High Courts03 Oct 1985Allowed
Kashinath Behera Vs The State of Orissa
Orissa High Court · (1985) 2 OLR 508
Bihar and Orissa Excise Act, 1915 — Section 47, 74
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 4 of 21
High Courts03 Oct 1985Allowed
I.D.L. Chemicals Limited, Rourkela Vs Income Tax Officer (Recovery), Sambalpur and Others
Orissa High Court · AIR 1986 Ori 136
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 9
High Courts01 Oct 1985Allowed
Dr. (Smt.) Sushila Mishra Vs Union of India (UOI) and Others
Orissa High Court · (1985) 2 OLR 494
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 11, 12, 13, 14Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 162
High Courts01 Oct 1985Allowed
Lokanath Behera (deleted) and Another Vs Birabara Mohanty
Orissa High Court · AIR 1986 Ori 208
High Courts01 Oct 1985Allowed
K.P. Bhowmick Vs Union of India (UOI) and Others
Orissa High Court · (1986) 1 OLR 80
Constitution of India, 1950 — Article 14, 16Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)
High Courts30 Sept 1985Allowed
Brundaban Mohapatra and Others Vs Kulamani Mishra
Orissa High Court · (1986) 61 CLT 37 : (1985) 2 OLR 564
Evidence Act, 1872 — Section 146, 147, 148, 149, 150Penal Code, 1860 (IPC) — Section 499
High Courts30 Sept 1985Allowed
Surendranath Swain Vs Nanda Kishore Pradhan
Orissa High Court · (1985) 2 OLR 535
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6
High Courts30 Sept 1985
Brundaban Sahu Vs B. Rajendra Subudhi
Orissa High Court · AIR 1986 Ori 210
Copyright Act, 1957 — Section 16, 48, 51, 63Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts30 Sept 1985Dismissed
Gunanidhi Meher and Another Vs Usha Meher
Orissa High Court · (1985) 2 OLR 545
Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 300(1), 330(2)
High Courts28 Sept 1985Dismissed
Mahendra Singh Jaggi Vs Dataram Jagannath
Orissa High Court · AIR 1986 Ori 110 : (1985) 60 CLT 466
Orissa High Court Rules, 1948 — Rule 1, 4Suits Valuation Act, 1887 — Section 8
High Courts28 Sept 1985Dismissed
Charan Misra and Another Vs Labanya Debi
Orissa High Court · AIR 1987 Ori 20 : (1985) 60 CLT 503
Civil Procedure Code, 1908 (CPC) — Section 100, 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4)
High Courts27 Sept 1985Allowed
Harekrishna Sahu Vs State of Orissa
Orissa High Court · (1985) 60 CLT 485 : (1985) 2 OLR 603
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 460
High Courts27 Sept 1985Dismissed
Brundaban Majhi Vs Jagateswar Mirdha
Orissa High Court · AIR 1986 Ori 106
Constitution of India, 1950 — Article 173
High Courts27 Sept 1985Dismissed
Om Prakash Santuka Vs Champalal Sethia and Another
Orissa High Court · (1986) 1 OLR 48
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(A), 313, 378
High Courts26 Sept 1985Dismissed
Binod Sitha Vs Suna Dei
Orissa High Court · (1985) 60 CLT 422 : (1985) 2 OLR 591
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 397(3), 482
High Courts26 Sept 1985Allowed
Jogendra Mohan Panda and Another Vs State and Another
Orissa High Court · (1985) 60 CLT 452 : (1985) 2 OLR 601
Criminal Procedure Code, 1973 (CrPC) — Section 197, 205
High Courts26 Sept 1985Allowed
Dhanana Pratap, Sk. Sudhani, Yeddu Nukaraju and Yeddu Hemanthakumar Vs State of Orissa
Orissa High Court · (1985) 2 OLR 593
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts26 Sept 1985Allowed
Hrudananda Mohanty Vs State of Orissa
Orissa High Court · (1985) 60 CLT 423
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts25 Sept 1985Dismissed
Krupasindhu Pothal and Others Vs State of Orissa
Orissa High Court · (1985) 60 CLT 570 : (1985) 2 OLR 529
Criminal Procedure Code, 1973 (CrPC) — Section 311