COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,307 of 1,622

High Courts28 Sept 1985Dismissed

Charan Misra and Another Vs Labanya Debi

Orissa High Court · AIR 1987 Ori 20 : (1985) 60 CLT 503

Civil Procedure Code, 1908 (CPC) — Section 100, 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4)

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High Courts27 Sept 1985Allowed

Harekrishna Sahu Vs State of Orissa

Orissa High Court · (1985) 60 CLT 485 : (1985) 2 OLR 603

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 460

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High Courts27 Sept 1985Dismissed

Brundaban Majhi Vs Jagateswar Mirdha

Orissa High Court · AIR 1986 Ori 106

Constitution of India, 1950 — Article 173

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High Courts27 Sept 1985Dismissed

Om Prakash Santuka Vs Champalal Sethia and Another

Orissa High Court · (1986) 1 OLR 48

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(A), 313, 378

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High Courts27 Sept 1985Allowed

Gopal Malik Vs State of Orissa

Orissa High Court · (1985) 2 OLR 511

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High Courts26 Sept 1985Dismissed

Binod Sitha Vs Suna Dei

Orissa High Court · (1985) 60 CLT 422 : (1985) 2 OLR 591

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 397(3), 482

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High Courts26 Sept 1985Allowed

Jogendra Mohan Panda and Another Vs State and Another

Orissa High Court · (1985) 60 CLT 452 : (1985) 2 OLR 601

Criminal Procedure Code, 1973 (CrPC) — Section 197, 205

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High Courts26 Sept 1985Allowed

Dhanana Pratap, Sk. Sudhani, Yeddu Nukaraju and Yeddu Hemanthakumar Vs State of Orissa

Orissa High Court · (1985) 2 OLR 593

Criminal Procedure Code, 1973 (CrPC) — Section 164

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High Courts26 Sept 1985Allowed

Hrudananda Mohanty Vs State of Orissa

Orissa High Court · (1985) 60 CLT 423

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379

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High Courts25 Sept 1985Dismissed

Krupasindhu Pothal and Others Vs State of Orissa

Orissa High Court · (1985) 60 CLT 570 : (1985) 2 OLR 529

Criminal Procedure Code, 1973 (CrPC) — Section 311

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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)

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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

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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)

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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

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High Courts19 Sept 1985Allowed

Sk. Raheman Vs State of Orissa and Another

Orissa High Court · (1985) 60 CLT 419

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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

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High Courts16 Sept 1985

Jagamohan Barla Vs State of Orissa

Orissa High Court · (1986) 1 OLR 29

Penal Code, 1860 (IPC) — Section 300

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High Courts16 Sept 1985Allowed

Bhimsen Mahanto Vs Union of India (UOI) and Others

Orissa High Court · (1985) 2 OLR 467

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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

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High Courts12 Sept 1985Allowed

Raghunath Pattnaik Vs State of Orissa

Orissa High Court · (1985) 2 OLR 396

Penal Code, 1860 (IPC) — Section 332

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