COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,308 of 1,622

High Courts11 Sept 1985Allowed

Sujan Charan Lenka and Others Vs Smt. Pramila Mumari Mohanty and Others

Orissa High Court · AIR 1986 Ori 74

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Transfer of Property Act, 1882 — Section 14 , 54

High Courts11 Sept 1985Dismissed

Satyanarayan Chandra Deo Vs Kumari Rajamani Deo represented by mother guardian, Kanak Kumari Devi

Orissa High Court · (1985) 60 CLT 414

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts11 Sept 1985Allowed

Registrar of Companies Vs Orissa Paper Products Ltd. and Others

Orissa High Court · (1985) 60 CLT 524 : (1985) 2 OLR 473

Companies (Amendment) Act, 1977 — Section 220Companies Act, 1956 — Section 220(3)

High Courts10 Sept 1985

Bharat @ Kathia Mallik Vs Niasi Mallik

Orissa High Court · (1985) 60 CLT 433 : (1985) 2 OLR 435

Criminal Procedure Code, 1973 (CrPC) — Section 126(2)

High Courts09 Sept 1985Allowed

Krushna Kumari Bewa Vs Kendrapara Co-operative Land Development Bank

Orissa High Court · (1985) 60 CLT 543 : (1985) 2 OLR 375

Civil Procedure Code, 1908 (CPC) — Section 47, 9Orissa Land Reforms Act, 1960 — Section 15, 15(1), 15(5), 15(6), 15(7)

High Courts09 Sept 1985Allowed

Rama Swain Vs State of Orissa

Orissa High Court · (1986) 1 OLR 185

Criminal Procedure Code, 1973 (CrPC) — Section 482Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21Penal Code, 1860 (IPC) — Section 34, 427

High Courts09 Sept 1985Dismissed

Padma Bewa Vs Krupasindhu Biswal and Others

Orissa High Court · AIR 1986 Ori 97 : (1985) 60 CLT 531

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4

High Courts09 Sept 1985Allowed

Narahari Mallick and Madhab Pradhan Vs Collector

Orissa High Court · (1985) 60 CLT 435 : (1985) 2 OLR 403

Orissa Grama Panchayat Act, 1960 — Section 25(1)(1), 25(2)

High Courts06 Sept 1985

Ratha Jena Vs State of Orissa

Orissa High Court · (1985) 60 CLT 497 : (1986) CriLJ 490

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 380

High Courts06 Sept 1985

Md. Tafazul Rahman Vs State of Orissa

Orissa High Court · (1985) CriLJ 1971

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 463, 465, 477A

High Courts05 Sept 1985

Hariprasad Chhopadia Vs State of Orissa and Another

Orissa High Court · (1986) CriLJ 1387

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 11, 135

High Courts03 Sept 1985

Ratna Munda and Another Vs The State

Orissa High Court · (1986) CriLJ 1363

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302

High Courts02 Sept 1985Dismissed

Narayan Mishra and Others Vs Champa Dibya (dead) and Others

Orissa High Court · AIR 1986 Ori 53 : (1985) 60 CLT 487

Evidence Act, 1872 — Section 111

High Courts02 Sept 1985Allowed

Bhagirathi Padhan Vs Pachila Rout and Others

Orissa High Court · (1986) 61 CLT 9

Criminal Procedure Code, 1973 (CrPC) — Section 438, 46(1)Penal Code, 1860 (IPC) — Section 149, 302, 380, 427, 436

High Courts02 Sept 1985

Duryodhan Samal Vs Smt. Uma Dei and Others

Orissa High Court · AIR 1986 Ori 30 : (1985) 60 CLT 360

Orissa Civil Courts Act, 1984 — Section 16(2)

High Courts30 Aug 1985Dismissed

The Management of Bhubaneswar Municipality Vs Mojes Gaon and Another

Orissa High Court · (1986) 52 FLR 188 : (1986) 2 LLJ 349 : (1985) 2 OLR 343

Industrial Disputes Act, 1947 — Section 2(00), 25(F), 25(G)Orissa Municipal Rules, 1953 — Rule 408

High Courts30 Aug 1985Dismissed

Bhula Gouda Vs Sunder Majhi and Others

Orissa High Court · AIR 1986 Ori 87 : (1985) 60 CLT 344

Civil Procedure Code, 1908 (CPC) — Section 100Merged States (Laws) Act, 1949 — Section 7

High Courts30 Aug 1985Allowed

Mamta Drinks and Industries Ltd. Vs Assistant Collector, Central Excise and Others

Orissa High Court · (1987) 30 ELT 224

Central Excise Rules, 1944 — Rule 233, 8, 8(1)Central Excises and Salt Act, 1944 — Section 2, 3, 4, 4(4)

High Courts30 Aug 1985Dismissed

Radhakrishna Das Vs State of Orissa and Others

Orissa High Court · (1985) 60 CLT 475

Orissa Judicial Service Rules, 1964 — Rule 13, 14, 16, 17, 18

High Courts28 Aug 1985Dismissed

Bijoyshree Rout Roy Vs Madhusudan Panigrahi and Others

Orissa High Court · AIR 1986 Ori 105

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Representation of the People Act, 1951 — Section 97, 98