High Courts29 Aug 1986
K. C. SARANGI, INCOME TAX OFFICER Vs BICHITRANANDA KAR.
Orissa High Court · (1987) 64 CTR 272
Income Tax Act, 1961 — Section 226, 264, 293
COURT ARCHIVE
Orissa High Court judgments, 1986
452 judgments · page 9 of 23
High Courts28 Aug 1986Allowed
Hadubandhu Mohanty Vs The Management of Dodsworth Khatlikote Co-operative Urban Bank Ltd. and Another
Orissa High Court · (1986) 62 CLT 381 : (1986) 2 OLR 466
High Courts28 Aug 1986Allowed
The Management of Hira Cement Works Vs The Union of India (UOI) and Another Sri Wazir Chand Mehta, Santosh and Co. and Others and Utkal Miners and Others Vs The Union of India (UOI) and Others
Orissa High Court · (1986) 62 CLT 623 : (1986) 2 OLR 416
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10A
High Courts26 Aug 1986Dismissed
Prafulla Kumar Samantaray Vs Smt. Ranjita Samantaray
Orissa High Court · (1987) 63 CLT 337
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B
High Courts26 Aug 1986Allowed
Sudhakar Dash Vs Smt. Nirupama Mishra
Orissa High Court · (1986) 62 CLT 445
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 313Dowry Prohibition Act, 1961 — Section 6A
High Courts25 Aug 1986Dismissed
Nrushingha Charan Sarangi Vs Chancellor, Utkal University and Another
Orissa High Court · AIR 1987 Ori 88
Constitution of India, 1950 — Article 226Utkal University Act, 1966 — Section 10(4), 5(7)Utkal University Regulations — Regulation 7
High Courts25 Aug 1986
Orissa Road Transport Company Limited Vs Umakanta Singh and Another
Orissa High Court · (1986) 2 ACC 570 : (1987) ACJ 133 : AIR 1987 Ori 110 : (1986) 62 CLT 457 : (1990) 68 CompCas 420 : (1986) 2 OLR 434
Motor Vehicles Act, 1939 — Section 110B
High Courts25 Aug 1986Dismissed
Suresh Chandra Choudhury Vs The Berhampur University and Others
Orissa High Court · AIR 1987 Ori 38 : (1986) 2 OLR 39
Berhampur University Act, 1966 — Section 23Berhampur University Regulations — Regulation 19, 19(1)Constitution of India, 1950 — Article 226
High Courts22 Aug 1986
National Insurance Company Ltd. Vs Sukanta Kumar Samal and Others
Orissa High Court · (1986) 2 ACC 537 : (1987) ACJ 1036
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts22 Aug 1986Dismissed
Central Ware Housing Corporation Vs Govind Choudhury and Sons
Orissa High Court · (1986) 2 OLR 350
Arbitration Act, 1940 — Section 17, 30, 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 47Orissa House Rent Control Act, 1967 — Section 4, 5
High Courts21 Aug 1986Allowed
Achutananda Swain Vs Hadibandhu Swain and Others
Orissa High Court · (1986) 2 OLR 427
Orissa Estates Abolition Act, 1951 — Section 39, 5, 8(1)
High Courts20 Aug 1986Allowed
Bishnu Mohan Mallik Vs Dhruba Naik
Orissa High Court · (1986) 2 OLR 566
Civil Procedure Code, 1908 (CPC) — Section 31, 47Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 51
High Courts20 Aug 1986
Kamini Sahuani Vs Purna Chandra Sahoo and Others
Orissa High Court · AIR 1987 Ori 134
Dowry Prohibition Act, 1961 — Section 6Evidence Act, 1872 — Section 102, 103Specific Relief Act, 1963 — Section 7
High Courts19 Aug 1986
Basudeb Kar and Another Vs State of Orissa and Others
Orissa High Court · (1986) 2 OLR 408
Land Acquisition Act, 1894 — Section 23
High Courts14 Aug 1986Allowed
Bhaskar Panda Vs State of Orissa and Others
Orissa High Court · (1986) 62 CLT 450 : (1986) 2 OLR 262
Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 1986Dismissed
Janardan Mohapatra Vs Executive Engineer, Sambalpur Central Works, Division C.P.W.D. and Another
Orissa High Court · AIR 1987 Ori 59 : (1986) 2 OLR 365
Arbitration Act, 1940 — Section 20, 41
High Courts12 Aug 1986Dismissed
Narayan Maharana Vs State of Orissa
Orissa High Court · (1986) 62 CLT 527
Criminal Procedure Code, 1973 (CrPC) — Section 391, 401, 468, 468(2), 468(3)Orissa Hindu Religious Endowments Act, 1951 — Section 19, 27Penal Code, 1860 (IPC) — Section 441, 448, 506
High Courts12 Aug 1986Allowed
Biswanath Padhi Vs Tahasildar and Others
Orissa High Court · (1986) 62 CLT 390 : (1986) 2 OLR 413
Orissa Estates Abolition Act, 1951 — Section 3A(I)
High Courts12 Aug 1986Allowed
Ambika Saw Mill Vs Asst. Labour Commissioner and Others
Orissa High Court · (1986) 62 CLT 470 : (1986) 2 OLR 253
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2, 4
High Courts12 Aug 1986
Narasingha Bisoi Vs State of Orissa
Orissa High Court · (1986) 2 OLR 313
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 304