COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,324 of 1,622

High Courts10 Dec 1984Dismissed

Secretary to Government of Orissa, Irrigation Dept. and Others Vs Raghunath Mohapatra

Orissa High Court · AIR 1985 Ori 182 : (1985) 59 CLT 133

Arbitration Act, 1940 — Section 13, 20, 29, 30, 33Limitation Act, 1963 — Article 137

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High Courts07 Dec 1984Allowed

Dinesh Chandra Mishra Vs Asst. Labour Commissioner (Central) and Another

Orissa High Court · (1985) 59 CLT 31 : (1985) 50 FLR 136 : (1985) 1 OLR 56

Industrial Disputes Act, 1947 — Section 2

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High Courts07 Dec 1984Dismissed

Nagendra Nath Roy Vs Hariram Singhania and Another

Orissa High Court · (1985) 59 CLT 35

Civil Procedure Code, 1908 (CPC) — Section 35BEvidence Act, 1872 — Section 115

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High Courts01 Dec 1984Allowed

State of Orissa Vs Rama Chandra Sahu and Another

Orissa High Court · AIR 1985 Ori 73 : (1985) 1 OLR 32

Arbitration Act, 1940 — Section 41A

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High Courts30 Nov 1984Dismissed

Bansidhar Das Vs Duryodhan Majhi and Others

Orissa High Court · AIR 1985 Ori 84 : (1985) 59 CLT 44

Civil Procedure Code, 1908 (CPC) — Section 100Orissa Land Reforms Act, 1960 — Section 40(2)Specific Relief Act, 1963 — Section 16

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High Courts29 Nov 1984Dismissed

Rameshlal Santuka Vs Sureshlal Santuka

Orissa High Court · (1985) 1 OLR 44

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, 115, 115(1)

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High Courts28 Nov 1984

Sri Krupasindhu Behera Vs State of Orissa and Others

Orissa High Court · (1985) 59 CLT 66 : (1985) 1 OLR 27 : (1985) 59 STC 269

Constitution of India, 1950 — Article 265Orissa Sales Tax Act, 1947 — Section 12(4), 12(8), 13(4), 13(6)

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High Courts28 Nov 1984Allowed

Doshei Dei and Others Vs Rama Routa and Others

Orissa High Court · AIR 1985 Ori 77 : (1985) 1 OLR 12

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 115

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High Courts24 Nov 1984

Rabindranath Prusty Vs State of Orissa

Orissa High Court · (1984) CriLJ 1392

Penal Code, 1860 (IPC) — Section 161, 165, 165A, 420

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High Courts23 Nov 1984Dismissed

Patel Majhi and Others Vs Mst. Raimati Kisani and Others

Orissa High Court · AIR 1985 Ori 168 : (1985) 59 CLT 19

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Orissa Land Reforms Act, 1960 — Section 40, 40(1)

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High Courts23 Nov 1984Allowed

P.K. Kunjumon Vs Managing Director, Central Ware Housing Corporation and Others

Orissa High Court · (1985) 1 OLR 1

Central Warehousing Corporation (Staff) Regulations, 1986 — Regulation 18(6)

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High Courts23 Nov 1984Allowed

Smt. H.N. Bhavanasi Vs State of Orissa

Orissa High Court · (1984) 58 CLT 626 : (1985) 1 OLR 179

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1)Orissa Service Code, 1939 — Rule 107A

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High Courts23 Nov 1984Allowed

Laxmidhar Lenks Vs State of Orissa and Others

Orissa High Court · (1985) 59 CLT 15 : (1985) 1 OLR 34

Orissa Pension Rules, 1977 — Rule 10

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High Courts20 Nov 1984Dismissed

Indian Metals and Ferro Alloys Ltd. Vs Asstt. Collr. of C. Ex. and Cus.

Orissa High Court · (1999) 108 ELT 358

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High Courts19 Nov 1984Allowed

Laxman Padhan Vs Brajabandhu Mohapatra and Others

Orissa High Court · (1985) 59 CLT 74

Orissa Land Reforms Act, 1960 — Section 12, 12(1), 12(2), 15, 15(1)Orissa Merged States (Laws) Act, 1950 — Section 7

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High Courts19 Nov 1984Partly Allowed

State of Orissa and Another Vs Nilgiri Engineering Co-operative Societies and Another

Orissa High Court · AIR 1985 Ori 170

Arbitration Act, 1940 — Section 12

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High Courts15 Nov 1984Allowed

Smt. Uma Devi and Others Vs Narayan Nayak and Others

Orissa High Court · AIR 1985 Ori 96 : (1985) 59 CLT 160 : (1985) 1 OLR 228

Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 14, 75, 77Specific Relief Act, 1963 — Section 31

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High Courts15 Nov 1984Dismissed

Raghunath Padhi Vs Ratnakar Pati and Others

Orissa High Court · (1984) 58 CLT 606 : (1984) 2 OLR 1093

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(4), 456(1), 456(2)

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High Courts11 Nov 1984Dismissed

Bhanumati Toppo Vs Shankar Prasad Pandey and Another

Orissa High Court · (1985) 59 CLT 250 : (1985) 1 OLR 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(3), Order 21 Rule 58, 47

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High Courts07 Nov 1984Dismissed

Orissa Mining Corporation Ltd. Vs N.C. Budharaja

Orissa High Court · (1985) 60 CLT 305

Arbitration Act, 1940 — Section 41Limitation Act, 1963 — Section 5

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