High Courts16 Feb 1990Dismissed
Sarat Naik Vs State of Orissa
Orissa High Court · (1990) 69 CLT 774
Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 329, 465Penal Code, 1860 (IPC) — Section 302, 84
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 21 of 23
High Courts16 Feb 1990Dismissed
Dolagobind Khandai and Others Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 183
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Schools) Rules, 1980 — Rule 6, 6(3), 7Orissa Education Act, 1969 — Section 27
High Courts15 Feb 1990Allowed
Sri. Somanath Mahalik and Others Vs State of Orissa and Others
Orissa High Court · (1990) 70 CLT 233
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 323, 325, 326, 34
High Courts15 Feb 1990
Bhagaban Prasad Das Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 86
Orissa Hindu Religious Endowments Act, 1951 — Section 19(1)
High Courts14 Feb 1990Allowed
Town Surveyer Vs Smt. Arnapurna Patra alias Anusuya Patro
Orissa High Court · (1990) 69 CLT 670
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 378(5)Orissa Municipal Act, 1950 — Section 347Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts13 Feb 1990Allowed
State Transport Employees' Federation Vs State of Orissa and Others
Orissa High Court · (1991) 62 FLR 621 : (1995) 3 LLJ 422 : (1990) 1 OLR 332
Industrial Disputes Act, 1947 — Section 10(1), 10(3)
High Courts13 Feb 1990
Laxmidhar Sahu and Haramani Dei and Others Vs Gouranga Charan Sahu and Another
Orissa High Court · (1990) 70 CLT 767
Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Section 10, 151Orissa House Rent Control Act, 1967 — Section 7
High Courts13 Feb 1990Dismissed
Barunai Paper and Board Mill (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 697
Electricity Act, 1910 — Section 24(1)
High Courts13 Feb 1990Allowed
Straw Products Ltd. and Others Vs Orissa Forest Corporation and Others
Orissa High Court · (1990) 69 CLT 851
Orissa Sales Tax Act, 1947 — Section 4, 5, 6
High Courts13 Feb 1990
National Aluminium Company Ltd. Vs Commissioner of Sales Tax and Others
Orissa High Court · (1990) 79 STC 312
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Central Sales Tax Act, 1956 — Section 8(3)
High Courts12 Feb 1990Dismissed
Miss. Priyanaka Priyadarashini Vs Council of Higher Secondary Education, Bhubaneswar
Orissa High Court · AIR 1991 Ori 63
Constitution of India, 1950 — Article 226
High Courts12 Feb 1990
Sourindra Narayan Bhanja Deo Vs Special Officer-cum-Competent Authority, Urban Land Ceiling, Cuttack and Another
Orissa High Court · AIR 1991 Ori 19
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 38, 4(7), 6, 6(1)
High Courts08 Feb 1990Allowed
Paban Kumar Tulshyan Vs Prahallad Rai Agarwala and Others
Orissa High Court · (1990) 1 OLR 413
Advocates Act, 1961 — Section 35(2), 37, 38Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 47A(2), 47A(3)
High Courts08 Feb 1990Dismissed
State Vs Nilambar Rath and Others
Orissa High Court · (1990) 70 CLT 224
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 120B, 302, 380, 459
High Courts07 Feb 1990Dismissed
Executive Engineer, Puri R. and B. Division and Others Vs G.C. Kanungo
Orissa High Court · AIR 1990 Ori 211
Arbitration Act, 1940 — Section 13, 20, 30Constitution of India, 1950 — Article 299Limitation Act, 1963 — Article 137
High Courts05 Feb 1990Allowed
I.D.L. Chemical Ltd. Vs Union of India (UOI)
Orissa High Court · (1992) 61 ELT 230
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 64A
High Courts02 Feb 1990
Basanta Kumar Sahoo Vs The State of Orissa and Others
Orissa High Court · (1990) 2 OLR 408
Orissa Municipal Rules, 1953 — Rule 503, 530Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(2), 10(3), 11, 12
High Courts02 Feb 1990
Chaturbhuja Modi Vs Special Officer and Competent Authority, Urban Agglomeration and Others
Orissa High Court · (1990) 1 OLR 533
Orissa Municipal Act, 1950 — Section 264 , 265Orissa Municipal Rules, 1953 — Rule 530, 534B, 534C, 534D, 534EUrban Land (Ceiling and Regulation) Act, 1976 — Section 2(q), 6(1), 6(2), 8, 9
High Courts02 Feb 1990Allowed
Subala Charan Rout Vs Smt. Prafulla Kumari Dei and Others
Orissa High Court · (1990) 1 OLR 327
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(4), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts02 Feb 1990Allowed
Madhaba Seth Vs Additional Dist. Magistrate (Land Reforms) and Another
Orissa High Court · (1990) 69 CLT 558
Orissa Government Land Settlement (Amendment) Act, 1976 — Section 2Orissa Government Land Settlement Act, 1962 — Section 3(2), 3(3), 3(4), 7A(1), 7A(3)