High Courts27 Jun 1986Dismissed
Baruni Behera (dead by Lrs.) and Others Vs Padan Behera and Others
Orissa High Court · AIR 1987 Ori 187
Evidence Act, 1872 — Section 50
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,293 of 1,622
High Courts27 Jun 1986Dismissed
Natabar Behera Vs Batakrishna Das
Orissa High Court · AIR 1987 Ori 7 : (1986) 62 CLT 613 : (1986) 2 OLR 137
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, Order 26 Rule 18Evidence Act, 1872 — Section 45
High Courts27 Jun 1986Dismissed
Danei Sahoo Vs Jagannath Sahu and Others
Orissa High Court · (1986) 2 OLR 272
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts27 Jun 1986
Bhagyarathi Das and Another Vs Agadhu Charan Das
Orissa High Court · (1986) 62 CLT 298 : (1986) 2 OLR 184
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Jun 1986Dismissed
State of Orissa Vs Sashibhusan Mohapatra
Orissa High Court · (1986) 62 CLT 407 : (1986) 2 OLR 267
Orissa Public Demands Recovery Act, 1962 — Section 2
High Courts26 Jun 1986Dismissed
Fakir Tanty Vs Subdivisionsl Officer and Another
Orissa High Court · (1986) 2 OLR 178
Constitution of India, 1950 — Article 226
High Courts25 Jun 1986Dismissed
Bijay Kumar Jena and Another Vs Dussasan ' Surendra Khuntia and Others
Orissa High Court · (1986) 62 CLT 201
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4 , Order 26 Rule 9, Order 39 Rule 7
High Courts25 Jun 1986Allowed
Keshab Das and Others Vs Bauribandhu Behera and Others
Orissa High Court · (1986) 62 CLT 146 : (1986) 2 OLR 211
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Jun 1986Allowed
Naka Dandu Vs Sodi Savitri and Others
Orissa High Court · (1986) 62 CLT 178 : (1986) 2 OLR 382
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 105(3), Order 21 Rule 106, Order 21 Rule 58
High Courts25 Jun 1986Allowed
Banwarilal Jilwalla and Others Vs Hemraj Sharma and Others
Orissa High Court · (1986) 62 CLT 174 : (1986) 2 OLR 100
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203
High Courts25 Jun 1986Dismissed
Smt. Bana Bhotrani and Others Vs Bhadra Bhotra and Another
Orissa High Court · (1986) 62 CLT 170 : (1986) 2 OLR 376
Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts24 Jun 1986Dismissed
Sarathia Bhoi and Others Vs Purna Chandra Tripathy and Others
Orissa High Court · (1986) 62 CLT 191 : (1986) 2 OLR 86
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Jun 1986Allowed
Panu Charan Mohapatra and etc. Vs State of Orissa and Another
Orissa High Court · AIR 1987 Ori 283 : (1986) 62 CLT 355 : (1986) 2 OLR 194
Constitution of India, 1950 — Article 226
High Courts23 Jun 1986Dismissed
Radhashyam Routray Vs Puranjan Mohapatra and Others
Orissa High Court · AIR 1987 Ori 142 : (1986) 2 OLR 155
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 41 Rule 2, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 4Transfer of Property Act, 1882 — Section 52
High Courts23 Jun 1986Dismissed
Khadi Kissan Vs Thubra Kissan and Another
Orissa High Court · AIR 1988 Ori 55 : (1986) 62 CLT 522 : (1986) 2 OLR 214
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 18 Rule 3A
High Courts23 Jun 1986Dismissed
Pravakar Baral Vs Lakhimidhar Naik and Others
Orissa High Court · AIR 1987 Ori 100
Arbitration Act, 1940 — Section 13, 14(1), 15, 39(1)
High Courts23 Jun 1986Dismissed
Umesh Chandra Misra Vs State Bank of India and Another
Orissa High Court · AIR 1987 Ori 67 : (1986) 62 CLT 137 : (1986) 2 OLR 89
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14State Bank of India Act, 1955 — Section 43, 50
High Courts20 Jun 1986Allowed
Snehalata Biswal Vs Saroj Kumar Biswal
Orissa High Court · (1986) 2 OLR 379
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts20 Jun 1986Dismissed
Dhanurjaya Kirsani Vs Sukra Kirsani and Others
Orissa High Court · AIR 1987 Ori 205 : (1986) 62 CLT 123 : (1986) 2 OLR 399
High Courts20 Jun 1986Allowed
Ullash Chandra Nayak Vs Harihar Biswal and Others
Orissa High Court · (1986) 2 OLR 96
Orissa Grama Panchayat Act, 1964 — Section 31, 38(4)