High Courts11 Jan 1985Dismissed
Bansidhar Lenka Vs Kumar Barik
Orissa High Court · AIR 1986 Ori 11 : (1985) 59 CLT 199
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Article 123
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,322 of 1,622
High Courts10 Jan 1985Allowed
Smt. Ratnamanjari Sahu Vs Purna Chandra Sahu and after him Rukmani Sahuani and Others
Orissa High Court · (1985) 59 CLT 151
Constitution of India, 1950 — Article 39Guardians and Wards Act, 1890 — Section 17, 47, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 13(2)
High Courts10 Jan 1985Dismissed
State of Orissa Vs Ananda Prasad Mandal
Orissa High Court · AIR 1985 Ori 142
Contract Act, 1872 — Section 70
High Courts09 Jan 1985
Yernagula Kamaraju and Others Vs Manda Dandasi
Orissa High Court · AIR 1986 Ori 122
Orissa Debt Relief Act, 1980 — Section 2, 3(1)
High Courts09 Jan 1985Partly Allowed
Kashi Biswanath Dev Vs Paramananda Routrai and Others
Orissa High Court · AIR 1985 Ori 260 : (1985) 1 OLR 256
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A
High Courts09 Jan 1985
Benudhar Naik and Another Vs State of Orissa
Orissa High Court · (1985) 59 CLT 155 : (1985) 1 OLR 236
Penal Code, 1860 (IPC) — Section 300, 323, 324, 96, 97
High Courts08 Jan 1985Allowed
Surendra Misra Vs B. Trinath Rao and Others
Orissa High Court · (1985) 1 OLR 208
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts08 Jan 1985Allowed
Gokulananda Panda and Others Vs Jagannath Panda and Others
Orissa High Court · (1985) 1 OLR 171
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts08 Jan 1985
Surendra Mishra Vs B. Trinath Rao and Others
Orissa High Court · (1985) CriLJ 1850
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts07 Jan 1985Dismissed
Duryodhan Jena Vs Satyabadi Samal and Others
Orissa High Court · AIR 1986 Ori 58
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts07 Jan 1985Dismissed
Biraja Prasad Ray Vs Nagendra Nath Dash
Orissa High Court · (1985) 59 CLT 144
Criminal Procedure Code, 1973 (CrPC) — Section 110, 118, 202, 203, 395Penal Code, 1860 (IPC) — Section 218, 219, 395
High Courts04 Jan 1985Dismissed
Binay Krushan Sadangi and Others Vs Smt. Katyaini Sadangi and Others
Orissa High Court · AIR 1985 Ori 295
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4)
High Courts03 Jan 1985Allowed
Niranjan Das Vs Chancellor, Sambalpur University and Others
Orissa High Court · (1985) 59 CLT 169
Master of Science (Engineering) Examination Regulations — Regulation 11Sambalpur University Act, 1966 — Section 20(2), 5(7)
High Courts03 Jan 1985Allowed
Smt. Debmeni ' Devmani Atha Vs Smt. Sarala Ben Mulji Bhinda
Orissa High Court · (1985) 59 CLT 83 : (1985) 1 OLR 215
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 151Orissa House Rent Control Act, 1967 — Section 12 , 16
High Courts02 Jan 1985Allowed
Nrusingha Charan Panda and Others Vs State of Orissa and Another
Orissa High Court · (1985) 59 CLT 70
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 144(4), 482Penal Code, 1860 (IPC) — Section 188, 447
High Courts02 Jan 1985Dismissed
Govinda Chandra Tripathy and Another Vs Pal Hira Purchase Ltd.
Orissa High Court · AIR 1985 Ori 178 : (1985) 1 OLR 156
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 41
High Courts02 Jan 1985Allowed
Ishteyaque Ahamad and Another Vs Kitawan Bibi and Others
Orissa High Court · AIR 1985 Ori 102 : (1985) 1 OLR 102
Limitation Act, 1963 — Article 135
High Courts02 Jan 1985Allowed
Khatuna and Another Vs Ramsewak Kashinath, a partnership firm and Another
Orissa High Court · AIR 1986 Ori 1 : (1985) 59 CLT 101
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)Partnership Act, 1932 — Section 69, 69(2)
High Courts21 Dec 1984Dismissed
Anchalika Pallibikash Jubak Sangh Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 244 : (1985) 1 OLR 115
Constitution of India, 1950 — Article 226Orissa Panchayat Samiti Act, 1959 — Section 38(2)
High Courts21 Dec 1984Dismissed
Mohan Behera and Others Vs State of Orissa
Orissa High Court · (1985) 59 CLT 110 : (1985) 1 OLR 90
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 438(2), 438(3)