COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,222 of 1,623

High Courts08 May 1990

Sri Radha Kanta Padhi Vs The State of Orissa and Others

Orissa High Court · (1991) 2 ACC 372 : (1991) 71 CLT 733

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 112, 113, 117, 130, 200Penal Code, 1860 (IPC) — Section 207, 213, 3, 39, 4

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High Courts08 May 1990Dismissed

Subhan Vs State of Orissa

Orissa High Court · (1990) 70 CLT 732

Arms Act, 1959 — Section 25, 27, 3, 39Arms Rules, 1962 — Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 195, 195(1), 20(2)

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High Courts08 May 1990Allowed

Crown Re-rollers Pvt. Ltd. Vs State of Orissa and Others

Orissa High Court · (1990) 2 OLR 7

Orissa Sales Tax Act, 1947 — Section 5(1), 6

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High Courts07 May 1990

Dinabandhu Sahoo Vs Budhi Debi (dead) (and after her) Narasingh Parida

Orissa High Court · AIR 1991 Ori 215

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), 107, 107(2)

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High Courts07 May 1990

Smt. Basanta Sahu Vs Padma Charan Sahu and Others

Orissa High Court · (1991) 1 OLR 138

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts07 May 1990

Smt. Namita Poul Choudhury @ Biswas and Another Vs Bank of Baroda and Another

Orissa High Court · AIR 1991 Ori 115

Civil Procedure Code, 1908 (CPC) — Section 115, 47, 51, 52, 53

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High Courts07 May 1990Dismissed

Bharat Sahu Vs The Excutive Officer, Municipality

Orissa High Court · (1990) 70 CLT 689

Criminal Procedure Code, 1973 (CrPC) — Section 313Orissa Municipal Act, 1950 — Section 264, 266, 267, 268, 269

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High Courts03 May 1990

Orissa Mining Corporation Limited Vs Messrs Ferro Alloys Corporation Limited and Another

Orissa High Court · (1990) 70 CLT 131

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 2A, Order 12 Rule 6, 148Evidence Act, 1872 — Section 58

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High Courts03 May 1990Allowed

Rama Chandra Sahu Vs State of Orissa

Orissa High Court · (1990) 70 CLT 123

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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High Courts03 May 1990Allowed

Abhiram Naik Vs Krushna Chandra Naik and Others

Orissa High Court · (1990) 70 CLT 190

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17, 151Limitation Act, 1963 — Section 5

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High Courts03 May 1990Dismissed

Orissa State Road Transport Corporation Vs Executive Officer, Dhenkanal Municipality and Others

Orissa High Court · (1990) 70 CLT 635

Orissa Municipal Act, 1950 — Section 263, 264, 273A, 3(1)

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High Courts03 May 1990Dismissed

Gadadhar Satpathy (After him) Sankarsan Satpathy Vs Para Dibya and Others

Orissa High Court · (1990) 70 CLT 65

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High Courts02 May 1990Allowed

Indramani Jena Vs Minjilata Jena and Another

Orissa High Court · (1991) 2 DMC 545

Criminal Procedure Code, 1973 (CrPC) — Section 126(2)

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High Courts02 May 1990Allowed

Govinda Pradhan and Another Vs The State

Orissa High Court · (1990) 70 CLT 409 : (1991) CriLJ 269

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 396

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High Courts02 May 1990Allowed

Srinivas Pradhan Vs State of Orissa

Orissa High Court · (1990) 70 CLT 164

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18

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High Courts27 Apr 1990Dismissed

Jagannath Meher and Others Vs Anjana Dharuani and Others

Orissa High Court · (1990) 70 CLT 568

Criminal Procedure Code, 1973 (CrPC) — Section 145Divorce Act, 1869 — Section 32Orissa Land Reforms Act, 1960 — Section 22, 22(10), 23, 23(1), 23(2)

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High Courts27 Apr 1990Allowed

The Orissa State Electricity Board Vs Indian Metals and Ferro Alloys Ltd.

Orissa High Court · AIR 1991 Ori 59

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 16Contract Act, 1872 — Section 65 , 66

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High Courts27 Apr 1990Dismissed

Biranchi Kumar Nayak Vs Collector and Dist. Magistrate and Others

Orissa High Court · (1990) 70 CLT 523

Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 2, 5Orissa Merged Territories (Village Offices, Abolition) Amendment Act, 1976 — Section 5(1), 5B

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High Courts26 Apr 1990Allowed

Kairu ' Kai Kisan and Another Vs Smt. Munki Kisani and Others

Orissa High Court · (1990) 70 CLT 396

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, 47

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High Courts26 Apr 1990Allowed

Kusum Jena and Others Vs Nakhi Dei and Others

Orissa High Court · (1993) 2 OLR 449

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 22

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