High Courts12 Oct 1998Allowed
Subhasish Ray Vs Brundaban Chandra Mohapatra and Another
Orissa High Court · (1998) 2 OLR 665
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 7 of 23
High Courts12 Oct 1998
Sarfaraz Alam Vs South Eastern Railway and Others
Orissa High Court · (1998) 2 OLR 604
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 1998Allowed
Kumar Barik and Others Vs Banshidhar Lenka
Orissa High Court · (1998) 2 OLR 653
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 24, 107
High Courts24 Sept 1998Allowed
Kshirod Prasad Das Vs Orissa State Housing Board and Another
Orissa High Court · (1999) 1 OLR 546
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1998
Annada Shankar Jena Vs Deputy General Manager, Commercial Banking, State Bank of India and Another
Orissa High Court · (1999) 2 OLR 171
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1998Dismissed
Sushanta Sethi Vs Sk. Manjar Alli and Others
Orissa High Court · (1999) 87 CLT 543 : (1999) 1 OLR 540
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts23 Sept 1998
Manamohan Tripathy Vs State of Orissa and Others
Orissa High Court · (1999) 2 OLR 185
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1998
Smt. Sushila Devi Rungta Vs State of Orissa and Others Sri Jagannath Das Vs State of Orissa and Others
Orissa High Court · (1999) 1 OLR 549
Orissa Development Authorities Act, 1982 — Section 16Orissa Town Planning and Improvement Trust Act, 1956 — Section 31(3), 33(1)
High Courts23 Sept 1998
Surendra Kumar Prusty, Kailash Chandra Prusty and Puni Bewa and Others Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 610
Orissa Land Reforms Act, 1960 — Section 37A, 37B, 52
High Courts21 Sept 1998
Sanjeev Kumar and Co. and Another Vs Bishnu Prasad and Brothers and Others
Orissa High Court · AIR 1999 Ori 90
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 106
High Courts21 Sept 1998Allowed
Amarjeet Jena Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · AIR 1999 Ori 129
Constitution of India, 1950 — Article 19, 21, 226Evidence Act, 1872 — Section 115Orissa Higher Secondary Education (Amendment) Regulation, 1983 — Regulation 107
High Courts17 Sept 1998Allowed
Krushna Chandra Mallick Vs Executive Officer, Notified Area Council and Others
Orissa High Court · (1998) 2 OLR 607
High Courts16 Sept 1998Dismissed
Shri Indrajeet Roy Vs Republic of India
Orissa High Court · (1998) 2 OLR 424
Criminal Procedure Code, 1973 (CrPC) — Section 11, 14(3), 161, 173, 177Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts15 Sept 1998Allowed
Deenabandhu Sahu Vs Bimal Kumar Ghosh and Another
Orissa High Court · (1998) 2 OLR 477
High Courts14 Sept 1998
Balaram Bhoi Vs Smt. Sanju Bhoi
Orissa High Court · (1999) 16 OCR 111
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Sept 1998Allowed
Pravakar Behera Vs The State of Orissa and Another
Orissa High Court · (1999) 88 CLT 239 : (1999) CriLJ 3108 : (1999) 16 OCR 333 : (1999) 1 OLR 533
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 406
High Courts10 Sept 1998Dismissed
Balaram Bhoi Vs Smt. Sanju Bhoi
Orissa High Court · (1999) CriLJ 1699
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Sept 1998Allowed
Smt. Sabi Bewa Vs Grid Corporation of Orissa Limited and Others
Orissa High Court · (1998) 2 OLR 588
High Courts10 Sept 1998Allowed
Mohammed Amin Vs Orissa Forest Development Corporation and Others
Orissa High Court · (1998) 2 OLR 592
High Courts10 Sept 1998Dismissed
Balaram Bhoi Vs Sanju Bhoi
Orissa High Court · (2000) 1 DMC 493
Criminal Procedure Code, 1973 (CrPC) — Section 125