High Courts11 Dec 1998
Basanta Kumar Baral and Others Vs State of Orissa and Another
Orissa High Court · (1999) 87 CLT 712
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 397(1), 397(3), 401
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,068 of 1,623
High Courts10 Dec 1998Allowed
Sachidananda Pradhan Vs Vice-Chancellor, Utkal University and Others
Orissa High Court · (1999) 1 OLR 321
Orissa Universities Act, 1989 — Section 21(2)
High Courts10 Dec 1998
SAIL, Rourkela Steel Plant Vs Rajesh Kisan
Orissa High Court · (1999) 1 OLR 326
Workmens Compensation Act, 1923 — Section 30
High Courts10 Dec 1998Allowed
Adhikari Naik Vs Sadhu Charan Biswal and Others
Orissa High Court · (1999) 1 OLR 263
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 1 Rule 8(3), Order 1 Rule 8(4), Order 1 Rule 8(5)
High Courts08 Dec 1998Allowed
Padmanav Dehury and Others Vs State of Orissa and Others
Orissa High Court · (1999) 1 OLR 137
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 27
High Courts08 Dec 1998
Charulata Swain Vs Manoj Kumar Mohanty and Others
Orissa High Court · (1999) 1 OLR 145
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Orissa Grama Panchayat (Amendment) Act, 1994 — Section 12, 12(5)
High Courts08 Dec 1998
Arna Sahu Vs General Manager, (Talcher Area) Mahanadi Coal Fields Ltd. and Another
Orissa High Court · (1999) 2 LLJ 675 : (1999) 1 OLR 237
Constitution of India, 1950 — Article 300
High Courts08 Dec 1998
Sri Mayur Biscuit Co. (P) Ltd. Vs Regional Provident Fund Commissioner and Another
Orissa High Court · (1999) 81 FLR 581 : (1999) 2 LLJ 163
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 16, 16(1), 7A, 7A(1)
High Courts08 Dec 1998
Narayan Sahoo Vs Jabdu Nanda and Others
Orissa High Court · (1999) 87 CLT 58 : (1999) 1 OLR 359
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts08 Dec 1998
Smt. Golap Sewa alias Behera and Another Vs Grid Corporation of Orissa and Another
Orissa High Court · AIR 1999 Ori 189
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 37Electricity Rules, 1956 — Rule 91
High Courts07 Dec 1998Dismissed
New India Assurance Co. Ltd. Vs Ainthu Mallik and Others
Orissa High Court · (1999) 1 OLR 133
High Courts07 Dec 1998Allowed
Sri Tarun Kumar Sahu Vs Sri Dhirendra Nath Datta and Others
Orissa High Court · (1999) 1 OLR 343
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts05 Dec 1998
Rama Chandra Panda Vs Indra Mani Panda and Others
Orissa High Court · (1999) 16 OCR 99
Criminal Procedure Code, 1973 (CrPC) — Section 202, 244, 245, 246, 246(1)Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 34
High Courts04 Dec 1998
Special Land Acquisition Collector, N.T.P.C Vs Baidhar Bhutia and Others
Orissa High Court · (1999) 1 OLR 357
High Courts04 Dec 1998Allowed
Babul Sahu alias Mantu Sahu Vs Smt. Laxmi alias Sabitri Sahu and Others
Orissa High Court · (1999) 1 OLR 277
High Courts04 Dec 1998Allowed
Laxmidhar Roul Vs Board of Management, R.C.M.S. and Others
Orissa High Court · (1999) 87 CLT 22 : (1999) 1 OLR 17
Constitution of India, 1950 — Article 12, 226, 227
High Courts04 Dec 1998Allowed
Essel Mining and Industries Limited and Another Vs Union of India (UOI) and Others
Orissa High Court · (1999) 87 CLT 471 : (1999) 2 LLJ 316
Minimum Wages Act, 1948 — Section 3(1), 4(1), 5(2)
High Courts04 Dec 1998
Maheswar Behera Vs Bijaya Kumar Mohanty
Orissa High Court · (1999) 16 OCR 120
Criminal Procedure Code, 1973 (CrPC) — Section 212, 468, 482Penal Code, 1860 (IPC) — Section 420
High Courts02 Dec 1998Allowed
Sri Anil Kumar Das alias Ananta Charan Ramanuja Das Vs The Commissioner, Hindu Religious Endowment
Orissa High Court · (1999) 1 OLR 428
Orissa Hindu Religious Endowments Act, 1951 — Section 30, 30(1), 30(3), 39, 41
High Courts02 Dec 1998Allowed
Arun Kumar Mishra Vs Orissa Mining Corporation and Others
Orissa High Court · (1999) 1 OLR 219
Constitution of India, 1950 — Article 226, 227