High Courts11 Apr 1985Allowed
Debendra Nanda Goswami and Others etc. Vs State of Orissa and Others
Orissa High Court · AIR 1986 Ori 5 : (1985) 60 CLT 1
Orissa Education Act, 1969 — Section 5 , 6Orissa Education Code — Article 437
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 14 of 21
High Courts11 Apr 1985Allowed
State of Orissa Vs A.P. Raju
Orissa High Court · (1985) 1 OLR 468
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 Apr 1985Dismissed
Dibakar Menon Vs Pankajini Naik
Orissa High Court · (1985) 2 OLR 14
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Apr 1985Allowed
Jugal Kishore Mirmu Vs State of Orissa and Others
Orissa High Court · AIR 1986 Ori 118 : (1985) 59 CLT 543
Orissa Land Reforms Act, 1960 — Section 36A, 44(1)
High Courts05 Apr 1985
Malik Abdul Salem and Another Vs State of Orissa
Orissa High Court · (1985) CriLJ 1871
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 134, 145Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Apr 1985Allowed
Shyam Sundar Khuntia Vs Udayanath Tagaita and Others
Orissa High Court · (1985) 60 CLT 95
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 22, 22(1), 22(2), 22(3), 22(4)
High Courts04 Apr 1985Allowed
Bhanu Dei and Joginath Pradhan Vs The State
Orissa High Court · (1985) 1 OLR 638
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 30, 32(1)
High Courts04 Apr 1985Dismissed
State of Orissa Vs Raisingh Naik and Others
Orissa High Court · (1985) 2 OLR 17
Penal Code, 1860 (IPC) — Section 100
High Courts04 Apr 1985Dismissed
Manabendranath Jena Vs Chairman-cum-Managing Director, Industrial Development Corporation of Orissa and Others
Orissa High Court · (1985) 59 CLT 419
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 226, 227
High Courts02 Apr 1985Allowed
Thuru Turi Vs State of Orissa
Orissa High Court · (1985) 2 OLR 12
Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 1985Dismissed
Prahallad Dora Vs Kishore Chandra Das
Orissa High Court · (1985) 59 CLT 546 : (1985) 2 OLR 103
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts02 Apr 1985Dismissed
Harulal Dasgupta Vs Smt. Saudamini Misra
Orissa High Court · AIR 1985 Ori 239 : (1985) 59 CLT 498
Hindu Marriage Act, 1955 — Section 26, 28(2)
High Courts02 Apr 1985Dismissed
Kanhubhai Kotocha Vs Minajuddin Ahmed and Others
Orissa High Court · (1985) 2 OLR 130
Orissa House Rent Control Act, 1967 — Section 13
High Courts02 Apr 1985Allowed
The State Vs Sankar Naik
Orissa High Court · (1985) 2 OLR 93
Penal Code, 1860 (IPC) — Section 304, 323, 324
High Courts29 Mar 1985Allowed
Doma Rout and Another Vs Samal Prasad Chanduka and Another
Orissa High Court · (1986) ACJ 410
Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 2(1), 22, 3, 30, 4
High Courts29 Mar 1985Dismissed
Maharani Bewa and Others Vs State of Orissa and Others
Orissa High Court · (1985) 60 CLT 55
Constitution of India, 1950 — Article 226, 227Orissa Land Reforms (General) Rules, 1965 — Rule 30(2), 32(3)Orissa Land Reforms Act, 1960 — Section 37, 37B, 37E, 41, 41(2)
High Courts29 Mar 1985Dismissed
Ghanashyam Tripathy Vs Suryanarayan Tripathy and Another
Orissa High Court · (1985) 60 CLT 17
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(1)(81), 200, 210(2), 244Penal Code, 1860 (IPC) — Section 323, 325
High Courts29 Mar 1985Allowed
M.M. Lal Vs Ashok Kumar Bisi
Orissa High Court · (1985) 2 OLR 44
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts29 Mar 1985Allowed
Sadei Swain Vs State of Orissa
Orissa High Court · (1985) 60 CLT 134 : (1985) 2 OLR 29
Evidence Act, 1872 — Section 114
High Courts27 Mar 1985
Panchu Nahak Vs State of Orissa
Orissa High Court · (1985) CriLJ 1633
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302