High Courts27 Jun 1984Allowed
Gopi Bhoi and Others Vs Laxman Pradhan and Others
Orissa High Court · (1984) 58 CLT 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 9 Rule 7
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,331 of 1,622
High Courts26 Jun 1984
Kolha Jena Vs Pravakar Patra and Another
Orissa High Court · (1984) 58 CLT 115 : (1985) CriLJ 1837
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Jun 1984Dismissed
Chhala Banchhor Vs Rajan Banchhor and Others
Orissa High Court · (1984) 2 OLR 650
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, 152
High Courts26 Jun 1984Allowed
K.T. Abraham Vs P.J. Vergese
Orissa High Court · (1984) 58 CLT 91 : (1984) 2 OLR 809
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts26 Jun 1984Allowed
Bhuban Chandra Dutta Gupta Vs General Manager, Orissa State Road Transport Corporation, Cuttack and Others
Orissa High Court · (1985) ACJ 228 : AIR 1985 Ori 19
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Jun 1984
Sania Dora alias Badnaik Vs State of Orissa
Orissa High Court · (1984) 2 OLR 665
Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Jun 1984Dismissed
Sauney Majhi and Another Vs Duli Dei and Others
Orissa High Court · AIR 1985 Ori 22
Evidence Act, 1872 — Section 3, 50, 60
High Courts20 Jun 1984Allowed
Binayak Sabatho and Sons Vs Municipal Council, Berhampur and Others
Orissa High Court · AIR 1985 Ori 263
Orissa Municipal Act, 1950 — Section 131(1)
High Courts20 Jun 1984Partly Allowed
Naran Behera (died) and Another Vs Mohan Jethi and Others
Orissa High Court · AIR 1985 Ori 40 : (1984) 58 CLT 169
Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65
High Courts19 Jun 1984Allowed
Parikshita Jena Vs State of Orissa
Orissa High Court · (1984) 2 OLR 627
Orissa Service Code, 1939 — Rule 74
High Courts19 Jun 1984Allowed
B.K. Kutty Vs State of Orissa
Orissa High Court · (1984) 58 CLT 53 : (1984) 2 OLR 597
Criminal Law (Amendment) Act, 1952 — Section 6, 7(3)Evidence Act, 1872 — Section 133, 45, 47Penal Code, 1860 (IPC) — Section 147, 467
High Courts19 Jun 1984Allowed
Okila Luha Vs State of Orissa
Orissa High Court · (1984) 58 CLT 80 : (1984) 2 OLR 585
Evidence Act, 1872 — Section 165, 34Penal Code, 1860 (IPC) — Section 409
High Courts19 Jun 1984Allowed
Banambar Tripathy Vs Collector of Ganjam and Another
Orissa High Court · AIR 1986 Ori 80 : (1984) 58 CLT 86
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51(2)
High Courts19 Jun 1984Allowed
Miss Swapna Rani Das Vs Utkal University and Another
Orissa High Court · AIR 1985 Ori 37 : (1984) 58 CLT 221
Evidence Act, 1872 — Section 115
High Courts19 Jun 1984Dismissed
Kaluri Balakrishna Rao Vs State of Orissa and Others
Orissa High Court · AIR 1985 Ori 52 : (1984) 58 CLT 94
Orissa Estates Abolition Act, 1951 — Section 32Specific Relief Act, 1963 — Section 38
High Courts19 Jun 1984Dismissed
Jadumani Naik and Others Vs Jyostna Naik and Others
Orissa High Court · AIR 1986 Ori 28 : (1984) 58 CLT 139
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(1), Order 32 Rule 7(1A), 11 , 115
High Courts19 Jun 1984Allowed
Bhikari Charan Patra Vs Basanti Bewa and Others
Orissa High Court · AIR 1985 Ori 49 : (1984) 58 CLT 145
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2
High Courts19 Jun 1984Dismissed
State (Collector of Central Excise) Vs Tapan Kumar Shome
Orissa High Court · (1986) 23 ELT 42
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 101, 107, 111, 123, 135Evidence Act, 1872 — Section 25
High Courts19 Jun 1984Allowed
Laxman Patnaik Vs Cuttack Municipal Council, Cuttack and Others
Orissa High Court · AIR 1985 Ori 90 : (1984) 58 CLT 195
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 4
High Courts05 Jun 1984Allowed
Kuni Dora Vs State of Orissa and Others
Orissa High Court · (1984) 2 OLR 612
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)