High Courts01 Dec 1999Dismissed
Dukhi Dei and Others Vs Khulana alias Khula Bewa and Others
Orissa High Court · (1999) 12 OHC CK 0004
Constitution of India, 1950 — Article 229
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 3 of 23
High Courts29 Nov 1999Allowed
Smt. Kamal Kumari Dei alias Das Vs Smt. Rajani Routray
Orissa High Court · (2000) 1 OLR 106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts29 Nov 1999Dismissed
Smt. Rajani Routray Vs Smt. Kamal Kumari Dei and Another
Orissa High Court · (2000) 1 OLR 147
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Nov 1999Dismissed
Jani Chineswar Subudbi Vs Dandasi Gouda and Others
Orissa High Court · (2000) 89 CLT 570
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 145, 482
High Courts26 Nov 1999Dismissed
Rama Chandra Samal Vs Gita Samal Gita Samal Vs Rama Chandra Samal
Orissa High Court · (2000) 89 CLT 185
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 14
High Courts26 Nov 1999Dismissed
Jani Chineswar Subudhi Vs Dandasi Gauda and Others
Orissa High Court · (2000) 18 OCR 180
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(I), 145, 482
High Courts26 Nov 1999Dismissed
Rama Chandra Samal Vs Gita Samal
Orissa High Court · (2000) 18 OCR 87
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Nov 1999
Sri Ashok Kumar and Others Vs State of Orissa
Orissa High Court · (2000) 89 CLT 516 : (2000) CriLJ 1975 : (2000) 1 OLR 182
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)
High Courts26 Nov 1999
Mangu Pangi and Another Vs Rama Chandra Padhi and Others
Orissa High Court · (2001) ACJ 1515 : (2000) 89 CLT 49 : (2000) 1 OLR 53
Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 22
High Courts26 Nov 1999Dismissed
Bimbadhar Sahu and Another Vs Susama Sahu and Another
Orissa High Court · (2000) 89 CLT 180 : (2000) 18 OCR 29 : (2000) 1 OLR 79
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 468, 482Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 34, 372, 373
High Courts25 Nov 1999Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Pradhani Patra and Another
Orissa High Court · (2000) 3 LLJ 1458 : (2000) 1 OLR 61
Workmens Compensation Act, 1923 — Section 4(1)
High Courts25 Nov 1999Dismissed
Oriental Insurance Company Ltd. Vs Md. Alisi and Another
Orissa High Court · (2000) 1 OLR 114
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Nov 1999Allowed
Satyananda Pani Vs State of Orissa
Orissa High Court · (2000) 18 OCR 26 : (2000) 1 OLR 181
Criminal Procedure Code, 1973 (CrPC) — Section 400, 407, 408
High Courts22 Nov 1999Dismissed
Benudhar Tanty Vs Sunabati alias Nalini Dei
Orissa High Court · (2000) 89 CLT 783 : (2000) 18 OCR 261 : (2000) 1 OLR 63
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128
High Courts22 Nov 1999Allowed
Smt. Miraprava Samantaray Vs Pramod Kumar Samantaray alias Samal and Others
Orissa High Court · (2000) 1 OLR 16
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(3), 5, 8
High Courts22 Nov 1999Dismissed
Rabindra Kumar Dash and Another Vs Smt. Banalata Dash alias Devi and Another
Orissa High Court · (2000) 1 OLR 9
Evidence Act, 1872 — Section 68, 71Succession Act, 1925 — Section 281, 59, 63
High Courts22 Nov 1999Dismissed
Ayub Khan alias Md. Ayab Vs State of Orissa and Another
Orissa High Court · (2000) 18 OCR 1
Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts22 Nov 1999Dismissed
National Insurance Company Ltd. Vs Gayatri Nanda and Others
Orissa High Court · (2001) ACJ 1407 : (2000) 89 CLT 163 : (2000) 3 LLJ 1462 : (2000) 1 OLR 81
Workmens Compensation Act, 1923 — Section 2
High Courts19 Nov 1999Allowed
Kibati Naik Vs Baleswar Naik and Others
Orissa High Court · (2000) 1 OLR 122
High Courts19 Nov 1999Allowed
Sebati Dei alias Sebati Rautray Vs Orissa State Housing Board and Others
Orissa High Court · (2000) 89 CLT 369 : (2000) 1 OLR 134
Civil Procedure Code, 1908 (CPC) — Section 80Orissa Estates Abolition Act, 1951 — Section 8(1)