COURT ARCHIVE

Orissa High Court judgments, 1989

416 judgments · page 10 of 21

High Courts04 Aug 1989Dismissed

Sri Jagannath Aurvedic Pharmacy Vs House Rent Controller, Cuttack and Another

Orissa High Court · AIR 1990 Ori 168 : (1989) 68 CLT 821

Orissa General Clauses Act, 1937 — Section 5Orissa House Rent Control Act, 1968 — Section 1(4)

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High Courts03 Aug 1989Dismissed

Rabinarayan Panigrahi Vs State of Orissa

Orissa High Court · (1989) 68 CLT 702

Constitution of India, 1950 — Article 19, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 165, 165, 166, 457, 457(1)Police Act, 1861 — Section 25

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High Courts03 Aug 1989Allowed

Cuttack Mehentara Sangh and Others Vs Management of Cuttack Municipality and Others

Orissa High Court · (1989) 68 CLT 659

Constitution of India, 1950 — Article 14, 16

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High Courts03 Aug 1989Allowed

Ashutosh Mittra and Others Vs Chancellor, Sambalpur University and Others

Orissa High Court · (1990) 1 OLR 363

Sambalpur University Act, 1966 — Section 5(7)

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High Courts02 Aug 1989Dismissed

Shri Chaitanya Kumar Biswal and Another Vs State of Orissa and Others

Orissa High Court · (1989) 68 CLT 632

Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 74, 74(1), 85, 85(4)

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High Courts02 Aug 1989Dismissed

Sk. Umar Ali Vs Additional Commissioner of Sales Tax and Another

Orissa High Court · (1990) 78 STC 271

Orissa Sales Tax Act, 1947 — Section 12(5), 13(5), 23

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High Courts02 Aug 1989Dismissed

Shankarsan Parida (dead) and his legal heirs Rambhamani Dei and Others Vs Laxmidhar Nayak

Orissa High Court · AIR 1991 Ori 23 : (1989) 68 CLT 728

Succession Act, 1925 — Section 283, 74

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High Courts02 Aug 1989Dismissed

Kasinath Sahu Vs State of Orissa

Orissa High Court · (1989) 68 CLT 588

Essential Commodities Act, 1955 — Section 2, 3, 7

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High Courts01 Aug 1989Allowed

Brajananda Pradhan Vs Sachidananda Pradhan and Others

Orissa High Court · AIR 1990 Ori 29

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18

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High Courts01 Aug 1989Allowed

Prasanta Kumar Pati alias Prasanna Pati and Others Vs The State of Orissa

Orissa High Court · (1989) 2 OLR 292

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34

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High Courts31 Jul 1989Allowed

Narayan Sahoo and Others Vs State of Orissa and Others

Orissa High Court · (1989) 68 CLT 760

Constitution of India, 1950 — Article 14, 16

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High Courts31 Jul 1989Dismissed

Chhatia Weaving Mills Vs Presiding Officer, Industrial Tribunal and Others

Orissa High Court · (1992) 1 LLJ 19

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts31 Jul 1989Dismissed

Bhajaman Bobera Vs Speaker, Orissa Legislative Assembly and Others

Orissa High Court · AIR 1990 Ori 18

Constitution of India, 1950 — Article 212, 226Members of Orissa Legislative Assembly (Disqualification on Ground of Defection) Rules, 1987 — Rule 7, 7(2), 7(3)

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High Courts31 Jul 1989Allowed

Konchada Lakshminarayana Subudhi and Sons Vs The Regional Provident Fund Commissioner

Orissa High Court · (1989) 68 CLT 844

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)

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High Courts28 Jul 1989Allowed

Sukra Killa Vs The State

Orissa High Court · (1989) 2 OCR 635

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts27 Jul 1989Allowed

Smt. Prativa Sani Jit Vs State of Orissa and Others

Orissa High Court · (1989) 68 CLT 688

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High Courts27 Jul 1989Allowed

Smt. Prativa Rani Jit Vs State of Orissa and Others

Orissa High Court · (1990) 1 OLR 90

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High Courts27 Jul 1989Dismissed

Mansa Murmu and Another Vs State of Orissa

Orissa High Court · (1989) 2 OCR 612

Criminal Procedure Code, 1973 (CrPC) — Section 209, 238, 239, 436, 437Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 296, 324, 332, 333

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High Courts27 Jul 1989Allowed

Subash Chandra Mohanty Vs Managing Committee, Gadapadimpur M.E. School and Others

Orissa High Court · (1989) 68 CLT 537

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts26 Jul 1989Dismissed

The Management of Orissa Khadi and Village Industries Board Vs Their workman Shri G.B. Dhal and Others

Orissa High Court · (1989) 68 CLT 600 : (1990) 1 LLJ 224

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 32C(2)

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