High Courts23 Jul 1987Allowed
Golakh Maharana Vs State of Orissa and Others
Orissa High Court · (1987) 64 CLT 592
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,274 of 1,622
High Courts23 Jul 1987Dismissed
Govind Panigrahi Vs Tarakeswari Panigrahi
Orissa High Court · (1987) 64 CLT 454
Hindu Adoptions and Maintenance Act, 1956 — Section 18(1), 19(2), 19(3)Hindu Marriage Act, 1955 — Section 24
High Courts22 Jul 1987Allowed
Pratap Chandra Triya Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 54
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 9Orissa Education Code — Article 286(5)
High Courts22 Jul 1987Allowed
Narayan Sahu and Another Vs Vice Chancellor, Utkal University and Another
Orissa High Court · AIR 1988 Ori 106
Constitution of India, 1950 — Article 226Utkal University Act, 1966 — Section 17, 22(1)
High Courts22 Jul 1987Allowed
Basanta Kumar Biswal Vs Deputy Registrar of Co-operative Societies and Others
Orissa High Court · (1988) 65 CLT 155 : (1988) 64 CompCas 327
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts22 Jul 1987
Rabinarayan Prusty Vs Sadasiva Rout and Others
Orissa High Court · (1987) 2 ACC 337 : (1988) ACJ 634
Motor Vehicles Act, 1939 — Section 110D
High Courts21 Jul 1987Allowed
Edel Cast India Vs Sales Tax Officer and Another
Orissa High Court · (1988) 71 STC 253
Central Sales Tax Act, 1956 — Section 3
High Courts21 Jul 1987Allowed
Aprati Sahu Vs State of Orissa and Others
Orissa High Court · (1987) 64 CLT 644
High Courts17 Jul 1987Allowed
Mina Kumari Dei Vs Sahadeb Mallik
Orissa High Court · (1987) 64 CLT 380
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Jul 1987Allowed
Basanta Kumar Swain Vs Baidya Kumar Parida and Others
Orissa High Court · AIR 1989 Ori 118
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 116
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
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 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 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