COURT ARCHIVE

Orissa High Court judgments, 1988

361 judgments · page 8 of 19

High Courts19 Aug 1988

Smt. Ahalya Nayak and Others Vs State of Orissa

Orissa High Court · (1988) 66 CLT 688

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 13, 18A, 27, 28Foreign Exchange Regulation Act, 1947 — Section 23C

High Courts18 Aug 1988

Chagali Sahu Vs State of Orissa

Orissa High Court · (1989) CriLJ 1172 : (1988) 1 OCR 573

Criminal Procedure Code, 1973 (CrPC) — Section 303Penal Code, 1860 (IPC) — Section 325, 394, 451, 457

High Courts18 Aug 1988Dismissed

Anantaram Patnaik Vs State of Orissa

Orissa High Court · (1988) 1 OCR 464

Criminal Procedure Code, 1973 (CrPC) — Section 456, 456(1), 522(1)Penal Code, 1860 (IPC) — Section 441, 448, 488

High Courts18 Aug 1988Allowed

Nillu alias Prasanta Kumar Pattojoshy Vs State of Orissa

Orissa High Court · (1988) 1 OCR 558

Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 112, 113, 114

High Courts17 Aug 1988

Gopal Chandra Sahu and Gopal Sahu Vs Choudhury Behera and Others

Orissa High Court · (1989) CriLJ 1616

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 201, 302, 307

High Courts17 Aug 1988

Sekh Gunny Vs The State

Orissa High Court · (1989) CriLJ 1622

Criminal Procedure Code, 1973 (CrPC) — Section 364Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)

High Courts16 Aug 1988Dismissed

Anantaram Patnaik Vs State of Orissa

Orissa High Court · (1989) 67 CLT 258

Criminal Procedure Code, 1973 (CrPC) — Section 456, 456(1), 522(1)Penal Code, 1860 (IPC) — Section 441, 448

High Courts16 Aug 1988Allowed

Hindustan Cycle Store and Others Vs State of Orissa

Orissa High Court · (1988) 66 CLT 696

Essential Commodities (Special Provisions) Act, 1981 — Section 12AA(1)Essential Commodities Act, 1955 — Section 10, 11, 12A, 12AA, 3Penal Code, 1860 (IPC) — Section 21

High Courts12 Aug 1988Allowed

Md. Kharilur Rahaman Vs State of Orissa and Another

Orissa High Court · (1988) 1 OCR 687

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 506

High Courts12 Aug 1988Allowed

Sauri Prasad Patnaik Vs The State of Orissa

Orissa High Court · (1988) 1 OCR 599

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 341, 441, 448, 504, 506

High Courts12 Aug 1988Dismissed

Banabihari Tripathy Vs Registrar of Co-operative Societies and Another

Orissa High Court · AIR 1989 Ori 31 : (1989) 67 CLT 5 : (1989) 66 CompCas 534

Constitution of India, 1950 — Article 12, 226

High Courts12 Aug 1988

Md. Khalilur Rahaman Vs State of Orissa and Another

Orissa High Court · (1989) CriLJ 1845

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 506

High Courts11 Aug 1988Allowed

Jyoshna Alankar Bhandar and Another Vs State of Orissa

Orissa High Court · (1989) 67 CLT 170 : (1989) 66 CompCas 23 : (1988) 18 ECC 269 : (1989) 23 ECR 291 : (1989) 40 ELT 326

Gold (Control) Act, 1968 — Section 33, 85(1), 98B

High Courts10 Aug 1988Allowed

Prashanta Kumar Chakra Vs Council of Higher Secondary Education, Orissa

Orissa High Court · AIR 1989 Ori 179

Constitution of India, 1950 — Article 14, 226

High Courts10 Aug 1988Allowed

Niranjan Sen Vs State of Orissa and Others

Orissa High Court · (1988) 66 CLT 763

Bihar and Orissa Excise Act, 1915 — Section 17, 2(12), 2(6), 27, 28

High Courts09 Aug 1988Dismissed

Bhagaban Panigrahi Vs The State

Orissa High Court · (1988) 66 CLT 797

Penal Code, 1860 (IPC) — Section 361, 366, 366A

High Courts09 Aug 1988Dismissed

Nabin Chandra Narayan Das Vs Dhenkanal Municipality and Another

Orissa High Court · AIR 1989 Ori 76 : (1988) 66 CLT 515 : (1989) 74 STC 296

Orissa Municipal Act, 1950 — Section 131(1)

High Courts09 Aug 1988

Janaki Ballav Patnaik Vs Bennett Coleman and Co. Ltd. and Others

Orissa High Court · AIR 1989 Ori 216

Civil Procedure Code, 1908 (CPC) — Section 153BConstitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 327

High Courts08 Aug 1988

Iswar Prasad Kund Vs State of Orissa

Orissa High Court · (1988) 66 CLT 606

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409

High Courts08 Aug 1988Dismissed

Raghaba Chandra Das Vs Bipin Behari Mohapatra and Others

Orissa High Court · AIR 1989 Ori 40 : (1988) 66 CLT 441

Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1968 — Section 7, 7(4)