High Courts15 May 1990Dismissed
State of Orissa Vs Rajkishore Rout and Others
Orissa High Court · (1991) 1 OLR 289
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 14 of 23
High Courts14 May 1990Allowed
Rourkela Mazdoor Sabha and Others Vs Rourkela Steel Plant and Others
Orissa High Court · (1992) 1 LLJ 571
High Courts11 May 1990Allowed
Sanyasi @ Sanya Pradhan and Others Vs Additional District Magistrate and Others
Orissa High Court · (1990) 1 OLR 593
Orissa Land Reforms Act, 1960 — Section 14, 14(1), 14(2), 2(25), 2(31)
High Courts11 May 1990Allowed
Panchanan Rout Vs State of Orissa
Orissa High Court · (1991) CriLJ 2442
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(2)
High Courts11 May 1990Allowed
Nilambar Satpathy Vs Prema Ganda and Others
Orissa High Court · (1990) 70 CLT 662
Orissa Land Reforms (Amendment) Act, 1976 — Section 23AOrissa Land Reforms Act, 1960 — Section 22, 23(1), 23A
High Courts10 May 1990
Nidhi Sahu Vs State of Orissa
Orissa High Court · (1990) 70 CLT 558
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313, 342, 405, 537Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 44H
High Courts09 May 1990
State of Orissa Vs Biswanath Joshi Biswanath Joshi Vs State of Orissa
Orissa High Court · (1990) 2 OLR 15
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Essential Commodities Act, 1955 — Section 7Orissa Prevention of Food Adulteration Rules, 1959 — Rule 2, 7, 7(1), 7(5)
High Courts09 May 1990Allowed
Radhakrushna Das Vs Mrutunjaya Das and Others
Orissa High Court · (1990) 70 CLT 639 : (1990) CriLJ 2363
Criminal Procedure Code, 1973 (CrPC) — Section 256, 317Penal Code, 1860 (IPC) — Section 34, 427, 448
High Courts09 May 1990Dismissed
Namabati Bhoi and Another Vs State of Orissa and Others
Orissa High Court · (1990) 70 CLT 603
Constitution of India, 1950 — Article 226, 227Orissa Land Reforms Act, 1960 — Section 22, 39, 40B
High Courts08 May 1990
Sri Radha Kanta Padhi Vs The State of Orissa and Others
Orissa High Court · (1991) 2 ACC 372 : (1991) 71 CLT 733
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 112, 113, 117, 130, 200Penal Code, 1860 (IPC) — Section 207, 213, 3, 39, 4
High Courts08 May 1990Dismissed
Subhan Vs State of Orissa
Orissa High Court · (1990) 70 CLT 732
Arms Act, 1959 — Section 25, 27, 3, 39Arms Rules, 1962 — Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 195, 195(1), 20(2)
High Courts08 May 1990Allowed
Crown Re-rollers Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · (1990) 2 OLR 7
Orissa Sales Tax Act, 1947 — Section 5(1), 6
High Courts07 May 1990
Dinabandhu Sahoo Vs Budhi Debi (dead) (and after her) Narasingh Parida
Orissa High Court · AIR 1991 Ori 215
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), 107, 107(2)
High Courts07 May 1990
Smt. Basanta Sahu Vs Padma Charan Sahu and Others
Orissa High Court · (1991) 1 OLR 138
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts07 May 1990
Smt. Namita Poul Choudhury @ Biswas and Another Vs Bank of Baroda and Another
Orissa High Court · AIR 1991 Ori 115
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 51, 52, 53
High Courts07 May 1990Allowed
Bhagirathi Routray and etc. Vs State of Orissa
Orissa High Court · (1990) 70 CLT 813 : (1991) CriLJ 209
Penal Code, 1860 (IPC) — Section 34, 409, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(1)
High Courts07 May 1990Dismissed
Bharat Sahu Vs The Excutive Officer, Municipality
Orissa High Court · (1990) 70 CLT 689
Criminal Procedure Code, 1973 (CrPC) — Section 313Orissa Municipal Act, 1950 — Section 264, 266, 267, 268, 269
High Courts03 May 1990
Orissa Mining Corporation Limited Vs Messrs Ferro Alloys Corporation Limited and Another
Orissa High Court · (1990) 70 CLT 131
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 2A, Order 12 Rule 6, 148Evidence Act, 1872 — Section 58
High Courts03 May 1990Allowed
Rama Chandra Sahu Vs State of Orissa
Orissa High Court · (1990) 70 CLT 123
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts03 May 1990Allowed
Abhiram Naik Vs Krushna Chandra Naik and Others
Orissa High Court · (1990) 70 CLT 190
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17, 151Limitation Act, 1963 — Section 5