COURT ARCHIVE

Orissa High Court judgments, 1998

445 judgments · page 13 of 23

High Courts20 Jul 1998Dismissed

Balmiki Naik Vs Labanga Naik

Orissa High Court · (1988) 1 OCR 463

High Courts20 Jul 1998

Daitari Swain Vs State of Orissa

Orissa High Court · (1998) 2 OLR 252

Criminal Procedure Code, 1973 (CrPC) — Section 228, 482

High Courts17 Jul 1998Dismissed

Divisional Manager, United India Insurance Co. Ltd. Vs Bansidhar Mallick and Another

Orissa High Court · (1999) ACJ 1301

Motor Vehicles Act, 1988 — Section 170, 173

High Courts17 Jul 1998Dismissed

Subal Chandra Samal Vs Sailesh Kumar Pradhan

Orissa High Court · (1999) CriLJ 2414

Criminal Procedure Code, 1973 (CrPC) — Section 94

High Courts16 Jul 1998Dismissed

Satya Sundar Naik Etc. Vs Industrial Development Corporation of Orissa Ltd. and Another

Orissa High Court · (1999) 3 LLJ 715

Constitution of India, 1950 — Article 12

High Courts15 Jul 1998Allowed

Chaturbhuja Acharya Vs State of Orissa

Orissa High Court · (1998) 2 OLR 332

Notaries Rules, 1956 — Rule 13

High Courts14 Jul 1998Dismissed

Gayadhar Pati Vs State of Orissa and Others

Orissa High Court · (1998) 2 OLR 269

Constitution of India, 1950 — Article 226

High Courts12 Jul 1998Dismissed

Mana Mirdha Vs Ladhu Badhei and Another

Orissa High Court · (1999) 16 OCR 119

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts12 Jul 1998Allowed

Abdul Habib Khan Vs Rafat Begum

Orissa High Court · (1998) 07 OHC CK 0008

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts09 Jul 1998

Smt. Sushila Chand Vs State Transport Authority, Orissa and Others

Orissa High Court · AIR 1999 Ori 1 : (1999) 87 CLT 6

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 214, 88

High Courts09 Jul 1998Allowed

Malaya Kumar Mohanta Vs Collector, Mayurbhanj and Others

Orissa High Court · AIR 1999 Ori 5

Orissa Zilla Parishad Act, 1991 — Section 33(1)

High Courts09 Jul 1998

The Film Development Corporation of Orissa Limited Vs Sri Debendranath Mohanty and Others

Orissa High Court · (1998) 2 OLR 209

High Courts09 Jul 1998

Gouranga Samal Vs State of Orissa

Orissa High Court · (1998) 2 OLR 623

Criminal Procedure Code, 1973 (CrPC) — Section 309(1)General Rules and Circular Orders of the High Court of Judicature, Orissa — Rule 58

High Courts09 Jul 1998

Rabinarayan Das Vs State of Orissa

Orissa High Court · (1998) 86 CLT 655 : (1998) 2 OLR 621

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts08 Jul 1998Dismissed

Birla Tyres and Others Vs Union of India (UOI) and Others

Orissa High Court · (1998) CriLJ 4401

Central Excise Rules, 1944 — Rule 173F, 173G, 173O, 173Q, 209Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 21, 226, 227

High Courts06 Jul 1998

Smt. Koili Bahalia Vs Bijay Kumar Das and Another

Orissa High Court · (1998) 2 OLR 251

Motor Vehicles Act, 1988 — Section 140

High Courts03 Jul 1998

Abdul Habib Khan Vs Rafat Begum

Orissa High Court · (1998) 2 OLR 616

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401Family Courts Act, 1984 — Section 19

High Courts02 Jul 1998Allowed

Singal Trading Co. Vs Orissa Sales Tax Tribunal and Another

Orissa High Court · (1999) 1 OLR 507

Limitation Act, 1963 — Section 5

High Courts01 Jul 1998

Md. Safik Vs Md. Abdul Gaffar and Others

Orissa High Court · (1998) 86 CLT 698 : (1999) CriLJ 77

Penal Code, 1860 (IPC) — Section 363, 364, 364A, 379, 395Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 439(2)

High Courts01 Jul 1998

Goutam Sahu and Others Vs State of Orissa and Another

Orissa High Court · (1999) CriLJ 838 : (1998) 2 OLR 194

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 493, 500