High Courts15 Sept 1986Dismissed
Food Corporation of India Vs Bibhutibhusan Patra and Others
Orissa High Court · AIR 1987 Ori 230
Arbitration Act, 1940 — Section 20, 39, 8(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Orissa High Court judgments, 1986
452 judgments · page 8 of 23
High Courts12 Sept 1986Allowed
Narayan Biswal Vs Ananta Mallik
Orissa High Court · (1986) 2 OLR 584
Orissa Debt Relief Act, 1980 — Section 2, 3(1)
High Courts12 Sept 1986Dismissed
Brundaban pradhan and Others Vs Smt. Komola Barikani and Others
Orissa High Court · (1986) 62 CLT 537
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115
High Courts12 Sept 1986
Benu and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 584 : (1988) CriLJ 331
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts12 Sept 1986
Sunil Kumar Singh Deo Vs Tax Recovery Officer
Orissa High Court · (1986) 29 TAXMAN 185
Constitution of India, 1950 — Article 226
High Courts11 Sept 1986Allowed
Atran Bibi Vs Mst. Umme Kulsum
Orissa High Court · (1986) 62 CLT 634
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts11 Sept 1986Allowed
Jogeya alias Jogesh Kumar Sha and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 516
Evidence Act, 1872 — Section 114, 27, 8, 9Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts10 Sept 1986
Sunil Kumar Singh Deo Vs Tax Recovery Officer and Another
Orissa High Court · (1987) 64 CTR 210 : (1987) 166 ITR 882
Constitution of India, 1950 — Article 226
High Courts09 Sept 1986Allowed
Murarinath Sharma alias Murari Prasad Sharma and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 494
Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 5, 5(1), 5(2)
High Courts08 Sept 1986Dismissed
G. Narayan Murty (and after him) Smt. G. Simhachallamma Vs Berhampur Municipality and Others G. Narayan Murty (and after him) Smt. G. Simhachallamma and Others Vs Berhampur Municipality
Orissa High Court · (1986) 2 OLR 483
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Municipal Act, 1950 — Section 147(2), 156
High Courts04 Sept 1986Dismissed
Padma Charan Panda Vs S. Ram Mohan Rao and Others
Orissa High Court · (1986) 2 OLR 457
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts04 Sept 1986
Prafulla Chandra Ratho and Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 18
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226
High Courts03 Sept 1986
Smt. Rachita Rout Vs Basanta Kumar Rout
Orissa High Court · (1987) CriLJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Sept 1986Allowed
K. Raghunath Rao Vs Smt. Tumula Jailaxmi
Orissa High Court · AIR 1988 Ori 30 : (1987) 64 CLT 304 : (1986) 2 OLR 622
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts03 Sept 1986Dismissed
Madhaba Kara and Another and Mahant Rama Sewak Das Vs Puri Municipality and Others
Orissa High Court · (1986) 2 OLR 470
Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 255, 255(6)Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2
High Courts02 Sept 1986Dismissed
Hemanta Kumar Basu Vs Sudarsan Sahoo
Orissa High Court · (1986) 62 CLT 441
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 13 Rule 1, Order 13 Rule 2
High Courts02 Sept 1986
Prafulla Kumar Sahoo Vs Charulata Sahoo and Another
Orissa High Court · AIR 1987 Ori 43 : (1987) 64 CLT 159
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17
High Courts02 Sept 1986Dismissed
Ferro Alloys Corporation Limited Vs Union of India (UOI) and Another
Orissa High Court · (1986) 62 CLT 499
Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226, 311Mineral Concession Rules, 1949 — Rule 54, 57(2)
High Courts01 Sept 1986
Lokanath Rice Mill, Nowrangpur and Others Vs Orissa State Financial Corporation
Orissa High Court · AIR 1987 Ori 172 : (1986) 62 CLT 477
State Financial Corporations Act, 1951 — Section 31
High Courts01 Sept 1986Allowed
Ajanta Enterprisers Vs Hoechst Pharmaceutical Ltd. and Others
Orissa High Court · AIR 1987 Ori 34
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 20Specific Relief Act, 1963 — Section 14