High Courts25 Jul 1986
Tapanga Light Foundry and Others Vs State Bank of India, Khurda and Others
Orissa High Court · AIR 1987 Ori 174 : (1986) 2 OLR 308
Contract Act, 1872 — Section 176
COURT ARCHIVE
Orissa High Court judgments, 1986
452 judgments · page 11 of 23
High Courts25 Jul 1986Dismissed
Maguni Chandra Dwibedy Vs State of Orissa
Orissa High Court · (1986) 62 CLT 294
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 10(4), 13(3), 5, 5(1)
High Courts22 Jul 1986Allowed
Nalla Govinda Rao Vs District Magistrate and Others
Orissa High Court · (1986) 62 CLT 347 : (1986) 2 OLR 247
Constitution of India, 1950 — Article 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(4)
High Courts22 Jul 1986Allowed
Nisakar Rout Vs Indramani Das and Another
Orissa High Court · (1986) 62 CLT 276 : (1986) 2 OLR 386
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 401, 451
High Courts21 Jul 1986
Pratap Chandra Rout and Others Vs State of Orissa and Others
Orissa High Court · (1986) 62 CLT 244 : (1986) 2 OLR 242
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 136, 226, 227, 323A
High Courts17 Jul 1986
Chatru alias Chatrubhuja Bhue Vs The State
Orissa High Court · (1987) CriLJ 1349 : (1986) 2 OLR 14
Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 1986Allowed
Sudarsan Panda Vs State and Another
Orissa High Court · (1986) 62 CLT 258
Criminal Procedure Code, 1973 (CrPC) — Section 161, 210(2), 482
High Courts16 Jul 1986Dismissed
S.N. Corporation Ltd. Vs Umakanta Rath and Others
Orissa High Court · (1987) 63 CLT 14
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 148A, 151Companies Act, 1956 — Section 135, 135(1), 171, 174
High Courts16 Jul 1986
Kartika Das and Another Vs Dhurba Kumar Pradhan and Others
Orissa High Court · (1987) 1 ACC 30
Motor Vehicles Act, 1988 — Section 110A, 110B
High Courts15 Jul 1986Allowed
Dandapani Naik Vs State of Orissa and Another
Orissa High Court · (1986) 2 OLR 391
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Orissa Tenancy Act, 1913 — Section 23
High Courts15 Jul 1986Allowed
Vice Chairman, Bhubaneswar Development Authority and Another Vs Pyari Mohan Mohanty and Another
Orissa High Court · (1987) 63 CLT 402
Arbitration Act, 1940 — Section 20, 39
High Courts15 Jul 1986
Govind Nayak Vs Shyam Sundar Soni and Others
Orissa High Court · (1987) 1 ACC 19 : (1988) ACJ 39
Motor Vehicles Act, 1939 — Section 110D
High Courts15 Jul 1986Allowed
Sk. Mangul and Others Vs State and Others
Orissa High Court · (1986) 62 CLT 251 : (1986) 2 OLR 201
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts14 Jul 1986Dismissed
Sundar Oram and Others Vs Budhua Oram and Another
Orissa High Court · (1986) 62 CLT 692
Orissa Government Land Settlement Act, 1962 — Section 2, 3Orissa Prevention of Land Encroachment Act, 1972 — Section 7
High Courts14 Jul 1986Allowed
Siani Nag Vs Gobardhan Ganda and Others
Orissa High Court · (1986) 62 CLT 281
Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 65Orissa Land Reforms Act, 1960 — Section 22, 23, 23A, 23A(2), 23B
High Courts14 Jul 1986Dismissed
Surajmal Khandalwalla and Others Vs Krushna Chandra Das and Others
Orissa High Court · (1986) 2 OLR 325
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts14 Jul 1986
Nityananda Samantray Vs State of Orissa
Orissa High Court · AIR 1987 Ori 132 : (1986) 2 OLR 197
Arbitration And Conciliation Act, 1996 — Section 29, 41Code Of Civil Procedure, 1908 — Section 34
High Courts14 Jul 1986Dismissed
Kailash Chandra Sahoo Vs Mahani Charan Mohanty and Others
Orissa High Court · AIR 1986 Ori 286 : (1986) 62 CLT 261 : (1986) 2 OLR 173
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 7
High Courts14 Jul 1986Allowed
Chetty Anusuya and Others Vs Chetty Balkrishnama
Orissa High Court · (1986) 62 CLT 401 : (1986) 2 OLR 169
Penal Code, 1860 (IPC) — Section 448
High Courts14 Jul 1986Dismissed
Babaji alias Bijia Mallik Vs State of Orissa
Orissa High Court · (1986) 62 CLT 393 : (1986) 2 OLR 228
Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376