High Courts11 Nov 1987
Bipinbehari Pansari Vs Asoka Marketing Ltd.
Orissa High Court · AIR 1989 Ori 117
Civil Procedure Code, 1908 (CPC) — Section 149, 151
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 3 of 18
High Courts11 Nov 1987
Ananta Charan Mohapatra Vs Pali Dei and Others
Orissa High Court · AIR 1988 Ori 115
Constitution of India, 1950 — Article 226
High Courts10 Nov 1987Allowed
K.R. Rao and Others Vs State of Orissa and Another
Orissa High Court · AIR 1989 Ori 97
Arbitration Act, 1940 — Section 8, 8(2)
High Courts09 Nov 1987Dismissed
Malati Padhiyani Vs Krutibas Padhi (dead) and Others
Orissa High Court · AIR 1989 Ori 100
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12 , Order 20 Rule 18, Order 26 Rule 14
High Courts09 Nov 1987
State of Orissa Vs Fancy Motors Accessories Agency
Orissa High Court · (1988) 65 CLT 42 : (1988) 69 STC 34
Orissa Sales Tax Act, 1947 — Section 12(4), 24(1)
High Courts09 Nov 1987Dismissed
Bikrama ' Bika Parida Vs Adar Dei
Orissa High Court · (1987) 64 CLT 733
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 50
High Courts06 Nov 1987
Sk. Dora and Others Vs State of Orissa
Orissa High Court · (1988) 1 OCR 57
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts06 Nov 1987Allowed
Kailash Chandra Misra Vs The Executive Engineer, Electrical Division and Others
Orissa High Court · (1987) 64 CLT 739
National Security Act, 1980 — Section 3(2)
High Courts06 Nov 1987Allowed
A. Trinath Dora and Others Vs State of Orissa
Orissa High Court · (1988) 1 OCR 93
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 114, 307, 323, 325, 34
High Courts04 Nov 1987Allowed
The Collector, Cuttack Vs Gopal Chandra Misra
Orissa High Court · AIR 1988 Ori 128
Land Acquisition Act, 1894 — Section 23, 53
High Courts03 Nov 1987Allowed
Nrusingha Charan Baisakh Vs State Bank of India, Dhenkanal
Orissa High Court · AIR 1988 Ori 132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), 151Orissa Money Lenders Act, 1939 — Section 13
High Courts03 Nov 1987Allowed
Kshem Chand Agarwalla Vs Sales Tax Officer, Assessment Unit and Others
Orissa High Court · (1988) 69 STC 93
Orissa Sales Tax Act, 1947 — Section 12(4), 12(8)
High Courts28 Oct 1987Allowed
Karpura Senapati Vs State of Orissa
Orissa High Court · (1987) 64 CLT 763
Bihar and Orissa Excise Act, 1915 — Section 2(13), 47, 70, 74, 87Criminal Procedure Code, 1973 (CrPC) — Section 313Mysore Excise Act, 1901 — Section 34, 53, 54
High Courts26 Oct 1987Allowed
Mahadeb Pati and Others Vs Geli Dei and Others
Orissa High Court · AIR 1988 Ori 144
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(3), 4(4), 41, 51
High Courts26 Oct 1987Allowed
Prem Ratan Mal Vs Journal Singh and Another
Orissa High Court · (1988) ACJ 565
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110D, 95(2)
High Courts20 Oct 1987Allowed
Elecon Engineering Co. Ltd. Vs Sales Tax Officer, In-Charge of Check Gate and Another
Orissa High Court · (1988) 69 STC 76
High Courts16 Oct 1987
Ramachandra Das Vs Benudhar Das and Others
Orissa High Court · (1987) 64 CLT 727
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4), 51, 51(1)
High Courts14 Oct 1987
Madan Mohan Behera and Another Vs State of Orissa
Orissa High Court · (1988) CriLJ 1574
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts12 Oct 1987Allowed
Bibijan and Others Vs Durga Bai and Another
Orissa High Court · AIR 1988 Ori 246
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 40 Rule 1, 151Orissa House Rent Control Act, 1968 — Section 15, 6, 7
High Courts12 Oct 1987
Suresh Chandra Swain Vs State of Orissa
Orissa High Court · (1987) 64 CLT 693 : (1988) CriLJ 1175
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 190, 397, 482Penal Code, 1860 (IPC) — Section 409