High Courts09 Apr 1984Allowed
Madhab Munda Vs The State
Orissa High Court · (1984) 57 CLT 470
Criminal Procedure Code, 1973 (CrPC) — Section 278(3)Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1984
313 judgments · page 12 of 16
High Courts06 Apr 1984Allowed
Gurei Bewa and Others Vs Pabitra Rout and Others
Orissa High Court · (1984) 1 OLR 463
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 155
High Courts06 Apr 1984Allowed
Durga Charan Rout Vs State of Orissa and Others
Orissa High Court · (1984) 1 OLR 396
Constitution of India, 1950 — Article 226
High Courts05 Apr 1984Allowed
Nidhi Jena Vs Jaladhar Jena
Orissa High Court · (1984) 57 CLT 568 : (1984) 1 OLR 370
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts04 Apr 1984
The Institute of Chartered Accountants of India Vs B. Mohanty
Orissa High Court · AIR 1985 Ori 46 : (1986) 59 CompCas 178
Chartered Accountants Act, 1949 — Section 22(6), 30Chartered Accountants Regulations, 1964 — Regulation 32B, 32B(1)
High Courts30 Mar 1984Dismissed
Harihar Dehury Vs The State
Orissa High Court · (1984) 57 CLT 533 : (1984) 1 OLR 417
Penal Code, 1860 (IPC) — Section 300, 302, 86
High Courts29 Mar 1984Dismissed
Adhikari Narahari Das Vs State of Orissa and Others
Orissa High Court · AIR 1984 Ori 185 : (1984) 57 CLT 515 : (1984) 1 OLR 366
Orissa Hindu Religious Endowments Act, 1951 — Section 42, 42(1)
High Courts28 Mar 1984Dismissed
State Vs Duryodhana Parida
Orissa High Court · (1984) 57 CLT 551
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(2)
High Courts28 Mar 1984Dismissed
Bichitrananda Ray Vs Union of India (UOI) and Others
Orissa High Court · (1984) 57 CLT 540
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 311
High Courts27 Mar 1984Dismissed
Rama Kudia Vs The State of Orissa
Orissa High Court · (1984) 57 CLT 411
Penal Code, 1860 (IPC) — Section 302
High Courts27 Mar 1984
Ganesh Sendha Vs The State of Orissa
Orissa High Court · (1984) 1 OLR 412
Penal Code, 1860 (IPC) — Section 302, 304
High Courts27 Mar 1984Dismissed
Sadananda Sa and Others Vs Commissioner of Consolidation, Cuttack and Others
Orissa High Court · AIR 1985 Ori 33 : (1984) 57 CLT 524
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 10, 11
High Courts26 Mar 1984
Kulamoni Routray and Others Vs State of Orissa and Another
Orissa High Court · (1984) 57 CLT 572
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4), 51, 6(1)Orissa Land Reforms Act, 1960 — Section 4
High Courts26 Mar 1984Dismissed
Karunakar Das and Others Vs Union of India (UOI) and Others
Orissa High Court · AIR 1984 Ori 174
Constitution of India, 1950 — Article 14, 141, 226Representation of the People Act, 1951 — Section 77
High Courts26 Mar 1984Dismissed
Dr. Guru Prasad Mohanty and Others Vs Bijoy Kumar Das
Orissa High Court · AIR 1984 Ori 209 : (1984) 57 CLT 477 : (1984) 1 OLR 447
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts22 Mar 1984Dismissed
Suresh Chandra Das Vs Maheswar Das and Others
Orissa High Court · AIR 1986 Ori 13
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Partition Act, 1893 — Section 4
High Courts22 Mar 1984Allowed
Hrudananda Panda and Another Vs Dhirendra Behura
Orissa High Court · AIR 1985 Ori 74 : (1984) 57 CLT 398
Civil Procedure Code, 1908 (CPC) — Section 11Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4, 41, 51
High Courts22 Mar 1984Dismissed
Basudev Pani Vs Jagannath and Others
Orissa High Court · AIR 1986 Ori 78 : (1984) 57 CLT 405
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51
High Courts22 Mar 1984Allowed
Narottam Mishra Vs The State of Orissa and Others
Orissa High Court · (1984) 58 CLT 151
High Courts21 Mar 1984Allowed
Omprakash Saha Vs Manmohan Mohanty and Another
Orissa High Court · (1984) 57 CLT 355 : (1984) 1 OLR 340
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2)Penal Code, 1860 (IPC) — Section 341, 365, 498