High Courts04 May 1989Allowed
Bhika Jena and Others Vs State of Orissa
Orissa High Court · (1989) 68 CLT 545
Penal Code, 1860 (IPC) — Section 106, 141, 147, 148, 149
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 14 of 21
High Courts04 May 1989Allowed
Jaleswar Dhar Vs State of Orissa
Orissa High Court · (1989) 68 CLT 206
Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts03 May 1989
Gour Chandra Vs The State
Orissa High Court · (1990) 69 CLT 107 : (1989) CriLJ 1667 : (1989) 2 RCR(Criminal) 522
Criminal Procedure Code, 1973 (CrPC) — Section 335Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts03 May 1989Allowed
Saria Bewa Vs Balaram Puhan and Others
Orissa High Court · AIR 1990 Ori 36 : (1989) 68 CLT 363
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts03 May 1989Allowed
State of Orissa Vs Ashok Kumar Panigrahi
Orissa High Court · (1989) 68 CLT 97
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 137, 138, 154Penal Code, 1860 (IPC) — Section 302
High Courts01 May 1989Allowed
Biren Kumar Sahoo Vs State of Orissa
Orissa High Court · (1989) 68 CLT 80
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473Mines and Minerals (Development and Regulation) Act, 1957 — Section 4Mines and Minerals (Regulation and Development) (Amendment) Act, 1986 — Section 21
High Courts01 May 1989Allowed
Purna Chandra Behera Vs State of Orissa
Orissa High Court · (1989) 68 CLT 625
Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts01 May 1989Allowed
Bhabagrahi Panigrahi and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1990 Ori 42
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts01 May 1989
Alekh Chandra Rath and Another Vs Commissioner of Land Records and Settlement, Orissa and Others
Orissa High Court · AIR 1989 Ori 240 : (1990) 69 CLT 310 : (1989) 2 OLR 135
Constitution of India, 1950 — Article 226
High Courts01 May 1989Allowed
Aswini Kumar Das Vs Superintending Engineer, Electrical Circle
Orissa High Court · (1989) 68 CLT 359
Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 17
High Courts28 Apr 1989Dismissed
Rahaman Bhai Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 233 : (1990) 69 CLT 351
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts28 Apr 1989Allowed
Jutika Dey and Others Vs Smt. Anjali Rani Dey and Others
Orissa High Court · (1989) 68 CLT 574
House Rent Control Act — Section 10
High Courts28 Apr 1989Allowed
Smt. Dev Kunver Bai Pandya Vs State of Orissa and Others
Orissa High Court · AIR 1990 Ori 1 : (1989) 68 CLT 218
Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts27 Apr 1989Allowed
Trinath Sahoo Vs Government of Orissa and Others
Orissa High Court · (1989) 68 CLT 481
Bihar and Orissa Excise Act, 1915 — Section 20, 22, 22(1), 29(2)Orissa Excise Rules, 1965 — Rule 45(2), 46, 46(4)
High Courts26 Apr 1989Dismissed
Kalipada Ghosh Vs Additional Commissioner and Another
Orissa High Court · (1990) 76 STC 145
Orissa Sales Tax Act, 1947 — Section 9(3), 9(6)
High Courts26 Apr 1989Allowed
Suresh Mohanty Vs Mst. Satyabhama Mohanty
Orissa High Court · (1989) 68 CLT 401
Orissa Land Reforms Act, 1960 — Section 37B
High Courts25 Apr 1989Dismissed
Kulamani Das Vs Rasabehari Nayak
Orissa High Court · (1990) 69 CLT 790
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380, 409
High Courts25 Apr 1989Allowed
Badan Prasad Jaswal Vs Bira Khamari and Another
Orissa High Court · AIR 1990 Ori 32 : (1989) 68 CLT 407
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts25 Apr 1989Allowed
Dwarika Prasad Agarwala Vs Commissioner of Land Records and Settlement and Others
Orissa High Court · (1989) 2 OLR 133
Orissa Survey and Settlement Act, 1958 — Section 15
High Courts25 Apr 1989
Prafulla Kumar Pradhan Vs Pabaneswar Subudhi and Others
Orissa High Court · (1989) 68 CLT 516 : (1989) CriLJ 2016
Criminal Procedure Code, 1973 (CrPC) — Section 307, 437, 439Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323