High Courts16 Jan 1998
Damodar Mishra Vs State of Orissa
Orissa High Court · (1999) CriLJ 1727 : (1999) 1 OLR 382
Criminal Procedure Code, 1973 (CrPC) — Section 205
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,088 of 1,623
High Courts16 Jan 1998Allowed
Manishri Refractories and Ceramics Private Limited Vs State of Orissa and Another
Orissa High Court · (1998) 111 STC 61
Orissa Sales Tax Act, 1947 — Section 7
High Courts16 Jan 1998Dismissed
Chhota Master alias Jaharlal Mahanta and Another Vs State of Orissa
Orissa High Court · (1998) CriLJ 3185
Penal Code, 1860 (IPC) — Section 307, 325, 326, 34
High Courts16 Jan 1998Dismissed
Mana Begum Vs Jula Mohammed and Another
Orissa High Court · (1998) CriLJ 3244
Penal Code, 1860 (IPC) — Section 294, 374, 375, 376, 492
High Courts16 Jan 1998Dismissed
Ganesh Choudhury Vs Harish Chandra Misra
Orissa High Court · (1998) 86 CLT 233 : (1998) CriLJ 2412
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 205, 205(1), 205(2)Penal Code, 1860 (IPC) — Section 420
High Courts12 Jan 1998
Sarat Ch. Sahoo Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 193
Stamp Act, 1899 — Section 56, 56(1), 56(2)
High Courts12 Jan 1998Allowed
Pujapanda Nijog of Lord Jagannath Temple Vs Pratihari Nijog and Others
Orissa High Court · AIR 1998 Ori 87 : (1998) 85 CLT 240
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 21Orissa Civil Courts Act, 1984 — Section 16
High Courts12 Jan 1998Dismissed
State of Orissa Vs Pranabandhu Sahu and Another
Orissa High Court · AIR 1998 Ori 156 : (1998) 85 CLT 553
Orissa Irrigation Act, 1959 — Section 25, 25(1)
High Courts09 Jan 1998Dismissed
Sk. Sirajuddin and Others Vs Harihar Panda and Others
Orissa High Court · AIR 1998 Ori 134
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6ASpecific Relief Act, 1963 — Section 5, 8
High Courts09 Jan 1998Allowed
Basudev Pandey Vs State of Orissa
Orissa High Court · (1999) 87 CLT 136 : (1999) CriLJ 4052 : (1998) 2 OLR 491
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts08 Jan 1998Dismissed
Bisi Chhuria Vs The State
Orissa High Court · (1998) 2 ALT(Cri) 6 : (1999) CriLJ 1078
Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(1), 172(2)Evidence Act, 1872 — Section 145, 161Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts08 Jan 1998Dismissed
Ajoya Kumar Pradhan Vs State of Orissa and Others
Orissa High Court · AIR 1998 Ori 116 : (1998) 85 CLT 504
Constitution of India, 1950 — Article 14
High Courts08 Jan 1998Allowed
Sankar Kumar and Another Vs Mohanlal Sharma
Orissa High Court · AIR 1998 Ori 117
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Specific Relief Act, 1963 — Section 39
High Courts07 Jan 1998Allowed
Smt. Samani Mohantani Vs Duryodhan Mohanta and Others
Orissa High Court · AIR 1998 Ori 76 : (1999) 4 CivCC 664 : (1998) 85 CLT 435
Partition Act, 1893 — Section 4
High Courts07 Jan 1998Dismissed
Smt. Kamala Kumari Bohara Vs Harekrishna Ghadei and Others
Orissa High Court · AIR 1998 Ori 196
Hindu Minority and Guardianship Act, 1956 — Section 8(2)Hindu Succession Act, 1956 — Section 22
High Courts07 Jan 1998Allowed
Ramesh Kumar Kar and Others Vs Steel Authority of India Ltd. and Others
Orissa High Court · (1998) 79 FLR 809 : (1998) 1 LLJ 1044
Orissa Factories Rules, 1950 — Rule 61A(2)
High Courts06 Jan 1998Dismissed
Nalco Workers Union Vs Asst. Labour Commissioner
Orissa High Court · (1998) 2 LLJ 443
Industrial Disputes Act, 1947 — Section 12
High Courts05 Jan 1998Allowed
Butu Naik and Others Vs Saraswati Devi
Orissa High Court · AIR 1998 Ori 119
Evidence Act, 1872 — Section 64
High Courts24 Dec 1997
Bajru Khadi and Others Vs The Orissa Grid Corporation and Others
Orissa High Court · (1998) 1 ACC 486
High Courts24 Dec 1997Allowed
Management of Orissa State Road Transport Corpn. Vs Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (1998) 2 LLJ 67
Industrial Disputes Act, 1947 — Section 10