High Courts08 Jan 1999Dismissed
Fr. E.A. Thomas Vs Soumya Ranjan Pattanaik and Another
Orissa High Court · (1999) 16 OCR 130
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,066 of 1,623
High Courts08 Jan 1999Allowed
State of Orissa Vs Adikanda Patra
Orissa High Court · AIR 1999 Ori 112 : (1999) 1 OLR 266
Limitation Act, 1963 — Article 113, 18, 3 , 3(1)
High Courts08 Jan 1999Dismissed
Bimbadhar Behera Vs Smt. Pratimarani Behera and Another
Orissa High Court · (1999) 87 CLT 320 : (1999) 1 DMC 717 : (1999) 16 OCR 199
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts08 Jan 1999Dismissed
Mohammed Hussain Vs Ekram Khan and Others
Orissa High Court · AIR 1999 Ori 151 : (1999) 87 CLT 565
Constitution of India, 1950 — Article 226, 227
High Courts08 Jan 1999Dismissed
Sarat Chandra Pattnaik Vs Binodini Pattnaik
Orissa High Court · (1999) 88 CLT 6 : (1999) 2 DMC 356 : (1999) 16 OCR 192
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts08 Jan 1999
Rankanidhi Behera Vs Jayanti Sahoo
Orissa High Court · (1999) 87 CLT 335 : (1999) 2 DMC 578 : (1999) 16 OCR 209 : (1999) 3 RCR(Criminal) 238
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts08 Jan 1999Allowed
Ramamani Dei and Another Vs Benudhar Pradhan
Orissa High Court · (1999) 88 CLT 207 : (1999) CriLJ 1212 : (1999) 2 DMC 664 : (1999) 16 OCR 411 : (1999) 16 OCR 180 : (1999) 1 OLR 333
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts08 Jan 1999Dismissed
Bimbadhar Behera Vs Smt. Pratimamani Behera and Another
Orissa High Court · (1999) 2 CivCC 179 : (1999) CriLJ 1085 : (1999) 2 RCR(Criminal) 439
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 126, 127
High Courts08 Jan 1999
Surasen Dalabehera Vs Rama Naik and Another
Orissa High Court · (1999) 1 OLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 144Hindu Succession Act, 1956 — Section 15Transfer of Property Act, 1882 — Section 126
High Courts08 Jan 1999
Nitu alias Sangram Keshari Baral and Others Vs State of Orissa and Another
Orissa High Court · (1999) CriLJ 1206
High Courts08 Jan 1999
Rankanidhi Behera Vs Jayanti Sahoo and Others
Orissa High Court · (1999) CriLJ 2127
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)Hindu Marriage Act, 1955 — Section 12, 13
High Courts08 Jan 1999
Trinath Sethi and Others Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 47 : (1999) 16 OCR 220 : (1999) 1 OLR 472
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)
High Courts08 Jan 1999
Sardar Surjit Singh Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 312 : (1999) 1 OLR 242
Orissa Land Reforms Act, 1960 — Section 12, 8, 8(1), 8(2), 8A
High Courts07 Jan 1999
Sri Ramlal Agarwalla Vs The Collector
Orissa High Court · (1999) 87 CLT 503
Essential Commodities Act, 1955 — Section 6(A), 7
High Courts06 Jan 1999
Indian Charge Chrome Limited Vs Union of India (UOI)
Orissa High Court · (2000) 119 ELT 12
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 124, 129EIncome Tax Act, 1961 — Section 34
High Courts05 Jan 1999
Manoranjan Mohapatra Vs State of Orissa
Orissa High Court · (1999) 87 CLT 308
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498(A)
High Courts04 Jan 1999Dismissed
Rajaram Takiri Vs State of Orissa
Orissa High Court · (1999) 01 OHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 342, 366, 376, 506
High Courts04 Jan 1999
Narayan Ojha and Others Vs Debesh Prasad Mohanty and Others
Orissa High Court · AIR 1999 Ori 111 : (1999) 87 CLT 381 : (1999) 87 CLT 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Dec 1998Allowed
Dipak Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · (1999) 2 OLR 176
Constitution of India, 1950 — Article 226, 227Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 30Orissa Education (Management of Private Schools) Rules, 1980 — Rule 9
High Courts23 Dec 1998
Sundergarh Professional Education Society, Rourkela and etc. Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 163
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 23, 24Orissa Education Act, 1969 — Section 6, 6A