High Courts06 Aug 1984Allowed
Ajit Kumar Mitra Vs Puri Municipality and Another
Orissa High Court · (1984) 58 CLT 298 : (1984) 2 OLR 870
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123
COURT ARCHIVE
Orissa High Court judgments, 1984
313 judgments · page 7 of 16
High Courts06 Aug 1984Dismissed
Uamash Chandra Guru and Others Vs Dinabandhu Guru and Others
Orissa High Court · AIR 1985 Ori 115
Orissa Land Reforms Act, 1960 — Section 40(3), 40A
High Courts05 Aug 1984Dismissed
Ramesh Chandra Guru and Others Vs Dinabandhu Guru and Others
Orissa High Court · (1984) 58 CLT 391
Civil Procedure Code, 1908 (CPC) — Section 97Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)Orissa Land Reforms Act, 1960 — Section 40, 40(3), 40A
High Courts03 Aug 1984Dismissed
Dambarudhar Bhunya Vs Muralidhar Bhunya and Others
Orissa High Court · AIR 1986 Ori 15 : (1984) 58 CLT 325
Civil Procedure Code, 1908 (CPC) — Section 35, 96
High Courts03 Aug 1984Allowed
Srinibas Kar and Another Vs Orissa University of Agriculture and Technology and Another
Orissa High Court · (1984) 58 CLT 272
Constitution of India, 1950 — Article 226
High Courts03 Aug 1984Allowed
V. Krishnaveni Vs V. Narasingha Rao and Another
Orissa High Court · (1984) 2 OLR 838
Hindu Marriage (Amendment) Act, 1976 — Section 28AHindu Marriage Act, 1955 — Section 24Limitation Act, 1963 — Article 136
High Courts02 Aug 1984Allowed
Babaji Charan Jena @ Biswal Vs Gokali Biswal
Orissa High Court · (1984) 58 CLT 305
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts01 Aug 1984Allowed
Gobinda Nayak Vs D. Mishra and Others
Orissa High Court · (1984) 2 OLR 741
High Courts31 Jul 1984Allowed
Gopal Chandra Chaudhury Vs The Life Insurance Corporation of India
Orissa High Court · AIR 1985 Ori 120 : (1984) 58 CLT 352
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Specific Relief Act, 1963 — Section 40
High Courts30 Jul 1984Allowed
Gama Mian Vs The State
Orissa High Court · (1984) 58 CLT 240
Penal Code, 1860 (IPC) — Section 307, 309, 391, 395, 398
High Courts30 Jul 1984Allowed
Mantu alias Sunil Kumar Bhuyan Vs State of Orissa
Orissa High Court · (1985) 1 OLR 4
Evidence Act, 1872 — Section 3 , 60
High Courts27 Jul 1984Allowed
Amiya Kumar Mohanty Vs Paichha Dalai and Others
Orissa High Court · (1984) 58 CLT 507
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), 151
High Courts27 Jul 1984Allowed
Maguni Chandra Dwibedi Vs Sardar Gurbachan Singh Dugal
Orissa High Court · (1984) 58 CLT 343
Civil Procedure Code, 1908 (CPC) — Section 115Orissa House Rent Control Act, 1967 — Section 10, 10(1), 15, 7
High Courts26 Jul 1984Allowed
Sambhunath Puhan Vs State of Orissa
Orissa High Court · (1984) 58 CLT 293
Penal Code, 1860 (IPC) — Section 324, 504
High Courts25 Jul 1984Allowed
Narasingha Satpathy and Others Vs Labanya Dibya and Others
Orissa High Court · (1984) 58 CLT 454
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2(3), Order 39 Rule 2A, Order 43 Rule 1, 151
High Courts24 Jul 1984Allowed
Mayadhar Behera Vs Bhagabat Nath and Another
Orissa High Court · (1984) 58 CLT 598 : (1984) 2 OLR 749
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10, 115, 151, 26
High Courts24 Jul 1984Allowed
Gouri Shankar Mohapatra Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 30
Constitution of India, 1950 — Article 226, 311
High Courts23 Jul 1984Allowed
Gatikrishna Mohanty and Another Vs Board of Secondary Education and Another
Orissa High Court · (1984) 2 OLR 1013
Board of Secondary Education Regulations — Regulation 34A, 34B, 6
High Courts23 Jul 1984
Rama Chandra Kar and Others Vs Bichitrananda Kar and Others
Orissa High Court · (1984) 58 CLT 275 : (1984) 2 OLR 714
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Orissa High Court Rules, 1948 — Rule 15, 5, 7
High Courts23 Jul 1984Allowed
Somnath Sipka Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 100 : (1984) 58 CLT 306
Orissa Land Reforms Act, 1960 — Section 22(3)Orissa Public Demands Recovery Act, 1962 — Section 6