COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,226 of 1,623

High Courts20 Mar 1990Dismissed

Nilambar Sahu Vs State of Orissa

Orissa High Court · (1990) 69 CLT 718

Bihar and Orissa Excise Act, 1915 — Section 47, 49, 55, 56, 70Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 4(2), 465, 5(2)Penal Code, 1860 (IPC) — Section 353

Read judgment

High Courts20 Mar 1990Allowed

Biswanath Sahu Vs K. Somanath Subudhi and Others

Orissa High Court · (1990) 70 CLT 218

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, Order 8 Rule 6A, 115

Read judgment

High Courts16 Mar 1990Allowed

Mohini Mohan Nanda Vs State of Orissa

Orissa High Court · (1990) 69 CLT 802

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408

Read judgment

High Courts16 Mar 1990Allowed

Rabindra Kumar Nayak and Others Vs Election Officer, Nakhara S.C.S. Ltd. and Others

Orissa High Court · (1990) 70 CLT 152

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Mar 1990Dismissed

United India Insurance Co. Ltd. and Another Vs Sankranti Swain and Others

Orissa High Court · (1991) ACJ 132

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 95, 96

Read judgment

High Courts16 Mar 1990Allowed

Kalicharan Rath Vs Orissa Sangeet Natak Academy and Another

Orissa High Court · (1990) 70 CLT 92 : (1991) 1 LLJ 125

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts15 Mar 1990Allowed

Anadi Charan Jena Vs Bijaya Kumar Mohanty

Orissa High Court · (1990) 70 CLT 201

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 220, 221Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 220, 221

Read judgment

High Courts15 Mar 1990Allowed

Babajee Charan Jena and Others Vs Smt. Nirmala Rout and Others

Orissa High Court · (1990) 2 OLR 268

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)

Read judgment

High Courts15 Mar 1990Allowed

Biswanath Agrawala Vs Sub-Divisional Judicial Magistrate-cum-House Rent Controller and Another

Orissa High Court · AIR 1991 Ori 208 : (1990) 69 CLT 749

Orissa General Clauses Act, 1937 — Section 5Orissa House Rent Control Act, 1958 — Section 5, 7

Read judgment

High Courts15 Mar 1990Dismissed

Bhagaban Panda and Another Vs Dullav Panda and Others

Orissa High Court · AIR 1991 Ori 66

Evidence Act, 1872 — Section 114Orissa Estates Abolition Act, 1951 — Section 8A

Read judgment

High Courts14 Mar 1990Allowed

Niranjan Behera and Another Vs Laxmidhar Rana and Others

Orissa High Court · (1990) 70 CLT 48 : (1991) CriLJ 1599

Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 145(3), 147

Read judgment

High Courts14 Mar 1990Allowed

Sanatan Jena (after him) Nidu Dei and Others Vs Babji Sahu

Orissa High Court · AIR 1990 Ori 186

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153

Read judgment

High Courts14 Mar 1990Allowed

Indrajeet Roy Vs Bank of Baroda

Orissa High Court · AIR 1991 Ori 45

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 18 Rule 4(1), Order 26 Rule 4, 132 , 133

Read judgment

High Courts14 Mar 1990Dismissed

Laxmidhar Sahu Vs Smt. Padmini Tripathy and Others

Orissa High Court · AIR 1991 Ori 9

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

Read judgment

High Courts14 Mar 1990Allowed

Kailash Chandra Mahanta Vs Ganeshwar Amanta, Officer-in Charge of Baria Police Station

Orissa High Court · (1990) 69 CLT 821

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197Penal Code, 1860 (IPC) — Section 343, 379, 506

Read judgment

High Courts14 Mar 1990Allowed

Nira @ Niranjan Mohanty Vs Narayan Padhan and Others

Orissa High Court · (1990) 69 CLT 849

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 336, 34, 341, 427

Read judgment

High Courts14 Mar 1990Dismissed

Mamata Drinks and Industries Ltd. and Another Vs Union of India (UOI) and Another

Orissa High Court · (1990) 29 ECC 372

Coinage Act, 1906 — Section 11, 17Constitution of India, 1950 — Article 113, 226, 265, 38

Read judgment

High Courts13 Mar 1990Allowed

Balgopal Panda and Others Vs The State

Orissa High Court · (1990) 70 CLT 1 : (1990) CriLJ 1848

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325

Read judgment

High Courts13 Mar 1990Allowed

K. Subramaniyam Rao and Others Vs The State of Orissa

Orissa High Court · (1990) 70 CLT 21

Explosive Substances Act, 1908 — Section 2, 4, 5Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 300

Read judgment

High Courts11 Mar 1990Dismissed

Mamta Drinks and Industries Ltd. and Another Vs Union of India (UOI) and Another

Orissa High Court · (1990) 70 CLT 423

Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(4), 11B(5)Constitution of India, 1950 — Article 226, 265, 38Contract Act, 1872 — Section 72

Read judgment