High Courts01 Feb 1999Allowed
Kamalakanta Kar Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 75
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 21 of 23
High Courts01 Feb 1999Dismissed
Udayanath Mahapatra (dead), Smt. Jayanti Mohapatra and Others Vs Laxman Mohapatra and Others
Orissa High Court · (2000) 89 CLT 142
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Jan 1999Dismissed
Paradip Port and Dock Mazdoor Union Vs Presiding Officer, Central Government Industrial Tribunal and Others
Orissa High Court · (1999) 88 CLT 187
Dock Workers (Regulation of Employment) Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 10(4), 2, 2(1)
High Courts29 Jan 1999
Raghu Mandala Kasibabu alias Kasibabu Naidu Vs State Bank of India and Others
Orissa High Court · AIR 1999 Ori 160 : (1999) 87 CLT 506
Civil Procedure Code, 1908 (CPC) — Section 50, 53
High Courts29 Jan 1999
Brundaban Samartha and Others Vs Shiba Samartha and Others
Orissa High Court · AIR 1999 Ori 185 : (1999) 88 CLT 87
Orissa Hindu Religious Endowments Act, 1969 — Section 41
High Courts29 Jan 1999Dismissed
Brundaban Majhi and Others Vs Jayasingh Dhrua and Another
Orissa High Court · (1999) 88 CLT 161
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 379
High Courts28 Jan 1999Allowed
Kailash Chandra Nanda Vs Jogendra Das
Orissa High Court · (1999) 1 OLR 446
High Courts27 Jan 1999Dismissed
Jogendra Nahak and Others Vs State of Orissa and Others
Orissa High Court · (1999) CriLJ 3051 : (1999) 16 OCR 312
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 1999Dismissed
Smt. Basanti Das Vs Smt. Kamala Nayak and Others
Orissa High Court · AIR 1999 Ori 187
Evidence Act, 1872 — Section 115Orissa Grama Panchayat Act, 1965 — Section 39Orissa Grama Panchayat Election Rules, 1965 — Rule 46
High Courts27 Jan 1999
Laxman Sahu and Others Vs Director of Consolidation and Another and Ramesh Chandra Sahu and Others
Orissa High Court · (1999) 2 OLR 554
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37
High Courts27 Jan 1999
Indrajeet Roy Vs Republic of India and Another
Orissa High Court · (1999) 16 OCR 253 : (1999) 1 OLR 478
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 303, 311
High Courts25 Jan 1999
Kalinga Builders (P) Ltd. Vs Commissioner of Commercial Taxes and Another Subash Project and Marketing Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (1999) 1 OLR 408
Constitution of India, 1950 — Article 226, 227
High Courts25 Jan 1999
Priti Ranjan Pradhan and Others etc. Vs State of Orissa and Others
Orissa High Court · (1999) 01 OHC CK 0009
Constitution of India, 1950 — Article 309Education (Establishment and Recognition of Private High Schools) Rules, 1979 — Rule 3(1)Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 30
High Courts18 Jan 1999Dismissed
Maheswar Behera and Others Vs State of Orissa
Orissa High Court · (1999) 87 CLT 656 : (1999) CriLJ 3824 : (1999) 16 OCR 246
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts18 Jan 1999Allowed
Lokanath Kalo and Others Vs State of Orissa
Orissa High Court · (1999) 01 OHC CK 0006
Penal Code, 1860 (IPC) — Section 148, 149, 299, 300, 302
High Courts18 Jan 1999Dismissed
Sumita Baral Vs Asst. Commissioner, Kendriya Vidyalaya Sangathan and Others
Orissa High Court · (1999) 87 CLT 889
Constitution of India, 1950 — Article 14, 16
High Courts15 Jan 1999Allowed
Iswar Chandra Mishra and Another Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 822
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9(3)
High Courts15 Jan 1999Allowed
Jitendra Nath Sarkar Vs Dalia Sarkar and Others
Orissa High Court · (1999) 87 CLT 668 : (1999) 2 DMC 127 : (1999) 3 RCR(Criminal) 732
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts15 Jan 1999Dismissed
Bagula Naik Vs State of Orissa
Orissa High Court · (1999) 87 CLT 808 : (1999) CriLJ 2077 : (1999) 16 OCR 260
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 343, 363, 366
High Courts14 Jan 1999Dismissed
Budhu Sahu and Others Vs Golabati Padhan and Others
Orissa High Court · (1999) 87 CLT 752
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 13(1), 15(1)