High Courts29 Oct 1999Dismissed
State Vs Rameswarlal Maliram and Others
Orissa High Court · (2000) 89 CLT 176 : (2000) 85 FLR 411 : (2000) 1 LLJ 1231
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 14(1A), 14A
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 5 of 23
High Courts29 Oct 1999Allowed
Shree Shree Mangala Thakurani Bije and Others Vs Sita Dei (deleted) Arkhit Bhoi and Others
Orissa High Court · (2000) 89 CLT 340 : (1999) 2 OLR 646
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Oct 1999
National Insurance Company Ltd. Vs Bari Mali and Another and Sambaru Malik and Another
Orissa High Court · (2000) 1 OLR 67
High Courts28 Oct 1999Allowed
Regional Director, E.S.I.C. Vs Indian Paints and Chemicals Pvt. Ltd. and Another
Orissa High Court · (2000) 85 FLR 275 : (2000) 1 LLJ 770 : (1999) 2 OLR 635
Employees State Insurance Act, 1948 — Section 2(12), 2(22), 75(1)
High Courts28 Oct 1999Allowed
Smt. Binodini Majhi Vs Ram Das Majhi
Orissa High Court · (2000) 3 CivCC 704 : (2000) 89 CLT 523 : (1999) 2 OLR 655
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Oct 1999Allowed
Ananda Chandra Pradhan Vs Smt. Kshyamamayee Pradhan
Orissa High Court · (2000) 90 CLT 122 : (1999) 2 OLR 642
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 35, 36
High Courts28 Oct 1999Dismissed
State of Orissa Vs Hata Swain and Another
Orissa High Court · (1999) 2 OLR 665
High Courts15 Oct 1999Allowed
State of Orissa and Others Vs Lingaraj Panda and Another
Orissa High Court · (2000) 1 OLR 125
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Oct 1999Dismissed
Somanath Bisoi and Another Vs Bulu alias Satyanarayan Bisoi and Another
Orissa High Court · (1999) 10 OHC CK 0019
Penal Code, 1860 (IPC) — Section 307, 34, 401
High Courts15 Oct 1999
Land Acquisition Officer Vs Hanu Mallik
Orissa High Court · (2000) 89 CLT 39 : (1999) 2 OLR 628
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)Land Acquisition Act, 1894 — Section 54
High Courts15 Oct 1999Allowed
Orissa Mining Corporation Ltd. and Another Vs J.C. Budharaja, Chairman J.C. Budharaja, Chairman Vs Orissa Mining Corporation Ltd. and Another
Orissa High Court · (1999) 10 OHC CK 0009
Arbitration Act, 1940 — Section 20, 37, 41A(5), 47, 8Constitution of India, 1950 — Article 113, 137, 18Limitation Act, 1963 — Section 18
High Courts15 Oct 1999
Smt. Puspalata Das alias Moharana Vs Muralidhar Bhol Smt. Puspalata Das alias Moharana and Another Vs Muralidhar Bhol and Others
Orissa High Court · (2000) 89 CLT 457 : (1999) 2 OLR 637
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 24
High Courts15 Oct 1999
Achutananda Mishra and Others Vs Pramila Mishra and Others
Orissa High Court · (1999) 2 OLR 634 : (1999) 2 OLR 633
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Oct 1999Allowed
Hindustan Aeronautics Limited, Koraput Division Vs Shri B.N. Das, Das Electric Trading Co.
Orissa High Court · (2000) 1 OLR 102
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A
High Courts13 Oct 1999Allowed
Rankanidhi Padhi Vs Kondha Nayak
Orissa High Court · (2000) 3 LLJ 1456 : (2000) 1 OLR 70
High Courts12 Oct 1999Dismissed
V. Sarmista and Others Vs Board of Secondary Education and Another
Orissa High Court · (2000) 89 CLT 397 : (2000) 1 OLR 266
Orissa Secondary Education Act, 1952 — Section 11, 22
High Courts12 Oct 1999Dismissed
Sarat Chandra Sahu Vs State of Orissa
Orissa High Court · (1999) 17 OCR 597 : (1999) 2 OLR 608
Penal Code, 1860 (IPC) — Section 302
High Courts12 Oct 1999
State of Orissa and Others Vs Debendranath Mohapatra
Orissa High Court · (1999) 2 OLR 623
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 18, 55, 18, 3
High Courts08 Oct 1999Allowed
Muktinath Sharma Vs State of Orissa
Orissa High Court · (1999) 88 CLT 745 : (1999) 17 OCR 538 : (2000) 1 OLR 32
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36, 36D, 8
High Courts08 Oct 1999Dismissed
State of Orissa Vs Basant Nayak and Others
Orissa High Court · (1999) 10 OHC CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Orissa Forest Act, 1972 — Section 46, 56Penal Code, 1860 (IPC) — Section 144, 363, 379, 44