High Courts01 Aug 1985Allowed
Radhashyam Nayak Vs Sukadev Naik
Orissa High Court · (1985) 60 CLT 424 : (1985) 2 OLR 551
Civil Procedure Code Amendment Act, 1973 — Order 21 Rule 17(4)
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 8 of 21
High Courts31 Jul 1985Dismissed
Misra and Company Vs Hindustan Aeronautics Limited and Others
Orissa High Court · AIR 1986 Ori 22
Specific Relief Act, 1963 — Section 37
High Courts31 Jul 1985Allowed
Hadibandhu Mohapatra Vs Kuntala Barik @ Kuntala Dei and Others
Orissa High Court · (1985) 60 CLT 396 : (1985) 2 OLR 293
High Courts31 Jul 1985Dismissed
Luban Mutha Majhi Vs State of Orissa
Orissa High Court · (1985) 60 CLT 269
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts31 Jul 1985Allowed
The General Manager Kalinga Iron Works (Spun Pipe Plant) Vs B. Rajkumar Patra
Orissa High Court · (1985) 60 CLT 428 : (1985) 2 OLR 363
Arbitration Act, 1940 — Section 14(2), 30, 33Arbitration Rules, 1940 — Rule 13(11)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Jul 1985Dismissed
Basudeva Das and Others Vs State of Orissa
Orissa High Court · (1985) 60 CLT 441
Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 147, 148, 149, 321, 323
High Courts29 Jul 1985Dismissed
State of Orissa Vs Haradhan Debta
Orissa High Court · AIR 1986 Ori 96 : (1985) 60 CLT 314
Land Acquisition Act, 1894 — Section 23(2)
High Courts29 Jul 1985Allowed
Manmohan Lall and Another Vs State of Orissa
Orissa High Court · (1985) 2 OLR 229
Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 11, 18, 23(2)
High Courts29 Jul 1985Allowed
Radhamani Das Vs State of Orissa
Orissa High Court · (1985) 60 CLT 401
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 1985Allowed
Narayan Panda and Others Vs Mahendra Ram and Others
Orissa High Court · (1985) 60 CLT 266 : (1985) 2 OLR 327
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts25 Jul 1985Allowed
Manulal alias Munulal Behera Vs Smt. Kunti Behera
Orissa High Court · (1985) 60 CLT 301 : (1985) 2 OLR 261
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 5(1)
High Courts24 Jul 1985Partly Allowed
Oriental Fire and General Insurance Company Limited Vs Matias Burla and Another and Katrina Majhi and Another
Orissa High Court · (1986) ACJ 732 : (1985) 60 CLT 257 : (1985) 2 OLR 288
Motor Vehicles Act, 1939 — Section 95Workmens Compensation Act, 1923 — Section 31, 4A, 4A(3)
High Courts23 Jul 1985
Nityananda Majhi Vs Sipra Das and etc.
Orissa High Court · AIR 1986 Ori 102
Evidence Act, 1872 — Section 3, 45
High Courts23 Jul 1985Allowed
Abhay Kumar Nayak Vs Union of India (UOI) and Others
Orissa High Court · (1985) 2 OLR 239
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 311
High Courts23 Jul 1985Allowed
D. Bhaskar Rao Vs State or Orissa
Orissa High Court · (1985) 60 CLT 228
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 309(2), 439Penal Code, 1860 (IPC) — Section 395, 457, 75
High Courts23 Jul 1985
State of Orissa Vs Nenkuri and Others
Orissa High Court · (1986) CriLJ 439
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts22 Jul 1985Allowed
Kulamani Parida Vs State Social Welfare Advisory Board and Others
Orissa High Court · (1985) 60 CLT 379
Constitution of India, 1950 — Article 12, 226, 227Orissa Service Code, 1939 — Rule 71
High Courts22 Jul 1985Allowed
Purnamasi Pradhan Vs Suresh Pradhan
Orissa High Court · (1985) 60 CLT 339
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 126
High Courts19 Jul 1985Allowed
Nabaratna Khamari Vs State of Orissa
Orissa High Court · (1985) 60 CLT 234
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Land Acquisition Act, 1894 — Section 18, 20, 26(1), 26(2)
High Courts19 Jul 1985Allowed
Sri Nayanananda Nayak Vs Ahalya Dei and Others
Orissa High Court · (1985) 2 OLR 216
Civil Procedure Code, 1908 (CPC) — Section 151