High Courts21 Dec 1990Allowed
Bhakta Charan Mallik Vs Nataorar Mallik and Others
Orissa High Court · AIR 1991 Ori 319
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 6 Rule 5
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 1 of 23
High Courts21 Dec 1990Allowed
Kulamani Pradhan and Another Vs Giridhari Mohanty and Others
Orissa High Court · (1991) 1 OLR 209
Stamp Act, 1899 — Article 3
High Courts21 Dec 1990Allowed
Rostam Khan Vs Commissioner of Endowments and Others
Orissa High Court · (1991) 1 OLR 297
Civil Procedure Code, 1908 (CPC) — Section 144Orissa Hindu Religious Endowments Act, 1951 — Section 68
High Courts20 Dec 1990Allowed
Tilotama Bewa Vs Tirtha Dehuri and Another
Orissa High Court · (1991) 1 OLR 214
High Courts19 Dec 1990Partly Allowed
The New India Assurance Co. Ltd. Vs Sri Harbanslal Agrawal
Orissa High Court · AIR 1991 Ori 187
Arbitration Act, 1940 — Section 23, 29Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 2, 3
High Courts19 Dec 1990
Indian Metals and Ferro Alloys Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1992) 195 ITR 539
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 72A, 72A(1), 72A(2), 72A(3)
High Courts17 Dec 1990Allowed
Sri Jagar Singh Vs State of Orissa
Orissa High Court · (1991) 71 CLT 434 : (1991) 1 OLR 335
Administrative Service (Pay) Rules, 1954 — Rule 9(4), 9(6)
High Courts17 Dec 1990Partly Allowed
Shyama Charan Pradhan and Others Vs Naikhani Thakurani and Others
Orissa High Court · AIR 1991 Ori 221 : (1991) 71 CLT 339 : (1991) 1 OLR 181
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41
High Courts15 Dec 1990Allowed
A. Karmaraju Patro Vs State of Orissa
Orissa High Court · (1991) CriLJ 2009 : (1991) 1 OLR 154
Penal Code, 1860 (IPC) — Section 376
High Courts14 Dec 1990Dismissed
Umakanta Mahanta Vs The State
Orissa High Court · (1991) CriLJ 2024
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 1990Allowed
Jogendra Singh Vs State of Orissa
Orissa High Court · (1991) CriLJ 2331 : (1991) 1 OLR 201
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts11 Dec 1990Allowed
Dillip Kumar Sahu Vs State and Others
Orissa High Court · (1991) 1 OLR 199
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts11 Dec 1990Dismissed
Bisra Stone Lime Company Ltd. Vs Their Workmen Mohender Dip and Others
Orissa High Court · (1992) 1 LLJ 616
Industrial Disputes Act, 1947 — Section 25F
High Courts10 Dec 1990Allowed
Ganesh Prasad Saha Vs The State of Orissa
Orissa High Court · (1991) 1 OLR 278
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482
High Courts10 Dec 1990Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Raghunath Muduli and Others
Orissa High Court · (1992) 2 ACC 653 : (1992) ACJ 117 : AIR 1991 Ori 173
Motor Vehicles Act, 1939 — Section 2(24), 95(1)
High Courts07 Dec 1990Dismissed
Brundaban Rath and Others Vs Tarakanta Das and Another
Orissa High Court · (1991) 1 OLR 195
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts06 Dec 1990Dismissed
Soodha Somana and Another Vs State of Orissa
Orissa High Court · (1991) CriLJ 2185
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 35, 37, 54
High Courts05 Dec 1990Dismissed
Central Coal Fields Limited and Others Vs Talcher Municipality and Another
Orissa High Court · (1991) 1 OLR 189
Constitution of India, 1950 — Article 285(1)Orissa Municipal Act, 1950 — Section 131(1), 290
High Courts30 Nov 1990Partly Allowed
Utkal Asbestos Ltd. Vs T.S. Rao and Another
Orissa High Court · (1991) 62 FLR 972 : (1993) 3 LLJ 726
Industrial Disputes Act, 1947 — Section 25F
High Courts30 Nov 1990Dismissed
The Executive Officer, Puri Municipality Vs Rama Naik and Others, Smt. Kasturi Bewa and Others and Duari Nayak and Others
Orissa High Court · (1991) 1 OLR 175
Payment of Gratuity Act, 1972 — Section 1(3)