COURT ARCHIVE

Orissa High Court judgments, 1988

361 judgments · page 18 of 19

High Courts27 Jan 1988

Kishore Chandra Behera and Others Vs State of Orissa

Orissa High Court · (1988) 65 CLT 307 : (1989) CriLJ 166

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 408, 409

High Courts25 Jan 1988

Narayan Behera and Others Vs District magistrate and Another

Orissa High Court · (1988) 65 CLT 482 : (1989) CriLJ 357

National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307, 323, 34, 341

High Courts25 Jan 1988

Jamuna Chand Vs Ganesh Prasad Gupta and Others

Orissa High Court · (1989) 1 ACC 493 : (1989) ACJ 39

Motor Vehicles Act, 1988 — Section 110D, 92A

High Courts25 Jan 1988

Raghunath Das and Others Vs Hari Mohan Pani

Orissa High Court · (1988) 65 CLT 335 : (1988) CriLJ 1573 : (1988) 1 OCR 136

Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 323, 506

High Courts25 Jan 1988Allowed

B. Somanath Patra and Others Vs The State of Orissa

Orissa High Court · (1988) 1 OCR 224

Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 302

High Courts21 Jan 1988Allowed

Vaisayaraju Chandra Mauli Raju Vs Vaisayaraju Subramanyam Raju and Another

Orissa High Court · (1988) 66 CLT 745

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2), 151Orissa Land Reforms Act, 1960 — Section 15, 6(2)

High Courts21 Jan 1988Dismissed

Makar Rout Vs Union of India (UOI)

Orissa High Court · (1988) 16 ECC 13 : (1988) 36 ELT 466

Customs Act, 1962 — Section 135, 137

High Courts21 Jan 1988Dismissed

Bhagirathi Chhatoi Vs Adikanda Chhatoi and Others

Orissa High Court · AIR 1988 Ori 285 : (1988) 66 CLT 172

Hindu Succession Act, 1956 — Section 22, 22(1), 22(2)

High Courts21 Jan 1988Allowed

Dileswar Sahu and Others Vs Land Acquisition Officer, Sambalpur

Orissa High Court · AIR 1989 Ori 47 : (1988) 66 CLT 334

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 41 Rule 5

High Courts21 Jan 1988

Ramnarayan Patnaik Vs The State

Orissa High Court · (1989) CriLJ 172 : (1988) 1 OCR 154

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5

High Courts20 Jan 1988

Union of India (UOI) Vs Khetwat Oil Mills and Another

Orissa High Court · (1989) 2 ACC 473 : (1989) ACJ 458

Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 69

High Courts20 Jan 1988

Food Inspector, Berhampur Municipality Vs P. Mohan Rao and Others

Orissa High Court · (1988) 65 CLT 426 : (1988) CriLJ 1534 : (1988) 1 OCR 142

Prevention of Food Adulteration Act, 1954 — Section 13, 14, 16, 19, 20

High Courts18 Jan 1988

Khageswar Naik Vs Domuni Bewa and Another

Orissa High Court · AIR 1989 Ori 10

Evidence Act, 1872 — Section 114, 50Hindu Succession Act, 1956 — Section 10, 14(1), 8, 9Limitation Act, 1963 — Article 64 , 65

High Courts15 Jan 1988Dismissed

Executive Engineer Anandapur Barrage Division Vs President, Work-charged and N.M.R. Employees Union and Another

Orissa High Court · (1988) 65 CLT 366 : (1990) 2 LLJ 178

Industrial Disputes Act, 1947 — Section 2(3), 25F

High Courts14 Jan 1988Dismissed

Khalli Panda and Another Vs Rahas Patro and Others

Orissa High Court · (1988) 66 CLT 495

High Courts14 Jan 1988Allowed

Land Acquisition Officer Vs Udayanath Rath

Orissa High Court · (1988) 01 OHC CK 0022

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(4), 152Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 28

High Courts14 Jan 1988

Mahendra Kumar Barik Vs Dwijabar Barik and Others

Orissa High Court · (1988) 65 CLT 324 : (1988) CriLJ 1558

Criminal Procedure Code, 1973 (CrPC) — Section 256, 317

High Courts13 Jan 1988

Srikrishna Timbers Vs State of Orissa and Others

Orissa High Court · (1988) 70 STC 16

Orissa Sales Tax Act, 1947 — Section 5(2)(A)(a)(ii)

High Courts08 Jan 1988

Smt. Jayanti Munjet Vs Asit Kumar Mohanty

Orissa High Court · AIR 1988 Ori 195

Divorce Act, 1869 — Section 36

High Courts05 Jan 1988

The State Vs Pabitra Mohan Sahoo

Orissa High Court · (1988) 65 CLT 299 : (1989) CriLJ 1028

Penal Code, 1860 (IPC) — Section 409