High Courts14 Aug 1986Allowed
Bhaskar Panda Vs State of Orissa and Others
Orissa High Court · (1986) 62 CLT 450 : (1986) 2 OLR 262
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,290 of 1,622
High Courts13 Aug 1986Dismissed
Janardan Mohapatra Vs Executive Engineer, Sambalpur Central Works, Division C.P.W.D. and Another
Orissa High Court · AIR 1987 Ori 59 : (1986) 2 OLR 365
Arbitration Act, 1940 — Section 20, 41
High Courts12 Aug 1986Dismissed
Narayan Maharana Vs State of Orissa
Orissa High Court · (1986) 62 CLT 527
Criminal Procedure Code, 1973 (CrPC) — Section 391, 401, 468, 468(2), 468(3)Orissa Hindu Religious Endowments Act, 1951 — Section 19, 27Penal Code, 1860 (IPC) — Section 441, 448, 506
High Courts12 Aug 1986Allowed
Biswanath Padhi Vs Tahasildar and Others
Orissa High Court · (1986) 62 CLT 390 : (1986) 2 OLR 413
Orissa Estates Abolition Act, 1951 — Section 3A(I)
High Courts12 Aug 1986Allowed
Ambika Saw Mill Vs Asst. Labour Commissioner and Others
Orissa High Court · (1986) 62 CLT 470 : (1986) 2 OLR 253
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2, 4
High Courts12 Aug 1986
Narasingha Bisoi Vs State of Orissa
Orissa High Court · (1986) 2 OLR 313
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Aug 1986Allowed
Ganeswar ' Ganesh Prasad Mantri Vs Bishnu Chandra Mantri and Others
Orissa High Court · (1986) 2 OLR 686
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3
High Courts08 Aug 1986Dismissed
Bijoy Kumar Singh Vs State of Orissa
Orissa High Court · (1986) 62 CLT 426 : (1986) 2 OLR 441
Prevention of Corruption Act, 1947 — Section 6Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 20Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts07 Aug 1986
Hukum Pradhan Vs The State
Orissa High Court · (1987) CriLJ 251 : (1986) 2 OLR 25
Penal Code, 1860 (IPC) — Section 302, 304A
High Courts07 Aug 1986
Indian Metals and Ferro Alloys Ltd. and Another Vs State of Orissa and Others
Orissa High Court · AIR 1987 Ori 125 : (1987) 63 CLT 279 : (1986) 2 OLR 291
Electricity Act, 1910 — Section 22B
High Courts06 Aug 1986Dismissed
Indramani Behera Vs Ghanashyam Behera
Orissa High Court · (1986) 62 CLT 398
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts06 Aug 1986Allowed
Indian Latex Fibre Corporation Vs Smt. Gayatri Devi and Others
Orissa High Court · (1986) 2 ACC 470 : (1986) 2 OLR 320
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts06 Aug 1986Dismissed
Kedar Prasad Gupta Vs State of Orissa
Orissa High Court · (1986) 62 CLT 480 : (1986) 2 OLR 403
Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts06 Aug 1986Allowed
Achutananda Sahoo Vs Dhruba Ch. Sahoo and Others
Orissa High Court · AIR 1987 Ori 179 : (1986) 62 CLT 416
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3)
High Courts05 Aug 1986Allowed
Laxmikanta Pal Vs State of Orissa
Orissa High Court · (1986) 62 CLT 377
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7(1)
High Courts05 Aug 1986Allowed
Smt. Sumati Baliarsingh alias Pradhan and Another Vs Sri Fakira Mohan Pradhan
Orissa High Court · (1986) 62 CLT 412
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 19, 9
High Courts01 Aug 1986Allowed
Kesharichand and Pusuraj, a Partnership Firm Vs The State of Orissa and Others
Orissa High Court · (1986) 62 CLT 331
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11, 16(1), 7
High Courts01 Aug 1986Dismissed
Patitpaban Panda Vs State and Others
Orissa High Court · (1987) 64 CLT 46
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 465, 468Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts01 Aug 1986Dismissed
Sashi Bag Vs Dibya Shankar Padhan and Others
Orissa High Court · (1986) 62 CLT 373
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 5, 64Transfer of Property Act, 1882 — Section 52
High Courts31 Jul 1986Dismissed
Pradeep Chandra Deo Vs Khusiram Sharma
Orissa High Court · (1986) 62 CLT 367
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 482Penal Code, 1860 (IPC) — Section 420