High Courts20 Aug 1985Allowed
Kanhu Gauda Vs D. Kodandi Dora and Others
Orissa High Court · AIR 1986 Ori 191 : (1985) 60 CLT 453
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 4, Order 6 Rule 17
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 7 of 21
High Courts20 Aug 1985Allowed
Ghanashyam Mishra Vs State of Orissa and Others
Orissa High Court · (1985) 2 OLR 409
Constitution of India, 1950 — Article 226
High Courts19 Aug 1985Allowed
Sri Narayan Gosain and Others Vs The Collector, Cuttack and Others
Orissa High Court · AIR 1986 Ori 47 : (1985) 60 CLT 514
Constitution of India, 1950 — Article 226, 299Contract Act, 1872 — Section 10Transfer of Property Act, 1882 — Section 105
High Courts19 Aug 1985Dismissed
Bhramarbar Dhal Vs The State of Orissa
Orissa High Court · (1985) 60 CLT 309 : (1985) 2 OLR 353
Opium Act, 1878 — Section 9
High Courts19 Aug 1985
Agadhu Charan Giri Vs The Commercial Manager, Indian Airlines and Another
Orissa High Court · (1985) 2 OLR 513
Constitution of India, 1950 — Article 226, 227
High Courts16 Aug 1985Dismissed
Sri Gouranga ' Goura Jena Vs The State of Orissa and Others
Orissa High Court · (1988) 60 CLT 317
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 3, 3(2)
High Courts16 Aug 1985Allowed
State Vs Biswanath Agarwalla and Another
Orissa High Court · (1986) 10 ECC 10 : (1987) 27 ELT 27
Central Excise Rules, 1944 — Rule 52, 52A, 53, 7, 9Central Excises and Salt Act, 1944 — Section 14, 2, 3, 9, 9(1)
High Courts16 Aug 1985Dismissed
Dr. Arjun Chandra Naik Vs The State of Orissa and Others
Orissa High Court · AIR 1985 Ori 300
Constitution of India, 1950 — Article 15(4)
High Courts13 Aug 1985Dismissed
State of Orissa Vs Tarinisen Mahanto and Another
Orissa High Court · (1985) 60 CLT 274 : (1985) 2 OLR 266
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Limitation Act, 1963 — Article 112, 149, 65
High Courts12 Aug 1985Allowed
Lakshmi Jani Vs State of Orissa
Orissa High Court · (1985) 60 CLT 346
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302
High Courts12 Aug 1985Dismissed
Collector Vs Hrudayachandra Pradhan and Others
Orissa High Court · (1985) 2 OLR 351
Land Acquisition Act, 1894 — Section 23
High Courts09 Aug 1985Dismissed
State Bank of India Vs Sk. Samtulla
Orissa High Court · (1985) 2 OLR 292
High Courts07 Aug 1985Allowed
The Executive Officer, Notified Area Council Vs Kintali Natabar Prusti and Others
Orissa High Court · (1985) 60 CLT 296 : (1985) 2 OLR 298
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 4, Order 43 Rule 1, Order 43 Rule 2Orissa Municipal Act, 1950 — Section 349Specific Relief Act, 1963 — Section 36 , 37(1)
High Courts05 Aug 1985Allowed
Jhadu Gouda Vs State of Orissa
Orissa High Court · (1985) 60 CLT 392 : (1985) 2 OLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376
High Courts05 Aug 1985Dismissed
Nisamani Bawa and Others Vs Laxman Nayak
Orissa High Court · AIR 1986 Ori 181
High Courts05 Aug 1985Dismissed
Raj Kishore Das Vs State of Orissa and Others
Orissa High Court · AIR 1986 Ori 222 : (1985) 60 CLT 444
Constitution of India, 1950 — Article 14, 19
High Courts05 Aug 1985Dismissed
State of Orissa Vs Chamara Panda
Orissa High Court · (1985) 2 OLR 347
Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts05 Aug 1985Dismissed
Vellagada Nageswar Rao alias V. Nageswar Rao Vs State of Orissa and Others
Orissa High Court · (1986) 1 OLR 72
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 202, 203, 211
High Courts03 Aug 1985Allowed
Gouranga Charan Sahoo Vs Mahesh Chhapolia and Company
Orissa High Court · (1985) 60 CLT 284
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 158
High Courts03 Aug 1985Allowed
Somanath Mohapatra Vs Debananda Samantray and Others
Orissa High Court · (1985) 60 CLT 353
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Orissa Land Reforms Act, 1960 — Section 36A