High Courts02 Jul 1999Dismissed
Nilamani Behera Vs Sita Sundari Dibya
Orissa High Court · (1999) 88 CLT 582
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Section 3
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 13 of 23
High Courts02 Jul 1999Allowed
Alekh Bihari Rout Vs Union of India (UOI) and Another
Orissa High Court · (2000) 1 LLJ 512
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts02 Jul 1999Dismissed
Nilamani Behera Vs Sita Sundari Dibya (having died) Smt. Girija Dalabehera and Others
Orissa High Court · (1999) 88 CLT 582
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 22, Order 41 Rule 27Limitation Act, 1963 — Section 3 , 5
High Courts30 Jun 1999Dismissed
Anil Kumar Agrawal Vs Mohanlal Jain and Others
Orissa High Court · (1999) 2 OLR 229
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts30 Jun 1999
Artabandhu Samal Vs Civil-Judge (Jr. Division) and Others
Orissa High Court · (1999) 88 CLT 694 : (1999) 2 OLR 379
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Jun 1999Dismissed
Dasara Satyam Vs Banamali Sethi
Orissa High Court · (1999) 2 OLR 219
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20(2)
High Courts29 Jun 1999Allowed
Rajendra Narayan Sahu Vs Dr. Bijaya Kumar Nanda and Another
Orissa High Court · (1999) 06 OHC CK 0036
Limitation Act, 1963 — Section 5Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 166, 166(3), 173(1)
High Courts29 Jun 1999Dismissed
O.T.A. Falloons Forwarding Pvt. Ltd. Vs L.M. Hati and Company and Others
Orissa High Court · (1999) 88 CLT 213
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 3A, 151
High Courts29 Jun 1999Allowed
Sasanka Dash Vs Colfeemr and District Magistrate and Others
Orissa High Court · (1999) 06 OHC CK 0034
Constitution of India, 1950 — Article 21, 22(5)National Security Act, 1980 — Section 3(2)
High Courts29 Jun 1999Dismissed
New India Assurance Co. Ltd. Vs K. Saimma and Others
Orissa High Court · (2001) ACJ 458 : (2000) 89 CLT 794
Motor Vehicles Act, 1988 — Section 147
High Courts29 Jun 1999Dismissed
Union of India (UOI) Vs Tata Iron and Steel Company Ltd.
Orissa High Court · (1999) 2 ACC 584 : AIR 2000 Ori 55 : (1999) 88 CLT 264
Railways Act, 1989 — Section 78B
High Courts29 Jun 1999Dismissed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Hadiya Gouda and Others
Orissa High Court · (2001) ACJ 482 : (1999) 2 OLR 209
Motor Vehicles Act, 1988 — Section 149(2), 173
High Courts28 Jun 1999
Tuna alias Sudarsan Naik Vs State of Orissa
Orissa High Court · (1999) 17 OCR 128
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 376
High Courts28 Jun 1999
Divisional Manager, Oriental Insurance Co. Ltd. Vs Draupadi Behera and Others
Orissa High Court · (1999) 2 ACC 666 : (2000) ACJ 1371 : (1999) 88 CLT 476
Motor Vehicles Act, 1988 — Section 147, 149, 170
High Courts28 Jun 1999Allowed
Shri Ramachandra Bhakta Vs Shri Krushna Chandra Bhakta and Another
Orissa High Court · (1999) 2 OLR 105
Transfer of Property Act, 1882 — Section 10
High Courts28 Jun 1999Allowed
Fertiliser Corporation of India Ltd. Vs Orissa State Prevention and Control of Pollution Board
Orissa High Court · (2000) 89 CLT 61 : (1999) 17 OCR 379 : (1999) 2 OLR 299
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Jun 1999
Surendra Patra Vs Lakhavir Singh and Others
Orissa High Court · (2000) 1 ACC 489 : (2000) 89 CLT 346
High Courts28 Jun 1999Dismissed
United India Insurance Co. Ltd. Vs Raj Kumari Sahoo and Others
Orissa High Court · (2001) ACJ 224 : (1999) 2 OLR 214
Motor Vehicles Act, 1988 — Section 149(2), 170, 173Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 7
High Courts28 Jun 1999Dismissed
Dolamam Patel and Another Vs State of Orissa
Orissa High Court · (1999) 06 OHC CK 0002
Penal Code, 1860 (IPC) — Section 302, 325, 34
High Courts26 Jun 1999
United India Insurance Co. Ltd. Vs Kashinath Barik and Another
Orissa High Court · (2000) 1 OLR 497
Motor Vehicles Act, 1988 — Section 149(4)