High Courts30 Jul 1984Allowed
Gama Mian Vs The State
Orissa High Court · (1984) 58 CLT 240
Penal Code, 1860 (IPC) — Section 307, 309, 391, 395, 398
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,329 of 1,622
High Courts30 Jul 1984Allowed
Mantu alias Sunil Kumar Bhuyan Vs State of Orissa
Orissa High Court · (1985) 1 OLR 4
Evidence Act, 1872 — Section 3 , 60
High Courts27 Jul 1984Allowed
Amiya Kumar Mohanty Vs Paichha Dalai and Others
Orissa High Court · (1984) 58 CLT 507
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), 151
High Courts27 Jul 1984Allowed
Maguni Chandra Dwibedi Vs Sardar Gurbachan Singh Dugal
Orissa High Court · (1984) 58 CLT 343
Civil Procedure Code, 1908 (CPC) — Section 115Orissa House Rent Control Act, 1967 — Section 10, 10(1), 15, 7
High Courts26 Jul 1984Allowed
Sambhunath Puhan Vs State of Orissa
Orissa High Court · (1984) 58 CLT 293
Penal Code, 1860 (IPC) — Section 324, 504
High Courts25 Jul 1984Allowed
Narasingha Satpathy and Others Vs Labanya Dibya and Others
Orissa High Court · (1984) 58 CLT 454
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2(3), Order 39 Rule 2A, Order 43 Rule 1, 151
High Courts24 Jul 1984Allowed
Mayadhar Behera Vs Bhagabat Nath and Another
Orissa High Court · (1984) 58 CLT 598 : (1984) 2 OLR 749
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10, 115, 151, 26
High Courts24 Jul 1984Allowed
Gouri Shankar Mohapatra Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 30
Constitution of India, 1950 — Article 226, 311
High Courts23 Jul 1984Allowed
Gatikrishna Mohanty and Another Vs Board of Secondary Education and Another
Orissa High Court · (1984) 2 OLR 1013
Board of Secondary Education Regulations — Regulation 34A, 34B, 6
High Courts23 Jul 1984Allowed
Somnath Sipka Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 100 : (1984) 58 CLT 306
Orissa Land Reforms Act, 1960 — Section 22(3)Orissa Public Demands Recovery Act, 1962 — Section 6
High Courts23 Jul 1984
Smt. Meera Devi Vs Shyam Sundar Agarwalla
Orissa High Court · AIR 1985 Ori 65
Guardians and Wards Act, 1890 — Section 25
High Courts23 Jul 1984Allowed
Kirtan Jena Vs Biswanath Swain and Another
Orissa High Court · (1984) 2 OLR 1039
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Orissa Land Reforms Act, 1960 — Section 15
High Courts20 Jul 1984Allowed
Dandapani Rout and Others Vs State of Orissa
Orissa High Court · (1984) 58 CLT 167 : (1984) 2 OLR 671
Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2)
High Courts20 Jul 1984Allowed
Chitaranjan Misra and Others Vs Banamali Misra and Others
Orissa High Court · (1984) 58 CLT 406 : (1984) 2 OLR 732
Civil Procedure Code, 1908 (CPC) — Section 115(1), 151
High Courts17 Jul 1984Dismissed
Sudarsan Acharya Vs State of Orissa and Others
Orissa High Court · (1984) 58 CLT 230 : (1984) 2 OLR 996
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12, 12(6), 13(5)
High Courts17 Jul 1984Allowed
Subarnarekha Mahavidyalaya and Others Vs The Utkal University and Another
Orissa High Court · AIR 1985 Ori 55
Constitution of India, 1950 — Article 226
High Courts17 Jul 1984Dismissed
Sitaram Vilas Talkies, Utkal Cinema, Vijaya Talkies and Jyoti Picture Palace Vs Commercial Tax Officer and Another Saheb Behera, Dayanidhi Sahoo and Dasari Rumulu Vs Commercial Tax Officer
Orissa High Court · (1984) 2 OLR 854
Orissa Entertainment Tax Act, 1946 — Section 6(1)Orissa Entertainment Tax Rules, 1947 — Rule 21, 27(1)
High Courts16 Jul 1984Allowed
Brajabandhu Panigrahi Vs The Management of Utkal Ayurvedic Co-operative Pharmacy Ltd. and Another
Orissa High Court · (1984) 49 FLR 326 : (1984) 2 OLR 812
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts16 Jul 1984Allowed
Purna Chandra Singh Vs State of Orissa
Orissa High Court · (1984) 2 OLR 756
Evidence Act, 1872 — Section 32
High Courts16 Jul 1984
State Vs Aru alias Arun Kumar Pradhan
Orissa High Court · (1984) 58 CLT 422 : (1984) 2 OLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 154, 354(3), 366, 452, 452(1)Evidence Act, 1872 — Section 24, 3