COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,076 of 1,623

High Courts20 Aug 1998

Giridhari Gochhayat and Another Vs State of Orissa and Others

Orissa High Court · (1998) 2 OLR 522

Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(1)Orissa Education Act, 1969 — Section 3, 7(4)

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High Courts20 Aug 1998

Narendra Kumar Rout Vs State of Orissa and Others

Orissa High Court · AIR 1999 Ori 71

Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(1)Orissa Education Act, 1969 — Section 4(2)

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High Courts20 Aug 1998

National Insurance Co. Ltd. Vs Ashalata Rout and Others

Orissa High Court · (2000) ACJ 1506 : (1998) 2 OLR 444

Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 95(1)

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High Courts20 Aug 1998

S.K. Saukata Ali alias Sekha S.K. Vs Commissioner for Workmen's Compensation cum Dy. Labour Commissioner and Others

Orissa High Court · (2000) ACJ 620 : (1999) 1 LLJ 1266

Workmens Compensation (Amendment) Act, 1995 — Section 21Workmens Compensation Act, 1923 — Section 21(1)

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High Courts20 Aug 1998Dismissed

Ganga alias Gangadhar Behera Vs State of Orissa

Orissa High Court · (1999) CriLJ 488

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 109, 302

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High Courts20 Aug 1998

National Insurance Co. Ltd. Vs Asha Lata Rout and Others

Orissa High Court · (2001) 2 ACC 646

Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)

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High Courts20 Aug 1998

Dhani alias Dhaneswar Naik Vs The State

Orissa High Court · (1999) CriLJ 2712

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304, 307

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High Courts19 Aug 1998

Surendranath Das Vs Biswajit Panda and Others

Orissa High Court · (1998) 2 OLR 380

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts18 Aug 1998Allowed

Sri Budhinath Padhi Vs Second Additional District Judge and Others

Orissa High Court · (1998) 2 OLR 394

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts18 Aug 1998Allowed

Chuni Dei and Another Vs Kalandi Charan Nayak and Another

Orissa High Court · (1998) 2 OLR 382

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High Courts18 Aug 1998Allowed

Suka Bewa Vs Grid Corporation of Orissa and Others

Orissa High Court · AIR 1999 Ori 170 : (1999) 4 CivCC 192

Electricity Act, 1910 — Section 37

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High Courts12 Aug 1998Allowed

Nityananda Khamari and Others Vs Rangadhar Khamari

Orissa High Court · (1998) 2 OLR 625

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts12 Aug 1998Allowed

Pradeep Kumar Karji Vs Collector and Others

Orissa High Court · (1998) 2 OLR 348

Orissa Grama Panchayat Act, 1964 — Section 115

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High Courts12 Aug 1998

Jashelal Agrawal alias Jain Vs Smt. Puspabati Agrawala

Orissa High Court · (1998) CriLJ 4740 : (1999) 1 RCR(Criminal) 401

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127, 482Evidence Act, 1872 — Section 41Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts12 Aug 1998Allowed