissed

Kamaljit Singh Vs State of Orissa

Orissa High Court · (1983) 55 CLT 565

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1), 397(2)Penal Code, 1860 (IPC) — Section 302, 309

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High Courts25 Mar 1983Dismissed

Gafur Khan and Others Vs Government of Orissa and Another

Orissa High Court · AIR 1983 Ori 251 : (1983) 56 CLT 85

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts25 Mar 1983Allowed

Sk. Allah Bakhas and etc. Vs Dhirendranath Panda and Another

Orissa High Court · AIR 1983 Ori 203

Motor Vehicles Act, 1939 — Section 110B

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High Courts25 Mar 1983Allowed

Godabarish Satpathy Vs Brundaban Mishra and Another

Orissa High Court · AIR 1983 Ori 242

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Motor Vehicles Act, 1939 — Section 110B

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High Courts25 Mar 1983Allowed

Orissa Road Transport Company Ltd. Vs The Sales Tax Officer

Orissa High Court · (1983) 54 STC 22

Constitution of India, 1950 — Article 226

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High Courts23 Mar 1983

Godabarish Satpathy Vs Brundaban Mishra and Another

Orissa High Court · (1984) 1 ACC 460

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High Courts22 Mar 1983Dismissed

Dr. Chittaranjan Misra Vs State of Orissa and Others

Orissa High Court · AIR 1983 Ori 236 : (1983) 55 CLT 455

Constitution of India, 1950 — Article 226

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High Courts21 Mar 1983

Rupa Jena and Others Vs Tapai Swain and Others

Orissa High Court · (1983) 55 CLT 434 : (1983) CriLJ 1331

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397

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High Courts17 Mar 1983Dismissed

The State or Orissa Vs Arjuna Das

Orissa High Court · (1983) 55 CLT 531

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 4Penal Code, 1860 (IPC) — Section 395

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High Courts17 Mar 1983Allowed

Madhu Sundhi Vs State of Orissa

Orissa High Court · (1983) 55 CLT 360

Bihar and Orissa Excise Act, 1915 — Section 47

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