COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,081 of 1,623

High Courts15 May 1998Dismissed

Satyabrata Dash Vs State of Orissa and Others

Orissa High Court · (1998) 2 OLR 14

Constitution of India, 1950 — Article 243T(6)Orissa Municipal (Delimitation of Wards, Reservation of Seats and Conduct of Elections) Rules, 1994 — Rule 67Orissa Municipal Act, 1950 — Section 11(1), 11(3), 47

Read judgment

High Courts15 May 1998

Sri Durga Construction Vs Sales Tax Officer, Ganjam II Circle

Orissa High Court · (1998) 2 OLR 255

Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Act, 1947 — Section 13AA(1), 13AA(5)Orissa Sales Tax Rules, 1947 — Rule 37D

Read judgment

High Courts15 May 1998Dismissed

Orissa State Commercial Transport Corporation Employees' Union Vs Orissa State Transport Corporation Ltd. and Others

Orissa High Court · (1999) 2 LLJ 651

Industrial Disputes Act, 1947 — Section 25O(5)

Read judgment

High Courts15 May 1998Dismissed

Dilip Kumar Patnaik Vs State of Orissa and Others

Orissa High Court · AIR 1998 Ori 213

Constitution of India, 1950 — Article 299

Read judgment

High Courts15 May 1998

Rabindranath Nayak and Another Vs State of Orissa and Others

Orissa High Court · AIR 1998 Ori 205 : (1998) 86 CLT 224 : (1998) 2 OLR 168

Constitution of India, 1950 — Article 226

Read judgment

High Courts15 May 1998Dismissed

Saroj Kumar Rout and Others Vs Orissa Public Service Commission and Others

Orissa High Court · (1998) 2 OLR 8

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts15 May 1998Dismissed

Abhimanyu Mandal and Others Vs State Bank of India and Others

Orissa High Court · (1998) 86 CLT 834 : (1999) 2 LLJ 59

Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 2

Read judgment

High Courts14 May 1998

Mrs. Pranati Dash Vs The Chairman-cum-Managing Director, Oil and Natural Gas Corporation Limited and Others

Orissa High Court · (1998) 86 CLT 536 : (1998) 2 OLR 458

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts14 May 1998Dismissed

Susanta Kumar Mohapatra Vs State of Orissa and Others

Orissa High Court · AIR 1998 Ori 171

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 10

Read judgment

High Courts14 May 1998

Centre for Environmental Law World Wide Fund for Nature (WKF), India Vs State of Orissa and Others

Orissa High Court · AIR 1999 Ori 15

Constitution of India, 1950 — Article 226

Read judgment

High Courts14 May 1998Dismissed

Banambar Panda Vs Union of India (UOI) and Others

Orissa High Court · (1998) 86 CLT 722 : (1999) 2 LLJ 477

Banks Service Regulations, 1976 — Regulation 12United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12(2)

Read judgment

High Courts14 May 1998

Purna Chandra Roy Vs Rohitaswa Rana and Another

Orissa High Court · (1998) 86 CLT 773 : (1998) 2 OLR 147

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 161, 384

Read judgment

High Courts14 May 1998

Mehenga Singh Vs The State

Orissa High Court · (1999) 88 CLT 347 : (1998) CriLJ 3234

Essential Commodities Act, 1955 — Section 7Probation of Offenders Act, 1958 — Section 3

Read judgment

High Courts14 May 1998Dismissed

Surekha Dash Vs Civil Judge (Junior Division) and Others

Orissa High Court · (1998) 2 OLR 43

Orissa Grama Panchayat Act, 1965 — Section 35, 37

Read judgment

High Courts14 May 1998

Mohammad Iqbal Arbi alias Iqbal Assan Arbi Vs State of Orissa

Orissa High Court · (1998) 2 OLR 150

Essential Commodities Act, 1955 — Section 7(1)Probation of Offenders Act, 1958 — Section 3

Read judgment

High Courts14 May 1998Dismissed

Kanhu Majhi Vs State of Orissa

Orissa High Court · (1998) 2 ALT(Cri) 14 : (1998) 86 CLT 297 : (1998) CriLJ 3729

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 105, 24Penal Code, 1860 (IPC) — Section 300, 302, 304

Read judgment

High Courts13 May 1998Dismissed

Gurparlad Singh Vs Divisional Forest Officer, Sambalpur and Others

Orissa High Court · AIR 1998 Ori 177

Orissa Forest Act, 1972 — Section 56

Read judgment

High Courts13 May 1998Allowed

Bhagaban Das Agarwalla and Others Vs State of Orissa and Others

Orissa High Court · AIR 1998 Ori 167 : (1998) 86 CLT 155

Orissa Agricultural Produce Markets Act, 1956 — Section 2(1), 3

Read judgment

High Courts12 May 1998

Netrananda Mishra and Others Vs State and Another

Orissa High Court · (1999) CriLJ 1301

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506

Read judgment

High Courts12 May 1998Allowed

Lochan Sundara Vs Bhikari Charan Indrajit

Orissa High Court · AIR 1999 Ori 116 : (1998) 86 CLT 558

Orissa Money Lenders Act, 1939 — Section 18B

Read judgment