High Courts15 Sept 1999Dismissed
Konark Cylinders and Containers (P) Ltd. Vs Bhubaneswar Municipal Corporation and Others
Orissa High Court · (1999) 09 OHC CK 0033
Orissa Municipal Act, 1950 — Section 131(1), 188(A)
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 7 of 23
High Courts15 Sept 1999Allowed
Rajat Kumar Rath and Another Vs Government of India and Others
Orissa High Court · AIR 2000 Ori 32 : (1999) 2 OLR 562
Contract Act, 1872 — Section 23Government Savings Banks Act, 1873 — Section 15Post Office (Monthly Income Account) Rules, 1987 — Rule 17, 18
High Courts15 Sept 1999Allowed
Notified Area Council, Bhuban Vs State of Orissa and Others
Orissa High Court · (1999) 2 OLR 612
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 1999Dismissed
Jagannath Mohanta Vs Election Commission of India, New Delhi and Another
Orissa High Court · AIR 2000 Ori 44
Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 29A
High Courts15 Sept 1999Allowed
Noor Saw alias Sayed Nuruddin and Others Vs State of Orissa
Orissa High Court · (1999) 17 OCR 529
Penal Code, 1860 (IPC) — Section 120(3), 120(A), 148, 149, 302
High Courts08 Sept 1999Allowed
Saroj Kumar Singh Vs State of Orissa
Orissa High Court · (2000) 89 CLT 203
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 457, 482Penal Code, 1860 (IPC) — Section 379, 395
High Courts08 Sept 1999
Union of India (UOI) Vs Industrial Development Corporation Ltd.
Orissa High Court · (1999) 09 OHC CK 0030
Railways Act, 1989 — Section 65, 65(2)
High Courts08 Sept 1999Allowed
Smt. Sebatilata Barik Vs State of Orissa
Orissa High Court · (2000) 89 CLT 230 : (2000) 18 OCR 31 : (1999) 2 OLR 620
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts08 Sept 1999Dismissed
Paramananda Mallik Vs Collector Dhenkanal and Others
Orissa High Court · (1999) 09 OHC CK 0027
Constitution of India, 1950 — Article 226
High Courts08 Sept 1999Dismissed
Steel Authority of India Ltd., Rourkela Steel Plant Vs Smt. Jema
Orissa High Court · (2000) 3 LLJ 680
Workmens Compensation Act, 1923 — Section 3
High Courts08 Sept 1999Allowed
Gopinath Panda Vs State of Orissa and Another
Orissa High Court · AIR 2000 Ori 17 : (2000) 1 OLR 238
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 10, 15, 6Orissa Education Act, 1969 — Section 5, 5(1), 6, 6(2)
High Courts08 Sept 1999
Dhruba Charan Panda and Others Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 637 : (1999) 2 OLR 433
High Courts08 Sept 1999Allowed
Ramesh Das Vs State of Orissa
Orissa High Court · (2000) 1 ALT(Cri) 3 : (1999) 88 CLT 487 : (2000) CriLJ 2473 : (1999) 2 OLR 451
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 51Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 376, 506
High Courts08 Sept 1999Dismissed
Madhu alias Madhusudan Raj Vs State of Orissa and Others
Orissa High Court · (1999) 09 OHC CK 0009
National Security Act, 1980 — Section 3
High Courts08 Sept 1999Allowed
Charubala Sasmal Vs State of Orissa and Another
Orissa High Court · (2000) CriLJ 1074 : (2000) 2 OLR 57 : (2000) 1 OLR 57
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts07 Sept 1999Allowed
Manoranjan Panda Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 36
Constitution of India, 1950 — Article 226
High Courts07 Sept 1999Dismissed
State of Orissa Vs I.D.L. Chemicals (P.) Ltd.
Orissa High Court · (2000) 118 STC 475
Orissa Sales Tax Act, 1947 — Section 24, 24(2)
High Courts07 Sept 1999Dismissed
G. Sreenivasan and Others, etc. Vs Principal, Regional Engineering College, Rourkela and Others, etc.
Orissa High Court · AIR 2000 Ori 56
Evidence Act, 1872 — Section 115
High Courts06 Sept 1999
Smt. Chandana Das Vs State of Orissa and Others
Orissa High Court · (1999) 2 OLR 589
Constitution of India, 1950 — Article 226, 227, 47
High Courts06 Sept 1999Dismissed
Ajaya Mohanty and Others Vs State of Orissa
Orissa High Court · (1999) 88 CLT 553 : (2000) CriLJ 785 : (1999) 17 OCR 423
Arms Act, 1959 — Section 10, 11, 12, 19, 21(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 326