High Courts02 Dec 1998Allowed
Sri Anil Kumar Das alias Ananta Charan Ramanuja Das Vs The Commissioner, Hindu Religious Endowment
Orissa High Court · (1999) 1 OLR 428
Orissa Hindu Religious Endowments Act, 1951 — Section 30, 30(1), 30(3), 39, 41
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 3 of 23
High Courts02 Dec 1998Allowed
Arun Kumar Mishra Vs Orissa Mining Corporation and Others
Orissa High Court · (1999) 1 OLR 219
Constitution of India, 1950 — Article 226, 227
High Courts30 Nov 1998Dismissed
Mitu alias Prasidha Moharathi and Others Vs State of Orissa and Another
Orissa High Court · (1998) 11 OHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 161, 193, 202, 202(2), 319Evidence Act, 1872 — Section 137, 138, 3, 3(1), 33Explosives Act, 1884 — Section 9B
High Courts30 Nov 1998Dismissed
Pawan Traders Vs Branch Manager, State Bank of India and Another
Orissa High Court · AIR 1999 Ori 74 : (1999) 98 CompCas 98
State Bank of India Act, 1955 — Section 49
High Courts30 Nov 1998
Ambica Patel Vs Bimsen Pati and Others
Orissa High Court · (1999) 16 OCR 57
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts27 Nov 1998
Mohan Kumar Burma Vs Raj Kishore Mathur
Orissa High Court · (1999) 1 OLR 225
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts27 Nov 1998
Anjana Mishra Vs Indrajit Ray
Orissa High Court · (1999) 1 OLR 313
Constitution of India, 1950 — Article 14, 19
High Courts24 Nov 1998
Nrusinghanath Sarangi Vs State of Orissa and Others
Orissa High Court · (1999) 16 OCR 108
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 482Penal Code, 1860 (IPC) — Section 188, 406
High Courts24 Nov 1998
All Orissa State Bank Officers' Association Vs Union of India (UOI) and Others
Orissa High Court · (1999) 1 OLR 271
Verification of Membership and Recognition of Trade Unions Rules, 1994 — Rule 21, 23, 24
High Courts24 Nov 1998Dismissed
Satyanarayan Nayak Vs Superintendent of Police
Orissa High Court · (1999) 16 OCR 102
Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 309, 482
High Courts23 Nov 1998Dismissed
Ananga Prasad Jena Vs State of Orissa and Others
Orissa High Court · (1999) 16 OCR 28
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203
High Courts20 Nov 1998Dismissed
Shyam Sundar Kar Vs State of Orissa
Orissa High Court · (1998) 11 OHC CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Nov 1998Dismissed
Divisional Manager, United India Insurance Co. Ltd. Vs Smt. Labanga Sahu and Others
Orissa High Court · (2000) ACJ 1259 : AIR 1999 Ori 193
Insurance Act, 1938 — Section 64Motor Vehicles Act, 1939 — Section 110CMotor Vehicles Act, 1988 — Section 145, 146
High Courts20 Nov 1998
Onkarmal Nanakram Vs Commissioner of Sales tax
Orissa High Court · (1999) 87 CLT 529 : (1999) 1 OLR 1
Orissa Sales Tax (Amendment) Act, 1983 — Section 23Orissa Sales Tax Act, 1947 — Section 13(4), 13(6), 14, 14C, 23
High Courts20 Nov 1998
Godabarish Mohapatra and Janardan Mohapatra Vs State of Orissa State of Orissa Vs Godabarish Mohapatra and Janardan Mohapatra
Orissa High Court · (1998) 11 OHC CK 0025
Penal Code, 1860 (IPC) — Section 114, 302, 324, 326, 34
High Courts20 Nov 1998Dismissed
Premananda Tosh Vs State of Orissa and Another
Orissa High Court · (1998) 11 OHC CK 0024
Evidence Act, 1872 — Section 73
High Courts20 Nov 1998
Onkarmal Nanakram Vs Commissioner of Sales-tax
Orissa High Court · (1999) 87 CLT 529 : (1999) 1 OLR 1
Orissa Sales Tax Act, 1947 — Section 13(4), 14C
High Courts20 Nov 1998Allowed
Godabarish Mohapatra, Janardan Mohapatra, Hatim Mahammad and Chandrasekhar Mohapatra Vs State of Orissa State of Orissa Vs Godabarish Mohapatra and Janardan Mohapatra
Orissa High Court · (1998) 11 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts18 Nov 1998Allowed
Supad Haldar and Others Vs The Orissa Small Industries Corporation Ltd.
Orissa High Court · (1999) 87 CLT 192 : (1999) 1 OLR 459
Constitution of India, 1950 — Article 14
High Courts18 Nov 1998Dismissed
Smt. Sarala Kumari Rath Vs Khati Rout and Others
Orissa High Court · (1999) 87 CLT 198 : (2000) 2 OLR 363
Orissa Land Reforms Act, 1960 — Section 4(1)Orissa Tenancy Act, 1913 — Section 236