High Courts06 Apr 1990Dismissed
Sri. Suryanarayan Tripathy Vs Ch. Kamalanatham and Others
Orissa High Court · (1990) 70 CLT 469
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 397(2)Penal Code, 1860 (IPC) — Section 109, 166
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 17 of 23
High Courts06 Apr 1990Allowed
Arjun Das Agarwalla Vs State of Orissa
Orissa High Court · (1990) 2 OLR 457
Penal Code, 1860 (IPC) — Section 120B, 471
High Courts06 Apr 1990Partly Allowed
Smt. Aratibala Mohanty Vs State Bank of India and Others
Orissa High Court · AIR 1991 Ori 260 : (1990) 70 CLT 205
Contract Act, 1872 — Section 172, 173
High Courts06 Apr 1990Allowed
Akhaya Kumar Sahoo Vs Chhabirani Seth and Another
Orissa High Court · (1991) 1 ACC 309 : (1991) ACJ 468 : AIR 1991 Ori 218 : (1991) 71 CLT 176
Motor Vehicles Act, 1939 — Section 95(2)
High Courts06 Apr 1990Allowed
Mst. Sachi Sahoo Vs Sri Ekadasia Sahoo
Orissa High Court · (1990) 2 DMC 462
Hindu Marriage Act, 1955 — Section 10, 13(1), 28
High Courts05 Apr 1990Allowed
Prafulla Kumar Behera Vs Mangalu Samal
Orissa High Court · (1990) 1 OLR 511
Limitation Act, 1963 — Section 26Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts05 Apr 1990Allowed
Satya ' Satyananda Mahakur Vs Raghu Mahakur and Others
Orissa High Court · (1990) 70 CLT 176
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 146
High Courts05 Apr 1990Allowed
Baikuntha alias Baikuntha Nath Naik Vs Nilamani Bantha
Orissa High Court · (1990) 69 CLT 836 : (1991) CriLJ 59
Penal Code, 1860 (IPC) — Section 408, 468, 477A
High Courts05 Apr 1990
Sushila Industries and Others Vs Deputy Commissioner of Income Tax
Orissa High Court · (1990) 70 CLT 142 : (1992) 75 CompCas 704 : (1992) 198 ITR 332
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10Foreign Exchange Regulation Act, 1947 — Section 23C
High Courts05 Apr 1990Allowed
State of Orissa and etc. Vs Nrusingha Charan Barik
Orissa High Court · (1990) CriLJ 1676
Penal Code, 1860 (IPC) — Section 141, 201, 302, 34, 376
High Courts05 Apr 1990Dismissed
Nrusingha Charan Sahoo Vs Sukanti Sahoo
Orissa High Court · (1990) 3 OCR 371
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts04 Apr 1990Allowed
Chunilal Thakkar Vs Walamjee Khemji (dead) after him, Jayantilal Nalamjee Thakkar and Others
Orissa High Court · (1990) 70 CLT 198
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4
High Courts04 Apr 1990Dismissed
Sachidananda and Another Vs Bichitrananda and Others
Orissa High Court · AIR 1990 Ori 172 : (1990) 70 CLT 16
Succession Act, 1925 — Section 372, 373(2), 373(3), 373(4), 383
High Courts04 Apr 1990Dismissed
Annapurna Jena Vs State of Orissa
Orissa High Court · (1990) 70 CLT 194 : (1990) CriLJ 1577
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 207A, 319, 482Penal Code, 1860 (IPC) — Section 109, 201, 202, 302, 323
High Courts04 Apr 1990Dismissed
State of Orissa Vs Ranganath Ramanuja Das
Orissa High Court · (1990) 70 CLT 137
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 242, 251, 464, 465, 535
High Courts04 Apr 1990Allowed
Sri. Sunirmal Maity and Others Vs Sri. Shaktipada Adhak and Others
Orissa High Court · (1990) 69 CLT 764
Evidence Act, 1872 — Section 1Orissa Land Reforms Act, 1960 — Section 15(1)
High Courts02 Apr 1990Dismissed
Janaki Kumari Das Vs Gajendra Das
Orissa High Court · (1991) 1 DMC 96
Penal Code, 1860 (IPC) — Section 493, 494
High Courts30 Mar 1990Allowed
Bira Kishore Mohapatra Vs Sundar Bhoi alias Bati Mundia and Others
Orissa High Court · (1990) 70 CLT 72
Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 227, 228, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts30 Mar 1990Dismissed
Padma Sabat Vs Susila Gouda and Others
Orissa High Court · (1990) 70 CLT 127
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 471, 475Penal Code, 1860 (IPC) — Section 109, 419, 463, 467
High Courts29 Mar 1990Allowed
Fanindranath Jena and Another Vs Purna Chandra Sarnal and Others
Orissa High Court · (1990) 69 CLT 826
Constitution of India, 1950 — Article 226Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 7(4)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 — Rule 16, 16(1)