High Courts20 Aug 1999Allowed
Gouranga Sahoo Vs Rohitaswa Meher
Orissa High Court · (1999) 08 OHC CK 0015
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 155Limitation Act, 1963 — Section 5
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 9 of 23
High Courts20 Aug 1999
Titu alias Mitu alias Prasidha Maharathi, Mr Swain and Babuli alias and Iswar Prasidha Maharathi Vs State of Orissa
Orissa High Court · (1999) 08 OHC CK 0012
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 319, 436, 437, 438, 439Explosives Act, 1884 — Section 9(B)
High Courts18 Aug 1999Allowed
Harihara Chatuari and Others Vs Commissioner of Endowments and Others
Orissa High Court · (1999) 88 CLT 549
Orissa Hindu Religious Endowments Act, 1951 — Section 41, 42, 68, 8(2)
High Courts18 Aug 1999Dismissed
Smt. Sujata Das Vs Principal Accountant General (A and E), Office of the Accountant General and Others
Orissa High Court · (1999) 08 OHC CK 0013
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts17 Aug 1999Allowed
Dera Grama Panchayat Vs State of Orissa and Others
Orissa High Court · (1999) 2 OLR 463
Constitution of India, 1950 — Article 226, 227
High Courts16 Aug 1999Allowed
Sarojini Mishra Vs State of Orissa
Orissa High Court · (2001) 92 CLT 622
Court Fees Act, 1870 — Section 19, 19(1)Succession Act, 1925 — Section 372, 379(1)
High Courts13 Aug 1999Dismissed
Rajkishore Sahoo and Another Vs Sachidananda Mishra and Another
Orissa High Court · (1999) 88 CLT 376
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151
High Courts13 Aug 1999Dismissed
Basant Kishore Swain Vs Rama Chandra Mohapatra
Orissa High Court · (1999) 08 OHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(3)
High Courts13 Aug 1999Allowed
Chandramani Mishra Vs Land Acquisition Collector, U.I. Project
Orissa High Court · (2000) 89 CLT 236 : (1999) 2 OLR 288
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18
High Courts12 Aug 1999
Bhaskar Behera Vs State of Orissa
Orissa High Court · (1999) 88 CLT 361 : (1999) 17 OCR 349 : (1999) 2 OLR 291
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts10 Aug 1999
Lokanath Mishra Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 399 : (1999) CriLJ 4719 : (1999) 2 OLR 241
Constitution of India, 1950 — Article 19Contempt of Courts Act, 1971 — Section 2(C), 5
High Courts10 Aug 1999Dismissed
Manoj Kumar Mishra Vs Indramani Panigrahi and Others, Pandu alias Pandulal Dharua and Another, Akrura Nial and Others and Sanjeeb Panda and Others
Orissa High Court · (1999) 88 CLT 590 : (1999) CriLJ 4369 : (1999) 17 OCR 339 : (1999) 2 OLR 302
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 307, 308, 323
High Courts10 Aug 1999Allowed
Prativa Rath Vs Secretary, Board of Secondary Education, Orissa and Others
Orissa High Court · AIR 1999 Ori 235 : (1999) 2 OLR 316
Constitution of India, 1950 — Article 226
High Courts10 Aug 1999
Lokanath Mishra, Nationalist Lawyers Forum and Sisir Das Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 399 : (1999) CriLJ 4719 : (1999) 2 OLR 241
Constitution of India, 1950 — Article 19(2), 214, 215, 225Contempt of Courts Act, 1971 — Section 10, 12, 14, 15, 17
High Courts10 Aug 1999Allowed
Sukanta Bhoi Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 28 : (1999) 2 OLR 264
Constitution of India, 1950 — Article 14Orissa Grama Panchayat Act, 1965 — Section 115(1)
High Courts10 Aug 1999
Sangram Keshari Pande and Others Vs State of Orissa and Others
Orissa High Court · (2000) CriLJ 1625 : (1999) 17 OCR 391
Criminal Procedure Code, 1973 (CrPC) — Section 25, 492(2)Orissa Law Officers Rules, 1971 — Rule 5Penal Code, 1860 (IPC) — Section 34, 380, 506
High Courts09 Aug 1999Allowed
Haramani Mohanty and Others Vs Smt. Sushila Kumari Mohanty and Others
Orissa High Court · (1999) 2 OLR 547
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51(1)
High Courts08 Aug 1999Allowed
Subnam Ara Bibi and Alias Subnam Bibi Vs Malik Babar Ali
Orissa High Court · (1999) 16 OCR 440
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 2Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(2), 5, 7
High Courts06 Aug 1999Dismissed
Indrajeet Roy Vs Republic of India
Orissa High Court · (1999) 87 CLT 433 : (1999) CriLJ 4727 : (1999) 17 OCR 263 : (1999) 2 OLR 279
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 397(3)
High Courts05 Aug 1999Dismissed
Branch Manager, New India Assurance Co. Ltd. Vs Jhunu Rani Patra and Another
Orissa High Court · (2000) 2 ACC 274 : (2001) ACJ 1856 : (2000) 89 CLT 363 : (2000) 3 LLJ 1448
Workmens Compensation Act, 1923 — Section 30