High Courts24 Apr 1982
Debananda Das Mohapatra Vs State of Orissa and Another
Orissa High Court · (1982) CriLJ 1727
National Security Act, 1980 — Section 8Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 379
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,353 of 1,622
High Courts24 Apr 1982Allowed
Narayana Misra Vs State of Orissa and Others
Orissa High Court · (1982) 54 CLT 54
Constitution of India, 1950 — Article 311(2)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(4), 15, 15(6)
High Courts23 Apr 1982
Debiprasad Padhi and Another Vs State of Orissa
Orissa High Court · (1982) CriLJ 2214
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 143, 147, 201, 302, 323
High Courts21 Apr 1982Dismissed
Mulraj Doshi Vs Gangadhar Singhania
Orissa High Court · AIR 1982 Ori 191 : (1982) 53 CLT 577
Civil Procedure Code, 1908 (CPC) — Section 24Orissa House Rent Control Act, 1968 — Section 15
High Courts20 Apr 1982
Joda Sabaran and Others Vs State of Orissa
Orissa High Court · (1982) CriLJ 1926
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 1982Allowed
Bhawani Shankar Nath Vs State of Orissa
Orissa High Court · (1982) 53 CLT 595
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 456, 457
High Courts19 Apr 1982Dismissed
P. Soma Sundar Rao Vs State of Orissa and Others
Orissa High Court · (1982) 54 CLT 257
Constitution of India, 1950 — Article 14, 16, 16(1), 311(2)Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)
High Courts19 Apr 1982Dismissed
Madhu Sethi and Another Vs Bishnu Sethi and Others
Orissa High Court · AIR 1982 Ori 204
Civil Procedure Code, 1908 (CPC) — Section 11, 151, 152
High Courts19 Apr 1982Dismissed
Madhu Sethi (after him) Pade Sethi and Another Vs Bishnu Sethi (after him) Digdhan Sethi and Others
Orissa High Court · (1982) 53 CLT 590
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18, 151 , 152Criminal Procedure Code, 1973 (CrPC) — Section 145Payment of Wages Act, 1936 — Section 15(2)
High Courts16 Apr 1982Dismissed
State of Orissa and Others Vs Patel Engineering Company Ltd. Secretary to Government of Orissa, Irrigation and Power Department and Others Vs Patel Engineering Company Ltd. and Others
Orissa High Court · (1982) 54 CLT 6
Arbitration Act, 1940 — Section 28, 29, 30, 33
High Courts16 Apr 1982Dismissed
Chhotabhai and Another Vs Iswaribhai
Orissa High Court · AIR 1982 Ori 203
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2
High Courts15 Apr 1982Allowed
Kishore Chandra Das Vs State of Orissa
Orissa High Court · (1982) 53 CLT 559
Essential Commodities Act, 1955 — Section 7
High Courts13 Apr 1982
Sukadev Singh Vs The State Transport Authority and Others
Orissa High Court · (1983) CriLJ 528
Constitution of India, 1950 — Article 22, 226, 227Contempt of Courts Act, 1971 — Section 12Motor Vehicles Act, 1988 — Section 47
High Courts09 Apr 1982Allowed
Ram Raja Ram Vs Dhruba Charan Jena
Orissa High Court · AIR 1982 Ori 264 : (1982) 53 CLT 537
Evidence Act, 1872 — Section 102Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts07 Apr 1982
Dharamchand Jain Vs State of Orissa and Others
Orissa High Court · AIR 1982 Ori 163
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 55
High Courts06 Apr 1982Dismissed
D. Chaturbhuj Jain Bhansali and Another Vs Bijoy Chandra Bakshi and Others
Orissa High Court · AIR 1982 Ori 178 : (1982) 53 CLT 529
Orissa House Rent Control Act, 1958 — Section 7(2)
High Courts05 Apr 1982Dismissed
Laxman Hota Vs Rama Chandra Hota and Others
Orissa High Court · AIR 1982 Ori 194 : (1982) 53 CLT 488
Hindu Minority and Guardianship Act, 1956 — Section 8(1), 8(3)
High Courts05 Apr 1982Allowed
Prasanna Mali and Others Vs Raghumani Misra
Orissa High Court · AIR 1982 Ori 213 : (1982) 54 CLT 48
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts05 Apr 1982
The State Vs Kanhu Charan Barik
Orissa High Court · (1983) CriLJ 133
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 354, 366Penal Code, 1860 (IPC) — Section 302
High Courts31 Mar 1982Partly Allowed
Executive Engineer, Rural Engineering Division, Dhenkanal Vs Biswanath Agarwalla
Orissa High Court · AIR 1982 Ori 263
Arbitration Act, 1940 — Section 13, 29