High Courts14 Mar 1985Allowed
Dwija Bhoi Vs State of Orissa and Others
Orissa High Court · (1985) 59 CLT 348
Orissa Grama Panchayat Act, 1964 — Section 11, 25Orissa Grama Panchayat Election Rules, 1965 — Rule 29
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 16 of 21
High Courts13 Mar 1985Dismissed
Prahallad Rana Vs Subhadra Rana
Orissa High Court · (1985) 59 CLT 417
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Mar 1985Dismissed
Managing Committee, Veda-Ramachandrapur, M.E. School Vs Kanduri Charan Jena and Others
Orissa High Court · (1985) 59 CLT 362 : (1985) 1 OLR 613
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 100(4), 100(5)Orissa Education (Amendment) Act, 1974 — Section 7
High Courts12 Mar 1985
Kana Majhi and Another Vs The State
Orissa High Court · (1985) CriLJ 1876
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts12 Mar 1985Allowed
Pitei Bewa Vs Laxmidhar Jena and Another
Orissa High Court · (1985) 59 CLT 343 : (1985) 1 OLR 364 : (1985) 2 RCR(Criminal) 189
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts11 Mar 1985Allowed
Ranendra Kumar Swain and Another Vs The State of Orissa
Orissa High Court · (1985) 59 CLT 324
Essential Commodities Act, 1955 — Section 11, 12AA, 12AA(1), 7
High Courts11 Mar 1985Allowed
State of Orissa Vs Abdul Azaz Khan
Orissa High Court · (1985) 59 CLT 387 : (1985) 1 OLR 500
Foreigners Act, 1946 — Section 14, 9
High Courts11 Mar 1985Dismissed
State of Orissa Vs Rengsa alias Chandi Chalan and Others
Orissa High Court · (1985) 59 CLT 353 : (1985) 1 OLR 376
Criminal Procedure Code, 1973 (CrPC) — Section 378Protection of Civil Rights Act, 1955 — Section 12, 3, 7
High Courts11 Mar 1985
Rusi Kumar Agarwala Vs State of Orissa
Orissa High Court · (1985) 1 OLR 454
Orissa Sales Tax Act, 1947 — Section 12(5), 8
High Courts11 Mar 1985
State of Orissa Vs Rengsa and Others
Orissa High Court · (1985) CriLJ 1917
Criminal Procedure Code, 1973 (CrPC) — Section 313Protection of Civil Rights Act, 1955 — Section 12, 3, 7
High Courts03 Mar 1985Allowed
Dibakar Parida Vs State of Orissa and Others
Orissa High Court · (1985) 59 CLT 453 : (1985) 1 OLR 492
Constitution of India, 1950 — Article 226Orissa Education Rules, 1974 — Rule 9
High Courts01 Mar 1985Dismissed
Motijhara Devi and Others Vs The Orissa Transport Corporation Limited
Orissa High Court · (1986) 2 ACC 136 : (1986) ACJ 99 : AIR 1985 Ori 147
Motor Vehicles Act, 1939 — Section 110B
High Courts01 Mar 1985Dismissed
Prafulla Kumar Rout Vs Orient Engineering Works P. Ltd. and Others
Orissa High Court · (1986) 60 CompCas 65
Companies Act, 1956 — Section 108(1A), 193, 397, 398, 41Stamp Act, 1899 — Section 12
High Courts27 Feb 1985Dismissed
State or Orissa Vs Narasingh Mahanty
Orissa High Court · (1985) 59 CLT 465
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2(1), 2(1)(11), 7
High Courts26 Feb 1985Dismissed
Umakanta Pal and Others Vs Banchhanidhi Swain and Another
Orissa High Court · (1985) 59 CLT 314 : (1985) 1 OLR 598
Orissa Co-operative Societies Act, 1962 — Section 121, 121(1), 121(3), 128(2), 128(3)
High Courts22 Feb 1985Dismissed
Jadumani Padhan Vs Kumudini Padhani
Orissa High Court · AIR 1986 Ori 10
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)
High Courts22 Feb 1985Allowed
Babaji Charan Das Vs District Judge and Others
Orissa High Court · (1985) 1 OLR 621
Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 5, 9Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988 — Rule 5
High Courts21 Feb 1985Allowed
Nimai Murmu Vs The State of Orissa
Orissa High Court · (1985) 59 CLT 488 : (1985) 1 OLR 281
Evidence Act, 1872 — Section 27
High Courts21 Feb 1985
Upendra Mahakud Vs The State
Orissa High Court · (1985) 59 CLT 381 : (1985) CriLJ 1767
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Feb 1985Allowed
Govinda Chandra Rout Vs Managing Committee of Chitrotpala High School and Others
Orissa High Court · (1985) 59 CLT 356 : (1985) 1 OLR 379
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 21(2)