High Courts10 Aug 1984Allowed
Kamalakanta Patra Vs State of Orissa
Orissa High Court · (1984) 58 CLT 489
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 376, 457
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,328 of 1,622
High Courts10 Aug 1984Dismissed
Ramesh Lal Shantuka Vs Suresh Lal Shantuka
Orissa High Court · AIR 1986 Ori 69
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, 115, 115(1)
High Courts10 Aug 1984Allowed
Puna Bewa and Others Vs Dinabandhu Mangaraj and Another
Orissa High Court · AIR 1985 Ori 130 : (1984) 58 CLT 295
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Aug 1984Dismissed
Mst. Satya Sahuani Vs Chudamani Sahu and Another
Orissa High Court · AIR 1985 Ori 131 : (1984) 58 CLT 287
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Aug 1984
Ainthu Charan Parida Vs Sitaram Jayanarayan Firm and Another
Orissa High Court · AIR 1984 Ori 230 : (1984) 58 CLT 248 : (1984) 58 CLT 243 : (1984) 1 OLR 819
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 2(2)Limitation Act, 1963 — Section 5
High Courts09 Aug 1984Allowed
Bhola alias Rama Lenka Vs State of Orissa
Orissa High Court · (1984) 58 CLT 303 : (1984) 2 OLR 841
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts08 Aug 1984Allowed
Orissa Road Transport Company Limited and Another Vs Sachidananda Kanungo
Orissa High Court · (1984) 2 OLR 978
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts08 Aug 1984Allowed
Surendra Mohapatra Vs State of Orissa
Orissa High Court · (1984) 2 OLR 1031
Criminal Procedure Code, 1973 (CrPC) — Section 384Penal Code, 1860 (IPC) — Section 279, 337
High Courts07 Aug 1984Dismissed
Raghunath Sahu and Another Vs Trinath Das and Others
Orissa High Court · AIR 1985 Ori 8 : (1984) 58 CLT 416
Partnership Act, 1932 — Section 4, 6, 69
High Courts06 Aug 1984Allowed
Mangal Prasad Patel Vs Chandramani Naik
Orissa High Court · (1984) 58 CLT 398 : (1984) 2 OLR 843
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 5(1)
High Courts06 Aug 1984
Sankar Prasad Dev Burman and Another Vs Indumati Sahoo
Orissa High Court · (1985) 154 ITR 826
Income Tax Act, 1961 — Section 230A
High Courts06 Aug 1984Allowed
Ajit Kumar Mitra Vs Puri Municipality and Another
Orissa High Court · (1984) 58 CLT 298 : (1984) 2 OLR 870
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts06 Aug 1984Dismissed
Uamash Chandra Guru and Others Vs Dinabandhu Guru and Others
Orissa High Court · AIR 1985 Ori 115
Orissa Land Reforms Act, 1960 — Section 40(3), 40A
High Courts05 Aug 1984Dismissed
Ramesh Chandra Guru and Others Vs Dinabandhu Guru and Others
Orissa High Court · (1984) 58 CLT 391
Civil Procedure Code, 1908 (CPC) — Section 97Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)Orissa Land Reforms Act, 1960 — Section 40, 40(3), 40A
High Courts03 Aug 1984Dismissed
Dambarudhar Bhunya Vs Muralidhar Bhunya and Others
Orissa High Court · AIR 1986 Ori 15 : (1984) 58 CLT 325
Civil Procedure Code, 1908 (CPC) — Section 35, 96
High Courts03 Aug 1984Allowed
Srinibas Kar and Another Vs Orissa University of Agriculture and Technology and Another
Orissa High Court · (1984) 58 CLT 272
Constitution of India, 1950 — Article 226
High Courts03 Aug 1984Allowed
V. Krishnaveni Vs V. Narasingha Rao and Another
Orissa High Court · (1984) 2 OLR 838
Hindu Marriage (Amendment) Act, 1976 — Section 28AHindu Marriage Act, 1955 — Section 24Limitation Act, 1963 — Article 136
High Courts02 Aug 1984Allowed
Babaji Charan Jena @ Biswal Vs Gokali Biswal
Orissa High Court · (1984) 58 CLT 305
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts01 Aug 1984Allowed
Gobinda Nayak Vs D. Mishra and Others
Orissa High Court · (1984) 2 OLR 741
High Courts31 Jul 1984Allowed
Gopal Chandra Chaudhury Vs The Life Insurance Corporation of India
Orissa High Court · AIR 1985 Ori 120 : (1984) 58 CLT 352
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Specific Relief Act, 1963 — Section 40