High Courts03 Jul 1985
Chandrai Majhi Vs The State
Orissa High Court · (1986) CriLJ 1694
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,312 of 1,622
High Courts03 Jul 1985Allowed
Nimala Arjun Vs State of Orissa
Orissa High Court · (1985) 2 OLR 179
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 11, 32
High Courts03 Jul 1985Dismissed
Bhogun Sabar Vs State of Orissa
Orissa High Court · (1985) 60 CLT 177
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 1985Dismissed
Durga Charan Majhi Vs Tahasildar-cum-Revenue Officer and Others
Orissa High Court · (1985) 2 OLR 174
Orissa Land Reforms (General) Rules, 1965 — Rule 30
High Courts02 Jul 1985Allowed
Biranchi Mahakud and Others Vs Revenue Officer and Others
Orissa High Court · (1985) 60 CLT 184 : (1985) 2 OLR 152
Orissa Land Reforms Act, 1960 — Section 37
High Courts01 Jul 1985Allowed
Nilaratanprasad Shaw Vs State of Orissa
Orissa High Court · AIR 1986 Ori 194 : (1985) 60 CLT 191
Arbitration Act, 1940 — Section 29, 30, 8
High Courts01 Jul 1985Dismissed
Trilochan Khuntia Vs Batakrushna Mohanty
Orissa High Court · (1985) 60 CLT 127
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 417
High Courts01 Jul 1985Dismissed
Smt. Sabitri Debi Vs Ramachandra Mishra and Others
Orissa High Court · AIR 1985 Ori 245
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Jul 1985Dismissed
The Stale of Orissa Vs B. Khalli Patro
Orissa High Court · (1985) 60 CLT 108 : (1985) 2 OLR 188
Criminal Procedure Code, 1973 (CrPC) — Section 464Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts01 Jul 1985Allowed
Raghunath Chaudhury Vs Duruja Behera and Another
Orissa High Court · (1985) 60 CLT 247
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 15, Order 16 Rule 16, Order 16 Rule 17, 115, 151Evidence Act, 1872 — Section 33
High Courts01 Jul 1985Dismissed
Dijabar and Another etc. Vs Sulabha and Others
Orissa High Court · AIR 1986 Ori 38
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115, 148, 151
High Courts28 Jun 1985Dismissed
State Vs Raghunath Patnaik
Orissa High Court · (1985) 2 OLR 100
Evidence Act, 1872 — Section 45, 73Penal Code, 1860 (IPC) — Section 467, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts28 Jun 1985Allowed
Orissa Agro Industries Corporation Ltd. and Others Vs Sarbeswar Guru and Others
Orissa High Court · AIR 1985 Ori 270
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(1), Order 9 Rule 5(2)Contract Act, 1872 — Section 128, 137
High Courts28 Jun 1985Dismissed
Dr. Ashok Kumar Tripathy Vs Dalmia Institute of Scientific and Industrial Research
Orissa High Court · AIR 1986 Ori 42
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, 115
High Courts28 Jun 1985Dismissed
State of Orissa Vs Pradip Kumar Singh
Orissa High Court · (1985) 2 OLR 111
Criminal Procedure Code, 1973 (CrPC) — Section 162, 378Penal Code, 1860 (IPC) — Section 375, 376
High Courts27 Jun 1985Allowed
Balaram Prasad Basu Mallik Vs State of Orissa
Orissa High Court · (1985) 2 OLR 251
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420, 471
High Courts27 Jun 1985Allowed
Smt. Y. Chinnamma Vs A.B. Burman and Others
Orissa High Court · (1985) 60 CLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 202, 250, 250(1), 250(2), 255(1)Penal Code, 1860 (IPC) — Section 323, 354
High Courts27 Jun 1985Allowed
Khiradhar Patel and Others Vs State of Orissa and Others
Orissa High Court · AIR 1986 Ori 215
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Land Reforms Act, 1960 — Section 37, 59(1), 59(2), 59(3)
High Courts27 Jun 1985Dismissed
Sukadev Tapaswai and Others Vs Sri Sidheswar Mahadev Bija Silod and Others
Orissa High Court · AIR 1986 Ori 100 : (1985) 60 CLT 208
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(2)
High Courts27 Jun 1985
Jadu Behera and Others Vs Dhaneswar Samantaray
Orissa High Court · (1985) 60 CLT 279 : (1985) CriLJ 1732
Criminal Procedure Code, 1973 (CrPC) — Section 190, 191, 192, 193, 194Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 436