High Courts22 Apr 1988
Madan Mohan Ghosh and Another Vs State of Orissa
Orissa High Court · (1988) 66 CLT 46 : (1988) 71 STC 73
Central Sales Tax Act, 1956 — Section 14
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 14 of 19
High Courts22 Apr 1988Allowed
Pramod Kumar Mukharjee and Others Vs Gouramaya Mukharjee and Another
Orissa High Court · (1988) 1 OCR 280
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(2)Penal Code, 1860 (IPC) — Section 379
High Courts21 Apr 1988
ASKA CO-OPERATIVE SUGAR INDUSTRIES LTD. Vs UNION OF INDIA AND OTHERS.
Orissa High Court · (1988) 74 CTR 99 : (1988) 174 ITR 311
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 28, 29, 32, 34
High Courts20 Apr 1988Dismissed
Basanta Kumar Paikaray Vs Bharat Kumar Mangaraj and Others
Orissa High Court · (1988) 66 CLT 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 25, 301(2), 302
High Courts19 Apr 1988Allowed
Sri Udayanath Mohapatra Vs Revenue Divisional Commissioner and Others
Orissa High Court · (1988) 66 CLT 85
Orissa Forest Act, 1972 — Section 87
High Courts17 Apr 1988
Sasikanta Samantaray and Another Vs State of Orissa
Orissa High Court · (1999) 87 CLT 498 : (1998) CriLJ 3029
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427
High Courts16 Apr 1988Dismissed
Gajanana Naik and Another Vs State of Orissa
Orissa High Court · (1988) 1 OCR 284
Penal Code, 1860 (IPC) — Section 304, 323, 325, 34
High Courts16 Apr 1988Allowed
Mahalaxmi Flour and Oil Mills and Another Vs Sales Tax Officer and Others
Orissa High Court · (1988) 71 STC 70
Orissa Sales Tax Act, 1947 — Section 14A
High Courts15 Apr 1988Allowed
Suresh Tobacco and Co. Vs Union of India (UOI)
Orissa High Court · (1988) 66 CLT 78 : (1988) 16 ECC 245 : (1989) 22 ECR 576 : (1989) 39 ELT 15
Central Excise Rules, 1944 — Rule 156A, 156A(2), 156A(3), 156A(4), 156B
High Courts15 Apr 1988
Prakash Rochan Nayak Vs General Manager, Orissa State Road Transport Corporation
Orissa High Court · (1988) 2 ACC 549
Motor Vehicles Act, 1988 — Section 110D, 92A
High Courts14 Apr 1988
Brahman Dehury Vs State of Orissa
Orissa High Court · (1988) CriLJ 1568
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts14 Apr 1988
Nimai Samal Vs State of Orissa
Orissa High Court · (1989) CriLJ 420
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 302, 324, 326
High Courts14 Apr 1988
Basanti Vs State of Orissa
Orissa High Court · (1989) CriLJ 415
Penal Code, 1860 (IPC) — Section 302, 309, 84
High Courts14 Apr 1988Allowed
Bibhisen and Mutru Mahanta Vs State of Orissa
Orissa High Court · (1988) 1 OCR 447
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts14 Apr 1988
Dhanei Majhi Vs State of Orissa
Orissa High Court · (1988) CriLJ 1566
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts12 Apr 1988Allowed
Kalachand Day alias Dev alias De Vs The State
Orissa High Court · (1988) 1 OCR 449
Penal Code, 1860 (IPC) — Section 201, 314, 34
High Courts08 Apr 1988Dismissed
Sagarmal Ramananda Munda Mill and Others Vs Orissa State Electricity Board
Orissa High Court · (1988) 66 CLT 395
Electricity Act, 1910 — Section 22, 23
High Courts08 Apr 1988
Rabinarayana Rana Vs Gopal Rana and Others
Orissa High Court · (1988) 1 OCR 456
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1)
High Courts08 Apr 1988
I.D.L. Chemicals Ltd. Vs S.R. Tamma and Another
Orissa High Court · (1988) 66 CLT 142
Industrial Disputes Act, 1947 — Section 10A, 17, 17A, 17B, 19(3)
High Courts07 Apr 1988
Baikuntha Sutara Vs State of Orissa
Orissa High Court · (1988) 65 CLT 677 : (1989) CriLJ 1592
Criminal Procedure Code, 1973 (CrPC) — Section 11, 167, 173