High Courts07 Sept 1983Dismissed
Shyam Ray Vs Haramani Dei (deceased by LR.) and Others
Orissa High Court · AIR 1984 Ori 67 : (1983) 56 CLT 503
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,341 of 1,622
High Courts07 Sept 1983
Anama Swain and Others Vs Janakinath Mitra
Orissa High Court · (1984) 1 OLR 352
Penal Code, 1860 (IPC) — Section 504
High Courts02 Sept 1983Allowed
Pranabandhu Misra Vs The State of Orissa and Others
Orissa High Court · (1984) 1 OLR 67
Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
High Courts02 Sept 1983Allowed
Sri K. Raja Rao Vs Union of India (UOI) and Others
Orissa High Court · (1984) 57 CLT 20
Constitution of India, 1950 — Article 226, 311Railway Protection Force Act, 1957 — Section 21Railway Protection Force Rules, 1959 — Rule 41, 44, 44(10)(2), 45, 46
High Courts02 Sept 1983Dismissed
Akhila Kumar Rout and Another Vs Purusottam Rout and Others
Orissa High Court · (1984) 57 CLT 300
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts30 Aug 1983
Sridhar Kumar Das @ Dr. S.C. Das @ Srihari Kumar Das Vs Satish Ch. Giri and Others
Orissa High Court · (1983) 56 CLT 475
Court Fees Act, 1870 — Section 7
High Courts30 Aug 1983
Pradip Kumar Sahu Vs Sobharani Samantaray
Orissa High Court · AIR 1984 Ori 29 : (1983) 56 CLT 363
Divorce Act, 1869 — Section 10, 22, 23
High Courts30 Aug 1983Dismissed
Radhasyam Jena and Others Vs Jagannath Jena and Another
Orissa High Court · (1983) 56 CLT 459 : (1984) 1 OLR 54
Hindu Succession Act, 1956 — Section 22, 22(2)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts30 Aug 1983
Christo Sevak Nag Vs Sarojini Takri and Another
Orissa High Court · (1983) 56 CLT 354
Divorce Act, 1869 — Section 10, 17Penal Code, 1860 (IPC) — Section 498
High Courts30 Aug 1983
Padmanava Mohapatra , P.K. Misra, Adv. Vs The State ,Additional Government Adv.
Orissa High Court · (1984) 57 CLT 219
Evidence Act, 1872 — Section 114, 3, 45, 46Penal Code, 1860 (IPC) — Section 392, 395
High Courts27 Aug 1983Dismissed
The Executive Officer-cum-Tahsildar Vs Commissioner of Endowments and Others
Orissa High Court · AIR 1984 Ori 115
Orissa Hindu Religious Endowments Act, 1951 — Section 32(2), 56(2)
High Courts26 Aug 1983Allowed
Md. Sakur Vs The State
Orissa High Court · (1986) 23 ELT 332
Customs Act, 1962 — Section 111, 11A , 11B, 11C, 11D
High Courts24 Aug 1983Allowed
Upendranath Nayak and Others Vs Union of India (UOI) and Another
Orissa High Court · AIR 1984 Ori 71 : (1984) 1 OLR 10
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 465, 467, 468, 471
High Courts24 Aug 1983
Dhania Naik Vs State of Orissa
Orissa High Court · (1983) 56 CLT 427 : (1984) CriLJ 397
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts24 Aug 1983Dismissed
Khetrabasi Chhatoray Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 517 : (1984) 1 OLR 25
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Aug 1983Dismissed
Panchanan Bhatacharya and Another Vs Ushamani Bhatacharya
Orissa High Court · (1988) 1 OCR 555
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 494, 495
High Courts12 Aug 1983Allowed
Sagarmall Agarwalla Vs State of Orissa and Others
Orissa High Court · AIR 1984 Ori 11 : (1983) 56 CLT 267
Constitution of India, 1950 — Article 19(1)
High Courts11 Aug 1983
Mulia Kirsani Vs The State
Orissa High Court · (1983) 56 CLT 349 : (1984) CriLJ 123
Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 1983Dismissed
Debendranath Das and Others Vs Smt. Ushalata Soo and Others
Orissa High Court · (1983) 56 CLT 439
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 61, 63
High Courts10 Aug 1983Dismissed
Oriental Fire and General Insurance Company Ltd. and etc. Vs Smt. Narayanibai and Others
Orissa High Court · (1984) 2 ACC 316 : AIR 1984 Ori 43 : (1983) 56 CLT 415
Motor Vehicles Act, 1939 — Section 110(4), 110B, 95(1)