High Courts17 Jul 1987
Ganesh Padhan Vs The State of Orissa
Orissa High Court · (1988) CriLJ 500 : (1988) 1 OCR 1
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 294, 323, 341
COURT ARCHIVE
Orissa High Court judgments, 1987
343 judgments · page 9 of 18
High Courts17 Jul 1987Allowed
Smt. Kamala Dewa Vs Sasadhar Behera and Another
Orissa High Court · (1987) 2 ACC 241 : (1988) ACJ 622 : AIR 1987 Ori 257 : (1988) 65 CLT 226
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110A, 110A(1), 110A(2), 110B, 110COrissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 20
High Courts17 Jul 1987Allowed
Mina Kumar Dei Vs Sahadeb Mallik
Orissa High Court · (1988) 1 OCR 67
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Jul 1987
Bhima Panda and Another Vs The State of Orissa
Orissa High Court · (1987) 64 CLT 364
Penal Code, 1860 (IPC) — Section 395
High Courts13 Jul 1987
Ullas Sahu and etc. Vs District Magistrate and Others
Orissa High Court · (1988) CriLJ 32
Explosives Act, 1884 — Section 5A, 9BNational Security Act, 1980 — Section 3, 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 341
High Courts10 Jul 1987Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Rekhei Sahu and Others
Orissa High Court · (1989) 66 CompCas 317
Motor Vehicles Act, 1939 — Section 96(2)Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 22(2)
High Courts10 Jul 1987
The Oriental Fire And General Insurance Co. Ltd. Vs Rekhei Sahu and Others
Orissa High Court · (1987) 2 ACC 268
Motor Vehicles Act, 1939 — Section 110D, 96(2)
High Courts10 Jul 1987Dismissed
Shri Krushna Chandra Patnaik Vs The State of Orissa and Others
Orissa High Court · (1987) 64 CLT 672
Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 406, 466, 471, 477A
High Courts09 Jul 1987
Janardan Samal Vs Orissa State Civil Supplies Corporation Ltd.
Orissa High Court · (1987) 64 CLT 529
Civil Procedure Code, 1908 (CPC) — Section 30Essential Commodities Act, 1955 — Section 7
High Courts09 Jul 1987Allowed
Jagannath Mishra and Others Vs Bishnu Charan Panigrahi
Orissa High Court · (1987) 64 CLT 404
High Courts09 Jul 1987Allowed
Khalli Dalai Vs State of Orissa and Another
Orissa High Court · AIR 1988 Ori 218 : (1987) 64 CLT 346
High Courts09 Jul 1987
Purna Chandra Barik Vs State of Orissa
Orissa High Court · (1988) CriLJ 731
Penal Code, 1860 (IPC) — Section 100, 302, 324, 337, 34
High Courts09 Jul 1987Allowed
Keshab Charan Parida Vs Digambar Das
Orissa High Court · (1987) 64 CLT 422
Evidence Act, 1872 — Section 137, 138
High Courts08 Jul 1987
State of Orissa Vs Capital Watch and Radio Emporium
Orissa High Court · (1988) 69 STC 107
Orissa Sales Tax Act, 1947 — Section 12(4), 24(1)
High Courts07 Jul 1987
Motwani and Company Vs Commissioner of Income Tax
Orissa High Court · (1988) 170 ITR 97
Hyderabad Income Tax Act, 1357 — Section 12(2)Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1), 37
High Courts07 Jul 1987Dismissed
Bikar Singh Vs Badri Prasad Kedia
Orissa High Court · AIR 1988 Ori 48
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts07 Jul 1987Dismissed
Subash Bastia and Others Vs Bhagabat Bastia and Another
Orissa High Court · (1987) 64 CLT 337
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(2), 200, 202Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 324, 34, 380, 436
High Courts06 Jul 1987Allowed
Dandasi Sahu Vs State of Orissa
Orissa High Court · AIR 1987 Ori 274
Arbitration Act, 1940 — Section 30
High Courts06 Jul 1987
State of Orissa Vs Bhawani Bhandar
Orissa High Court · (1988) 68 STC 196
Orissa Sales Tax Act, 1947 — Section 12(4), 12(8), 24(1)
High Courts06 Jul 1987
Indian Metals and Ferro Alloys Ltd. Vs State of Orissa
Orissa High Court · (1988) 68 STC 244
Orissa Sales Tax Act, 1947 — Section 24(1)