COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,214 of 1,623

High Courts12 Sept 1990Allowed

Mani Bewa and Others Vs Bijaya Kumari alias Kanakalata Dei and Another

Orissa High Court · (1990) 70 CLT 838

Hindu Succession Act, 1956 — Section 15, 16, 4Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)Orissa Estates Abolition Act, 1951 — Section 39

High Courts11 Sept 1990

N.V. Gopalaswamy Vs Assistant Conservator of Forestscum-Authorised Officer, Nowrangpur Division and Another

Orissa High Court · (1990) 2 OLR 400

Orissa Forest Act, 1972 — Section 2Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 2(1), 4, 5, 5(1), 7(8)

High Courts11 Sept 1990Allowed

Pratap Chandra Ray Vs State of Orissa and Others

Orissa High Court · (1991) 1 OLR 42

Rice Milling Industry (Regulation) Act, 1958 — Section 5(4)Rice Milling Industry (Regulation) Rules, 1958 — Rule 3(2)

High Courts11 Sept 1990Allowed

Savani Transport Ltd. and Another Vs Kamraju Bisoi

Orissa High Court · (1991) 71 CLT 40 : (1991) CriLJ 1073

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 441, 448Transfer of Property Act, 1882 — Section 116

High Courts10 Sept 1990Allowed

Rankanath Pradharn Vs Ratikanta Mohapatra and Others

Orissa High Court · (1990) 70 CLT 848

Criminal Procedure Code, 1973 (CrPC) — Section 203, 94Penal Code, 1860 (IPC) — Section 294, 323, 379

High Courts10 Sept 1990Allowed

Krupasindhu Das (and after him) Ramakrushna Das and Another Vs Laxman Kumar Das and Another

Orissa High Court · (1990) 3 OCR 639

Penal Code, 1860 (IPC) — Section 173, 324, 447

High Courts06 Sept 1990Allowed

Kalandi Tiadi and Others Vs Ananda ' Ananda Chandra Das and Others

Orissa High Court · (1990) 2 OLR 416

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4), Order 47 Rule 1, 151Orissa Estates Abolition Act, 1951 — Section 38AOrissa Hindu Religious Endowments Act, 1951 — Section 19, 4(1), 41, 44(1), 44(2)

High Courts05 Sept 1990Allowed

Kokila Bagha Vs State of Orissa

Orissa High Court · (1990) 3 OCR 634

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 487Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 22, 35, 37

High Courts05 Sept 1990Dismissed

Mani Charan Panigrahi and Others Vs Radhamadhab Pande and Others

Orissa High Court · AIR 1991 Ori 248

Negotiable Instruments Act, 1881 (NI) — Section 118Orissa Money Lenders Act, 1939 — Section 18B, 18B(2), 18B(8)

High Courts04 Sept 1990Dismissed

Kulamani Sandha Vs State of Orissa

Orissa High Court · (1991) CriLJ 599 : (1991) 1 OLR 233

Evidence Act, 1872 — Section 32(1), 6, 8

High Courts04 Sept 1990Allowed

Dr. Saroj Kumar Sahoo Vs The Convenor, R.H.S.P.G. Selection Committee-cum-Superintendent, V.S.S. Medical College Hospital and Others

Orissa High Court · (1991) 2 OLR 44

Constitution of India, 1950 — Article 14, 15

High Courts28 Aug 1990Allowed

Surendtranadn Das Vs Tilottama Das and Another

Orissa High Court · (1990) 70 CLT 763

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(5), 397, 401

High Courts28 Aug 1990Dismissed

The Sakhigopal Regulated Market Committee Vs Brudaban Chandra Hota and Another

Orissa High Court · AIR 1991 Ori 252

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Land Acquisition Act, 1894 — Section 18, 3, 50(2), 54

High Courts28 Aug 1990

K. Satyanarayana Subudhi Vs Union of India (UOI) and Another

Orissa High Court · (1991) 71 CLT 78 : (1991) CriLJ 959

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5A

High Courts27 Aug 1990Allowed

Biranchi Narayan Hadu Vs Smt. Krushnapriya Debi and Others

Orissa High Court · AIR 1991 Ori 55 : (1991) 71 CLT 149

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Orissa Estates Abolition Act, 1951 — Section 39, 8

High Courts27 Aug 1990

Dr. Sri Kumar Mohanty, Major Dr. Upendra Narayan Hota and Dr. (Mrs.) Sangeeta Dash Vs State of Orissa and Others

Orissa High Court · (1991) 1 OLR 142

Constitution of India, 1950 — Article 14

High Courts27 Aug 1990Dismissed

Dr. Sri Kumar Mohanty Vs State of Orissa and Others

Orissa High Court · (1990) 08 OHC CK 0011

Constitution of India, 1950 — Article 14

High Courts27 Aug 1990Dismissed

Purna Chandra ' Purnananda Mohapatra Vs Malati Mohapatra

Orissa High Court · (1991) 1 DMC 555

Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)

High Courts23 Aug 1990

Piyus Ekka and Others Vs State of Orissa

Orissa High Court · (1991) CriLJ 1583

Arms Act, 1959 — Section 23, 25, 27, 3Penal Code, 1860 (IPC) — Section 279, 337, 392, 394, 397

High Courts23 Aug 1990Dismissed

Chaitan Charan Parida Vs Maheswar Parida and Another

Orissa High Court · AIR 1991 Ori 125

Evidence Act, 1872 — Section 101, 102, 103, 104, 71