High Courts10 May 1985Dismissed
Sree Kanak Durga Thakurani and Another Vs Satyaban Chandhury and Others
Orissa High Court · (1985) 60 CLT 70
Hindu Succession Act, 1956 — Section 4, 4(1), 5
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,314 of 1,622
High Courts10 May 1985
S.H. Rahman Vs State of Orissa and Others
Orissa High Court · (1985) 2 OLR 162
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 15(12)
High Courts10 May 1985Allowed
Durga Prasad Sahoo Vs S.D.O. and Election Officer and Others
Orissa High Court · (1985) 60 CLT 114 : (1985) 2 OLR 62
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 10A
High Courts10 May 1985Dismissed
Aravindalal Meheto Vs Notified Area Council and Another
Orissa High Court · (1985) 60 CLT 582
Constitution of India, 1950 — Article 14, 226, 299Orissa Municipal Act, 1950 — Section 295, 295(1), 295(2)
High Courts10 May 1985Allowed
D.R. Gupta Vs Steel Authority of India Limited
Orissa High Court · AIR 1985 Ori 224
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 May 1985
State of Orissa Vs Bishnu Charan Muduli
Orissa High Court · (1985) CriLJ 1573
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 313, 362Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 396, 404, 411, 414
High Courts10 May 1985Allowed
Paradip Port Trust Vs Misrilal Mines (Pvt.) Ltd.
Orissa High Court · (1985) 60 CLT 122 : (1985) 2 OLR 124
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7
High Courts09 May 1985Allowed
Sri Nimal Charan Das Vs Deputy Collector, Central Excise and Customs and Others
Orissa High Court · (1986) 23 ELT 38 : (1985) 2 OLR 56
Constitution of India, 1950 — Article 226, 227Gold (Control) Act, 1968 — Section 2, 8(1)
High Courts09 May 1985Dismissed
Gajeswar Mahadeb and Others Vs Prafulla Kumar Jena and Others
Orissa High Court · AIR 1986 Ori 148 : (1985) 60 CLT 88
Civil Procedure Code, 1908 (CPC) — Section 11Orissa Hindu Religious Endowments Act, 1951 — Section 41
High Courts08 May 1985Allowed
Monahar Siwaram Jogal Vs State of Orissa
Orissa High Court · (1985) 60 CLT 67 : (1985) 1 OLR 586
Criminal Procedure Code, 1973 (CrPC) — Section 436, 437
High Courts08 May 1985Dismissed
Diptimayee Behera and Another Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 249 : (1985) 60 CLT 331
Constitution of India, 1950 — Article 14, 15(4), 16
High Courts08 May 1985
National Insurance Co. Ltd. Vs Manoranjan Dash and Another
Orissa High Court · (1986) 1 ACC 582 : (1987) ACJ 381 : AIR 1986 Ori 212 : (1985) 60 CLT 63 : (1987) 62 CompCas 829
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110D
High Courts02 May 1985Allowed
Jayasingh Madakami Vs State of Orissa
Orissa High Court · (1985) 1 OLR 627
Penal Code, 1860 (IPC) — Section 100
High Courts30 Apr 1985Dismissed
Palia Bewa Vs Parbati Kumari Mohapatra and Others
Orissa High Court · AIR 1986 Ori 62 : (1985) 59 CLT 552
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), Order 18 Rule 17, 115(1)
High Courts27 Apr 1985Allowed
Bishnu Prasad Mohapatra Vs Ramesh Sahu
Orissa High Court · (1985) 60 CLT 164
Criminal Procedure Code, 1973 (CrPC) — Section 144, 151, 197, 197(1), 202Penal Code, 1860 (IPC) — Section 342, 500, 506
High Courts27 Apr 1985
Kanhu Charan Pradhan and Others Vs Banambar Pradhan and Another
Orissa High Court · AIR 1986 Ori 213
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts26 Apr 1985Dismissed
State of Orissa Vs Dusasana Sahu
Orissa High Court · (1985) 2 OLR 1
Penal Code, 1860 (IPC) — Section 300
High Courts26 Apr 1985Allowed
Mst. Kunjalata Purohit Vs Tahsildar, Sambalpur and Others
Orissa High Court · AIR 1986 Ori 115 : (1985) 60 CLT 139
Constitution of India, 1950 — Article 226Orissa Land Reforms (General) Rules, 1965 — Rule 30Orissa Land Reforms Act, 1960 — Section 37B, 42, 60(1)
High Courts26 Apr 1985Allowed
Sk. Jahir Muhammad and Rohit and Co. Vs State of Orissa
Orissa High Court · (1985) 60 CLT 91 : (1985) 1 OLR 609
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 30
High Courts25 Apr 1985Dismissed
Parsuram Dobei and Others Vs Bichhanda Charan Jena and Another
Orissa High Court · AIR 1986 Ori 93
Orissa Land Reforms Act, 1960 — Section 15(1), 36A, 36A(3)