COURT ARCHIVE

Orissa High Court judgments

32,421 judgments · page 1,357 of 1,622

High Courts13 Jan 1982Dismissed

Mayadhar Nayak Vs Sub-Divisional Officer, Jajpur and Others

Orissa High Court · AIR 1982 Ori 221 : (1982) 54 CLT 265

Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 101 , 102, 103, 104Representation of the People Act, 1951 — Section 100, 32, 36, 36(2)

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High Courts05 Jan 1982Allowed

State of Orissa Vs Trinath Dash and Others Trinath alias Trinath Charan Dash and Others Vs State of Orissa

Orissa High Court · (1982) 54 CLT 83

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 203, 302, 304, 311

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High Courts05 Jan 1982

Sikhar Behara and Others Vs The State

Orissa High Court · (1982) CriLJ 1167

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

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High Courts05 Jan 1982

State of Orissa and etc. Vs Trinath Dash and Others

Orissa High Court · (1982) CriLJ 942

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 203, 302, 304, 323

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High Courts04 Jan 1982Dismissed

Ramesh Chandra Sahu Vs State of Orissa

Orissa High Court · (1982) 53 CLT 345

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 362, 437(5)Penal Code, 1860 (IPC) — Section 395, 458

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High Courts24 Dec 1981Allowed

Kangalu Padhan and Another Vs Dhaneswar Mishra and Others

Orissa High Court · AIR 1982 Ori 120(2) : (1982) 53 CLT 413

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96

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High Courts23 Dec 1981

S.B. Goenka Vs Rajendra Prasad Agarwalla

Orissa High Court · (1982) CriLJ 1228

Penal Code, 1860 (IPC) — Section 420

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High Courts22 Dec 1981Dismissed

Sadasiba Ratha and Others Vs Bimala Dibya and Others

Orissa High Court · AIR 1982 Ori 129

Limitation Act, 1963 — Article 57

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High Courts22 Dec 1981Dismissed

Bauri and Others Vs Natabar Swain and Others

Orissa High Court · AIR 1982 Ori 268

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts22 Dec 1981Dismissed

Raghab Padhan (deceased) through L.Rs. Vs Sadasiba Champati (deceased) through L.Rs. and Others

Orissa High Court · (1982) 53 CLT 244

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)

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High Courts22 Dec 1981

Sri Baikunthanath Das Vs Chief Dt. Medical Officer and Others

Orissa High Court · (1982) 53 CLT 251 : (1982) 2 LLJ 198

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High Courts22 Dec 1981Dismissed

Satyajit Roy Choudhury and Others Vs Utkal University and Others

Orissa High Court · AIR 1982 Ori 266 : (1982) 53 CLT 388 : (1982) 53 CLT 383

Constitution of India, 1950 — Article 226

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High Courts21 Dec 1981

Khirod Chandra Sahu Vs State of Orissa and Another

Orissa High Court · (1982) CriLJ 1928

Constitution of India, 1950 — Article 166, 213, 226, 309Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 12, 3

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High Courts21 Dec 1981Dismissed