High Courts21 Nov 1985
Netramani Dibya and Others Vs Dasarathi Misra and Others
Orissa High Court · AIR 1986 Ori 235 : (1986) 61 CLT 27
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 6 Rule 17, 151Court Fees Act, 1870 — Section 6
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,305 of 1,622
High Courts18 Nov 1985Allowed
Abdul Hannan Khan and Others Vs Chandra Sekhar Patra and Others
Orissa High Court · AIR 1986 Ori 236
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 6 Rule 17
High Courts16 Nov 1985
Sashi Behera Vs State of Orissa and etc.
Orissa High Court · (1986) CriLJ 1145
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 326
High Courts15 Nov 1985Allowed
Harekrushna Mohanty and Others Vs State of Orissa
Orissa High Court · (1986) 61 CLT 75 : (1986) 1 OLR 4
High Courts08 Nov 1985Allowed
State of Orissa Vs Kanehyalal Jhunjhunwalla and Another
Orissa High Court · (1986) 61 CLT 55
Civil Procedure Code, 1908 (CPC) — Section 11, 80Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Article 64, 65
High Courts06 Nov 1985
Sri Laxman Naik and Others Vs Smt. Ashamoni Dei and Others
Orissa High Court · (1985) 2 OLR 574
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 Nov 1985Allowed
M.S. Jaggi Vs R.S. Das, Manager, Spencer and Company
Orissa High Court · (1986) 61 CLT 119
Penal Code, 1860 (IPC) — Section 415, 420
High Courts05 Nov 1985Allowed
State of Orissa and Others Vs Shri Bhaskar Biswal and Another
Orissa High Court · (1985) 2 OLR 584
Arbitration Act, 1940 — Section 20, 41A, 41A(1), 41A(7), 8
High Courts04 Nov 1985Allowed
Md. Etmad and Others Vs Bauribandhu Mohanty
Orissa High Court · (1986) 1 OLR 216
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts04 Nov 1985Dismissed
Smt. Sushila Tiria Vs Sri Sambhunath Nayak
Orissa High Court · (1986) 1 OLR 117
Constitution of India, 1950 — Article 191(1)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 18, 5(3)Orissa Education Act, 1959 — Section 10A
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
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