High Courts23 Dec 1998
Dr. Pranab Mohapatra and Others Vs State of Orissa and Others
Orissa High Court · (1999) 1 OLR 292
Constitution of India, 1950 — Article 14, 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,067 of 1,623
High Courts23 Dec 1998Allowed
Kailash Chandra Das Vs State of Orissa
Orissa High Court · (1999) 88 CLT 335 : (1999) CriLJ 1701 : (1999) 16 OCR 379 : (1999) 1 OLR 365
Drugs and Cosmetics Act, 1940 — Section 27, 28
High Courts23 Dec 1998Dismissed
Shri Somnath Rath Vs Shri Bikram Keshari Arukh and Others
Orissa High Court · AIR 1999 Ori 119
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 100, 100(1), 36, 80, 81
High Courts23 Dec 1998Allowed
Rajkishore Sahu Vs Ajit Kumar Choudhury and Others
Orissa High Court · (1998) 12 OHC CK 0009
High Courts22 Dec 1998Dismissed
Noorjahan Begum (Ms.) and Others Vs Orissa State Leather Corporation Ltd. and Others
Orissa High Court · (1999) 2 LLJ 527
Industrial Disputes Act, 1947 — Section 25O, 25O(2)Industries (Development and Regulation) Act, 1951 — Section 11B(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15
High Courts18 Dec 1998
Prasanta Kumar Das Vs State of Orissa and Others
Orissa High Court · (1998) 12 OHC CK 0043
Advocates Act, 1961 — Section 35, 37, 39Constitution of India, 1950 — Article 165, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 250(6), 341, 351, 372, 373
High Courts18 Dec 1998
Rajendra Kishore Kanungo and Another Vs State of Orissa
Orissa High Court · (1998) 12 OHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts18 Dec 1998Allowed
Chandra Sekhar Sahoo Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 42
High Courts18 Dec 1998Allowed
Sri Raghunath Adhikari Vs Chairman, Rushikulya Gramya Bank and Others
Orissa High Court · (1999) 87 CLT 260 : (1999) 1 OLR 519
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 1998
Smt. Pranayini Behera ' Das Vs Sri Sapan Kumar Sinha and Another
Orissa High Court · (1998) 12 OHC CK 0010
Divorce Act, 1869 — Section 10, 13(8), 14, 17, 20Family Courts Act, 1984 — Section 19, 7, 7(1)Hindu Marriage (Amendment) Act, 1956 — Section 22, 24
High Courts17 Dec 1998Allowed
Gadadhar Mishra Vs Smt. Biraja Devi and Others
Orissa High Court · AIR 1999 Ori 226
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Dec 1998Allowed
Smt. Sushila Panda and Another Vs Sarat Kumar Sahu and Others
Orissa High Court · (1998) 12 OHC CK 0007
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25
High Courts16 Dec 1998
Shri Damodar Jena Vs Shri Sanjaya Chandra Verma and Others
Orissa High Court · (1999) 87 CLT 855 : (1999) 1 OLR 221
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts15 Dec 1998Dismissed
Khali Rout and Others Vs Additional District Magistrate and Others
Orissa High Court · (1999) 87 CLT 69 : (1999) 1 OLR 111
Orissa Hindu Religious Endowments Act, 1951 — Section 42Orissa Land Reforms Act, 1960 — Section 15(1)
High Courts14 Dec 1998Allowed
Ramesh Ch. Bhuyan Vs The State and Others
Orissa High Court · (1998) 12 OHC CK 0042
Constitution of India, 1950 — Article 30
High Courts14 Dec 1998Allowed
Pravasini Panda (Smt) Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 205 : (1999) 3 LLJ 804 : (1999) 1 OLR 254
Orissa Civil Services (Pension) Rules, 1992 — Rule 56(19)
High Courts14 Dec 1998
Jhatu Jena Vs Orissa State Civil Supplies Corporation and Others
Orissa High Court · (1999) 87 CLT 648
High Courts14 Dec 1998
Harimohan Panigrahi Vs State of Orissa and Others
Orissa High Court · (1999) 1 OLR 234
Constitution of India, 1950 — Article 226, 227
High Courts14 Dec 1998Allowed
Smt. Jashoda Mohanta Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 885
High Courts11 Dec 1998
Basanta Kumar Baral and Others Vs State of Orissa and Others and Kishore Chandra Das and Another etc. etc.
Orissa High Court · (1999) 87 CLT 712
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 320(9), 397(1), 397(3)