High Courts25 Mar 1983Dismissed
Gafur Khan and Others Vs Government of Orissa and Another
Orissa High Court · AIR 1983 Ori 251 : (1983) 56 CLT 85
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,345 of 1,622
High Courts25 Mar 1983Allowed
Sk. Allah Bakhas and etc. Vs Dhirendranath Panda and Another
Orissa High Court · AIR 1983 Ori 203
Motor Vehicles Act, 1939 — Section 110B
High Courts25 Mar 1983Allowed
Godabarish Satpathy Vs Brundaban Mishra and Another
Orissa High Court · AIR 1983 Ori 242
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Motor Vehicles Act, 1939 — Section 110B
High Courts25 Mar 1983Allowed
Orissa Road Transport Company Ltd. Vs The Sales Tax Officer
Orissa High Court · (1983) 54 STC 22
Constitution of India, 1950 — Article 226
High Courts23 Mar 1983
Godabarish Satpathy Vs Brundaban Mishra and Another
Orissa High Court · (1984) 1 ACC 460
High Courts22 Mar 1983Dismissed
Dr. Chittaranjan Misra Vs State of Orissa and Others
Orissa High Court · AIR 1983 Ori 236 : (1983) 55 CLT 455
Constitution of India, 1950 — Article 226
High Courts21 Mar 1983
Rupa Jena and Others Vs Tapai Swain and Others
Orissa High Court · (1983) 55 CLT 434 : (1983) CriLJ 1331
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397
High Courts17 Mar 1983Dismissed
The State or Orissa Vs Arjuna Das
Orissa High Court · (1983) 55 CLT 531
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 4Penal Code, 1860 (IPC) — Section 395
High Courts17 Mar 1983Allowed
Madhu Sundhi Vs State of Orissa
Orissa High Court · (1983) 55 CLT 360
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts11 Mar 1983
Fakira Naik and Others Vs State of Orissa
Orissa High Court · (1983) 55 CLT 327 : (1983) CriLJ 1336
Criminal Procedure Code, 1973 (CrPC) — Section 167, 57
High Courts09 Mar 1983Allowed
Sri Sarat Kumar Misra Vs Managing Committee of Teisipur High School and Others
Orissa High Court · (1983) 55 CLT 446
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20, 22, 23, 26, 26(1)
High Courts07 Mar 1983Dismissed
Laxmi Narayan Agarwalla and Others etc. Vs State of Orissa and Others etc.
Orissa High Court · AIR 1983 Ori 210 : (1983) 55 CLT 362
Constitution of India, 1950 — Article 14, 19, 226, 245, 246Mineral Concession Rules, 1960 — Rule 27Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 25, 9, 9A
High Courts04 Mar 1983Allowed
The United Puri Nimapara Central Co-operative Bank Ltd. and Others Vs Prafulla Kumar Mishra
Orissa High Court · (1983) 55 CLT 489
Constitution of India, 1950 — Article 12, 226, 311Limitation Act, 1963 — Article 7, 11, 14, 5Orissa Co-operative Societies Act, 1962 — Section 127
High Courts04 Mar 1983Allowed
Ramakrishna Kar Vs State of Orissa
Orissa High Court · (1983) 55 CLT 333
Constitution of India, 1950 — Article 14, 226Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 4, 4(1), 4(3), 4(4), 4AOrissa Education Act, 1969 — Section 10(2)
High Courts25 Feb 1983Allowed
Uchhab Pradhan and Others Vs Bihari Pradhan and Others
Orissa High Court · (1983) 56 CLT 27
High Courts21 Feb 1983Dismissed
Smt. Dhobani Dei and Others Vs Smt. Suchitra Mohanti and Others
Orissa High Court · AIR 1983 Ori 247 : (1983) 55 CLT 320
Registration Act, 1908 — Section 17(2)
High Courts21 Feb 1983Dismissed
Brundaban Misra Vs Iswar Swain and Others
Orissa High Court · AIR 1983 Ori 172 : (1983) 56 CLT 241
Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Succession Act, 1956 — Section 14(1)Transfer of Property Act, 1882 — Section 123, 54
High Courts16 Feb 1983
State of Orissa Vs Md. Adam Sharif
Orissa High Court · (1983) 55 CLT 301 : (1983) CriLJ 1327
Essential Commodities Act, 1955 — Section 10C, 7
High Courts15 Feb 1983
Basanta Kumar Swain Vs Smt. Sumati Swain
Orissa High Court · (1983) 55 CLT 351 : (1983) CriLJ 1384
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Feb 1983Dismissed
Ram Chandra Das Vs Hiralal Modi and Others
Orissa High Court · AIR 1984 Ori 21
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1967 — Section 2(4)Registration Act, 1908 — Section 49