High Courts14 Mar 1988Dismissed
Sri Chakradhar Pradhan Vs Sri Arun Kumar Pradhan and Another
Orissa High Court · (1988) 1 OCR 244
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 408, 409, 477A
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 16 of 19
High Courts11 Mar 1988Dismissed
Gopal Charan Mohanty and Another Vs Smt. Adarmani Mohanty and Others
Orissa High Court · (1988) 03 OHC CK 0023
Succession Act, 1925 — Section 276, 279, 63
High Courts11 Mar 1988Allowed
Delhi Bar and Restaurant and Another Vs State of Orissa and Others
Orissa High Court · (1988) 70 STC 347
Orissa Sales Tax Act, 1947 — Section 12(4)
High Courts09 Mar 1988
Bennett Coleman and Co. Ltd. Vs Janaki Ballav Patnaik
Orissa High Court · AIR 1989 Ori 145 : (1988) 66 CLT 302 : (1989) 2 OLR 326 : (1989) 1 OLR 295
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A
High Courts09 Mar 1988
Janaki Ballav Patnaik Vs Bennett Coleman and Co. Ltd. and Others
Orissa High Court · AIR 1989 Ori 52 : (1988) 66 CLT 317
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2
High Courts09 Mar 1988Allowed
Janakiballav Patnaik Vs Bennett Coleman and Co. Ltd. and Others
Orissa High Court · (1988) 03 OHC CK 0010
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14
High Courts09 Mar 1988
J.B. Patnaik Vs Bennett Coleman and Co. Ltd. and Others
Orissa High Court · AIR 1989 Ori 9 : (1988) 66 CLT 26
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts08 Mar 1988
Bhubaneswar Wholesale Co-Operative Stores Ltd. Vs State of Orissa
Orissa High Court · (1988) 66 CLT 124 : (1988) 70 STC 279
Orissa Sales Tax Act, 1947 — Section 24(2)(b), 9B
High Courts07 Mar 1988Allowed
Union of India (UOI) Vs Lankapali Pravakar Rao and Another
Orissa High Court · (1988) 65 CLT 729 : (1988) 18 ECC 299 : (1988) 36 ELT 584
Gold (Control) Act, 1968 — Section 2, 37, 42, 8(1), 85(1)Gold Control (Reforms, Fees and Miscellaneous Matters) Rules, 1968 — Rule 13
High Courts07 Mar 1988Allowed
Basanta Kumar Das Vs Smt. Lakshmi Priya Dasi and Another
Orissa High Court · AIR 1988 Ori 269 : (1988) 65 CLT 529
Succession Act, 1925 — Section 214
High Courts02 Mar 1988Allowed
Pandu Ho Vs Mandi Bewa and Others
Orissa High Court · (1989) 67 CLT 65
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Mar 1988
Sundarmani Bewa and Another etc. Vs Dasarath Parida (deceased by L.R.) and Others etc.
Orissa High Court · AIR 1988 Ori 166 : (1988) 65 CLT 440
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2, 4(4), 51, 7(3)
High Courts01 Mar 1988
Nilakantha Rath Vs Commissioner of Income Tax
Orissa High Court · (1988) 66 CLT 355 : (1988) 173 ITR 336
Income Tax Act, 1961 — Section 256(2)
High Courts01 Mar 1988
Sudhir Mahanta Vs State of Orissa
Orissa High Court · (1988) CriLJ 1918 : (1988) 1 OCR 396
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts01 Mar 1988
Biswambar Meher Vs State of Orissa
Orissa High Court · (1988) 65 CLT 714 : (1989) CriLJ 271 : (1988) 1 OCR 389
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Mar 1988
State of Orissa Vs M.S. Jaggi
Orissa High Court · (1989) CriLJ 1598
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Feb 1988Allowed
Dolagovinda Sethi Vs Kanika Museum and Others
Orissa High Court · AIR 1989 Ori 60
Charitable Endowments Act, 1890 — Section 2Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 2(15)
High Courts29 Feb 1988
Jagannath Sadangi Vs Smt. Sambari Sourani and Another
Orissa High Court · (1989) CriLJ 624
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 203, 482Penal Code, 1860 (IPC) — Section 326, 354
High Courts26 Feb 1988
Raghunath Mohapatra and Others Vs Satyabadi Panda
Orissa High Court · (1988) 65 CLT 764 : (1988) CriLJ 1554 : (1988) 1 OCR 217
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 3
High Courts24 Feb 1988Allowed
Sri Anadi Charan Giri Vs Sri Sanjaya Kumar Panda and Another
Orissa High Court · (1988) 66 CLT 117
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 476Penal Code, 1860 (IPC) — Section 181, 205, 34, 379