High Courts31 Mar 1987Allowed
Smt. Ajodhya Dei and Another Vs Brajamohan Dash and Others
Orissa High Court · (1987) 64 CLT 186
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, 105
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 13 of 18
High Courts27 Mar 1987
Smt. Renuka Padhi Vs Chief Judicial Magistrate and Others
Orissa High Court · (1987) 63 CLT 602
Orissa House Rent Control Act, 1967 — Section 5, 7
High Courts26 Mar 1987Allowed
Rai Bewa and Others Vs Binaya Kumar Jain and Another
Orissa High Court · (1988) ACJ 222
Motor Vehicles Act, 1988 — Section 110A
High Courts25 Mar 1987Dismissed
Banwarilal Agarwala Vs Tahasildar, Athamallik and Others
Orissa High Court · (1987) 64 CLT 348
Orissa Government Land Settlement Act, 1962 — Section 3, 3B, 7, 7A(1)
High Courts25 Mar 1987Allowed
Aparti Pradhan Vs Dhobali Samantaray and Others
Orissa High Court · (1987) 64 CLT 214
Constitution of India, 1950 — Article 227Orissa Tenancy Act, 1913 — Section 10, 10(1), 11, 116(2), 12
High Courts25 Mar 1987Dismissed
Anirudha Rout Vs Smt. Manjubala Rout
Orissa High Court · (1987) 64 CLT 96
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), 47
High Courts25 Mar 1987Allowed
Radhashyam Mohanty and Another Vs Narayan Chandra Nath and Others
Orissa High Court · (1987) 64 CLT 102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts25 Mar 1987Dismissed
Sk. Manjoo Alias Sk. Manjar Ali and Others Vs Khetramohan Sahoo and Others
Orissa High Court · (1987) 63 CLT 753
Waqf Act, 1954 — Section 56, 57, 57(1), 9
High Courts24 Mar 1987
Utkal Machinery Ltd. Vs Commissioner of Income Tax
Orissa High Court · (1987) 63 CTR 7
Income Tax Act, 1961 — Section 32, 33, 72(2)
High Courts24 Mar 1987Allowed
Rama and Others Vs State of Orissa and Others
Orissa High Court · AIR 1987 Ori 192 : (1987) 63 CLT 621
High Courts24 Mar 1987
State of Orissa and Another Vs Nalini Kumari Patnaik and Others
Orissa High Court · (1987) 1 ACC 395 : (1989) ACJ 126 : AIR 1987 Ori 279
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts23 Mar 1987
Managing Director, O.R.T. Co. Ltd. Vs S. Rama Mohan Rao
Orissa High Court · (1987) 1 ACC 441 : (1988) ACJ 184 : (1987) 64 CLT 135 : (1988) 1 LLJ 200
Employees Compensation Act, 1923 — Section 28, 29, 30
High Courts23 Mar 1987
Paramhans Traders Vs Collector and Others
Orissa High Court · (1987) 63 CLT 606 : (1988) CriLJ 506
Essential Commodities Act, 1955 — Section 6A
High Courts23 Mar 1987
Harihar Jena and Others Vs Bhagabat Jena and Others
Orissa High Court · AIR 1987 Ori 270
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(2)
High Courts19 Mar 1987
Rama Chandra Dora and Another Vs The State
Orissa High Court · (1987) 63 CLT 691 : (1989) CriLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 14, 3, 7
High Courts19 Mar 1987Dismissed
New India Assurance Co. Ltd. Vs Havaji Prem Kumari and Others
Orissa High Court · (1988) ACJ 250
Workmens Compensation Act, 1923 — Section 30
High Courts18 Mar 1987Dismissed
Dama Meher Vs Champeswar Bentkar and Others
Orissa High Court · (1987) 64 CLT 516
Orissa Land Reforms Act, 1960 — Section 23(3), 23A, 67Orissa Merged States (Laws) Act, 1950 — Section 7
High Courts18 Mar 1987Allowed
Greaves Cotton and Co. Ltd. Vs Sales Tax Officer and Another
Orissa High Court · (1987) 67 STC 364
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 1987Dismissed
Anirudha Adhikari Vs Amarendra Adhikari
Orissa High Court · AIR 1988 Ori 42
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts18 Mar 1987Dismissed
Baman Panda Vs The District Collector
Orissa High Court · (1987) 64 CLT 211
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1Specific Relief Act, 1963 — Section 41