High Courts06 Nov 1984Dismissed
Bhubaneswar Das Vs State of Orissa
Orissa High Court · (1984) 2 OLR 1073
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Orissa Grama Panchayat Act, 1964 — Section 138(1)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,325 of 1,622
High Courts30 Oct 1984Dismissed
Bipra Charan Choudhury and Another Vs Mahadev Mohanty and Others
Orissa High Court · (1985) 59 CLT 6
Orissa Hindu Religious Endowments Act, 1951 — Section 25, 68, 73
High Courts30 Oct 1984Allowed
Ramachandra Kar Vs Jagannath Swamy and Others
Orissa High Court · (1984) 58 CLT 548
Orissa Land Reforms Act, 1960 — Section 67Sri Jagannath Temple (Administration) Act, 1952 — Section 2Sri Jagannath Temple Act, 1954 — Section 33
High Courts30 Oct 1984
Ramchandra Kar Vs Jagannath Swamy and Others
Orissa High Court · (1984) 2 OLR 1058
Orissa Land Reforms Act, 1960 — Section 67Sri Jagannath Temple (Administration) Act, 1952 — Section 33
High Courts30 Oct 1984Allowed
Orissa State Power Loom Service Co-operative Society Ltd. Vs Hrudananda Swain
Orissa High Court · (1984) 58 CLT 566 : (1984) 2 OLR 1051
High Courts30 Oct 1984Allowed
P. Krishna Reddy and Others Vs State of Orissa
Orissa High Court · (1984) 58 CLT 644 : (1984) 2 OLR 1089
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 395
High Courts30 Oct 1984Allowed
Narayan Prasad Misra Vs State of Orissa and Others
Orissa High Court · (1984) 58 CLT 617 : (1986) 61 STC 40
Orissa Public Demands Recovery Act, 1962 — Section 4, 8
High Courts29 Oct 1984Dismissed
Sarat Chandra Patra and Another Vs Saraswata Bidyapitha and Others
Orissa High Court · (1985) 1 OLR 98
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4, 51
High Courts29 Oct 1984Allowed
Chandra Sekhar Pal and Others Vs Musmat Tapoi and Another
Orissa High Court · AIR 1986 Ori 130
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts22 Oct 1984Allowed
Bhagirathi Jena and Another Vs Parsuram Jena and Others
Orissa High Court · AIR 1985 Ori 137 : (1984) 58 CLT 632
Partition Act, 1893 — Section 4
High Courts22 Oct 1984Dismissed
Sadhu Behera and Others Vs Krishna Chandra Sutar and Another
Orissa High Court · AIR 1985 Ori 93 : (1985) 1 OLR 38
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts22 Oct 1984Allowed
State Bank of India Vs Rashmi Small Industries and Another
Orissa High Court · AIR 1985 Ori 163 : (1984) 58 CLT 540
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Orissa Money Lenders Act, 1939 — Section 9
High Courts19 Oct 1984Dismissed
Fertilizer Corporation of India Ltd. Vs Rasananda Pradhan
Orissa High Court · AIR 1986 Ori 18
Arbitration Act, 1940 — Section 33
High Courts18 Oct 1984Allowed
Satyananda Naik Vs Bhaskar Naik and Others
Orissa High Court · (1984) 58 CLT 545
Criminal Procedure Code, 1973 (CrPC) — Section 249Penal Code, 1860 (IPC) — Section 280, 380, 427, 448
High Courts18 Oct 1984Dismissed
Managobinda Sahu Vs Samser Ali Khan and Others
Orissa High Court · (1984) 58 CLT 623
Criminal Procedure Code, 1973 (CrPC) — Section 202, 245(1)Penal Code, 1860 (IPC) — Section 415, 416, 420
High Courts17 Oct 1984Allowed
Keshab Panda alias Kishore Chandra Panda Vs The State of Orissa
Orissa High Court · (1984) 58 CLT 513
Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts16 Oct 1984Allowed
Narayan Chandra Das Vs Parikhita Mohapatra
Orissa High Court · (1984) 58 CLT 531
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 5 Rule 17, Order 5 Rule 19A, Order 9 Rule 4, Order 9 Rule 5
High Courts16 Oct 1984Allowed
S. Mohan Rao Vs Bhubaneswar Rath
Orissa High Court · (1984) 58 CLT 585 : (1984) 58 CLT 385 : (1984) 2 OLR 1083
Penal Code, 1860 (IPC) — Section 504
High Courts16 Oct 1984Dismissed
Sibanarayan Sahoo and Another Vs State of Orissa and Others
Orissa High Court · (1984) 58 CLT 527 : (1984) 2 OLR 1028
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Oct 1984Allowed
Iswar Dehury Vs Suchi Dei and Others
Orissa High Court · AIR 1986 Ori 131 : (1984) 58 CLT 481
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4, 51(2)