COURT ARCHIVE

Orissa High Court judgments, 1988

361 judgments · page 13 of 19

High Courts04 May 1988Allowed

Bethal Mining Traders and Others Vs The State of Orissa and Others

Orissa High Court · (1988) 66 CLT 285

Essential Commodities Act, 1955 — Section 6AMineral Concession Rules, 1960 — Rule 60, 63Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4A

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High Courts04 May 1988Allowed

State of Orissa Vs Ramahari Padhi

Orissa High Court · (1988) 66 CLT 198

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 354, 376

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High Courts04 May 1988Dismissed

Jayaram Panda Vs D.V. Raiyani and Others

Orissa High Court · AIR 1989 Ori 109 : (1988) 66 CLT 155 : (1990) 2 LLJ 186

Constitution of India, 1950 — Article 20, 311Criminal Procedure Code, 1973 (CrPC) — Section 300

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High Courts03 May 1988

Nikunja Kishore Das and Others Vs Consolidation Officer and Another

Orissa High Court · (1988) 66 CLT 182

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 18, 18(2), 23, 32, 33

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High Courts03 May 1988Allowed

Chitta Ranjan Hota Vs State of Orissa and Others

Orissa High Court · AIR 1989 Ori 7 : (1988) 66 CLT 340

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts02 May 1988Dismissed

Kailash Chandra Behera Vs Collector and Others

Orissa High Court · (1988) 66 CLT 275

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12A, 9A(1)Specific Relief Act, 1963 — Section 34, 41

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High Courts02 May 1988Allowed

Prana Krushna Behera Vs Nimai Charan Das

Orissa High Court · (1988) 66 CLT 238

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 341, 385

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High Courts29 Apr 1988Allowed

Ganesh Khuntia Vs District Magistrate-cum Collector and Another

Orissa High Court · (1988) 66 CLT 344

Arms Act, 1959 — Section 27National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 307, 34

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High Courts29 Apr 1988

Vikram Patra Vs State of Orissa and Others

Orissa High Court · (1988) 66 CLT 264

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High Courts29 Apr 1988Allowed

Ganesh Khuntia Vs District Magistrate-cum-Collector and Another

Orissa High Court · (1988) 1 OCR 429

Arms Act, 1959 — Section 27National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 307, 34

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High Courts29 Apr 1988

Moningi Sriramulu Vs Gudisha Trinath Rao and Others

Orissa High Court · AIR 1988 Ori 204 : (1988) 66 CLT 96

Orissa House Rent Control Act, 1968 — Section 7(3)

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High Courts27 Apr 1988

State of Orissa and Others and Udyog Silpa P. Ltd. and Others Vs Punjab National Bank and Others

Orissa High Court · (1991) 71 CompCas 220

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 70Negotiable Instruments Act, 1881 (NI) — Section 32

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High Courts27 Apr 1988Allowed

Smt. Aparajita Dibya Vs Binod Behari Patra

Orissa High Court · AIR 1989 Ori 271 : (1988) 66 CLT 557

Limitation Act, 1963 — Section 12, 5Orissa High Court General Rules and Circular Orders — Rule 20

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High Courts27 Apr 1988Allowed

Souri Prasad Swain Vs Rani Jayashree Devi and Others

Orissa High Court · AIR 1989 Ori 81 : (1988) 66 CLT 54

Orissa House Rent Control Act, 1968 — Section 7, 7(2)

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High Courts26 Apr 1988Dismissed

Arjun Charan Jena Vs Director of Secondary Education and Others

Orissa High Court · (1988) 66 CLT 293

Orissa Education Act, 1969 — Section 19

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High Courts26 Apr 1988Allowed

Somanath Panda Vs State of Orissa and Another

Orissa High Court · (1988) 66 CLT 232

Orissa Forest Contract Rules, 1966 — Rule 25

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High Courts26 Apr 1988

Hari Majhi Vs The State

Orissa High Court · (1988) 1 OCR 273

Penal Code, 1860 (IPC) — Section 302

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High Courts26 Apr 1988Allowed

Swarnalata Das Vs The State of Orissa and Others

Orissa High Court · (1988) 66 CLT 222

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High Courts25 Apr 1988

COMMISSIONER OF INCOME TAX Vs POLAKI BUTCHI BABU.

Orissa High Court · (1988) 74 CTR 29 : (1988) 174 ITR 430

Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 171, 2, 256, 64

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High Courts22 Apr 1988Allowed

Pramod Kumar Mukherjee and Others Vs Gouramaya Muharjee and Another

Orissa High Court · (1988) 66 CLT 74

Criminal Procedure Code, 1973 (CrPC) — Section 457, 457(2)Penal Code, 1860 (IPC) — Section 379

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