High Courts21 Jun 1989Allowed
Sri. Tansukh Rai Jain Vs The Chairman, R.T.A. and Another
Orissa High Court · (1990) 69 CLT 270
Motor Vehicles Act, 1988 — Section 59(3), 60, 60(1), 60(3)
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 13 of 21
High Courts21 Jun 1989Allowed
Gopal Chandra Sahu Vs Annapurna Sahu
Orissa High Court · (1989) 68 CLT 504
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 128
High Courts12 May 1989Dismissed
Sivini Babu Rao Vs Indian Overseas Bank and Another
Orissa High Court · (1989) 68 CLT 542
Central Provinces and Berar Money Lenders Act, 1934 — Section 11Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 4, Order 34 Rule 5, 151
High Courts12 May 1989Allowed
Sankar Prasad Dhar Vs State of Orissa and Others
Orissa High Court · (1989) 2 OLR 142
Constitution of India, 1950 — Article 226, 309
High Courts12 May 1989Allowed
The Regulated Market Committee Vs Notified Area Council
Orissa High Court · (1989) 68 CLT 467
Constitution of India, 1950 — Article 226, 227Orissa Agricultural Produce Markets Act, 1956 — Section 11, 2, 4(1), 4(3), 4(4)Orissa Agricultural Produce Markets Rules, 1958 — Rule 46
High Courts12 May 1989Dismissed
Rabindra Biswal Vs Hemalata Biswal and Others
Orissa High Court · (1989) 68 CLT 346 : (1990) CriLJ 45
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482Transfer of Property Act, 1882 — Section 68
High Courts11 May 1989Allowed
Bhagawati Prasad Shakseria Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 440
Orissa Land Reforms Act, 1960 — Section 8, 8(1)
High Courts11 May 1989Allowed
Parimala Agencies Vs State of Orissa and Others
Orissa High Court · (1990) 76 STC 319
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Central Excises and Salt Act, 1944 — Section 2Orissa Sales Tax Act, 1947 — Section 5, 6
High Courts11 May 1989Allowed
Utkal Foundary and Engineering Co. Ltd. and Others Vs Regional Provident Fund Commissioner and Others
Orissa High Court · (1989) 68 CLT 488
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts11 May 1989Dismissed
Orissa Agro Industries Corporation Vs Bhimsen Maharana and Others
Orissa High Court · (1992) 1 LLJ 23
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts11 May 1989Dismissed
Surendranath Patra Vs Smt. Parbati Kumari Devi and Others
Orissa High Court · AIR 1989 Ori 257 : (1989) 68 CLT 350
Orissa House Rent Control Act, 1968 — Section 2(4), 7(2), 7(4)
High Courts11 May 1989Dismissed
Sukuru Behera Vs State of Orissa
Orissa High Court · (1989) 68 CLT 257
Bihar and Orissa Excise Act, 1915 — Section 47, 74
High Courts10 May 1989
Shyam Sundar Rout Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (1990) 69 CLT 357
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 33(2)
High Courts10 May 1989
Orissa Road Transport Company Ltd. Vs R.K. Das and Another etc.
Orissa High Court · (1990) ACJ 631 : AIR 1990 Ori 74
Motor Vehicles Act, 1939 — Section 110B
High Courts08 May 1989Allowed
Rankanidhi Sahu Vs Nandakishore Sahu
Orissa High Court · AIR 1990 Ori 64
Evidence Act, 1872 — Section 101 , 102, 103, 104Hindu Succession Act, 1956 — Section 15 , 16Limitation Act, 1963 — Article 59
High Courts05 May 1989Dismissed
Prakash Chandra Baral and Jayant Kumar Baral Vs The State of Orissa and Another
Orissa High Court · (1989) 68 CLT 497
Orissa Government Land Settlement Act, 1962 — Section 3, 3B, 7, 7A(3)Orissa Government Land Settlement Rules, 1974 — Rule 5(5)
High Courts04 May 1989Dismissed
Trilochan Khilo and Another Vs Kusuno Khora and Others
Orissa High Court · (1989) 68 CLT 278
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397
High Courts04 May 1989Dismissed
Mahavir Guru Vs Himansu Guru and Others
Orissa High Court · (1989) 68 CLT 213
Criminal Procedure Code, 1973 (CrPC) — Section 407, 457Penal Code, 1860 (IPC) — Section 379
High Courts04 May 1989
Chinu Patel and Others Vs State of Orissa
Orissa High Court · (1990) CriLJ 248
Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 323
High Courts04 May 1989Allowed
Debabhumi Gram Panchayat and Others Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 262 : (1989) 68 CLT 606
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1965 — Section 71, 73