High Courts24 Apr 1990
Ch. Gurumurty Patra Vs State of Orissa
Orissa High Court · (1990) 3 OCR 305
Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 19(2), 7
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 16 of 23
High Courts23 Apr 1990Allowed
Ram Prasanna Dash Vs Bhabani Devi
Orissa High Court · (1992) 2 DMC 134 : (1990) 1 OLR 548
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 401, 402Hindu Marriage Act, 1955 — Section 11, 5
High Courts20 Apr 1990Allowed
Santilata Pradhan Vs Mrutunjaya Pradhan
Orissa High Court · (1990) 70 CLT 702 : (1991) 1 DMC 256
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 397, 401
High Courts20 Apr 1990Dismissed
Nikunja Kishore Pradhan Vs State Bank of India and Others
Orissa High Court · (1990) 70 CLT 416
Contract Act, 1872 — Section 128, 137Income Tax Act, 1961 — Section 172
High Courts18 Apr 1990Dismissed
Sri Sibanarayan Singh Deo Vs State of Orissa and Others
Orissa High Court · (1990) 2 OLR 141
Orissa Land Reforms Act, 1960 — Section 2, 2(14), 2(5)
High Courts18 Apr 1990Allowed
Chandramani Sahu and Others Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 205
Land Acquisition Act, 1894 — Section 17, 17(1)(4), 5A, 6
High Courts18 Apr 1990Dismissed
Sibanarayan Singh Deo Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 116
High Courts17 Apr 1990
Madan Mohan Samantray Vs Union of India (UOI) and Others
Orissa High Court · (1991) 188 ITR 306
Income Tax Act, 1961 — Section 269C, 269D, 269E, 269F, 269G
High Courts17 Apr 1990Allowed
Sarag Podh and Another Vs Beti Khai Thapa and Others
Orissa High Court · (1990) 70 CLT 745
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 22, 22(1), 22(2)
High Courts16 Apr 1990Dismissed
Krishna Kumari Panda and Others Vs State and Another
Orissa High Court · (1990) 70 CLT 657
Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 301, 302Dowry Prohibition Act, 1961 — Section 4, 6APenal Code, 1860 (IPC) — Section 34, 498A
High Courts13 Apr 1990Allowed
State of Orissa Vs Achaya Charan Choudhury and Others
Orissa High Court · (1990) 70 CLT 371
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Orissa Forest Act, 1972 — Section 56, 56(1), 57
High Courts13 Apr 1990
Chetti Balakrishnamma alias Balakrishna Vs Chetti Chandrasekhar Rao and Others
Orissa High Court · AIR 1991 Ori 332
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Succession Act, 1925 — Section 111, 112, 113, 59Transfer of Property Act, 1882 — Section 5
High Courts13 Apr 1990Dismissed
Kelucharan Das Vs Orissa State Electricity Board and Another
Orissa High Court · (1990) 70 CLT 447 : (1992) 1 LLJ 882
Electricity (Supply) Act, 1948 — Section 79Industrial Employment (Standing Orders) Act, 1946 — Section 15
High Courts13 Apr 1990Allowed
Raghunath Gantayat and Another Vs State of Orissa
Orissa High Court · (1990) 70 CLT 713
Penal Code, 1860 (IPC) — Section 10, 477A, 91Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts13 Apr 1990Allowed
State of Orissa Vs Abhaya Charan Choudhury and Others
Orissa High Court · (1990) 3 OCR 379
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Orissa Forest Act, 1972 — Section 56, 56(1), 56(2), 57, 59
High Courts10 Apr 1990
Leti ' Jayadeb Roy and Another Vs The State
Orissa High Court · (1990) 2 OLR 219
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 339Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 1990Dismissed
Shadi Ram Sharma and Dhancholia and Others Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 783
Emergency Risks (Factories) Insurance Act, 1962 — Section 1(3)Orissa General Clauses Act, 1937 — Section 5, 6Orissa House Rent Control Act, 1967 — Section 1(4)
High Courts09 Apr 1990Allowed
Trilochan Rout and Others Vs State of Orissa
Orissa High Court · (1990) 1 OLR 512
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 148, 149, 321, 337
High Courts09 Apr 1990Dismissed
Manilal Vs Dasarathi Sahu and Others
Orissa High Court · (1990) 69 CLT 860
Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 1990Allowed
Sudarsan Sahu Vs State of Orissa
Orissa High Court · (1990) 3 OCR 550
Essential Commodities Act, 1955 — Section 7