High Courts21 Apr 1998
Large Sized Multipurpose Co-operative Society Ltd., Gunpur Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 180
Constitution of India, 1950 — Article 14, 229Orissa Forest Act, 1972 — Section 45
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,083 of 1,623
High Courts20 Apr 1998Dismissed
Ramesh Ch. Ojha Vs Rangalata Ojha and Another
Orissa High Court · (2000) 1 DMC 588 : (1999) 2 RCR(Criminal) 791
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Apr 1998Dismissed
The Divisional Manager, United India Insurance Co. Ltd. Vs Smt. Saudamini Das and Others
Orissa High Court · (2000) ACJ 218 : (1998) 2 OLR 61
High Courts17 Apr 1998
Subhra Raul Vs Nathan Raul
Orissa High Court · (1999) 87 CLT 846 : (1999) 2 DMC 294
Divorce Act, 1869 — Section 22, 23, 27, 3
High Courts17 Apr 1998Allowed
Santanu Kumar Dash Vs Chairman-cum-Managing Director, Orissa State Co-operative Milk Producer Federation Ltd. and Others
Orissa High Court · (1999) 1 OLR 284
Constitution of India, 1950 — Article 12, 226, 227
High Courts16 Apr 1998Allowed
Atanu Patnaik Vs State Transport Authority, Orissa and Others
Orissa High Court · AIR 1999 Ori 30
Motor Vehicles Act, 1988 — Section 87(1), 87(2), 89(1), 89(2)Orissa Motor Vehicles Rules, 1993 — Rule 41(1), 42(2)
High Courts16 Apr 1998Allowed
Pratusha Vs Board of Secondary Education, Orissa, Cuttack and Others
Orissa High Court · AIR 1998 Ori 149 : (1998) 2 OLR 25
Constitution of India, 1950 — Article 14, 226Orissa Secondary Education Act, 1953 — Section 21
High Courts15 Apr 1998
Kadar Mian Vs Smt. Jahera Khatun and Another
Orissa High Court · (1999) CriLJ 1440
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Apr 1998Allowed
Smt. Sumati Dash Vs State of Orissa and Others
Orissa High Court · (1998) 86 CLT 42 : (1998) CriLJ 3239 : (1998) 2 OLR 50
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 12, 3
High Courts12 Apr 1998Allowed
Dhruba Charan Sarangi Vs Taramaru Sarangi and Another
Orissa High Court · (1998) 04 OHC CK 0010
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 9 Rule 9, 151
High Courts10 Apr 1998
Kalia alias Duryodhan Naik Vs State of Orissa
Orissa High Court · (1998) 86 CLT 608 : (1998) 2 OLR 32
Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Apr 1998
Suo motu - In Re: Preservation of Antiquities involved in Criminal Trials
Orissa High Court · AIR 1999 Ori 53
Antiquities and Art Treasures Act, 1972 — Section 19Orissa Ancient Monuments Preservation Act, 1956 — Section 2
High Courts09 Apr 1998Allowed
State of Orissa Vs Jagadish Chandra Jena and Another
Orissa High Court · (1998) CriLJ 4771
Orissa Forest Act, 1972 — Section 55(2), 56, 56(1), 56(2), 59Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21, 4Penal Code, 1860 (IPC) — Section 579
High Courts07 Apr 1998Dismissed
Modern Malleables Ltd. and Another Vs Grid Corporation of Orissa Ltd. and Another
Orissa High Court · AIR 1998 Ori 183 : (1998) 86 CLT 338 : (1998) 2 OLR 157
Constitution of India, 1950 — Article 299
High Courts06 Apr 1998
Prafulla Pradhan Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 168
Constitution of India, 1950 — Article 226
High Courts06 Apr 1998Allowed
Kay Vee Aar Ltd. Vs State of Orissa and Others
Orissa High Court · (1998) 86 CLT 614 : (1998) 2 OLR 539 : (1998) 111 STC 112
Orissa Sales Tax Act, 1947 — Section 6, 7
High Courts06 Apr 1998Allowed
Kuturi Dei Vs Suka Dei and Others
Orissa High Court · (1998) 2 OLR 65
Orissa Estates Abolition Act, 1951 — Section 2, 39, 8Orissa Land Reforms Act, 1960 — Section 39Orissa Tenancy Act, 1913 — Section 2(16), 3(23)
High Courts03 Apr 1998
Larsen and Toubro Ltd. Vs State of Orissa and Others Kehar Agencies Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (1998) 85 CLT 671
Orissa Sales Tax Act, 1947 — Section 6, 7
High Courts02 Apr 1998Dismissed
Nanda Kishore Ray Vs Secretary Areikana S.C.S. Ltd. and Others
Orissa High Court · AIR 1999 Ori 46
High Courts31 Mar 1998Allowed
Sk. Imam Vs State of Orissa and Another
Orissa High Court · (1998) 86 CLT 848 : (1998) 2 OLR 103
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 366, 376