COURT ARCHIVE

Orissa High Court judgments, 1998

445 judgments · page 1 of 23

High Courts23 Dec 1998Allowed

Dipak Kumar Sahoo Vs State of Orissa and Others

Orissa High Court · (1999) 2 OLR 176

Constitution of India, 1950 — Article 226, 227Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 30Orissa Education (Management of Private Schools) Rules, 1980 — Rule 9

High Courts23 Dec 1998

Sundergarh Professional Education Society, Rourkela and etc. Vs State of Orissa and Others

Orissa High Court · AIR 1999 Ori 163

Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 23, 24Orissa Education Act, 1969 — Section 6, 6A

High Courts23 Dec 1998

Dr. Pranab Mohapatra and Others Vs State of Orissa and Others

Orissa High Court · (1999) 1 OLR 292

Constitution of India, 1950 — Article 14, 226, 227

High Courts23 Dec 1998Allowed

Kailash Chandra Das Vs State of Orissa

Orissa High Court · (1999) 88 CLT 335 : (1999) CriLJ 1701 : (1999) 16 OCR 379 : (1999) 1 OLR 365

Drugs and Cosmetics Act, 1940 — Section 27, 28

High Courts23 Dec 1998Dismissed

Shri Somnath Rath Vs Shri Bikram Keshari Arukh and Others

Orissa High Court · AIR 1999 Ori 119

Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 100, 100(1), 36, 80, 81

High Courts23 Dec 1998Allowed

Rajkishore Sahu Vs Ajit Kumar Choudhury and Others

Orissa High Court · (1998) 12 OHC CK 0009

High Courts22 Dec 1998Dismissed

Noorjahan Begum (Ms.) and Others Vs Orissa State Leather Corporation Ltd. and Others

Orissa High Court · (1999) 2 LLJ 527

Industrial Disputes Act, 1947 — Section 25O, 25O(2)Industries (Development and Regulation) Act, 1951 — Section 11B(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15

High Courts18 Dec 1998

Prasanta Kumar Das Vs State of Orissa and Others

Orissa High Court · (1998) 12 OHC CK 0043

Advocates Act, 1961 — Section 35, 37, 39Constitution of India, 1950 — Article 165, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 250(6), 341, 351, 372, 373

High Courts18 Dec 1998

Rajendra Kishore Kanungo and Another Vs State of Orissa

Orissa High Court · (1998) 12 OHC CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts18 Dec 1998Allowed

Chandra Sekhar Sahoo Vs State of Orissa and Others

Orissa High Court · (1999) 88 CLT 42

High Courts18 Dec 1998Allowed

Sri Raghunath Adhikari Vs Chairman, Rushikulya Gramya Bank and Others

Orissa High Court · (1999) 87 CLT 260 : (1999) 1 OLR 519

Constitution of India, 1950 — Article 226, 227

High Courts18 Dec 1998

Smt. Pranayini Behera ' Das Vs Sri Sapan Kumar Sinha and Another

Orissa High Court · (1998) 12 OHC CK 0010

Divorce Act, 1869 — Section 10, 13(8), 14, 17, 20Family Courts Act, 1984 — Section 19, 7, 7(1)Hindu Marriage (Amendment) Act, 1956 — Section 22, 24

High Courts17 Dec 1998Allowed

Gadadhar Mishra Vs Smt. Biraja Devi and Others

Orissa High Court · AIR 1999 Ori 226

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts17 Dec 1998Allowed

Smt. Sushila Panda and Another Vs Sarat Kumar Sahu and Others

Orissa High Court · (1998) 12 OHC CK 0007

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25

High Courts16 Dec 1998

Shri Damodar Jena Vs Shri Sanjaya Chandra Verma and Others

Orissa High Court · (1999) 87 CLT 855 : (1999) 1 OLR 221

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138

High Courts15 Dec 1998Dismissed

Khali Rout and Others Vs Additional District Magistrate and Others

Orissa High Court · (1999) 87 CLT 69 : (1999) 1 OLR 111

Orissa Hindu Religious Endowments Act, 1951 — Section 42Orissa Land Reforms Act, 1960 — Section 15(1)

High Courts14 Dec 1998Allowed

Ramesh Ch. Bhuyan Vs The State and Others

Orissa High Court · (1998) 12 OHC CK 0042

Constitution of India, 1950 — Article 30

High Courts14 Dec 1998Allowed

Pravasini Panda (Smt) Vs State of Orissa and Others

Orissa High Court · (1999) 87 CLT 205 : (1999) 3 LLJ 804 : (1999) 1 OLR 254

Orissa Civil Services (Pension) Rules, 1992 — Rule 56(19)

High Courts14 Dec 1998

Jhatu Jena Vs Orissa State Civil Supplies Corporation and Others

Orissa High Court · (1999) 87 CLT 648

High Courts14 Dec 1998

Harimohan Panigrahi Vs State of Orissa and Others

Orissa High Court · (1999) 1 OLR 234

Constitution of India, 1950 — Article 226, 227