High Courts05 Oct 1983
Ghanashyam Das and Others Vs The State
Orissa High Court · (1984) CriLJ 588
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,340 of 1,622
High Courts05 Oct 1983Dismissed
Dhanaful Meherani Vs Baru Meher and Others
Orissa High Court · (1984) 57 CLT 168
Penal Code, 1860 (IPC) — Section 323, 354
High Courts04 Oct 1983Dismissed
State of Orissa Vs Chakrapani Prusti
Orissa High Court · (1983) 56 CLT 457 : (1984) 1 OLR 38
High Courts04 Oct 1983Allowed
Abhimanyu alias Abina Das and Another Vs State of Orissa
Orissa High Court · (1984) 57 CLT 27 : (1984) 1 OLR 51
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 394
High Courts30 Sept 1983Allowed
Banamali Tripathy Vs Biswanath Pattanaik (deceased by L.R.) and Others
Orissa High Court · AIR 1984 Ori 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts30 Sept 1983Dismissed
State of Orissa and Another Vs Puri Municipality and Others
Orissa High Court · AIR 1984 Ori 132 : (1984) 57 CLT 111
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 38
High Courts30 Sept 1983
Ram Bhagat Agarwala Vs State of Orissa and Others
Orissa High Court · (1984) CriLJ 392
Constitution of India, 1950 — Article 21, 22, 226, 227Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts30 Sept 1983Dismissed
State of Orissa Vs R.N. Misra
Orissa High Court · AIR 1984 Ori 42 : (1984) 57 CLT 182
Arbitration Act, 1940 — Section 30, 33, 39
High Courts29 Sept 1983
Sundar Bairagi Vs The State
Orissa High Court · (1984) CriLJ 124
Penal Code, 1860 (IPC) — Section 302, 309, 84
High Courts29 Sept 1983Dismissed
Lachhman Dhublia Vs The State
Orissa High Court · (1984) 1 OLR 20
Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Sept 1983Allowed
Chandra Pati Vs Badi Gigira and Others
Orissa High Court · (1984) 1 OLR 69
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts27 Sept 1983Dismissed
State of Orissa Vs Santosh Kumar Behera and Others
Orissa High Court · (1983) 56 CLT 469
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6AOrissa Forest Act, 1972 — Section 43, 56(2)
High Courts27 Sept 1983Allowed
Prafulla Chandra Samantaray Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 479
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts23 Sept 1983
Maringa Kondh alias Krupeti Vs The State
Orissa High Court · (1984) 57 CLT 210 : (1984) 1 OLR 213
Penal Code, 1860 (IPC) — Section 302, 302II, 304
High Courts22 Sept 1983
Dr. Ashok Kumar Mishra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1984 Ori 121 : (1984) 1 OLR 248
Constitution of India, 1950 — Article 14
High Courts22 Sept 1983
Mansidh Suria Vs Republic of India
Orissa High Court · (1984) CriLJ 593
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts19 Sept 1983Allowed
Satrughana Dalabehera and Others Vs State of Orissa
Orissa High Court · (1983) 56 CLT 405
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 173(2), 173(3)Penal Code, 1860 (IPC) — Section 420
High Courts16 Sept 1983Dismissed
Purandar Sa and Others Vs Kishore Chandra Satpathy and Others
Orissa High Court · AIR 1984 Ori 54
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4
High Courts13 Sept 1983
Bachulal Meheta Vs State of Orissa
Orissa High Court · (1983) 56 CLT 511
Criminal Procedure Code, 1973 (CrPC) — Section 202, 319, 319(1), 351Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts08 Sept 1983Allowed
Kanaka Barikani Vs Chandra Sekhar Mahaprabhu and Others
Orissa High Court · AIR 1984 Ori 39
Orissa Estates Abolition Act, 1951 — Section 3, 3A, 6, 7, 8