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
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,332 of 1,622
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
High Courts02 May 1984Allowed
David C. Jhan Vs Principal, Ispat College and Others
Orissa High Court · AIR 1984 Ori 215 : (1984) 1 OLR 564
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts01 May 1984Dismissed
Pattnaik Industries Pvt. Ltd. Vs Kalinga Iron Works and Another
Orissa High Court · AIR 1984 Ori 182 : (1984) 58 CLT 119 : (1984) 1 OLR 532
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts01 May 1984Dismissed
Smt. Sobhabati Vs Lakshmi Chand and Others
Orissa High Court · AIR 1984 Ori 171 : (1984) 58 CLT 49 : (1984) 1 OLR 560
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts01 May 1984Allowed
Mayadhar Bhoi and Another Vs Moti Dibya
Orissa High Court · AIR 1984 Ori 162 : (1984) 58 CLT 7 : (1984) 1 OLR 503
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(1), Order 21 Rule 40, 51Constitution of India, 1950 — Article 21
High Courts01 May 1984Allowed
Mani Dhal Vs Padma Charan Dhal and Others
Orissa High Court · AIR 1984 Ori 169 : (1984) 57 CLT 546 : (1984) 1 OLR 467
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(4), Order 39 Rule 1
High Courts01 May 1984Allowed
Satyabhama Das Vs Smt. Sailabala Mohanty and Another
Orissa High Court · AIR 1984 Ori 180 : (1984) 58 CLT 38 : (1984) 1 OLR 492
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Partition Act, 1893 — Section 4
High Courts30 Apr 1984
Jagabandhu Jena and Others Vs Land Allotment Committee and Others
Orissa High Court · AIR 1986 Ori 143
Allotment of Government Lands in Rourkela Civil Township Rules — Rule 4, 7Constitution of India, 1950 — Article 161
High Courts30 Apr 1984Allowed
Madan Senapati alias Madan Mohan Senapati Vs Surendra Dehury and Others
Orissa High Court · (1984) 58 CLT 70
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), 80
High Courts30 Apr 1984Allowed
Pravakar Behera Vs The State of Orissa
Orissa High Court · (1984) 58 CLT 42 : (1984) 1 OLR 424
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 11
High Courts26 Apr 1984Allowed
Kumurika Rajana Vs The State
Orissa High Court · (1984) 57 CLT 553
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 277Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(2)Penal Code, 1860 (IPC) — Section 302
High Courts19 Apr 1984Allowed
Rajib Lochan Pradhan Vs State of Orissa
Orissa High Court · (1984) 58 CLT 1
Criminal Law (Amendment) Act, 1952 — Section 7, 7(1), 7(3)Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 467, 477A
High Courts19 Apr 1984Allowed
Narayan Behera Vs The State
Orissa High Court · (1984) 1 OLR 438
Criminal Procedure Code, 1973 (CrPC) — Section 154, 401