High Courts21 Oct 1982Dismissed
Damodar Patnaik Vs Juria Sahu
Orissa High Court · (1983) 55 CLT 240
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Orissa House Rent Control Act, 1967 — Section 10(3), 13, 13(1), 7
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,349 of 1,622
High Courts21 Oct 1982Dismissed
Gopal Meher and Others Vs Dala Bariha and Others
Orissa High Court · AIR 1983 Ori 27 : (1982) 54 CLT 613
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Estates Abolition Act, 1951 — Section 1, 7
High Courts21 Oct 1982
Jadumani Biswal Vs Narayan Chandra Biswal (deceased by L.R.) and Others
Orissa High Court · AIR 1983 Ori 114 : (1982) 54 CLT 584
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4)
High Courts18 Oct 1982Allowed
Lord Match Industries and Others Vs M.S. Selvasekaran
Orissa High Court · (1983) 55 CLT 24
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 420
High Courts18 Oct 1982Dismissed
State of Orissa and Others Vs B.C. Pasayat and Another
Orissa High Court · AIR 1983 Ori 29 : (1983) 55 CLT 67
Arbitration Act, 1940 — Section 8(2)
High Courts18 Oct 1982
M.S. Jaggi Vs Registrar, High Court of Orissa and Another
Orissa High Court · (1982) 54 CLT 601 : (1983) CriLJ 1527
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 191, 193, 199, 200
High Courts18 Oct 1982Dismissed
Kamal Lochan Sen Vs State of Orissa
Orissa High Court · (1982) 54 CLT 509
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(2), 170, 173, 173(2)
High Courts12 Oct 1982
General Manager, Orissa State Road Transport Corporation Vs Maheswar Rout and Others
Orissa High Court · AIR 1983 Ori 128 : (1982) 54 CLT 619
Motor Vehicles Act, 1939 — Section 110B
High Courts12 Oct 1982Dismissed
Sarada Dei Vs Khirod Kumar Sahu and Others, etc.
Orissa High Court · AIR 1983 Ori 155 : (1983) 55 CLT 461
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts06 Oct 1982
State of Orissa Vs Santosh Kumar and Co.
Orissa High Court · (1983) 54 STC 322
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts06 Oct 1982Dismissed
Bhramar Pradhan Vs Govinda Mahapatra and Others
Orissa High Court · AIR 1983 Ori 36
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 104, 114Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts06 Oct 1982Dismissed
Sulabha Gouduni and Others Vs Abhimanyu Gouda and Others
Orissa High Court · AIR 1983 Ori 71
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3
High Courts06 Oct 1982Allowed
Gopinath Deb Vs Budhia Swain and Others
Orissa High Court · AIR 1983 Ori 31 : (1982) 54 CLT 515
Civil Procedure Code, 1908 (CPC) — Section 151Orissa Estates Abolition Act, 1951 — Section 38A, 6, 7, 8A, 8A(2)
High Courts04 Oct 1982
State of Orissa Vs Orissa Steel Corporation
Orissa High Court · (1983) 54 STC 391
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts28 Sept 1982Dismissed
Dasarathi Purohit Vs State of Orissa and Others
Orissa High Court · AIR 1983 Ori 73 : (1982) 54 CLT 506
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 37, 37A
High Courts28 Sept 1982Dismissed
Secretary, Works Department, Govt. of Orissa and Another Vs Govinda Choudhury
Orissa High Court · AIR 1983 Ori 83
Arbitration Act, 1940 — Section 30, 33
High Courts27 Sept 1982Allowed
Gedela Sankaram Naidu Vs Kadraka Surana
Orissa High Court · (1983) 55 CLT 452
Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18, 19, 2Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Sept 1982
Orient Paper and Industries Ltd. Vs Assistant Collector of Central Excise and Others
Orissa High Court · (1983) ECR 226 : (1988) 35 ELT 624
High Courts27 Sept 1982
Straw Products Limited Vs Factory Officer, Central Excise and Others
Orissa High Court · (1983) 3 ECR 222 : (1986) 23 ELT 70
High Courts25 Sept 1982Allowed
Chakradhar Choudhury Vs Padmalav Das and Others
Orissa High Court · AIR 1983 Ori 184
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9