High Courts22 Mar 1999Allowed
Gopabandhu Mohapatra Vs Smt. Laxrnimoni Dibya
Orissa High Court · (1999) 03 OHC CK 0050
Hindu Succession Act, 1956 — Section 14Orissa Estates Abolition Act, 1951 — Section 2, 39, 6, 7, 7(1)
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 18 of 23
High Courts22 Mar 1999
Judhistir Pradhan Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 24
Orissa Reservation Vacancies Act, 1992 — Section 6, 7
High Courts22 Mar 1999
Orissa Consumers' Association Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 237 : (1999) 2 OLR 8
Constitution of India, 1950 — Article 226
High Courts19 Mar 1999Dismissed
Smt. Binodini Dash Vs Jani Jagayya Narayan Prusty
Orissa High Court · (1999) 87 CLT 813
High Courts19 Mar 1999Allowed
Rasananda Das Vs Grid Corporation of Orissa Limited and Others
Orissa High Court · (1999) 1 OLR 565
Constitution of India, 1950 — Article 226, 227
High Courts19 Mar 1999
State of Orissa Vs Rasid Khan
Orissa High Court · (1999) 87 CLT 647
Land Acquisition Act, 1894 — Section 54
High Courts18 Mar 1999Dismissed
Rail Link Project Vs Deba Dandasena
Orissa High Court · (1999) 87 CLT 635
Land Acquisition Act, 1894 — Section 18, 54
High Courts18 Mar 1999Allowed
Rajkishore Dash Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 119 : (1999) 2 OLR 50
Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12, 12(6), 23(1), 91Orissa Service Code, 1939 — Rule 91(2), 91(4)
High Courts17 Mar 1999Dismissed
Johan Bagh, Sarat Chandra Takri, Johan Bagh and Others Vs State of Orissa
Orissa High Court · (1999) 03 OHC CK 0052
Explosives Act, 1884 — Section 9, 9(B)Penal Code, 1860 (IPC) — Section 395, 457
High Courts17 Mar 1999Dismissed
Basudeva Panda Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 158
Arbitration Act, 1940 — Section 44Arbitration Tribunal Rules, 1979 — Rule 13(1)
High Courts17 Mar 1999Dismissed
Johan Bagh Vs State of Orissa
Orissa High Court · (1999) 03 OHC CK 0022
Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 395, 397, 457
High Courts16 Mar 1999
Dhaneswar Sahu and Others Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 818
Land Acquisition Act, 1894 — Section 4(1)
High Courts16 Mar 1999
Goutam Chandra Patra Vs State of Orissa and Others
Orissa High Court · (1999) 1 OLR 599
Orissa Prevention of Land Encroachment Act, 1972 — Section 7(1), 7(2)
High Courts12 Mar 1999
Indrajeet Roy Vs Republic of India and Another
Orissa High Court · (1999) 88 CLT 835 : (1999) 16 OCR 428 : (1999) 1 OLR 421
Criminal Procedure Code, 1973 (CrPC) — Section 233(3), 91Evidence Act, 1872 — Section 145, 146, 153, 157, 161
High Courts11 Mar 1999Allowed
Natabar Das and Others Vs Poka Senapati
Orissa High Court · (1999) 03 OHC CK 0006
High Courts09 Mar 1999
Barada Kanta Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 178 : (1999) 87 CLT 637 : (1999) 1 OLR 525
Orissa General Clauses Act, 1937 — Section 22Orissa Municipal Act, 1950 — Section 131, 188A(1)Orissa Municipal Rules, 1953 — Rule 602
High Courts05 Mar 1999Dismissed
Ekbal Haque Vs Collector-cum-Chairman. Keonjhar District Co-operative Milk Producers Union Limited Keonjhar and Another
Orissa High Court · (1999) 88 CLT 114
Constitution of India, 1950 — Article 12, 14, 300(A)
High Courts05 Mar 1999Allowed
Gopal Krushna Badu Mohapatra and Others Vs Girish Chandra Nayak and Others
Orissa High Court · (1999) 87 CLT 628 : (1999) 87 CLT 623 : (1999) 1 OLR 582
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts05 Mar 1999Allowed
Sovasri Dalai Vs Divisional Manager, Life Insurance Corporation of India and Others
Orissa High Court · (2000) 1 LLJ 172
Insurance Act, 1938 — Section 39
High Courts05 Mar 1999Dismissed
Akshaya Kumar Mohapatra Vs State of Orissa and others
Orissa High Court · (2001) 91 CLT 266
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 227, 311