High Courts30 Jan 1985Allowed
K.C. Mohanty Vs Union of India (UOI) and Others
Orissa High Court · AIR 1985 Ori 149
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,321 of 1,622
High Courts29 Jan 1985
Mangal Hansada Vs The State
Orissa High Court · (1985) 59 CLT 246 : (1985) CriLJ 1589
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts29 Jan 1985Allowed
Mandangi Samburu Vs State of Orissa
Orissa High Court · (1985) 1 OLR 271
Penal Code, 1860 (IPC) — Section 302, 304
High Courts29 Jan 1985Dismissed
Bidyanath Majhi Vs State of Orissa
Orissa High Court · (1985) 59 CLT 281
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts29 Jan 1985Allowed
L. Ramgopal Rao Vs State of Orissa
Orissa High Court · (1985) 59 CLT 263
Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts28 Jan 1985Allowed
Kondagiri Laitara and Kondagiri Mina Vs State of Orissa
Orissa High Court · (1985) 1 OLR 322
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jan 1985
Kondagiri Laltara and Another Vs The State
Orissa High Court · (1985) CriLJ 1611
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 1985Dismissed
Raghu Mohapatra and Others Vs Bhaskar Mohapatra
Orissa High Court · (1985) 59 CLT 222
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts22 Jan 1985Allowed
Gobind Chandra Mohapatra and Others Vs Haribandhu Mohapatra and Others
Orissa High Court · (1985) 59 CLT 269 : (1985) 1 OLR 244
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts22 Jan 1985Dismissed
Narayana Misra Vs Surendranath Das and Others
Orissa High Court · (2013) 116 CLT 215
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 32(5)Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts18 Jan 1985Allowed
Mulshankar Narveram Ojha Vs Union of India (UOI) and Others
Orissa High Court · (1985) 1 OLR 199
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts18 Jan 1985
Bhabagrahi alias Bhaba Mohanty Vs State of Orissa State of Orrisa Vs Sudam alias Babaji Pradhan
Orissa High Court · (1985) 1 OLR 137
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts18 Jan 1985Allowed
Manju alias Mohan Das Vs State of Orissa
Orissa High Court · (1985) 59 CLT 180 : (1985) 1 OLR 194
Evidence Act, 1872 — Section 3
High Courts18 Jan 1985
Bhabagrahi Vs The State
Orissa High Court · (1985) CriLJ 1847
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts15 Jan 1985Allowed
Brajamohan Pradhan Vs State of Orissa
Orissa High Court · (1985) 59 CLT 177 : (1985) 1 OLR 175
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 378
High Courts14 Jan 1985Dismissed
State of Orissa Vs Khora Paradesi and Others
Orissa High Court · (1985) 59 CLT 167 : (1985) 1 OLR 153
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts14 Jan 1985Dismissed
State of Orissa Vs Sibanarayan Panda and Others
Orissa High Court · (1985) 59 CLT 123 : (1985) 1 OLR 132
Evidence Act, 1872 — Section 133
High Courts11 Jan 1985
Bishnu Charan Das Vs The State
Orissa High Court · (1985) CriLJ 1118
Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Jan 1985Allowed
Sri Paramananda Panda and Others Vs Punananda Das and Another
Orissa High Court · (1985) 59 CLT 125 : (1985) 1 OLR 143
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 5(1)
High Courts11 Jan 1985Dismissed
Brundaban Padhan and Others Vs Krishna Padhan
Orissa High Court · (1985) 1 OLR 186