COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,333 of 1,622

High Courts19 Apr 1984Partly Allowed

Laxmi Sahuani Vs Maheswar Sahu

Orissa High Court · AIR 1985 Ori 11

Evidence Act, 1872 — Section 50Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 18(3)Hindu Marriage Act, 1955 — Section 10, 9

High Courts18 Apr 1984Allowed

Baidhar Patra alias Makara and Madan alias Subash Pradhan Vs State of Orissa

Orissa High Court · (1984) 1 OLR 442

Penal Code, 1860 (IPC) — Section 395

High Courts17 Apr 1984Dismissed

Radhamohan Thakur Vs Pruna Chandra Kanungo and Others

Orissa High Court · AIR 1985 Ori 280 : (1984) 58 CLT 28

Orissa Hindu Religious Endowments Act, 1951 — Section 3(6), 41

High Courts16 Apr 1984Dismissed

Dinesh Kumar Jajodia and Another Vs State Co-operative Marketing Federation Ltd.

Orissa High Court · (1984) 57 CLT 488 : (1984) 1 OLR 432

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397(2), 397(3), 482Penal Code, 1860 (IPC) — Section 34, 420

High Courts16 Apr 1984Allowed

Panalal Shaw and Others Vs State of Orissa

Orissa High Court · (1984) 58 CLT 17 : (1984) 1 OLR 472

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 444, 445

High Courts09 Apr 1984Allowed

Nanda Parida Vs State of Orissa

Orissa High Court · (1984) 57 CLT 448

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 162Explosives Act, 1884 — Section 6(3)

High Courts09 Apr 1984Allowed

Gunanidhi Sundara Vs State of Orissa

Orissa High Court · (1984) 57 CLT 505 : (1984) 1 OLR 495

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 401Evidence Act, 1872 — Section 27, 32

High Courts09 Apr 1984Allowed

Nishakar Panigrahi Vs Kulamani Dixit and Others

Orissa High Court · (1984) 57 CLT 544 : (1984) 1 OLR 543

Criminal Procedure Code, 1973 (CrPC) — Section 161, 229, 240

High Courts09 Apr 1984Allowed

Madhab Munda Vs The State

Orissa High Court · (1984) 57 CLT 470

Criminal Procedure Code, 1973 (CrPC) — Section 278(3)Penal Code, 1860 (IPC) — Section 302

High Courts06 Apr 1984Allowed

Gurei Bewa and Others Vs Pabitra Rout and Others

Orissa High Court · (1984) 1 OLR 463

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 155

High Courts06 Apr 1984Allowed

Durga Charan Rout Vs State of Orissa and Others

Orissa High Court · (1984) 1 OLR 396

Constitution of India, 1950 — Article 226

High Courts04 Apr 1984

The Institute of Chartered Accountants of India Vs B. Mohanty

Orissa High Court · AIR 1985 Ori 46 : (1986) 59 CompCas 178

Chartered Accountants Act, 1949 — Section 22(6), 30Chartered Accountants Regulations, 1964 — Regulation 32B, 32B(1)

High Courts30 Mar 1984Dismissed

Harihar Dehury Vs The State

Orissa High Court · (1984) 57 CLT 533 : (1984) 1 OLR 417

Penal Code, 1860 (IPC) — Section 300, 302, 86

High Courts28 Mar 1984Dismissed

State Vs Duryodhana Parida

Orissa High Court · (1984) 57 CLT 551

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(2)

High Courts28 Mar 1984Dismissed

Bichitrananda Ray Vs Union of India (UOI) and Others

Orissa High Court · (1984) 57 CLT 540

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 311

High Courts27 Mar 1984Dismissed

Rama Kudia Vs The State of Orissa

Orissa High Court · (1984) 57 CLT 411

Penal Code, 1860 (IPC) — Section 302

High Courts27 Mar 1984Dismissed

Sadananda Sa and Others Vs Commissioner of Consolidation, Cuttack and Others

Orissa High Court · AIR 1985 Ori 33 : (1984) 57 CLT 524

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 10, 11

High Courts26 Mar 1984

Kulamoni Routray and Others Vs State of Orissa and Another

Orissa High Court · (1984) 57 CLT 572

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4), 51, 6(1)Orissa Land Reforms Act, 1960 — Section 4

High Courts26 Mar 1984Dismissed

Karunakar Das and Others Vs Union of India (UOI) and Others

Orissa High Court · AIR 1984 Ori 174

Constitution of India, 1950 — Article 14, 141, 226Representation of the People Act, 1951 — Section 77

High Courts26 Mar 1984Dismissed

Dr. Guru Prasad Mohanty and Others Vs Bijoy Kumar Das

Orissa High Court · AIR 1984 Ori 209 : (1984) 57 CLT 477 : (1984) 1 OLR 447

Civil Procedure Code, 1908 (CPC) — Section 10, 151