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)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,335 of 1,622
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
High Courts13 Feb 1984
Hindustan Steel Limited Vs State of Orissa
Orissa High Court · (1984) 57 CLT 374 : (1984) 1 OLR 575 : (1985) 59 STC 107
High Courts13 Feb 1984
State of Orissa Vs Md. Abdul Karim
Orissa High Court · (1984) 57 CLT 281 : (1984) 1 OLR 262
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)
High Courts10 Feb 1984Dismissed
Judhistir Das Vs Patitapaban Hota and Another
Orissa High Court · (1984) 57 CLT 342
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482, 561APenal Code, 1860 (IPC) — Section 34, 420
High Courts09 Feb 1984Allowed
Cuttack Municipality Vs Prakash Kumar Barik
Orissa High Court · (1984) 57 CLT 241 : (1984) 1 OLR 231
Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 9(A)
High Courts08 Feb 1984Allowed
Narendra Naik and Others Vs Kela Lenka and Others
Orissa High Court · (1984) 57 CLT 239
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4
High Courts08 Feb 1984
Ramachandra Kanthari and Another Vs State of Orissa
Orissa High Court · (1984) 57 CLT 303 : (1984) 1 OLR 316
Criminal Procedure Code, 1973 (CrPC) — Section 436, 439
High Courts06 Feb 1984
Jagannath Pradhan Vs District Magistrate and Others
Orissa High Court · (1984) 57 CLT 327
Constitution of India, 1950 — Article 22, 22(5), 226Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)National Security Act, 1980 — Section 3, 3(2), 8, 8(1), 8(2)
High Courts06 Feb 1984Dismissed
E.M.I. Records Ltd. and Another Vs H.M.V. House and Another
Orissa High Court · AIR 1984 Ori 91
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts06 Feb 1984Dismissed
Sri L. Ramgopal Rao Vs State of Orissa
Orissa High Court · (1984) 57 CLT 233
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 397, 397(2), 482Explosives Act, 1884 — Section 4(3)Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 186
High Courts02 Feb 1984
Commissioner of Income Tax Vs Mrs. Illa Panda
Orissa High Court · (1984) 17 TAXMAN 79
Income Tax Act, 1961 — Section 212, 212(3), 256(1), 256(2), 271(4A)
High Courts02 Feb 1984
Bijoy Kumar Choudhury Vs Commissioner of Income Tax
Orissa High Court · (1984) 148 ITR 146
Income Tax Act, 1961 — Section 37
High Courts02 Feb 1984
P. Nirmal Rao Vs Commnr. of Income Tax
Orissa High Court · (1984) 1 OLR 540
Income Tax Act, 1961 — Section 37
High Courts02 Feb 1984
COMMISSIONER OF INCOME TAX Vs MRS. ILLA PANDA.
Orissa High Court · (1984) 41 CTR 13
Income Tax Act, 1961 — Section 212, 256, 271, 273
High Courts01 Feb 1984Dismissed
Narada Moharana Vs Pramila Kumari Dei
Orissa High Court · AIR 1985 Ori 221
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2
High Courts31 Jan 1984Dismissed
Paidhichetty Viswanathan Vs Executive Officer, N.A.C. and Another
Orissa High Court · AIR 1984 Ori 220
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Jan 1984
Srichand Agarwala Vs Commissioner of Income Tax
Orissa High Court · (1984) 148 ITR 34
Income Tax Act, 1961 — Section 144, 145(2)