High Courts08 May 1987
Orient Paper Mills Sramik Congress Vs State of Orissa and Others
Orissa High Court · (1988) 2 LLJ 75
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 18, 2
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,276 of 1,622
High Courts06 May 1987Allowed
Golak Behari Biswal and Another Vs Karunakar Rout
Orissa High Court · AIR 1987 Ori 236
Registration Act, 1908 — Section 17, 17(2)Transfer of Property Act, 1882 — Section 5
High Courts04 May 1987
Hindustan Steel Ltd. Vs C. Malthy and Others and Susan Varghese and Others
Orissa High Court · (1987) 2 ACC 135 : (1987) 64 CLT 153
Motor Vehicles Act, 1988 — Section 110A, 110D, 95(2)(b)(i)
High Courts04 May 1987Allowed
Bipin Behari Nayak Vs Registrar of Companies
Orissa High Court · (1987) 64 CLT 462 : (1988) 63 CompCas 271
Companies Act, 1956 — Section 159, 220
High Courts01 May 1987
Madhabananda Ray and Another Vs Spencer and Company Ltd.
Orissa High Court · AIR 1988 Ori 35 : (1987) 64 CLT 560
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)
High Courts30 Apr 1987Allowed
Kirtan Behari Mohanty Vs Collector, Balasore and Others
Orissa High Court · (1988) 1 ACC 422 : (1987) ACJ 1094 : AIR 1987 Ori 277 : (1987) 64 CLT 220
Motor Vehicles Act, 1939 — Section 110B, 95(1), 96(1)
High Courts30 Apr 1987Dismissed
Shri Banabihari Dev and Another Vs Assistant Commissioner, Hindu Religious Endowments and Others
Orissa High Court · (1987) 64 CLT 390
Orissa Hindu Religious Endowments Act, 1939 — Section 41, 64, 64(1)Orissa Hindu Religious Endowments Act, 1951 — Section 3(15), 41, 73, 79(1), 79(2)
High Courts30 Apr 1987Dismissed
Dusasan Routray Vs State of Orissa and Others
Orissa High Court · (1987) 64 CLT 1
High Courts28 Apr 1987
Sitaram Sidhar and Others Vs Hariram Sharma and Others
Orissa High Court · (1987) 2 ACC 174
Motor Vehicles Act, 1988 — Section 110D, 95(2)(a)
High Courts27 Apr 1987Allowed
Secretary to Government of Orissa, Finance Department and Others Vs Straw Products Limited
Orissa High Court · (1987) 67 STC 284
Central Sales Tax Act, 1956 — Section 9Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 226
High Courts24 Apr 1987
State of Orissa Vs Shiv Prasad Ashok Kumar
Orissa High Court · (1987) 63 CLT 742 : (1988) 69 STC 26
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts24 Apr 1987Allowed
Kishore Chandra Jagadev Ray Vs Puri Municipality and Another
Orissa High Court · AIR 1988 Ori 284 : (1987) 64 CLT 231
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts23 Apr 1987Dismissed
Prema Chanda Barik Vs Prafulla Kumar Mohanty
Orissa High Court · AIR 1988 Ori 33
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts22 Apr 1987Allowed
Barun Chandra Mohanta Vs The State of Orissa and Others
Orissa High Court · (1987) 63 CLT 714
Orissa Grama Panchayat Act, 1964 — Section 4(3)
High Courts22 Apr 1987
Ali Husein and Another Vs Sales Tax Officer and Another
Orissa High Court · (1988) 68 STC 319
Orissa Sales Tax Act, 1947 — Section 12(4), 5(2)(A)(a)(ii)
High Courts21 Apr 1987Allowed
Dinabandhu Mandal Vs Mahendranath Mandal
Orissa High Court · AIR 1988 Ori 183
Law Reform (Miscellaneous Provisions) Act, 1970 — Section 5
High Courts21 Apr 1987
Daro Kaur Vs Bhagabati Prasad Sharma and Another
Orissa High Court · (1987) 2 ACC 212 : (1988) ACJ 726
Employees Compensation Act, 1923 — Section 10, 20, 27, 31, 4A
High Courts20 Apr 1987
State of Orissa Vs Jagannath Prasad and S.B. Bhadudi
Orissa High Court · (1988) 69 STC 353
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)
High Courts15 Apr 1987Dismissed
Gajendra Swain Vs Block Development Officer-cum-Election Officer and Others
Orissa High Court · (1987) 64 CLT 21
Orissa Grama Panchayat Act, 1964 — Section 30Representation of the People Act, 1951 — Section 7, 9A
High Courts13 Apr 1987
Bijaya and Co. Vs The State of Orissa
Orissa High Court · (1988) 71 STC 69
Orissa Sales Tax Act, 1947 — Section 23, 23(2)