High Courts28 Aug 1998Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Ahalya Bai (Smt) and Others
Orissa High Court · (1998) 86 CLT 756 : (1999) 2 LLJ 1425
Workmens Compensation Act, 1923 — Section 30
COURT ARCHIVE
Orissa High Court judgments, 1998
445 judgments · page 9 of 23
High Courts28 Aug 1998Allowed
Samreeti Swain Vs Utkal University and Others
Orissa High Court · AIR 1999 Ori 36 : (1998) 2 OLR 385
Constitution of India, 1950 — Article 226
High Courts28 Aug 1998Allowed
Subrat Kumar Mishra Vs Subhendu Mishra @ Tuku Mishra
Orissa High Court · (1998) 86 CLT 578 : (1999) 2 DMC 607
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts28 Aug 1998Allowed
Rajkishore Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 37
Orissa Forest Act, 1972 — Section 56, 56(2d)
High Courts27 Aug 1998Dismissed
Miss Vani Aparna Vs Principal Ravenshaw College and Others
Orissa High Court · AIR 1999 Ori 58 : (1998) 86 CLT 749
Constitution of India, 1950 — Article 226
High Courts27 Aug 1998Dismissed
Susanta Kumar Patnaik Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 67 : (1999) 87 CLT 464
Constitution of India, 1950 — Article 226
High Courts27 Aug 1998Dismissed
Gangadevi Poddar Vs Gopi Krishna Sangmeria and Others
Orissa High Court · AIR 1999 Ori 43
High Courts27 Aug 1998
Kanchan Sahu Vs Premananda Sahu
Orissa High Court · (1998) 86 CLT 761 : (1998) 2 OLR 387
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts27 Aug 1998
Saraswati Mohanty and Others Vs Grid Corporation of Orissa Ltd. and Another
Orissa High Court · (1999) 87 CLT 877
Electricity Act, 1910 — Section 33
High Courts25 Aug 1998Allowed
Executive Engineer, Jeypore Electrical Division and Others Vs Presiding Officer, Labour Court and Another
Orissa High Court · (1999) 2 LLJ 337
Industrial Disputes Act, 1947 — Section 10(1), 33C(2)
High Courts25 Aug 1998Allowed
Rangadhar Nayak Vs Fertilizer Corporation of India Ltd. and Others
Orissa High Court · (1999) 3 LLJ 1280
Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 23, 35
High Courts24 Aug 1998Dismissed
Ganesh Chandra Bandopadhyay alias Banerjee Vs Authorised Officer-cum-District Forest Officer, Nayagarh Forest Division and Others
Orissa High Court · (1999) CriLJ 2612
Criminal Procedure Code, 1973 (CrPC) — Section 161Orissa Forest Act, 1972 — Section 56, 56(1), 56(2)Penal Code, 1860 (IPC) — Section 34, 379, 399
High Courts24 Aug 1998Allowed
Biswanath Majhi alias Biswa Vs State of Orissa
Orissa High Court · (1999) 1 OLR 101
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 201, 302, 498A
High Courts21 Aug 1998
Subash Chandra Mohapatra Vs Rama Sankar Mishra and Others
Orissa High Court · (1999) CriLJ 152 : (1999) 16 OCR 90
Criminal Procedure Code, 1973 (CrPC) — Section 197, 468, 482Penal Code, 1860 (IPC) — Section 202, 294, 307, 34, 506
High Courts21 Aug 1998Dismissed
Ratnakar Sahu Vs State of Orissa
Orissa High Court · (1998) 2 OLR 475
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts21 Aug 1998Allowed
Mihir Kumar Acharya Vs Calcutta Machinery (1972)
Orissa High Court · (1999) CriLJ 231 : (1998) 2 OLR 339
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Aug 1998
Brundaban Patnaik Vs Commissioner, Land Record and Settlement and Others
Orissa High Court · (2001) 1 OLR 53
Constitution of India, 1950 — Article 227Orissa Survey and Settlement Act, 1958 — Section 15, 16
High Courts21 Aug 1998
Branch Manager, United India Insurance Co. Ltd. Vs Bhagabati Naik (Smt.) and Another
Orissa High Court · (2001) ACJ 817 : (1999) 2 LLJ 1427
Workmens Compensation Act, 1923 — Section 23, 3(1)
High Courts21 Aug 1998Dismissed
Smt. Radha Sahuani Vs The State
Orissa High Court · (1999) 87 CLT 514
Probation of Offenders Act, 1958 — Section 4