COURT ARCHIVE

Orissa High Court judgments, 1989

416 judgments · page 21 of 21

High Courts23 Jan 1989

Orient Paper and Industries Ltd. Vs Orissa State Electricity Board

Orissa High Court · (1989) 67 CLT 693 : (1989) 67 CLT 601 : (1989) 42 ELT 552

Central Excises and Salt Act, 1944 — Section 2, 3Constitution of India, 1950 — Article 226, 366(12)Electricity (Supply) Act, 1948 — Section 49, 49A, 59

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High Courts23 Jan 1989Dismissed

Krushna Chandra Padhan and Another Vs Kausalya Bewa

Orissa High Court · (1989) 67 CLT 559

Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4

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High Courts19 Jan 1989Dismissed

Pramoda Chandra Panda Vs Ajaya Kumar Sahoo and Others

Orissa High Court · AIR 1989 Ori 260 : (1989) 67 CLT 761

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151

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High Courts19 Jan 1989Dismissed

Laxmi Barik Vs State of Orissa

Orissa High Court · (1989) 1 OLR 230

Constitution of India, 1950 — Article 13, 132, 133, 134, 134A

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High Courts16 Jan 1989Dismissed

Narasingha Mishra Vs State and Another

Orissa High Court · (1989) 67 CLT 486

Criminal Procedure Code, 1973 (CrPC) — Section 87Essential Commodities Act, 1955 — Section 7

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High Courts16 Jan 1989Allowed

Smt. Pramila Dei alias Kuni Vs Sanatana Jena

Orissa High Court · (1989) CivCC 216 : (1989) 67 CLT 392

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5)

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High Courts13 Jan 1989Dismissed

Kailash Chandra Rout Vs State of Orissa and Another

Orissa High Court · (1989) 67 CLT 665

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 3, 3(2), 3(4), 8

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High Courts13 Jan 1989

Shri Laxmi Trading Co. and Another Vs The Additional District Magistrate (Civil Supplies Section) and Another

Orissa High Court · (1989) CriLJ 659

Constitution of India, 1950 — Article 254Essential Commodities Act, 1955 — Section 10C, 3, 4, 6A, 7

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High Courts13 Jan 1989Allowed

Premananda Das Vs State of Orissa and Others

Orissa High Court · (1989) 67 CLT 548

Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 22, 38B, 8, 8(1)

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High Courts12 Jan 1989Allowed

Sk. Abdul Hamid and Another Vs The Land Acquisition Collector, Balasore and Another

Orissa High Court · AIR 1989 Ori 255 : (1989) 67 CLT 659

Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A

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High Courts11 Jan 1989Allowed

Rajendra Prasad Jena and Others Vs Orissa State Electricity Board and Others

Orissa High Court · (1989) 67 CLT 525 : (1993) 3 LLJ 724 : (1989) 1 OLR 241

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

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High Courts11 Jan 1989Dismissed

Puri Hotel Vs Commercial Tax Officer and Another

Orissa High Court · (1990) 76 STC 43

Orissa Sales Tax Act, 1947 — Section 12(5)

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High Courts05 Jan 1989Partly Allowed

S. Somaya Vs Special Land Acquisition Officer, Berhampur

Orissa High Court · AIR 1989 Ori 192 : (1989) 1 OLR 180

Land Acquisition Act, 1894 — Section 18, 23, 54

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High Courts04 Jan 1989Allowed

Gandei Naikani and Another Vs Kalu Nayak and Another

Orissa High Court · (1989) 1 OLR 139

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

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High Courts02 Jan 1989Dismissed

Satyasai Traders Vs Sales Tax Officer and Another

Orissa High Court · (1990) 76 STC 202

Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Act, 1947 — Section 24(1)

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High Courts02 Jan 1989Dismissed

Lachaman Nepak and Others Vs Badankayalu Syama Babu Subudhi and Another

Orissa High Court · AIR 1989 Ori 154

Civil Procedure Code, 1908 (CPC) — Section 10Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 54

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