High Courts15 Mar 1984Dismissed
Sri Ishwar Chandra Sahu Vs Sri Saroj Raj Choudhury and Others
Orissa High Court · (1984) 57 CLT 365
Constitution of India, 1950 — Article 14, 16, 311
COURT ARCHIVE
Orissa High Court judgments, 1984
313 judgments · page 13 of 16
High Courts15 Mar 1984
Sarat Kumar Malu Vs State of Orissa
Orissa High Court · (1984) 57 CLT 381 : (1984) CriLJ 984
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 453, 454, 455Essential Commodities Act, 1955 — Section 3, 6A
High Courts14 Mar 1984Dismissed
D. Danda alias Dandapani and Others Vs State of Orissa
Orissa High Court · (1984) 57 CLT 394
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts14 Mar 1984Allowed
Abhan Singh Vs Election Officer, Raighara Grama Panchayat and Others
Orissa High Court · AIR 1985 Ori 135 : (1984) 57 CLT 451
Orissa Grama Panchayat Election Rules, 1965 — Rule 28, 29
High Courts13 Mar 1984Dismissed
Brajabehari Patnaik Vs Hari Behera and Others
Orissa High Court · (1984) 57 CLT 442 : (1984) 1 OLR 406
Orissa Land Reforms Act, 1960 — Section 4, 4(1), 4(5), 4(6), 4(7)
High Courts09 Mar 1984Allowed
Smt. Hiren Ghosh Vs Smt. Sasikala Padhi and Others
Orissa High Court · (1984) 57 CLT 494 : (1984) 57 CLT 485
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts08 Mar 1984Allowed
Ananta Dixit Vs State of Orissa
Orissa High Court · (1984) 57 CLT 429 : (1984) 1 OLR 381
Criminal Procedure Code, 1973 (CrPC) — Section 410Evidence Act, 1872 — Section 3, 30
High Courts07 Mar 1984
Pampilas Bagh Vs The State
Orissa High Court · (1984) 57 CLT 520 : (1984) 1 OLR 337
Penal Code, 1860 (IPC) — Section 380, 457, 488
High Courts06 Mar 1984
Divisional Railway Manager Vs M. Laxmi Bai
Orissa High Court · (1984) 2 ACC 108 : (1984) ACJ 545 : (1984) 57 CLT 337
Employees Compensation Act, 1923 — Section 2, 30
High Courts06 Mar 1984Allowed
Madhu @ Allauddin Mian Vs State of Orissa
Orissa High Court · (1984) 57 CLT 340
Penal Code, 1860 (IPC) — Section 394
High Courts01 Mar 1984Dismissed
Siba Prasad Dashson Vs Kali Charan Dash
Orissa High Court · AIR 1984 Ori 108 : (1984) 57 CLT 560
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51, 7(1)
High Courts01 Mar 1984
Bishnu Charan Naik Vs Harihar Sabu and Others
Orissa High Court · (1984) 57 CLT 334 : (1984) CriLJ 836
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts01 Mar 1984Allowed
Modern United Traders Firm Vs Ramkisan Narayan Prasad Firm and Others
Orissa High Court · AIR 1986 Ori 124
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Feb 1984
Mathew Omalt and Another Vs State of Orissa
Orissa High Court · (1984) 57 CLT 305 : (1984) 1 OLR 303
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 307
High Courts23 Feb 1984Dismissed
Union of India (UOI) Vs Krishna Stores
Orissa High Court · (1984) 57 CLT 321 : (1984) 1 OLR 427
Railways Act, 1890 — Section 73, 74(2), 77C
High Courts23 Feb 1984Dismissed
Sivananda Roy Vs Janaki Ballav Pattnaik and Others
Orissa High Court · AIR 1985 Ori 197
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 11, 80
High Courts20 Feb 1984
State of Orissa and Another Vs Ganeshjew Mahapravu and Others
Orissa High Court · AIR 1986 Ori 134
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 80(2)
High Courts20 Feb 1984Dismissed
Sambhunath Sahu Vs Upendra Palai and Others
Orissa High Court · (1984) 57 CLT 278 : (1984) 1 OLR 363
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts18 Feb 1984Allowed
Dasu alias Jasoda Dei Vs State of Orissa
Orissa High Court · (1985) 1 OLR 382
Evidence Act, 1872 — Section 3, 60, 8
High Courts13 Feb 1984
Bharat Sasmal Vs Additional Sessions Judge and Others
Orissa High Court · (1984) 57 CLT 368 : (1984) CriLJ 1389
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397