High Courts21 Aug 1997
Lingaraj Flour Mills (P) Ltd. Vs State of Orissa and Another
Orissa High Court · (2003) 133 STC 143
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 24, 24(2)
COURT ARCHIVE
Orissa High Court judgments, 1997
256 judgments · page 5 of 13
High Courts20 Aug 1997Dismissed
Kirtan Bihari Sahoo Vs Chairman and Managing Director, United Bank of India and Another
Orissa High Court · (1998) 86 CLT 789 : (1999) 3 LLJ 611
High Courts19 Aug 1997
Sankarsan Das Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1998) ACJ 1420 : (1997) 84 CLT 805 : (1997) 2 OLR 452
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 1997Dismissed
Orissa Minerals Development Co. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1998) 2 LLJ 1034
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts14 Aug 1997
Dipak Handling Agency Vs The Minerals and Metals Trading Corporation Ltd. and Another
Orissa High Court · (1997) 84 CLT 560 : (1997) 2 OLR 284
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 35Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 21
High Courts14 Aug 1997Dismissed
Pradip Kumar Das Vs Smt. Abanti Das and Another
Orissa High Court · AIR 1998 Ori 26 : (1997) 2 OLR 333
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A(2), 96(3)
High Courts14 Aug 1997Allowed
Smt. Anima Mishra Vs Smt. S. Venkataratnam and Others
Orissa High Court · (1997) 2 OLR 288
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Aug 1997
Anjana Mishra Vs Indrajit Ray (Advocate General) Subash Chandra Mishra and Others Vs State of Orissa and Others
Orissa High Court · (1997) 84 CLT 438 : (1997) 2 OLR 255
Constitution of India, 1950 — Article 226, 227
High Courts06 Aug 1997
Gannon Dunkenley and Co. Ltd. Vs Sales Tax Officer and Another
Orissa High Court · (2003) 133 STC 534
Orissa Sales Tax Act, 1947 — Section 14D
High Courts05 Aug 1997Allowed
Araf Mulla, Ramjan Seikh and Usman Mulla Vs State of Orissa
Orissa High Court · (1997) 2 OLR 247
Penal Code, 1860 (IPC) — Section 395, 397, 457
High Courts05 Aug 1997
Nikunja Kishore Parida Vs State of Orissa and Another
Orissa High Court · (1997) 2 OLR 249
Court Fees Act, 1870 — Section 13, 14, 15
High Courts05 Aug 1997
Divisional Manager, National Insurance Company Ltd. Vs Jayashree Rath and Others
Orissa High Court · (1999) ACJ 889 : (1997) 2 OLR 343 : (1997) 2 OLR 342
Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 110B, 168(1)
High Courts01 Aug 1997Allowed
Tilatama Parida Vs State of Orissa and Others
Orissa High Court · (1998) 1 ALT(Cri) 6 : (1998) CriLJ 2606
Constitution of India, 1950 — Article 21, 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts01 Aug 1997Allowed
The State of Orissa and Others Vs Sarat Chandra Pradhan and Others
Orissa High Court · (1997) 2 OLR 236
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4, 51
High Courts01 Aug 1997Allowed
Preetam General Store Vs Commissioner of Sales Tax and Others
Orissa High Court · (1997) 2 OLR 281
Orissa Sales Tax Act, 1947 — Section 9(6)
High Courts30 Jul 1997Dismissed
Divisional Manager, National Insurance Co. Ltd. Vs Samjida Khatun and Others
Orissa High Court · (2000) 1 OLR 507
Motor Vehicles Act, 1988 — Section 140
High Courts30 Jul 1997Partly Allowed
National Insurance Company Vs Ranjulata Bhuyan and Another
Orissa High Court · (1999) ACJ 76 : (1998) 85 CLT 159 : (1996) 73 FLR 1129 : (1998) 3 LLJ 1222 : (1997) 2 OLR 473
Workmens Compensation Act, 1923 — Section 2, 23, 30, 8(4), 9Workmens Compensation Rules, 1924 — Rule 41
High Courts30 Jul 1997Dismissed
Mini Transport Owner's Association Vs Bhubaneswar Municipality and Others
Orissa High Court · AIR 1998 Ori 46
Constitution of India, 1950 — Article 226
High Courts30 Jul 1997Allowed
Sk. Jamir and etc. Vs The State
Orissa High Court · (1998) 85 CLT 774 : (1998) CriLJ 2244
Penal Code, 1860 (IPC) — Section 395, 412, 457
High Courts30 Jul 1997
Jindal Strips Ltd. Vs Superintendent, C. Ex. and Cus.
Orissa High Court · (2003) 162 ELT 82
Constitution of India, 1950 — Article 226