High Courts11 Aug 1998Dismissed
Parwati Dash Vs Central Administrative Tribunal and Others
Orissa High Court · (1998) 2 OLR 422
Central Civil Services (Pension) Rules, 1972 — Rule 54(7)
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 11 of 23
High Courts10 Aug 1998Allowed
Mardia Instrument Corporation Vs State of Orissa and Another
Orissa High Court · (1998) 2 OLR 530
Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 1998Allowed
Kirtan Behari Acharya Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 295
Evidence Act, 1872 — Section 90
High Courts10 Aug 1998Allowed
Khadali Sahu Vs Nalli Sahuani and Others
Orissa High Court · (1998) 2 OLR 336
High Courts10 Aug 1998
Sri Rabindra Ch. Ray Vs Smt. Mamatarani Samal
Orissa High Court · (1998) 2 OLR 661
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 128, 397
High Courts07 Aug 1998Allowed
Bipin Bihari Nayak Vs Managing Director, Board of Orissa Power Generation Corporation Ltd. and Another
Orissa High Court · (1999) 88 CLT 248
Constitution of India, 1950 — Article 19, 226Recruitment and Promotion Rules for Executives of the Corporation — Rule 10.3, 10.4, 7.3, 7.5, 75
High Courts07 Aug 1998Dismissed
Satyabadi Parida Vs State of Orissa and Another
Orissa High Court · (1998) 08 OHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 439(2), 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304(B), 306, 307, 34, 498(A)
High Courts07 Aug 1998
Sipra Mohanty Vs Pradipta Mohapatra and Others
Orissa High Court · (1998) 86 CLT 521 : (1998) 2 OLR 484
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts07 Aug 1998
Ramgopal Dhal Vs Life Insurance Corporation of India
Orissa High Court · (1998) 2 OLR 283
High Courts07 Aug 1998Dismissed
G. Ramanna and Others Vs State and Another
Orissa High Court · (1999) 87 CLT 418 : (1998) 2 OLR 658
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228
High Courts06 Aug 1998Dismissed
Rabindra Kumar Das and Another Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 123 : (1999) 1 OLR 497
Constitution of India, 1950 — Article 226
High Courts05 Aug 1998Allowed
Upendra Kumar Swain Vs State of Orissa and Others
Orissa High Court · (1998) 86 CLT 776 : (1998) 2 OLR 314
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5
High Courts04 Aug 1998
Dr. Pravat Ku. Sahoo Vs State Administrative Tribunal and Others
Orissa High Court · (1998) 2 OLR 201
Constitution of India, 1950 — Article 226, 227
High Courts04 Aug 1998
Debadata Choudhury Vs Principal, Ravenshaw College and Another
Orissa High Court · (1998) 2 OLR 285
Orissa Education Act, 1969 — Section 24(4)
High Courts03 Aug 1998
Trilochan Jena and Another Vs State of Orissa and Others
Orissa High Court · (1998) 08 OHC CK 0041
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9Orissa Education Act, 1969 — Section 3, 7(C)
High Courts31 Jul 1998Dismissed
Benudhar Parida Vs Smt. Indu Parida and Others
Orissa High Court · (1998) 86 CLT 423 : (1998) CriLJ 4392 : (1999) 1 DMC 458
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts31 Jul 1998Dismissed
Jadumani Sahu Vs Brundabati Sahu
Orissa High Court · (1999) CriLJ 354
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jul 1998
Kanaka Ghadei and Another Vs Santosh Kumar Mishra and Another
Orissa High Court · (1998) 2 OLR 320
High Courts29 Jul 1998
Gananath Sahu and Others Vs Ramakanta Pradhan
Orissa High Court · (1998) 86 CLT 769 : (1998) CriLJ 4390
Criminal Procedure Code, 1973 (CrPC) — Section 205, 309, 317, 407, 407(1)Penal Code, 1860 (IPC) — Section 294, 34, 341, 506
High Courts29 Jul 1998
Smt. Ketaki Manjari Sahu Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 452
Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 16, 2