High Courts27 Nov 1981
Narendra Kishore Chand Vs State of Orissa
Orissa High Court · (1982) 53 CLT 191 : (1982) CriLJ 934
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,359 of 1,622
High Courts25 Nov 1981Dismissed
Buti alias Gunasagar Behera and Others Vs State of Orissa
Orissa High Court · (1982) 53 CLT 130
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Nov 1981
Narasingha Charan Swain Vs Jairam Jena and Others
Orissa High Court · AIR 1982 Ori 75 : (1982) 53 CLT 87
Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Article 122Orissa High Court Rules, 1948 — Rule 13, 8
High Courts25 Nov 1981
Buty and Others Vs State of Orissa
Orissa High Court · (1982) CriLJ 938
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Nov 1981Dismissed
Samaru Oram Vs Mst. Siban Mundani and Others
Orissa High Court · (1982) 53 CLT 223
Limitation Act, 1908 — Article 148Limitation Act, 1963 — Article 61, 14 , 30(1)Orissa Money Lenders Act, 1939 — Section 17, 17(1), 17(2), 17(3)
High Courts23 Nov 1981Allowed
P.K. Kunjumon Vs Managing Director, Central Ware Housing Corporation and Others
Orissa High Court · (1985) 59 CLT 91
Central Warehousing Corporation (Staff) Regulations, 1986 — Regulation 18, 18(6)Warehousing Corporations Act, 1962 — Section 42
High Courts23 Nov 1981Allowed
Charu Chandra Patnaik Vs State of Orissa
Orissa High Court · (1982) 54 CLT 399
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 5Penal Code, 1860 (IPC) — Section 415, 420
High Courts18 Nov 1981
Saudamini Dei Vs Bhagirathi Raj
Orissa High Court · (1982) 53 CLT 93 : (1982) CriLJ 539
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts18 Nov 1981Allowed
Amiya Kumar Swain Vs Principal, Regional Engineering College, Rourkela and Others
Orissa High Court · AIR 1982 Ori 43 : (1982) 53 CLT 173
Constitution of India, 1950 — Article 226
High Courts17 Nov 1981Allowed
Suria alias Surendra Pradhan Vs The State of Orissa
Orissa High Court · (1988) 1 OCR 61
Penal Code, 1860 (IPC) — Section 395
High Courts17 Nov 1981Allowed
Smt. Hiramani Kundu and Others Vs Additional District Magistrate (Land Reforms), Balasore and Others
Orissa High Court · AIR 1982 Ori 27 : (1982) 53 CLT 47
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Land Reforms Act, 1960 — Section 36A , 67
High Courts17 Nov 1981
Jadunath Khatua Vs The State
Orissa High Court · (1982) CriLJ 954
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5
High Courts16 Nov 1981
Basanta Kumari Mohanty Vs Sarat Kumar Mohanty
Orissa High Court · (1982) 53 CLT 53 : (1982) CriLJ 485
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Nov 1981Allowed
Dalapati Majhi Vs State of Orissa
Orissa High Court · (1982) 53 CLT 106
Penal Code, 1860 (IPC) — Section 321, 322, 325
High Courts07 Nov 1981
Khagendra Gahan Vs The State
Orissa High Court · (1982) 53 CLT 121 : (1982) CriLJ 487
Evidence Act, 1872 — Section 133, 27Penal Code, 1860 (IPC) — Section 391, 395, 412
High Courts03 Nov 1981Allowed
Laxminarayan Hansda and Others Vs State of Orissa
Orissa High Court · (1982) 53 CLT 195
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34
High Courts02 Nov 1981Allowed
Nandipalli Appalaraju Vs G. Pannalal Sowcar and Others
Orissa High Court · AIR 1982 Ori 131
Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts02 Nov 1981Dismissed
Surendranath Das Adhikari (dead) and after him Harendra Kumar Das and Others Vs Sudhir Kumar Behera and Others
Orissa High Court · (1982) 53 CLT 23
High Courts31 Oct 1981
Budhu Ram and Others Vs State of Orissa
Orissa High Court · (1982) CriLJ 497
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 113, 116, 117
High Courts30 Oct 1981
Nityananda Samal Vs Naraprasad
Orissa High Court · (1982) 53 CLT 71 : (1982) CriLJ 927
Criminal Procedure Code, 1973 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 342