High Courts02 Feb 1998Dismissed
Bani alias Banamali Pradhan Vs State of Orissa
Orissa High Court · (1999) CriLJ 2850
Penal Code, 1860 (IPC) — Section 302, 323, 326, 34
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,087 of 1,623
High Courts02 Feb 1998Dismissed
Divisional Manager, Oriental Insurance Co. Ltd. Vs S.H. Mehar Singh and Another
Orissa High Court · (1998) 2 ACC 349 : (2000) ACJ 120 : (1998) 85 CLT 766
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 149
High Courts02 Feb 1998Dismissed
Charan Naik and Others Vs Kirtan Mohanty
Orissa High Court · (1999) 87 CLT 425
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 146(1), 146(2)Orissa Land Reforms Act, 1960 — Section 22
High Courts29 Jan 1998Allowed
National Insurance Co. Ltd. Vs Bhan Singh and Others
Orissa High Court · (1998) 2 ACC 599 : (1999) ACJ 531 : (1998) 86 CLT 158
Employees Compensation Act, 1923 — Section 30
High Courts29 Jan 1998Allowed
Smt. Saudamini Das and Others Vs State of Orissa
Orissa High Court · AIR 1998 Ori 146 : (1998) 85 CLT 524
Succession Act, 1925 — Section 379
High Courts29 Jan 1998Dismissed
Akrura Sahu and Another Vs Arun Kumar Jena and Another
Orissa High Court · (1999) 87 CLT 121
High Courts29 Jan 1998Allowed
Chagala Kumar Panigrahi Vs Smt. Ujjal Senapati and Others
Orissa High Court · (1998) 2 CivCC 661
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jan 1998
Apani Dei alias Apana Devi and Another Vs Purna Chandra Nayak and Others
Orissa High Court · AIR 1998 Ori 145
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 Jan 1998Dismissed
Gourhari Das Vs Smt. Santilata Singh and Others
Orissa High Court · AIR 1999 Ori 61 : (1998) 85 CLT 794
Evidence Act, 1872 — Section 50, 60
High Courts25 Jan 1998
Priti Ranjan Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (1999) 87 CLT 272 : (1999) 1 OLR 187
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(3)
High Courts21 Jan 1998
Narahari Naik and Others Vs State of Orissa
Orissa High Court · (1999) 87 CLT 264 : (1998) CriLJ 3948
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts21 Jan 1998Allowed
Nabekishore Sahu and Another Vs East India Arms Co.
Orissa High Court · AIR 1998 Ori 95 : (1998) 85 CLT 465
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 115
High Courts20 Jan 1998Allowed
R. Trinath and Another, etc. Vs The State
Orissa High Court · (1998) CriLJ 3458
Penal Code, 1860 (IPC) — Section 395, 397, 457
High Courts20 Jan 1998Allowed
Raghunath Sahu and Others Vs State of Orissa
Orissa High Court · (1998) CriLJ 2760
Penal Code, 1860 (IPC) — Section 148, 149, 323, 324
High Courts19 Jan 1998Dismissed
Gopinath Nayak Vs Smt. Rinu Nayak
Orissa High Court · (1998) CriLJ 2403
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts19 Jan 1998
A. Kokan Rao Vs The State
Orissa High Court · (1998) 2 ALT(Cri) 9 : (1998) 86 CLT 53 : (1998) CriLJ 1898
Criminal Procedure Code, 1973 (CrPC) — Section 436, 436(1), 440, 482Penal Code, 1860 (IPC) — Section 120B, 224, 34
High Courts19 Jan 1998Dismissed
Bibhuti Keshari Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 147
Orissa Panchayat Samiti Act, 1959 — Section 16(2)
High Courts17 Jan 1998Dismissed
Dhobei Rout Vs Pahali Rout and Others
Orissa High Court · AIR 1998 Ori 74
Hindu Succession Act, 1956 — Section 22, 22(1)
High Courts16 Jan 1998Dismissed
Madbabananda Chinara Vs State of Orissa
Orissa High Court · (1999) 87 CLT 118
Orissa Forest Act, 1972 — Section 2, 73(A)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 14, 21, 4
High Courts16 Jan 1998
Satrughana Lohar Vs State of Orissa
Orissa High Court · (1998) CriLJ 1508
Penal Code, 1860 (IPC) — Section 299, 302, 304, 449