High Courts21 Dec 1984Allowed
Juria alias Jurinath Gauda Vs State of Orissa
Orissa High Court · (1985) 59 CLT 81 : (1985) 1 OLR 97
Criminal Procedure Code, 1973 (CrPC) — Section 437
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,323 of 1,622
High Courts21 Dec 1984Dismissed
Divisional Forest Officer, Kendu leaf Division Vs Jaganath Pradhan and Another and Others
Orissa High Court · (1985) 50 FLR 129 : (1985) 1 OLR 125
Industrial Disputes Act, 1947 — Section 2
High Courts21 Dec 1984Dismissed
Krushna Chandra Mohanty Vs Inspector General of Police and Others
Orissa High Court · (1985) 59 CLT 99
Constitution of India, 1950 — Article 226
High Courts21 Dec 1984
State of Orissa Vs Sudaya Chandra Behera
Orissa High Court · (1985) 1 OLR 184
Arbitration Act, 1940 — Section 39
High Courts18 Dec 1984Allowed
Sukru Harijan Vs State of Orissa
Orissa High Court · (1985) 59 CLT 93 : (1985) 1 OLR 50
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 300
High Courts18 Dec 1984
Chandrama Saha Vs Divisional Forest Officer and Another
Orissa High Court · (1985) 1 OLR 130
Orissa Forest Act, 1972 — Section 56
High Courts18 Dec 1984
Kalicharan Paikaray and Another Vs Benga Bewa and Others
Orissa High Court · AIR 1985 Ori 58 : (1985) 59 CLT 237 : (1985) 1 OLR 62
Orissa Land Reforms Act, 1960 — Section 36A, 59(2)Orissa Land Reforms Rules, 1965 — Rule 27B, 27C, 4(4)
High Courts17 Dec 1984
N. Sureya Reddy and Another Vs State of Orissa
Orissa High Court · (1985) 1 OLR 105
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts14 Dec 1984
Putti Ramulu and Another Vs Smt. Kotha Gunnamma and Others
Orissa High Court · AIR 1985 Ori 70
Hindu Succession Act, 1956 — Section 23
High Courts14 Dec 1984Allowed
Kunjalata Dei Vs State of Orissa
Orissa High Court · (1985) 1 OLR 72
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8)
High Courts12 Dec 1984Allowed
Ananta Bhottamisra Vs Smt. Saraswati Bhottamisra
Orissa High Court · (1985) 59 CLT 11 : (1985) 1 OLR 87
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 101, 102
High Courts12 Dec 1984
Harihar Paik and Another Vs State of Orissa
Orissa High Court · (1985) 59 CLT 59 : (1985) CriLJ 432
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34
High Courts12 Dec 1984Dismissed
Orissa State Financial Corporation Vs Gopal Chandra Ghosh
Orissa High Court · (1985) 1 OLR 81
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 141Orissa State Financial Corporation Act, 1951 — Section 31
High Courts12 Dec 1984
The Orissa Kendupatra Karmachari Sangh Vs The State of Orissa and Another
Orissa High Court · (1985) 1 OLR 212
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts12 Dec 1984Dismissed
Cuttack Municipality Vs Commissioner-cum-Secretary, Orissa Board of Wakf
Orissa High Court · (1984) 1 OLR 78
Orissa Municipal Act, 1950 — Section 145, 147(2)Waqf Act, 1954 — Section 9(2)
High Courts12 Dec 1984
Benguli and Others Vs State of Orissa
Orissa High Court · (1985) CriLJ 580
Criminal Procedure Code, 1973 (CrPC) — Section 107, 164Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34
High Courts12 Dec 1984Allowed
Khageswar Ketaki and Another Vs The State
Orissa High Court · (1985) 59 CLT 23
Penal Code, 1860 (IPC) — Section 323, 325, 326, 333, 335
High Courts12 Dec 1984Dismissed
Regional Provident Fund Commissioner Vs Hind Builders
Orissa High Court · AIR 1985 Ori 103 : (1985) 1 OLR 109
Arbitration Act, 1940 — Section 13 , 30Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Dec 1984
Sri Parameswar Das Vs Sri Dhirendra Mallick and Others
Orissa High Court · AIR 1985 Ori 134 : (1985) 1 OLR 59
Orissa Panchayat Samiti Act, 1959 — Section 44A, 44B, 44B(6), 44C, 44O