High Courts05 Apr 1990Dismissed
Nrusingha Charan Sahoo Vs Sukanti Sahoo
Orissa High Court · (1990) 3 OCR 371
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,225 of 1,623
High Courts04 Apr 1990Allowed
Chunilal Thakkar Vs Walamjee Khemji (dead) after him, Jayantilal Nalamjee Thakkar and Others
Orissa High Court · (1990) 70 CLT 198
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4
High Courts04 Apr 1990Dismissed
Sachidananda and Another Vs Bichitrananda and Others
Orissa High Court · AIR 1990 Ori 172 : (1990) 70 CLT 16
Succession Act, 1925 — Section 372, 373(2), 373(3), 373(4), 383
High Courts04 Apr 1990Dismissed
Annapurna Jena Vs State of Orissa
Orissa High Court · (1990) 70 CLT 194 : (1990) CriLJ 1577
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 207A, 319, 482Penal Code, 1860 (IPC) — Section 109, 201, 202, 302, 323
High Courts04 Apr 1990Dismissed
State of Orissa Vs Ranganath Ramanuja Das
Orissa High Court · (1990) 70 CLT 137
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 242, 251, 464, 465, 535
High Courts04 Apr 1990Allowed
Sri. Sunirmal Maity and Others Vs Sri. Shaktipada Adhak and Others
Orissa High Court · (1990) 69 CLT 764
Evidence Act, 1872 — Section 1Orissa Land Reforms Act, 1960 — Section 15(1)
High Courts02 Apr 1990Dismissed
Janaki Kumari Das Vs Gajendra Das
Orissa High Court · (1991) 1 DMC 96
Penal Code, 1860 (IPC) — Section 493, 494
High Courts30 Mar 1990Allowed
Bira Kishore Mohapatra Vs Sundar Bhoi alias Bati Mundia and Others
Orissa High Court · (1990) 70 CLT 72
Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 227, 228, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts30 Mar 1990Dismissed
Padma Sabat Vs Susila Gouda and Others
Orissa High Court · (1990) 70 CLT 127
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 471, 475Penal Code, 1860 (IPC) — Section 109, 419, 463, 467
High Courts29 Mar 1990Allowed
Fanindranath Jena and Another Vs Purna Chandra Sarnal and Others
Orissa High Court · (1990) 69 CLT 826
Constitution of India, 1950 — Article 226Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 7(4)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 — Rule 16, 16(1)
High Courts27 Mar 1990Allowed
Purusottam Kar and Others Vs Jagannath Mahaprabhu and Others
Orissa High Court · (1990) 70 CLT 462
Constitution of India, 1950 — Article 221, 226Orissa Estates Abolition Act, 1951 — Section 3, 3A, 7, 8(2), 8AOrissa Land Reforms Act, 1960 — Section 15(1)
High Courts27 Mar 1990Allowed
Jagabandhu Puranpanda Vs The Dist. Magistrate and Another
Orissa High Court · (1990) 70 CLT 171
Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 2, 3(2), 3(4), 4(3)Penal Code, 1860 (IPC) — Section 307, 332, 34, 504
High Courts23 Mar 1990Allowed
Sri. Brundaban Chandra Jew Thakur Vs The State of Orissa and Others
Orissa High Court · (1990) 70 CLT 366
Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts23 Mar 1990Allowed
Collector Vs Nisamani Bewa and Others etc. etc.
Orissa High Court · (1990) 70 CLT 706
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 11, 18, 19, 23, 28
High Courts23 Mar 1990Allowed
Babaji alias Braja Kumar Mohanty Vs State of Orissa
Orissa High Court · (1990) 70 CLT 100
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Penal Code, 1860 (IPC) — Section 325
High Courts21 Mar 1990Allowed
Ajit Kumar Baral Vs The Utkal University and Others
Orissa High Court · AIR 1990 Ori 174 : (1990) 1 OLR 554
Constitution of India, 1950 — Article 226
High Courts20 Mar 1990Allowed
Sabita Sahoo Vs Capt. Khirod Kumar Sahoo
Orissa High Court · (1990) 2 DMC 435 : (1990) 1 OLR 420
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Mar 1990
Aluminium Industries Ltd. Vs State of Orissa and Others Tata Davy Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1991) 72 CompCas 436
Constitution of India, 1950 — Article 246, 246(1)Orissa Sales Tax Act, 1947 — Section 13A, 13A(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 32(1)
High Courts20 Mar 1990Allowed
Prafulla Chandra Behera Vs Dena Bank and Others
Orissa High Court · (1990) 70 CLT 116 : (1991) 1 LLJ 130
Constitution of India, 1950 — Article 226
High Courts20 Mar 1990Allowed
Tirthananda Jena Vs Bairagi Tripathy and Another
Orissa High Court · (1990) 70 CLT 749
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 11A, Order 21 Rule 12, Order 21 Rule 13Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136