High Courts11 Oct 1985Dismissed
Bhikari Charan Tripathy and Others Vs Jagabandhu Mishra and Others
Orissa High Court · (1986) 1 OLR 20
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,306 of 1,622
High Courts11 Oct 1985Allowed
Sri Sri Jhadeswar Mahaprabhu and Sri Sri Mukteswar Mahaprabhu and Others Vs Sukrasena Rana and Others
Orissa High Court · (1985) 60 CLT 565 : (1985) 2 OLR 539
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41(1), 44(2)
High Courts11 Oct 1985Allowed
Pramod Kumar Padhi Vs Golokha ' Golla Karna and Others
Orissa High Court · (1986) 1 OLR 89
Criminal Procedure Code, 1973 (CrPC) — Section 358, 358(1), 359, 482
High Courts11 Oct 1985Allowed
Bhagaban Nayak (and after him) Kailash Naik and Others Vs Uchhab Naik and Others
Orissa High Court · (1986) 1 OLR 450
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts10 Oct 1985Allowed
Kailash Chandra Swain Vs Bhaskar Behera and Others
Orissa High Court · (1985) 60 CLT 555 : (1985) 2 OLR 576
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts10 Oct 1985Dismissed
Sashi Bhusan Pati and Another Vs State Bank of India and Another
Orissa High Court · AIR 1986 Ori 218 : (1985) 60 CLT 591 : (1985) 60 CLT 590
Evidence Act, 1872 — Section 114, 73
High Courts08 Oct 1985Allowed
Rourkela Workers Union Vs State of Orissa and Another
Orissa High Court · (1986) 1 OLR 25
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts07 Oct 1985Dismissed
Ramesh Chandra Garabadu Vs State of Orissa
Orissa High Court · (1985) 60 CLT 595 : (1986) 1 OLR 187
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities (Special Provisions) Act, 1981 — Section 2Essential Commodities Act, 1955 — Section 10, 11, 6A, 7, 8
High Courts04 Oct 1985Allowed
Bimal Kanti Ghosh Vs M. Chandrasekhar Rao
Orissa High Court · (1985) 60 CLT 461
Companies Act, 1956 — Section 221, 621Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 202, 91, 92(1), 93, 94
High Courts04 Oct 1985
State of Orissa Vs Sadini Dei Sadini Dei Vs State of Orissa
Orissa High Court · (1985) 2 OLR 524
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 326
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
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