High Courts16 Oct 1989Allowed
Chaitan Charan Jena Vs State of Orissa
Orissa High Court · (1990) 2 OCR 161
Evidence Act, 1872 — Section 151, 155, 157, 159, 35Penal Code, 1860 (IPC) — Section 363, 366
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 5 of 21
High Courts16 Oct 1989Allowed
Jashodhara Padhi Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · (1990) 70 CLT 303
Constitution of India, 1950 — Article 14
High Courts28 Sept 1989Allowed
Naliniprava Patnaik and Another Vs Smt. Jyotirmayee Das and Others
Orissa High Court · (1990) 69 CLT 664
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1(r)
High Courts28 Sept 1989
Bharatiya Bandar Mazdoor Sangha Vs Union of India (UOI) and Another
Orissa High Court · (1990) 69 CLT 521
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 36
High Courts28 Sept 1989Dismissed
Baikunthanath Patjoshi and Others Vs Commissioner of Endowments, Orissa, Bhubaneswar and Others
Orissa High Court · AIR 1990 Ori 223 : (1990) 69 CLT 213
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 8B
High Courts28 Sept 1989Allowed
Markanda Moharana and Another Vs Balaram Mishra and Another
Orissa High Court · (1989) 2 OCR 359
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2), 151, 94Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts28 Sept 1989Allowed
Nirmal Mangal Vs State of Orissa
Orissa High Court · (1990) 1 OLR 95
Penal Code, 1860 (IPC) — Section 361, 368
High Courts28 Sept 1989Dismissed
Krushna Chandra Mohanty Vs State of Orissa
Orissa High Court · (1990) 69 CLT 330
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 209, 227, 317Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts27 Sept 1989Dismissed
P. Dandapani Dora Vs District Judge and Another
Orissa High Court · (1990) 69 CLT 279
Constitution of India, 1950 — Article 226, 227, 309Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 — Rule 10, 11, 4, 6, 8
High Courts26 Sept 1989
Kamlesh Kumar Niranjan Vs Union of India and Others
Orissa High Court · (1990) 69 CLT 623
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15, 15(3), 16Constitution of India, 1950 — Article 226
High Courts26 Sept 1989Allowed
State Vs Sahadev Dalal
Orissa High Court · (1990) CriLJ 1581 : (1990) 3 OCR 59 : (1989) 2 OLR 441
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 468(2)(3)Orissa Forest Act, 1972 — Section 2, 27, 27(2), 27(3)
High Courts26 Sept 1989Allowed
State Vs Sahadev Dalabehera
Orissa High Court · (1989) 2 OLR 441
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Orissa Forest Act, 1972 — Section 2, 27, 27(2), 27(3)
High Courts22 Sept 1989
Bijoy Kumar Pani Vs State of Orissa and Others
Orissa High Court · (1990) 1 ACC 354 : (1990) 69 CLT 97
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 217
High Courts22 Sept 1989Dismissed
M.S. Jaggi Vs Hon'ble Sri Justice K.P. Mohapatra
Orissa High Court · (1989) 2 OCR 445
High Courts22 Sept 1989Dismissed
State of Orissa and Another Vs Dinanat Mohanto and Others
Orissa High Court · (1990) 69 CLT 465
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 80
High Courts21 Sept 1989Dismissed
Gadadhar Mohapatra Vs State of Orissa
Orissa High Court · (1990) 70 CLT 157
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts20 Sept 1989
Niranjan Swain Vs State of Orissa and Others
Orissa High Court · (1983) 55 CLT 114
Arbitration Act, 1940 — Section 11, 12, 14(2), 2, 2(C)
High Courts20 Sept 1989Dismissed
Govinda Panda Vs Panchanan Rath and Others
Orissa High Court · (1989) 2 OCR 507
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Sept 1989Allowed
Kirtan Swain Vs Gadadhar Pallai
Orissa High Court · (1989) 2 OCR 547
Criminal Procedure Code, 1973 (CrPC) — Section 386