High Courts29 Aug 1989Allowed
Madhusudan Mohapatra Vs Lingaraj Mohapatra and Others
Orissa High Court · (1990) 1 OLR 34
Civil Procedure Code, 1908 (CPC) — Section 92Court Fees Act, 1870 — Article 2A, 3A, 7Religious Endowments Act, 1863 — Section 1
COURT ARCHIVE
Orissa High Court judgments, 1989
416 judgments · page 8 of 21
High Courts28 Aug 1989Allowed
Kamini Bewa Vs Srimati Dei and Others
Orissa High Court · AIR 1990 Ori 155 : (1990) 69 CLT 41
Partition Act, 1893 — Section 4
High Courts28 Aug 1989Allowed
Rabindra Sethi Vs Premalata Sethi
Orissa High Court · (1989) 2 OCR 574
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Aug 1989Allowed
Dambarudhar Pradhan Vs Ramesh Chandra Gadnaik and Others
Orissa High Court · (1989) 2 OCR 594
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts25 Aug 1989
The New India Assurance Co. Ltd. Vs Nandula Manganna Sastry and Others
Orissa High Court · (1990) ACJ 818 : AIR 1990 Ori 105
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts25 Aug 1989
Keshab Chandra Pradhan Vs Kishore Chandra Mishra
Orissa High Court · (1989) 2 OCR 576
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts25 Aug 1989Dismissed
Keshab Chandra Pradhan Vs Kishore Chandra Misra
Orissa High Court · (1990) 69 CLT 23
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts25 Aug 1989Allowed
Dambarudhar Pradhan Vs Ramesh Chandra Gadnaik
Orissa High Court · (1990) 69 CLT 75
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts24 Aug 1989Dismissed
P.V.S. Murty Vs Chief General Manager, State Bank of India and Others
Orissa High Court · (1991) 1 OLR 348
Constitution of India, 1950 — Article 226
High Courts24 Aug 1989Allowed
Photo Emporium Vs Additional District Magistrate and Others
Orissa High Court · (1990) 1 OLR 41 : (1990) 77 STC 199
High Courts24 Aug 1989Allowed
Orissa Vegetable Oil Complex Ltd. Vs Union of India (UOI)
Orissa High Court · AIR 1990 Ori 51 : (1989) 68 CLT 801
Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 421, 443, 511
High Courts24 Aug 1989Allowed
Adikanda Jena Vs State of Orissa and Others
Orissa High Court · (1990) 1 OLR 234
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(2)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 11, 21, 21(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts22 Aug 1989Dismissed
Laxmiswar Tamudia Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 572 : (1989) 68 CLT 857 : (1990) 1 LLJ 358
Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 11A(1)Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Regulation 61
High Courts22 Aug 1989Allowed
Madhabananda Jena Vs Orissa State Electricity Board and Others
Orissa High Court · (1989) 68 CLT 684 : (1989) 68 CLT 634 : (1990) 1 LLJ 463
Industrial Disputes Act, 1947 — Section 2, 2(00)
High Courts21 Aug 1989Dismissed
Gadadhar Baliarsingh Vs Srinivas Misra and Others
Orissa High Court · (1990) CriLJ 1190
Criminal Procedure Code, 1973 (CrPC) — Section 457, 457(1), 523Penal Code, 1860 (IPC) — Section 352, 379
High Courts21 Aug 1989Dismissed
Paradip Port Trust Vs Union of India (UOI) and Others
Orissa High Court · (1990) 26 ECC 319
Customs Act, 1962 — Section 131, 18, 26, 27, 46Limitation Act, 1963 — Section 5
High Courts18 Aug 1989Dismissed
Bauli Charan Behera Vs State of Orissa and Others
Orissa High Court · (1989) 2 OLR 338
High Courts18 Aug 1989Dismissed
Batai Chittamma Vs Revenue Officer-cum-Tahasildar, Berhampur and Others
Orissa High Court · AIR 1990 Ori 136
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 39, 40A, 40B, 41, 43
High Courts17 Aug 1989Allowed
The Republic of India Vs Basanta Kumar Sahu and Another
Orissa High Court · (1989) 68 CLT 732
Criminal Procedure Code, 1973 (CrPC) — Section 161, 240Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts17 Aug 1989
Executive Engineer, Sundargarh R. and B. Division and Others Vs Mohan Prasad Sahu
Orissa High Court · AIR 1990 Ori 26
Constitution of India, 1950 — Article 14, 299Contract Act, 1872 — Section 3, 7