High Courts20 Dec 1985Allowed
Executive Engineer, Puri Roads and Buildings Division and Others Vs Sri Gokul Chandra Kanungo
Orissa High Court · (1986) 61 CLT 349
Arbitration Act, 1940 — Section 12(2), 20, 20(4), 41A, 41A(1)
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 1 of 21
High Courts20 Dec 1985Allowed
State of Orissa and Another Vs Gokul Chandra Kanungo
Orissa High Court · (1986) 1 OLR 263
Arbitration Act, 1940 — Section 41AConstitution of India, 1950 — Article 166
High Courts20 Dec 1985
The Oriental Fire and General Insurance Co. Ltd. Vs Brajakishore Sahu and Others
Orissa High Court · (1986) 2 ACC 350 : (1986) 61 CLT 394
Constitution of India, 1950 — Article 39A
High Courts20 Dec 1985Allowed
Trinath Sahu Vs Mahant Sri Radhamohan Das and Others
Orissa High Court · (1986) 61 CLT 205 : (1986) 1 OLR 253
High Courts20 Dec 1985Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Brajakishore Sahu and Others
Orissa High Court · (1986) ACJ 692 : (1988) 64 CompCas 557
High Courts20 Dec 1985Dismissed
Ganesh Prasad Nayak Vs Orissa State Co-operative Marketing Federation Ltd. and Others
Orissa High Court · (1986) 1 OLR 333
Arbitration Act, 1940 — Section 8
High Courts20 Dec 1985Allowed
The Servants of Suffering Society Vs Guru Patri @ Ghurupatri Ram and Another
Orissa High Court · (1986) 61 CLT 468 : (1986) 1 OLR 178
Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 4
High Courts20 Dec 1985Dismissed
Santosh Kumar Padhan and Others Vs Lalbihari Behera alias Fitia and Another Lalbihari Behera alias Jati Vs State of Orissa and Others
Orissa High Court · (1986) 61 CLT 239
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 202, 202(1)Defence and Internal Security of India Rules, 1971 — Rule 184Penal Code, 1860 (IPC) — Section 302
High Courts20 Dec 1985Allowed
Hussain Jan Suleman Vs Bhaktawar and Another
Orissa High Court · (1986) 61 CLT 355
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4), 145(5), 146(1)
High Courts20 Dec 1985Allowed
State of Orissa and Another Vs Gopal Chandra Kanungo
Orissa High Court · (1986) 61 CLT 495
Arbitration Act, 1940 — Section 12, 12(2), 20, 20(3), 41AConstitution of India, 1950 — Article 166
High Courts17 Dec 1985
Purna Chandra Senapati Vs Saraswati Panda and Others
Orissa High Court · (1986) 1 ACC 121 : (1987) ACJ 156
Motor Vehicles Act, 1988 — Section 95, 95(1)(5), 95(1)(b)
High Courts17 Dec 1985Allowed
The Fertilizer Corporation of India Ltd. Vs Bharat Painters
Orissa High Court · AIR 1986 Ori 82 : (1986) 61 CLT 194 : (1986) 1 OLR 96
Arbitration Act, 1940 — Section 30
High Courts17 Dec 1985Dismissed
Pholi Dibya Vs Idan Bibi and Others
Orissa High Court · (1986) 1 OLR 183
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts16 Dec 1985Dismissed
State of Orissa Vs Arjun Mallik Trinath Swain Vs State of Orissa
Orissa High Court · (1986) 1 OLR 68
Penal Code, 1860 (IPC) — Section 398
High Courts13 Dec 1985Dismissed
Subala Dehury Vs Rupakar Dehury and Another
Orissa High Court · (1986) 1 OLR 154
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Dec 1985
Pitabas Sahoo Vs The Managing Committee of Sahada N. N. M. E. School and Others The Managing Committee of Sahada N. N. M. E. School and Another Vs Pitabas Sahoo and Others
Orissa High Court · (1986) 61 CLT 105 : (1986) 1 OLR 57
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 21
High Courts10 Dec 1985Allowed
Rajat Ranjan Dash Vs Board of Secondary Education, Orissa
Orissa High Court · AIR 1986 Ori 233 : (1986) 1 OLR 106
Constitution of India, 1950 — Article 226
High Courts10 Dec 1985Allowed
Karunakar Gond and Another Vs Pitabas Sahu and Others
Orissa High Court · (1986) 61 CLT 30 : (1986) 1 OLR 14
Orissa Land Reforms Act, 1960 — Section 22, 22(4), 23Registration Act, 1908 — Section 17(1)
High Courts10 Dec 1985Allowed
Arjuna Naik Vs Smt. Gangamani Patrani and Others
Orissa High Court · (1986) 61 CLT 6 : (1986) 1 OLR 1
Orissa Land Reforms Act, 1960 — Section 36A
High Courts07 Dec 1985
Rama Motari and Others Vs Kamala Parua and Others
Orissa High Court · (1986) 1 ACC 561 : (1986) ACJ 921 : (1986) 61 CLT 165
Employees Compensation Act, 1923 — Section 2, 30