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
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,311 of 1,622
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
High Courts18 Jul 1985Dismissed
Bimala Dei Vs Karna Mulia
Orissa High Court · (1985) 60 CLT 224 : (1985) 2 OLR 206
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts18 Jul 1985Allowed
J.P. Lath Vs The State of Orissa
Orissa High Court · (1985) 60 CLT 244
Orissa Forest (Detection, Enquiry and Disposal of Forest Offences) Rules, 1980 — Rule 11Orissa Forest Act, 1972 — Section 83Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21
High Courts17 Jul 1985Dismissed
Dhusei ' Dhusasan Behera Vs Babaji Sethi (dead) after him Kailash Sethi and Others
Orissa High Court · (1985) 60 CLT 227 : (1985) 2 OLR 232
High Courts17 Jul 1985Allowed
State of Orissa Vs Tari Syam Das alias Shyama Sundar Das
Orissa High Court · (1985) 2 OLR 193
Criminal Procedure Code, 1973 (CrPC) — Section 145, 162, 378Penal Code, 1860 (IPC) — Section 354
High Courts16 Jul 1985
State of Orissa Vs Abhiram Sethi
Orissa High Court · (1986) ACJ 124 : (1985) 60 CLT 212 : (1985) 2 OLR 208
Penal Code, 1860 (IPC) — Section 279, 320, 337, 338
High Courts15 Jul 1985
State of Orissa Vs Sashi Bhusan Kar
Orissa High Court · (1985) 60 CLT 150 : (1985) CriLJ 1725
Constitution of India, 1950 — Article 132, 133, 134, 134APenal Code, 1860 (IPC) — Section 161
High Courts11 Jul 1985Allowed
Mamta Drinks and Industries Ltd. Vs Asstt. Collector, C.E.
Orissa High Court · (1985) 60 CLT 205 : (1995) 76 ELT 38
Central Excise Rules, 1944 — Rule 8(1)
High Courts09 Jul 1985Dismissed
State of Orissa Vs Babulal Sarogi
Orissa High Court · (1985) 60 CLT 186
Essential Commodities Act, 1955 — Section 7
High Courts09 Jul 1985Allowed
State of Orissa Vs Bijay Kumar Agarwalla
Orissa High Court · (1985) 60 CLT 182 : (1985) 2 OLR 590
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Jul 1985Allowed
Sarat alias Saroj Kumar Sahu and Others Vs Alio Mallik
Orissa High Court · (1985) 60 CLT 261
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 197(3), 210Penal Code, 1860 (IPC) — Section 323, 330, 34, 380, 457
High Courts06 Jul 1985Allowed
Prafulla Chandra Sahu Vs State of Orissa and Another
Orissa High Court · (1985) 2 OLR 304
Orissa Ministerial Service (Recruitment, Transfer and Seniority of Clerks and Assistants in the Animal Husbandry and Veterinary Offices) Rules, 1977 — Rule 25
High Courts06 Jul 1985Allowed
Ramanath Mishra Vs Ganeswar Mishra and Others
Orissa High Court · AIR 1986 Ori 26 : (1985) 60 CLT 196
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 151
High Courts06 Jul 1985Allowed
Ramanath Misra Vs Ganeswar Misra and Others
Orissa High Court · (1985) 60 CLT 196
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 148, 151
High Courts05 Jul 1985Allowed
M. Bhimaroo Dora Vs Bhajaram Swain and Others
Orissa High Court · (1985) 60 CLT 194 : (1985) 2 OLR 176
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)
High Courts05 Jul 1985Allowed
Mst. Dukhi Pradhani and Another Vs Shyam Sundar Sahu and Others
Orissa High Court · (1985) 60 CLT 172 : (1985) 2 OLR 148
Civil Procedure Code, 1908 (CPC) — Section 144