High Courts03 Mar 1986Allowed
Magata Panda and Another Vs State of Orissa
Orissa High Court · (1986) 61 CLT 511
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 143, 302, 326, 34, 427
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,300 of 1,622
High Courts03 Mar 1986Dismissed
Rajkishore Panda and Another Vs Banitia Madhya Engrajee Bidyapitha and Others
Orissa High Court · AIR 1987 Ori 55 : (1986) 61 CLT 501 : (1986) 1 OLR 437
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 33Registration Act, 1908 — Section 17, 18Succession Act, 1925 — Section 276, 63
High Courts03 Mar 1986Dismissed
Raimati Sahuani Vs Pankaja Sahu and Others
Orissa High Court · (1986) 61 CLT 402 : (1986) 1 OLR 355
Orissa Civil Courts Act, 1984 — Section 13, 16, 2
High Courts28 Feb 1986
Namitarani Bose Vs Dipak Kumar Bose Dipak Kumar Bose Vs Namitarani Bose
Orissa High Court · (1986) 61 CLT 448 : (1986) 1 OLR 402
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Feb 1986Dismissed
Sk. Minhasuddin Moula Vs State of Orissa
Orissa High Court · (1986) 1 OLR 374
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Feb 1986Allowed
Sankari Mohan Rao and Another Vs The State of Orissa
Orissa High Court · (1986) 61 CLT 419
Criminal Procedure Code, 1973 (CrPC) — Section 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 4(1)Motor Vehicles Act, 1988 — Section 113, 115, 116
High Courts28 Feb 1986Dismissed
Sesadev Nanda Vs State of Orissa
Orissa High Court · (1986) 61 CLT 429 : (1986) 1 OLR 368
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409
High Courts27 Feb 1986Allowed
The State of Orissa Vs Gopinath Das
Orissa High Court · (1986) 61 CLT 405
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 2, 342Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 182, 394, 409
High Courts25 Feb 1986Allowed
Jagannath Sahoo Vs State of Orissa and Others
Orissa High Court · (1986) 61 CLT 426 : (1986) 1 OLR 342
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4)
High Courts25 Feb 1986Dismissed
Rai Singh and Subash Kumar Ghosh and Another Vs United Commercial Bank and Others
Orissa High Court · (1986) 1 OLR 393
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Feb 1986
Kishanlal Singh and Others Vs State of Orissa
Orissa High Court · (1986) 1 OLR 386
Penal Code, 1860 (IPC) — Section 443, 445, 457
High Courts21 Feb 1986Allowed
Srikanta Kumar Panda Vs State of Orissa
Orissa High Court · (1986) 1 OLR 365
Criminal Procedure Code, 1973 (CrPC) — Section 251, 262, 350
High Courts21 Feb 1986Allowed
Chandra Sekhar Parida Vs State of Orissa
Orissa High Court · (1986) 1 OLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts21 Feb 1986Allowed
Chaitan Pradhan and Another Vs State of Orissa
Orissa High Court · (1986) 61 CLT 365 : (1986) 1 OLR 347
Criminal Procedure Code, 1973 (CrPC) — Section 386
High Courts19 Feb 1986Allowed
Mahabir Prasad Agarwalla (dead) after him Shanti Devi and Others Vs State of Orissa
Orissa High Court · (1986) 1 OLR 361
Arbitration Act, 1940 — Section 8
High Courts18 Feb 1986Allowed
Banawarilal Agarwal Vs Sudarsan Chits Limited and Others
Orissa High Court · (1986) 61 CLT 363
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 43 Rule 1
High Courts18 Feb 1986Allowed
Tulasiram Banchhor Vs K. Satyanarayan
Orissa High Court · (1986) 61 CLT 296 : (1986) 1 OLR 289
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Feb 1986Dismissed
Binaya Kumar Rout Vs Ulli Bewa and Others
Orissa High Court · (1986) 1 OLR 296
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 155
High Courts12 Feb 1986
Sri Jagannath Roller Flour Mill and Others etc. Vs State of Orissa and Others
Orissa High Court · (1986) 61 CLT 369 : (1987) 65 STC 384
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts12 Feb 1986Allowed
Dinan @ Dinamahamaud Khan and Others Vs Sk. Kalimuddin and Others
Orissa High Court · (1986) 1 OLR 295
Civil Procedure Code, 1908 (CPC) — Section 115