High Courts03 Jul 1987Dismissed
B. Sriramulu Vs K.K. Murti
Orissa High Court · (1987) 64 CLT 427
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 10 of 18
High Courts03 Jul 1987Dismissed
Rushi Mahakur Vs Dibya Shankar Padhan and Another
Orissa High Court · AIR 1988 Ori 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts03 Jul 1987
Deepak Medical Store Vs State of Orissa
Orissa High Court · (1988) 68 STC 293
Orissa Sales Tax Act, 1947 — Section 24(1), 9A
High Courts01 Jul 1987Partly Allowed
Binod Kumar Agarwala and Another Vs Mst. Satyabhama Debi
Orissa High Court · AIR 1988 Ori 44
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts30 Jun 1987Dismissed
Mayadhar Bhuyan Vs Gajendra Satpathy
Orissa High Court · (1987) 64 CLT 384
Orissa Tenants Relief Act, 1955 — Section 11A(5), 11A(6)
High Courts30 Jun 1987Dismissed
Mukteswar Mahadev and Jayachandi Thakurani Bije Diba Vs Maheswar Sahu and Others
Orissa High Court · (1987) 64 CLT 509
Orissa Estates Abolition Act, 1951 — Section 13A, 13K, 2, 3, 3A
High Courts25 Jun 1987Dismissed
Sina Gochhayat Vs State of Orissa
Orissa High Court · (1988) 1 OCR 22
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jun 1987
Khara Locha and Others Vs State of Orissa
Orissa High Court · (1988) CriLJ 502
Penal Code, 1860 (IPC) — Section 201, 302, 304, 323, 34
High Courts24 Jun 1987Dismissed
Dhruba Charan Sahu Vs General Manager, East Coast Breweries
Orissa High Court · (1988) ACJ 246
Employees State Insurance Act, 1948 — Section 1(4), 2(14), 38, 53Workmens Compensation Act, 1923 — Section 30
High Courts24 Jun 1987Dismissed
Dhruba Charan Sahu Vs The General Managerand East Coast Breweries
Orissa High Court · (1987) 64 CLT 412
Employees State Insurance Act, 1948 — Section 2(14), 53Workmens Compensation Act, 1923 — Section 1(4), 30, 38
High Courts23 Jun 1987Allowed
Hari Nahak and Another Vs Brundaban Das and Another
Orissa High Court · (1987) 64 CLT 285
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 41 Rule 23A, Order 41 Rule 25, Order 43 Rule 1
High Courts22 Jun 1987Allowed
Narahari Behera Vs State of Orissa and Others
Orissa High Court · (1987) 64 CLT 233
Orissa Forest Act, 1972 — Section 56Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21
High Courts15 May 1987
Rama Chandra Jena and Others Vs Muralidhar Onjha and Others
Orissa High Court · (1987) 64 CLT 273 : (1988) CriLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 482
High Courts14 May 1987Allowed
Union of India (UOI) Vs B.D. Jhunjhunwala
Orissa High Court · AIR 1988 Ori 267
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 73, 78B
High Courts13 May 1987Allowed
Arjuna Parida and Others Vs Bhaskar Chandra Sahu and Others
Orissa High Court · (1987) 64 CLT 407
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts13 May 1987
Kalinga Tubes Ltd. Vs Commissioner of Income Tax
Orissa High Court · (1987) 63 CTR 117 : (1988) 169 ITR 374 : (1988) 69 STC 271
High Courts13 May 1987Partly Allowed
Municipal Council Vs Bhabagrahi Singh and Another
Orissa High Court · AIR 1988 Ori 281
Limitation Act, 1963 — Article 65
High Courts12 May 1987Dismissed
Union of India (UOI) Vs Ashok Kumar Rasiklal and Co. and Another
Orissa High Court · AIR 1987 Ori 264
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Limitation Act, 1963 — Section 21Railways Act, 1890 — Section 73
High Courts11 May 1987Allowed
Bhramarbar Bhoi Vs Sridhar Prasad Samantray
Orissa High Court · (1987) 64 CLT 64
Orissa Debt Relief Act, 1980 — Section 2, 3, 3(1)
High Courts08 May 1987
Orient Paper Mills Sramik Congress Vs State of Orissa and Others
Orissa High Court · (1988) 2 LLJ 75
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 18, 2