High Courts06 Sept 1999Dismissed
Gobardhan Das and Others Vs State of Orissa
Orissa High Court · (2000) 89 CLT 509 : (2000) CriLJ 1641 : (1999) 17 OCR 533 : (1999) 2 OLR 381
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 8 of 23
High Courts03 Sept 1999
Sri Janardan Mohanty Vs Union of India (UOI) and Others
Orissa High Court · (2000) 2 OLR 126
Constitution of India, 1950 — Article 226
High Courts31 Aug 1999
Raghunath Patra Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 658 : (1999) 2 OLR 572
Constitution of India, 1950 — Article 226, 227
High Courts31 Aug 1999Allowed
Biswanath Pahadsingh Vs Panchanan Pahadsingh and Others
Orissa High Court · AIR 2000 Ori 10 : (2000) 1 CivCC 262
Succession Act, 1925 — Section 283, 63
High Courts31 Aug 1999Allowed
Sikhar Jena and Others Vs State of Orissa
Orissa High Court · (2000) CriLJ 1277 : (1999) 2 OLR 575
Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 333
High Courts31 Aug 1999Allowed
Priti Oil Ltd. and Another Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 1
Constitution of India, 1950 — Article 14
High Courts30 Aug 1999Partly Allowed
Divisional Manager, United India Insurance Co. Ltd. Vs Tirthabasi Padhi and Another
Orissa High Court · (2000) 3 LLJ 1454
Workmens Compensation Act, 1923 — Section 30
High Courts27 Aug 1999Allowed
Aja Dei and Another Vs Gayadhar Das
Orissa High Court · (1999) 2 OLR 471
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Aug 1999
Bijay Kumar Jena and Others and Banambar Amanta and Others Vs Union of India (UOI) and Others
Orissa High Court · (1999) 88 CLT 737 : (1999) 88 CLT 37 : (2000) 85 FLR 239 : (2000) 1 LLJ 609 : (1999) 2 OLR 530
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts26 Aug 1999Allowed
Smt. Hashrtun Khatun and Another Vs Sk. Ahesanullah and Others
Orissa High Court · (1999) 88 CLT 539
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, 151Limitation Act, 1963 — Section 14, 5
High Courts25 Aug 1999
Rajaram Pattnaik, Late Sasanka Sekltar Pattnaik Vs K.K. Ayyar, Secretary Indian Metals and Ferro Alloys Ltd.
Orissa High Court · (1999) 17 OCR 364
Criminal Procedure Code, 1973 (CrPC) — Section 312, 484(2), 544Orissa Criminal Court witnesses (Payment of Expenses) Rules, 1963 — Rule 3Penal Code, 1860 (IPC) — Section 408, 468
High Courts24 Aug 1999Allowed
Babaji Behera and Others Vs Laxmidhar Behera
Orissa High Court · (2000) 90 CLT 283
High Courts23 Aug 1999Allowed
Udayanath Panda Vs Balaram Panda and Another
Orissa High Court · (2000) 90 CLT 539
High Courts23 Aug 1999Allowed
Soumitri Taria Vs The Branch Manager, State Bank of India and Others
Orissa High Court · (1999) 2 OLR 326
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 17, Order 5 Rule 19, Order 8 Rule 5, Order 9 Rule 10
High Courts23 Aug 1999Dismissed
Ghanashyam Sahu Vs Kendrapara Municipality and Others
Orissa High Court · AIR 2000 Ori 7 : (2000) 1 CivCC 628 : (2000) 89 CLT 196
Limitation Act, 1963 — Article 64, 65Orissa Tenancy Act, 1913 — Section 29
High Courts23 Aug 1999Dismissed
Smt. Radha Kanta Sahu Vs Bijaya Pratap Singh Deo and Others
Orissa High Court · (1999) 2 OLR 669
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts23 Aug 1999Allowed
Natabar Behera Vs Batakrushna Das
Orissa High Court · (2000) 1 CivCC 109 : (1999) 88 CLT 712 : (1999) 2 OLR 319
High Courts20 Aug 1999
Ruliram Agrawal Vs Orissa State Civil Supplies Corporation Ltd. and Others
Orissa High Court · (1999) 08 OHC CK 0033
Constitution of India, 1950 — Article 226, 227
High Courts20 Aug 1999Dismissed
Workers Union, Ordnance Factory and Another Vs Union of India (UOI) and Others
Orissa High Court · (1999) 88 CLT 436
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 46, 49, 57Industrial Disputes Act, 1947 — Section 3, 39
High Courts20 Aug 1999
Bijay Kumar Sharma Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 380 : (1999) 2 OLR 395
Constitution of India, 1950 — Article 226, 227