COURT ARCHIVE

Orissa High Court judgments, 1989

416 judgments · page 2 of 21

High Courts01 Dec 1989Allowed

Susil Sanganeria Vs Food Inspector, Cuttack Municipality

Orissa High Court · (1990) CriLJ 1075

Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 13(2A), 13(2C), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9, 9A

High Courts01 Dec 1989Allowed

Bhagabat Sahu (dead) after him L.Rs. Adari Dei and Others Vs Manmath Kumar Sahu and Others

Orissa High Court · (1990) 1 OLR 171

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1), Order 8 Rule 6A(4), Order 8 Rule 6C, Order 8 Rule 8

High Courts01 Dec 1989Allowed

Dhaneswar Sahu Vs Damodar Parida and Others

Orissa High Court · (1990) 1 OLR 51

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(2), 162, 162(2), 313Evidence Act, 1872 — Section 27, 32, 32(1)

High Courts01 Dec 1989Allowed

Parbati Vs Duryodhan Samantaray

Orissa High Court · AIR 1990 Ori 184 : (1990) 69 CLT 584

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts30 Nov 1989Allowed

Smt. Purnamasi Devi Vs Dangi Dei and Others

Orissa High Court · (1990) 69 CLT 296

Specific Relief Act, 1963 — Section 6, 6(3)

High Courts30 Nov 1989Dismissed

State of Orissa Vs Sarat Chandra Puri

Orissa High Court · (1990) 69 CLT 341 : (1990) CriLJ 814

Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

High Courts30 Nov 1989Dismissed

Bata alias Batakrushna Behera and Others Vs Anama Behera

Orissa High Court · (1990) CriLJ 1110 : (1990) 1 OLR 76

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 292, 482Penal Code, 1860 (IPC) — Section 436

High Courts30 Nov 1989Dismissed

Ghanashyam Samal Vs Udayanath Saranti and Others

Orissa High Court · AIR 1990 Ori 143

Advocates Act, 1961 — Section 29, 32

High Courts30 Nov 1989Allowed

Mando Kumhharuni Vs Dutia Rana and Others

Orissa High Court · (1990) 69 CLT 274

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(5), 145(8)

High Courts29 Nov 1989Allowed

Jadu Behera Vs The State

Orissa High Court · (1990) 69 CLT 427 : (1990) CriLJ 817

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 97

High Courts24 Nov 1989Dismissed

Smt. Kamala Sethi and Others Vs Nila Sethi and Others

Orissa High Court · (1990) 1 OLR 201

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9

High Courts23 Nov 1989Allowed

Mahalaxmi Flour and Oil Mills Vs Commissioner of Sales Tax and Others

Orissa High Court · (1990) 79 STC 279

Orissa General Clauses Act, 1937 — Section 5Orissa Sales Tax (Amendment) Act, 1983 — Section 12Orissa Sales Tax Act, 1947 — Section 14, 14A

High Courts23 Nov 1989Allowed

Baikunthanath Jena Vs The State of Orissa and Another

Orissa High Court · (1990) 2 DMC 271 : (1989) 2 OCR 615

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Dowry Prohibition Act, 1961 — Section 7

High Courts17 Nov 1989Allowed

Srinibas Balabantaray Vs Additional Sessions Judge and Another

Orissa High Court · (1990) 69 CLT 175

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(2)Orissa Police Manual Rules, 1940 — Rule 181Penal Code, 1860 (IPC) — Section 394

High Courts17 Nov 1989Allowed

S. Shankarmani and Others Vs Nibar Ranjan Parida and Another

Orissa High Court · (1991) CriLJ 65 : (1989) 2 OCR 623

Banking Regulation Act, 1949 — Section 23Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 202, 482

High Courts17 Nov 1989Allowed

Anjali Behera Vs Lingaraj Behera

Orissa High Court · (1990) 69 CLT 259 : (1989) 2 DMC 28

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts17 Nov 1989Allowed

Srustidhar Choudhury Vs Narendra Choudhury

Orissa High Court · (1990) 1 OLR 250

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6

High Courts17 Nov 1989Dismissed

Krushna Behera and Another Vs Gitarani Nandy

Orissa High Court · (1990) 1 OLR 247

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 39 Rule 7, Order 39 Rule 9

High Courts17 Nov 1989Allowed

Shuvansu Kumar Mohanty Vs State of Orissa and Others

Orissa High Court · (1990) 69 CLT 634

Constitution of India, 1950 — Article 16, 235Orissa Superior Judicial Service Rules, 1963 — Rule 15(3), 15(4)

High Courts16 Nov 1989Dismissed

The Management of Town Bidi Factory Vs Presiding Officer, Labour Court and Another

Orissa High Court · (1990) 1 OLR 146

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31(1)Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 25FFA, 30A