High Courts31 Mar 1999Dismissed
Dr. Chakradhar Satpathy Vs Chancellor, Orissa University of Agriculture and Technology and Others
Orissa High Court · (1999) 1 OLR 672
Orissa University of Agriculture and Technology Act, 1965 — Section 6
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 17 of 23
High Courts31 Mar 1999Dismissed
Sambhunath Bhagal and Others Vs Bhagirathi @ Gopinath Ram
Orissa High Court · (1999) 88 CLT 257
Limitation Act, 1963 — Section 14, 5
High Courts30 Mar 1999Allowed
Mandangi Raju Vs State of Orissa
Orissa High Court · (1999) 03 OHC CK 0053
Arms Act, 1959 — Section 25(1), 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 100, 162, 76, 77, 78Penal Code, 1860 (IPC) — Section 25(1), 26, 27, 299, 302
High Courts30 Mar 1999Allowed
Damodar Mishra Vs State of Orissa and Others
Orissa High Court · (1999) 1 OLR 642
Constitution of India, 1950 — Article 226, 227
High Courts30 Mar 1999Dismissed
State of Orissa Vs Janardhan Tripathy and Others
Orissa High Court · (1999) 87 CLT 673
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 123
High Courts30 Mar 1999
Kanhu Charan Pradhan Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 762
High Courts26 Mar 1999
Biswaranjan Das and Another Vs Sarat Kumar Nath
Orissa High Court · (1999) 87 CLT 678 : (1999) CriLJ 3434 : (1999) 16 OCR 586
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Penal Code, 1860 (IPC) — Section 294, 294, 323
High Courts26 Mar 1999Dismissed
Mahanadi Coalfields Ltd. and Others
Orissa High Court · (1999) 03 OHC CK 0047
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 301Motor Vehicles Act, 1988 — Section 2(28), 34, 39, 40, 41(4)
High Courts26 Mar 1999Dismissed
Purna Chandra Nanda Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1999) 87 CLT 827
Constitution of India, 1950 — Article 226
High Courts26 Mar 1999Dismissed
Smt. Sita Bewa Vs Gangadhar Bharati and Others
Orissa High Court · AIR 1999 Ori 154
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16, 18
High Courts26 Mar 1999
Sagarmal Agrawal Vs Union of India (UOI) and Others
Orissa High Court · (1999) 87 CLT 765 : (1999) 238 ITR 989
Income Tax Act, 1961 — Section 206C, 206C(1)
High Courts24 Mar 1999
Rajendra Kishore Kanungo Vs State of Orissa
Orissa High Court · (1999) 88 CLT 514 : (1999) 16 OCR 448 : (1999) 1 OLR 626
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts24 Mar 1999
Purusottam Beherasmt Vs Rangabati Barik and Others
Orissa High Court · (1999) 87 CLT 799
Court Fees Act, 1870 — Section 7(6)Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4
High Courts24 Mar 1999Allowed
Sanatan Das and Others Vs Smt. Ahalya Dei and Others
Orissa High Court · (1999) 87 CLT 737
Evidence Act, 1872 — Section 13, 50
High Courts23 Mar 1999
S. Rameswar Patra and Others Vs Duryodhan Goudo and Others
Orissa High Court · (1999) 87 CLT 622
High Courts23 Mar 1999Dismissed
Sri Gopinath Jew of Kumarpur and Others Vs Brundaban Mohapatra and Others
Orissa High Court · (1999) 88 CLT 697 : (1999) 2 OLR 53
High Courts23 Mar 1999
Kodanda Meher Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 219
Industrial Disputes Act, 1947 — Section 2, 2A, 33C
High Courts23 Mar 1999Allowed
Binod Bihari Puhan Vs Election Officer-cum-Block Development Officer, Binjharpur and Others
Orissa High Court · (1999) 87 CLT 588
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Mar 1999Allowed
Basanta Kumar Barma Vs State of Orissa
Orissa High Court · (2000) 89 CLT 121 : (1999) 1 OLR 485
Penal Code, 1860 (IPC) — Section 302
High Courts23 Mar 1999Allowed
Basanta Kumar Barik Vs State of Orissa
Orissa High Court · (2000) 89 CLT 121 : (1999) 1 OLR 485
Penal Code, 1860 (IPC) — Section 302