High Courts07 Apr 1989Allowed
Dologovinda Pradhan Vs Bhatruhari Mahatab
Orissa High Court · (1989) 68 CLT 316
Succession Act, 1925 — Section 213, 214, 276(1), 283(1), 284
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 16 of 21
High Courts06 Apr 1989Allowed
Smt. Ambika Sahu Vs Smt. Sumitra Sahu
Orissa High Court · AIR 1990 Ori 127
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts06 Apr 1989Allowed
Pottam Sreeramulu and Sons Vs Gudla Suryanarayana
Orissa High Court · (1989) 2 OLR 257
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(2), Order 21 Rule 2(3)Limitation Act, 1963 — Article 125
High Courts04 Apr 1989Allowed
Ganga Traders and Industries (P) Ltd. and Another Vs Santosh Kumar Agarwalla
Orissa High Court · (1989) 67 CLT 719
Penal Code, 1860 (IPC) — Section 415, 420, 482
High Courts04 Apr 1989Dismissed
Land Acquisition Collector (Civil), Cuttack Vs Gourapriya Das
Orissa High Court · AIR 1989 Ori 170 : (1989) 68 CLT 41 : (1989) 1 OLR 456
Land Acquisition Act, 1894 — Section 18, 23(1A)
High Courts04 Apr 1989Allowed
Chandramani Patel Vs Collector and Others
Orissa High Court · (1989) 2 OLR 38
Orissa Land Reforms Act, 1960 — Section 22, 23AOrissa Merged States (Laws) Act, 1950 — Section 7
High Courts03 Apr 1989Allowed
Hindon Foods (Pvt.) Ltd. and Another Vs Golden Dragon Sea Food Factory (Pvt.) Ltd.
Orissa High Court · (1989) 68 CLT 152 : (1991) 70 CompCas 335
Companies Act, 1956 — Section 433
High Courts03 Apr 1989Allowed
Satyananda Dwibedy and Others Vs Bijaya Kumar Dash and Others
Orissa High Court · (1989) 2 OLR 11
Criminal Procedure Code, 1973 (CrPC) — Section 204(4), 385, 385(1), 394, 417Penal Code, 1860 (IPC) — Section 143, 379, 426
High Courts03 Apr 1989Allowed
Ghasi Dora Vs Arjuna Sisa and Others
Orissa High Court · (1989) 67 CLT 810
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 3(2)
High Courts31 Mar 1989Dismissed
Mahendrs Das Vs Udayanath Das and Others
Orissa High Court · (1989) 03 OHC CK 0051
High Courts31 Mar 1989Dismissed
Narendra Kumar Das Vs Upendra Kumar Das and Others
Orissa High Court · AIR 1989 Ori 196 : (1989) 68 CLT 267 : (1989) 1 OLR 548
Arbitration Act, 1940 — Section 16, 20, 30, 39Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 115, 151
High Courts31 Mar 1989Allowed
Managing Committee, Panchagarh Ananga Narendra School of Education Vs Director, S.C.E.R.T. and Others Dinabandhu Dalabehera Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 756
Orissa Education Act, 1969 — Section 4, 5, 6
High Courts30 Mar 1989Dismissed
Sri. Sri. Chandaneswari Annapurna Thakurani Marfat Sebait-Marfatdar Brajakishore Padhi Mohapatra Vs Additional Tahasildar and Others
Orissa High Court · (1989) 68 CLT 426
Constitution of India, 1950 — Article 14, 311(2)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1)Orissa Estates Abolition Act, 1951 — Section 38B
High Courts30 Mar 1989Allowed
M.K. Jhunjhunwala and Others Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 219 : (1989) 68 CLT 288
Land Acquisition Act, 1894 — Section 17(4), 4, 5A, 6
High Courts30 Mar 1989Allowed
Collector Vs Padmalochan Chandan
Orissa High Court · (1989) 68 CLT 204
Land Acquisition Act, 1894 — Section 18, 23, 4(1), 54
High Courts30 Mar 1989
Smt. Sabitri Barik Vs Sri. Siba Barik
Orissa High Court · (1989) 67 CLT 806
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Mar 1989Allowed
Kulamani Pradhan and Another Vs Srimanta alias Sumanta Kumar Jena and Others
Orissa High Court · (1990) ACJ 213
High Courts29 Mar 1989Dismissed
Raghunath Gauda Vs Khira Gauda and Others
Orissa High Court · AIR 1990 Ori 16 : (1989) 2 OLR 77
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts29 Mar 1989
Straw Products Limited and Another Vs Asstt. Collr. CE and Cus. and Another
Orissa High Court · (1989) 24 ECR 630
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts28 Mar 1989Dismissed
Naresh Chandra Das and Others Vs Nirmal Chandra Das and Others
Orissa High Court · AIR 1989 Ori 248
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 7 Rule 3