High Courts21 Aug 1998Allowed
Sudarshan Sabat and Others Vs State of Orissa
Orissa High Court · (1999) 87 CLT 550
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 320, 482, 486Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 10 of 23
High Courts21 Aug 1998Allowed
Bangerla Someswar Rao Vs State and Another
Orissa High Court · (1998) 2 OLR 693
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 482
High Courts21 Aug 1998
Raman Thapa Vs State of Orissa
Orissa High Court · (1998) 86 CLT 685 : (1999) CriLJ 1738
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts20 Aug 1998
Giridhari Gochhayat and Another Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 522
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(1)Orissa Education Act, 1969 — Section 3, 7(4)
High Courts20 Aug 1998
Narendra Kumar Rout Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 71
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(1)Orissa Education Act, 1969 — Section 4(2)
High Courts20 Aug 1998
National Insurance Co. Ltd. Vs Ashalata Rout and Others
Orissa High Court · (2000) ACJ 1506 : (1998) 2 OLR 444
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 95(1)
High Courts20 Aug 1998
S.K. Saukata Ali alias Sekha S.K. Vs Commissioner for Workmen's Compensation cum Dy. Labour Commissioner and Others
Orissa High Court · (2000) ACJ 620 : (1999) 1 LLJ 1266
Workmens Compensation (Amendment) Act, 1995 — Section 21Workmens Compensation Act, 1923 — Section 21(1)
High Courts20 Aug 1998Dismissed
Ganga alias Gangadhar Behera Vs State of Orissa
Orissa High Court · (1999) CriLJ 488
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 109, 302
High Courts20 Aug 1998
National Insurance Co. Ltd. Vs Asha Lata Rout and Others
Orissa High Court · (2001) 2 ACC 646
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts20 Aug 1998
Dhani alias Dhaneswar Naik Vs The State
Orissa High Court · (1999) CriLJ 2712
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts19 Aug 1998
Surendranath Das Vs Biswajit Panda and Others
Orissa High Court · (1998) 2 OLR 380
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Aug 1998Allowed
Sri Budhinath Padhi Vs Second Additional District Judge and Others
Orissa High Court · (1998) 2 OLR 394
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Aug 1998Allowed
Chuni Dei and Another Vs Kalandi Charan Nayak and Another
Orissa High Court · (1998) 2 OLR 382
High Courts18 Aug 1998Allowed
Suka Bewa Vs Grid Corporation of Orissa and Others
Orissa High Court · AIR 1999 Ori 170 : (1999) 4 CivCC 192
Electricity Act, 1910 — Section 37
High Courts12 Aug 1998Allowed
Nityananda Khamari and Others Vs Rangadhar Khamari
Orissa High Court · (1998) 2 OLR 625
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts12 Aug 1998Allowed
Pradeep Kumar Karji Vs Collector and Others
Orissa High Court · (1998) 2 OLR 348
Orissa Grama Panchayat Act, 1964 — Section 115
High Courts12 Aug 1998
Jashelal Agrawal alias Jain Vs Smt. Puspabati Agrawala
Orissa High Court · (1998) CriLJ 4740 : (1999) 1 RCR(Criminal) 401
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127, 482Evidence Act, 1872 — Section 41Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts12 Aug 1998Allowed
Jashelal Agrawal ' Jain Vs Puspabati Agrawala
Orissa High Court · (2000) 1 DMC 592
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts11 Aug 1998Allowed
Smt. Puspa Gurang Vs Joint Assistant Director (Welfare) C.R.P.F. and Others
Orissa High Court · (1998) 86 CLT 379 : (1998) 2 OLR 373
Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 1998Allowed
Debaraj Mishra and Another Vs Jagamahan Nayak and Another
Orissa High Court · (1998) 2 OLR 344
Criminal Procedure Code, 1973 (CrPC) — Section 197