High Courts05 Sept 1997Allowed
Yasobanta Sahu alias Yasobanta Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (1997) 2 OLR 391
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,092 of 1,623
High Courts05 Sept 1997Allowed
Gadadhara Behera Vs State of Orissa and Another
Orissa High Court · (1998) 86 CLT 98 : (1997) 2 OLR 396
Land Acquisition Act, 1894 — Section 11
High Courts05 Sept 1997Allowed
Sanat alias Santha Mishra alias Sanat Kumar Mishra Vs State of Orissa and Others
Orissa High Court · (1998) CriLJ 889
Constitution of India, 1950 — Article 21, 22(5), 23(5)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 506
High Courts05 Sept 1997
Sarat Kumar Moharana Vs M. Rajsekhar Reddy and Others
Orissa High Court · (2000) 1 OLR 494
Civil Procedure Code, 1908 (CPC) — Section 115, 24, 25Constitution of India, 1950 — Article 227
High Courts04 Sept 1997
Srimati Sundermani Dei Vs Rama Chandra Mahari and Others
Orissa High Court · (1997) 2 OLR 513
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 12, Order 41 Rule 19
High Courts02 Sept 1997
Pramila Mohapatra Vs State of Orissa
Orissa High Court · (1998) 1 ALT(Cri) 4 : (1997) 84 CLT 727 : (1998) CriLJ 1259 : (1997) 2 OLR 489
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Sept 1997Dismissed
Surya Narayan Panda Vs State of Orissa
Orissa High Court · (1998) CriLJ 3050
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 197, 362Dowry Prohibition Act, 1961 — Section 4, 6
High Courts02 Sept 1997Allowed
Sadasiba Nayak and Others Vs Zone Officer No. I, Upper Kolab Hydro Electric Project-cum-Land Acquisition Officer
Orissa High Court · (1997) 2 OLR 324
Land Acquisition Act, 1894 — Section 18
High Courts29 Aug 1997Allowed
Nagappa Mahadev Doddaamani Vs New India Assurance Co. Ltd. and Another
Orissa High Court · (1998) 1 OLR 213
Motor Vehicles Act, 1988 — Section 110, 110A
High Courts29 Aug 1997
Sri Ramakrishna Sharma Vs State Bank of India
Orissa High Court · (1997) 2 OLR 319
Contract Act, 1872 — Section 171, 172, 173, 174, 176
High Courts27 Aug 1997Allowed
Swaraswati Mohanty and Others Vs Tirthananda Badu
Orissa High Court · (1997) 2 OLR 325
Specific Relief Act, 1963 — Section 36, 38
High Courts26 Aug 1997
Purna Chandra Samini Vs Member, Board of Revenue and Others
Orissa High Court · (1998) 85 CLT 151 : (1997) 2 OLR 330
Orissa Land Reforms Act, 1960 — Section 44(3), 59(2), 60(2)
High Courts25 Aug 1997Dismissed
Bishnu Ch. Ojha and Others Vs Presiding Officer, Labour Court and Others
Orissa High Court · (1997) 84 CLT 740 : (1998) 1 LLJ 1195 : (1997) 2 OLR 460
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Aug 1997
Satya Sethi Vs State of Orissa and Another
Orissa High Court · (1997) 2 OLR 434
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Aug 1997
Paradip Port Workers Union and Another Vs Paradip Port Trust and Others
Orissa High Court · (1997) 84 CLT 637 : (1997) 2 OLR 519
High Courts21 Aug 1997Allowed
Mulla Md. Abdul and Others Vs Sk. Ayub and Others
Orissa High Court · (1997) 2 OLR 314
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11A, Order 38 Rule 11A(2), Order 38 Rule 5, Order 38 Rule 9, Order 39 Rule 1Constitution of India, 1950 — Article 227
High Courts21 Aug 1997
Lingaraj Flour Mills (P) Ltd. Vs State of Orissa and Another
Orissa High Court · (2003) 133 STC 143
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 24, 24(2)
High Courts20 Aug 1997Dismissed
Kirtan Bihari Sahoo Vs Chairman and Managing Director, United Bank of India and Another
Orissa High Court · (1998) 86 CLT 789 : (1999) 3 LLJ 611
High Courts19 Aug 1997
Sankarsan Das Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (1998) ACJ 1420 : (1997) 84 CLT 805 : (1997) 2 OLR 452
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 1997Dismissed
Orissa Minerals Development Co. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1998) 2 LLJ 1034
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A