High Courts14 Jan 1999
General Manager, Kores (India) Ltd. and Others Vs Presiding Officer, Labour Court and Another
Orissa High Court · (1999) 88 CLT 78 : (2000) 1 LLJ 467
Industrial Disputes Act, 1947 — Section 2, 33C(2)
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 22 of 23
High Courts14 Jan 1999Dismissed
Ranjit Kumar Swain Vs State of Orissa and Another
Orissa High Court · (1999) 01 OHC CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 34, 379, 411
High Courts12 Jan 1999Allowed
R. Janardhana Rao Vs G. Lingappa
Orissa High Court · (1999) 01 OHC CK 0043
High Courts12 Jan 1999Dismissed
Surjyamoni Gorada Vs Harekrushna Harijan
Orissa High Court · (1999) 01 OHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397(3), 482
High Courts08 Jan 1999Dismissed
Adwaita Charan Choudhury Vs Smt. Tohphani Choudhury
Orissa High Court · (1999) 87 CLT 756 : (1999) 87 CLT 56 : (1999) CriLJ 1209 : (1999) 16 OCR 137
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts08 Jan 1999Allowed
Subnam Ara Bibi alias Subnun Bibi Vs Malik Babar Ali
Orissa High Court · (1999) CriLJ 1684 : (1999) 16 OCR 214 : (1999) 1 OLR 376
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
High Courts08 Jan 1999Dismissed
Fr. E.A. Thomas Vs Soumya Ranjan Pattanaik and Another
Orissa High Court · (1999) 16 OCR 130
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499
High Courts08 Jan 1999Allowed
State of Orissa Vs Adikanda Patra
Orissa High Court · AIR 1999 Ori 112 : (1999) 1 OLR 266
Limitation Act, 1963 — Article 113, 18, 3 , 3(1)
High Courts08 Jan 1999Dismissed
Bimbadhar Behera Vs Smt. Pratimarani Behera and Another
Orissa High Court · (1999) 87 CLT 320 : (1999) 1 DMC 717 : (1999) 16 OCR 199
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts08 Jan 1999Dismissed
Mohammed Hussain Vs Ekram Khan and Others
Orissa High Court · AIR 1999 Ori 151 : (1999) 87 CLT 565
Constitution of India, 1950 — Article 226, 227
High Courts08 Jan 1999Dismissed
Sarat Chandra Pattnaik Vs Binodini Pattnaik
Orissa High Court · (1999) 88 CLT 6 : (1999) 2 DMC 356 : (1999) 16 OCR 192
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts08 Jan 1999
Rankanidhi Behera Vs Jayanti Sahoo
Orissa High Court · (1999) 87 CLT 335 : (1999) 2 DMC 578 : (1999) 16 OCR 209 : (1999) 3 RCR(Criminal) 238
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts08 Jan 1999Allowed
Ramamani Dei and Another Vs Benudhar Pradhan
Orissa High Court · (1999) 88 CLT 207 : (1999) CriLJ 1212 : (1999) 2 DMC 664 : (1999) 16 OCR 411 : (1999) 16 OCR 180 : (1999) 1 OLR 333
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts08 Jan 1999Dismissed
Bimbadhar Behera Vs Smt. Pratimamani Behera and Another
Orissa High Court · (1999) 2 CivCC 179 : (1999) CriLJ 1085 : (1999) 2 RCR(Criminal) 439
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 126, 127
High Courts08 Jan 1999
Surasen Dalabehera Vs Rama Naik and Another
Orissa High Court · (1999) 1 OLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 144Hindu Succession Act, 1956 — Section 15Transfer of Property Act, 1882 — Section 126
High Courts08 Jan 1999
Nitu alias Sangram Keshari Baral and Others Vs State of Orissa and Another
Orissa High Court · (1999) CriLJ 1206
High Courts08 Jan 1999
Rankanidhi Behera Vs Jayanti Sahoo and Others
Orissa High Court · (1999) CriLJ 2127
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)Hindu Marriage Act, 1955 — Section 12, 13
High Courts08 Jan 1999
Trinath Sethi and Others Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 47 : (1999) 16 OCR 220 : (1999) 1 OLR 472
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)
High Courts08 Jan 1999Dismissed
Ud. Naik Vs Gouranga Naik
Orissa High Court · (1999) 01 OHC CK 0003
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397(2)
High Courts08 Jan 1999
Sardar Surjit Singh Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 312 : (1999) 1 OLR 242
Orissa Land Reforms Act, 1960 — Section 12, 8, 8(1), 8(2), 8A