High Courts26 Apr 1990Allowed
Bishnu Prasad Das Vs State of Orissa
Orissa High Court · (1991) 1 ACC 91 : (1991) ACJ 544 : (1990) 70 CLT 445
Penal Code, 1860 (IPC) — Section 279, 304, 337, 338
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,223 of 1,623
High Courts26 Apr 1990Allowed
Sadhu Singh Vs Pyarelal Singh Punjabi
Orissa High Court · (1990) 70 CLT 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 66, Order 21 Rule 66(3), Order 21 Rule 66(4), Order 21 Rule 72
High Courts25 Apr 1990Dismissed
Dillip Kumar Agarwalla Vs State of Orissa
Orissa High Court · (1990) 3 OCR 270
Criminal Procedure Code, 1973 (CrPC) — Section 391Orissa Prevention of Food Adulteration Rules, 1959 — Rule 4(2), 50Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 23(1A)
High Courts25 Apr 1990Dismissed
Peddini Erraya Reddy and Another Vs Smt. Peddini Sarana
Orissa High Court · (1990) 70 CLT 236 : (1991) 2 DMC 322
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Apr 1990Dismissed
Pitambar Mishra Vs Chandra Sekhar Panda and Another
Orissa High Court · (1990) CriLJ 1892 : (1990) 2 OLR 3
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 202, 202(1), 256(1)Penal Code, 1860 (IPC) — Section 427, 448
High Courts25 Apr 1990Allowed
Surendra Mishra and Others Vs Judhistir Pani
Orissa High Court · (1990) 70 CLT 771
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Limitation Act, 1963 — Section 5
High Courts25 Apr 1990Dismissed
Janaki Kumari Das Vs Gajendra Das
Orissa High Court · (1990) 70 CLT 457
Penal Code, 1860 (IPC) — Section 493
High Courts24 Apr 1990Allowed
Banabehari Das Vs State of Orissa
Orissa High Court · (1990) 70 CLT 354
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Act, 1974 — Section 1(3)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 16, 16(2)
High Courts24 Apr 1990
Sarbeswar Rath and Another Vs Consolidation Officer and Others
Orissa High Court · (1992) 2 OLR 362
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36Transfer of Property Act, 1882 — Section 54
High Courts24 Apr 1990
Bidyadhar Jena Vs State of Orissa
Orissa High Court · (1990) 70 CLT 375 : (1991) CriLJ 2700
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts24 Apr 1990
Ch. Gurumurty Patra Vs State of Orissa
Orissa High Court · (1990) 3 OCR 305
Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 19(2), 7
High Courts23 Apr 1990Allowed
Ram Prasanna Dash Vs Bhabani Devi
Orissa High Court · (1992) 2 DMC 134 : (1990) 1 OLR 548
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 401, 402Hindu Marriage Act, 1955 — Section 11, 5
High Courts20 Apr 1990Allowed
Santilata Pradhan Vs Mrutunjaya Pradhan
Orissa High Court · (1990) 70 CLT 702 : (1991) 1 DMC 256
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 397, 401
High Courts20 Apr 1990Dismissed
Nikunja Kishore Pradhan Vs State Bank of India and Others
Orissa High Court · (1990) 70 CLT 416
Contract Act, 1872 — Section 128, 137Income Tax Act, 1961 — Section 172
High Courts18 Apr 1990Dismissed
Sri Sibanarayan Singh Deo Vs State of Orissa and Others
Orissa High Court · (1990) 2 OLR 141
Orissa Land Reforms Act, 1960 — Section 2, 2(14), 2(5)
High Courts18 Apr 1990Allowed
Chandramani Sahu and Others Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 205
Land Acquisition Act, 1894 — Section 17, 17(1)(4), 5A, 6
High Courts18 Apr 1990Dismissed
Sibanarayan Singh Deo Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 116
High Courts17 Apr 1990
Madan Mohan Samantray Vs Union of India (UOI) and Others
Orissa High Court · (1991) 188 ITR 306
Income Tax Act, 1961 — Section 269C, 269D, 269E, 269F, 269G
High Courts17 Apr 1990Allowed
Sarag Podh and Another Vs Beti Khai Thapa and Others
Orissa High Court · (1990) 70 CLT 745
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 22, 22(1), 22(2)
High Courts16 Apr 1990Dismissed
Krishna Kumari Panda and Others Vs State and Another
Orissa High Court · (1990) 70 CLT 657
Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 301, 302Dowry Prohibition Act, 1961 — Section 4, 6APenal Code, 1860 (IPC) — Section 34, 498A