COURT ARCHIVE

Orissa High Court judgments, 1988

361 judgments · page 6 of 19

High Courts19 Sept 1988

Razak Rice and Oil Mills Vs Bharat Narayan Patnaik, Food Inspector, Berhampur Municipality and Another

Orissa High Court · (1989) CriLJ 648

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 448, 465Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16A

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High Courts19 Sept 1988Allowed

Laxmidhar Sahu Vs State of Orissa

Orissa High Court · (1989) 67 CLT 77

Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 9(1)

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High Courts19 Sept 1988

Ramavatar Chanania Vs State of Orissa

Orissa High Court · (1989) 67 CLT 130 : (1989) CriLJ 1544

Essential Commodities Act, 1955 — Section 6C, 7

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High Courts16 Sept 1988

State of Orissa Vs Dubuga Tubud

Orissa High Court · (1989) CriLJ 1566

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 21, 302

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High Courts14 Sept 1988

K. Ramamurty Patro and Others Vs Sub-Divisional Officer and Others

Orissa High Court · (1989) 67 CLT 44 : (1989) CriLJ 1036 : (1989) 2 OCR 202 : (1988) 1 OCR 665

Bonded Labour System Abolition Act, 1976 — Section 16, 2, 21, 22, 4Constitution of India, 1950 — Article 23

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High Courts14 Sept 1988Allowed

Rajendra Pradhan Vs State of Orissa

Orissa High Court · (1989) 67 CLT 150

Indian Medicine Central Council Act, 1970 — Section 17(4)Penal Code, 1860 (IPC) — Section 321, 323, 329, 416, 419

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High Courts13 Sept 1988

Ch. Bhaskar Patra Vs State of Orissa

Orissa High Court · (1989) CriLJ 516 : (1989) 2 OCR 63

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts13 Sept 1988

Braja Gopal Bhuyan Vs State of Orissa

Orissa High Court · (1989) CriLJ 1653

Penal Code, 1860 (IPC) — Section 409, 467, 471, 477APrevention of Corruption Act, 1988 — Section 5, 6

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High Courts13 Sept 1988

Bidhan Bisoi Vs State of Orissa

Orissa High Court · (1989) CriLJ 1038 : (1989) 2 OCR 28

Criminal Procedure Code, 1973 (CrPC) — Section 29, 30, 33Penal Code, 1860 (IPC) — Section 320, 323, 324, 326, 406

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High Courts13 Sept 1988

Land Acquisition Officer, Ganjam Vs Ch. Parsuram and Others

Orissa High Court · AIR 1990 Ori 13

Land Acquisition Act, 1894 — Section 23, 28, 4(1)

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High Courts12 Sept 1988

Krushna Charan Mohanty Vs State of Orissa

Orissa High Court · (1988) 66 CLT 816 : (1989) CriLJ 1025 : (1988) 1 OCR 630

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Penal Code, 1860 (IPC) — Section 323, 379, 427, 436

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High Courts09 Sept 1988Dismissed

Shri Harekrushna Satapathy and Another Vs Shri Maheswar Sahu and Another

Orissa High Court · (1988) 1 OCR 726

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 202, 482Penal Code, 1860 (IPC) — Section 323, 325, 342

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High Courts09 Sept 1988Dismissed

Hrushikesh Panda Vs Union of India (UOI)

Orissa High Court · (1989) 20 ECC 73 : (1992) 61 ELT 591

Central Excise Rules, 1944 — Rule 225Central Excises and Salt Act, 1944 — Section 9(1)

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High Courts09 Sept 1988Allowed

Jayakrushna Das Vs State of Orissa

Orissa High Court · (1988) 1 OCR 659

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 317Penal Code, 1860 (IPC) — Section 406

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High Courts09 Sept 1988

Anujaram Parhi Vs State of Orissa

Orissa High Court · (1988) 66 CLT 841 : (1989) CriLJ 447

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High Courts09 Sept 1988Allowed

Subash Ch. Das and Others Vs Kanheilal Khandelwalla and Others

Orissa High Court · (1989) 1 OLR 150

Evidence Act, 1872 — Section 32

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High Courts09 Sept 1988Dismissed

State of Orissa Vs Nirupama Panda

Orissa High Court · (1989) 67 CLT 219

Penal Code, 1860 (IPC) — Section 302, 376

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High Courts07 Sept 1988Allowed

Gopal Krishna Routa and Others Vs State of Orissa and Another

Orissa High Court · (1989) 2 OCR 123

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 210(1), 320, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307

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High Courts06 Sept 1988Dismissed

New India Assurance Company Ltd. Vs Ratnabala Mahapatra and Others

Orissa High Court · (1989) 67 CLT 155

Motor Vehicles Act, 1988 — Section 110D, 95, 95(2)

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High Courts03 Sept 1988Allowed

Manmath Nath Barik Vs State of Orissa

Orissa High Court · (1988) 1 OCR 685

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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