High Courts07 Nov 1988Allowed
Bijayananda Panda Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 490
Orissa Government Servants Conduct Rules, 1959 — Rule 11, 4, 9
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 4 of 19
High Courts07 Nov 1988Dismissed
Duryodhan Mohapatra Vs Bharat Mohapatra and Others
Orissa High Court · AIR 1989 Ori 142
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23
High Courts07 Nov 1988
Executive Officer, Sambalpur Municipality Vs Rama Chandra Agarwalla
Orissa High Court · (1989) CriLJ 1170
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts07 Nov 1988Dismissed
Hari Singh Vs Rama Chandra Mishra and Others
Orissa High Court · (1989) 67 CLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(1), 482
High Courts04 Nov 1988Allowed
Abrahim Khristian and Another Vs State of Orissa
Orissa High Court · (1989) 1 OLR 89
Criminal Procedure Code, 1973 (CrPC) — Section 161Juvenile Justice Act, 1986 — Section 18, 18(1), 18(2), 18(3), 19Penal Code, 1860 (IPC) — Section 134, 379
High Courts04 Nov 1988Dismissed
Dr. Jagannath Behara Vs State of Orissa and Others
Orissa High Court · (1989) 2 OLR 185
Constitution of India, 1950 — Article 14
High Courts03 Nov 1988Allowed
Amarchand Lakhiram Vs Commissioner of Sales Tax and Others
Orissa High Court · (1989) 67 CLT 344 : (1989) 73 STC 179
Constitution of India, 1950 — Article 226, 227
High Courts01 Nov 1988Allowed
Durga Devi Mishra and Others Vs Orissa State Road Trans. Corpn. and Another
Orissa High Court · (1989) ACJ 438
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6
High Courts01 Nov 1988
Durga Devi Mishra and Others Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (1989) 2 ACC 471 : (1989) 67 CLT 184
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts01 Nov 1988Allowed
Suryanarayan Mohapatra Vs State of Orissa
Orissa High Court · (1989) 2 OCR 206
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 317, 446, 446(3), 446A
High Courts01 Nov 1988Dismissed
Sukadev Nath Vs State of Orissa
Orissa High Court · (1989) 67 CLT 365
Bihar and Orissa Excise Act, 1915 — Section 12, 12(1), 13, 18, 19
High Courts01 Nov 1988Dismissed
Orissa State Road Trans. Corpn. Vs Shankar Sahu
Orissa High Court · (1988) 11 OHC CK 0002
Motor Vehicles Act, 1988 — Section 110A, 110AA, 110D, 110F, 95Workmens Compensation Act, 1923 — Section 3(5)
High Courts31 Oct 1988
Ph. Arunachalam Vs State of Orissa and Another
Orissa High Court · (1989) 67 CLT 456 : (1989) CriLJ 739 : (1989) 2 OCR 6
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 34, 379, 448, 449, 506
High Courts14 Oct 1988Dismissed
Riswana Begum Vs A Mlv. Motiullah
Orissa High Court · (1989) 67 CLT 353
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2), 5
High Courts14 Oct 1988Dismissed
Smt. Manorama Sabat Vs State of Orissa and Another
Orissa High Court · (1989) 2 OCR 56
Essential Commodities Act, 1955 — Section 11, 7Penal Code, 1860 (IPC) — Section 21
High Courts14 Oct 1988Dismissed
Riswana Begum Vs Motiullah
Orissa High Court · (1988) 1 OCR 560
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2), 5
High Courts13 Oct 1988
Jula Minz Vs Kemet Minz
Orissa High Court · (1988) 1 OCR 564
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Oct 1988Allowed
Chanchala Dalbehera Vs Taranisen Dalbebera
Orissa High Court · (1989) 67 CLT 382
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Oct 1988Dismissed
Suvendu Kumar Parida Vs Sambalpur University
Orissa High Court · AIR 1989 Ori 194 : (1989) 1 OLR 20
Constitution of India, 1950 — Article 226
High Courts13 Oct 1988Dismissed
Radhanath Mohanty Vs Krupasindhu Mishra and Another
Orissa High Court · (1989) 1 OLR 17
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 338, 439(4), 448