COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,093 of 1,623

High Courts14 Aug 1997

Dipak Handling Agency Vs The Minerals and Metals Trading Corporation Ltd. and Another

Orissa High Court · (1997) 84 CLT 560 : (1997) 2 OLR 284

Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 35Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 21

High Courts14 Aug 1997Dismissed

Pradip Kumar Das Vs Smt. Abanti Das and Another

Orissa High Court · AIR 1998 Ori 26 : (1997) 2 OLR 333

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A(2), 96(3)

High Courts14 Aug 1997Allowed

Smt. Anima Mishra Vs Smt. S. Venkataratnam and Others

Orissa High Court · (1997) 2 OLR 288

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts08 Aug 1997

Anjana Mishra Vs Indrajit Ray (Advocate General) Subash Chandra Mishra and Others Vs State of Orissa and Others

Orissa High Court · (1997) 84 CLT 438 : (1997) 2 OLR 255

Constitution of India, 1950 — Article 226, 227

High Courts06 Aug 1997

Gannon Dunkenley and Co. Ltd. Vs Sales Tax Officer and Another

Orissa High Court · (2003) 133 STC 534

Orissa Sales Tax Act, 1947 — Section 14D

High Courts05 Aug 1997Allowed

Araf Mulla, Ramjan Seikh and Usman Mulla Vs State of Orissa

Orissa High Court · (1997) 2 OLR 247

Penal Code, 1860 (IPC) — Section 395, 397, 457

High Courts05 Aug 1997

Nikunja Kishore Parida Vs State of Orissa and Another

Orissa High Court · (1997) 2 OLR 249

Court Fees Act, 1870 — Section 13, 14, 15

High Courts05 Aug 1997

Divisional Manager, National Insurance Company Ltd. Vs Jayashree Rath and Others

Orissa High Court · (1999) ACJ 889 : (1997) 2 OLR 343 : (1997) 2 OLR 342

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 110B, 168(1)

High Courts01 Aug 1997Allowed

Tilatama Parida Vs State of Orissa and Others

Orissa High Court · (1998) 1 ALT(Cri) 6 : (1998) CriLJ 2606

Constitution of India, 1950 — Article 21, 22(5), 226National Security Act, 1980 — Section 3(2)

High Courts01 Aug 1997Allowed

The State of Orissa and Others Vs Sarat Chandra Pradhan and Others

Orissa High Court · (1997) 2 OLR 236

Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4, 51

High Courts01 Aug 1997Allowed

Preetam General Store Vs Commissioner of Sales Tax and Others

Orissa High Court · (1997) 2 OLR 281

Orissa Sales Tax Act, 1947 — Section 9(6)

High Courts30 Jul 1997Dismissed

Divisional Manager, National Insurance Co. Ltd. Vs Samjida Khatun and Others

Orissa High Court · (2000) 1 OLR 507

Motor Vehicles Act, 1988 — Section 140

High Courts30 Jul 1997Partly Allowed

National Insurance Company Vs Ranjulata Bhuyan and Another

Orissa High Court · (1999) ACJ 76 : (1998) 85 CLT 159 : (1996) 73 FLR 1129 : (1998) 3 LLJ 1222 : (1997) 2 OLR 473

Workmens Compensation Act, 1923 — Section 2, 23, 30, 8(4), 9Workmens Compensation Rules, 1924 — Rule 41

High Courts30 Jul 1997Dismissed

Mini Transport Owner's Association Vs Bhubaneswar Municipality and Others

Orissa High Court · AIR 1998 Ori 46

Constitution of India, 1950 — Article 226

High Courts30 Jul 1997Allowed

Sk. Jamir and etc. Vs The State

Orissa High Court · (1998) 85 CLT 774 : (1998) CriLJ 2244

Penal Code, 1860 (IPC) — Section 395, 412, 457

High Courts30 Jul 1997

Jindal Strips Ltd. Vs Superintendent, C. Ex. and Cus.

Orissa High Court · (2003) 162 ELT 82

Constitution of India, 1950 — Article 226

High Courts29 Jul 1997Dismissed

Babaji Charan Sahu and Another Vs State of Orissa

Orissa High Court · (1998) CriLJ 1175

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 157, 159, 302, 34

High Courts28 Jul 1997

Yugasrestha Sovaniya Shikhyashrama Vs Regional Provident Fund Commissioner and Another

Orissa High Court · (1997) 84 CLT 504 : (1999) 1 LLJ 34

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B

High Courts25 Jul 1997Allowed

Itishree Ray Vs State of Orissa and Others

Orissa High Court · (1997) 2 OLR 232

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5(1), 5(8)

High Courts25 Jul 1997

Sukant Kumar Sethi Vs State of Orissa and Others

Orissa High Court · (1997) 2 OLR 226