COURT ARCHIVE

Orissa High Court judgments, 1987

343 judgments · page 14 of 18

High Courts18 Mar 1987Dismissed

Chitaranjan Patnaik Vs V. Raturam Reddy and Another

Orissa High Court · (1987) 64 CLT 67

Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 197, 197(1), 227, 228Penal Code, 1860 (IPC) — Section 34, 409, 468, 471, 477

High Courts17 Mar 1987Allowed

Jaidurga Industries, Jeypore and Another Vs Union Bank of India

Orissa High Court · AIR 1988 Ori 104 : (1987) 64 CLT 196

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts17 Mar 1987Dismissed

Kumari Saudamini Vs B. Arnapurna Beberani and Others

Orissa High Court · (1987) 64 CLT 141

High Courts13 Mar 1987Allowed

Judhistir Subudhi Vs Balaji Financial Fund and Another

Orissa High Court · (1987) 64 CLT 251

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 17(2), Order 41 Rule 19, Order 41 Rule 21, Order 9 Rule 6

High Courts13 Mar 1987Allowed

Kela Gouda Vs Krishna Panigrahi and Others

Orissa High Court · AIR 1987 Ori 243

Transfer of Property Act, 1882 — Section 69

High Courts11 Mar 1987Partly Allowed

Indulal Nautamlal and Co. Vs Collector, Central Excise and Customs, Bhubaneswar

Orissa High Court · AIR 1989 Ori 15 : (1990) 69 CompCas 507 : (1989) 22 ECC 53 : (1987) 30 ELT 659

Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 2, 27(7), 3, 31, 55Gold Control (Reforms, Fees and Miscellaneous Matters) Rules, 1968 — Rule 13, 31, 31(1)

High Courts11 Mar 1987

Maa Mangala Primary Fishery Development Co-operative Society, Dhankanal Vs State of Orissa and Others

Orissa High Court · AIR 1987 Ori 214 : (1987) 63 CLT 615

Constitution of India, 1950 — Article 163, 226

High Courts10 Mar 1987Dismissed

Hiralal Agarwala Vs State of Orissa and Others

Orissa High Court · (1987) 63 CLT 674

Bihar and Orissa Excise Act, 1915 — Section 2, 3, 4Constitution of India, 1950 — Article 227, 227Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 2, 9

High Courts06 Mar 1987Dismissed

Ram Das Vs Union of India (UOI) and Others

Orissa High Court · (1987) 64 CLT 315

Arbitration Act, 1940 — Section 14, 20, 28, 28(2), 30Arbitration Rules, 1940 — Rule 13, 3Limitation Act, 1963 — Section 5

High Courts06 Mar 1987Allowed

Mohavir Prasad Jain and Another Vs State of Orissa and Others

Orissa High Court · (1987) 67 STC 376

Central Sales Tax Act, 1956 — Section 3, 8

High Courts05 Mar 1987Dismissed

Ladu Kishore Acharya and Another Vs State of Orissa and Others

Orissa High Court · (1987) 64 CLT 281

Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 417A, 417A(1), 417B

High Courts04 Mar 1987

Binati Mahakud Vs State of Orissa

Orissa High Court · (1988) CriLJ 763

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts04 Mar 1987Dismissed

Gopabandhu Behera (dead) and Another Vs Tulasi Kashi Patra and Others

Orissa High Court · AIR 1987 Ori 247

Civil Procedure Code Amendment Act, 1976 — Section 74 , 97(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 23 Rule 3, Order 6 Rule 17, 96

High Courts03 Mar 1987

Arjun Sahu Vs State of Orissa

Orissa High Court · (1988) CriLJ 1086

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 201, 302

High Courts02 Mar 1987

Mittal Rice Mill Pvt. Ltd. and Others Vs Bargarh Regulated Market Committee and Others

Orissa High Court · (1987) 63 CLT 589

Orissa Agricultural Produce Markets Act, 1956 — Section 27, 28(1)

High Courts28 Feb 1987

State of Orissa Vs Orissa Small Industries Corporation

Orissa High Court · (1987) 67 STC 262

Orissa Sales Tax Act, 1947 — Section 24(1), 24(5)

High Courts27 Feb 1987

Debaki Swain and Another Vs Executive Engineer, Electrical Division, Orissa State Electricity Board

Orissa High Court · (1987) 2 ACC 18 : (1988) ACJ 836

Employees Compensation Act, 1923 — Section 3, 30, 4

High Courts27 Feb 1987

Executive Engineer, Orissa State Electricity Board Vs Union of India (UOI) and Another

Orissa High Court · (1987) 64 CLT 98

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

High Courts25 Feb 1987Allowed

Sadhu Charan Das Vs Sri Raghaba Mallik and Others

Orissa High Court · (1987) 64 CLT 414

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4)

High Courts25 Feb 1987Allowed

Garuda Singh Majhi Vs Dhana Bai and Others

Orissa High Court · AIR 1989 Ori 103 : (1987) 64 CLT 110

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 151