COURT ARCHIVE

Orissa High Court judgments, 1986

452 judgments · page 20 of 23

High Courts03 Mar 1986Dismissed

Rajkishore Panda and Another Vs Banitia Madhya Engrajee Bidyapitha and Others

Orissa High Court · AIR 1987 Ori 55 : (1986) 61 CLT 501 : (1986) 1 OLR 437

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 33Registration Act, 1908 — Section 17, 18Succession Act, 1925 — Section 276, 63

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High Courts03 Mar 1986Dismissed

Raimati Sahuani Vs Pankaja Sahu and Others

Orissa High Court · (1986) 61 CLT 402 : (1986) 1 OLR 355

Orissa Civil Courts Act, 1984 — Section 13, 16, 2

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High Courts28 Feb 1986

Namitarani Bose Vs Dipak Kumar Bose Dipak Kumar Bose Vs Namitarani Bose

Orissa High Court · (1986) 61 CLT 448 : (1986) 1 OLR 402

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts28 Feb 1986Dismissed

Sk. Minhasuddin Moula Vs State of Orissa

Orissa High Court · (1986) 1 OLR 374

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Feb 1986Allowed

Sankari Mohan Rao and Another Vs The State of Orissa

Orissa High Court · (1986) 61 CLT 419

Criminal Procedure Code, 1973 (CrPC) — Section 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4(1)Motor Vehicles Act, 1988 — Section 113, 115, 116

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High Courts28 Feb 1986Dismissed

Sesadev Nanda Vs State of Orissa

Orissa High Court · (1986) 61 CLT 429 : (1986) 1 OLR 368

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409

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High Courts27 Feb 1986Allowed

The State of Orissa Vs Gopinath Das

Orissa High Court · (1986) 61 CLT 405

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 2, 342Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 182, 394, 409

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High Courts25 Feb 1986Allowed

Jagannath Sahoo Vs State of Orissa and Others

Orissa High Court · (1986) 61 CLT 426 : (1986) 1 OLR 342

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4)

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High Courts25 Feb 1986Dismissed

Rai Singh and Subash Kumar Ghosh and Another Vs United Commercial Bank and Others

Orissa High Court · (1986) 1 OLR 393

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts24 Feb 1986

Kishanlal Singh and Others Vs State of Orissa

Orissa High Court · (1986) 1 OLR 386

Penal Code, 1860 (IPC) — Section 443, 445, 457

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High Courts21 Feb 1986Allowed

Srikanta Kumar Panda Vs State of Orissa

Orissa High Court · (1986) 1 OLR 365

Criminal Procedure Code, 1973 (CrPC) — Section 251, 262, 350

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High Courts21 Feb 1986Allowed

Chandra Sekhar Parida Vs State of Orissa

Orissa High Court · (1986) 1 OLR 358

Criminal Procedure Code, 1973 (CrPC) — Section 401

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High Courts21 Feb 1986Allowed

Chaitan Pradhan and Another Vs State of Orissa

Orissa High Court · (1986) 61 CLT 365 : (1986) 1 OLR 347

Criminal Procedure Code, 1973 (CrPC) — Section 386

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High Courts19 Feb 1986Allowed

Mahabir Prasad Agarwalla (dead) after him Shanti Devi and Others Vs State of Orissa

Orissa High Court · (1986) 1 OLR 361

Arbitration Act, 1940 — Section 8

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High Courts18 Feb 1986Allowed

Banawarilal Agarwal Vs Sudarsan Chits Limited and Others

Orissa High Court · (1986) 61 CLT 363

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 43 Rule 1

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High Courts18 Feb 1986Allowed

Tulasiram Banchhor Vs K. Satyanarayan

Orissa High Court · (1986) 61 CLT 296 : (1986) 1 OLR 289

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts17 Feb 1986Dismissed

Binaya Kumar Rout Vs Ulli Bewa and Others

Orissa High Court · (1986) 1 OLR 296

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 155

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High Courts12 Feb 1986

Sri Jagannath Roller Flour Mill and Others etc. Vs State of Orissa and Others

Orissa High Court · (1986) 61 CLT 369 : (1987) 65 STC 384

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts12 Feb 1986Allowed

Dinan @ Dinamahamaud Khan and Others Vs Sk. Kalimuddin and Others

Orissa High Court · (1986) 1 OLR 295

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Feb 1986Allowed

Ashok Pandit Vs Satyapriya Mohapatra

Orissa High Court · (1986) 61 CLT 385

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(3), Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 5Constitution of India, 1950 — Article 133(1)

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