High Courts06 Oct 1987Dismissed
Chaniram Sahu Vs Samaru Nag and Others
Orissa High Court · AIR 1988 Ori 136 : (1988) 65 CLT 56
Hindu Minority and Guardianship Act, 1956 — Section 8(2) , 8(3)Limitation Act, 1963 — Article 60
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 4 of 18
High Courts26 Sept 1987
Sridhar Bindhani Vs State of Orissa
Orissa High Court · (1988) 65 CLT 376 : (1988) CriLJ 1022
Penal Code, 1860 (IPC) — Section 376
High Courts25 Sept 1987
Udham Singh Vs Commissioner of Income Tax
Orissa High Court · (1988) 72 CTR 231
Voluntary Disclosure of Income and Wealth Ordinance, 1975 — Section 18
High Courts25 Sept 1987
Raja Mohapatra and Others etc. Vs Board of Secondary Education, Orissa and Another
Orissa High Court · AIR 1988 Ori 65
Constitution of India, 1950 — Article 226, 227Orissa Secondary Education Act, 1953 — Section 11, 19(1), 20(1), 20(2), 21Orissa Secondary Education Regulations, 1953 — Regulation 22, 41
High Courts24 Sept 1987Allowed
Jayanarayan Kedarnath and Another Vs Sales Tax Officer
Orissa High Court · (1987) 64 CLT 705 : (1988) 68 STC 25
Income Tax Act, 1961 — Section 147
High Courts18 Sept 1987
State of Orissa Vs Karamchand Thapar and Bros. Pvt. Ltd.
Orissa High Court · (1988) 68 STC 275
Central Sales Tax Act, 1956 — Section 9
High Courts17 Sept 1987
Hemaraj Sharma Vs Banwarilal Bathwal and Others
Orissa High Court · (1988) CriLJ 1887
Penal Code, 1860 (IPC) — Section 147, 323, 379
High Courts17 Sept 1987
State of Orissa Vs Jagadamba Flour and Dal Mills
Orissa High Court · (1988) 68 STC 234
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts16 Sept 1987Dismissed
Bhabagrahi Panda Vs Trilochan Kar and Others
Orissa High Court · AIR 1988 Ori 1 : (1987) 64 CLT 686
Orissa Land Reforms Act, 1960 — Section 10, 12, 12(2), 4, 58
High Courts15 Sept 1987Allowed
Shree Durga Oil Mills and Another Vs Sales Tax Officer and Others
Orissa High Court · (1989) 74 STC 10
Constitution of India, 1950 — Article 19, 299
High Courts15 Sept 1987
Nabaghan Malla and Others Vs Brundaban Malla
Orissa High Court · (1989) CriLJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 34, 379, 411
High Courts14 Sept 1987
Kamala Kanta Pandey Vs State of Orissa
Orissa High Court · (1988) 1 ACC 318 : (1989) ACJ 633
Employees Compensation Act, 1923 — Section 10A, 22, 23, 24, 25
High Courts11 Sept 1987Allowed
Udayanath Das and Another Vs Madan Barad
Orissa High Court · (1987) 64 CLT 615
Penal Code, 1860 (IPC) — Section 352, 417, 425, 426, 427
High Courts11 Sept 1987
J.K. Mahammed Vs State of Orissa
Orissa High Court · (1987) 64 CLT 578
Orissa Weights and Measures (Enforcement) Act, 1958 — Section 34
High Courts11 Sept 1987
Gaya Bhakta and Another Vs The State
Orissa High Court · (1988) CriLJ 1576
Penal Code, 1860 (IPC) — Section 395, 397
High Courts11 Sept 1987Allowed
Konark Steel Industries (P.) Ltd. Vs Sales Tax Officer and Another
Orissa High Court · (1988) 69 STC 202
Orissa Sales Tax Act, 1947 — Section 12(4), 5(2)(A)(a)(ii)
High Courts08 Sept 1987
Sri. Banamali Behera Vs State of Orissa
Orissa High Court · (1988) 1 OCR 8
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts07 Sept 1987
Dhulamani Behera Vs State of Orissa
Orissa High Court · (1988) CriLJ 1027
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409
High Courts04 Sept 1987Allowed
Dr. Sarojini Pradhan Vs Union of India (UOI) and Another
Orissa High Court · AIR 1988 Ori 96 : (1988) 65 CLT 350
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 63Mines and Minerals (Development and Regulation) Act, 1957 — Section 5, 5(2)
High Courts04 Sept 1987
Abani Ch. Biswal Vs State of Orissa and Another
Orissa High Court · (1987) 64 CLT 659 : (1988) CriLJ 1038
Criminal Procedure Code, 1973 (CrPC) — Section 144, 190, 197, 203Penal Code, 1860 (IPC) — Section 504