High Courts11 Mar 1998
Divisional Manager, New India Assurance Co. Ltd. Vs Hara Prasad Tripathy and Another
Orissa High Court · (1999) 2 LLJ 1356
Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 19 of 23
High Courts11 Mar 1998
Jagamohan Higher Secondary School and Others Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 136
Constitution of India, 1950 — Article 226
High Courts10 Mar 1998Dismissed
Rabi Prakash Awasthi Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 222 : (1998) CriLJ 3268
Constitution of India, 1950 — Article 161, 20(1), 72Criminal Procedure Code, 1973 (CrPC) — Section 306, 401, 401(1), 401(2), 401(3)Orissa Jail Manual Rules — Rule 518, 518(1), 518(2), 708, 708A
High Courts10 Mar 1998
Larsen and Toubro Limited Vs State of Orissa and Others
Orissa High Court · (1998) 111 STC 75
Constitution of India, 1950 — Article 226
High Courts10 Mar 1998
Mirza Yakub Beig and Others Vs State of Orissa
Orissa High Court · (1999) CriLJ 1502 : (1999) 1 OLR 369
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 Mar 1998Dismissed
Bhikari Charan Nanda Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 268
Orissa Judicial Service Rules, 1964 — Rule 4Orissa Service Code, 1939 — Rule 71
High Courts06 Mar 1998
Rebati Majhi and Others Vs Santosh Singh and Another
Orissa High Court · (2000) 2 ACC 410
High Courts05 Mar 1998
Federation of Bidi, Bidi Leaves and Tobacco Merchants Vs Basanta Kumar Mishra and Another
Orissa High Court · (1998) CriLJ 3598
High Courts02 Mar 1998Dismissed
Ram Chandra Singh Vs Nabrang Rai Burma
Orissa High Court · (1998) CriLJ 2156
Penal Code, 1860 (IPC) — Section 352, 427, 448, 504
High Courts02 Mar 1998Dismissed
Udayanath Baidya Vs Pramila Baidya
Orissa High Court · (1999) 87 CLT 403
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts26 Feb 1998
Janaki Barik Vs Executive Engineer, Central Electrical Division and Another
Orissa High Court · (1999) ACJ 155 : (1998) 85 CLT 664
Employees Compensation Act, 1923 — Section 4
High Courts26 Feb 1998Allowed
Prachi Engineering Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 209
Constitution of India, 1950 — Article 162
High Courts26 Feb 1998Partly Allowed
State Bank of India Vs Dilip Chandra Singh Deo
Orissa High Court · AIR 1998 Ori 129 : (1999) 2 CivCC 486 : (1999) 87 CLT 662
Contract Act, 1872 — Section 25
High Courts26 Feb 1998Allowed
Prasanna Kumar Naik Vs State Bank of India and Others
Orissa High Court · (1999) 87 CLT 237 : (1999) 3 LLJ 1131
Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 6
High Courts26 Feb 1998Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Duryodhan Swain and Others
Orissa High Court · (1999) 1 ACC 222 : (2000) ACJ 160 : (1998) 86 CLT 824
Employees State Insurance Act, 1948 — Section 61Motor Vehicles Act, 1988 — Section 173
High Courts24 Feb 1998Allowed
Madhab Chandra Pradhan Vs Orissa Construction Corporation Ltd. and Others
Orissa High Court · (1999) 3 LLJ 1453
Constitution of India, 1950 — Article 16, 39
High Courts24 Feb 1998Allowed
Gave Dei Vs Subasini Dei and Another
Orissa High Court · (1998) 86 CLT 29 : (1998) CriLJ 3071
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 482Penal Code, 1860 (IPC) — Section 323, 354
High Courts24 Feb 1998Dismissed
Gopabandhu Das and Others Vs Maheswar Mundian and Others
Orissa High Court · AIR 1998 Ori 131 : (1998) 86 CLT 35
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64 , 65Specific Relief Act, 1963 — Section 5 , 8
High Courts23 Feb 1998Allowed
Kiranbala Dandapat and Others Vs Secretary, Grid Corporation of Orissa Ltd. and Another
Orissa High Court · (1998) 2 ACC 273 : (2000) ACJ 1286 : AIR 1998 Ori 159 : (1998) 2 CivCC 621 : (1998) 85 CLT 784
Constitution of India, 1950 — Article 226
High Courts20 Feb 1998Dismissed
Hrushikesh Sarangi Vs State of Orissa and Others
Orissa High Court · (1998) CriLJ 2696
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 204, 227, 228, 482Penal Code, 1860 (IPC) — Section 109, 395, 397, 400