High Courts20 Jun 1990Allowed
Laxman Mohanty and Others Vs State of Orissa
Orissa High Court · (1990) 70 CLT 827
Penal Code, 1860 (IPC) — Section 395, 457
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,220 of 1,623
High Courts20 Jun 1990Dismissed
State of Orissa Vs Kamadev Majhi
Orissa High Court · (1990) 2 OLR 79
Penal Code, 1860 (IPC) — Section 425, 436, 85, 86
High Courts20 Jun 1990Dismissed
Kedia Rice Mills Private Ltd. and Others Vs State and Others
Orissa High Court · (1990) 70 CLT 757
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jun 1990Allowed
State of Orissa Vs Kuna alias Kailash Chandra Das
Orissa High Court · (1990) 70 CLT 856
Evidence Act, 1872 — Section 138, 165Penal Code, 1860 (IPC) — Section 307, 324
High Courts20 Jun 1990Dismissed
Gangadhar Nayak Vs Raj Kishore Bhora
Orissa High Court · (1990) 70 CLT 276
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 468
High Courts19 Jun 1990Allowed
Laxmi Gouda and Others Vs Dandasi Goura (dead) and after him Smt. Baidehi Bhuyan and Others
Orissa High Court · (1990) 2 OLR 340
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 65, 27, 7OOrissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) (Amendment) Regulations, 1975 — Regulation 1, 2
High Courts19 Jun 1990Partly Allowed
Laxmi Gouda and Others Vs Dandasi Goura (deceased by L.R.) and Others
Orissa High Court · AIR 1992 Ori 5
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 64, 65, 27Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2, 3, 3(2), 70, 7D
High Courts18 Jun 1990Allowed
Raibari Dei Vs Lalita Dei
Orissa High Court · (1990) 2 OLR 304
Hindu Succession Act, 1956 — Section 6, 9
High Courts18 Jun 1990Dismissed
Krushna Kahali (deceased by L.R.) and Others Vs Narana Kahali and Others
Orissa High Court · AIR 1991 Ori 134 : (1991) 1 DMC 39 : (1991) 1 OLR 33
Hindu Adoptions and Maintenance Act, 1956 — Section 6
High Courts18 Jun 1990
Hara Dibya Vs Pravakar Satapathy
Orissa High Court · (1990) 70 CLT 607 : (1991) 1 DMC 85 : (1990) 2 OLR 89
Evidence Act, 1872 — Section 74Hindu Adoptions and Maintenance Act, 1956 — Section 7
High Courts18 Jun 1990Dismissed
Jagannath Singh Vs The State of Orissa
Orissa High Court · (1990) 3 OCR 263
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7), 16, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 28, 29, 50, 50(1)
High Courts19 May 1990Allowed
Dilip @ Mantri @ Dileswar Pradhan and Another Vs Padman Sabar and Others
Orissa High Court · (1990) 2 OLR 377
Limitation Act, 1963 — Article 65Orissa Land Reforms Act, 1960 — Section 21A, 22, 23, 23A, 23BOrissa Merged States (Laws) Act, 1950 — Section 7, 7(13)
High Courts18 May 1990Allowed
Jairam Samantray Vs Baikuntha Samantaray and Others
Orissa High Court · (1990) 70 CLT 439 : (1991) 1 OLR 29
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51
High Courts18 May 1990
Satyabadi Nayak Vs Damei Khilla and Others and Hontal Damuni and Others
Orissa High Court · (1991) 1 ACC 35 : (1991) ACJ 211 : (1990) 70 CLT 493 : (1999) 3 LLJ 367
Workmens Compensation Act, 1923 — Section 3
High Courts18 May 1990
Commissioner of Income Tax Vs Kalinga Tubes
Orissa High Court · (1991) 187 ITR 394 : (1990) 52 TAXMAN 325
Income Tax Act, 1961 — Section 256
High Courts18 May 1990
Smt. Khiroda Mohapatra Vs State of Orissa and Others
Orissa High Court · (1990) 2 OLR 148
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9
High Courts18 May 1990
Jagannath Pradhan (dead) and After him Smt. Hura Pradhanuni and Others Vs District Forest Officer and Others
Orissa High Court · (1990) 70 CLT 477
Orissa Forest Contract Rules, 1966 — Rule 12, 34, 34(2), 42, 7
High Courts18 May 1990Allowed
Elanath Sahu and Another Vs The State
Orissa High Court · (1990) 70 CLT 358
Bihar and Orissa Excise Act, 1915 — Section 47, 55Constitution of India, 1950 — Article 14, 141, 21, 39
High Courts17 May 1990Dismissed
Tankala Raghunath Patra Vs Labani Charan Dey and Another
Orissa High Court · (1990) 70 CLT 806
General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106, 109
High Courts17 May 1990Allowed
Butu Naik Vs Ainla Naikani and Another
Orissa High Court · (1990) 2 OLR 158
Limitation Act, 1963 — Article 65Orissa Land Reforms Act, 1960 — Section 22, 23, 23A, 23B, 23B(1)Orissa Merged States (Laws) Act, 1950 — Section 7