High Courts21 Feb 1990Allowed
Ban Bihari Movie Pvt. Ltd. Vs Orissa State Electricity Board and Others
Orissa High Court · (1990) 69 CLT 741
Electricity Act, 1910 — Section 24
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,228 of 1,623
High Courts21 Feb 1990
Ram Bihari Movie Pvt. Ltd. Vs Orissa State Electricity Board and Others
Orissa High Court · AIR 1991 Ori 12
Electricity Act, 1910 — Section 22, 24
High Courts21 Feb 1990
Puri Municipal Council Vs State of Orissa and Another
Orissa High Court · (1990) 69 CLT 794
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 20Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 277
High Courts21 Feb 1990Allowed
Santosh Kumar Samantray and Others Vs State of Orissa and Others
Orissa High Court · (1990) 70 CLT 110
Constitution of India, 1950 — Article 14, 16
High Courts21 Feb 1990Allowed
Smt. Laxmi Devi Vs State of Orissa and Others
Orissa High Court · AIR 1990 Ori 196 : (1990) 69 CLT 805
Land Acquisition Act, 1894 — Section 17(1), 4
High Courts21 Feb 1990Dismissed
Baidhar Behera Vs The Special Officer, O.L.R., Central Division and Others
Orissa High Court · (1990) 1 OLR 369
Orissa Land Reforms Act, 1960 — Section 2(11), 22, 22(1), 22(4), 22(5)Transfer of Property Act, 1882 — Section 54
High Courts20 Feb 1990
Bharat Petroleum Corporation Ltd. Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 839
Acquisition of Undertaking in India Act, 1976 — Section 5, 5(1), 5(2)
High Courts16 Feb 1990Dismissed
Sarat Naik Vs State of Orissa
Orissa High Court · (1990) 69 CLT 774
Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 329, 465Penal Code, 1860 (IPC) — Section 302, 84
High Courts16 Feb 1990Dismissed
Dolagobind Khandai and Others Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 183
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Schools) Rules, 1980 — Rule 6, 6(3), 7Orissa Education Act, 1969 — Section 27
High Courts15 Feb 1990Allowed
Sri. Somanath Mahalik and Others Vs State of Orissa and Others
Orissa High Court · (1990) 70 CLT 233
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 323, 325, 326, 34
High Courts15 Feb 1990
Bhagaban Prasad Das Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 86
Orissa Hindu Religious Endowments Act, 1951 — Section 19(1)
High Courts14 Feb 1990Allowed
Town Surveyer Vs Smt. Arnapurna Patra alias Anusuya Patro
Orissa High Court · (1990) 69 CLT 670
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 378(5)Orissa Municipal Act, 1950 — Section 347Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts13 Feb 1990Allowed
State Transport Employees' Federation Vs State of Orissa and Others
Orissa High Court · (1991) 62 FLR 621 : (1995) 3 LLJ 422 : (1990) 1 OLR 332
Industrial Disputes Act, 1947 — Section 10(1), 10(3)
High Courts13 Feb 1990
Laxmidhar Sahu and Haramani Dei and Others Vs Gouranga Charan Sahu and Another
Orissa High Court · (1990) 70 CLT 767
Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Section 10, 151Orissa House Rent Control Act, 1967 — Section 7
High Courts13 Feb 1990Dismissed
Barunai Paper and Board Mill (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (1990) 69 CLT 697
Electricity Act, 1910 — Section 24(1)
High Courts13 Feb 1990Allowed
Straw Products Ltd. and Others Vs Orissa Forest Corporation and Others
Orissa High Court · (1990) 69 CLT 851
Orissa Sales Tax Act, 1947 — Section 4, 5, 6
High Courts13 Feb 1990
National Aluminium Company Ltd. Vs Commissioner of Sales Tax and Others
Orissa High Court · (1990) 79 STC 312
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Central Sales Tax Act, 1956 — Section 8(3)
High Courts12 Feb 1990Dismissed
Miss. Priyanaka Priyadarashini Vs Council of Higher Secondary Education, Bhubaneswar
Orissa High Court · AIR 1991 Ori 63
Constitution of India, 1950 — Article 226
High Courts12 Feb 1990
Sourindra Narayan Bhanja Deo Vs Special Officer-cum-Competent Authority, Urban Land Ceiling, Cuttack and Another
Orissa High Court · AIR 1991 Ori 19
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 38, 4(7), 6, 6(1)
High Courts08 Feb 1990Allowed
Paban Kumar Tulshyan Vs Prahallad Rai Agarwala and Others
Orissa High Court · (1990) 1 OLR 413
Advocates Act, 1961 — Section 35(2), 37, 38Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 47A(2), 47A(3)