High Courts23 Jul 1984
Smt. Meera Devi Vs Shyam Sundar Agarwalla
Orissa High Court · AIR 1985 Ori 65
Guardians and Wards Act, 1890 — Section 25
COURT ARCHIVE
Orissa High Court judgments, 1984
313 judgments · page 8 of 16
High Courts23 Jul 1984Allowed
Kirtan Jena Vs Biswanath Swain and Another
Orissa High Court · (1984) 2 OLR 1039
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Orissa Land Reforms Act, 1960 — Section 15
High Courts20 Jul 1984Allowed
Dandapani Rout and Others Vs State of Orissa
Orissa High Court · (1984) 58 CLT 167 : (1984) 2 OLR 671
Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2)
High Courts20 Jul 1984Allowed
Chitaranjan Misra and Others Vs Banamali Misra and Others
Orissa High Court · (1984) 58 CLT 406 : (1984) 2 OLR 732
Civil Procedure Code, 1908 (CPC) — Section 115(1), 151
High Courts17 Jul 1984Dismissed
Sudarsan Acharya Vs State of Orissa and Others
Orissa High Court · (1984) 58 CLT 230 : (1984) 2 OLR 996
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12, 12(6), 13(5)
High Courts17 Jul 1984Allowed
Subarnarekha Mahavidyalaya and Others Vs The Utkal University and Another
Orissa High Court · AIR 1985 Ori 55
Constitution of India, 1950 — Article 226
High Courts17 Jul 1984Dismissed
Sitaram Vilas Talkies, Utkal Cinema, Vijaya Talkies and Jyoti Picture Palace Vs Commercial Tax Officer and Another Saheb Behera, Dayanidhi Sahoo and Dasari Rumulu Vs Commercial Tax Officer
Orissa High Court · (1984) 2 OLR 854
Orissa Entertainment Tax Act, 1946 — Section 6(1)Orissa Entertainment Tax Rules, 1947 — Rule 21, 27(1)
High Courts16 Jul 1984Allowed
Brajabandhu Panigrahi Vs The Management of Utkal Ayurvedic Co-operative Pharmacy Ltd. and Another
Orissa High Court · (1984) 49 FLR 326 : (1984) 2 OLR 812
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts16 Jul 1984Allowed
Purna Chandra Singh Vs State of Orissa
Orissa High Court · (1984) 2 OLR 756
Evidence Act, 1872 — Section 32
High Courts16 Jul 1984
State Vs Aru alias Arun Kumar Pradhan
Orissa High Court · (1984) 58 CLT 422 : (1984) 2 OLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 154, 354(3), 366, 452, 452(1)Evidence Act, 1872 — Section 24, 3
High Courts13 Jul 1984Allowed
Sashibhusan Tripathy and Another Vs State of Orissa
Orissa High Court · (1984) 58 CLT 179 : (1984) 2 OLR 724
Criminal Procedure Code, 1973 (CrPC) — Section 133, 362
High Courts10 Jul 1984Dismissed
State of Orissa Vs Shyamsundar Rath and Another
Orissa High Court · (1984) 2 OLR 677
Penal Code, 1860 (IPC) — Section 409
High Courts10 Jul 1984Dismissed
Nurun Nisha Begum Vs Hasina Khatun and Others
Orissa High Court · (1984) 58 CLT 184 : (1984) 2 OLR 709
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 165
High Courts09 Jul 1984Dismissed
Purusottam Padhee Vs Mst. Panchali Bewa
Orissa High Court · AIR 1986 Ori 138
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Land Reforms Act, 1960 — Section 40(2)
High Courts09 Jul 1984Dismissed
Purna Chandra Dash Vs Smt. Bishnu Priya Mohapatra
Orissa High Court · (1984) 2 OLR 673
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151
High Courts09 Jul 1984Allowed
Banshidhar Badajena Vs Smt. Pitambari Patra
Orissa High Court · (1984) 58 CLT 207
High Courts09 Jul 1984Dismissed
Dasarathi Patnaik and Others Vs Nilamani Bewa and Others
Orissa High Court · (1984) 2 OLR 745
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 41 Rule 4
High Courts06 Jul 1984Allowed
Krushna Chandra Behera Vs State of Orissa
Orissa High Court · (1984) 58 CLT 201 : (1984) 2 OLR 698
Bihar and Orissa Excise Act, 1915 — Section 47, 49, 55, 56, 74
High Courts04 Jul 1984Allowed
Pati Digal Vs Bandu Malik and Others
Orissa High Court · (1984) 58 CLT 107 : (1984) 2 OLR 633
Constitution of India, 1950 — Article 226Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2
High Courts04 Jul 1984Dismissed
Udayanath Mohapatra Vs Kanchan Mohapatrani and Others
Orissa High Court · (1984) 2 OLR 986
Hindu Succession Act, 1956 — Section 24, 25, 26, 28, 6