COURT ARCHIVE

Orissa High Court judgments, 1989

416 judgments · page 19 of 21

High Courts27 Feb 1989Dismissed

Samir Snigdha Chandra Vs Pranaya Bhusan Chandra and Others

Orissa High Court · AIR 1989 Ori 185 : (1989) 68 CLT 631 : (1989) 68 CLT 22 : (1989) 1 OLR 513

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 19A(2), Order 9 Rule 13, Order 9 Rule 14

High Courts27 Feb 1989Allowed

Prafulla Kumar Patnaik Vs Regional Transport Authority and Others

Orissa High Court · (1989) 68 CLT 136

Motor Vehicles Act, 1988 — Section 22, 38, 39(1)Orissa Motor Vehicles Taxation Act, 1975 — Section 10, 11, 12, 13, 14

High Courts24 Feb 1989Dismissed

Mohiuddin Khan and Others Vs Nimai Charan Das and Others

Orissa High Court · (1989) 1 OLR 388

Civil Procedure Code, 1908 (CPC) — Section 115Orissa House Rent Control Act, 1967 — Section 10Specific Relief Act, 1963 — Section 6

High Courts24 Feb 1989

The State Vs Gunchu Majhi

Orissa High Court · (1989) CriLJ 1838

Criminal Procedure Code, 1973 (CrPC) — Section 378

High Courts24 Feb 1989Allowed

Padmalaya Panda Vs Masinath Mohanty

Orissa High Court · AIR 1990 Ori 102 : (1989) 1 OLR 374

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151

High Courts24 Feb 1989Allowed

State Vs Jaladhar Majhi

Orissa High Court · (1989) 67 CLT 712

Bihar and Orissa Excise Act, 1915 — Section 47, 48Criminal Procedure Code, 1973 (CrPC) — Section 313, 378

High Courts22 Feb 1989Allowed

S.V. Narayana Vs Assistant Registrar of Co-operative Societies and Others

Orissa High Court · (1989) 1 OLR 471

High Courts22 Feb 1989

Surajmal Jain and Another Vs State of Orissa

Orissa High Court · (1989) 67 CLT 596 : (1989) CriLJ 1960

Cinematograph Act, 1952 — Section 10, 2, 3, 7, 7ACopyright Act, 1957 — Section 63

High Courts21 Feb 1989Dismissed

Sarat Chandra Dehury Vs Sankirtan Behera

Orissa High Court · (1989) 2 OCR 295

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 203Orissa Grama Panchayat Act, 1964 — Section 115Penal Code, 1860 (IPC) — Section 409, 420

High Courts21 Feb 1989Dismissed

Srustidhar Mohanty Vs The Steel Authority of India Ltd. and Others

Orissa High Court · AIR 1989 Ori 251 : (1989) 1 OLR 402

Arbitration Act, 1940 — Section 11, 28(2), 30, 41

High Courts20 Feb 1989

Ajay Kumar Pradhan Vs State of Orissa

Orissa High Court · (1989) CriLJ 2470

High Courts20 Feb 1989Allowed

Ahalya Devi Vs Kumar Rout and Others

Orissa High Court · (1989) 68 CLT 713

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 42 Rule 1, 100(3)Orissa Money Lenders Act, 1939 — Section 17, 17(1)

High Courts20 Feb 1989Allowed

P. Bhaskar Rao and Others Vs Nivedak, Anchalik Bhoodan Yagna Samiti and Others

Orissa High Court · (1989) 67 CLT 632

Orissa Bhoodan and Gramdan Act, 1970 — Section 26BOrissa Bhoodan Yagna (Amendment) Act, 1956 — Section 6, 7, 9Orissa Bhoodan Yagna (Amendment) Act, 1961 — Section 4

High Courts20 Feb 1989Dismissed

Managing Committee of Jugal Kishore High School Vs State of Orissa and Others

Orissa High Court · (1989) 67 CLT 800

Constitution of India, 1950 — Article 226Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(1), 3(2), 3(6), 4, 6(1)Orissa Education Act, 1969 — Section 27

High Courts17 Feb 1989Allowed

Ambika Prasad Mohanty and etc. Vs Orissa Engineering College and Another, etc.

Orissa High Court · AIR 1989 Ori 173 : (1989) 68 CLT 65 : (1989) 1 OLR 440

Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 115

High Courts15 Feb 1989Dismissed

New India Assurance Co. Ltd. Vs Netrananda Kandi and Others

Orissa High Court · (1990) 1 ACC 640 : (1989) ACJ 994 : (1991) 71 CompCas 580

Motor Vehicles Act, 1939 — Section 95

High Courts14 Feb 1989Dismissed

The Managing Director and Another Vs Natabar Mohanty and Another

Orissa High Court · AIR 1989 Ori 189 : (1989) 67 CLT 790 : (1989) 2 OLR 41

Arbitration Act, 1940 — Section 41AConstitution of India, 1950 — Article 12

High Courts14 Feb 1989Allowed

Yernagula Kamaraju alias Y. Kamaraju and Others Vs Manda Dandasi

Orissa High Court · (1989) 67 CLT 615

Orissa Debt Relief Act, 1980 — Section 2, 3Orissa General Clauses Act, 1937 — Section 2(33)

High Courts14 Feb 1989Dismissed

State of Orissa Vs Sarat Chandra Padhi

Orissa High Court · (1989) 67 CLT 625

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(3)Penal Code, 1860 (IPC) — Section 279, 337, 338

High Courts14 Feb 1989Allowed

Kasinath Mohapatra Vs Annapurna Panda ' Mohapatra

Orissa High Court · (1989) 67 CLT 644 : (1990) 1 DMC 335 : (1989) 2 OCR 155

Criminal Procedure Code, 1973 (CrPC) — Section 126(2), 66