High Courts17 Sept 1986
Marianus Tete Vs State of Orissa
Orissa High Court · (1987) CriLJ 1466
Penal Code, 1860 (IPC) — Section 380, 411, 468
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,288 of 1,622
High Courts17 Sept 1986Dismissed
Agadhu Das Vs Baban Parida and Others
Orissa High Court · (1986) 62 CLT 540 : (1986) 2 OLR 493
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)
High Courts17 Sept 1986Allowed
Sarada Ranjan Hota Vs Sangitarani @ Kuna Singh @ Hota
Orissa High Court · (1986) 62 CLT 552 : (1986) 2 OLR 546
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Sept 1986Allowed
Rahas Bihari Behera and Lalit Mohan Gandhi alias Bharasagar Vs State of Orissa
Orissa High Court · (1987) 63 CLT 515 : (1986) 2 OLR 674 : (1986) 2 OLR 614
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts16 Sept 1986Allowed
Tarini Tripathy Vs Collector and Others
Orissa High Court · (1986) 62 CLT 548 : (1986) 2 OLR 497
Orissa Grama Panchayat Act, 1964 — Section 115(1)
High Courts16 Sept 1986
Giridhari Dhir Vs Golaka Chandra Nayak
Orissa High Court · AIR 1987 Ori 171 : (1986) 62 CLT 544 : (1986) 2 OLR 543
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts16 Sept 1986Allowed
Chaturbhuja Naik Vs Chandramohan Naik and Others
Orissa High Court · (1986) 62 CLT 667 : (1986) 2 OLR 626
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts15 Sept 1986Dismissed
Food Corporation of India Vs Bibhutibhusan Patra and Others
Orissa High Court · AIR 1987 Ori 230
Arbitration Act, 1940 — Section 20, 39, 8(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts12 Sept 1986Allowed
Narayan Biswal Vs Ananta Mallik
Orissa High Court · (1986) 2 OLR 584
Orissa Debt Relief Act, 1980 — Section 2, 3(1)
High Courts12 Sept 1986Dismissed
Brundaban pradhan and Others Vs Smt. Komola Barikani and Others
Orissa High Court · (1986) 62 CLT 537
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115
High Courts12 Sept 1986
Benu and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 584 : (1988) CriLJ 331
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts12 Sept 1986
Sunil Kumar Singh Deo Vs Tax Recovery Officer
Orissa High Court · (1986) 29 TAXMAN 185
Constitution of India, 1950 — Article 226
High Courts11 Sept 1986Allowed
Atran Bibi Vs Mst. Umme Kulsum
Orissa High Court · (1986) 62 CLT 634
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts11 Sept 1986Allowed
Jogeya alias Jogesh Kumar Sha and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 516
Evidence Act, 1872 — Section 114, 27, 8, 9Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts10 Sept 1986
Sunil Kumar Singh Deo Vs Tax Recovery Officer and Another
Orissa High Court · (1987) 64 CTR 210 : (1987) 166 ITR 882
Constitution of India, 1950 — Article 226
High Courts09 Sept 1986Allowed
Murarinath Sharma alias Murari Prasad Sharma and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 494
Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 5, 5(1), 5(2)
High Courts08 Sept 1986Dismissed
G. Narayan Murty (and after him) Smt. G. Simhachallamma Vs Berhampur Municipality and Others G. Narayan Murty (and after him) Smt. G. Simhachallamma and Others Vs Berhampur Municipality
Orissa High Court · (1986) 2 OLR 483
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Municipal Act, 1950 — Section 147(2), 156
High Courts04 Sept 1986Dismissed
Padma Charan Panda Vs S. Ram Mohan Rao and Others
Orissa High Court · (1986) 2 OLR 457
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts04 Sept 1986
Prafulla Chandra Ratho and Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 18
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226
High Courts03 Sept 1986Allowed
K. Raghunath Rao Vs Smt. Tumula Jailaxmi
Orissa High Court · AIR 1988 Ori 30 : (1987) 64 CLT 304 : (1986) 2 OLR 622
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9