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
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,053 of 1,623
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
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
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 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 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 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)