High Courts20 Jun 1986Allowed
Gouridevi Panda Vs Kishore Chandra Panda
Orissa High Court · (1986) 62 CLT 336
Hindu Marriage Act, 1955 — Section 24, 28, 9
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,294 of 1,622
High Courts20 Jun 1986
Oriental Fire and General Insurance Company Limited Vs Pratap Chandra Pani and Another
Orissa High Court · (1988) 1 ACC 138
Motor Vehicles Act, 1939 — Section 110A, 110D, 96
High Courts19 Jun 1986Dismissed
Vaisyaraju Subramanyam Raju Vs Vaisyaraju Chandramauli Raju and Others
Orissa High Court · AIR 1987 Ori 23 : (1986) 2 OLR 17
Arbitration Act, 1940 — Section 34
High Courts19 Jun 1986Partly Allowed
Sourindra Narayan Bhanja Deo Vs Rabindra Narayan Bhanja Deo
Orissa High Court · AIR 1987 Ori 47 : (1986) 62 CLT 183 : (1986) 2 OLR 217
Civil Procedure Code, 1908 (CPC) — Section 22
High Courts19 Jun 1986Dismissed
Nooka Raju Vs State of Orissa
Orissa High Court · (1987) 66 STC 51
Constitution of India, 1950 — Article 14, 19
High Courts18 Jun 1986Allowed
J.S. Construction Pvt. Ltd. Vs Damodar Rout
Orissa High Court · AIR 1987 Ori 207 : (1986) 62 CLT 744
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14
High Courts18 Jun 1986Dismissed
Union of India (UOI) and Another Vs Janardan Mahapatra
Orissa High Court · AIR 1987 Ori 253
Arbitration Act, 1940 — Section 20, 34
High Courts18 Jun 1986Dismissed
Desein (New Delhi) Private Limited and Another Vs Nilapu Yogeswar Rao alias Nilapu Jogeswar Rao and Another
Orissa High Court · (1986) 2 OLR 122
Arbitration Act, 1940 — Section 34
High Courts18 Jun 1986Dismissed
Biswanath Vs Smt. Uttara Bewa and Others
Orissa High Court · AIR 1988 Ori 9 : (1986) 62 CLT 112 : (1986) 2 OLR 480
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Jun 1986
S.K. Gue and Another Vs State of Orissa
Orissa High Court · (1986) 62 CLT 154 : (1987) CriLJ 882 : (1986) 2 OLR 3
Factories Act, 1948 — Section 105, 32, 8, 92Penal Code, 1860 (IPC) — Section 304A
High Courts17 Jun 1986Allowed
Prafulla Kumar Singh Deo Vs The State of Orissa and Others
Orissa High Court · (1986) 62 CLT 165 : (1986) 2 OLR 41
Arbitration Act, 1940 — Section 8(1), 8(2)Limitation Act, 1963 — Article 137
High Courts17 Jun 1986Dismissed
Raghunath Naik Vs Sarbeswar Mohanty
Orissa High Court · (1986) 62 CLT 76 : (1986) 2 OLR 37
Criminal Procedure Code, 1973 (CrPC) — Section 2Orissa House Rent Control Act, 1967 — Section 17, 2
High Courts17 Jun 1986
Kudupudi Chhitabhai Vs Aintha Tarai
Orissa High Court · (1986) 2 ACC 429 : (1986) 62 CLT 254
Employees Compensation Act, 1923 — Section 30Limitation Act, 1963 — Section 5
High Courts16 May 1986Allowed
Nilambar Mahalik Vs State of Orissa
Orissa High Court · (1986) 2 OLR 50
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts16 May 1986Allowed
Ram Narayan Badapanda Vs State of Orissa and Others
Orissa High Court · (1986) 62 CLT 81
Orissa Panchayat Samiti (Conduct of Election) Rules, 1970 — Rule 2, 78Orissa Panchayat Samiti Act, 1959 — Section 16(3), 46, 47(2)
High Courts16 May 1986Dismissed
Satrughna Lenka Vs Registrar, Co-operative Societies
Orissa High Court · (1986) 62 CLT 36 : (1986) 2 OLR 27
Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13Orissa Service Code, 1939 — Rule 77, 78
High Courts16 May 1986Dismissed
Dr. Leena Das and Others Vs State of Orissa and Others
Orissa High Court · AIR 1986 Ori 277 : (1986) 2 OLR 103
Constitution of India, 1950 — Article 14
High Courts16 May 1986Allowed
Braja Mohan Naik and Others Vs Chakradhar Patel and Others
Orissa High Court · (1986) 2 OLR 180
High Courts16 May 1986Allowed
K. Babu Rao Vs Executive Officer, Berhampur Municipality and Others
Orissa High Court · (1986) 62 CLT 593
Constitution of India, 1950 — Article 14, 16, 226Orissa Local Fund Service Rules, 1975 — Rule 3, 3(1), 3(2), 3(3)Orissa Municipal Act, 1950 — Section 302, 81, 81(1), 81(2), 81A(2)
High Courts16 May 1986Allowed
Saraswati Meher Vs Jadumani Meher
Orissa High Court · (1986) 62 CLT 92 : (1986) 2 OLR 55
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)