High Courts13 Apr 1990Allowed
State of Orissa Vs Achaya Charan Choudhury and Others
Orissa High Court · (1990) 70 CLT 371
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Orissa Forest Act, 1972 — Section 56, 56(1), 57
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,224 of 1,623
High Courts13 Apr 1990
Chetti Balakrishnamma alias Balakrishna Vs Chetti Chandrasekhar Rao and Others
Orissa High Court · AIR 1991 Ori 332
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Succession Act, 1925 — Section 111, 112, 113, 59Transfer of Property Act, 1882 — Section 5
High Courts13 Apr 1990Dismissed
Kelucharan Das Vs Orissa State Electricity Board and Another
Orissa High Court · (1990) 70 CLT 447 : (1992) 1 LLJ 882
Electricity (Supply) Act, 1948 — Section 79Industrial Employment (Standing Orders) Act, 1946 — Section 15
High Courts13 Apr 1990Allowed
Raghunath Gantayat and Another Vs State of Orissa
Orissa High Court · (1990) 70 CLT 713
Penal Code, 1860 (IPC) — Section 10, 477A, 91Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts13 Apr 1990Allowed
State of Orissa Vs Abhaya Charan Choudhury and Others
Orissa High Court · (1990) 3 OCR 379
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Orissa Forest Act, 1972 — Section 56, 56(1), 56(2), 57, 59
High Courts10 Apr 1990
Leti ' Jayadeb Roy and Another Vs The State
Orissa High Court · (1990) 2 OLR 219
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 339Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 1990Dismissed
Shadi Ram Sharma and Dhancholia and Others Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 783
Emergency Risks (Factories) Insurance Act, 1962 — Section 1(3)Orissa General Clauses Act, 1937 — Section 5, 6Orissa House Rent Control Act, 1967 — Section 1(4)
High Courts09 Apr 1990Allowed
Trilochan Rout and Others Vs State of Orissa
Orissa High Court · (1990) 1 OLR 512
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 148, 149, 321, 337
High Courts09 Apr 1990Dismissed
Manilal Vs Dasarathi Sahu and Others
Orissa High Court · (1990) 69 CLT 860
Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 1990Allowed
Sudarsan Sahu Vs State of Orissa
Orissa High Court · (1990) 3 OCR 550
Essential Commodities Act, 1955 — Section 7
High Courts06 Apr 1990Dismissed
Sri. Suryanarayan Tripathy Vs Ch. Kamalanatham and Others
Orissa High Court · (1990) 70 CLT 469
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 397(2)Penal Code, 1860 (IPC) — Section 109, 166
High Courts06 Apr 1990Allowed
Arjun Das Agarwalla Vs State of Orissa
Orissa High Court · (1990) 2 OLR 457
Penal Code, 1860 (IPC) — Section 120B, 471
High Courts06 Apr 1990Partly Allowed
Smt. Aratibala Mohanty Vs State Bank of India and Others
Orissa High Court · AIR 1991 Ori 260 : (1990) 70 CLT 205
Contract Act, 1872 — Section 172, 173
High Courts06 Apr 1990Allowed
Akhaya Kumar Sahoo Vs Chhabirani Seth and Another
Orissa High Court · (1991) 1 ACC 309 : (1991) ACJ 468 : AIR 1991 Ori 218 : (1991) 71 CLT 176
Motor Vehicles Act, 1939 — Section 95(2)
High Courts06 Apr 1990Allowed
Mst. Sachi Sahoo Vs Sri Ekadasia Sahoo
Orissa High Court · (1990) 2 DMC 462
Hindu Marriage Act, 1955 — Section 10, 13(1), 28
High Courts05 Apr 1990Allowed
Prafulla Kumar Behera Vs Mangalu Samal
Orissa High Court · (1990) 1 OLR 511
Limitation Act, 1963 — Section 26Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts05 Apr 1990Allowed
Satya ' Satyananda Mahakur Vs Raghu Mahakur and Others
Orissa High Court · (1990) 70 CLT 176
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 146
High Courts05 Apr 1990Allowed
Baikuntha alias Baikuntha Nath Naik Vs Nilamani Bantha
Orissa High Court · (1990) 69 CLT 836 : (1991) CriLJ 59
Penal Code, 1860 (IPC) — Section 408, 468, 477A
High Courts05 Apr 1990
Sushila Industries and Others Vs Deputy Commissioner of Income Tax
Orissa High Court · (1990) 70 CLT 142 : (1992) 75 CompCas 704 : (1992) 198 ITR 332
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10Foreign Exchange Regulation Act, 1947 — Section 23C
High Courts05 Apr 1990Allowed
State of Orissa and etc. Vs Nrusingha Charan Barik
Orissa High Court · (1990) CriLJ 1676
Penal Code, 1860 (IPC) — Section 141, 201, 302, 34, 376