COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,050 of 1,623

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

Read judgment

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

Read judgment

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

Read judgment

High Courts13 Oct 1999Allowed

Rankanidhi Padhi Vs Kondha Nayak

Orissa High Court · (2000) 3 LLJ 1456 : (2000) 1 OLR 70

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

High Courts08 Oct 1999

Mrs. Monika Acharya Vs State of Orissa

Orissa High Court · (2000) 18 OCR 183 : (2000) 1 OLR 299

Criminal Procedure Code, 1973 (CrPC) — Section 389, 424Prevention of Food Adulteration Act, 1954 — Section 16(1)

Read judgment

High Courts08 Oct 1999

Satyabadi Mallick Vs Chairman, Paradip Port Trust and Others

Orissa High Court · (1999) 10 OHC CK 0010

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 341, 341(1), 342, 342(1)

Read judgment

High Courts08 Oct 1999Dismissed

Mrs. Gayatri Mishra Vs Pramod Kumar Nanda

Orissa High Court · (1999) 88 CLT 761 : (2000) 1 DMC 102

Hindu Marriage Act, 1955 — Section 13(1)

Read judgment

High Courts05 Oct 1999Dismissed

Smt. Satyabhama Padhi Vs Collector-cum-District Magistrate and Others

Orissa High Court · (1999) 2 OLR 616

Orissa Municipal Act, 1950 — Section 54

Read judgment

High Courts04 Oct 1999Dismissed

Baikuntha Mallik and Another Vs State of Orissa

Orissa High Court · (2000) 89 CLT 269

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts01 Oct 1999Dismissed

Bhagabat Behera Vs Sri Sitakanta Misra and Others

Orissa High Court · (1999) 10 OHC CK 0031

Representation of the People Act, 1951 — Section 100, 100(1), 107, 123, 123(1)

Read judgment

High Courts30 Sept 1999

Prafulla Kishore Mohanti Vs State of Orissa and Others

Orissa High Court · (2004) 97 CLT 622

Orissa State Commission for Backward Classes Act, 1993 — Section 3

Read judgment

High Courts28 Sept 1999Dismissed

Tutu alias Biswajit Pattanaik Vs State of Orissa

Orissa High Court · (1999) 17 OCR 564 : (2000) 1 OLR 141

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts28 Sept 1999Allowed

Shashikala Swain and Others Vs Md. Khairuddin and Another

Orissa High Court · (2001) ACJ 1638 : AIR 2000 Ori 52 : (1999) 88 CLT 681

Motor Vehicles Act, 1988 — Section 122, 168

Read judgment

High Courts24 Sept 1999

Union of India (UOI) Vs Steel Authority of India, Bhubaneswar

Orissa High Court · AIR 2000 Ori 27

Railway Claims Tribunal Act, 1987 — Section 23

Read judgment

High Courts24 Sept 1999

Divisional Manager, New India Assurance Co. Ltd. Vs Budhadeb Samal and Another

Orissa High Court · (2000) 3 LLJ 1444

Workmens Compensation Act, 1923 — Section 3

Read judgment