High Courts25 Jun 1998
Debasis Mohapatra Vs State of Orissa
Orissa High Court · (1999) CriLJ 1084 : (1998) 2 OLR 342
Penal Code, 1860 (IPC) — Section 408
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,080 of 1,623
High Courts24 Jun 1998
Sudhir Kumar Das Vs State of Orissa and Others
Orissa High Court · (1998) 2 OLR 262
Orissa Grama Panchayat Act, 1964 — Section 19, 21Orissa Grama Panchayat Act, 1965 — Section 21, 21(3)Orissa Panchayat Samiti Act, 1959 — Section 16, 16(1)
High Courts24 Jun 1998Dismissed
New India Assurance Company Ltd. Vs Smt. Dulana Jena and Others
Orissa High Court · (1999) 87 CLT 868
Motor Vehicles Act, 1988 — Section 173
High Courts24 Jun 1998Dismissed
Muralidhar Sutar and Others Vs Balamani Sutar
Orissa High Court · (1998) 2 OLR 191
Evidence Act, 1872 — Section 77
High Courts24 Jun 1998
Abhimanyu Sahoo Vs State of Orissa
Orissa High Court · (1998) CriLJ 4513 : (1998) 2 OLR 198
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 343, 354, 366A
High Courts23 Jun 1998
National Insurance Co. Ltd. Vs Harimohan Sahu and Another
Orissa High Court · (1999) ACJ 1345 : (1999) 87 CLT 219
Motor Vehicles Act, 1988 — Section 173
High Courts22 Jun 1998Allowed
Narasingha Gopal Vs State of Orissa
Orissa High Court · (1998) 86 CLT 717 : (1998) CriLJ 3587 : (1998) 2 OLR 114
Penal Code, 1860 (IPC) — Section 307, 34, 342
High Courts22 Jun 1998Allowed
State Bank of India Vs SABCO Industries and Others
Orissa High Court · (1998) 2 OLR 291
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 20
High Courts22 Jun 1998Allowed
Mst. Rabia Bibi (Dead) after her Md. Abdul Samad and Others Vs Liakat Ali and Others
Orissa High Court · (1999) 87 CLT 19 : (1998) 2 OLR 154
Civil Procedure Code, 1908 (CPC) — Section 42, 50
High Courts21 Jun 1998Allowed
Fagu Meher Vs Bhama Meher and Others
Orissa High Court · (1998) 2 OLR 479
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Jun 1998
Prasant Kumar Singh Vs State of Orissa
Orissa High Court · (1999) 87 CLT 204 : (1998) CriLJ 4762 : (1999) 1 RCR(Criminal) 580
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts18 Jun 1998Allowed
M. Ramachandra Sahu Vs State of Orissa
Orissa High Court · (1998) 86 CLT 68 : (1998) CriLJ 3413
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 10C, 3, 7, 7(1)Essential Commodities Rules, 1955 — Rule 8(1)
High Courts18 Jun 1998
Divisional Manager, United India Insurance Co. Ltd. Vs Sk. Salim Khan and Another
Orissa High Court · (1999) 2 LLJ 379
Workmens Compensation Act, 1923 — Section 30
High Courts17 Jun 1998Allowed
G. Krishna Rao Dora Vs Surjyanarayan Patra and Another
Orissa High Court · (1999) 1 ACC 109 : (2000) ACJ 1550 : (1998) 86 CLT 735
Motor Vehicles Act, 1988 — Section 173
High Courts17 Jun 1998Dismissed
Kailash Chandra Puri Vs Niranjan Panda and Another
Orissa High Court · (1998) 2 OLR 472
High Courts17 Jun 1998
Sukru Bibhar Vs Tileswar Naik and Others
Orissa High Court · (1998) 2 OLR 129
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Jun 1998
Paradip Port Trust and Another Vs Pearl Fish Enterprises and Others
Orissa High Court · (1998) 2 OLR 127
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 6 Rule 17
High Courts17 Jun 1998Allowed
Mamata Papers Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · (2000) 99 CompCas 294
Court Fees Act, 1870 — Section 35
High Courts17 Jun 1998
Sk. Baboo and Others Vs Sk. Usman and Others
Orissa High Court · (1998) 2 OLR 112
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 May 1998
Sri Adwait Chandra Jena Vs Khandahata Grama Panchayat and Others
Orissa High Court · (1998) 2 OLR 410
Constitution of India, 1950 — Article 309, 310, 311