High Courts06 Jul 1988Allowed
Dr. Manmath Kumar Mohapatra Vs Registrar, Orissa High Court and Others
Orissa High Court · (1988) 66 CLT 379
Orissa General Clauses Act, 1937 — Section 5
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 11 of 19
High Courts06 Jul 1988Dismissed
Sachindranath Das Vs Sales Tax Officer and Others
Orissa High Court · (1988) 66 CLT 616 : (1989) 74 STC 93
Constitution of India, 1950 — Article 227
High Courts06 Jul 1988
Birendra Kumar Senapati Vs Officer-in-charge and Others
Orissa High Court · (1988) 1 OCR 300
Orissa Forest Act, 1972 — Section 27, 56, 57Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21Penal Code, 1860 (IPC) — Section 379
High Courts06 Jul 1988Allowed
Janjali Dei alias Das Vs Durga Charan Swain
Orissa High Court · (1988) 66 CLT 429
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 58, 151, 47
High Courts06 Jul 1988Allowed
Ranjita Bohidar and Others Vs State of Orissa and Others
Orissa High Court · (1988) 66 CLT 551
High Courts05 Jul 1988Dismissed
Srimati Dei Vs Revenue Officer-cum-Tahsildar and Others
Orissa High Court · (1988) 66 CLT 582
Orissa Land Reforms Act, 1960 — Section 37, 40A, 40A(2), 40B, 43
High Courts05 Jul 1988
Kouta Markandeyulu Vs Republic of India and Another
Orissa High Court · (1989) CriLJ 238
Criminal Procedure Code, 1973 (CrPC) — Section 311Prevention of Corruption Act, 1988 — Section 5, 6
High Courts05 Jul 1988Dismissed
Promoda Kumar Sahu and Others Vs Baidyanath Mishra and Others
Orissa High Court · (1988) 66 CLT 432
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 17, 18(2), 21, 32(2), 90
High Courts05 Jul 1988Dismissed
Mahendra Vs State of Orissa and Others
Orissa High Court · (1988) 66 CLT 541
Orissa Land Reforms (Amendment) Act, 1973 — Section 37A, 37B, 40, 43, 45
High Courts01 Jul 1988Dismissed
M. Satyanarayana Vs Orissa State Warehousing Corporation and Others
Orissa High Court · (1994) 3 LLJ 653
Constitution of India, 1950 — Article 227
High Courts01 Jul 1988
Laxmidhar Swain and Others Vs State of Orissa
Orissa High Court · (1988) 1 OCR 338
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 23
High Courts29 Jun 1988Allowed
Kamalu Bada Nayak Vs State of Orissa
Orissa High Court · (1988) 1 OCR 298
Criminal Procedure Code, 1973 (CrPC) — Section 446, 482
High Courts29 Jun 1988Allowed
Sanat Kumar Pattanaik Vs Biswadev Pattanaik and Others
Orissa High Court · (1988) 66 CLT 485
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21
High Courts29 Jun 1988Allowed
Rasananda Behera and Others Vs Bichhanda Sahu
Orissa High Court · (1988) 1 OCR 303
High Courts28 Jun 1988Allowed
Bijoy Kumar Mishra Vs State of Orissa
Orissa High Court · (1988) 1 OCR 306
Weights and Measures Act, 1958 — Section 36
High Courts28 Jun 1988
Tukuna alias Satyajit Panda Vs State of Orissa and Others
Orissa High Court · (1989) CriLJ 364
National Security Act, 1980 — Section 3, 8Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 385
High Courts28 Jun 1988
Bhaga Gouda ' Vainra Vs State of Orissa
Orissa High Court · (1988) 1 OCR 409
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jun 1988Allowed
Aswini Kumar Daspattanayak and Others Vs The High Court of Orissa and Others
Orissa High Court · (1988) 66 CLT 401
Emergency Recruitment Rules, 1974 — Rule 18, 25, 26, 3, 4
High Courts24 Jun 1988Allowed
Managing Committee, T.M.E. School Vs State of Orissa and Others
Orissa High Court · (1988) 66 CLT 733
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20(1), 21(2)
High Courts23 Jun 1988
PRATAP CHANDRA DEB Vs AGRICULTURAL Income Tax OFFICER AND OTHERS.
Orissa High Court · (1988) 174 ITR 462
Orissa Public Demands Recovery Act, 1962 — Section 10, 8, 9