High Courts09 Dec 1988Dismissed
Babaji Charan Das and Another Vs Pravakar Bal and Others
Orissa High Court · (1989) 67 CLT 304
Criminal Procedure Code, 1973 (CrPC) — Section 311Orissa Land Reforms Act, 1960 — Section 59(2)
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 2 of 19
High Courts09 Dec 1988Dismissed
Babaji Charan Das and Another Vs Pravakar Sal and Others
Orissa High Court · (1989) 2 OCR 52
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 311Orissa Land Reforms Act, 1960 — Section 59(2)
High Courts08 Dec 1988Allowed
Purushottam Dash and Others Vs Bhaskar Dash
Orissa High Court · (1989) 1 OLR 78
Criminal Procedure Code, 1973 (CrPC) — Section 107, 202
High Courts08 Dec 1988Dismissed
Dandapani Patro Vs Collector and District Magistrate and Others
Orissa High Court · (1989) 67 CLT 507
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3(2), 3(3), 3(4)
High Courts08 Dec 1988
Sardar Singh Vs Haridas Mohananda and Another
Orissa High Court · (1989) 1 ACC 421
Employees Compensation Act, 1923 — Section 2, 30
High Courts07 Dec 1988Allowed
Ataka Dhobala Vs State of Orissa
Orissa High Court · (1989) 1 OLR 106
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 102, 120, 201, 302
High Courts07 Dec 1988
Benudhar Mohanty and Others Vs State of Orissa
Orissa High Court · (1989) 2 OCR 41
Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(2), 173(5), 173(8)
High Courts06 Dec 1988
Smt. Laxmi Dei Vs Bhabesh Chandra Mohanty and Another
Orissa High Court · (1989) 2 OCR 354
Penal Code, 1860 (IPC) — Section 426, 447, 506
High Courts06 Dec 1988Allowed
Laxminarayan Mohapatra Vs Karunakar Das
Orissa High Court · (1989) 1 OLR 163
High Courts05 Dec 1988Dismissed
Pragati Salt Production and Sales Co-operative Society Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1989) 1 OLR 207
Constitution of India, 1950 — Article 14
High Courts03 Dec 1988Dismissed
Bisandayal Agarwalla Vs Nandakishore Goenka and Others
Orissa High Court · (1989) 67 CLT 417
Orissa House Rent Control Act, 1967 — Section 2(4), 7(4)
High Courts03 Dec 1988Allowed
S.M.N. Abdi Vs Bennett Coleman and Co. Ltd. and Others
Orissa High Court · (1989) 1 OLR 165
High Courts03 Dec 1988Allowed
The Governing Body Vs Berhampur University and Others Principal, Post Graduate Centre for Management Studies, Sanjay Memorial Institute of Technology Vs Berhampur University
Orissa High Court · (1989) 1 OLR 232
Berhampur University Act, 1966 — Section 17, 18Constitution of India, 1950 — Article 226
High Courts03 Dec 1988Allowed
The Governing Body Vs Berhampur University and Others
Orissa High Court · (1989) 67 CLT 476
Berhampur University Act, 1966 — Section 17, 18Constitution of India, 1950 — Article 226
High Courts03 Dec 1988Dismissed
Bennet Coleman and Co. Ltd. and Another Vs Janaki Ballav Patnaik and Others
Orissa High Court · (1989) 1 OLR 197
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 43 Rule 1, 115Limitation Act, 1963 — Section 14, 5
High Courts02 Dec 1988Allowed
Ramesh Chandra Das Vs State of Orissa and Others
Orissa High Court · (1969) 67 CLT 235
Constitution of India, 1950 — Article 226, 235, 309Orissa Service Code, 1939 — Rule 71(2), 78
High Courts30 Nov 1988
Narayan Sahoo Vs District Magistrate and Others
Orissa High Court · (1989) 1 OLR 101
Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3Constitution of India, 1950 — Article 22(5)
High Courts29 Nov 1988
Tata Refractories Limited and Another Vs Nrupamani Ping and Another
Orissa High Court · (1989) 67 CLT 385 : (1993) 3 LLJ 824
Industrial Disputes Act, 1947 — Section 33, 33(2), 33A
High Courts29 Nov 1988
Bhabendra Dwibedi Vs Pravakar Mishra and Others
Orissa High Court · (1989) CriLJ 1841
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173, 210, 378Penal Code, 1860 (IPC) — Section 323, 426, 447
High Courts28 Nov 1988Dismissed
Padarbinda Bhuyan Vs State Bank of India and Others
Orissa High Court · (1989) 68 CLT 492
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151