High Courts19 Jun 1984Allowed
Parikshita Jena Vs State of Orissa
Orissa High Court · (1984) 2 OLR 627
Orissa Service Code, 1939 — Rule 74
COURT ARCHIVE
Orissa High Court judgments, 1984
313 judgments · page 10 of 16
High Courts19 Jun 1984Allowed
B.K. Kutty Vs State of Orissa
Orissa High Court · (1984) 58 CLT 53 : (1984) 2 OLR 597
Criminal Law (Amendment) Act, 1952 — Section 6, 7(3)Evidence Act, 1872 — Section 133, 45, 47Penal Code, 1860 (IPC) — Section 147, 467
High Courts19 Jun 1984Allowed
Okila Luha Vs State of Orissa
Orissa High Court · (1984) 58 CLT 80 : (1984) 2 OLR 585
Evidence Act, 1872 — Section 165, 34Penal Code, 1860 (IPC) — Section 409
High Courts19 Jun 1984Allowed
Banambar Tripathy Vs Collector of Ganjam and Another
Orissa High Court · AIR 1986 Ori 80 : (1984) 58 CLT 86
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51(2)
High Courts19 Jun 1984Allowed
Miss Swapna Rani Das Vs Utkal University and Another
Orissa High Court · AIR 1985 Ori 37 : (1984) 58 CLT 221
Evidence Act, 1872 — Section 115
High Courts19 Jun 1984Dismissed
Kaluri Balakrishna Rao Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 52 : (1984) 58 CLT 94
Orissa Estates Abolition Act, 1951 — Section 32Specific Relief Act, 1963 — Section 38
High Courts19 Jun 1984Dismissed
Jadumani Naik and Others Vs Jyostna Naik and Others
Orissa High Court · AIR 1986 Ori 28 : (1984) 58 CLT 139
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(1), Order 32 Rule 7(1A), 11 , 115
High Courts19 Jun 1984Allowed
Bhikari Charan Patra Vs Basanti Bewa and Others
Orissa High Court · AIR 1985 Ori 49 : (1984) 58 CLT 145
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2
High Courts19 Jun 1984Dismissed
State (Collector of Central Excise) Vs Tapan Kumar Shome
Orissa High Court · (1986) 23 ELT 42
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 101, 107, 111, 123, 135Evidence Act, 1872 — Section 25
High Courts19 Jun 1984Dismissed
State (Collector Central Excise) Vs Tapan Kumar Shome
Orissa High Court · (1984) 58 CLT 127 : (1985) 5 ECC 23 : (1984) 18 ELT 278
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 101, 107, 111, 123, 135Evidence Act, 1872 — Section 24, 25
High Courts19 Jun 1984Allowed
Laxman Patnaik Vs Cuttack Municipal Council, Cuttack and Others
Orissa High Court · AIR 1985 Ori 90 : (1984) 58 CLT 195
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 4
High Courts05 Jun 1984Allowed
Kuni Dora Vs State of Orissa and Others
Orissa High Court · (1984) 2 OLR 612
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts04 Jun 1984Dismissed
Mohanlal Modi and Another Vs Jadunath Mohapatra and Others
Orissa High Court · AIR 1985 Ori 236 : (1984) 58 CLT 189
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1958 — Section 2(4), 7
High Courts23 May 1984
Pramila Bastia Vs State of Orissa and Others
Orissa High Court · (1984) CriLJ 1402
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3
High Courts11 May 1984Allowed
Jagannath Sahu Vs Golapi Barik and Another
Orissa High Court · AIR 1985 Ori 288
Limitation Act, 1963 — Article 64 , 65
High Courts07 May 1984
Indian Metals and Ferro Alloys Ltd. Vs Specified Authority
Orissa High Court · (1985) 20 TAXMAN 274
Income Tax Act, 1961 — Section 72A, 72A(1), 72A(1)(a), 72A(1)(b), 72A(3)
High Courts07 May 1984Dismissed
M. Venkata Rao Vs The Traffic Manager, O.R.T.G. and Another
Orissa High Court · (1984) 58 CLT 45
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts07 May 1984
Indian Metals and Ferro Alloys Ltd. Vs Specified Authority and Others
Orissa High Court · (1984) 149 ITR 418
Income Tax Act, 1961 — Section 72A, 72A(1)
High Courts07 May 1984
Chapala Kumari Naik Vs Registrar, Utkal University and Another
Orissa High Court · (1984) 2 OLR 648
Constitution of India, 1950 — Article 226
High Courts03 May 1984Allowed
Nabakishore Rout Vs The Regional Director, Regional Office for Health and Family Welfare and Another
Orissa High Court · (1984) 1 OLR 481