COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,289 of 1,622

High Courts03 Sept 1986Dismissed

Madhaba Kara and Another and Mahant Rama Sewak Das Vs Puri Municipality and Others

Orissa High Court · (1986) 2 OLR 470

Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 255, 255(6)Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2

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High Courts02 Sept 1986Dismissed

Hemanta Kumar Basu Vs Sudarsan Sahoo

Orissa High Court · (1986) 62 CLT 441

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 13 Rule 1, Order 13 Rule 2

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High Courts02 Sept 1986

Prafulla Kumar Sahoo Vs Charulata Sahoo and Another

Orissa High Court · AIR 1987 Ori 43 : (1987) 64 CLT 159

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17

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High Courts02 Sept 1986Dismissed

Ferro Alloys Corporation Limited Vs Union of India (UOI) and Another

Orissa High Court · (1986) 62 CLT 499

Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226, 311Mineral Concession Rules, 1949 — Rule 54, 57(2)

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High Courts01 Sept 1986

Lokanath Rice Mill, Nowrangpur and Others Vs Orissa State Financial Corporation

Orissa High Court · AIR 1987 Ori 172 : (1986) 62 CLT 477

State Financial Corporations Act, 1951 — Section 31

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High Courts01 Sept 1986Allowed

Ajanta Enterprisers Vs Hoechst Pharmaceutical Ltd. and Others

Orissa High Court · AIR 1987 Ori 34

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 20Specific Relief Act, 1963 — Section 14

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High Courts29 Aug 1986

K. C. SARANGI, INCOME TAX OFFICER Vs BICHITRANANDA KAR.

Orissa High Court · (1987) 64 CTR 272

Income Tax Act, 1961 — Section 226, 264, 293

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High Courts28 Aug 1986Allowed

Hadubandhu Mohanty Vs The Management of Dodsworth Khatlikote Co-operative Urban Bank Ltd. and Another

Orissa High Court · (1986) 62 CLT 381 : (1986) 2 OLR 466

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High Courts28 Aug 1986Allowed

The Management of Hira Cement Works Vs The Union of India (UOI) and Another Sri Wazir Chand Mehta, Santosh and Co. and Others and Utkal Miners and Others Vs The Union of India (UOI) and Others

Orissa High Court · (1986) 62 CLT 623 : (1986) 2 OLR 416

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10A

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High Courts26 Aug 1986Dismissed

Prafulla Kumar Samantaray Vs Smt. Ranjita Samantaray

Orissa High Court · (1987) 63 CLT 337

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B

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High Courts26 Aug 1986Allowed

Sudhakar Dash Vs Smt. Nirupama Mishra

Orissa High Court · (1986) 62 CLT 445

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 313Dowry Prohibition Act, 1961 — Section 6A

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High Courts25 Aug 1986Dismissed

Nrushingha Charan Sarangi Vs Chancellor, Utkal University and Another

Orissa High Court · AIR 1987 Ori 88

Constitution of India, 1950 — Article 226Utkal University Act, 1966 — Section 10(4), 5(7)Utkal University Regulations — Regulation 7

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High Courts25 Aug 1986

Orissa Road Transport Company Limited Vs Umakanta Singh and Another

Orissa High Court · (1986) 2 ACC 570 : (1987) ACJ 133 : AIR 1987 Ori 110 : (1986) 62 CLT 457 : (1990) 68 CompCas 420 : (1986) 2 OLR 434

Motor Vehicles Act, 1939 — Section 110B

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High Courts25 Aug 1986Dismissed

Suresh Chandra Choudhury Vs The Berhampur University and Others

Orissa High Court · AIR 1987 Ori 38 : (1986) 2 OLR 39

Berhampur University Act, 1966 — Section 23Berhampur University Regulations — Regulation 19, 19(1)Constitution of India, 1950 — Article 226

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High Courts22 Aug 1986

National Insurance Company Ltd. Vs Sukanta Kumar Samal and Others

Orissa High Court · (1986) 2 ACC 537 : (1987) ACJ 1036

Motor Vehicles Act, 1939 — Section 110A, 110D

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High Courts22 Aug 1986Dismissed

Central Ware Housing Corporation Vs Govind Choudhury and Sons

Orissa High Court · (1986) 2 OLR 350

Arbitration Act, 1940 — Section 17, 30, 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 47Orissa House Rent Control Act, 1967 — Section 4, 5

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High Courts21 Aug 1986Allowed

Achutananda Swain Vs Hadibandhu Swain and Others

Orissa High Court · (1986) 2 OLR 427

Orissa Estates Abolition Act, 1951 — Section 39, 5, 8(1)

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High Courts20 Aug 1986Allowed

Bishnu Mohan Mallik Vs Dhruba Naik

Orissa High Court · (1986) 2 OLR 566

Civil Procedure Code, 1908 (CPC) — Section 31, 47Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 51

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High Courts20 Aug 1986

Kamini Sahuani Vs Purna Chandra Sahoo and Others

Orissa High Court · AIR 1987 Ori 134

Dowry Prohibition Act, 1961 — Section 6Evidence Act, 1872 — Section 102, 103Specific Relief Act, 1963 — Section 7

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High Courts19 Aug 1986

Basudeb Kar and Another Vs State of Orissa and Others

Orissa High Court · (1986) 2 OLR 408

Land Acquisition Act, 1894 — Section 23

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