High Courts04 Nov 1997
Atulkumar Natwarlal Kadakia Vs Jyoti Atulkumar Kadadia
Orissa High Court · (1999) 1 OLR 186
Hindu Marriage Act, 1955 — Section 13B
COURT ARCHIVE
Orissa High Court judgments, 1997
256 judgments · page 2 of 13
High Courts04 Nov 1997
Buli Jena and Another Vs Bisnhu Ch. Sutar
Orissa High Court · (1997) 2 OLR 559
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts31 Oct 1997
Mohammad Badrul Alam Vs Rubi alias Rubi alam
Orissa High Court · (1999) 1 OLR 306
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts28 Oct 1997
Regional Manager, representing the Oriental Insurance Co. Ltd., Bhubaneswar Vs Bipin Behari Sahu and Others
Orissa High Court · AIR 1998 Ori 52
Motor Vehicles Act, 1988 — Section 168
High Courts24 Oct 1997Allowed
Kannankara Kuria-Kosa Thomas Vs Shriram Saw Mills and Others
Orissa High Court · AIR 1998 Ori 68 : (1998) 1 CivCC 515 : (1998) 85 CLT 120 : (1997) 2 OLR 543
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Oct 1997Dismissed
Prafulla Chandra Chadoi Vs Sarat Rout
Orissa High Court · (1997) 10 OHC CK 0003
Civil Procedure Code, 1908 (CPC) — Section 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 83(1)
High Courts24 Oct 1997Allowed
Mst. Tabha Berihani Vs Prafulla Chandra Bhoi
Orissa High Court · (1997) 2 OLR 495
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18, 19
High Courts17 Oct 1997Dismissed
Padmnav Das and Others Vs Dhabaleswar Satpathy
Orissa High Court · (1974) 40 CLT 1337
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 43 Rule 1, Order 43 Rule 2, 115, 115
High Courts12 Oct 1997Allowed
Pravakar Pradhan Vs Bhaktabandhu Sahoo and Others
Orissa High Court · (1998) 2 OLR 690
Orissa Grama Panchayat Act, 1965 — Section 25(1), 32(2)
High Courts10 Oct 1997
Shri Indrajeet Roy Vs Republic of India
Orissa High Court · (1997) 84 CLT 692 : (1997) 2 OLR 499
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts30 Sept 1997
Brundaban Patra Vs The New India Assurance Co. Ltd. and Another
Orissa High Court · (1997) 2 OLR 538
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 145, 147, 149
High Courts30 Sept 1997Allowed
Sasmita Palei Vs State of Orissa and Others
Orissa High Court · (1997) 2 OLR 441
High Courts30 Sept 1997Allowed
Md. Mustaque Ahmed Vs Managing Committee, Urdu High School and Others
Orissa High Court · (1997) 2 OLR 410
Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1997Allowed
Bhaskar Textile Mills Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (1997) 2 OLR 420
Orissa Sales Tax Act, 1947 — Section 13, 19
High Courts30 Sept 1997Dismissed
Chandra Kishore Sharma Vs Radheyshyam Didwania
Orissa High Court · (1997) 09 OHC CK 0010
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 10, 15, 7, 7(2)
High Courts29 Sept 1997Dismissed
Arjun Sethi Vs L.A. Collector, Cuttack and Others
Orissa High Court · AIR 1998 Ori 34 : (1998) 85 CLT 742
Civil Procedure Code, 1908 (CPC) — Section 18, 47Constitution of India, 1950 — Article 141Land Acquisition Act, 1984 — Section 23(1A), 23(2), 28
High Courts29 Sept 1997Dismissed
Sharmila Das Vs State of Orissa
Orissa High Court · (1998) 85 CLT 520 : (1997) 2 OLR 534
Succession Act, 1925 — Section 379
High Courts29 Sept 1997
Parameswar Mohanty Vs State of Orissa and Others
Orissa High Court · (1998) 86 CLT 170 : (1997) 2 OLR 444
Orissa Prevention of Land Encroachment Act, 1972 — Section 2, 3, 4, 7, 7(1)
High Courts25 Sept 1997Dismissed
Kumar Nayak Vs Estate Officer and Others
Orissa High Court · AIR 1998 Ori 22
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(3)
High Courts25 Sept 1997
Nayan Behari Das Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 39 : (1997) 2 OLR 406
Central Motor Vehicles Rules, 1989 — Rule 119Constitution of India, 1950 — Article 226, 227