High Courts08 Aug 1988Allowed
Rama Krishna Ray alias Kumar Bhai Vs Rajiblochan Ray and Others
Orissa High Court · (1988) 66 CLT 675
Succession Act, 1925 — Section 218, 263, 273, 278, 283
COURT ARCHIVE
Orissa High Court judgments, 1988
361 judgments · page 9 of 19
High Courts08 Aug 1988Allowed
Md. Abdul Wahab Vs State of Orissa
Orissa High Court · (1988) 66 CLT 727
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7), 16(1)
High Courts05 Aug 1988Dismissed
Sebati Dei and Another Vs Kesa Majhi and Others
Orissa High Court · (1988) 66 CLT 759
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Orissa Land Reforms Act, 1960 — Section 23
High Courts05 Aug 1988Allowed
Padmacharan Sahu Vs Miss P. Rajeswari
Orissa High Court · (1988) 66 CLT 772
Criminal Procedure Code, 1973 (CrPC) — Section 310, 482Penal Code, 1860 (IPC) — Section 427, 428
High Courts04 Aug 1988Allowed
Magi Nayak and Others Vs The State of Orissa and Baikunthanath Das
Orissa High Court · (1988) 66 CLT 532
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2)Penal Code, 1860 (IPC) — Section 149, 34, 436
High Courts03 Aug 1988Allowed
Srinath Nayak Vs Circle Inspector of Schools and Another
Orissa High Court · (1989) 67 CLT 33
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 4(1), 4(2)
High Courts03 Aug 1988
Perforaciones Maritimas Vs State of Orissa and Others
Orissa High Court · (1988) 71 STC 336
Constitution of India, 1950 — Article 226, 227, 366
High Courts02 Aug 1988
Ramanath Ratha Vs Durga Ratha
Orissa High Court · (1989) CriLJ 1666
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Aug 1988Dismissed
Konduparthi Venkateswarlu and Others Vs Ramavarapu Viroja Nandan and Others
Orissa High Court · AIR 1989 Ori 151
Guardians and Wards Act, 1890 — Section 9, 9(1)
High Courts02 Aug 1988Dismissed
V. Rama Shankar Patnaik Vs State of Orissa
Orissa High Court · (1988) 66 CLT 830
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 360(4), 361Penal Code, 1860 (IPC) — Section 409, 466
High Courts29 Jul 1988Allowed
Sarojini Sahu and Another Vs Siba Prasad Sahu
Orissa High Court · (1988) 66 CLT 490
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts29 Jul 1988Allowed
Chandra Sekhar Patra Vs The Collector, Koraput and Others
Orissa High Court · (1989) 67 CLT 297
Bihar and Orissa Excise Act, 1915 — Section 22
High Courts28 Jul 1988Dismissed
Satya Meher and Others Vs Ganda Meher and Others
Orissa High Court · (1988) 66 CLT 826
Civil Procedure Code, 1908 (CPC) — Section 115, 144Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 3(1), 4(4), 41, 5(1)
High Courts28 Jul 1988Dismissed
Saraswata Sangha Vs Krushna Chandra Sethi and Others
Orissa High Court · (1989) 67 CLT 105
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Societies Registration Act, 1860 — Section 6
High Courts28 Jul 1988
Asit Kumar Mohanty Vs The Second Motor Accidents Claims Tribunal Cuttack and Another
Orissa High Court · (1989) 1 ACC 147 : (1989) ACJ 207 : (1988) 66 CLT 587
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Motor Vehicles Act, 1988 — Section 110A
High Courts28 Jul 1988Allowed
Laiban Naik and Another Vs State of Orissa
Orissa High Court · (1988) 66 CLT 755
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 398, 411, 412
High Courts27 Jul 1988Dismissed
Indian Charge Chrome Ltd. Vs Union of India (UOI)
Orissa High Court · (1992) 60 ELT 191
Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3
High Courts27 Jul 1988Allowed
Chintamoni Acharya Vs Union of India (UOI) and Others
Orissa High Court · (1988) 66 CLT 714
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts26 Jul 1988Dismissed
Bipin Behari Hota Vs Lal Rajendra Singh and Others
Orissa High Court · (1989) 67 CLT 28
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 151, 152
High Courts26 Jul 1988Dismissed
Utkal Jewel House Vs Special Secretary to the Government of India, Ministry of Finance and Another
Orissa High Court · (1991) 34 ECC 199
Constitution of India, 1950 — Article 227Gold (Control) Act, 1968 — Section 27(1), 58(1), 58(2), 73, 8(1)