High Courts25 Aug 1987Allowed
Haran Bago Vs State of Orissa
Orissa High Court · (1988) 1 OCR 70
Penal Code, 1860 (IPC) — Section 342, 375, 376
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 6 of 18
High Courts24 Aug 1987Allowed
Baikunthannath Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 150 : (1988) 66 CLT 597
Orissa Grama Panchayat Act, 1964 — Section 115(1)
High Courts21 Aug 1987Allowed
Dr. Kamala Kanta Kar Vs Orissa State Board of Homeopathic Medicine, Bhubaneswar and Others
Orissa High Court · AIR 1988 Ori 82
Constitution of India, 1950 — Article 226, 254Homeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982 — Regulation 38Homoeopathy Central Council Act, 1973 — Section 24, 25(2)
High Courts21 Aug 1987
Orissa Industries Limited Vs Commissioner of Income Tax and Others Orissa Oil Industries Limited and Another Vs Union of India (UOI) and Others
Orissa High Court · (1988) 67 CTR 12 : (1988) 171 ITR 222
Income Tax Act, 1961 — Section 80J
High Courts21 Aug 1987Allowed
Pratap Kishore Misra Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 273
Constitution of India, 1950 — Article 226Orissa Education Act, 1969 — Section 27
High Courts21 Aug 1987
Annua Vs State of Orissa and Others
Orissa High Court · (1989) CriLJ 400
Constitution of India, 1950 — Article 14, 21, 22National Security Act, 1980 — Section 10, 12, 13, 3
High Courts21 Aug 1987
Sukchand Harijan and Others Vs State of Orissa and Another
Orissa High Court · (1988) CriLJ 1579
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 379
High Courts21 Aug 1987
ORISSA INDUSTRIES LIMITED Vs COMMISSIONER OF Income Tax AND OTHERS. ORISSA OIL INDUSTRIES LIMITED AND ANOTHER v. UNION OF INDIA AND OTHERS.
Orissa High Court · (1988) 67 CTR 12 : (1988) 171 ITR 222
Income Tax Act, 1961 — Section 263, 80J
High Courts19 Aug 1987Dismissed
Shree Ram Dadka Vs State of Orissa
Orissa High Court · (1988) 69 STC 56
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts19 Aug 1987
Lavji Jivraj and Others Vs State of Orissa and Others
Orissa High Court · (1988) 70 STC 8
Orissa Sales Tax Act, 1947 — Section 2(c)
High Courts18 Aug 1987Allowed
Sukadev Singh and Others etc. Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 130
Constitution of India, 1950 — Article 19(1), 226, 301
High Courts17 Aug 1987
Bhagabat Prasad Mohanty Vs Kalanji Mohanty and Others
Orissa High Court · (1989) CriLJ 410
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 216, 397Penal Code, 1860 (IPC) — Section 144, 145, 302, 303, 304
High Courts17 Aug 1987
C.I. Foods Limited Vs State of Orissa
Orissa High Court · (1988) 68 STC 284
Orissa Sales Tax Act, 1947 — Section 24(1), 3B
High Courts14 Aug 1987
Prafulla Chandra Choudhury @ Prafulla Kumar Choudhury Vs Pravakar Sahu and Another
Orissa High Court · (1987) 2 ACC 561 : (1988) ACJ 428
Motor Vehicles Act, 1988 — Section 110D, 95
High Courts14 Aug 1987
Naugapu Chinsya and Another Vs Bhagaban Sahoo and Another
Orissa High Court · (1988) 1 ACC 362 : (1988) ACJ 685
High Courts14 Aug 1987
Abhimanyu Behera Vs State of Orissa
Orissa High Court · (1987) 64 CLT 488
Bihar and Orissa Excise Act, 1915 — Section 13, 18(2), 2(14), 2(15), 2(20)Evidence Act, 1872 — Section 106
High Courts13 Aug 1987Allowed
Ghantasala Raghunath Rao Vs Ghantasala Savitri
Orissa High Court · AIR 1989 Ori 101
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts13 Aug 1987
Bahadajhola Regulated Market Committee Vs Balugaon Gram Panchayat and Others Jaladhar Dalbehera and Others Vs Bahadajhola Regulated Market Committee and Others
Orissa High Court · (1987) 64 CLT 769
High Courts11 Aug 1987
P. Maharajan alias Nadarajan Vs Chakalayil Kunju Sarojini
Orissa High Court · AIR 1988 Ori 175
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 151Hindu Marriage Act, 1955 — Section 27
High Courts07 Aug 1987
Sasi Bewa Vs The Executive Engineer, Irrigation Division and Another
Orissa High Court · (1988) 1 ACC 352
Motor Vehicles Act, 1939 — Section 110D