High Courts11 Mar 1983
Fakira Naik and Others Vs State of Orissa
Orissa High Court · (1983) 55 CLT 327 : (1983) CriLJ 1336
Criminal Procedure Code, 1973 (CrPC) — Section 167, 57
COURT ARCHIVE
Orissa High Court judgments, 1983
204 judgments · page 9 of 11
High Courts11 Mar 1983
The State Vs Maguni Charan Sahu and Others
Orissa High Court · (1983) 55 CLT 419 : (1983) CriLJ 1212
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 238, 244, 395, 436, 437
High Courts09 Mar 1983Allowed
Sri Sarat Kumar Misra Vs Managing Committee of Teisipur High School and Others
Orissa High Court · (1983) 55 CLT 446
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20, 22, 23, 26, 26(1)
High Courts07 Mar 1983Dismissed
Laxmi Narayan Agarwalla and Others etc. Vs State of Orissa and Others etc.
Orissa High Court · AIR 1983 Ori 210 : (1983) 55 CLT 362
Constitution of India, 1950 — Article 14, 19, 226, 245, 246Mineral Concession Rules, 1960 — Rule 27Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 25, 9, 9A
High Courts04 Mar 1983Allowed
The United Puri Nimapara Central Co-operative Bank Ltd. and Others Vs Prafulla Kumar Mishra
Orissa High Court · (1983) 55 CLT 489
Constitution of India, 1950 — Article 12, 226, 311Limitation Act, 1963 — Article 7, 11, 14, 5Orissa Co-operative Societies Act, 1962 — Section 127
High Courts04 Mar 1983Allowed
Ramakrishna Kar Vs State of Orissa
Orissa High Court · (1983) 55 CLT 333
Constitution of India, 1950 — Article 14, 226Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 4, 4(1), 4(3), 4(4), 4AOrissa Education Act, 1969 — Section 10(2)
High Courts25 Feb 1983Allowed
Uchhab Pradhan and Others Vs Bihari Pradhan and Others
Orissa High Court · (1983) 56 CLT 27
High Courts21 Feb 1983Dismissed
Smt. Dhobani Dei and Others Vs Smt. Suchitra Mohanti and Others
Orissa High Court · AIR 1983 Ori 247 : (1983) 55 CLT 320
Registration Act, 1908 — Section 17(2)
High Courts21 Feb 1983Dismissed
Brundaban Misra Vs Iswar Swain and Others
Orissa High Court · AIR 1983 Ori 172 : (1983) 56 CLT 241
Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Succession Act, 1956 — Section 14(1)Transfer of Property Act, 1882 — Section 123, 54
High Courts16 Feb 1983
State of Orissa Vs Md. Adam Sharif
Orissa High Court · (1983) 55 CLT 301 : (1983) CriLJ 1327
Essential Commodities Act, 1955 — Section 10C, 7
High Courts15 Feb 1983
Basanta Kumar Swain Vs Smt. Sumati Swain
Orissa High Court · (1983) 55 CLT 351 : (1983) CriLJ 1384
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Feb 1983Dismissed
Ram Chandra Das Vs Hiralal Modi and Others
Orissa High Court · AIR 1984 Ori 21
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1967 — Section 2(4)Registration Act, 1908 — Section 49
High Courts14 Feb 1983Allowed
Ranka Sahu alias Rankanidhi Sahu and Another Vs Pratap Chandra Das and Others
Orissa High Court · (1983) 55 CLT 340
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 362, 369, 397
High Courts11 Feb 1983
Kailash Chandra Sahu and Others Vs The State
Orissa High Court · (1983) 55 CLT 472 : (1984) CriLJ 772
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 109, 140, 148, 149, 302
High Courts11 Feb 1983
Maheswar Gouda and Others Vs The State
Orissa High Court · (1983) 55 CLT 275 : (1983) CriLJ 1029
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts11 Feb 1983
Allad Naik and Another Vs The State
Orissa High Court · (1983) 55 CLT 254 : (1983) CriLJ 1032
Penal Code, 1860 (IPC) — Section 302, 34Evidence Act, 1872 — Section 154, 27
High Courts09 Feb 1983Allowed
N.K. Misra Vs J.N. Sen Sarma, Official Liquidator, Rajendra Paper Mills Ltd.
Orissa High Court · (1985) 57 CompCas 637
Companies Act, 1956 — Section 454(1), 545(3)
High Courts07 Feb 1983Allowed
State of Orissa Vs Shyam Sundar Panigrahi
Orissa High Court · AIR 1983 Ori 191 : (1983) 55 CLT 428
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, 115
High Courts03 Feb 1983Allowed
Dileswar Patel and Others Vs Mst. Binodini Patel and Others
Orissa High Court · AIR 1983 Ori 185 : (1983) 55 CLT 282
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Estates Abolition Act, 1951 — Section 39, 7, 8A
High Courts01 Feb 1983Dismissed
Kshirod Chandra Misra and Others Vs Orissa Board of Secondary Education and Another
Orissa High Court · AIR 1983 Ori 176 : (1983) 55 CLT 344
Constitution of India, 1950 — Article 14Orissa Secondary Education Act, 1953 — Section 2