High Courts01 Oct 1981
Harihar Samal Vs The State of Orissa
Orissa High Court · (1982) CriLJ 1156
Criminal Procedure Code, 1973 (CrPC) — Section 164, 319Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 395, 436
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,361 of 1,622
High Courts01 Oct 1981
Rasananda Patra Vs State of Orissa
Orissa High Court · (1982) 54 CLT 171 : (1982) CriLJ 272
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 161, 409
High Courts01 Oct 1981Allowed
State of Orissa Vs Balaram Sahu Balaram Sahu Vs State of Orissa
Orissa High Court · (1982) 53 CLT 18
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts30 Sept 1981Dismissed
Chuian Mahallik Vs State of Orissa
Orissa High Court · (1982) 54 CLT 136
Penal Code, 1860 (IPC) — Section 302, 324, 34, 342
High Courts30 Sept 1981Allowed
Simadri Panda Vs Durgasi China Appanna and Others
Orissa High Court · AIR 1982 Ori 25
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Sept 1981
Damu Santa Vs The State
Orissa High Court · (1982) 53 CLT 470 : (1982) CriLJ 1160
Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
High Courts30 Sept 1981
Gandaram Taria Vs The State
Orissa High Court · (1982) 53 CLT 520 : (1982) CriLJ 1229
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 392
High Courts29 Sept 1981Allowed
Rahas Bewa Vs Kanduri Charan Sutar and Others
Orissa High Court · AIR 1982 Ori 48 : (1982) 54 CLT 143
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)Specific Relief Act, 1963 — Section 38
High Courts28 Sept 1981
Krishna Chandra Das Vs The State of Orissa and Others
Orissa High Court · (1982) 53 CLT 7 : (1982) CriLJ 1724
Constitution of India, 1950 — Article 161, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302, 55
High Courts28 Sept 1981
Ajoy Kumar Singh Vs Pata Dei and Others
Orissa High Court · AIR 1982 Ori 51
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 111A, 95, 95(5), 96(2), 99(2)Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 7
High Courts28 Sept 1981Allowed
Rama Subudhi and Others Vs Bhagirathi and Others
Orissa High Court · AIR 1982 Ori 86 : (1982) 53 CLT 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, 47
High Courts28 Sept 1981
State of Orissa Vs Pitabas Naik and Others
Orissa High Court · (1982) CriLJ 1163
Penal Code, 1860 (IPC) — Section 140, 302
High Courts26 Sept 1981
Dolagobinda Panigrahi Vs The Orissa University of Agriculture and Technology and Others
Orissa High Court · AIR 1982 Ori 89 : (1982) 54 CLT 16
Constitution of India, 1950 — Article 226Orissa University Semester Regulations — Regulation 37
High Courts25 Sept 1981
Niranjan Behera Vs Satyanarayan Mahaswari
Orissa High Court · (1981) 52 CLT 485 : (1981) CriLJ 1790
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 18, 19, 20
High Courts24 Sept 1981
Lord Sakhi-Gopinath Mohaprabhu and Another Vs State of Orissa and Another
Orissa High Court · AIR 1982 Ori 7 : (1981) 52 CLT 455
Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 19(5)
High Courts21 Sept 1981
Jana Munda Vs State of Orissa
Orissa High Court · (1981) 52 CLT 507 : (1981) CriLJ 1763
Penal Code, 1860 (IPC) — Section 302
High Courts21 Sept 1981
Basudev Bissoi Vs Revenue Officer, Berhampur and Others
Orissa High Court · AIR 1982 Ori 19 : (1981) 52 CLT 498
Orissa Land Reforms Act, 1960 — Section 2, 37A
High Courts21 Sept 1981
Kumar Majhi Vs State of Orissa
Orissa High Court · (1981) 52 CLT 546 : (1981) CriLJ 1787
Penal Code, 1860 (IPC) — Section 302, 307, 325, 392
High Courts18 Sept 1981Allowed
Kanhu Charan Mohanty Vs Bishnu Charan Mohanty and Others
Orissa High Court · (1982) 53 CLT 44
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts18 Sept 1981
Santosh Singh Vs State of Orissa
Orissa High Court · (1982) 53 CLT 219 : (1982) 50 STC 373
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Orissa Sales Tax Act, 1947 — Section 24(2)(b)