High Courts06 Apr 1998Allowed
Kay Vee Aar Ltd. Vs State of Orissa and Others
Orissa High Court · (1998) 86 CLT 614 : (1998) 2 OLR 539 : (1998) 111 STC 112
Orissa Sales Tax Act, 1947 — Section 6, 7
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 18 of 23
High Courts06 Apr 1998Allowed
Kuturi Dei Vs Suka Dei and Others
Orissa High Court · (1998) 2 OLR 65
Orissa Estates Abolition Act, 1951 — Section 2, 39, 8Orissa Land Reforms Act, 1960 — Section 39Orissa Tenancy Act, 1913 — Section 2(16), 3(23)
High Courts03 Apr 1998
Larsen and Toubro Ltd. Vs State of Orissa and Others Kehar Agencies Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (1998) 85 CLT 671
Orissa Sales Tax Act, 1947 — Section 6, 7
High Courts02 Apr 1998Dismissed
Nanda Kishore Ray Vs Secretary Areikana S.C.S. Ltd. and Others
Orissa High Court · AIR 1999 Ori 46
High Courts31 Mar 1998Allowed
Sk. Imam Vs State of Orissa and Another
Orissa High Court · (1998) 86 CLT 848 : (1998) 2 OLR 103
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 366, 376
High Courts30 Mar 1998
Divisional Manager, National Insurance Co. Ltd. Vs Sayal Suna and Others
Orissa High Court · (1998) 2 ACC 713 : (1999) ACJ 1445 : (1998) 86 CLT 365
Motor Vehicles Act, 1988 — Section 140, 173
High Courts30 Mar 1998
In Re: OCL India Ltd.
Orissa High Court · AIR 1998 Ori 153 : (1999) 95 CompCas 429
Companies Act, 1956 — Section 101, 102, 103
High Courts28 Mar 1998
Smt. Susania Patel Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1998) 03 OHC CK 0005
Electricity Act, 1910 — Section 28, 28(3)
High Courts27 Mar 1998Allowed
Chandi Prasad Das Vs State of Orissa and Others
Orissa High Court · (1998) 2 LLJ 1166
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13
High Courts27 Mar 1998Allowed
Employees' State Insurance Corporation Vs Md. Sahid
Orissa High Court · (1999) 1 ACC 399 : (1998) 2 ACC 782 : (1998) 86 CLT 532 : (1999) 1 LLJ 71
Employees State Insurance Act, 1948 — Section 54
High Courts25 Mar 1998Allowed
Smt. Pusparani Samal Vs Suretha Kumar Biswal and Others
Orissa High Court · (1998) 1 ALT(Cri) 23 : (1998) 85 CLT 543 : (1998) CriLJ 3764
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 173(2), 173(3), 173(4)Penal Code, 1860 (IPC) — Section 204, 294, 307, 323, 34
High Courts25 Mar 1998Allowed
Laxminarayan Senapati Vs State of Orissa
Orissa High Court · (1998) 85 CLT 589 : (1998) CriLJ 2410 : (1999) 1 OLR 250
Essential Commodities Act, 1955 — Section 7
High Courts24 Mar 1998Dismissed
Federation of Bidi, Bidi Leaves and Tobacco Merchants Vs State of Orissa and Another
Orissa High Court · AIR 1998 Ori 120
Constitution of India, 1950 — Article 14, 226Orissa Kendu Leaves (Control of Trade) Act, 1961 — Section 10Orissa Kendu Leaves (Control of Trade) Rules, 1962 — Rule 8B
High Courts23 Mar 1998
Muralidhar Sahu and Another Vs Chairman-cum-Managing Director, Grid Corpn. of Orissa Ltd. and Another
Orissa High Court · AIR 1998 Ori 188
Constitution of India, 1950 — Article 226
High Courts23 Mar 1998
Smt. Susama Patel Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1998) 86 CLT 114 : (1998) 2 OLR 136
Electricity (Amendment) Act, 1948 — Section 28, 42Electricity Act, 1910 — Section 12, 18, 19Telegraph Act, 1885 — Section 10
High Courts19 Mar 1998
Sita Kandi Vs State of Orissa
Orissa High Court · (1999) CriLJ 1642
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts18 Mar 1998
Indian Metals and Ferro Alloys Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1998) 85 CLT 560 : (1999) 158 CTR 298 : (1999) 235 ITR 574
Income Tax Act, 1961 — Section 72A, 72A(1)
High Courts18 Mar 1998Dismissed
Madan Mohan Bhanja Deo Vs Union of India (UOI)
Orissa High Court · (1999) CriLJ 605
Criminal Procedure Code, 1973 (CrPC) — Section 162, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 37, 37(1)
High Courts17 Mar 1998Dismissed
National Insurance Co. Ltd. Vs Bilasini Naik and Another
Orissa High Court · (1999) 2 ACC 224 : (1999) ACJ 547
Motor Vehicles Act, 1988 — Section 140, 146, 147, 149, 173
High Courts12 Mar 1998
State of Orissa Vs Nisakar Pradhan
Orissa High Court · (2000) 2 OLR 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 40, 43Land Acquisition Act, 1894 — Section 23(1)