High Courts05 Mar 1990Allowed
Govinda Chandra Mishra Vs The Superintendent, Government Ayurvedic Pharmacy, Bolangir and Another
Orissa High Court · AIR 1992 Ori 37 : (1990) 69 CLT 674
Constitution of India, 1950 — Article 19(1), 226, 299
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 20 of 23
High Courts05 Mar 1990Dismissed
Dr. Padmini Mishra Vs Dr. Ramesh Chandra Mishra
Orissa High Court · AIR 1991 Ori 263 : (1990) 70 CLT 673 : (1990) 2 DMC 408
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 13 , 14Hindu Marriage Act, 1955 — Section 13
High Courts05 Mar 1990Allowed
Gopal Behera and Others Vs Lokanath Sahu and Others
Orissa High Court · AIR 1991 Ori 6 : (1990) 69 CLT 769
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts01 Mar 1990Allowed
Rajkishor Das Vs State of Orissa
Orissa High Court · (1990) 69 CLT 712
Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts01 Mar 1990Allowed
Battam @ Gautam Bhaisa Vs State of Orissa
Orissa High Court · (1990) 69 CLT 691
Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Mar 1990Dismissed
Jita Thapa and Others Vs Bhagabatia Thapa and Others
Orissa High Court · (1990) 1 OLR 444
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 4(A), 51, 51(5)
High Courts28 Feb 1990Allowed
Siba Lenka Vs State of Orissa and Others
Orissa High Court · (1990) 1 OLR 347
Internal Security Act — Section 3(3)Maintenance of Internal Security Act, 1971 — Section 3(3)National Security Act, 1980 — Section 12, 12(5), 14, 14(1), 3
High Courts28 Feb 1990
Harikrushna Purohit Vs Satyabadi Purohit
Orissa High Court · (1990) 69 CLT 746 : (1990) CriLJ 1595
Criminal Procedure Code, 1973 (CrPC) — Section 145, 417(1), 452(1), 452(2), 454
High Courts28 Feb 1990Allowed
Niladri Choudhury Vs State of Orissa and Others
Orissa High Court · (1990) 1 OLR 397
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 41, 44, 44(3), 45, 45A
High Courts26 Feb 1990Allowed
Teleworks Private Limited Vs Steel Authority of India Limited and Others
Orissa High Court · (1991) 81 STC 449
Orissa Sales Tax Act, 1947 — Section 6
High Courts26 Feb 1990
Kunja Prusti and Others Vs Harekrushna Prusti and Others
Orissa High Court · (1990) 70 CLT 269 : (1992) 1 DMC 326
High Courts26 Feb 1990Allowed
Smt. Chandra Kumari Devi (dead) after her, legal representative Sri. Tapi Singh Bhoi Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 679
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 2(2), 2(3), 80
High Courts26 Feb 1990Allowed
Krushna Chandra Pati Vs Hindustan Fertiliser Corporation Ltd.
Orissa High Court · (1990) 70 CLT 283 : (1991) 2 LLJ 244
Constitution of India, 1950 — Article 14
High Courts21 Feb 1990Allowed
Ban Bihari Movie Pvt. Ltd. Vs Orissa State Electricity Board and Others
Orissa High Court · (1990) 69 CLT 741
Electricity Act, 1910 — Section 24
High Courts21 Feb 1990
Ram Bihari Movie Pvt. Ltd. Vs Orissa State Electricity Board and Others
Orissa High Court · AIR 1991 Ori 12
Electricity Act, 1910 — Section 22, 24
High Courts21 Feb 1990
Puri Municipal Council Vs State of Orissa and Another
Orissa High Court · (1990) 69 CLT 794
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 20Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 277
High Courts21 Feb 1990Allowed
Santosh Kumar Samantray and Others Vs State of Orissa and Others
Orissa High Court · (1990) 70 CLT 110
Constitution of India, 1950 — Article 14, 16
High Courts21 Feb 1990Allowed
Smt. Laxmi Devi Vs State of Orissa and Others
Orissa High Court · AIR 1990 Ori 196 : (1990) 69 CLT 805
Land Acquisition Act, 1894 — Section 17(1), 4
High Courts21 Feb 1990Dismissed
Baidhar Behera Vs The Special Officer, O.L.R., Central Division and Others
Orissa High Court · (1990) 1 OLR 369
Orissa Land Reforms Act, 1960 — Section 2(11), 22, 22(1), 22(4), 22(5)Transfer of Property Act, 1882 — Section 54
High Courts20 Feb 1990
Bharat Petroleum Corporation Ltd. Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 839
Acquisition of Undertaking in India Act, 1976 — Section 5, 5(1), 5(2)