High Courts15 Jan 1986Dismissed
Gafur Khan Vs Bidyachar Moharana and Others
Orissa High Court · AIR 1986 Ori 253 : (1986) 61 CLT 160 : (1986) 1 OLR 192
Orissa Money Lenders Act, 1939 — Section 17, 17(5)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,303 of 1,622
High Courts15 Jan 1986Dismissed
Orient Paper and Industries Ltd. and Another Vs Tahasildar-cum-Irrigation Officer and Others State Vs Orient Paper and Industries Ltd. and Others
Orissa High Court · (1986) 61 CLT 209
Constitution of India, 1950 — Article 226, 227Orissa Irrigation Act, 1959 — Section 20, 21, 21(2), 27, 28Orissa Irrigation Rules, 1961 — Rule 26, 27, 47, 47(2), 47(5)
High Courts15 Jan 1986Allowed
E.K. Rajakrishnan, Regional Director, Employees State Insurance Corporation Vs Kartik Ram
Orissa High Court · (1996) 1 OLR 243 : (1986) 1 OLR 243
Employees State Insurance Act, 1948 — Section 82
High Courts13 Jan 1986Allowed
Rushi and Another Vs Madan Behera and Another
Orissa High Court · AIR 1986 Ori 207 : (1986) 1 OLR 198
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts08 Jan 1986Allowed
Bichitrananda Mohanty Vs Managing Director, Life Insurance Corporation of India and Another
Orissa High Court · (1986) 61 CLT 178
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 21, 24, 39, 39(1), 39(2)
High Courts07 Jan 1986Allowed
Dinabandhu Munda Vs State of Orissa
Orissa High Court · (1986) 61 CLT 133 : (1986) 1 OLR 246
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 27, 32(1)
High Courts07 Jan 1986Dismissed
Basanta Kumar Naik Vs The State of Orissa
Orissa High Court · (1986) 61 CLT 143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts06 Jan 1986
Rebati Gantayat Vs Haguru Sethi and Others
Orissa High Court · (1986) 1 ACC 497 : (1986) ACJ 248 : (1986) 61 CLT 137
Employees Compensation Act, 1923 — Section 10, 2, 3, 30
High Courts06 Jan 1986Dismissed
Ghasi Sahu and Another Vs Himachal Sahu and Another
Orissa High Court · AIR 1986 Ori 170 : (1986) 61 CLT 125 : (1986) 1 OLR 256
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4), Order 43 Rule 1, 100, 2(2)
High Courts06 Jan 1986
Chief Engineer Electricity-Cum-Electrical Project and Another Vs Bhanumati Mishra and Others
Orissa High Court · (1986) 1 ACC 457 : (1986) ACJ 909 : (1986) 61 CLT 230
Constitution of India, 1950 — Article 39ALimitation Act, 1963 — Section 5
High Courts20 Dec 1985Allowed
Executive Engineer, Puri Roads and Buildings Division and Others Vs Sri Gokul Chandra Kanungo
Orissa High Court · (1986) 61 CLT 349
Arbitration Act, 1940 — Section 12(2), 20, 20(4), 41A, 41A(1)
High Courts20 Dec 1985Allowed
State of Orissa and Another Vs Gokul Chandra Kanungo
Orissa High Court · (1986) 1 OLR 263
Arbitration Act, 1940 — Section 41AConstitution of India, 1950 — Article 166
High Courts20 Dec 1985
The Oriental Fire and General Insurance Co. Ltd. Vs Brajakishore Sahu and Others
Orissa High Court · (1986) 2 ACC 350 : (1986) 61 CLT 394
Constitution of India, 1950 — Article 39A
High Courts20 Dec 1985Allowed
Trinath Sahu Vs Mahant Sri Radhamohan Das and Others
Orissa High Court · (1986) 61 CLT 205 : (1986) 1 OLR 253
High Courts20 Dec 1985Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Brajakishore Sahu and Others
Orissa High Court · (1986) ACJ 692 : (1988) 64 CompCas 557
High Courts20 Dec 1985Dismissed
Ganesh Prasad Nayak Vs Orissa State Co-operative Marketing Federation Ltd. and Others
Orissa High Court · (1986) 1 OLR 333
Arbitration Act, 1940 — Section 8
High Courts20 Dec 1985Allowed
The Servants of Suffering Society Vs Guru Patri @ Ghurupatri Ram and Another
Orissa High Court · (1986) 61 CLT 468 : (1986) 1 OLR 178
Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 4
High Courts20 Dec 1985Dismissed
Santosh Kumar Padhan and Others Vs Lalbihari Behera alias Fitia and Another Lalbihari Behera alias Jati Vs State of Orissa and Others
Orissa High Court · (1986) 61 CLT 239
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 202, 202(1)Defence and Internal Security of India Rules, 1971 — Rule 184Penal Code, 1860 (IPC) — Section 302
High Courts20 Dec 1985Allowed
Hussain Jan Suleman Vs Bhaktawar and Another
Orissa High Court · (1986) 61 CLT 355
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4), 145(5), 146(1)
High Courts20 Dec 1985Allowed
State of Orissa and Another Vs Gopal Chandra Kanungo
Orissa High Court · (1986) 61 CLT 495
Arbitration Act, 1940 — Section 12, 12(2), 20, 20(3), 41AConstitution of India, 1950 — Article 166