High Courts11 Aug 1982
Achuta and Others Vs Smt Bewa
Orissa High Court · (1982) 54 CLT 369 : (1982) CriLJ 2349
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 454, 482Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,351 of 1,622
High Courts11 Aug 1982Dismissed
B.N. Dash and Others Vs Bijay Ketan Mohanty
Orissa High Court · (1984) 58 CLT 311
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 7 Rule 11, 115Constitution of India, 1950 — Article 227
High Courts09 Aug 1982
Ramabatar Agarwalla Vs The State
Orissa High Court · (1982) 54 CLT 345 : (1983) CriLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 107
High Courts09 Aug 1982Dismissed
Bhaskar Chandra Behera and Others Vs Ranital Rice Mill Co. and Others
Orissa High Court · AIR 1983 Ori 77 : (1982) 54 CLT 375
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Aug 1982
Pabitra Swal Singh Vs Smt. Manikya Debi
Orissa High Court · (1982) 54 CLT 383 : (1982) CriLJ 2352
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
High Courts06 Aug 1982Dismissed
State of Orissa Vs J.N. Choudhury
Orissa High Court · AIR 1982 Ori 275 : (1981) 52 CLT 451
Arbitration Act, 1940 — Section 13, 29, 30
High Courts06 Aug 1982Dismissed
Nabin Chandra Patnaik Vs Narendra Mohapatra
Orissa High Court · (1982) 54 CLT 359
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)Penal Code, 1860 (IPC) — Section 500
High Courts03 Aug 1982Dismissed
Hadu Mohapatra and Others Vs Radha Bewa
Orissa High Court · AIR 1983 Ori 4 : (1982) 54 CLT 305
Civil Procedure Code, 1908 (CPC) — Section 100, 9Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Hindu Religious Endowments Act, 1951 — Section 73
High Courts03 Aug 1982Allowed
Damodar Das Vs Gadadhar Mallik and Others
Orissa High Court · AIR 1982 Ori 234 : (1982) 54 CLT 245
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 90, Order 9 Rule 13, 11
High Courts02 Aug 1982Allowed
Sanatan Das Vs Smt. Ahalya Dei and Others
Orissa High Court · AIR 1983 Ori 8
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts29 Jul 1982Dismissed
Bairagi Ch. Das Vs Kartik Chandra Das and Others
Orissa High Court · AIR 1982 Ori 272 : (1982) 54 CLT 298
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115
High Courts26 Jul 1982Dismissed
Union of India (UOI) and Others Vs Allied Construction Company
Orissa High Court · AIR 1982 Ori 283 : (1982) 54 CLT 363
Arbitration Act, 1940 — Section 11(2), 13Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Jul 1982
State of Orissa and Others Vs Gangaram Chhapolia and Another
Orissa High Court · AIR 1982 Ori 277 : (1982) 54 CLT 214
Arbitration Act, 1940 — Section 8
High Courts26 Jul 1982Dismissed
State Vs Bipra Samal
Orissa High Court · (1982) 54 CLT 321
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 326, 458
High Courts23 Jul 1982
Raibari Behera Vs Mangaraj Behera
Orissa High Court · (1982) 54 CLT 566 : (1983) CriLJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Jul 1982
Rabindra Dhal and Others Vs Jairam Sethi
Orissa High Court · (1982) 54 CLT 498 : (1982) CriLJ 2144
Criminal Procedure Code, 1973 (CrPC) — Section 2, 244, 245, 247, 256Penal Code, 1860 (IPC) — Section 379
High Courts14 Jul 1982Allowed
Jatani Dei Vs Udayanath Behera
Orissa High Court · AIR 1983 Ori 252
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts14 Jul 1982Dismissed
State of Orissa Vs Prathamakhandi Labour Contract Co-operative Societies Ltd. and Another
Orissa High Court · AIR 1983 Ori 254
Arbitration Act, 1940 — Section 30
High Courts14 Jul 1982Allowed
Shri Lingaraj Jena Vs The State of Orissa and Others
Orissa High Court · (1982) 54 CLT 204
High Courts05 Jul 1982
Shantimanl Dei Vs Lingaraj Moharana and Others
Orissa High Court · (1982) CriLJ 1567
Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 109, 494