Orissa High Court Judgments 1989

High Courts23 Dec 1989Allowed

Baikunthanath Jena Vs State of Orissa and Another

Orissa High Court · (1990) 69 CLT 440 : (1990) CriLJ 2626

Criminal Procedure Code, 1973 (CrPC) — Section 4(2) , 468, 473Dowry Prohibition (Amendment) Act, 1984 — Section 6Dowry Prohibition Act, 1961 — Section 3, 4, 7, 7(2)

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High Courts22 Dec 1989

Hindustan Aeronautics Employees' Association and Another Vs Hindustan Aeronautics Limited and Another

Orissa High Court · (1990) 1 OLR 337

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High Courts22 Dec 1989Dismissed

Kama Prasad Rout and Others Vs Madan Mohan Das

Orissa High Court · (1990) 69 CLT 456

Criminal Procedure Code, 1973 (CrPC) — Section 202, 205, 205(1), 205(2), 317Penal Code, 1860 (IPC) — Section 109, 114, 294, 341, 494

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High Courts22 Dec 1989Allowed

Ghasinath Bentkar @ Singh Vs State of Orissa

Orissa High Court · (1990) 69 CLT 369

Penal Code, 1860 (IPC) — Section 312, 313, 39

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High Courts22 Dec 1989Dismissed

Krushna Chandra Patnaik (and after him) Balamani Patnaik and Others Vs Biswanath Agarwalla and Others

Orissa High Court · (1990) 69 CLT 529

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High Courts22 Dec 1989Allowed

Natabar Chakra Vs Sachidananda Misra

Orissa High Court · (1990) 69 CLT 579

Criminal Procedure Code, 1973 (CrPC) — Section 310Penal Code, 1860 (IPC) — Section 427, 504

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High Courts15 Dec 1989Allowed

Prabhabati Sahu and Others Vs E. Joseph and Others

Orissa High Court · (1990) 69 CLT 499

Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1967 — Section 7

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High Courts14 Dec 1989Dismissed

Paradip Port Trust Vs Notified Area Council, Paradip and Another

Orissa High Court · AIR 1990 Ori 145

Constitution of India, 1950 — Article 285, 285(1)Major Port Trusts Act, 1963 — Section 29, 29(1)Orissa Municipal Act, 1950 — Section 131

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High Courts14 Dec 1989Allowed

Mahabir Prasad Khemka Vs State of Orissa and Others

Orissa High Court · AIR 1991 Ori 4

Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 47, 59(2)

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High Courts12 Dec 1989

State Vs Nalini Barik

Orissa High Court · (1990) 1 OLR 214

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 380, 457

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High Courts12 Dec 1989Allowed

Surendranath Jena Vs Presiding Officer, State Co-operative Tribunal and Others

Orissa High Court · AIR 1990 Ori 204

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High Courts11 Dec 1989

Balakrishna Bhoi Vs Pitambar Dani

Orissa High Court · (1990) 69 CLT 151

Orissa Money Lenders Act, 1939 — Section 18B, 18B(1), 18B(2), 18B(4), 18B(5)

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High Courts07 Dec 1989Allowed

Kamini Kanta Misra and Others Vs Sri Srinibas Kar and Others

Orissa High Court · (1990) 69 CLT 540

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Criminal Procedure Code, 1973 (CrPC) — Section 133 , 137(2)Limitation Act, 1963 — Section 14, 5

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High Courts07 Dec 1989

Orissa Oil India Mazdoor Union and Others Vs Union of India (UOI) and Others

Orissa High Court · (1990) 69 CLT 417 : (1992) 1 LLJ 414

Industrial Disputes Act, 1947 — Section 33, 33(1)

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High Courts07 Dec 1989Dismissed

Md. Muzafar Hossain Khan Vs State of Orissa

Orissa High Court · (1990) CriLJ 1024 : (1990) 1 OLR 65

Criminal Procedure Code, 1973 (CrPC) — Section 157, 437, 438Penal Code, 1860 (IPC) — Section 307

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High Courts07 Dec 1989Allowed

Sri Kishore Chandra Mishra Vs Orissa University of Agriculture and Technology and Others

Orissa High Court · (1990) 69 CLT 501

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High Courts04 Dec 1989Dismissed

Gadadhar Mishra Vs Jagannath Mohaprabhu, Marfat Brajaraj Ramanuj Das

Orissa High Court · (1990) 69 CLT 496

Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 5

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High Courts04 Dec 1989Allowed

Srikrishna Cinema Vs Additional Commissioner of Commercial Taxes and Others

Orissa High Court · (1990) 69 CLT 648 : (1990) 78 STC 475

Orissa Entertainment Tax Act, 1946 — Section 14, 14(1), 14(2)

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High Courts01 Dec 1989Allowed

Bhagabat Sahu (dead) L.Rs. Adari Dei and Others Vs Manmath Kumar Sahu and Others

Orissa High Court · (1990) 69 CLT 659

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(4), Order 8 Rule 8

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High Courts01 Dec 1989Dismissed

Abhimanyu Dash Vs State of Orissa

Orissa High Court · (1990) 69 CLT 589

Prevention of Food Adulteration (Amendment) Act, 1976 — Section 20Prevention of Food Adulteration Act, 1954 — Section 10, 10(4), 10(7), 11, 12Prevention of Food Adulteration Rules, 1955 — Rule 15, 16

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Orissa High Court judgments, 1989