High Courts26 Jul 1989Allowed
S.C. Sen and Co. Vs Sales Tax Officer and Others
Orissa High Court · (1989) 68 CLT 834 : (1990) 78 STC 105
Orissa Sales Tax Act, 1947 — Section 9(6)Orissa Sales Tax Rules, 1947 — Rule 14(1), 15, 17, 18, 42B
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 11 of 21
High Courts25 Jul 1989Allowed
Aswini Kumar Samal Vs Sales Tax Officer and Others
Orissa High Court · (1989) 68 CLT 656
Constitution of India, 1950 — Article 226Orissa Public Demands Recovery Act, 1962 — Section 8
High Courts25 Jul 1989Allowed
Pradeep Kumar Singh Deo Vs Draupadi Verasagar and Others
Orissa High Court · (1990) ACJ 392 : (1989) 68 CLT 690 : (1990) 67 CompCas 566
Motor Vehicles Act, 1939 — Section 95(2)
High Courts25 Jul 1989
Union of India Vs Straw Products Limited
Orissa High Court · (1989) 25 ECR 540 : (1990) 45 ELT 562
Central Excises and Salt Act, 1944 — Section 11B
High Courts25 Jul 1989Allowed
Managing Committee, Raghunath High School and Another Vs Director, Secondary Education and Others
Orissa High Court · (1989) 68 CLT 456
Constitution of India, 1950 — Article 226, 227Orissa Education (Management of Private Schools) Rules, 1980 — Rule 11, 3, 3(4), 4, 6Orissa Education Act, 1969 — Section 27(4)
High Courts25 Jul 1989Allowed
Gajendra Patra Vs Utkal University and Others
Orissa High Court · (1989) 68 CLT 694
Utkal University Act, 1966 — Section 5(5)
High Courts25 Jul 1989
Krishna Steel Industries and Krishna Rolling Mills Vs State of Orissa
Orissa High Court · (1990) 79 STC 185
Orissa Sales Tax Act, 1947 — Section 5(2)(A)
High Courts25 Jul 1989
Nirmal Kumar Guha Vs Additional Commissioner, Sales Tax
Orissa High Court · (1990) 78 STC 425
Orissa Sales Tax Act, 1947 — Section 9(3)
High Courts25 Jul 1989Allowed
Union of India (UOI) Vs Straw Products Limited
Orissa High Court · (1989) 25 ECR 540 : (1990) 45 ELT 562
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 11B(5), 16(2)Criminal Procedure Code, 1973 (CrPC) — Section 9
High Courts25 Jul 1989
Utkal Steel (P) Ltd. Vs State of Orissa
Orissa High Court · (1989) 68 CLT 596
Orissa Sales Tax (Amendment) Rules, 1976 — Rule 27(2)Orissa Sales Tax Act, 1947 — Section 21, 5(2)(8), 5(2)(A)
High Courts21 Jul 1989
New India Assurance Company Ltd. Vs Prafulla Kumar Das and Others
Orissa High Court · (1989) 2 ACC 311 : (1989) 68 CLT 15
Motor Vehicles Act, 1988 — Section 110A, 96
High Courts20 Jul 1989Allowed
Chandra Sekhar Das and Another Vs Giridhari Sahu and Others
Orissa High Court · AIR 1990 Ori 129 : (1989) 68 CLT 409
Limitation Act, 1963 — Article 64, 65Orissa Estates Abolition Act, 1951 — Section 2
High Courts19 Jul 1989Allowed
Bijay Kumar Rath Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 709
High Courts19 Jul 1989Allowed
Sudam Charan Kanungo Vs State of Orissa and Others
Orissa High Court · (1990) 1 OLR 22
Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)Orissa Government Land Settlement Act, 1962 — Section 7A, 7A(3)Orissa Hindu Religious Endowments Act, 1951 — Section 19, 68
High Courts19 Jul 1989Dismissed
Titaghur Paper Mills Co. Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (1990) 76 STC 447
Constitution of India, 1950 — Article 13(2), 14, 19, 19(1), 226Orissa Sales Tax (Amendment and Validation) Act, 1979 — Section 2, 3Orissa Sales Tax Act, 1947 — Section 2
High Courts18 Jul 1989Allowed
Baidyanatha Das Vs Ghana Das and Others
Orissa High Court · (1989) 68 CLT 394
Orissa Land Reforms Act, 1960 — Section 36APenal Code, 1860 (IPC) — Section 143, 294, 379, 439(4), 447
High Courts17 Jul 1989Dismissed
Gangadhar Biswal Vs State of Orissa
Orissa High Court · (1990) 1 ACC 329 : (1990) ACJ 896
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts14 Jul 1989Allowed
Banchhanidhi Singh alias Nani Singh Vs State of Orissa
Orissa High Court · (1989) 68 CLT 462 : (1990) CriLJ 397 : (1989) 2 OCR 448
Criminal Procedure Code, 1973 (CrPC) — Section 273, 363Penal Code, 1860 (IPC) — Section 379
High Courts14 Jul 1989Allowed
Utkal Distributors Private Ltd. and Another Vs The State of Orissa and Others
Orissa High Court · (1989) 68 CLT 556
Constitution of India, 1950 — Article 226Orissa Public Demands Recovery Act, 1962 — Section 3, 5, 6, 8
High Courts13 Jul 1989Allowed
Sagarmal Sharma and Others Vs Gajanan Sharma
Orissa High Court · (1989) 68 CLT 404
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4, 4(4), 51