High Courts10 Dec 1986Allowed
Smt. Usha Jagani Vs Shri Bharat Kumar Jagani
Orissa High Court · (1987) 63 CLT 305
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,283 of 1,622
High Courts10 Dec 1986
Rama Chandra Sahu Vs The State
Orissa High Court · (1987) CriLJ 2025
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 14, 14A, 16
High Courts08 Dec 1986
Utkal Milling Industries Vs Anand Kumar Chhaganlal
Orissa High Court · (1986) 12 OHC CK 0004
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2, Order 11 Rule 6
High Courts05 Dec 1986
Sadhu Charan Panda Vs State of Orissa
Orissa High Court · (1987) CriLJ 1220
Penal Code, 1860 (IPC) — Section 307, 324, 325, 34
High Courts05 Dec 1986
The State Vs Pabitra Giri and Others
Orissa High Court · (1987) CriLJ 1453
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts05 Dec 1986Allowed
Gulf Fishing and Co. Vs Orissa State Financial Corporation and Another
Orissa High Court · AIR 1987 Ori 119 : (1987) 63 CLT 151
Constitution of India, 1950 — Article 20(2)Evidence Act, 1872 — Section 115State Financial Corporations Act, 1951 — Section 29, 31
High Courts05 Dec 1986Allowed
Brajakishore Panda and Others Vs Damodar Rout and Another
Orissa High Court · (1987) 63 CLT 347
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 12, 4(4)Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts03 Dec 1986
Singer Sewing Machine Co. Vs State of Orissa
Orissa High Court · (1987) 65 STC 86
High Courts02 Dec 1986
State of Orissa Vs Satyanarayan Ramshankar
Orissa High Court · (1987) 65 STC 268
Orissa Sales Tax Act, 1947 — Section 12(8), 5(2)(A)(a)(ii)
High Courts02 Dec 1986Allowed
Balaram Das Vs Sarathi Dalapati and Others
Orissa High Court · AIR 1988 Ori 10
Limitation Act, 1963 — Section 5
High Courts01 Dec 1986
State of Orissa Vs Raja Stores
Orissa High Court · (1987) 65 STC 82
Orissa Sales Tax Act, 1947 — Section 19(1), 24(1)
High Courts01 Dec 1986Dismissed
State of Orissa and Another Vs Mst. Amruta Dei and Others
Orissa High Court · (1987) ACJ 1046 : AIR 1987 Ori 217 : (1987) 63 CLT 54
Civil Procedure Code, 1908 (CPC) — Section 35Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts28 Nov 1986Allowed
Radhakrushna Dutta and Others Vs State of Orissa and Others
Orissa High Court · (1987) 63 CLT 115
Limitation Act, 1963 — Section 5Orissa Estates Abolition Act, 1951 — Section 8A, 8A(2)Orissa Hindu Religious Endowments Act, 1951 — Section 19, 19(1), 19(4), 25, 27
High Courts26 Nov 1986Dismissed
State of Orissa Vs Udayanath Tripathy
Orissa High Court · AIR 1987 Ori 222 : (1987) 64 CLT 165
Civil Procedure Code, 1908 (CPC) — Section 82
High Courts25 Nov 1986
Bimal Kumar Das Vs Parijata Bewa and Others Nisamani Bewa and Others Vs Bimal Kumar Das and Another
Orissa High Court · (1987) 1 ACC 236 : (1987) 63 CLT 508
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts25 Nov 1986Partly Allowed
Bimal Kumar Das Vs Parijata Bewa and Others
Orissa High Court · AIR 1987 Ori 146
Evidence Act, 1872 — Section 57Motor Vehicles Act, 1939 — Section 110B, 95
High Courts24 Nov 1986
Smt. Sabitri Sharma Vs State of Orissa
Orissa High Court · (1987) 63 CLT 245 : (1987) CriLJ 956
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411
High Courts24 Nov 1986Dismissed
Chandramani Sethi Vs Purna Chandra Behera and Others
Orissa High Court · (1987) 63 CLT 132
Criminal Procedure Code, 1973 (CrPC) — Section 376, 381, 381(2), 386, 397Penal Code, 1860 (IPC) — Section 447, 504
High Courts20 Nov 1986
Hari Samanta and Sons Vs The State of Orissa
Orissa High Court · (1987) 66 STC 86
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)