COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,319 of 1,622

High Courts20 Feb 1985Allowed

Central Road Transport Corporation Ltd. Vs Orissa State Commercial Transport Corporation and Others

Orissa High Court · AIR 1985 Ori 256 : (1987) 61 CompCas 465 : (1985) 1 OLR 338

Motor Vehicles Act, 1939 — Section 110(1), 110A, 95, 96

High Courts20 Feb 1985Allowed

Hare Krishna Jena Vs The Additional Superintendent of Police and Others

Orissa High Court · (1985) 1 OLR 438

Constitution of India, 1950 — Article 226, 227

High Courts19 Feb 1985Allowed

Shankar Prasad Pandey Vs Mst. Bhanumati Toppo

Orissa High Court · AIR 1986 Ori 91

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115

High Courts19 Feb 1985Allowed

Anjali Sen and Another Vs Parbati Bewa and Another

Orissa High Court · (1985) 59 CLT 284

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts19 Feb 1985

Pradip Choudhury Vs The State

Orissa High Court · (1985) 59 CLT 457 : (1985) CriLJ 1770

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts19 Feb 1985Allowed

B.D. Jhunjhunwalla Vs State of Orissa and Others

Orissa High Court · AIR 1986 Ori 128 : (1985) 59 CLT 255

Orissa Survey and Settlement Act, 1958 — Section 19(2)

High Courts18 Feb 1985Dismissed

Deputy Director, Administration, Aviation Research Centre, Government of India Vs Birendra Kumar Mohanty and Others, etc.

Orissa High Court · AIR 1985 Ori 213 : (1985) 59 CLT 327 : (1985) 1 OLR 391

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12

High Courts18 Feb 1985Allowed

Patal Dungdung Vs State of Orissa

Orissa High Court · (1985) 59 CLT 311

Penal Code, 1860 (IPC) — Section 302

High Courts18 Feb 1985Allowed

Dasu alias Jashoda Dei Vs State of Orissa

Orissa High Court · (1985) 59 CLT 331

Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302

High Courts15 Feb 1985Dismissed

Dutta Pradhan and Others Vs The State of Orissa

Orissa High Court · (1985) 60 CLT 39 : (1985) 1 OLR 631

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143, 342, 353, 361, 363

High Courts15 Feb 1985Dismissed

Debendra Kumar Nayak Vs Abdul Rahaman Khan and Others

Orissa High Court · (1985) 60 CLT 72

Criminal Procedure Code, 1973 (CrPC) — Section 401, 457, 482Penal Code, 1860 (IPC) — Section 379

High Courts15 Feb 1985

Dutta Pradhan and Others Vs State of Orissa

Orissa High Court · (1985) CriLJ 1842

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143, 342, 361, 363, 366

High Courts15 Feb 1985

Saradhakar Sahu Vs State of Orissa

Orissa High Court · (1985) 59 CLT 297 : (1985) CriLJ 1591

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 281, 324, 379, 380, 404Probation of Offenders Act, 1958 — Section 3, 4, 6

High Courts13 Feb 1985Allowed

Sukri Janiani Vs The State

Orissa High Court · (1985) 59 CLT 391 : (1985) 1 OLR 395

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27

High Courts13 Feb 1985

Kamal Kumar Jena Vs State of Orissa

Orissa High Court · (1985) 59 CLT 211 : (1985) 1 OLR 253

Criminal Procedure Code, 1973 (CrPC) — Section 437

High Courts13 Feb 1985Allowed

Ajodhya Prasad Misra Vs The State of Orissa

Orissa High Court · (1985) 1 OLR 326

Penal Code, 1860 (IPC) — Section 120B, 467, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

High Courts13 Feb 1985

Ajodhya Prasad Misra and etc. Vs State of Orissa

Orissa High Court · (1985) CriLJ 1401

Penal Code, 1860 (IPC) — Section 120B, 467, 477A

High Courts12 Feb 1985Allowed

Bata Munda Vs The State

Orissa High Court · (1985) 59 CLT 370 : (1985) 1 OLR 332

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 8

High Courts11 Feb 1985

Dr. Radhanath Rath and Others Vs Balakrishna Swain

Orissa High Court · (1985) 59 CLT 226 : (1985) CriLJ 735

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 192, 196, 200

High Courts11 Feb 1985Allowed

Pradipta Kumar Mishra Vs District Magistrate and Another

Orissa High Court · (1985) 59 CLT 259 : (1985) 1 OLR 241

Constitution of India, 1950 — Article 226