High Courts23 Dec 1999
Sayantana Patra Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 271
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 1 of 23
High Courts23 Dec 1999
Nabakishore Sethi Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 292
Constitution of India, 1950 — Article 226, 227
High Courts23 Dec 1999
New India Assurance Co. Ltd. Vs Kartika Jena and Others
Orissa High Court · (2000) 2 ACC 487 : (2000) ACJ 1421 : (2000) 89 CLT 608
Employees Compensation Act, 1923 — Section 30, 4Motor Vehicles Act, 1988 — Section 147, 149, 170
High Courts22 Dec 1999Dismissed
Bipra Das Chakrabarty Vs State of Orissa
Orissa High Court · (2000) 18 OCR 385
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts22 Dec 1999Allowed
Union of India (UOI) Vs Trinath Reddy
Orissa High Court · (2001) ACJ 2125 : AIR 2000 Ori 154
Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 21, 22Railway Claims Tribunal Act, 1987 — Section 18
High Courts22 Dec 1999Dismissed
Divisional Manager, S.E. Railway and Another Vs P. Vijayaratnam
Orissa High Court · (2000) 2 ACC 743 : (2001) ACJ 1415 : (2000) 89 CLT 57 : (2001) 3 LLJ 415
Railways Act, 1890 — Section 3(2)Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts17 Dec 1999Allowed
Sri Nilam Naik Vs State of Orissa and Another
Orissa High Court · (2000) 18 OCR 145 : (2000) 1 OLR 222
Criminal Procedure Code, 1973 (CrPC) — Section 197(3), 202, 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 342
High Courts16 Dec 1999Allowed
Goutam Charan Nayak Vs Orissa Fish Seed Development Corporation Ltd.
Orissa High Court · (2000) 2 CivCC 50 : (2000) 89 CLT 452 : (2000) 1 OLR 251
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts16 Dec 1999Allowed
Dilip Kumar Pradhan and Another Vs State of Orissa
Orissa High Court · (1999) 12 OHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 342
High Courts15 Dec 1999Dismissed
Rabinarayan Sahu Vs R.C.M.S.
Orissa High Court · (2000) 2 CivCC 331 : (2000) 89 CLT 648 : (2000) 1 OLR 468
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)
High Courts15 Dec 1999Allowed
Brundaban Chandra Mishra Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2000) 1 OLR 174
Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 1999
Sudhakar Pradhan Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 162
Orissa Public Demands Recovery Act, 1962 — Section 4, 8
High Courts15 Dec 1999Allowed
Govinda Ram (Prasad) Agarwala Vs General Traders and Another
Orissa High Court · (2000) 18 OCR 273
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 205Penal Code, 1860 (IPC) — Section 415, 420
High Courts15 Dec 1999Dismissed
Sethi Transport, Madbupatna Vs The Commissioner-cum-Secretary to Govt. of Orissa and Another
Orissa High Court · (1999) 12 OHC CK 0007
Constitution of India, 1950 — Article 12, 21, 226
High Courts13 Dec 1999Dismissed
Mr. Abdul Raheman Vs Nurjahan ' Nuri Bibi
Orissa High Court · (2000) 1 ALT(Cri) 14 : (2000) 89 CLT 403 : (2000) CriLJ 1949 : (2000) 1 DMC 720
Criminal Procedure Code, 1973 (CrPC) — Section 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts13 Dec 1999Allowed
Divisional Manager, National Insurance Co. Ltd. Vs Rabi Sahoo and Another
Orissa High Court · (2001) ACJ 538 : (2000) 90 CLT 8
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 3
High Courts10 Dec 1999
Gopinath Behera Vs State of Orissa and Others Bhramarbar Sahu Vs Revenue Divisional Commissioner, Northern Division and Others
Orissa High Court · (2000) 1 OLR 178
Orissa Revenue Divisional Commissioners Act, 1957 — Section 4(1)Orissa Survey and Settlement Rules, 1962 — Rule 34
High Courts10 Dec 1999Allowed
Gangadhar Sahoo and Others Vs Saradananda Pandey and Another
Orissa High Court · (2000) 1 OLR 247
High Courts10 Dec 1999
Kishore Chandra Satpathy Vs State of Orissa
Orissa High Court · (2000) 18 OCR 157
Criminal Procedure Code, 1973 (CrPC) — Section 307, 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts10 Dec 1999Dismissed
New India Assurance Co. Ltd. Vs Jayanti Nayak and Another
Orissa High Court · (2000) 2 ACC 125 : (2000) ACJ 1054 : (2000) 89 CLT 498 : (2000) 89 CLT 408
Employees Compensation Act, 1923 — Section 30