High Courts14 Mar 1989Dismissed
Secretary Orissa State Housing Board Vs Durgamadhab Nayak and Others
Orissa High Court · (1989) 67 CLT 798 : (1994) 3 LLJ 516
Payment of Bonus Act, 1965 — Section 2(13), 2(16), 2(21), 20, 8
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 18 of 21
High Courts13 Mar 1989Dismissed
Mahendra Kumar Das and Others Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 148
Bihar and Orissa Excise Act, 1915 — Section 22, 42, 43, 43(2), 43(3)
High Courts13 Mar 1989Dismissed
Minaketan Naik and Others Vs Bhagaban Pati and Others
Orissa High Court · (1989) 67 CLT 744
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(5), 397(2)Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts13 Mar 1989Allowed
Anadi Mohanta (dead) and after him Kointa Mohanta and Others Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 1
Orissa Land Reforms Act, 1960 — Section 22, 23, 23(3), 23AOrissa Merged States (Laws) Act, 1950 — Section 7
High Courts10 Mar 1989Allowed
Dasarathi Parida Vs Satyabadi Pradhan
Orissa High Court · (1989) 68 CLT 158
Criminal Procedure Code, 1973 (CrPC) — Section 451, 460, 94Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Mar 1989Allowed
Bhuban Chandra Sahu Vs Govinda Chandra Sahu and Others
Orissa High Court · (1989) 1 OLR 372
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Orissa Land Reforms Act, 1960 — Section 15, 15(7)
High Courts09 Mar 1989Allowed
Govinda Chandra Tripathy and Others Vs The State of Orissa and Others
Orissa High Court · (1989) 68 CLT 9
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 10, 10(2), 11, 12, 13
High Courts09 Mar 1989
Banamali Panda and Others Vs Bharat Chandra Batik and Another
Orissa High Court · (1989) 68 CLT 355
Criminal Procedure Code, 1973 (CrPC) — Section 176, 210, 210(3)
High Courts07 Mar 1989Allowed
Anant Ch. Sahu and Others Vs Dhruba Ch. Padhan (Dead) and Dhedia Padhan and Others
Orissa High Court · AIR 1990 Ori 33
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4
High Courts02 Mar 1989
Madhaba Chandra Sahu Vs Bikartan Das and Others
Orissa High Court · (1989) 68 CLT 117 : (1989) CriLJ 2403
Penal Code, 1860 (IPC) — Section 379, 427, 447
High Courts02 Mar 1989Allowed
Deputy Director, Aviation Research Centre Vs Sambhunath Das and Another
Orissa High Court · (1989) 68 CLT 592
Civil Procedure Code, 1908 (CPC) — Section 2(10), 47Land Acquisition Act, 1894 — Section 18, 3, 4
High Courts02 Mar 1989Allowed
Orient Paper and Industries Ltd. and Another Vs Union of India (UOI) and Others
Orissa High Court · (1989) 24 ECC 30
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts02 Mar 1989
National Insurance Co. Ltd. Vs Y. Ramadevi and Another
Orissa High Court · (1990) 1 ACC 92 : (1989) ACJ 980 : (1989) 68 CLT 251
Employees Compensation Act, 1923 — Section 30, 4
High Courts01 Mar 1989Dismissed
Bhikari Charan Ojha @ Karu Ojha and Others Vs Ankura Ojha and Others
Orissa High Court · (1989) 68 CLT 528
High Courts01 Mar 1989Dismissed
OSCAR Vs Sales Tax Officer, Assessment Unit and Others
Orissa High Court · (1989) 68 CLT 229
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12, 12(5), 12(8), 14, 14D
High Courts01 Mar 1989
Sri Ramachandra Bania Vs Gourahari Das
Orissa High Court · (1989) 1 OLR 352
Criminal Procedure Code, 1973 (CrPC) — Section 161, 451, 452, 457, 517(4)Penal Code, 1860 (IPC) — Section 379, 408
High Courts01 Mar 1989Allowed
Mohd. Habibullah Ansari Vs State of Orissa
Orissa High Court · (1989) 2 ACC 527 : (1990) ACJ 79 : (1989) 68 CLT 343 : (1989) 2 OCR 274
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Feb 1989Allowed
Madhuchhanda Padhi Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 209
Constitution of India, 1950 — Article 16, 226
High Courts28 Feb 1989
Chanchala Baraj Vs Bishnu Charan Baraj
Orissa High Court · (1989) 68 CLT 7
Dowry Prohibition Act, 1961 — Section 4, 6
High Courts27 Feb 1989Dismissed
Khadal Penthi Vs Hulash Dei and Another
Orissa High Court · AIR 1989 Ori 137 : (1989) 68 CLT 771 : (1989) 67 CLT 767 : (1989) 1 OLR 490
Civil Procedure Code, 1908 (CPC) — Section 151, 9Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24, 34