COURT ARCHIVE

Orissa High Court judgments, 1990

444 judgments · page 19 of 23

High Courts15 Mar 1990Allowed

Biswanath Agrawala Vs Sub-Divisional Judicial Magistrate-cum-House Rent Controller and Another

Orissa High Court · AIR 1991 Ori 208 : (1990) 69 CLT 749

Orissa General Clauses Act, 1937 — Section 5Orissa House Rent Control Act, 1958 — Section 5, 7

High Courts15 Mar 1990Dismissed

Bhagaban Panda and Another Vs Dullav Panda and Others

Orissa High Court · AIR 1991 Ori 66

Evidence Act, 1872 — Section 114Orissa Estates Abolition Act, 1951 — Section 8A

High Courts14 Mar 1990Allowed

Niranjan Behera and Another Vs Laxmidhar Rana and Others

Orissa High Court · (1990) 70 CLT 48 : (1991) CriLJ 1599

Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 145(3), 147

High Courts14 Mar 1990Allowed

Sanatan Jena (after him) Nidu Dei and Others Vs Babji Sahu

Orissa High Court · AIR 1990 Ori 186

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153

High Courts14 Mar 1990Allowed

Indrajeet Roy Vs Bank of Baroda

Orissa High Court · AIR 1991 Ori 45

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 18 Rule 4(1), Order 26 Rule 4, 132 , 133

High Courts14 Mar 1990Dismissed

Laxmidhar Sahu Vs Smt. Padmini Tripathy and Others

Orissa High Court · AIR 1991 Ori 9

Civil Procedure Code, 1908 (CPC) — Section 47, 51, 52, 53

High Courts14 Mar 1990Allowed

Kailash Chandra Mahanta Vs Ganeshwar Amanta, Officer-in Charge of Baria Police Station

Orissa High Court · (1990) 69 CLT 821

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197Penal Code, 1860 (IPC) — Section 343, 379, 506

High Courts14 Mar 1990Allowed

Nira @ Niranjan Mohanty Vs Narayan Padhan and Others

Orissa High Court · (1990) 69 CLT 849

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 336, 34, 341, 427

High Courts14 Mar 1990Dismissed

Mamata Drinks and Industries Ltd. and Another Vs Union of India (UOI) and Another

Orissa High Court · (1990) 29 ECC 372

Coinage Act, 1906 — Section 11, 17Constitution of India, 1950 — Article 113, 226, 265, 38

High Courts13 Mar 1990Allowed

Tarachand Agarwala Vs Cuttack Municipality

Orissa High Court · (1990) 2 OLR 58

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 50, 50(1)

High Courts13 Mar 1990Allowed

Balgopal Panda and Others Vs The State

Orissa High Court · (1990) 70 CLT 1 : (1990) CriLJ 1848

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325

High Courts13 Mar 1990Allowed

K. Subramaniyam Rao and Others Vs The State of Orissa

Orissa High Court · (1990) 70 CLT 21

Explosive Substances Act, 1908 — Section 2, 4, 5Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 300

High Courts11 Mar 1990Dismissed

Mamta Drinks and Industries Ltd. and Another Vs Union of India (UOI) and Another

Orissa High Court · (1990) 70 CLT 423

Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(4), 11B(5)Constitution of India, 1950 — Article 226, 265, 38Contract Act, 1872 — Section 72

High Courts09 Mar 1990Dismissed

Mahendra Meheta and Others Vs Amaresh Sarkar

Orissa High Court · AIR 1991 Ori 1 : (1990) 70 CLT 43

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts09 Mar 1990Dismissed

Swami Hari Harananda Giri Vs Yogoda Satsangha Society of India and Others

Orissa High Court · AIR 1991 Ori 75

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115

High Courts08 Mar 1990

Rabinarayan Mohapatra Vs State of Orissa and Others

Orissa High Court · (1990) 69 CLT 684

Orissa Aided Educational Institutions (Appointment of Teachers Validation) Act, 1989 — Section 3

High Courts06 Mar 1990

Punia Biswal Vs Divisional Forest Officer, Rairakhol and Others

Orissa High Court · AIR 1990 Ori 219 : (1990) 70 CLT 181

Constitution of India, 1950 — Article 226

High Courts06 Mar 1990

Arun Kumar Basantara Vs State and Another

Orissa High Court · (1990) CriLJ 1988

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 366

High Courts05 Mar 1990Dismissed

Kumarbar Sahoo Vs State of Orissa and Others

Orissa High Court · (1990) 69 CLT 726

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151

High Courts05 Mar 1990Allowed

Harbanslal and Others Vs Balu Jena and Another

Orissa High Court · (1990) 70 CLT 105

Orissa Land Reforms Act, 1960 — Section 11, 13, 15, 3, 30