COURT ARCHIVE

Orissa High Court judgments, 1989

416 judgments · page 9 of 21

High Courts17 Aug 1989Allowed

Harishankar Acharya Vs State of Orissa and Others

Orissa High Court · (1990) 1 OLR 38

Orissa Education (Management of Private Schools) Rules, 1980 — Rule 4(3)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 21(2), 9A

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High Courts17 Aug 1989

State of Orissa Vs Bata alias Khandi Sethi

Orissa High Court · (1990) CriLJ 1087

Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 302, 303, 304, 323, 324

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High Courts17 Aug 1989Dismissed

State Vs Lawrance Barla and Others

Orissa High Court · (1989) 68 CLT 663

Criminal Procedure Code, 1973 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 366, 366A, 375, 376

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High Courts17 Aug 1989Dismissed

Officiating Common Manager, Bhingarpur Debottar Estate and Another Vs Brahman Nijon, Uttar Bada and Dakshinabada and Others

Orissa High Court · AIR 1990 Ori 190

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 100Registration Act, 1908 — Section 28Transfer of Property Act, 1882 — Section 54

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High Courts17 Aug 1989Allowed

Kumud Mahapatra and Another Vs Abhina Mallick and Others

Orissa High Court · (1990) 69 CLT 50 : (1990) CriLJ 2646 : (1989) 2 OCR 486

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439(2)Penal Code, 1860 (IPC) — Section 109, 120B, 302, 302A, 307

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High Courts16 Aug 1989Dismissed

Subash Chandra Panda Vs State of Orissa

Orissa High Court · (1989) 68 CLT 648

Bihar and Orissa Excise Act, 1915 — Section 15, 2(14), 47, 70, 74Criminal Procedure Code, 1973 (CrPC) — Section 165, 235(2), 360Penal Code, 1860 (IPC) — Section 302

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High Courts11 Aug 1989Allowed

Sanapalla Kamayya and Others Vs Hamidi Rajanna and Others

Orissa High Court · (1989) 68 CLT 840

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146

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High Courts10 Aug 1989Allowed

Smt. Bhaktilata Misra Vs Smt. Manguli Dei and Another

Orissa High Court · (1990) 1 OLR 20

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 58

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High Courts10 Aug 1989Dismissed

Braja Behera and Others Vs Gandaram Behera and Others

Orissa High Court · AIR 1990 Ori 94 : (1990) 69 CLT 26

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A

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High Courts10 Aug 1989Allowed

Bikram Kishore Satpathy alias Bikram Satpathy Vs Sridhar Satpathy and Others

Orissa High Court · (1989) 68 CLT 568

Juvenile Justice Act, 1986 — Section 2, 27(2), 32, 37(2), 7(2)Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts09 Aug 1989

Gopal Chandra Jena Vs Sri Laxmi Narayan Bijo Maura Alava and Another

Orissa High Court · AIR 1990 Ori 98

Suits Valuation Act, 1887 — Section 8

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High Courts09 Aug 1989Allowed

G. Laxminarayana Vs State of Orissa

Orissa High Court · (1990) 1 ACC 405 : (1990) ACJ 916

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts09 Aug 1989Dismissed

Brundaban Chandra Jew Vs Binod Majhi and Others

Orissa High Court · (1989) 68 CLT 737

Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8Orissa Land Reforms Act, 1960 — Section 36A

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High Courts08 Aug 1989Dismissed

Shri Durga Charan Routray Vs Narasingha Charan Das

Orissa High Court · (1990) 69 CLT 163

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10

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High Courts08 Aug 1989Allowed

Chaitanya Sahoo Vs S.N. Tripathy

Orissa High Court · (1989) 2 OLR 390

Industrial Disputes Act, 1947 — Section 2, 25T, 34, 34(1), 39

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High Courts08 Aug 1989Allowed

Chief Secretary, Government of Orissa, Bhubaneswar and Others Vs Sri Jyotindranath Bose and Others

Orissa High Court · (1990) 69 CLT 92

Civil Procedure Code, 1908 (CPC) — Section 80Orissa Estates Abolition Act, 1951 — Section 6, 7, 9

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High Courts07 Aug 1989Allowed

Gouranga Charan Baral Vs Jagannath Baral

Orissa High Court · (1990) 69 CLT 70

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31

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High Courts07 Aug 1989Allowed

Surekha Mrudangia Vs Ramahari Mrudangia

Orissa High Court · (1989) 68 CLT 676 : (1990) CriLJ 639 : (1990) 2 RCR(Criminal) 54

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 421, 421(1), 60

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High Courts04 Aug 1989Dismissed

Gokulananda Mohanty Vs State of Orissa

Orissa High Court · (1989) 68 CLT 436

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5

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High Courts04 Aug 1989

P. Rama Rao and Sons and Others Vs State of Orissa

Orissa High Court · (1990) 77 STC 303

Orissa Sales Tax Act, 1947 — Section 12, 12(4), 12(8)Orissa Sales Tax Rules, 1947 — Rule 93H

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