High Courts19 Mar 1986
State of Orissa Vs Adikanda Swain Adikanda Swain Vs State of Orissa
Orissa High Court · (1986) 1 OLR 464
Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,299 of 1,622
High Courts18 Mar 1986
Domu Chopadi and Others Vs The State
Orissa High Court · (1987) CriLJ 1481
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Mar 1986
Domu Chopadi and Madan Majhi Vs The State
Orissa High Court · (1986) 1 OLR 668 : (1986) 1 OLR 663
Penal Code, 1860 (IPC) — Section 34
High Courts18 Mar 1986Allowed
Goura Chandra Sahu Vs Gopinath Patro (dead) after him Smt. Padmabati Patro and Others
Orissa High Court · (1986) 1 OLR 521
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 17
High Courts18 Mar 1986Allowed
G. Krishna Rao Vs Chalasani Pooranchandra Rao and Another
Orissa High Court · (1986) 2 ACC 386 : (1988) ACJ 194 : AIR 1987 Ori 18 : (1989) 65 CompCas 515 : (1986) 1 OLR 554
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110, 110A, 110D, 110F, 95(2)
High Courts18 Mar 1986Allowed
Gouri Bewa Vs Ari Pradhan and Others
Orissa High Court · AIR 1987 Ori 212 : (1986) 62 CLT 105
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts14 Mar 1986Allowed
Subash Chandra Patnaik Vs The Executive Officer, Notified Area Council
Orissa High Court · (1986) 61 CLT 626 : (1986) 1 OLR 460
Orissa Municipal Act, 1950 — Section 290(1), 383
High Courts14 Mar 1986Dismissed
The State of Orissa Vs Jeeban Lal
Orissa High Court · (1986) 1 OLR 421
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(3)Prevention of Food Adulteration Rules, 1955 — Rule 28, 9, 9A
High Courts13 Mar 1986
Jute Corporation of India Limited Vs Konark Jute Limited and Others
Orissa High Court · AIR 1986 Ori 238 : (1986) 2 OLR 6
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Contract Act, 1872 — Section 126
High Courts10 Mar 1986Allowed
Government of India Vs Raja Soubhagya Chandra Dev
Orissa High Court · AIR 1987 Ori 71 : (1986) 62 CLT 158 : (1986) 1 OLR 454
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 13(4), 14(4), 14(5), 17Coal Bearing Areas (Acquisition and Development) Rules, 1957 — Rule 7, 7(4)
High Courts10 Mar 1986Dismissed
Tulsidas Modi and Another Vs State of Orissa
Orissa High Court · (1986) 1 OLR 415
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 482Essential Commodities Act, 1955 — Section 12A(2), 2, 3, 7, 7(1)
High Courts10 Mar 1986
Bhalu alias Chandrasekhar Das Vs The State
Orissa High Court · (1987) CriLJ 1467
High Courts10 Mar 1986Allowed
Krushna Chandra Nayak and Others Vs Nisamani Bewa and Another
Orissa High Court · AIR 1987 Ori 105 : (1986) 61 CLT 564 : (1986) 1 OLR 483
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Succession Act, 1956 — Section 15(2), 16, 3(1), 8Hindu Succession Rules, 1956 — Rule 3
High Courts07 Mar 1986Dismissed
Dr. Golak Behari Mohanty Vs Sakhi Dei
Orissa High Court · (1986) 61 CLT 474
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 14, Order 26 Rule 14(2), Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts07 Mar 1986Dismissed
State of Orissa Vs Dayanidhi Tripathy and Others
Orissa High Court · (1986) 1 OLR 446
Orissa Service Code, 1939 — Rule 107A, 111
High Courts07 Mar 1986Allowed
Umakanta Das and Another Vs Pradip Kumar Ray and Others
Orissa High Court · AIR 1986 Ori 196 : (1986) 61 CLT 480
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 54
High Courts06 Mar 1986Dismissed
Lalita Badnaik Vs State of Orissa
Orissa High Court · (1986) 1 OLR 432
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts04 Mar 1986
Mayachar Sha Vs State of Orissa
Orissa High Court · (1986) 62 CLT 40 : (1987) CriLJ 1948
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 1986Allowed
Prajatantra Prachar Samiti Vs The Regional Director, Employees State Insurance Corporation
Orissa High Court · (1986) 62 CLT 434
Employees State Insurance Act, 1948 — Section 45A, 45A(2), 75, 77, 77(1)Workmens Compensation Act, 1923 — Section 30
High Courts04 Mar 1986Allowed
Manika Dei and Others Vs Dhadia Madgul and Others
Orissa High Court · AIR 1987 Ori 74 : (1986) 61 CLT 436
Civil Procedure Code, 1908 (CPC) — Section 11Orissa House Rent Control Act, 1958 — Section 14, 7