High Courts30 Mar 1998
Divisional Manager, National Insurance Co. Ltd. Vs Sayal Suna and Others
Orissa High Court · (1998) 2 ACC 713 : (1999) ACJ 1445 : (1998) 86 CLT 365
Motor Vehicles Act, 1988 — Section 140, 173
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,084 of 1,623
High Courts30 Mar 1998
In Re: OCL India Ltd.
Orissa High Court · AIR 1998 Ori 153 : (1999) 95 CompCas 429
Companies Act, 1956 — Section 101, 102, 103
High Courts28 Mar 1998
Smt. Susania Patel Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1998) 03 OHC CK 0005
Electricity Act, 1910 — Section 28, 28(3)
High Courts27 Mar 1998Allowed
Chandi Prasad Das Vs State of Orissa and Others
Orissa High Court · (1998) 2 LLJ 1166
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13
High Courts27 Mar 1998Allowed
Employees' State Insurance Corporation Vs Md. Sahid
Orissa High Court · (1999) 1 ACC 399 : (1998) 2 ACC 782 : (1998) 86 CLT 532 : (1999) 1 LLJ 71
Employees State Insurance Act, 1948 — Section 54
High Courts25 Mar 1998Allowed
Smt. Pusparani Samal Vs Suretha Kumar Biswal and Others
Orissa High Court · (1998) 1 ALT(Cri) 23 : (1998) 85 CLT 543 : (1998) CriLJ 3764
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 173(2), 173(3), 173(4)Penal Code, 1860 (IPC) — Section 204, 294, 307, 323, 34
High Courts25 Mar 1998Allowed
Laxminarayan Senapati Vs State of Orissa
Orissa High Court · (1998) 85 CLT 589 : (1998) CriLJ 2410 : (1999) 1 OLR 250
Essential Commodities Act, 1955 — Section 7
High Courts24 Mar 1998Dismissed
Federation of Bidi, Bidi Leaves and Tobacco Merchants Vs State of Orissa and Another
Orissa High Court · AIR 1998 Ori 120
Constitution of India, 1950 — Article 14, 226Orissa Kendu Leaves (Control of Trade) Act, 1961 — Section 10Orissa Kendu Leaves (Control of Trade) Rules, 1962 — Rule 8B
High Courts23 Mar 1998
Muralidhar Sahu and Another Vs Chairman-cum-Managing Director, Grid Corpn. of Orissa Ltd. and Another
Orissa High Court · AIR 1998 Ori 188
Constitution of India, 1950 — Article 226
High Courts23 Mar 1998
Smt. Susama Patel Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1998) 86 CLT 114 : (1998) 2 OLR 136
Electricity (Amendment) Act, 1948 — Section 28, 42Electricity Act, 1910 — Section 12, 18, 19Telegraph Act, 1885 — Section 10
High Courts18 Mar 1998
Indian Metals and Ferro Alloys Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1998) 85 CLT 560 : (1999) 158 CTR 298 : (1999) 235 ITR 574
Income Tax Act, 1961 — Section 72A, 72A(1)
High Courts18 Mar 1998Dismissed
Madan Mohan Bhanja Deo Vs Union of India (UOI)
Orissa High Court · (1999) CriLJ 605
Criminal Procedure Code, 1973 (CrPC) — Section 162, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 37, 37(1)
High Courts17 Mar 1998Dismissed
National Insurance Co. Ltd. Vs Bilasini Naik and Another
Orissa High Court · (1999) 2 ACC 224 : (1999) ACJ 547
Motor Vehicles Act, 1988 — Section 140, 146, 147, 149, 173
High Courts12 Mar 1998
State of Orissa Vs Nisakar Pradhan
Orissa High Court · (2000) 2 OLR 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 40, 43Land Acquisition Act, 1894 — Section 23(1)
High Courts11 Mar 1998
Divisional Manager, New India Assurance Co. Ltd. Vs Hara Prasad Tripathy and Another
Orissa High Court · (1999) 2 LLJ 1356
Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30
High Courts11 Mar 1998
Jagamohan Higher Secondary School and Others Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 136
Constitution of India, 1950 — Article 226
High Courts10 Mar 1998Dismissed
Rabi Prakash Awasthi Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 222 : (1998) CriLJ 3268
Constitution of India, 1950 — Article 161, 20(1), 72Criminal Procedure Code, 1973 (CrPC) — Section 306, 401, 401(1), 401(2), 401(3)Orissa Jail Manual Rules — Rule 518, 518(1), 518(2), 708, 708A
High Courts10 Mar 1998
Larsen and Toubro Limited Vs State of Orissa and Others
Orissa High Court · (1998) 111 STC 75
Constitution of India, 1950 — Article 226
High Courts10 Mar 1998
Mirza Yakub Beig and Others Vs State of Orissa
Orissa High Court · (1999) CriLJ 1502 : (1999) 1 OLR 369
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 Mar 1998Dismissed
Bhikari Charan Nanda Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 268
Orissa Judicial Service Rules, 1964 — Rule 4Orissa Service Code, 1939 — Rule 71