High Courts18 Apr 1986Dismissed
The Orissa Road Transport Company Ltd. Vs Smt. Baula Bewa and Others
Orissa High Court · (1986) 2 OLR 5
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,297 of 1,622
High Courts17 Apr 1986Dismissed
Dasury Dei alias Lakra Vs State of Orissa
Orissa High Court · (1986) 1 OLR 663
Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 1986Dismissed
Krushna Chandra Nanda Vs Manorama Devi
Orissa High Court · (1986) 61 CLT 589 : (1986) 1 OLR 579
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts17 Apr 1986Dismissed
State of Orissa and Another Vs R.N. Pradhan
Orissa High Court · (1986) 1 OLR 564
Arbitration Act, 1940 — Section 30, 33
High Courts17 Apr 1986Allowed
Baratam Jagannath Rao Vs State of Orissa and Another
Orissa High Court · (1986) 61 CLT 618 : (1986) 1 OLR 618
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454
High Courts17 Apr 1986
Sudarsan Beura Vs Prasan Kumar Das
Orissa High Court · AIR 1987 Ori 255 : (1986) 61 CLT 629 : (1986) 1 OLR 625
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Apr 1986Allowed
Radhashyam Das Vs Gourisankar Rath
Orissa High Court · (1986) 61 CLT 560 : (1986) 1 OLR 573
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts16 Apr 1986Allowed
Musi Dei Vs Labanya Bewa and Another
Orissa High Court · AIR 1986 Ori 242 : (1987) 63 CLT 567 : (1986) 1 OLR 598
Transfer of Property Act, 1882 — Section 53
High Courts16 Apr 1986Allowed
Basanta Kumar Patnaik and Others Vs State of Orissa
Orissa High Court · (1986) 62 CLT 7
Penal Code, 1860 (IPC) — Section 34, 379
High Courts11 Apr 1986Allowed
Jhumpamani Bewa and Others Vs Khetrabasi Chhotaray
Orissa High Court · (1986) 61 CLT 581 : (1986) 2 OLR 9
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 41
High Courts09 Apr 1986Dismissed
Babaji Swain Vs Hrudananda Swain and Others Kailash Chandra Nayak Vs State of Orissa
Orissa High Court · (1986) 61 CLT 633
Penal Code, 1860 (IPC) — Section 147, 149, 323, 426, 439(1)
High Courts09 Apr 1986Dismissed
Dhruba Charan Rout Vs State of Orissa
Orissa High Court · (1986) 61 CLT 570 : (1986) 1 OLR 583
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts09 Apr 1986Allowed
Indian Rare Earths Ltd. and Others Vs Unique Builders Ltd.
Orissa High Court · AIR 1987 Ori 30 : (1986) 62 CLT 43
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Section 17, 9Contract Act, 1872 — Section 28
High Courts09 Apr 1986Dismissed
Satyanarayan Verma @ Sharma Vs Krushna Chandra Sahu
Orissa High Court · (1986) 61 CLT 673 : (1986) 2 OLR 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts08 Apr 1986Allowed
Hadi Das Vs Collector
Orissa High Court · (1986) 61 CLT 680
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 2Land Acquisition (Amendment) Act, 1984 — Section 23(2), 28, 30(2)Land Acquisition Act, 1894 — Section 18, 23(1), 23(2), 26, 26(1)
High Courts08 Apr 1986Dismissed
Mst. Kamroon Nisha Bibi and Others Vs Yusuf Khan and Others
Orissa High Court · AIR 1987 Ori 234 : (1986) 1 OLR 550
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, 151
High Courts08 Apr 1986Allowed
Ramchandra Pati and Another Vs Collector
Orissa High Court · (1986) 1 OLR 488
Land Acquisition Act, 1894 — Section 23(2), 28, 30(2)
High Courts07 Apr 1986
Chandrakanta Sahu and Another Vs Mathuri Sahu
Orissa High Court · (1986) 61 CLT 610 : (1986) 1 OLR 496
Criminal Procedure Code, 1973 (CrPC) — Section 202, 360, 465
High Courts07 Apr 1986
Lalmati Dei and Another Vs Champabati Dei and Others
Orissa High Court · (1986) 61 CLT 574 : (1986) 1 OLR 581
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 5
High Courts07 Apr 1986Dismissed
Managing Director, Orissa State Road Transport Corporation and Another Vs Surendra Kumar Mohapatra
Orissa High Court · (1987) ACJ 480 : (1986) 2 OLR 19
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 10, 10(1), 30, 30(2)