High Courts03 May 1990Dismissed
Orissa State Road Transport Corporation Vs Executive Officer, Dhenkanal Municipality and Others
Orissa High Court · (1990) 70 CLT 635
Orissa Municipal Act, 1950 — Section 263, 264, 273A, 3(1)
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 15 of 23
High Courts03 May 1990Dismissed
Gadadhar Satpathy (After him) Sankarsan Satpathy Vs Para Dibya and Others
Orissa High Court · (1990) 70 CLT 65
High Courts02 May 1990Allowed
Indramani Jena Vs Minjilata Jena and Another
Orissa High Court · (1991) 2 DMC 545
Criminal Procedure Code, 1973 (CrPC) — Section 126(2)
High Courts02 May 1990Allowed
Govinda Pradhan and Another Vs The State
Orissa High Court · (1990) 70 CLT 409 : (1991) CriLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 396
High Courts02 May 1990Allowed
Srinivas Pradhan Vs State of Orissa
Orissa High Court · (1990) 70 CLT 164
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18
High Courts27 Apr 1990Dismissed
Jagannath Meher and Others Vs Anjana Dharuani and Others
Orissa High Court · (1990) 70 CLT 568
Criminal Procedure Code, 1973 (CrPC) — Section 145Divorce Act, 1869 — Section 32Orissa Land Reforms Act, 1960 — Section 22, 22(10), 23, 23(1), 23(2)
High Courts27 Apr 1990Allowed
The Orissa State Electricity Board Vs Indian Metals and Ferro Alloys Ltd.
Orissa High Court · AIR 1991 Ori 59
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 16Contract Act, 1872 — Section 65 , 66
High Courts27 Apr 1990Dismissed
Biranchi Kumar Nayak Vs Collector and Dist. Magistrate and Others
Orissa High Court · (1990) 70 CLT 523
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 2, 5Orissa Merged Territories (Village Offices, Abolition) Amendment Act, 1976 — Section 5(1), 5B
High Courts26 Apr 1990Allowed
Kairu ' Kai Kisan and Another Vs Smt. Munki Kisani and Others
Orissa High Court · (1990) 70 CLT 396
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, 47
High Courts26 Apr 1990Allowed
Kusum Jena and Others Vs Nakhi Dei and Others
Orissa High Court · (1993) 2 OLR 449
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 22
High Courts26 Apr 1990Allowed
Bishnu Prasad Das Vs State of Orissa
Orissa High Court · (1991) 1 ACC 91 : (1991) ACJ 544 : (1990) 70 CLT 445
Penal Code, 1860 (IPC) — Section 279, 304, 337, 338
High Courts26 Apr 1990Allowed
Sadhu Singh Vs Pyarelal Singh Punjabi
Orissa High Court · (1990) 70 CLT 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 66, Order 21 Rule 66(3), Order 21 Rule 66(4), Order 21 Rule 72
High Courts25 Apr 1990Dismissed
Dillip Kumar Agarwalla Vs State of Orissa
Orissa High Court · (1990) 3 OCR 270
Criminal Procedure Code, 1973 (CrPC) — Section 391Orissa Prevention of Food Adulteration Rules, 1959 — Rule 4(2), 50Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 23(1A)
High Courts25 Apr 1990Dismissed
Peddini Erraya Reddy and Another Vs Smt. Peddini Sarana
Orissa High Court · (1990) 70 CLT 236 : (1991) 2 DMC 322
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Apr 1990Dismissed
Pitambar Mishra Vs Chandra Sekhar Panda and Another
Orissa High Court · (1990) CriLJ 1892 : (1990) 2 OLR 3
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 202, 202(1), 256(1)Penal Code, 1860 (IPC) — Section 427, 448
High Courts25 Apr 1990Allowed
Surendra Mishra and Others Vs Judhistir Pani
Orissa High Court · (1990) 70 CLT 771
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Limitation Act, 1963 — Section 5
High Courts25 Apr 1990Dismissed
Janaki Kumari Das Vs Gajendra Das
Orissa High Court · (1990) 70 CLT 457
Penal Code, 1860 (IPC) — Section 493
High Courts24 Apr 1990Allowed
Banabehari Das Vs State of Orissa
Orissa High Court · (1990) 70 CLT 354
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Act, 1974 — Section 1(3)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 16, 16(2)
High Courts24 Apr 1990
Sarbeswar Rath and Another Vs Consolidation Officer and Others
Orissa High Court · (1992) 2 OLR 362
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36Transfer of Property Act, 1882 — Section 54
High Courts24 Apr 1990
Bidyadhar Jena Vs State of Orissa
Orissa High Court · (1990) 70 CLT 375 : (1991) CriLJ 2700
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 9A