High Courts16 Nov 1989Dismissed
Laxmidhar Ganda Vs State of Orissa
Orissa High Court · (1990) CriLJ 2566
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 333
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 3 of 21
High Courts16 Nov 1989Dismissed
Christian Master ' Prafulla Kumar Naik Vs The State
Orissa High Court · (1990) 69 CLT 546
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 376
High Courts10 Nov 1989Allowed
Lachhmi Sisa Vs State of Orissa
Orissa High Court · (1990) 1 OLR 91
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts09 Nov 1989Allowed
Subudhi Sahu Vs State of Orissa
Orissa High Court · (1990) 3 OCR 131
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 406
High Courts09 Nov 1989Dismissed
Madan Mohan Acharya and Others Vs State of Orissa
Orissa High Court · (1989) 2 OCR 439
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 16
High Courts08 Nov 1989Allowed
Krushna Chandra Sahoo Vs Union of India (UOI) and Others
Orissa High Court · (1990) 69 CLT 434
High Courts08 Nov 1989Allowed
Dasarath Sendha Vs State of Orissa
Orissa High Court · (1990) 69 CLT 336
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2APenal Code, 1860 (IPC) — Section 302, 97
High Courts07 Nov 1989Dismissed
Duryodhan Mohapatra Vs Bharat Mohapatra and Others
Orissa High Court · (1989) 2 OLR 169
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(4)
High Courts07 Nov 1989Allowed
Yudhistir Mohanand Vs Dalimba Mohanand
Orissa High Court · (1990) 69 CLT 127 : (1990) CriLJ 1085 : (1993) 2 DMC 487
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts07 Nov 1989Allowed
Food Corporation of India Vs Sales Tax Officer and Others
Orissa High Court · (1990) 78 STC 58
Orissa Sales Tax Act, 1947 — Section 11, 11(3), 12, 13(4), 13(5)Orissa Sales Tax Rules, 1947 — Rule 20, 32
High Courts07 Nov 1989Allowed
Birendra Mallik and Others Vs Nanda Kishore Behera and Others
Orissa High Court · (1990) 69 CLT 472
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(5), 145(6)
High Courts07 Nov 1989Allowed
Hata Barik Vs Raghunath Harichandan and Others
Orissa High Court · AIR 1990 Ori 199
Orissa Tenancy Act, 1913 — Section 235, 235(1), 236, 236(1)
High Courts07 Nov 1989Dismissed
J.P. Agarwala Vs State of Orissa
Orissa High Court · (1990) 69 CLT 220 : (1990) CriLJ 1193
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 10C, 7
High Courts06 Nov 1989Allowed
State of Orissa and Another Vs Pratibha Prakash Bhawan
Orissa High Court · (1990) 69 CLT 323
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 27 Rule 8A(3), Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 5
High Courts06 Nov 1989Allowed
Somanath Paltasingh and Others Vs State of Orissa
Orissa High Court · (1990) 69 CLT 320
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395
High Courts03 Nov 1989Allowed
Balaram Nayak Vs Bijaya Kumar Nayak
Orissa High Court · (1990) 69 CLT 142
Criminal Procedure Code, 1973 (CrPC) — Section 200, 379, 451, 94Motor Vehicles Act, 1939 — Section 22, 24, 31
High Courts03 Nov 1989Dismissed
Mrutunjaya Pattnaik and Another Vs Sarat Dalabehera
Orissa High Court · (1990) 69 CLT 305
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 504
High Courts03 Nov 1989Dismissed
Rabindranath Nayak Vs Manjukta Nayak alias Mayalata Nayak
Orissa High Court · (1990) 2 DMC 64 : (1990) 1 OLR 74
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Nov 1989Allowed
P. Basudeb Rao Vs State of Orissa
Orissa High Court · (1989) 11 OHC CK 0008
Essential Commodities Act, 1955 — Section 7
High Courts03 Nov 1989Dismissed
Brundaban Nayak and Others Vs Gobardhan Biswal and Others
Orissa High Court · AIR 1990 Ori 232
Evidence Act, 1872 — Section 71