CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,221 of 1,623

High Courts16 May 1990

Buti Barik Vs State of Orissa

Orissa High Court · (1990) 70 CLT 435

Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 28, 7Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 3, 7(1)
Read judgment
High Courts16 May 1990Allowed

Chiranjib Parida Vs Suite of Orissa and Others

Orissa High Court · (1990) 2 OLR 70

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 21(2), 22(12), 22(13), 22(4)
Read judgment
High Courts16 May 1990Allowed

Niranjan Khatua Vs State of Orissa

Orissa High Court · (1990) CriLJ 2790

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(1)
Read judgment
High Courts15 May 1990Allowed

Suka Mukhi Vs Nata Mukhi and Others

Orissa High Court · (1990) 70 CLT 776

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(3), Order 21 Rule 106, Order 21 Rule 58, Order 21 Rule 58, Order 21 Rule 63
Read judgment
High Courts11 May 1990Allowed

Panchanan Rout Vs State of Orissa

Orissa High Court · (1991) CriLJ 2442

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(2)
Read judgment
High Courts10 May 1990

Nidhi Sahu Vs State of Orissa

Orissa High Court · (1990) 70 CLT 558

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313, 342, 405, 537Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 44H
Read judgment