High Courts02 Jul 1984
The State Vs Aru Pradhan
Orissa High Court · (1985) CriLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 144, 235, 354, 452, 457Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 114, 302
COURT ARCHIVE
Orissa High Court judgments, 1984
313 judgments · page 9 of 16
High Courts02 Jul 1984Allowed
Chintamani Nahak alias Naik Vs State of Orissa
Orissa High Court · (1984) 58 CLT 211 : (1984) 2 OLR 653
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 1984Allowed
Kedarnath Jain Vs Shripal Mahajan and Others
Orissa High Court · AIR 1984 Ori 199
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts29 Jun 1984Allowed
Krushna Chandra Sahu Vs State of Orissa
Orissa High Court · (1984) 58 CLT 226
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts29 Jun 1984Dismissed
Chandramani Sarangi Vs Hema Sarangi
Orissa High Court · (1984) 58 CLT 181
Hindu Marriage Act, 1955 — Section 13, 24
High Courts29 Jun 1984Dismissed
Smt. Dhara Dei Vs Prafulla Swain and Others
Orissa High Court · (1984) 58 CLT 101 : (1984) 2 OLR 621
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 494
High Courts28 Jun 1984Allowed
Rama Chandra Jena and Others Vs State of Orissa
Orissa High Court · (1984) 58 CLT 155
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jun 1984Dismissed
Steel Authority of India Ltd. Vs S.N. Patnaik
Orissa High Court · AIR 1985 Ori 123
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)
High Courts27 Jun 1984Dismissed
Ladi Gangaraju Vs Rayaprolu Visweswar Rao
Orissa High Court · (1984) 58 CLT 142
Penal Code, 1860 (IPC) — Section 406
High Courts27 Jun 1984Dismissed
Smt. Bimala Nepak Vs Budhulal Sahoo
Orissa High Court · AIR 1985 Ori 278 : (1984) 58 CLT 217
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts27 Jun 1984
Jogeswar Sahu Vs State of Orissa
Orissa High Court · (1984) CriLJ 1232
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 1984Allowed
Gopi Bhoi and Others Vs Laxman Pradhan and Others
Orissa High Court · (1984) 58 CLT 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 9 Rule 7
High Courts26 Jun 1984
Kolha Jena Vs Pravakar Patra and Another
Orissa High Court · (1984) 58 CLT 115 : (1985) CriLJ 1837
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Jun 1984Dismissed
Chhala Banchhor Vs Rajan Banchhor and Others
Orissa High Court · (1984) 2 OLR 650
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, 152
High Courts26 Jun 1984Allowed
K.T. Abraham Vs P.J. Vergese
Orissa High Court · (1984) 58 CLT 91 : (1984) 2 OLR 809
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts26 Jun 1984Allowed
Bhuban Chandra Dutta Gupta Vs General Manager, Orissa State Road Transport Corporation, Cuttack and Others
Orissa High Court · (1985) ACJ 228 : AIR 1985 Ori 19
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Jun 1984
Sania Dora alias Badnaik Vs State of Orissa
Orissa High Court · (1984) 2 OLR 665
Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Jun 1984Dismissed
Sauney Majhi and Another Vs Duli Dei and Others
Orissa High Court · AIR 1985 Ori 22
Evidence Act, 1872 — Section 3, 50, 60
High Courts20 Jun 1984Allowed
Binayak Sabatho and Sons Vs Municipal Council, Berhampur and Others
Orissa High Court · AIR 1985 Ori 263
Orissa Municipal Act, 1950 — Section 131(1)
High Courts20 Jun 1984Partly Allowed
Naran Behera (died) and Another Vs Mohan Jethi and Others
Orissa High Court · AIR 1985 Ori 40 : (1984) 58 CLT 169
Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65