High Courts24 Dec 1986
Dharanidhar Sahu Vs State of Orissa
Orissa High Court · (1987) 63 CLT 424 : (1987) CriLJ 1093
Criminal Procedure Code, 1973 (CrPC) — Section 262Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 2
COURT ARCHIVE
Orissa High Court judgments, 1986
452 judgments · page 1 of 23
High Courts24 Dec 1986
Director (T and M), D.N.K. Project Vs Smt. D. Buchitalli
Orissa High Court · (1987) 1 ACC 339 : (1988) ACJ 654 : (1989) 1 LLJ 259
Employees Compensation Act, 1923 — Section 2, 3
High Courts24 Dec 1986
K. Achuta Rao and Another Vs State of Orissa
Orissa High Court · (1987) CriLJ 2022
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 341, 408
High Courts24 Dec 1986
Orissa State Tribal Development Co-Operative Corporation Ltd. Vs State of Orissa
Orissa High Court · (1988) 68 STC 217
Central Sales Tax Act, 1956 — Section 8, 9
High Courts24 Dec 1986
Jayanarayan Ramanandlal Vs State of Orissa
Orissa High Court · (1988) 68 STC 142
Central Sales Tax Act, 1956 — Section 14, 15
High Courts23 Dec 1986Allowed
Narayan Panda Vs Tilak Raj Kapoor and Others
Orissa High Court · (1987) 63 CLT 329
Motor Vehicles Act, 1988 — Section 57
High Courts23 Dec 1986Allowed
Land Acquisition Officer Vs Dijabar Panda and Others
Orissa High Court · AIR 1987 Ori 198
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 3, Order 22 Rule 4(3), Order 22 Rule 4(5), Order 22 Rule 9Limitation Act, 1963 — Article 120
High Courts23 Dec 1986
Madhah Chandra Jena and Another Vs State of Orissa
Orissa High Court · (1987) 63 CLT 226 : (1988) CriLJ 608 : (1988) 2 RCR(Criminal) 11
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 439Penal Code, 1860 (IPC) — Section 337, 448, 509
High Courts22 Dec 1986Dismissed
Bhagabati Primary Fishermen's Co-operative Society Vs State of Orissa and Others
Orissa High Court · AIR 1987 Ori 215 : (1987) 64 CLT 469
High Courts22 Dec 1986Dismissed
Adinarayan Naik and Others Vs State of Orissa and Others
Orissa High Court · AIR 1987 Ori 115 : (1987) 63 CLT 339
Constitution of India, 1950 — Article 14, 15, 19, 226Evidence Act, 1872 — Section 115
High Courts22 Dec 1986
Bichitrananda Swain Vs State of Orissa
Orissa High Court · (1987) 63 CLT 266 : (1988) CriLJ 292
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 190, 90Drugs and Cosmetics Act, 1940 — Section 12, 18, 22, 25, 27
High Courts17 Dec 1986
Bhagaban Das Khetan and Another Vs The State of Orissa
Orissa High Court · (1987) 63 CLT 351
Essential Commodities Act, 1955 — Section 7, 9
High Courts16 Dec 1986Allowed
Kalinga Jute Products Private Limited Vs Sales Tax Officer and Another
Orissa High Court · (1987) 63 CLT 551 : (1988) 68 STC 264
Orissa Sales Tax Act, 1947 — Section 6
High Courts16 Dec 1986
Nityananda Subudhi and Partners Vs Commissioner of Income Tax
Orissa High Court · (1987) 168 ITR 362
High Courts15 Dec 1986
Batapa Bada Seth Vs The State
Orissa High Court · (1987) CriLJ 1976
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 379, 404
High Courts15 Dec 1986Allowed
The Municipal Council Vs Smt. Rambhabati Devi
Orissa High Court · (1987) 64 CLT 298
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts15 Dec 1986Allowed
Madan Mohan Puja Panda Samant Vs T. Ramakrushna Mohapatra and Others
Orissa High Court · (1987) 64 CLT 225
General Clauses Act, 1897 — Section 3(35)Limitation Act, 1963 — Section 3, 5Sri Jagannath Temple (Administration) Act, 1952 — Rule 12A
High Courts15 Dec 1986Allowed
Nilakantha Mishra (died) and after him Saudamini Misra and Others Vs Collector and District Magistrate and Another
Orissa High Court · (1987) 63 CLT 75
Constitution of India, 1950 — Article 300A
High Courts15 Dec 1986
Tunu Vs State of Orissa
Orissa High Court · (1988) CriLJ 524
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 34
High Courts12 Dec 1986
Krupasindhu Prusty Vs State of Orissa
Orissa High Court · (1987) 63 CLT 578 : (1987) CriLJ 1426
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 409