COURT ARCHIVE

Orissa High Court judgments, 1985

404 judgments · page 11 of 21

High Courts26 Jun 1985Dismissed

Madhab Chandra Mallik and Another Vs Bimbadhar Dhal and Others

Orissa High Court · (1985) 60 CLT 144

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 169Penal Code, 1860 (IPC) — Section 147, 148, 211, 323, 352

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High Courts24 Jun 1985

Narayan Sahu Vs Sub-Divisional Magistrate

Orissa High Court · (1985) 60 CLT 201 : (1986) CriLJ 102

Criminal Procedure Code, 1973 (CrPC) — Section 131, 133, 136, 137, 138

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High Courts24 Jun 1985

Orissa Road Transport Company Ltd. Vs Narayan Parida and Another

Orissa High Court · (1986) 1 LLJ 270

Industrial Disputes Act, 1947 — Section 2, 33

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High Courts24 Jun 1985Allowed

G. Laxminarayan Naidu Vs Chitiboina Yerraiah and Another

Orissa High Court · (1985) 60 CLT 51 : (1985) 2 OLR 119

Penal Code, 1860 (IPC) — Section 420

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High Courts24 Jun 1985Allowed

Ramachandra Giri and Others and Madhab Karua Vs State of Orissa

Orissa High Court · (1985) 2 OLR 68

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 375, 376

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High Courts24 Jun 1985Allowed

Krushna Prasad Rajguru Mohapatra Vs State of Orissa

Orissa High Court · (1985) 2 OLR 275

Penal Code, 1860 (IPC) — Section 366, 368, 376

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High Courts24 Jun 1985Allowed

Dhirendra Kumar Pandey and Others Vs Smt. Rashmani Dei

Orissa High Court · AIR 1986 Ori 133

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts24 Jun 1985Dismissed

Gyanendra Pradhan Vs Smt. Kanak Dei and Others

Orissa High Court · AIR 1985 Ori 254 : (1985) 2 OLR 234

Limitation Act, 1963 — Article 135 , 136

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High Courts24 Jun 1985

Sarbeswar Malik Vs The State

Orissa High Court · (1986) CriLJ 1721

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

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High Courts24 Jun 1985Allowed

Mohan Charan Naik Vs Swayambhu Nath Khandagiri

Orissa High Court · (1985) 60 CLT 252 : (1985) 2 OLR 370

Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 499

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High Courts24 Jun 1985Allowed

Jaypore Sugar Company Ltd. Vs Assistant Chief Accounts Officer Excise and Others

Orissa High Court · (1985) 60 CLT 287 : (1987) 30 ELT 260

Central Excise Rules, 1944 — Rule 10, 10A, 173G, 53, 8Central Excises and Salt Act, 1944 — Section 2, 3(1)

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High Courts24 Jun 1985Allowed

Orient Paper Mills Limited Vs The State of Orissa and Another

Orissa High Court · (1985) 60 CLT 240

Arbitration Act, 1940 — Section 20, 33, 39Orissa Forest Contract Rules, 1966 — Rule 19, 21

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High Courts24 Jun 1985

G. Laxminarayan Naidu Vs Chitibaina Yerraiah and Another

Orissa High Court · (1985) CriLJ 1839

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 420

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High Courts24 Jun 1985Dismissed

Pankaja Padhan and Another Vs Ranjit Padhan

Orissa High Court · AIR 1986 Ori 64

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(2)Provincial Small Cause Courts Act, 1887 — Section 17

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High Courts24 Jun 1985Allowed

Kanthia Singh and Another Vs State of Orissa

Orissa High Court · (1986) 1 OLR 8

Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

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High Courts24 May 1985Dismissed

Chandramani Padhan and Another Vs Budhanath Naik and Another

Orissa High Court · AIR 1985 Ori 293 : (1985) 2 OLR 182

Orissa Money Lenders Act, 1939 — Section 18B, 18B(8)

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High Courts22 May 1985

State Vs Bhagaban Naik and Others

Orissa High Court · (1985) 60 CLT 25 : (1985) 2 OLR 34

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 386Penal Code, 1860 (IPC) — Section 326

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High Courts10 May 1985Allowed

Chandra Sekhar Pattanayak Vs State of Orissa and Another

Orissa High Court · (1985) 60 CLT 75

Constitution of India, 1950 — Article 226, 227

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High Courts10 May 1985Dismissed

Sree Kanak Durga Thakurani and Another Vs Satyaban Chandhury and Others

Orissa High Court · (1985) 60 CLT 70

Hindu Succession Act, 1956 — Section 4, 4(1), 5

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High Courts10 May 1985

S.H. Rahman Vs State of Orissa and Others

Orissa High Court · (1985) 2 OLR 162

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 15(12)

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