High Courts13 Feb 1989Allowed
Nityananda Jena Vs Land Acquisition Officer
Orissa High Court · (1989) 1 OLR 263
Land Acquisition Act, 1894 — Section 18, 4(1), 54, 6
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 20 of 21
High Courts13 Feb 1989Allowed
Bhajana Sahu Vs State of Orissa
Orissa High Court · (1989) 67 CLT 620
Bihar and Orissa Excise Act, 1915 — Section 47, 55Opium Act, 1878 — Section 9
High Courts09 Feb 1989
Bijaya Kumar Ram Vs The State
Orissa High Court · (1989) 67 CLT 531 : (1989) CriLJ 1613
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2
High Courts07 Feb 1989
Purna Chandra Digal Vs Sila Digal ' Tube Digal and Another
Orissa High Court · (1989) 2 OCR 142
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 126, 126(2), 127(2)
High Courts07 Feb 1989
Puma Chandra Digal Vs Sila Digal ' Tubo Digal and Another
Orissa High Court · (1989) 67 CLT 515
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 126, 126(2), 127(2)Hindu Marriage Act, 1955 — Section 11, 5, 9
High Courts02 Feb 1989Allowed
Binay Kumar Das Vs Sunil Kumar Patra and Others
Orissa High Court · AIR 1989 Ori 156 : (1989) 68 CLT 113
Civil Procedure Code, 1908 (CPC) — Section 11Orissa House Rent Control Act, 1958 — Section 13
High Courts02 Feb 1989Dismissed
Sagarmal Panch Vs Chief Judicial Magistrate, Puri and Others
Orissa High Court · AIR 1989 Ori 158 : (1989) 68 CLT 82
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 144Orissa House Rent Control Act, 1967 — Section 10, 13, 27, 5, 7Orissa House Rent Control Rules, 1968 — Rule 13
High Courts01 Feb 1989Dismissed
Sri Sankar Moharana Vs Circle Inspector of Schools and Others
Orissa High Court · (1989) 1 OLR 281
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 4, 4(1), 4(3), 5, 5(1)
High Courts01 Feb 1989Allowed
Smt. Rajani Sarangi Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 529
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 402, 403
High Courts31 Jan 1989Allowed
Subal Kumar Dey Vs Purna Chandra Giri and Others
Orissa High Court · AIR 1989 Ori 214
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 3, Order 39 Rule 7, 151
High Courts30 Jan 1989
Rabindra Kumar Mahalick Vs State of Orissa
Orissa High Court · (1989) 68 CLT 29 : (1989) CriLJ 2020
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 408
High Courts27 Jan 1989Allowed
Shyambai Patel Vs Sauki Patel
Orissa High Court · (1989) 67 CLT 414 : (1990) 1 DMC 143
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Jan 1989Allowed
Govinda Das Panda Vs State of Orissa
Orissa High Court · (1989) 67 CLT 501
Criminal Procedure Code, 1973 (CrPC) — Section 164, 319Penal Code, 1860 (IPC) — Section 143, 34, 384, 427, 504
High Courts25 Jan 1989
The District Manager, Food Corporation of India Vs Jayashankar Mund and Another
Orissa High Court · (1989) 67 CLT 426 : (1989) CriLJ 1578 : (1989) 2 OCR 112
Criminal Procedure Code, 1973 (CrPC) — Section 11, 173, 190, 200, 202Penal Code, 1860 (IPC) — Section 363, 406, 409, 494, 498
High Courts25 Jan 1989Allowed
Asruf Ali and Others Vs The State of Orissa
Orissa High Court · (1989) 67 CLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2)Evidence Act, 1872 — Section 32Explosives Act, 1884 — Section 5
High Courts24 Jan 1989Dismissed
N.D. Samant (after him) Satyabhama Debi and Others Vs Kumari Jayashree Roy and Others
Orissa High Court · (1989) 67 CLT 537
Evidence Act, 1872 — Section 59, 63, 67Succession Act, 1925 — Section 278, 283(1), 284(1), 295, 299
High Courts24 Jan 1989Allowed
Mangala Primary Fisherman Co-operative Society Limited Vs Balabhadrapur Grama Panchayat and Others
Orissa High Court · (1989) 67 CLT 581
Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 9Orissa Grama Panchayat Act, 1964 — Section 147
High Courts24 Jan 1989Allowed
Samir Chandra Guha and Another Vs K. Pradhan and Another
Orissa High Court · (1989) 2 OCR 692
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3), 202, 203Penal Code, 1860 (IPC) — Section 323, 34
High Courts23 Jan 1989
Vysyaraju Badri Narayan Murty Raju Vs Member Board of Revenue and Others
Orissa High Court · (1989) 67 CLT 576
Civil Procedure Code, 1908 (CPC) — Section 151Orissa Land Reforms Act, 1960 — Section 36A, 42, 59(2)
High Courts23 Jan 1989Dismissed
Arjuna Rana Vs Akbar Tanty and Others
Orissa High Court · (1989) 67 CLT 403
Penal Code, 1860 (IPC) — Section 34, 379Prevention of Food Adulteration Act, 1954 — Section 16, 7