High Courts12 Nov 1986Allowed
Smt. Snehalata Dei Vs State of Orissa and Others
Orissa High Court · (1987) 63 CLT 42
Constitution of India, 1950 — Article 226Orissa Education Code — Article 336
COURT ARCHIVE
Orissa High Court judgments, 1986
452 judgments · page 4 of 23
High Courts11 Nov 1986Allowed
Lokanath Acharya Vs Anam Narasimha Das and Others
Orissa High Court · (1987) 63 CLT 310
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts10 Nov 1986Allowed
State of Orissa and Others Vs Sri Khemohand Agarwala
Orissa High Court · (1987) 63 CLT 4
Arbitration Act, 1940 — Section 30, 33, 39
High Courts06 Nov 1986Dismissed
Ghanashyam Agarwalla and Another Vs Jagabandhu Mahanta and Others
Orissa High Court · (1987) 63 CLT 232
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts06 Nov 1986Allowed
Pradip Kumar Sahoo Vs Utkal University and Others
Orissa High Court · AIR 1987 Ori 98 : (1986) 2 OLR 670
Constitution of India, 1950 — Article 226
High Courts06 Nov 1986Allowed
Madhab Chandra Swain Vs Election Tribunal-cum-Munsif and Another
Orissa High Court · (1987) 63 CLT 95 : (1986) 2 OLR 666
Constitution of India, 1950 — Article 226, 227
High Courts06 Nov 1986Dismissed
Gayadhar Roul and Another Vs Batakrushna Roul and Others
Orissa High Court · (1987) 63 CLT 83
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts05 Nov 1986
Ramesh Samal and Others Vs Chabi Mandal and Another
Orissa High Court · (1987) 63 CLT 204 : (1987) CriLJ 759
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 302, 319, 397, 482Penal Code, 1860 (IPC) — Section 109, 148, 149, 302
High Courts05 Nov 1986Allowed
Prataprudra Mishra Vs Sachi Bala Sahu and Others
Orissa High Court · (1986) 2 OLR 659
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3
High Courts03 Nov 1986Allowed
Bhagirathi Das and Another Vs The State of Orissa
Orissa High Court · (1986) 2 OLR 691
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts30 Oct 1986Allowed
Balabhadra Patra and Others Vs Chief Engineer and Others
Orissa High Court · (1987) ACJ 693 : (1987) 63 CLT 148 : (1987) 54 FLR 14 : (1995) 3 LLJ 591
Workmens Compensation Act, 1923 — Section 4
High Courts30 Oct 1986Allowed
Balavadra Patra and Another Vs Chief Engineer and Others
Orissa High Court · (1987) ACJ 1016
Workmens Compensation Act, 1923 — Section 30, 4
High Courts29 Oct 1986Allowed
Lobi Dei and Another Vs Kubera Balabantara and Others
Orissa High Court · (1987) 64 CLT 289 : (1986) 2 OLR 679
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 9
High Courts29 Oct 1986
Mewa Devi and Others Vs State of Orissa
Orissa High Court · (1987) 1 ACC 67
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts29 Oct 1986
Mandari Rewa and Others Vs Jagabandhu Ghadei and Another
Orissa High Court · (1987) 1 ACC 304 : (1987) ACJ 1084
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts28 Oct 1986
Banshidhar Swain Vs State of Orissa
Orissa High Court · (1987) 63 CLT 99 : (1987) CriLJ 1819
Penal Code, 1860 (IPC) — Section 222, 223, 224, 323
High Courts28 Oct 1986
United India Insurance Company Ltd. Vs Draupadi Behera and Others
Orissa High Court · (1987) 1 ACC 85
Motor Vehicles Act, 1988 — Section 110A, 11QD
High Courts28 Oct 1986Allowed
Smt. Annapurna Das Vs Sri Binayak Biro and Others
Orissa High Court · (1987) 63 CLT 26 : (1986) 2 OLR 636
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Oct 1986Allowed
Sarat Chandra Patra Vs Narasingha Patra and Another
Orissa High Court · AIR 1988 Ori 4 : (1987) 63 CLT 86
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 43 Rule 1, Order 9 Rule 9, 115, 141
High Courts27 Oct 1986Allowed
State of Orissa Vs Rajanikanta Mohapatra
Orissa High Court · AIR 1988 Ori 56 : (1987) 63 CLT 390
Civil Procedure Code, 1908 (CPC) — Section 149