High Courts17 Jun 1998
Paradip Port Trust and Another Vs Pearl Fish Enterprises and Others
Orissa High Court · (1998) 2 OLR 127
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 6 Rule 17
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 15 of 23
High Courts17 Jun 1998Allowed
Mamata Papers Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · (2000) 99 CompCas 294
Court Fees Act, 1870 — Section 35
High Courts17 Jun 1998
Sk. Baboo and Others Vs Sk. Usman and Others
Orissa High Court · (1998) 2 OLR 112
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 May 1998
Sri Adwait Chandra Jena Vs Khandahata Grama Panchayat and Others
Orissa High Court · (1998) 2 OLR 410
Constitution of India, 1950 — Article 309, 310, 311
High Courts15 May 1998Dismissed
Satyabrata Dash Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 14
Constitution of India, 1950 — Article 243T(6)Orissa Municipal (Delimitation of Wards, Reservation of Seats and Conduct of Elections) Rules, 1994 — Rule 67Orissa Municipal Act, 1950 — Section 11(1), 11(3), 47
High Courts15 May 1998
Sri Durga Construction Vs Sales Tax Officer, Ganjam II Circle
Orissa High Court · (1998) 2 OLR 255
Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Act, 1947 — Section 13AA(1), 13AA(5)Orissa Sales Tax Rules, 1947 — Rule 37D
High Courts15 May 1998Dismissed
Orissa State Commercial Transport Corporation Employees' Union Vs Orissa State Transport Corporation Ltd. and Others
Orissa High Court · (1999) 2 LLJ 651
Industrial Disputes Act, 1947 — Section 25O(5)
High Courts15 May 1998Dismissed
Dilip Kumar Patnaik Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 213
Constitution of India, 1950 — Article 299
High Courts15 May 1998
Rabindranath Nayak and Another Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 205 : (1998) 86 CLT 224 : (1998) 2 OLR 168
Constitution of India, 1950 — Article 226
High Courts15 May 1998Dismissed
Rama Chandra Sahu Vs Adikanda Panigrahi and Others
Orissa High Court · (1998) 86 CLT 781 : (1999) CriLJ 649
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 473Essential Commodities Act, 1955 — Section 3, 3(2), 7, 7(1)Rice Milling Industry (Regulation) Act, 1958 — Section 1(1), 13, 13(2)(B)
High Courts15 May 1998Dismissed
Saroj Kumar Rout and Others Vs Orissa Public Service Commission and Others
Orissa High Court · (1998) 2 OLR 8
Constitution of India, 1950 — Article 226, 227
High Courts15 May 1998Dismissed
Abhimanyu Mandal and Others Vs State Bank of India and Others
Orissa High Court · (1998) 86 CLT 834 : (1999) 2 LLJ 59
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 2
High Courts14 May 1998
Mrs. Pranati Dash Vs The Chairman-cum-Managing Director, Oil and Natural Gas Corporation Limited and Others
Orissa High Court · (1998) 86 CLT 536 : (1998) 2 OLR 458
Constitution of India, 1950 — Article 226, 227
High Courts14 May 1998Dismissed
Susanta Kumar Mohapatra Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 171
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 10
High Courts14 May 1998
Centre for Environmental Law World Wide Fund for Nature (WKF), India Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 15
Constitution of India, 1950 — Article 226
High Courts14 May 1998Dismissed
Banambar Panda Vs Union of India (UOI) and Others
Orissa High Court · (1998) 86 CLT 722 : (1999) 2 LLJ 477
Banks Service Regulations, 1976 — Regulation 12United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12(2)
High Courts14 May 1998
Purna Chandra Roy Vs Rohitaswa Rana and Another
Orissa High Court · (1998) 86 CLT 773 : (1998) 2 OLR 147
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 161, 384
High Courts14 May 1998
Mehenga Singh Vs The State
Orissa High Court · (1999) 88 CLT 347 : (1998) CriLJ 3234
Essential Commodities Act, 1955 — Section 7Probation of Offenders Act, 1958 — Section 3
High Courts14 May 1998Dismissed
Surekha Dash Vs Civil Judge (Junior Division) and Others
Orissa High Court · (1998) 2 OLR 43
Orissa Grama Panchayat Act, 1965 — Section 35, 37
High Courts14 May 1998
Mohammad Iqbal Arbi alias Iqbal Assan Arbi Vs State of Orissa
Orissa High Court · (1998) 2 OLR 150
Essential Commodities Act, 1955 — Section 7(1)Probation of Offenders Act, 1958 — Section 3