High Courts12 Sept 1990
Basudev Naik Vs State of Orissa
Orissa High Court · (1991) 71 CLT 146 : (1991) CriLJ 1594 : (1990) 2 OLR 520
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324, 354, 376
COURT ARCHIVE
Orissa High Court judgments, 1990
444 judgments · page 6 of 23
High Courts12 Sept 1990
B.J. Bhambhani Vs Commissioner of Income Tax
Orissa High Court · (1991) 94 CTR 166 : (1991) 190 ITR 480
Income Tax Act, 1961 — Section 184, 184(7), 185, 185(3), 246
High Courts12 Sept 1990
Fakir Khan Vs Kuanr Khan and Others
Orissa High Court · AIR 1991 Ori 83 : (1990) 70 CLT 851
Partition Act, 1893 — Section 2, 3
High Courts12 Sept 1990
Dayaram Co. Vs Commissioner of Income Tax
Orissa High Court · (1990) 09 OHC CK 0013
Income Tax Act, 1961 — Section 184, 184(4), 184(7), 185, 185(3)
High Courts12 Sept 1990Dismissed
Surendra Barik Vs Gurubari Nayak and Others
Orissa High Court · (1991) CriLJ 1473 : (1990) 3 OCR 625
Criminal Procedure Code, 1973 (CrPC) — Section 314, 465Penal Code, 1860 (IPC) — Section 147, 149, 323, 341
High Courts12 Sept 1990Dismissed
Ramsewak Kashinath Vs Sarafuddin and Others
Orissa High Court · AIR 1991 Ori 51 : (1991) 71 CLT 49
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts12 Sept 1990Allowed
Mani Bewa and Others Vs Bijaya Kumari alias Kanakalata Dei and Another
Orissa High Court · (1990) 70 CLT 838
Hindu Succession Act, 1956 — Section 15, 16, 4Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)Orissa Estates Abolition Act, 1951 — Section 39
High Courts11 Sept 1990
N.V. Gopalaswamy Vs Assistant Conservator of Forestscum-Authorised Officer, Nowrangpur Division and Another
Orissa High Court · (1990) 2 OLR 400
Orissa Forest Act, 1972 — Section 2Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 2(1), 4, 5, 5(1), 7(8)
High Courts11 Sept 1990Allowed
Pratap Chandra Ray Vs State of Orissa and Others
Orissa High Court · (1991) 1 OLR 42
Rice Milling Industry (Regulation) Act, 1958 — Section 5(4)Rice Milling Industry (Regulation) Rules, 1958 — Rule 3(2)
High Courts11 Sept 1990Allowed
Savani Transport Ltd. and Another Vs Kamraju Bisoi
Orissa High Court · (1991) 71 CLT 40 : (1991) CriLJ 1073
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 441, 448Transfer of Property Act, 1882 — Section 116
High Courts10 Sept 1990Allowed
Rankanath Pradharn Vs Ratikanta Mohapatra and Others
Orissa High Court · (1990) 70 CLT 848
Criminal Procedure Code, 1973 (CrPC) — Section 203, 94Penal Code, 1860 (IPC) — Section 294, 323, 379
High Courts10 Sept 1990Allowed
Krupasindhu Das (and after him) Ramakrushna Das and Another Vs Laxman Kumar Das and Another
Orissa High Court · (1990) 3 OCR 639
Penal Code, 1860 (IPC) — Section 173, 324, 447
High Courts06 Sept 1990Allowed
Kalandi Tiadi Vs Ananda @ Ananda Chandra Das
Orissa High Court · (2017) 123 CutLT 685
Orissa Hindu Religious Endowments Act, 1951 - Section 76Orissa Hindu Religious Endowments Rules, 1959 - Rule 43
High Courts06 Sept 1990Allowed
Kalandi Tiadi and Others Vs Ananda ' Ananda Chandra Das and Others
Orissa High Court · (1990) 2 OLR 416
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4), Order 47 Rule 1, 151Orissa Estates Abolition Act, 1951 — Section 38AOrissa Hindu Religious Endowments Act, 1951 — Section 19, 4(1), 41, 44(1), 44(2)
High Courts05 Sept 1990Allowed
Kokila Bagha Vs State of Orissa
Orissa High Court · (1990) 3 OCR 634
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 487Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 22, 35, 37
High Courts05 Sept 1990Dismissed
Mani Charan Panigrahi and Others Vs Radhamadhab Pande and Others
Orissa High Court · AIR 1991 Ori 248
Negotiable Instruments Act, 1881 (NI) — Section 118Orissa Money Lenders Act, 1939 — Section 18B, 18B(2), 18B(8)
High Courts04 Sept 1990Dismissed
Kulamani Sandha Vs State of Orissa
Orissa High Court · (1991) CriLJ 599 : (1991) 1 OLR 233
Evidence Act, 1872 — Section 32(1), 6, 8
High Courts04 Sept 1990Allowed
Dr. Saroj Kumar Sahoo Vs The Convenor, R.H.S.P.G. Selection Committee-cum-Superintendent, V.S.S. Medical College Hospital and Others
Orissa High Court · (1991) 2 OLR 44
Constitution of India, 1950 — Article 14, 15
High Courts28 Aug 1990Allowed
Surendtranadn Das Vs Tilottama Das and Another
Orissa High Court · (1990) 70 CLT 763
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(5), 397, 401
High Courts28 Aug 1990Dismissed
The Sakhigopal Regulated Market Committee Vs Brudaban Chandra Hota and Another
Orissa High Court · AIR 1991 Ori 252
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Land Acquisition Act, 1894 — Section 18, 3, 50(2), 54