COURT ARCHIVE

Orissa High Court judgments, 1999

445 judgments · page 20 of 23

High Courts16 Feb 1999

Jawan Fruits and Vegetables Products Vs The Orissa State Financial Corporation and Another

Orissa High Court · (1999) 88 CLT 33 : (2001) 103 CompCas 8 : (1999) 1 OLR 490

Constitution of India, 1950 — Article 226Orissa State Financial Corporation Act, 1951 — Section 29

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High Courts16 Feb 1999

Jawan Fruits and Vegetable Products Vs Orissa State Financial Corporation and Another

Orissa High Court · (1999) 88 CLT 33 : (2001) 103 CompCas 8 : (1999) 1 OLR 490

State Financial Corporations Act, 1951 — Section 29

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High Courts16 Feb 1999

Rajendra Kishore Kanungo and Smt. Sucheta Kanungo Vs State of Orissa

Orissa High Court · (1999) 02 OHC CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 438, 439Penal Code, 1860 (IPC) — Section 304(B), 306, 498(A)

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High Courts15 Feb 1999Partly Allowed

Divisional Manager, Oriental Insurance Co. Ltd. Vs Sudersan Giri and Others

Orissa High Court · (2001) 3 LLJ 1078

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High Courts14 Feb 1999Dismissed

Bhabani Prasad Bhatta Vs Bishnu Prasad Agrawalla and State of Orissa

Orissa High Court · (2000) 89 CLT 303

Criminal Procedure Code, 1973 (CrPC) — Section 311

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High Courts10 Feb 1999

Sarat Chandra Mohanta Vs State of Orissa and Others

Orissa High Court · (1999) 87 CLT 616

Administrative Tribunals Act, 1985 — Section 15(2)Constitution of India, 1950 — Article 309, 310, 310(2), 311

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High Courts09 Feb 1999Allowed

Rama Chandra Nayak Vs Smt. Sabitri Mani Mohanty and Others

Orissa High Court · (1999) 1 OLR 456

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(2), Order 41 Rule 17, Order 41 Rule 18, Order 41 Rule 19, Order 41 Rule 8

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High Courts09 Feb 1999Dismissed

Joginath Gochhi and Another Vs Sudhakar Pati and Others

Orissa High Court · AIR 1999 Ori 182

Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 373(4)

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High Courts09 Feb 1999Dismissed

Smt. Jaya Gouri Meheta Vs Collector of Central Excise and Customs. Orissa, Bhubaneswar, and Others

Orissa High Court · (1999) 88 CLT 105

General Clauses Act, 1897 — Section 6Gold (Control) Act, 1968 — Section 71, 73, 78, 80, 81

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High Courts09 Feb 1999Dismissed

Smt. Minakshi Patra Vs Secretary, Irrigation and Power, Govt. of Orissa and Others

Orissa High Court · (2001) ACJ 2137 : AIR 1999 Ori 137 : (1999) 3 CivCC 127 : (1999) 88 CLT 90

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High Courts08 Feb 1999

Ajit Kumar Mandal Vs Tusharkanta Bhomik and Others

Orissa High Court · (2000) 89 CLT 127

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts08 Feb 1999Dismissed

Sudhakar Gouda and Others Vs State of Orissa and Others

Orissa High Court · (1999) 02 OHC CK 0021

Administrative Tribunals Act, 1985 — Section 15, 2Constitution of India, 1950 — Article 226, 227

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High Courts08 Feb 1999Allowed

Lachhaman Mallick and Others Vs Nisakar Mallick and Others

Orissa High Court · (1999) 88 CLT 318 : (1999) 1 OLR 467

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts08 Feb 1999

Ajit Kumar Mandai Vs Tusharkanta Bhomik and Others

Orissa High Court · (1999) 16 OCR 437

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145

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High Courts08 Feb 1999Allowed

Governing Body of Bahugram College Vs State of Orissa and Others

Orissa High Court · (1999) 87 CLT 520

Orissa Education Act, 1969 — Section 5, 6, 6AOrissa Education Rules, 1991 — Rule 7(1)

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High Courts08 Feb 1999

Ajit Kumar Mandal Vs Tuslwrkanta Bhomik and Others

Orissa High Court · (1999) 17 OCR 377

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 144(4), 145

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High Courts04 Feb 1999Allowed

Rabinarayan Prusty and Others Vs Pharmacy Council of India and Others

Orissa High Court · AIR 1999 Ori 184

Constitution of India, 1950 — Article 226Pharmacy Act, 1948 — Section 10

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High Courts04 Feb 1999Allowed

Sri Shambhulal Yadav Vs Sri V.R.P. Ahuja

Orissa High Court · (1999) 87 CLT 538 : (1999) 87 CLT 533 : (1999) 1 OLR 448

Constitution of India, 1950 — Article 15, 16

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High Courts03 Feb 1999Allowed

Prakash Kumar Debata Vs Executive Engineer (Gridco) and Others

Orissa High Court · (1999) 87 CLT 573 : (1999) 3 LLJ 1429

Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 11

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High Courts02 Feb 1999Dismissed

Dibakar Jena Vs Prafulla Kumar Mohapatra and Another

Orissa High Court · (1999) 88 CLT 165 : (1999) 2 OLR 25

Orissa Grama Panchayat Act, 1965 — Section 39(2)Orissa Grama Panchayat Election Rules, 1965 — Rule 17

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