High Courts25 Jul 1988Allowed
Radhamohan Patra and Others Vs Gyanendra Kar
Orissa High Court · (1989) 67 CLT 268
Transfer of Property Act, 1882 — Section 53A
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 10 of 19
High Courts22 Jul 1988Allowed
Purna Chandra Pradhan Vs State of Orissa and Another
Orissa High Court · (1988) 1 OCR 708
Criminal Procedure Code, 1973 (CrPC) — Section 317
High Courts22 Jul 1988Allowed
Jashree Chemicals Ltd. Vs Madhab Sundar Gajapati and Others
Orissa High Court · AIR 1989 Ori 129
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts21 Jul 1988Dismissed
New India Assurance Company Ltd. Vs Prafulla Kumar Das and Others
Orissa High Court · (1989) ACJ 852
Motor Vehicles Act, 1988 — Section 110A, 96, 96(1)
High Courts21 Jul 1988Dismissed
Managing Committee of Jhinkiria High School and Others Vs Inspector of Schools and Others
Orissa High Court · (1988) 66 CLT 506
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 2, 3(3), 4, 5, 6
High Courts20 Jul 1988Dismissed
V. Simhachalam and Others Vs State of Orissa
Orissa High Court · (1988) 1 OCR 431
Criminal Procedure Code, 1973 (CrPC) — Section 292Penal Code, 1860 (IPC) — Section 34, 489A, 489D, 511
High Courts20 Jul 1988
Arjuna Kumar Pujhari Vs State of Orissa
Orissa High Court · (1988) 66 CLT 476 : (1989) CriLJ 449
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 170, 173, 178Prevention of Corruption Act, 1988 — Section 5
High Courts20 Jul 1988Dismissed
New India Assurance Company Ltd. Vs Bata Mallick and Another
Orissa High Court · (1989) ACJ 692
Motor Vehicles Act, 1988 — Section 110A, 95(2)
High Courts19 Jul 1988Dismissed
Giridhari Rout Vs Bai alias Bairagi Parida and Others
Orissa High Court · (1988) 1 OCR 702
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts18 Jul 1988
Haridas Nath Vs State of Orissa
Orissa High Court · (1989) 67 CLT 123 : (1989) CriLJ 453
Criminal Procedure Code, 1973 (CrPC) — Section 360Essential Commodities Act, 1955 — Section 7
High Courts18 Jul 1988
Madan Mohan Tripathy Vs Rama Chandra Behera
Orissa High Court · (1988) 66 CLT 751
Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 256(1), 258, 300Penal Code, 1860 (IPC) — Section 307, 352, 447, 504, 506
High Courts13 Jul 1988Allowed
Sk. Lokman Alli Vs Collector, Balasore and Others
Orissa High Court · (1988) 66 CLT 524
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)Orissa Minor Minerals Concession Rules, 1983 — Rule 28(1), 3
High Courts12 Jul 1988Allowed
Sesha Deb Parida Vs Udayanath Sahoo and Another
Orissa High Court · (1988) 66 CLT 591
Criminal Procedure Code, 1973 (CrPC) — Section 204 , 204(4)Penal Code, 1860 (IPC) — Section 379
High Courts12 Jul 1988
B.A. Kameswar Rao Vs State of Orissa
Orissa High Court · (1988) 66 CLT 575 : (1989) CriLJ 224 : (1988) 1 OCR 457
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 409, 467, 477APrevention of Corruption Act, 1988 — Section 5, 6
High Courts12 Jul 1988Allowed
Sesha Dev Parida Vs Udayanath Sahoo and Another
Orissa High Court · (1988) 1 OCR 538
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(4)Penal Code, 1860 (IPC) — Section 323, 379
High Courts11 Jul 1988
Swami Laxmanananda Saraswati Vs State of Orissa
Orissa High Court · (1988) 66 CLT 503
Criminal Procedure Code, 1973 (CrPC) — Section 196(1), 482Penal Code, 1860 (IPC) — Section 143A, 153A, 295A
High Courts11 Jul 1988Dismissed
Padma Charan Maharatha Vs Narendra Jayasingh and Others
Orissa High Court · (1988) 66 CLT 654
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts08 Jul 1988Dismissed
Sri Harihar Mishra Vs Bairiganjan Mishra and Others
Orissa High Court · (1988) 66 CLT 836
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts07 Jul 1988
Brushava Bariha Vs State of Orissa
Orissa High Court · (1988) CriLJ 1916 : (1988) 1 OCR 452
Penal Code, 1860 (IPC) — Section 302, 304
High Courts06 Jul 1988Allowed
Bhukhan Sahu Vs Bharat Chandra Sahu and Others
Orissa High Court · (1988) 66 CLT 389
Criminal Procedure Code, 1973 (CrPC) — Section 145