High Courts28 Nov 1983
Gouri Shankar Kaur and Others Vs State of Orissa
Orissa High Court · AIR 1984 Ori 88 : (1984) 57 CLT 249
Evidence Act, 1872 — Section 90Land Acquisition Act, 1894 — Section 23
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,339 of 1,622
High Courts26 Nov 1983Allowed
Indrajit Dandasena and Others Vs Mangal Charan Dandasena and Others
Orissa High Court · (1984) 57 CLT 31
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts25 Nov 1983Allowed
Bhramarbar Das Vs Nandakishore Sahoo and Another
Orissa High Court · (1984) 57 CLT 17
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(1), 137(2), 138
High Courts25 Nov 1983Allowed
T. Sivalingam Rao Vs Accountant-General and Another
Orissa High Court · (1984) 1 OLR 104
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 14, 16, 311
High Courts24 Nov 1983
Krutibasa Panda and Another Vs State of Orissa and Others
Orissa High Court · (1984) 57 CLT 186 : (1984) CriLJ 1111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 109, 324, 34
High Courts18 Nov 1983Dismissed
Dhruba Charan Choudhury Vs Jasoda Sahu and Others
Orissa High Court · AIR 1986 Ori 150
Orissa House Rent Control Act, 1968 — Section 7(4)
High Courts16 Nov 1983Dismissed
Sanyasi Jena and Others Vs Mina Jena and Others
Orissa High Court · AIR 1984 Ori 213 : (1984) 1 OLR 154
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 13, Order 9 Rule 6, 115 , 151
High Courts16 Nov 1983Partly Allowed
Paramananda Pradhan and Another Vs Palau Sahu and Others
Orissa High Court · AIR 1984 Ori 57 : (1983) 56 CLT 482 : (1984) 1 OLR 40
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 3, 6
High Courts15 Nov 1983Allowed
Ugramadhab Joshi Vs The Assistant Registrar, Co-operative Societies and Others
Orissa High Court · (1984) 57 CLT 77
High Courts09 Nov 1983Allowed
Sukanta Chandra Sahoo Vs Jayakrishna Routray and Others
Orissa High Court · AIR 1984 Ori 159 : (1984) 57 CLT 306 : (1984) 1 OLR 305
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts07 Nov 1983
Ghanashyam Behera Vs Orissa State Co-operative Marketing Federation and Another
Orissa High Court · (1984) 1 OLR 581
Arbitration Act, 1940 — Section 20, 8, 8(1) , 8(2)Limitation Act, 1963 — Article 137
High Courts29 Oct 1983Dismissed
Radhamani Dibya and Others Vs Braja Mohan Biswal and Others
Orissa High Court · AIR 1984 Ori 77 : (1984) 57 CLT 1 : (1984) 1 OLR 72
Orissa Estates Abolition Act, 1951 — Section 8(1)Orissa Tenancy Act, 1913 — Section 23, 23(1), 234(1), 3(23), 30
High Courts29 Oct 1983Allowed
Kankala Gurunath Patro Vs D. Dhanu Patro
Orissa High Court · AIR 1984 Ori 173
Limitation Act, 1963 — Section 4
High Courts29 Oct 1983
Bhima Das Vs Ganeswar Mahapatra and Others
Orissa High Court · AIR 1984 Ori 229 : (1984) 57 CLT 142 : (1984) 1 OLR 129
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 32, 47Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts25 Oct 1983Allowed
Sri Anand Rath, Director of Public Instruction Vs (Higher Education) and Others
Orissa High Court · (1984) 1 OLR 159
Constitution of India, 1950 — Article 226, 227Orissa Education (Management of Private Colleges) Rules, 1979 — Rule 5
High Courts25 Oct 1983
Chudiamal Jain and Another Vs State of Orissa
Orissa High Court · (1984) 57 CLT 81
Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 164, 452(3)Evidence Act, 1872 — Section 154
High Courts24 Oct 1983Allowed
Rameshlal Santuka Vs Sureshlal Santuka
Orissa High Court · AIR 1984 Ori 64
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Oct 1983Dismissed
Kokila Dei Vs Balakrushna Behera (and after him) Dija and Others
Orissa High Court · AIR 1984 Ori 111
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 54
High Courts24 Oct 1983
Guljar Hussain Vs Krishna Loila and Others
Orissa High Court · (1984) 1 OLR 58
Criminal Procedure Code, 1973 (CrPC) — Section 395(2), 482Penal Code, 1860 (IPC) — Section 202(2), 307, 324, 34, 448
High Courts24 Oct 1983
Oswal Oils and Vanaspati Industries, (Prop: Oswal Woollen Mills Ltd.) and Another Vs The Food Inspector, Berhampur Municipality
Orissa High Court · (1984) 57 CLT 49 : (1984) CriLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237