COURT ARCHIVE

Orissa High Court judgments, 1990

444 judgments · page 18 of 23

High Courts27 Mar 1990Allowed

Orissa Electrical Engineers Service Association and Another Vs State of Orissa and Others

Orissa High Court · (1990) 70 CLT 389

Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1)Constitution of India, 1950 — Article 14, 16Orissa Service Code, 1939 — Rule 226

Read judgment

High Courts27 Mar 1990Allowed

Purusottam Kar and Others Vs Jagannath Mahaprabhu and Others

Orissa High Court · (1990) 70 CLT 462

Constitution of India, 1950 — Article 221, 226Orissa Estates Abolition Act, 1951 — Section 3, 3A, 7, 8(2), 8AOrissa Land Reforms Act, 1960 — Section 15(1)

Read judgment

High Courts27 Mar 1990Allowed

Jagabandhu Puranpanda Vs The Dist. Magistrate and Another

Orissa High Court · (1990) 70 CLT 171

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 2, 3(2), 3(4), 4(3)Penal Code, 1860 (IPC) — Section 307, 332, 34, 504

Read judgment

High Courts23 Mar 1990Allowed

Sri. Brundaban Chandra Jew Thakur Vs The State of Orissa and Others

Orissa High Court · (1990) 70 CLT 366

Orissa Estates Abolition Act, 1951 — Section 6, 7

Read judgment

High Courts23 Mar 1990Allowed

Collector Vs Nisamani Bewa and Others etc. etc.

Orissa High Court · (1990) 70 CLT 706

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 11, 18, 19, 23, 28

Read judgment

High Courts23 Mar 1990Allowed

Babaji alias Braja Kumar Mohanty Vs State of Orissa

Orissa High Court · (1990) 70 CLT 100

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Penal Code, 1860 (IPC) — Section 325

Read judgment

High Courts21 Mar 1990Allowed

Ajit Kumar Baral Vs The Utkal University and Others

Orissa High Court · AIR 1990 Ori 174 : (1990) 1 OLR 554

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Mar 1990Allowed

Sabita Sahoo Vs Capt. Khirod Kumar Sahoo

Orissa High Court · (1990) 2 DMC 435 : (1990) 1 OLR 420

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts20 Mar 1990

Aluminium Industries Ltd. Vs State of Orissa and Others Tata Davy Ltd. Vs Union of India (UOI) and Others

Orissa High Court · (1991) 72 CompCas 436

Constitution of India, 1950 — Article 246, 246(1)Orissa Sales Tax Act, 1947 — Section 13A, 13A(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 32(1)

Read judgment

High Courts20 Mar 1990Allowed

Prafulla Chandra Behera Vs Dena Bank and Others

Orissa High Court · (1990) 70 CLT 116 : (1991) 1 LLJ 130

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Mar 1990Allowed

Tirthananda Jena Vs Bairagi Tripathy and Another

Orissa High Court · (1990) 70 CLT 749

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 11A, Order 21 Rule 12, Order 21 Rule 13Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136

Read judgment

High Courts20 Mar 1990Dismissed

Nilambar Sahu Vs State of Orissa

Orissa High Court · (1990) 69 CLT 718

Bihar and Orissa Excise Act, 1915 — Section 47, 49, 55, 56, 70Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 4(2), 465, 5(2)Penal Code, 1860 (IPC) — Section 353

Read judgment

High Courts20 Mar 1990Allowed

Akuli Mallik @ Jena Vs Kusa Jena and Others

Orissa High Court · (1990) 70 CLT 58

Civil Procedure Code, 1908 (CPC) — Section 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4, 4(3), 4(4), 51, 7(1)

Read judgment

High Courts20 Mar 1990Allowed