High Courts16 Jul 1998Dismissed
Satya Sundar Naik Etc. Vs Industrial Development Corporation of Orissa Ltd. and Another
Orissa High Court · (1999) 3 LLJ 715
Constitution of India, 1950 — Article 12
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,079 of 1,623
High Courts15 Jul 1998Allowed
Chaturbhuja Acharya Vs State of Orissa
Orissa High Court · (1998) 2 OLR 332
Notaries Rules, 1956 — Rule 13
High Courts14 Jul 1998Dismissed
Gayadhar Pati Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 269
Constitution of India, 1950 — Article 226
High Courts12 Jul 1998Dismissed
Mana Mirdha Vs Ladhu Badhei and Another
Orissa High Court · (1999) 16 OCR 119
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Jul 1998Allowed
Abdul Habib Khan Vs Rafat Begum
Orissa High Court · (1998) 07 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Jul 1998
Smt. Sushila Chand Vs State Transport Authority, Orissa and Others
Orissa High Court · AIR 1999 Ori 1 : (1999) 87 CLT 6
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 214, 88
High Courts09 Jul 1998Allowed
Malaya Kumar Mohanta Vs Collector, Mayurbhanj and Others
Orissa High Court · AIR 1999 Ori 5
Orissa Zilla Parishad Act, 1991 — Section 33(1)
High Courts09 Jul 1998
The Film Development Corporation of Orissa Limited Vs Sri Debendranath Mohanty and Others
Orissa High Court · (1998) 2 OLR 209
High Courts09 Jul 1998
Gouranga Samal Vs State of Orissa
Orissa High Court · (1998) 2 OLR 623
Criminal Procedure Code, 1973 (CrPC) — Section 309(1)General Rules and Circular Orders of the High Court of Judicature, Orissa — Rule 58
High Courts09 Jul 1998
Rabinarayan Das Vs State of Orissa
Orissa High Court · (1998) 86 CLT 655 : (1998) 2 OLR 621
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Jul 1998Dismissed
Birla Tyres and Others Vs Union of India (UOI) and Others
Orissa High Court · (1998) CriLJ 4401
Central Excise Rules, 1944 — Rule 173F, 173G, 173O, 173Q, 209Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 21, 226, 227
High Courts06 Jul 1998
Smt. Koili Bahalia Vs Bijay Kumar Das and Another
Orissa High Court · (1998) 2 OLR 251
Motor Vehicles Act, 1988 — Section 140
High Courts03 Jul 1998
Abdul Habib Khan Vs Rafat Begum
Orissa High Court · (1998) 2 OLR 616
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401Family Courts Act, 1984 — Section 19
High Courts02 Jul 1998Allowed
Singal Trading Co. Vs Orissa Sales Tax Tribunal and Another
Orissa High Court · (1999) 1 OLR 507
Limitation Act, 1963 — Section 5
High Courts01 Jul 1998
Md. Safik Vs Md. Abdul Gaffar and Others
Orissa High Court · (1998) 86 CLT 698 : (1999) CriLJ 77
Penal Code, 1860 (IPC) — Section 363, 364, 364A, 379, 395Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 439(2)
High Courts01 Jul 1998
Goutam Sahu and Others Vs State of Orissa and Another
Orissa High Court · (1999) CriLJ 838 : (1998) 2 OLR 194
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 493, 500
High Courts01 Jul 1998
Krushna Chandra Sahu and Another Vs State of Orissa and Others
Orissa High Court · (1998) 86 CLT 637 : (1998) 2 OLR 203
Bihar and Orissa Excise Act, 1915 — Section 22, 42, 43
High Courts29 Jun 1998Dismissed
Nilakantha Mishra Vs State of Orissa
Orissa High Court · (1999) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 317, 482
High Courts29 Jun 1998Dismissed
Sudhakar Pradhan Vs State of Orissa
Orissa High Court · (1998) 86 CLT 830 : (1998) CriLJ 4720
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts25 Jun 1998
Anirudha Das Vs Ranjit Prasad Das and Others
Orissa High Court · (1998) 2 OLR 197