High Courts04 Sept 1984Allowed
Subash Chandra Panda Vs Union of India (UOI) and Another
Orissa High Court · (1984) 58 CLT 485
Central Civil Services (Revised Pay) Rules, 1973 — Rule 2Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,327 of 1,622
High Courts03 Sept 1984Dismissed
Srimati Gaud and Another Vs Udaya Chandra Patel and Others
Orissa High Court · (1984) 2 OLR 924
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 115 , 148
High Courts31 Aug 1984Allowed
Duruju Mallik and etc. Vs Krupasindhu Swain and Others etc.
Orissa High Court · AIR 1985 Ori 202 : (1984) 58 CLT 359
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts31 Aug 1984Dismissed
Tanguru Pradhan Vs The State of Orissa
Orissa High Court · (1985) 1 OLR 117
Evidence Act, 1872 — Section 145, 24
High Courts29 Aug 1984Allowed
Sitaram Nai Vs Puranmal Sonar and Others
Orissa High Court · AIR 1985 Ori 171
Evidence Act, 1872 — Section 50, 60
High Courts28 Aug 1984Allowed
Dinabandhu Tanti Vs State of Orissa
Orissa High Court · (1984) 2 OLR 1017
Evidence Act, 1872 — Section 145, 24, 27, 3, 32
High Courts28 Aug 1984Allowed
Radhashyam Jena alias Mohapatra Vs State of Orissa
Orissa High Court · (1984) 58 CLT 388 : (1984) 2 OLR 943
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts28 Aug 1984
Ghanashyam Sahu Vs The State
Orissa High Court · (1984) 58 CLT 463
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380, 457
High Courts28 Aug 1984Allowed
Bijaya Kumar Christian Vs State of Orissa
Orissa High Court · (1984) 58 CLT 402
Penal Code, 1860 (IPC) — Section 376
High Courts27 Aug 1984Allowed
Bhagaban Kirsani and Subaram Nag alias Parja and Mathura Paikani Vs State of Orissa
Orissa High Court · (1984) 58 CLT 591 : (1984) 2 OLR 1067
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Aug 1984Allowed
Sebaram Meher Vs The State of Orissa and Others
Orissa High Court · (1984) 58 CLT 562
High Courts24 Aug 1984
Jagabandhu Mahanta Vs The State
Orissa High Court · (1985) CriLJ 575
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302
High Courts24 Aug 1984Allowed
Ananda Chandra Mallik Vs State of Orissa and Others
Orissa High Court · (1984) 2 OLR 849
Orissa Service Code, 1939 — Rule 54
High Courts23 Aug 1984Allowed
Smt. Bishnupriya Rath Vs President of Bhanjanagar College, Chatrapur and Others
Orissa High Court · AIR 1985 Ori 108
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 9, 99Limitation Act, 1963 — Section 5
High Courts23 Aug 1984Allowed
Trinath Patnaik Vs State of Orissa and Another
Orissa High Court · (1984) 2 OLR 847
Orissa Service Code, 1939 — Rule 71
High Courts22 Aug 1984Allowed
Satyanarayan Mohapatra Vs Prafulla Kumar Patnaik and Others
Orissa High Court · (1984) 58 CLT 396 : (1984) 2 OLR 1101
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts20 Aug 1984
Raita Munda Vs State of Orissa
Orissa High Court · (1985) CriLJ 52
Penal Code, 1860 (IPC) — Section 302
High Courts17 Aug 1984Allowed
Sambhunath Das Vs Sirish Ch. Mohapatra
Orissa High Court · AIR 1985 Ori 215
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 19A, Order 9 Rule 13
High Courts14 Aug 1984Dismissed
Paspulati Lakshman Rao Vs T. Nandagopal and Others
Orissa High Court · AIR 1985 Ori 111 : (1984) 58 CLT 519
High Courts14 Aug 1984Dismissed
Sarada Charan Misra Vs Smt. Prafulla
Orissa High Court · AIR 1985 Ori 232
Succession Act, 1925 — Section 63