High Courts08 Feb 1990Dismissed
State Vs Nilambar Rath and Others
Orissa High Court · (1990) 70 CLT 224
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 120B, 302, 380, 459
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,229 of 1,623
High Courts07 Feb 1990Dismissed
Executive Engineer, Puri R. and B. Division and Others Vs G.C. Kanungo
Orissa High Court · AIR 1990 Ori 211
Arbitration Act, 1940 — Section 13, 20, 30Constitution of India, 1950 — Article 299Limitation Act, 1963 — Article 137
High Courts05 Feb 1990Allowed
I.D.L. Chemical Ltd. Vs Union of India (UOI)
Orissa High Court · (1992) 61 ELT 230
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 64A
High Courts02 Feb 1990
Basanta Kumar Sahoo Vs The State of Orissa and Others
Orissa High Court · (1990) 2 OLR 408
Orissa Municipal Rules, 1953 — Rule 503, 530Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(2), 10(3), 11, 12
High Courts02 Feb 1990
Chaturbhuja Modi Vs Special Officer and Competent Authority, Urban Agglomeration and Others
Orissa High Court · (1990) 1 OLR 533
Orissa Municipal Act, 1950 — Section 264 , 265Orissa Municipal Rules, 1953 — Rule 530, 534B, 534C, 534D, 534EUrban Land (Ceiling and Regulation) Act, 1976 — Section 2(q), 6(1), 6(2), 8, 9
High Courts02 Feb 1990Allowed
Subala Charan Rout Vs Smt. Prafulla Kumari Dei and Others
Orissa High Court · (1990) 1 OLR 327
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(4), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts02 Feb 1990Allowed
Madhaba Seth Vs Additional Dist. Magistrate (Land Reforms) and Another
Orissa High Court · (1990) 69 CLT 558
Orissa Government Land Settlement (Amendment) Act, 1976 — Section 2Orissa Government Land Settlement Act, 1962 — Section 3(2), 3(3), 3(4), 7A(1), 7A(3)
High Courts24 Jan 1990Allowed
The Secretary, Cuttack Development Authority and Another Vs Dolagobinda Sahu and Others
Orissa High Court · (1990) 1 OLR 293
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts19 Jan 1990
Dr. V. Rajeswar Raju Vs State of Orissa
Orissa High Court · (1990) 69 CLT 437
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Jan 1990Allowed
S.L. Narasing Rao and Others Vs Gopaljee Mahaprabhu and Others
Orissa High Court · AIR 1990 Ori 177
Orissa Estates Abolition Act, 1951 — Section 5, 6, 7A
High Courts19 Jan 1990Allowed
Gopal Bariha Vs Satyanarayan Das and Others
Orissa High Court · AIR 1991 Ori 131 : (1992) 194 ITR 469
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)(2)Orissa Land Reforms Act, 1960 — Section 23(1)
High Courts19 Jan 1990Allowed
Shri Saligram Khirwal Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 211 : (1990) 69 CLT 565
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 24, 24(4), 24(5)Orissa Minor Minerals Concession Rules, 1983 — Rule 20, 32(1)
High Courts19 Jan 1990Allowed
Bula Kandi and Others Vs Radhakanta Deb and Others
Orissa High Court · (1990) 1 OLR 378
Orissa Land Reforms Act, 1960 — Section 15, 15(1), 16, 57, 58Orissa Land Reforms Rules, 1965 — Rule 42Orissa Tenants Relief Act, 1955 — Section 11, 11A
High Courts19 Jan 1990Allowed
Chakradhar Das and Others Vs Bijoy Kumar Behara and Others
Orissa High Court · (1990) 70 CLT 249 : (1992) CriLJ 906
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6), 116(7)
High Courts18 Jan 1990Allowed
Bipin Kumar Nanda Vs State of Orissa and Others
Orissa High Court · (1990) 78 STC 364
High Courts16 Jan 1990Allowed
Murali Padhi alias Muralidhar Padhi Vs Tahasildar and Others
Orissa High Court · (1990) 1 OLR 374
Orissa Prevention of Land Encroachment Act, 1972 — Section 3(1), 4, 7, 7(1), 7(2)
High Courts16 Jan 1990Allowed
Tripureshwar Mallik Vs Council of Higher Secondary Education and Another
Orissa High Court · AIR 1990 Ori 228 : (1990) 69 CLT 489
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts12 Jan 1990Dismissed
Manas Kumar Dutta and Another Vs Aloka Dutta
Orissa High Court · (1990) 69 CLT 422 : (1991) CriLJ 288
Dowry Prohibition Act, 1961 — Section 6(2)Hindu Marriage Act, 1955 — Section 13, 27Hindu Succession Act, 1956 — Section 14
High Courts12 Jan 1990Dismissed
Shri A.C. Swain Vs Orissa State Warehousing Corporation and Others
Orissa High Court · (1990) 69 CLT 655
High Courts11 Jan 1990Allowed
Krushna Charan Mahapatra Vs Additional Tahasildar and Others
Orissa High Court · (1990) 1 OLR 277
Orissa Land Reforms Act, 1960 — Section 37, 41