High Courts11 Jan 1990Allowed
Akshya Kumar Behera Vs Purna Chandra Behera and Others
Orissa High Court · (1990) 69 CLT 480
Evidence Act, 1872 — Section 17, 17, 17, 18, 18, 18
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,230 of 1,623
High Courts10 Jan 1990Allowed
Sri. Ranjit Sahu Vs Chintamani Sethi and Others
Orissa High Court · (1990) 69 CLT 812
Land Reforms Act, 1962 — Section 22, 23, 23(2), 23ARegistration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A
High Courts09 Jan 1990
Smt. Basanti Behera and Sri. Bidyadhar Setha Vs The State of Orissa and Others
Orissa High Court · (1990) 69 CLT 375
Orissa Land Reforms Act, 1960 — Section 22, 22(1), 22(5)
High Courts04 Jan 1990Dismissed
Dataram Jagannath Firm H.U.F. Vs M.S. Jagi
Orissa High Court · AIR 1990 Ori 160
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 6, Order 33 Rule 3, Order 33 Rule 6, 115
High Courts03 Jan 1990Allowed
Manikya Devi Vs Pabitra Swaisingh
Orissa High Court · (1990) 2 DMC 302 : (1990) 1 OLR 403
Christian Marriage Act, 1872 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Jan 1990Allowed
Amulya Charan Satpathy Vs Secretary, Orissa State Electricity Board and Others
Orissa High Court · (1991) 1 OLR 109
Constitution of India, 1950 — Article 226
High Courts03 Jan 1990Allowed
Ratnakar Palei and Another Vs State of Orissa
Orissa High Court · (1990) 3 OCR 126
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Jan 1990Allowed
Arabinda Samanta Singhar Vs Kailash Chandra Behera and Others
Orissa High Court · (1990) 1 OLR 298
Orissa Land Reforms Act, 1960 — Section 14, 14(1), 14(2), 36A
High Courts02 Jan 1990Dismissed
Banambar Behera and Others Vs State of Orissa
Orissa High Court · (1990) 69 CLT 509
Criminal Procedure Code, 1973 (CrPC) — Section 432(5)Orissa Release of Prisoners on Parole Rules, 1983 — Rule 2Penal Code, 1860 (IPC) — Section 147, 302
High Courts02 Jan 1990Dismissed
Sudhirlata Dei Vs Krushna Chandra Mohanty
Orissa High Court · (1990) 69 CLT 380 : (1990) 2 DMC 123
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24, 26, 28
High Courts23 Dec 1989Allowed
Baikunthanath Jena Vs State of Orissa and Another
Orissa High Court · (1990) 69 CLT 440 : (1990) CriLJ 2626
Criminal Procedure Code, 1973 (CrPC) — Section 4(2) , 468, 473Dowry Prohibition (Amendment) Act, 1984 — Section 6Dowry Prohibition Act, 1961 — Section 3, 4, 7, 7(2)
High Courts22 Dec 1989
Hindustan Aeronautics Employees' Association and Another Vs Hindustan Aeronautics Limited and Another
Orissa High Court · (1990) 1 OLR 337
High Courts22 Dec 1989Dismissed
Kama Prasad Rout and Others Vs Madan Mohan Das
Orissa High Court · (1990) 69 CLT 456
Criminal Procedure Code, 1973 (CrPC) — Section 202, 205, 205(1), 205(2), 317Penal Code, 1860 (IPC) — Section 109, 114, 294, 341, 494
High Courts22 Dec 1989Allowed
Ghasinath Bentkar @ Singh Vs State of Orissa
Orissa High Court · (1990) 69 CLT 369
Penal Code, 1860 (IPC) — Section 312, 313, 39
High Courts22 Dec 1989Dismissed
Krushna Chandra Patnaik (and after him) Balamani Patnaik and Others Vs Biswanath Agarwalla and Others
Orissa High Court · (1990) 69 CLT 529
High Courts22 Dec 1989Allowed
Natabar Chakra Vs Sachidananda Misra
Orissa High Court · (1990) 69 CLT 579
Criminal Procedure Code, 1973 (CrPC) — Section 310Penal Code, 1860 (IPC) — Section 427, 504
High Courts15 Dec 1989Allowed
Prabhabati Sahu and Others Vs E. Joseph and Others
Orissa High Court · (1990) 69 CLT 499
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1967 — Section 7
High Courts14 Dec 1989Dismissed
Paradip Port Trust Vs Notified Area Council, Paradip and Another
Orissa High Court · AIR 1990 Ori 145
Constitution of India, 1950 — Article 285, 285(1)Major Port Trusts Act, 1963 — Section 29, 29(1)Orissa Municipal Act, 1950 — Section 131
High Courts14 Dec 1989Allowed
Mahabir Prasad Khemka Vs State of Orissa and Others
Orissa High Court · AIR 1991 Ori 4
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 47, 59(2)
High Courts12 Dec 1989
State Vs Nalini Barik
Orissa High Court · (1990) 1 OLR 214
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 380, 457