High Courts25 Sept 1985Allowed
Suraj Bhan Jain Vs State of Orissa
Orissa High Court · (1985) 2 OLR 505
Drugs (Prices Control) Order, 1995 — Rule 21Drugs and Cosmetics Rules, 1945 — Rule 65(17), 65(18)
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 5 of 21
High Courts23 Sept 1985Dismissed
B. Rajendra Subudhi and Another Vs Brundaban Sahu
Orissa High Court · (1985) 60 CLT 551
Copyright Act, 1957 — Section 13, 14, 2, 63Penal Code, 1860 (IPC) — Section 420, 479, 482Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts20 Sept 1985Allowed
Manika Sahu and Others Vs Dandapani Sahu and Others
Orissa High Court · (1985) 60 CLT 558 : (1985) 2 OLR 437
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1)
High Courts20 Sept 1985Allowed
Golak Chandra Roy Vs Secretary, Irrigation Department and Others
Orissa High Court · (1985) 2 OLR 431
Arbitration Act, 1940 — Section 30, 39
High Courts19 Sept 1985Allowed
Sk. Raheman Vs State of Orissa and Another
Orissa High Court · (1985) 60 CLT 419
High Courts17 Sept 1985Dismissed
Hrushikesh Panda Vs Orissa State Finance Corporation
Orissa High Court · (1985) 60 CLT 507 : (1987) 61 CompCas 448
Companies Act, 1956 — Section 456, 529State Financial Corporations Act, 1951 — Section 29
High Courts16 Sept 1985
Jagamohan Barla Vs State of Orissa
Orissa High Court · (1986) 1 OLR 29
Penal Code, 1860 (IPC) — Section 300
High Courts16 Sept 1985Allowed
Bhimsen Mahanto Vs Union of India (UOI) and Others
Orissa High Court · (1985) 2 OLR 467
High Courts16 Sept 1985Allowed
Naba Kishore Pati (dead) and after him Smt. Menaka Pati and Others Vs Union of India (UOI) and Others
Orissa High Court · (1985) 2 OLR 429
Constitution of India, 1950 — Article 226
High Courts12 Sept 1985Allowed
Raghunath Pattnaik Vs State of Orissa
Orissa High Court · (1985) 2 OLR 396
Penal Code, 1860 (IPC) — Section 332
High Courts11 Sept 1985Allowed
Sujan Charan Lenka and Others Vs Smt. Pramila Mumari Mohanty and Others
Orissa High Court · AIR 1986 Ori 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Transfer of Property Act, 1882 — Section 14 , 54
High Courts11 Sept 1985Dismissed
Satyanarayan Chandra Deo Vs Kumari Rajamani Deo represented by mother guardian, Kanak Kumari Devi
Orissa High Court · (1985) 60 CLT 414
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Sept 1985Allowed
Registrar of Companies Vs Orissa Paper Products Ltd. and Others
Orissa High Court · (1985) 60 CLT 524 : (1985) 2 OLR 473
Companies (Amendment) Act, 1977 — Section 220Companies Act, 1956 — Section 220(3)
High Courts10 Sept 1985
Bharat @ Kathia Mallik Vs Niasi Mallik
Orissa High Court · (1985) 60 CLT 433 : (1985) 2 OLR 435
Criminal Procedure Code, 1973 (CrPC) — Section 126(2)
High Courts09 Sept 1985Allowed
Krushna Kumari Bewa Vs Kendrapara Co-operative Land Development Bank
Orissa High Court · (1985) 60 CLT 543 : (1985) 2 OLR 375
Civil Procedure Code, 1908 (CPC) — Section 47, 9Orissa Land Reforms Act, 1960 — Section 15, 15(1), 15(5), 15(6), 15(7)
High Courts09 Sept 1985Allowed
Rama Swain Vs State of Orissa
Orissa High Court · (1986) 1 OLR 185
Criminal Procedure Code, 1973 (CrPC) — Section 482Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21Penal Code, 1860 (IPC) — Section 34, 427
High Courts09 Sept 1985Dismissed
Padma Bewa Vs Krupasindhu Biswal and Others
Orissa High Court · AIR 1986 Ori 97 : (1985) 60 CLT 531
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4
High Courts09 Sept 1985Allowed
Narahari Mallick and Madhab Pradhan Vs Collector
Orissa High Court · (1985) 60 CLT 435 : (1985) 2 OLR 403
Orissa Grama Panchayat Act, 1960 — Section 25(1)(1), 25(2)
High Courts06 Sept 1985
Ratha Jena Vs State of Orissa
Orissa High Court · (1985) 60 CLT 497 : (1986) CriLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 380
High Courts06 Sept 1985
Md. Tafazul Rahman Vs State of Orissa
Orissa High Court · (1985) CriLJ 1971
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 463, 465, 477A