High Courts13 Jul 1984Allowed
Sashibhusan Tripathy and Another Vs State of Orissa
Orissa High Court · (1984) 58 CLT 179 : (1984) 2 OLR 724
Criminal Procedure Code, 1973 (CrPC) — Section 133, 362
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,330 of 1,622
High Courts10 Jul 1984Dismissed
State of Orissa Vs Shyamsundar Rath and Another
Orissa High Court · (1984) 2 OLR 677
Penal Code, 1860 (IPC) — Section 409
High Courts10 Jul 1984Dismissed
Nurun Nisha Begum Vs Hasina Khatun and Others
Orissa High Court · (1984) 58 CLT 184 : (1984) 2 OLR 709
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 165
High Courts09 Jul 1984Dismissed
Purusottam Padhee Vs Mst. Panchali Bewa
Orissa High Court · AIR 1986 Ori 138
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Land Reforms Act, 1960 — Section 40(2)
High Courts09 Jul 1984Dismissed
Purna Chandra Dash Vs Smt. Bishnu Priya Mohapatra
Orissa High Court · (1984) 2 OLR 673
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151
High Courts09 Jul 1984Allowed
Banshidhar Badajena Vs Smt. Pitambari Patra
Orissa High Court · (1984) 58 CLT 207
High Courts09 Jul 1984Dismissed
Dasarathi Patnaik and Others Vs Nilamani Bewa and Others
Orissa High Court · (1984) 2 OLR 745
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 41 Rule 4
High Courts06 Jul 1984Allowed
Krushna Chandra Behera Vs State of Orissa
Orissa High Court · (1984) 58 CLT 201 : (1984) 2 OLR 698
Bihar and Orissa Excise Act, 1915 — Section 47, 49, 55, 56, 74
High Courts04 Jul 1984Allowed
Pati Digal Vs Bandu Malik and Others
Orissa High Court · (1984) 58 CLT 107 : (1984) 2 OLR 633
Constitution of India, 1950 — Article 226Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2
High Courts04 Jul 1984Dismissed
Udayanath Mohapatra Vs Kanchan Mohapatrani and Others
Orissa High Court · (1984) 2 OLR 986
Hindu Succession Act, 1956 — Section 24, 25, 26, 28, 6
High Courts02 Jul 1984
The State Vs Aru Pradhan
Orissa High Court · (1985) CriLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 144, 235, 354, 452, 457Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 114, 302
High Courts02 Jul 1984Allowed
Chintamani Nahak alias Naik Vs State of Orissa
Orissa High Court · (1984) 58 CLT 211 : (1984) 2 OLR 653
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 1984Allowed
Kedarnath Jain Vs Shripal Mahajan and Others
Orissa High Court · AIR 1984 Ori 199
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts29 Jun 1984Allowed
Krushna Chandra Sahu Vs State of Orissa
Orissa High Court · (1984) 58 CLT 226
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts29 Jun 1984Dismissed
Chandramani Sarangi Vs Hema Sarangi
Orissa High Court · (1984) 58 CLT 181
Hindu Marriage Act, 1955 — Section 13, 24
High Courts29 Jun 1984Dismissed
Smt. Dhara Dei Vs Prafulla Swain and Others
Orissa High Court · (1984) 58 CLT 101 : (1984) 2 OLR 621
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 494
High Courts28 Jun 1984Allowed
Rama Chandra Jena and Others Vs State of Orissa
Orissa High Court · (1984) 58 CLT 155
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jun 1984Dismissed
Steel Authority of India Ltd. Vs S.N. Patnaik
Orissa High Court · AIR 1985 Ori 123
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)
High Courts27 Jun 1984Dismissed
Ladi Gangaraju Vs Rayaprolu Visweswar Rao
Orissa High Court · (1984) 58 CLT 142
Penal Code, 1860 (IPC) — Section 406
High Courts27 Jun 1984Dismissed
Smt. Bimala Nepak Vs Budhulal Sahoo
Orissa High Court · AIR 1985 Ori 278 : (1984) 58 CLT 217
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58