High Courts04 Nov 1985Allowed
Iswar Chandra Sethi Vs The State
Orissa High Court · (1985) 60 CLT 537
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 3 of 21
High Courts04 Nov 1985Dismissed
Govinda Panda Vs State of Orissa
Orissa High Court · (1985) 2 OLR 559
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts04 Nov 1985Dismissed
Kartikeswar Nayak Vs Karadi Jagannath and Others
Orissa High Court · (1986) 61 CLT 95 : (1986) 1 OLR 132
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204
High Courts04 Nov 1985Dismissed
Bandhu Sahu Vs The State of Orissa
Orissa High Court · (1986) 1 OLR 172
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts18 Oct 1985Dismissed
Smt. Draupadi Senapati Vs State of Orissa and Others
Orissa High Court · (1986) 61 CLT 80 : (1986) 1 OLR 34
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 77Orissa Grama Panchayat Rules, 1968 — Rule 86
High Courts17 Oct 1985Allowed
Straw Products Limited and Another Vs The Superintendent, Central Excise and Others
Orissa High Court · (1986) 10 ECC 162 : (1986) 24 ELT 286 : (1986) 1 OLR 147
Central Excise Rules, 1944 — Rule 56AConstitution of India, 1950 — Article 226
High Courts14 Oct 1985
Kundanlal Agarwal and Others Vs State of Orissa
Orissa High Court · (1986) 1 OLR 109
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts14 Oct 1985Dismissed
Babu Pal, Ashok Sahu alias Druba and Ashok Kumar Das Vs State of Orissa
Orissa High Court · (1985) 2 OLR 579
Evidence Act, 1872 — Section 144
High Courts14 Oct 1985Dismissed
Praful Kumar Sahu Vs Pahali Swain and Others
Orissa High Court · (1985) 2 OLR 570
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Oct 1985Allowed
State of Orissa Vs Mukteswar Panda
Orissa High Court · (1986) 1 OLR 137
Criminal Procedure Code, 1973 (CrPC) — Section 128, 197, 218, 464(1)Orissa Grama Panchayat Act, 1964 — Section 136, 139, 143
High Courts11 Oct 1985Dismissed
Bhikari Charan Tripathy and Others Vs Jagabandhu Mishra and Others
Orissa High Court · (1986) 1 OLR 20
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts11 Oct 1985Allowed
Sri Sri Jhadeswar Mahaprabhu and Sri Sri Mukteswar Mahaprabhu and Others Vs Sukrasena Rana and Others
Orissa High Court · (1985) 60 CLT 565 : (1985) 2 OLR 539
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41(1), 44(2)
High Courts11 Oct 1985Allowed
Pramod Kumar Padhi Vs Golokha ' Golla Karna and Others
Orissa High Court · (1986) 1 OLR 89
Criminal Procedure Code, 1973 (CrPC) — Section 358, 358(1), 359, 482
High Courts11 Oct 1985Allowed
Bhagaban Nayak (and after him) Kailash Naik and Others Vs Uchhab Naik and Others
Orissa High Court · (1986) 1 OLR 450
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts10 Oct 1985Allowed
Kailash Chandra Swain Vs Bhaskar Behera and Others
Orissa High Court · (1985) 60 CLT 555 : (1985) 2 OLR 576
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts10 Oct 1985Dismissed
Sashi Bhusan Pati and Another Vs State Bank of India and Another
Orissa High Court · AIR 1986 Ori 218 : (1985) 60 CLT 591 : (1985) 60 CLT 590
Evidence Act, 1872 — Section 114, 73
High Courts08 Oct 1985Allowed
Rourkela Workers Union Vs State of Orissa and Another
Orissa High Court · (1986) 1 OLR 25
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts07 Oct 1985Dismissed
Ramesh Chandra Garabadu Vs State of Orissa
Orissa High Court · (1985) 60 CLT 595 : (1986) 1 OLR 187
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities (Special Provisions) Act, 1981 — Section 2Essential Commodities Act, 1955 — Section 10, 11, 6A, 7, 8
High Courts04 Oct 1985Allowed
Bimal Kanti Ghosh Vs M. Chandrasekhar Rao
Orissa High Court · (1985) 60 CLT 461
Companies Act, 1956 — Section 221, 621Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 202, 91, 92(1), 93, 94
High Courts04 Oct 1985
State of Orissa Vs Sadini Dei Sadini Dei Vs State of Orissa
Orissa High Court · (1985) 2 OLR 524
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 326