High Courts25 Feb 1987Allowed
Basanta Kumar Praharaj Vs Soot. Jasoda Dibya alias Sahimani Dibya
Orissa High Court · (1987) 64 CLT 353
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 43 Rule 1, Order 43 Rule 1A, 105
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 15 of 18
High Courts24 Feb 1987Dismissed
State of Orissa and Another Vs Rebati Tiwari
Orissa High Court · (1987) 1 ACC 536 : (1987) ACJ 915 : AIR 1988 Ori 242 : (1987) 64 CLT 78
Motor Vehicles Act, 1939 — Section 110BOrissa Motor Vehicles Rules, 1993 — Rule 95
High Courts24 Feb 1987
Hari Sahu Vs Commissioner of Income Tax
Orissa High Court · (1987) 64 CTR 322
Income Tax Act, 1961 — Section 184
High Courts24 Feb 1987Allowed
Daitari Suna and Others Vs State of Orissa
Orissa High Court · (1987) 63 CLT 501
Criminal Procedure Code, 1973 (CrPC) — Section 302, 34Penal Code, 1860 (IPC) — Section 149, 302
High Courts23 Feb 1987
Assistant Personnel Manager (G) Hindustan Steel Ltd. Vs Elias Minz and Others
Orissa High Court · (1987) 63 CLT 480
Hindu Marriage Act, 1955 — Section 13Orissa Education Act, 1969 — Section 10A, 3
High Courts18 Feb 1987Allowed
Kelu Palei Vs Revenue Divisional Commissioner Central Division and Others
Orissa High Court · (1987) 63 CLT 634
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Land Reforms Act, 1960 — Section 15, 15(1), 59
High Courts18 Feb 1987Allowed
Best and Crompton Engineering Ltd. Vs Sales Tax Officer and Another
Orissa High Court · (1987) 67 STC 216
Constitution of India, 1950 — Article 266, 268
High Courts13 Feb 1987Dismissed
Sahazabibi alias Sahidabibi Vs Kunwar Bag and Others
Orissa High Court · (1987) 64 CLT 310
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 9 Rule 13
High Courts12 Feb 1987Allowed
National Insurance Co. Ltd. Vs Bhramar Rout and Others
Orissa High Court · (1987) ACJ 1020
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110(1), 110A(1)
High Courts12 Feb 1987
Iswar Maharana and Syed Ahmed Ali Vs State of Orissa and Others
Orissa High Court · (1987) 63 CLT 597
High Courts12 Feb 1987
Commissioner of Income Tax Vs Narayandas Satyaranjan
Orissa High Court · (1987) 63 CLT 467 : (1987) 65 CTR 209
Income Tax Act, 1961 — Section 184(7), 185(3), 246
High Courts12 Feb 1987Partly Allowed
National Insurance Company Limited Vs Bhramar Rout and Others
Orissa High Court · (1987) 2 ACC 517 : (1987) 63 CLT 496 : (1987) 62 CompCas 602
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A
High Courts11 Feb 1987Allowed
Purna Chandra Sahu and Others Vs Gangadbar Sahu
Orissa High Court · (1987) 63 CLT 542
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 47Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3
High Courts11 Feb 1987
Sitaram Agarwalla Vs State of Orissa
Orissa High Court · (1987) 63 CLT 617
Criminal Procedure Code, 1973 (CrPC) — Section 177, 186, 187, 70, 80Penal Code, 1860 (IPC) — Section 42
High Courts11 Feb 1987Allowed
Gandharba Bhoi Vs Steel Authority of India Ltd., Rourkela Steel Plant and Others
Orissa High Court · (1993) 3 LLJ 478
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 12(5), 33
High Courts10 Feb 1987Allowed
Puni Bewa and Others Vs Bijaya Kumar Mohapatra and Another
Orissa High Court · (1987) 63 CLT 686
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Feb 1987Allowed
Bennett Coleman and Company Ltd. and Others Vs Sri Janaki Ballav Patnaik and Another
Orissa High Court · (1987) 63 CLT 470
Civil Procedure Code, 1908 (CPC) — Section 24, 24(l)
High Courts05 Feb 1987Allowed
Bidyadhar Mohapatra Vs Dhoba Maharana
Orissa High Court · (1987) 64 CLT 107
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 148, 151, 35B
High Courts05 Feb 1987Allowed
Narendra Das and Others Vs State of Orissa
Orissa High Court · (1987) 63 CLT 476
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 319, 319(1)
High Courts04 Feb 1987
State of Orissa Vs Mineral and Metals Trading Corporation of India Ltd.
Orissa High Court · (1988) 68 STC 71
Central Sales Tax Act, 1956 — Section 8, 9