High Courts19 Sept 1989Dismissed
Dhruba Charan Sena Vs Hemalata Dei
Orissa High Court · (1989) 68 CLT 789 : (1990) 1 DMC 162
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 6 of 21
High Courts18 Sept 1989Allowed
Smt. Sudharani Dey Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 612
Constitution of India, 1950 — Article 226, 227Orissa Education Code — Article 316, 441Orissa Municipal Rules, 1953 — Rule 427
High Courts18 Sept 1989Allowed
J.B. Patnaik Vs Bennett Coleman and Co. Ltd. and Others
Orissa High Court · AIR 1990 Ori 107
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1)(4), Order 6 Rule 16, 151Constitution of India, 1950 — Article 19(1)
High Courts18 Sept 1989Partly Allowed
Oscar Vs Barbil Municipality
Orissa High Court · AIR 1990 Ori 207
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 29 Rule 2, 79Orissa Municipal Act, 1950 — Section 130, 349, 87, 9, 92
High Courts18 Sept 1989
Pravabati Jena Vs Ram Kumar Agarwal and Another
Orissa High Court · (1990) 1 ACC 563
Constitution of India, 1950 — Article 41
High Courts16 Sept 1989Dismissed
Rabisingh Naik Vs Arjun Majhi and Others
Orissa High Court · (1990) 69 CLT 82
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 149, 301, 302
High Courts15 Sept 1989Allowed
Maharastra Vegetable Products Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (1990) 3 OCR 108
Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(3), 305(6)
High Courts14 Sept 1989Dismissed
Ananda Chandra Mohanty Vs Jharsuguda Municipal Council and Others
Orissa High Court · (1990) 69 CLT 264
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FOrissa Municipal Act, 1950 — Section 71, 71(1), 71(2), 73, 73(1)
High Courts14 Sept 1989Allowed
The Leather Corporation of Orissa Ltd. Vs Assistant Collector, Central Excise and Others
Orissa High Court · (1990) 69 CLT 201 : (1990) 25 ECC 441
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts13 Sept 1989Dismissed
Govinda Chandra Mohanty Vs Commissioner of Sales Tax and Others
Orissa High Court · (1990) 77 STC 209
Orissa Sales Tax Act, 1947 — Section 23, 23(4)Orissa Sales Tax Rules, 1947 — Rule 80, 90A
High Courts13 Sept 1989Dismissed
State of Orissa Vs Purna Chandra Das
Orissa High Court · (1990) 69 CLT 63
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 408
High Courts12 Sept 1989Dismissed
State of Orissa Vs Bholanath Nayak
Orissa High Court · (1989) 68 CLT 853
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts12 Sept 1989Dismissed
State of Orissa Vs Jagannath ' Jagabandhu Behera
Orissa High Court · (1989) 68 CLT 831
Penal Code, 1860 (IPC) — Section 395, 396
High Courts11 Sept 1989Allowed
Umakanta Pradhan Vs Sub-divisional Judl. Magistrate-cum-House Rent Controller, Bhubaneswar and Others
Orissa High Court · (1990) 69 CLT 207
Orissa General Clauses Act, 1937 — Section 5, 5(1)Orissa House Rent Control Act, 1967 — Section 1(4), 7, 7(2), 7(4)
High Courts09 Sept 1989Allowed
Sri Pitambar Swain Vs Ainthu alias Ashok kumar Sahu and Another
Orissa High Court · (1989) 2 OCR 652
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 376
High Courts09 Sept 1989Dismissed
Razak Rice and Oil Mills Vs Sri Bharat Narayan Patnaik, Food Inspector, Berharnpur Municipality and Another
Orissa High Court · (1989) 2 OCR 17
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 448, 465, 537Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 13(2), 15A, 16(1), 16A
High Courts08 Sept 1989Allowed
Susil Lugun Vs State of Orissa
Orissa High Court · (1989) 68 CLT 767
Penal Code, 1860 (IPC) — Section 302, 323, 326, 396
High Courts08 Sept 1989Dismissed
Nilakantha Pati Vs Ananta Misra and Another
Orissa High Court · (1990) 69 CLT 59
Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 25, 7Penal Code, 1860 (IPC) — Section 306, 323, 498
High Courts08 Sept 1989Allowed
State Transport Accounts Association and Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (1992) 1 LLJ 397
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25L, 25N
High Courts07 Sept 1989Allowed
Ramesh Chandra Dash Vs The Chairman, Paradeep Port Trust and Others
Orissa High Court · (1990) 70 CLT 263
Paradip Port Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10, 26, 26(1), 29