COURT ARCHIVE

Orissa High Court judgments, 1988

361 judgments · page 17 of 19

High Courts24 Feb 1988Allowed

Sri Anandi Charan Giri Vs Sri Sanjaya Kumar Panda and Another

Orissa High Court · (1988) 1 OCR 194

Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 340, 476, 476(1)Penal Code, 1860 (IPC) — Section 109, 181, 205, 34, 379

Read judgment

High Courts24 Feb 1988

Ramakrishna Aggarwal Vs Collector of Central Excise and Customs

Orissa High Court · (1988) 16 ECC 249 : (1989) 24 ECR 706 : (1989) 39 ELT 183 : (1988) 1 OCR 322

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113, 113(1), 114, 114(1), 115

Read judgment

High Courts22 Feb 1988Allowed

Sagarika Hotel and Others Vs Union of India (UOI) and Others

Orissa High Court · (1988) 66 CLT 374 : (1988) 70 STC 269

Orissa Sales Tax (Amendment) Act, 1984 — Section 2(g)

Read judgment

High Courts22 Feb 1988Allowed

Rama Chandra Majhi Vs Hambai Majhi

Orissa High Court · AIR 1989 Ori 27 : (1988) 65 CLT 586

Civil Procedure Code, 1908 (CPC) — Section 107, 96Evidence Act, 1872 — Section 64, 65, 74Registration Act, 1908 — Section 51, 52, 52(1), 52(2), 57

Read judgment

High Courts19 Feb 1988

Controller of Estate Duty Vs Dr. S.N. Sahu

Orissa High Court · (1988) 66 CLT 179 : (1988) 173 ITR 300 : (1988) 37 TAXMAN 278

Estate Duty Act, 1953 — Section 7

Read judgment

High Courts19 Feb 1988

Orissa Cement Limited and Another Vs The State of Orissa and Others

Orissa High Court · (1988) 66 CLT 105 : (1988) 70 STC 254

Representation of the People Act, 1951 — Section 109, 110, 116A

Read judgment

High Courts18 Feb 1988

Sk. Rahimuddin Vs Ojifa Bibi and Others

Orissa High Court · AIR 1989 Ori 56 : (1988) 66 CLT 566

Registration of Births and Deaths Act, 1969 — Section 13(3)

Read judgment

High Courts16 Feb 1988

State of Orissa Vs Nirupama Panda

Orissa High Court · (1989) CriLJ 621

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376

Read judgment

High Courts15 Feb 1988

Shri Sushil Kumar Sharma Vs State Transport Authority and Others

Orissa High Court · (1988) 66 CLT 134

Motor Vehicles Act, 1988 — Section 57(3)

Read judgment

High Courts12 Feb 1988Allowed

Sri Kodanda Dehuri Vs State of Orissa

Orissa High Court · (1988) 1 OCR 269

Bihar and Orissa Excise Act, 1915 — Section 47

Read judgment

High Courts11 Feb 1988Dismissed

Cuttack Municipal Council and Another Vs Presiding Officer and Others

Orissa High Court · (1993) 3 LLJ 343

Industrial Disputes Act, 1947 — Section 25F, 25FFF

Read judgment

High Courts11 Feb 1988Allowed

Sanku Ranga Rao Vs Devi Prasad Sahu and Another

Orissa High Court · AIR 1989 Ori 21 : (1988) 65 CLT 630

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

Read judgment

High Courts04 Feb 1988Allowed

Chatur Rana Vs Basudev Rana and Others

Orissa High Court · (1988) 66 CLT 369

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144

Read judgment

High Courts04 Feb 1988

Subhasini Jena Vs Commandant of 6th Battalion, O.S.A.P.

Orissa High Court · (1988) CriLJ 1570

Criminal Procedure Code, 1973 (CrPC) — Section 202, 91Evidence Act, 1872 — Section 123Penal Code, 1860 (IPC) — Section 120B, 34, 436

Read judgment

High Courts04 Feb 1988Allowed

Utkal Steels Limited Vs Sales Tax Officer and Another

Orissa High Court · (1988) 70 STC 228

Orissa Sales Tax Act, 1947 — Section 6(2)(A)(a)(ii)

Read judgment

High Courts03 Feb 1988

Piplani Sweets Vs Sales Tax Officer and Another

Orissa High Court · (1988) 70 STC 153

Constitution of India, 1950 — Article 366

Read judgment

High Courts02 Feb 1988Allowed

Prabhas Chandra Agarwal Vs Union of India (UOI) and Others

Orissa High Court · (1988) 66 CLT 5

Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

Read judgment

High Courts29 Jan 1988Dismissed

Braja Kishore Pradhan Vs The State of Orissa

Orissa High Court · (1988) 66 CLT 16

Penal Code, 1860 (IPC) — Section 376

Read judgment

High Courts27 Jan 1988

Pabitra Kumar Sahoo Vs State of Orissa and Others

Orissa High Court · (1988) 65 CLT 416 : (1989) CriLJ 360

National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 353, 394

Read judgment

High Courts27 Jan 1988Dismissed

P. Aashriya Vs State of Orissa and Another

Orissa High Court · (1998) CriLJ 3162

Read judgment