High Courts27 Jul 1983Dismissed
State of Orissa Vs Rajendra Panda and Others
Orissa High Court · AIR 1984 Ori 86
Evidence Act, 1872 — Section 11Land Acquisition Act, 1894 — Section 23, 23(1), 25(1)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,343 of 1,622
High Courts26 Jul 1983Dismissed
Municipal Council Vs The R. Udayagiri Regional Marketing Co-operative Society and Others
Orissa High Court · AIR 1984 Ori 73 : (1983) 56 CLT 323 : (1984) 1 OLR 59
Limitation Act, 1908 — Article 120, 62Limitation Act, 1963 — Article 113, 24, 30Orissa Municipal Act, 1950 — Section 131(1)
High Courts25 Jul 1983Dismissed
B.B. Patnaik Vs N.A.C. and Another
Orissa High Court · (1983) 56 CLT 356
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 31 Rule 3, 151Orissa Municipal Act, 1950 — Section 121, 123, 124, 124(1), 127Orissa Municipal Rules, 1953 — Rule 203, 208, 209, 210, 211
High Courts25 Jul 1983
Sahadeb Nayak Vs Satyabadi Nayak and Others
Orissa High Court · AIR 1984 Ori 30
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 11
High Courts25 Jul 1983Allowed
Hundari Bewa Vs Keluni Dei and Others
Orissa High Court · AIR 1984 Ori 37 : (1983) 56 CLT 400
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Jul 1983Dismissed
Ramachandra Mohanty Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 283 : (1984) 1 OLR 4
Orissa Service Code, 1939 — Rule 71
High Courts21 Jul 1983Allowed
Lingaraj Tripathy Vs State of Orissa and Others
Orissa High Court · (1983) 56 CLT 316
Orissa General Clauses Act, 1937 — Section 17
High Courts19 Jul 1983Dismissed
Brajabandhu Biswal and Another Vs The State
Orissa High Court · (1983) 56 CLT 163 : (1984) 1 OLR 9
Criminal Procedure Code, 1973 (CrPC) — Section 401(4), 446, 449
High Courts19 Jul 1983Allowed
Narahari Prusty Vs The State
Orissa High Court · (1983) 56 CLT 279 : (1984) 1 OLR 1
Penal Code, 1860 (IPC) — Section 394, 395
High Courts19 Jul 1983Allowed
Kantaru Sahu and Others Vs Dharma Sahu and Another
Orissa High Court · AIR 1983 Ori 259 : (1983) 56 CLT 152
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10(3)Evidence Act, 1872 — Section 3
High Courts14 Jul 1983Allowed
Potula Subba Rao Vs G. Ganga Rao
Orissa High Court · AIR 1985 Ori 140
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Jul 1983
Nilu and Others Vs The State
Orissa High Court · (1983) 56 CLT 123 : (1983) CriLJ 1590
Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 397, 401, 437Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts11 Jul 1983Allowed
Dr. Sarojini Pradhan Vs Union of India (UOI) and Another
Orissa High Court · AIR 1984 Ori 9 : (1983) 56 CLT 388
Mineral Concession Rules, 1960 — Rule 11(1), 54, 55
High Courts06 Jul 1983Allowed
Sri Surendra Nath Paikray Vs The Union of India (UOI) and Others
Orissa High Court · (1983) 56 CLT 160
Constitution of India, 1950 — Article 309, 311, 311(2)
High Courts06 Jul 1983Dismissed
Dhruba Padhan and Another Vs The State
Orissa High Court · (1983) 56 CLT 251
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Jul 1983Dismissed
Raghunath Behera Vs Revenue Divisional Commissioner (Southern Division) and Others
Orissa High Court · AIR 1983 Ori 281 : (1983) 56 CLT 209
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 227
High Courts06 Jul 1983Partly Allowed
Land Acquisition Officer Vs A. Krishna Murty Patnaik
Orissa High Court · AIR 1984 Ori 6 : (1983) 56 CLT 100 : (1984) 1 OLR 34
Land Acquisition Act, 1894 — Section 23
High Courts06 Jul 1983
Chalku Vs State of Orissa
Orissa High Court · (1983) 56 CLT 205 : (1983) CriLJ 1717
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 1983Allowed
Bharat Chandra Sahu Vs Abdul Satar and Others
Orissa High Court · (1983) 56 CLT 43
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts20 Jun 1983Allowed
State of Orissa and Others Vs Srinibash Mishra and after him Smt. Sakuntala Misra and Others
Orissa High Court · (1983) 56 CLT 366
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 311(2)Specific Relief Act, 1963 — Section 34, 42