High Courts25 Apr 1989Allowed
Sri. Bije Baidyanath Swamy and Others Vs Arjuna Muni and Others
Orissa High Court · (1989) 68 CLT 531
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 15 of 21
High Courts25 Apr 1989Allowed
State of Orissa Vs B. Subudhi and Another
Orissa High Court · (1989) 2 OCR 219
Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts24 Apr 1989Allowed
Kalara Dei (since deceased) After her, her L.Rs. Kailash Khndei and Another Vs Sudam Charan Mohanty and Others
Orissa High Court · (1989) 2 OLR 580
Evidence Act, 1872 — Section 115
High Courts21 Apr 1989Allowed
Maguni Guru Vs Krushna Gochhi and Another
Orissa High Court · (1989) 68 CLT 33
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 152Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 22, 23, 58, 60(1)
High Courts21 Apr 1989Dismissed
Miss Reetanjali Pati and Others Vs Board of Secondary Education, Orissa and Another
Orissa High Court · AIR 1990 Ori 90
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Regulations of Board of Secondary Education, Orissa — Regulation 22
High Courts20 Apr 1989Allowed
J.C. Budharaja Vs State of Orissa and Others
Orissa High Court · AIR 1990 Ori 6 : (1989) 68 CLT 509
Mineral Concession Rules, 1960 — Rule 29, 59Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A
High Courts20 Apr 1989
Jagamohan Garnaik and Others Vs Sankar Samal and Others
Orissa High Court · AIR 1990 Ori 124 : (1989) 68 CLT 123 : (1989) 1 OLR 610
Limitation Act, 1963 — Article 142 , 144, 64, 65, 27
High Courts20 Apr 1989Dismissed
Food Corporation of India and Another Vs Ramchandra Agrawala and Another
Orissa High Court · AIR 1990 Ori 116
Arbitration Act, 1940 — Section 8(1)Evidence Act, 1872 — Section 115
High Courts20 Apr 1989
Pritish Nandy and Another Vs State of Orissa
Orissa High Court · (1989) 68 CLT 237 : (1988) 66 CLT 148 : (1989) CriLJ 2210
Criminal Procedure Code, 1973 (CrPC) — Section 205, 243, 253, 281, 313Penal Code, 1860 (IPC) — Section 292
High Courts19 Apr 1989Dismissed
State of Orissa Vs Basudev Kar and Others
Orissa High Court · (1989) 68 CLT 187
Land Acquisition (Amendment) Act, 1984 — Section 23(2), 28Land Acquisition Act, 1894 — Section 23(1)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 7(1)
High Courts19 Apr 1989Allowed
Pramod Kumar Mohapatra Vs State of Orissa and Another
Orissa High Court · (1989) 1 OLR 569
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 127, 148, 319, 324, 34
High Courts19 Apr 1989Allowed
Zenith Industrial Services and Others Vs Union of India (UOI) and Others
Orissa High Court · (1989) 68 CLT 175 : (1990) 1 LLJ 38
Constitution of India, 1950 — Article 266Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 3
High Courts18 Apr 1989Allowed
Nityananda alias Nitai Mohanta Vs Additional District Magistrate, Mayurbhanj (D.L.R.) and Another
Orissa High Court · (1989) 68 CLT 169
Constitution of India, 1950 — Article 341Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3, 3(2)
High Courts18 Apr 1989
Udayanath Barik and Others Vs The State
Orissa High Court · (1989) CriLJ 2216 : (1989) 2 OLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 313, 317, 342, 397, 401Penal Code, 1860 (IPC) — Section 143, 173, 186, 21, 341
High Courts12 Apr 1989Allowed
Basanta Kumari Pati Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 198
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Rules, 1968 — Rule 86, 86(3)
High Courts11 Apr 1989Allowed
Shiba Prasad Jadab Vs State of Orissa
Orissa High Court · (1989) 68 CLT 475
Essential Commodities Act, 1955 — Section 7(1)
High Courts10 Apr 1989Allowed
Purna Chandra Meher Vs District Inspector of Schools, Bolangir Education District and Another
Orissa High Court · AIR 1989 Ori 243
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3, 9AOrissa Education Act, 1969 — Section 27
High Courts07 Apr 1989Allowed
Hali Sahu Vs Kahnei Moharana and Others
Orissa High Court · (1990) 69 CLT 327
Criminal Procedure Code, 1973 (CrPC) — Section 378, 482
High Courts07 Apr 1989Allowed
The Governing Body of Devi Kandal Nityananda College, Erancha Vs State of Orissa and Another
Orissa High Court · AIR 1989 Ori 165 : (1989) 2 OLR 65
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Colleges) Rules, 1979 — Rule 4(3)Orissa Education Act, 1969 — Section 27
High Courts07 Apr 1989
Gadadhar Guru and Another Vs State of Orissa
Orissa High Court · (1989) 68 CLT 133
Penal Code, 1860 (IPC) — Section 159, 160