COURT ARCHIVE

Orissa High Court judgments

32,421 judgments · page 1,360 of 1,622

High Courts29 Oct 1981Allowed

Premananda Moher Vs Revenue Officer-cum-Additional Tahsildar, Bargarh and Others

Orissa High Court · AIR 1982 Ori 77 : (1981) 52 CLT 523

Constitution of India, 1950 — Article 226Orissa Land Reforms (Amendment) Act, 1966 — Section 43Orissa Land Reforms (General) Rules, 1965 — Rule 30(2)

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High Courts28 Oct 1981

State of Orissa Vs Orissa Road Transport Company Ltd.

Orissa High Court · (1983) 53 STC 329

Orissa Sales Tax Act, 1947 — Section 2(c), 24(1)

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High Courts28 Oct 1981Allowed

Rajendra Singh Bhatia Vs State of Orissa and Others

Orissa High Court · AIR 1982 Ori 111 : (1982) 53 CLT 497

Constitution of India, 1950 — Article 299(1)

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High Courts28 Oct 1981Allowed

Purnananda Behera and Another Vs Sunakar Singh and Another

Orissa High Court · (1982) 53 CLT 39

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 111A

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High Courts28 Oct 1981Allowed

Shri P. Srirangu Patra Vs State of Orissa

Orissa High Court · (1982) 53 CLT 478

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High Courts26 Oct 1981

Jotish Roy Vs The State

Orissa High Court · (1982) 53 CLT 12 : (1982) CriLJ 269

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 463Evidence Act, 1872 — Section 29, 30Penal Code, 1860 (IPC) — Section 302

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High Courts26 Oct 1981Allowed

Basanti Talkies and Another Vs The State of Orissa and Others

Orissa High Court · (1982) 53 CLT 35

Minimum Wages Act, 1948 — Section 5, 6(1), 9

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High Courts26 Oct 1981Allowed

State Bank of India Vs Ashok Stores and Others

Orissa High Court · AIR 1982 Ori 34 : (1982) 53 CLT 552

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)

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High Courts22 Oct 1981

State of Orissa Vs Shree Shree Goursundar Rice and Oil Mill

Orissa High Court · (1982) 50 STC 202

Orissa Sales Tax Act, 1947 — Section 24(2)(b)

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High Courts22 Oct 1981Allowed

Bhagirathi Kar and Another Vs Jagannath Roul and Others

Orissa High Court · AIR 1982 Ori 241 : (1982) 53 CLT 441

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36

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High Courts22 Oct 1981

State of Orissa Vs Cifoods Limited

Orissa High Court · (1982) 50 STC 152

Orissa Sales Tax Act, 1947 — Section 24(1), 3B

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High Courts21 Oct 1981Allowed

Babaji Charan Rout Vs State of Orissa and Others

Orissa High Court · (1982) 53 CLT 102

Constitution of India, 1950 — Article 226, 311(1)

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High Courts21 Oct 1981

State of Orissa Vs Babulal Ballabbhdas

Orissa High Court · (1982) 50 STC 200

Central Sales Tax (Amendment) Act, 1969 — Section 9, 9(1)

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High Courts21 Oct 1981

State of Orissa Vs Santosh Agency

Orissa High Court · (1982) 50 STC 393

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High Courts21 Oct 1981

State of Orissa Vs Antaryami Panigrahi

Orissa High Court · (1982) 50 STC 98

Orissa Sales Tax Act, 1947 — Section 24(1), 5(1)

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High Courts21 Oct 1981

Smt. Reena Padhi and Others Vs Owners and parties, interested, in the motor vessel 'Jagdhir' No. 1623 registered at the Bombay Port of Registry, India and Another

Orissa High Court · AIR 1982 Ori 57

Civil Procedure Code, 1908 (CPC) — Section 112, 20, 9Constitution of India, 1950 — Article 225Government of India Act, 1935 — Section 106, 229(1)

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High Courts21 Oct 1981

Sri Bhanuganga Tribhuban Deb Vs Tahsildar-cum-Revenue Officer, Sambalpur and Others

Orissa High Court · AIR 1982 Ori 83 : (1982) 53 CLT 1

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 104Orissa Land Reforms Act, 1960 — Section 2(1), 2(14), 2(5), 38, 39

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High Courts20 Oct 1981

Suresh Chandra Jatnia Vs State of Orissa

Orissa High Court · (1982) 53 CLT 110 : (1982) 50 STC 372

Orissa Sales Tax Act, 1947 — Section 12(2), 12(4), 24(1)

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High Courts19 Oct 1981Dismissed

Ananta Charan Das Vs Tahasildar and Others

Orissa High Court · (1982) 53 CLT 501

Orissa Land Reforms Act, 1960 — Section 37

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High Courts19 Oct 1981

Sidha Dehury and Others Vs State of Orissa

Orissa High Court · (1981) 52 CLT 512 : (1982) CriLJ 500

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134

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