High Courts05 Aug 1999Allowed
Kumari Ratnabati Barik Vs Chittaranjan Rout and Another
Orissa High Court · (2000) 1 ALT(Cri) 4 : (1999) 88 CLT 710 : (1999) 17 OCR 368 : (1999) 2 OLR 305
Penal Code, 1860 (IPC) — Section 354
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 10 of 23
High Courts04 Aug 1999Allowed
Nayan Kumar Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 22 : (1999) 88 CLT 615 : (1999) 2 OLR 270
Registration Act, 1908 — Section 20(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 26(1), 28
High Courts04 Aug 1999
New India Assurance Co. Ltd. Vs Muna Behera and Another
Orissa High Court · (2000) 3 LLJ 1446
Workmens Compensation Act, 1923 — Section 3
High Courts03 Aug 1999Allowed
J.C. Budharaja Vs State of Orissa and Others
Orissa High Court · (1999) 2 OLR 385 : (2000) 118 STC 140
Orissa Sales Tax Act, 1947 — Section 17, 23(4)Orissa Sales Tax Rules, 1947 — Rule 79, 80
High Courts03 Aug 1999
Fakira Sahu Vs State of Orissa
Orissa High Court · (1999) 2 OLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394
High Courts03 Aug 1999Allowed
Jayanti Sahu and Others Vs Rama Chandra Behera and Others
Orissa High Court · (2000) 2 ACC 389 : (2001) ACJ 506 : (2000) 89 CLT 430
Motor Vehicles Act, 1988 — Section 147
High Courts02 Aug 1999Dismissed
Narendra Kumar Behera Vs Orissa Administrative Tribunal and Others
Orissa High Court · (2000) 89 CLT 148
Administrative Tribunals Act, 1985 — Section 19, 20, 20(1)Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 6
High Courts02 Aug 1999
Manoranjan Mishra Vs Registrar, Co-operative Societies and Others
Orissa High Court · (1999) 88 CLT 568
High Courts30 Jul 1999
Artabandhu Samal Vs Civil Judge (Jr. Division), Jajpur and Others
Orissa High Court · (1999) 07 OHC CK 0058
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17
High Courts30 Jul 1999
Devee Supply Syndicate Vs General Manager, South Eastern Railway and Others
Orissa High Court · (1999) 07 OHC CK 0009
Arbitration and Conciliation Act, 1996 — Section 11, 20, 20(4), 8
High Courts30 Jul 1999
Harapriya Barik Vs State of Orissa and Another
Orissa High Court · (1999) 17 OCR 450
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 228(A)
High Courts29 Jul 1999Dismissed
Smt. Padma Sahu Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 461 : (1999) CriLJ 4269 : (1999) 17 OCR 373
Constitution of India, 1950 — Article 236Criminal Procedure Code, 1973 (CrPC) — Section 110National Security Act, 1980 — Section 12(1), 3(2)
High Courts29 Jul 1999Allowed
Saraswati Parabhai and Another Vs Grid Corporation of Orissa and Others
Orissa High Court · (2001) ACJ 1874 : AIR 2000 Ori 13 : (1999) 88 CLT 529
High Courts29 Jul 1999
Smt. Manasi Panigrahi Vs Sri Umesh Chandra Jena and Another
Orissa High Court · (2000) 89 CLT 613 : (1999) 2 OLR 254
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts28 Jul 1999Allowed
Miss Supriya Lenka Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 326
Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 5, 8D, 9
High Courts28 Jul 1999
Smt. Shanta Bala and Others Vs Buda Oram and Others
Orissa High Court · (1999) 88 CLT 422
Civil Procedure Code Amendment Act, 1976 — Order 19 Rule 1, Order 8 Rule 5(2), Order 9 Rule 4
High Courts27 Jul 1999
Divisional Manager, United India Insurance Co. Ltd. Vs Mala Kar and Others
Orissa High Court · (2000) 1 ACC 585 : (2001) ACJ 15 : (2000) 89 CLT 322
Motor Vehicles Act, 1988 — Section 140, 144, 145, 149, 166
High Courts27 Jul 1999Dismissed
Dr. Anurag Mishra and Others, etc. Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 85 : (1999) 88 CLT 573
Constitution of India, 1950 — Article 226
High Courts27 Jul 1999
Hemsagar ' Hrusikesh Nag and Others Vs Smt. Madhabi Kuanra ' Nag and State of Orissa
Orissa High Court · (2000) 1 ALT(Cri) 1 : (1999) 88 CLT 620 : (2000) 1 DMC 206 : (1999) 17 OCR 463
Criminal Procedure Code, 1973 (CrPC) — Section 202, 210, 210(1), 397(3), 482Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts26 Jul 1999
Sibasankar Gupta Vs Smt. Tilakbala Kundu
Orissa High Court · (1999) 2 OLR 260
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(3)