High Courts05 Mar 1999Allowed
Aasmita Patnaik Vs Vice-Chancellor, Utkal University and Others
Orissa High Court · AIR 1999 Ori 172
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,063 of 1,623
High Courts05 Mar 1999Allowed
Rasmita Patnaik Vs Vice-Chancellor, Utkal University and Others
Orissa High Court · (1999) 1 OLR 480
Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 1999Allowed
Dr. Madan Mohan Sahu Vs The Chairman-cum-Managing Director, Mahanadi Coal Fields Ltd. and Others
Orissa High Court · (1999) 1 OLR 573
Constitution of India, 1950 — Article 226, 227
High Courts04 Mar 1999
Sanu Das and Another Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 36 : (1999) CriLJ 2316 : (1999) 2 DMC 416 : (1999) 16 OCR 423 : (1999) 1 OLR 442
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts04 Mar 1999Allowed
Anita Dugar and Others Vs Council for the Indian School Certificate Examinations and Others
Orissa High Court · (1999) 87 CLT 456
High Courts01 Mar 1999Allowed
Natabar Das and Others Vs Poka Senapati
Orissa High Court · (1999) 87 CLT 625
High Courts26 Feb 1999
Divisional Manager, New India Assurance Co. Ltd. Vs Babuli Perei and Another
Orissa High Court · (2000) 1 ACC 209 : (1999) 88 CLT 828
Employees Compensation Act, 1923 — Section 30
High Courts26 Feb 1999Dismissed
Nila Ganda Vs State of Orissa
Orissa High Court · (1999) 16 OCR 397
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts26 Feb 1999Partly Allowed
New India Assurance Co. Ltd. Vs Natha Das and Another
Orissa High Court · (1999) 2 LLJ 1114
Workmens Compensation Act, 1923 — Section 30
High Courts26 Feb 1999Partly Allowed
Divisional Manager, New India Assurance Co. Ltd. Vs Haladhar Saha and Another
Orissa High Court · (1999) 88 CLT 392 : (1999) 2 LLJ 1273
Workmens Compensation Act, 1923 — Section 30
High Courts25 Feb 1999
Ananda Pradhan Vs State of Orissa
Orissa High Court · (1999) 16 OCR 396
Limitation Act, 1963 — Section 5
High Courts25 Feb 1999
Balia Hansada Vs National Insurance Company Limited and Others
Orissa High Court · (1999) 1 OLR 464
Workmens Compensation Act, 1923 — Section 20(1), 20(2)
High Courts22 Feb 1999
Kanhu Charan Mishra Vs Chief Minister of Orissa and Others
Orissa High Court · AIR 1999 Ori 214 : (1999) 87 CLT 492 : (1999) 1 OLR 398
Constitution of India, 1950 — Article 164, 226
High Courts18 Feb 1999
Sarat Chandra Pattnaik and Others Vs Bipin Bihari Sethi and Others
Orissa High Court · (1999) 02 OHC CK 0033
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Feb 1999Dismissed
Damodar Mishra etc. Vs State of Orissa and Others
Orissa High Court · (2000) CriLJ 2073
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 150, 154, 155, 156(3), 162Dowry Prohibition Act, 1961 — Section 4
High Courts16 Feb 1999
Oriental Insurance Company Ltd. Vs Kumari Chhabi Sahu and Others
Orissa High Court · (2000) 1 ACC 646 : (2000) 89 CLT 413
High Courts16 Feb 1999
Dipti Baliar Singh Vs Board of Secondary Education, Orissa
Orissa High Court · AIR 1999 Ori 166 : (1999) 88 CLT 665
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 15
High Courts16 Feb 1999
New India Assurance Co. Ltd. Vs Ghara Nag and Others
Orissa High Court · (1999) 2 ACC 537 : (2000) ACJ 888 : (1999) 88 CLT 450
Motor Vehicles Act, 1988 — Section 140
High Courts16 Feb 1999
Jawan Fruits and Vegetables Products Vs The Orissa State Financial Corporation and Another
Orissa High Court · (1999) 88 CLT 33 : (2001) 103 CompCas 8 : (1999) 1 OLR 490
Constitution of India, 1950 — Article 226Orissa State Financial Corporation Act, 1951 — Section 29
High Courts16 Feb 1999
Jawan Fruits and Vegetable Products Vs Orissa State Financial Corporation and Another
Orissa High Court · (1999) 88 CLT 33 : (2001) 103 CompCas 8 : (1999) 1 OLR 490
State Financial Corporations Act, 1951 — Section 29