High Courts29 Sept 1986Dismissed
B.K. Parida and Brothers Vs State of Orissa and Others
Orissa High Court · (1986) 2 OLR 663
Arbitration Act, 1940 — Section 11, 30
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,287 of 1,622
High Courts26 Sept 1986Dismissed
Rangalu Lakshmana Vs Rangalu Seetamma
Orissa High Court · (1986) 2 OLR 597
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100
High Courts26 Sept 1986Allowed
Nilamani Dibya and Another Vs Biswanath Mohapatra and Another
Orissa High Court · AIR 1987 Ori 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts25 Sept 1986Allowed
The Berhampur Cotton Weavers' Cooperative Society Ltd. Vs Jagannath
Orissa High Court · AIR 1987 Ori 204
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts25 Sept 1986Dismissed
The Managing Committee, Atibadi Jagannath Das Vidyapitha Vs The State Education Tribunal and Others
Orissa High Court · (1986) 62 CLT 588
Orissa Education Act, 1962 — Section 10A, 10A(1), 10A(2)
High Courts25 Sept 1986Dismissed
Kamala ' Kamalini Dei and Others Vs Khankiram Das Mahapurusa and Others
Orissa High Court · (1986) 2 OLR 592
High Courts25 Sept 1986Allowed
Durel Behera Vs Suratha Behera and Another State of Orissa Vs Suratha Behera
Orissa High Court · (1986) 62 CLT 605 : (1986) 2 OLR 536
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 209, 309(2), 436, 437
High Courts24 Sept 1986
Bairagi Charan Jena and Others Vs State of Orissa and Another
Orissa High Court · (1987) 63 CLT 10 : (1988) CriLJ 286
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts24 Sept 1986Dismissed
K. Nageswar Rao Achari Vs State of Orissa and Another
Orissa High Court · (1986) 62 CLT 728 : (1986) 2 OLR 500
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 129AOrissa Motor Vehicles Taxation Act, 1975 — Section 15, 17
High Courts24 Sept 1986Allowed
Genelec Limited and Another Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (1986) 63 STC 439
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1986Dismissed
Gopinath Das Adhikari and Others Vs Sri Chaitanya Mahaprabhu and Others
Orissa High Court · (1986) 62 CLT 576
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41, 44(2)
High Courts23 Sept 1986Dismissed
Durga Cinema Vs State of Orissa and Others
Orissa High Court · (1986) 62 CLT 660
Constitution of India, 1950 — Article 14, 19, 19(1), 246, 276Orissa Entertainment Tax Act, 1946 — Section 3(4), 4, 4A
High Courts23 Sept 1986Allowed
Dr. S. Pradhan Vs State of Orissa and Another
Orissa High Court · (1987) 63 CLT 316
Constitution of India, 1950 — Article 226, 227, 298Mineral Concession Rules, 1960 — Rule 11, 24(1), 54, 55, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 2
High Courts22 Sept 1986Dismissed
Bathula Krishna Rao and Others Vs Pininti Mahalakshmi and Others
Orissa High Court · (1986) 2 OLR 575
Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts22 Sept 1986
Commissioner of Income Tax Vs Kalipada Ghose
Orissa High Court · (1986) 62 CLT 571
Income Tax Act, 1961 — Section 249(4), 250, 253, 256(2)
High Courts22 Sept 1986Allowed
Chhaila Pradhan and State of Orissa Vs Bansidhar Pradhan and two Ors. and Bhagaban Pradhan and Others
Orissa High Court · (1986) 62 CLT 699 : (1986) 2 OLR 520
Criminal Procedure Code, 1973 (CrPC) — Section 347(5), 439(2), 482
High Courts19 Sept 1986Dismissed
Dayanidhi Misra Vs Ramachandra Misra alias Chandra Sekhar Mishra
Orissa High Court · (1987) 63 CLT 65 : (1986) 2 OLR 507
Limitation (Amendment) Act, 1983 — Section 15(2)
High Courts18 Sept 1986
Nilambar Das Vs State of Orissa
Orissa High Court · (1987) CriLJ 1470
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 354
High Courts18 Sept 1986Allowed
Ganesh Prasad Singh Vs State of Orissa
Orissa High Court · (1987) 63 CLT 215 : (1986) 2 OLR 514
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts17 Sept 1986Dismissed
Panchu Das and Another Vs Jata Behera and Others
Orissa High Court · (1986) 62 CLT 556
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 5(2), 51(2)