High Courts01 Feb 1990Allowed
Shankar Patel Vs Sabyadevi Maharana and Others
Orissa High Court · (1990) 70 CLT 86
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148, 482
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 22 of 23
High Courts24 Jan 1990Allowed
The Secretary, Cuttack Development Authority and Another Vs Dolagobinda Sahu and Others
Orissa High Court · (1990) 1 OLR 293
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts19 Jan 1990
Dr. V. Rajeswar Raju Vs State of Orissa
Orissa High Court · (1990) 69 CLT 437
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Jan 1990Allowed
S.L. Narasing Rao and Others Vs Gopaljee Mahaprabhu and Others
Orissa High Court · AIR 1990 Ori 177
Orissa Estates Abolition Act, 1951 — Section 5, 6, 7A
High Courts19 Jan 1990Allowed
Gopal Bariha Vs Satyanarayan Das and Others
Orissa High Court · AIR 1991 Ori 131 : (1992) 194 ITR 469
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)(2)Orissa Land Reforms Act, 1960 — Section 23(1)
High Courts19 Jan 1990Allowed
Shri Saligram Khirwal Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 211 : (1990) 69 CLT 565
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 24, 24(4), 24(5)Orissa Minor Minerals Concession Rules, 1983 — Rule 20, 32(1)
High Courts19 Jan 1990Allowed
Bula Kandi and Others Vs Radhakanta Deb and Others
Orissa High Court · (1990) 1 OLR 378
Orissa Land Reforms Act, 1960 — Section 15, 15(1), 16, 57, 58Orissa Land Reforms Rules, 1965 — Rule 42Orissa Tenants Relief Act, 1955 — Section 11, 11A
High Courts19 Jan 1990Allowed
Chakradhar Das and Others Vs Bijoy Kumar Behara and Others
Orissa High Court · (1990) 70 CLT 249 : (1992) CriLJ 906
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6), 116(7)
High Courts18 Jan 1990Allowed
Bipin Kumar Nanda Vs State of Orissa and Others
Orissa High Court · (1990) 78 STC 364
High Courts16 Jan 1990Allowed
Murali Padhi alias Muralidhar Padhi Vs Tahasildar and Others
Orissa High Court · (1990) 1 OLR 374
Orissa Prevention of Land Encroachment Act, 1972 — Section 3(1), 4, 7, 7(1), 7(2)
High Courts16 Jan 1990Allowed
Tripureshwar Mallik Vs Council of Higher Secondary Education and Another
Orissa High Court · AIR 1990 Ori 228 : (1990) 69 CLT 489
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts12 Jan 1990Dismissed
Manas Kumar Dutta and Another Vs Aloka Dutta
Orissa High Court · (1990) 69 CLT 422 : (1991) CriLJ 288
Dowry Prohibition Act, 1961 — Section 6(2)Hindu Marriage Act, 1955 — Section 13, 27Hindu Succession Act, 1956 — Section 14
High Courts12 Jan 1990Dismissed
Shri A.C. Swain Vs Orissa State Warehousing Corporation and Others
Orissa High Court · (1990) 69 CLT 655
High Courts11 Jan 1990Allowed
Krushna Charan Mahapatra Vs Additional Tahasildar and Others
Orissa High Court · (1990) 1 OLR 277
Orissa Land Reforms Act, 1960 — Section 37, 41
High Courts11 Jan 1990Allowed
Akshya Kumar Behera Vs Purna Chandra Behera and Others
Orissa High Court · (1990) 69 CLT 480
Evidence Act, 1872 — Section 17, 17, 17, 18, 18, 18
High Courts10 Jan 1990Allowed
Sri. Ranjit Sahu Vs Chintamani Sethi and Others
Orissa High Court · (1990) 69 CLT 812
Land Reforms Act, 1962 — Section 22, 23, 23(2), 23ARegistration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A
High Courts09 Jan 1990
Smt. Basanti Behera and Sri. Bidyadhar Setha Vs The State of Orissa and Others
Orissa High Court · (1990) 69 CLT 375
Orissa Land Reforms Act, 1960 — Section 22, 22(1), 22(5)
High Courts04 Jan 1990Dismissed
Dataram Jagannath Firm H.U.F. Vs M.S. Jagi
Orissa High Court · AIR 1990 Ori 160
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 6, Order 33 Rule 3, Order 33 Rule 6, 115
High Courts03 Jan 1990Allowed
Manikya Devi Vs Pabitra Swaisingh
Orissa High Court · (1990) 2 DMC 302 : (1990) 1 OLR 403
Christian Marriage Act, 1872 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Jan 1990Allowed
Amulya Charan Satpathy Vs Secretary, Orissa State Electricity Board and Others
Orissa High Court · (1991) 1 OLR 109
Constitution of India, 1950 — Article 226