High Courts24 Dec 1987Dismissed
Dr. Basanta Kumar Behera and Others Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 124 : (1988) 65 CLT 113
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 57
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 1 of 18
High Courts24 Dec 1987Dismissed
Niranjan Sethi Vs State of Orissa
Orissa High Court · (1988) 1 OCR 74
Penal Code, 1860 (IPC) — Section 395
High Courts24 Dec 1987Allowed
The Central Warehousing Corporation, Berhampur Vs Govinda Choudhury and Sons
Orissa High Court · AIR 1989 Ori 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(3), 97Contract Act, 1872 — Section 59, 60, 61
High Courts23 Dec 1987Allowed
Puri Fish Merchants Association and Another Vs Puri Municipal Council and Others
Orissa High Court · AIR 1988 Ori 207 : (1988) 65 CLT 179 : (1988) 70 STC 65
Constitution of India, 1950 — Article 226, 301, 304Orissa Municipal Act, 1950 — Section 131(1), 383(3)
High Courts23 Dec 1987Dismissed
Sarat Padhi Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 116 : (1988) 65 CLT 122
Orissa Grama Panchayat Act, 1964 — Section 24(2)
High Courts23 Dec 1987
Misra Agencies and Another etc. Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 257 : (1988) 65 CLT 312
Constitution of India, 1950 — Article 14, 226
High Courts22 Dec 1987Allowed
Sahara Begum Vs Board of Secondary Education, Orissa and Another
Orissa High Court · AIR 1988 Ori 240
Orissa Secondary Education Regulations, 1953 — Regulation 41, 42
High Courts22 Dec 1987Allowed
Salil Kumar Nayak Vs State of Orissa and Another
Orissa High Court · AIR 1988 Ori 146
Constitution of India, 1950 — Article 14
High Courts22 Dec 1987Allowed
Managing Committee, Baptist Church Middle English School, Berhampur and Another Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 250
Constitution of India, 1950 — Article 30Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(1)
High Courts21 Dec 1987Allowed
Digambar Swain Vs The Presiding Officer, Labour Court and Another
Orissa High Court · (1988) 65 CLT 547 : (1994) 3 LLJ 219
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Dec 1987Allowed
Bidyadhar Giri Vs Umakanta Bewa and Others
Orissa High Court · (1988) 1 OCR 179
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Dec 1987Allowed
Rudrapanki Dhurjati Devara alias Dhurjati Devara Vs Rama Chandra Subudhi
Orissa High Court · (1988) 1 OCR 108
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 294, 341
High Courts16 Dec 1987Allowed
Katiram Behera and Others Vs State of Orissa
Orissa High Court · (1988) 1 OCR 113
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)
High Courts15 Dec 1987Allowed
Debadutta Singh Deo and Others Vs Berhampur University and Another
Orissa High Court · AIR 1988 Ori 156
Constitution of India, 1950 — Article 226
High Courts08 Dec 1987
Sambalpur Rolling and Flour Mill Pvt. Ltd. Vs Income Tax Officer, Ward-A and Another
Orissa High Court · (1988) 173 ITR 588
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147
High Courts04 Dec 1987Allowed
Indramani Bharati Vs Baikuntha Bharati
Orissa High Court · (1988) 1 OCR 169
Criminal Procedure Code, 1973 (CrPC) — Section 242, 313Penal Code, 1860 (IPC) — Section 324, 334
High Courts04 Dec 1987Dismissed
Gavala Ankamma and Others Vs Gavala Mahalaxmi and Others
Orissa High Court · AIR 1988 Ori 160
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Dec 1987Dismissed
Bharat Kumar Sekhar Vs Presiding Officer, Labour Court and Others
Orissa High Court · (1993) 3 LLJ 659
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Dec 1987Partly Allowed
Collector, Cuttack Vs Smt. Jayasri Debi
Orissa High Court · AIR 1988 Ori 163
Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 23, 23(1A)
High Courts02 Dec 1987Allowed
State of Orissa and Others Vs Orissa Cement Limited
Orissa High Court · (1988) 68 STC 334
Central Sales Tax Act, 1956 — Section 9