High Courts27 Mar 1985Dismissed
Duinath Barik alias Bibhar Vs The State of Orissa
Orissa High Court · (1985) 2 OLR 329
Penal Code, 1860 (IPC) — Section 302, 326
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 15 of 21
High Courts27 Mar 1985
Lakshmi Narayan Padhi Vs Bhaskar Panda
Orissa High Court · (1985) 59 CLT 475
Arbitration Act, 1940 — Section 10, 11, 12, 13, 14Arbitration Rules, 1940 — Rule 19
High Courts25 Mar 1985Allowed
Subal Charan Nayak and Eleven Ors. Vs Tahasildar, Darpan-cum-Estate Officer
Orissa High Court · (1985) 59 CLT 485
Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 2(28)Orissa Municipal Act, 1950 — Section 4(3), 417A
High Courts25 Mar 1985Allowed
Santosh K. Chakrabarty Vs The State of Orissa
Orissa High Court · (1985) 1 OLR 429
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313Evidence Act, 1872 — Section 27, 32(1)
High Courts25 Mar 1985Allowed
Boisakhu Kollar Vs State of Orissa
Orissa High Court · (1985) 60 CLT 61
Penal Code, 1860 (IPC) — Section 302
High Courts25 Mar 1985Allowed
Harihar Panda and Others Vs State of Orissa and Others
Orissa High Court · (1985) 59 CLT 537
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 44(1), 44(2), 44(3), 45, 45A
High Courts21 Mar 1985Allowed
Smt. Arda Mahalaxmi and Another Vs District Magistrate and Collector, Ganjam and Others
Orissa High Court · AIR 1986 Ori 20
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 300AOrissa Land Reforms Act, 1960 — Section 45, 51
High Courts21 Mar 1985
Pitambar Padhi and Another Vs Smt. Santilata Padhi and Others
Orissa High Court · AIR 1987 Ori 45 : (1985) 60 CLT 22
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts21 Mar 1985Allowed
Sudam Pradhan and Another Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 268 : (1985) 59 CLT 461 : (1985) 1 OLR 582
Orissa Land Reforms Act, 1960 — Section 37
High Courts21 Mar 1985Allowed
Sisir Kumar Panda and Others Vs State of Orissa
Orissa High Court · (1985) 59 CLT 480 : (1985) 1 OLR 535
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(2)
High Courts20 Mar 1985
Rajendra Prasad Sahoo Vs State of Orissa
Orissa High Court · (1985) 60 CLT 83 : (1985) 1 OLR 448
Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts20 Mar 1985Allowed
Jogendra Mahanta Vs State of Orissa
Orissa High Court · (1985) 1 OLR 558
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 477
High Courts18 Mar 1985
Narayan Sahu and Others Vs Ram Chandra Sahu and Others
Orissa High Court · AIR 1985 Ori 145 : (1985) 59 CLT 413
Orissa Land Reforms Act, 1960 — Section 22A
High Courts18 Mar 1985Allowed
Purna Chandra Jena and Another Vs State of Orissa
Orissa High Court · (1985) 60 CLT 322 : (1985) 2 OLR 218
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 137, 145, 161Penal Code, 1860 (IPC) — Section 361, 362, 366
High Courts18 Mar 1985Dismissed
Shyama Sundar Pani Vs Revenue Divisional Commissioner, Central Division and Others
Orissa High Court · (1985) 59 CLT 401 : (1985) 1 OLR 541
Constitution of India, 1950 — Article 226Land Reforms Act, 1960 — Section 15
High Courts15 Mar 1985Dismissed
Subash Chandra Biswal Vs Maluni Biswalo
Orissa High Court · AIR 1985 Ori 284 : (1985) 1 OLR 485
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24
High Courts15 Mar 1985Dismissed
Joguru alias Jhakru Suna Vs State of Orissa
Orissa High Court · (1985) 59 CLT 439
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 79
High Courts14 Mar 1985Dismissed
Saura Majhi Vs State of Orissa
Orissa High Court · (1985) 1 OLR 624
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27
High Courts14 Mar 1985Allowed
Dwija Bhoi and etc. Vs State of Orissa and Others
Orissa High Court · AIR 1986 Ori 88
Orissa Grama Panchayat Act, 1964 — Section 11, 25Orissa Grama Panchayat Rules, 1965 — Rule 29B
High Courts14 Mar 1985Allowed
Sadasivuni Puspa and Another Vs S. Divakar Rao
Orissa High Court · (1985) 59 CLT 404 : (1985) 1 OLR 477
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1)