High Courts15 Feb 1999Partly Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Sudersan Giri and Others
Orissa High Court · (2001) 3 LLJ 1078
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,064 of 1,623
High Courts14 Feb 1999Dismissed
Bhabani Prasad Bhatta Vs Bishnu Prasad Agrawalla and State of Orissa
Orissa High Court · (2000) 89 CLT 303
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts10 Feb 1999
Sarat Chandra Mohanta Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 616
Administrative Tribunals Act, 1985 — Section 15(2)Constitution of India, 1950 — Article 309, 310, 310(2), 311
High Courts09 Feb 1999Allowed
Rama Chandra Nayak Vs Smt. Sabitri Mani Mohanty and Others
Orissa High Court · (1999) 1 OLR 456
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(2), Order 41 Rule 17, Order 41 Rule 18, Order 41 Rule 19, Order 41 Rule 8
High Courts09 Feb 1999Dismissed
Joginath Gochhi and Another Vs Sudhakar Pati and Others
Orissa High Court · AIR 1999 Ori 182
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 373(4)
High Courts09 Feb 1999Dismissed
Smt. Jaya Gouri Meheta Vs Collector of Central Excise and Customs. Orissa, Bhubaneswar, and Others
Orissa High Court · (1999) 88 CLT 105
General Clauses Act, 1897 — Section 6Gold (Control) Act, 1968 — Section 71, 73, 78, 80, 81
High Courts09 Feb 1999Dismissed
Smt. Minakshi Patra Vs Secretary, Irrigation and Power, Govt. of Orissa and Others
Orissa High Court · (2001) ACJ 2137 : AIR 1999 Ori 137 : (1999) 3 CivCC 127 : (1999) 88 CLT 90
High Courts08 Feb 1999
Ajit Kumar Mandal Vs Tusharkanta Bhomik and Others
Orissa High Court · (2000) 89 CLT 127
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts08 Feb 1999Dismissed
Sudhakar Gouda and Others Vs State of Orissa and Others
Orissa High Court · (1999) 02 OHC CK 0021
Administrative Tribunals Act, 1985 — Section 15, 2Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 1999Allowed
Lachhaman Mallick and Others Vs Nisakar Mallick and Others
Orissa High Court · (1999) 88 CLT 318 : (1999) 1 OLR 467
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts08 Feb 1999
Ajit Kumar Mandai Vs Tusharkanta Bhomik and Others
Orissa High Court · (1999) 16 OCR 437
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145
High Courts08 Feb 1999Allowed
Governing Body of Bahugram College Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 520
Orissa Education Act, 1969 — Section 5, 6, 6AOrissa Education Rules, 1991 — Rule 7(1)
High Courts08 Feb 1999
Ajit Kumar Mandal Vs Tuslwrkanta Bhomik and Others
Orissa High Court · (1999) 17 OCR 377
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 144(4), 145
High Courts04 Feb 1999Allowed
Rabinarayan Prusty and Others Vs Pharmacy Council of India and Others
Orissa High Court · AIR 1999 Ori 184
Constitution of India, 1950 — Article 226Pharmacy Act, 1948 — Section 10
High Courts04 Feb 1999Allowed
Sri Shambhulal Yadav Vs Sri V.R.P. Ahuja
Orissa High Court · (1999) 87 CLT 538 : (1999) 87 CLT 533 : (1999) 1 OLR 448
Constitution of India, 1950 — Article 15, 16
High Courts03 Feb 1999Allowed
Prakash Kumar Debata Vs Executive Engineer (Gridco) and Others
Orissa High Court · (1999) 87 CLT 573 : (1999) 3 LLJ 1429
Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 11
High Courts02 Feb 1999Dismissed
Dibakar Jena Vs Prafulla Kumar Mohapatra and Another
Orissa High Court · (1999) 88 CLT 165 : (1999) 2 OLR 25
Orissa Grama Panchayat Act, 1965 — Section 39(2)Orissa Grama Panchayat Election Rules, 1965 — Rule 17
High Courts01 Feb 1999Dismissed
Udayanath Mahapatra (dead), Smt. Jayanti Mohapatra and Others Vs Laxman Mohapatra and Others
Orissa High Court · (2000) 89 CLT 142
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Jan 1999
Raghu Mandala Kasibabu alias Kasibabu Naidu Vs State Bank of India and Others
Orissa High Court · AIR 1999 Ori 160 : (1999) 87 CLT 506
Civil Procedure Code, 1908 (CPC) — Section 50, 53
High Courts29 Jan 1999
Brundaban Samartha and Others Vs Shiba Samartha and Others
Orissa High Court · AIR 1999 Ori 185 : (1999) 88 CLT 87
Orissa Hindu Religious Endowments Act, 1969 — Section 41