High Courts11 Dec 1989
Balakrishna Bhoi Vs Pitambar Dani
Orissa High Court · (1990) 69 CLT 151
Orissa Money Lenders Act, 1939 — Section 18B, 18B(1), 18B(2), 18B(4), 18B(5)
COURT ARCHIVE
Orissa High Court judgments
32,440 judgments · page 1,231 of 1,622
High Courts07 Dec 1989Allowed
Kamini Kanta Misra and Others Vs Sri Srinibas Kar and Others
Orissa High Court · (1990) 69 CLT 540
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Criminal Procedure Code, 1973 (CrPC) — Section 133 , 137(2)Limitation Act, 1963 — Section 14, 5
High Courts07 Dec 1989
Orissa Oil India Mazdoor Union and Others Vs Union of India (UOI) and Others
Orissa High Court · (1990) 69 CLT 417 : (1992) 1 LLJ 414
Industrial Disputes Act, 1947 — Section 33, 33(1)
High Courts07 Dec 1989Dismissed
Md. Muzafar Hossain Khan Vs State of Orissa
Orissa High Court · (1990) CriLJ 1024 : (1990) 1 OLR 65
Criminal Procedure Code, 1973 (CrPC) — Section 157, 437, 438Penal Code, 1860 (IPC) — Section 307
High Courts07 Dec 1989Allowed
Sri Kishore Chandra Mishra Vs Orissa University of Agriculture and Technology and Others
Orissa High Court · (1990) 69 CLT 501
High Courts04 Dec 1989Dismissed
Gadadhar Mishra Vs Jagannath Mohaprabhu, Marfat Brajaraj Ramanuj Das
Orissa High Court · (1990) 69 CLT 496
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 5
High Courts04 Dec 1989Allowed
Srikrishna Cinema Vs Additional Commissioner of Commercial Taxes and Others
Orissa High Court · (1990) 69 CLT 648 : (1990) 78 STC 475
Orissa Entertainment Tax Act, 1946 — Section 14, 14(1), 14(2)
High Courts01 Dec 1989Allowed
Bhagabat Sahu (dead) L.Rs. Adari Dei and Others Vs Manmath Kumar Sahu and Others
Orissa High Court · (1990) 69 CLT 659
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(4), Order 8 Rule 8
High Courts01 Dec 1989Dismissed
Abhimanyu Dash Vs State of Orissa
Orissa High Court · (1990) 69 CLT 589
Prevention of Food Adulteration (Amendment) Act, 1976 — Section 20Prevention of Food Adulteration Act, 1954 — Section 10, 10(4), 10(7), 11, 12Prevention of Food Adulteration Rules, 1955 — Rule 15, 16
High Courts01 Dec 1989Allowed
Susil Sanganeria Vs Food Inspector, Cuttack Municipality
Orissa High Court · (1990) CriLJ 1075
Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 13(2A), 13(2C), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9, 9A
High Courts01 Dec 1989Allowed
Bhagabat Sahu (dead) after him L.Rs. Adari Dei and Others Vs Manmath Kumar Sahu and Others
Orissa High Court · (1990) 1 OLR 171
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1), Order 8 Rule 6A(4), Order 8 Rule 6C, Order 8 Rule 8
High Courts01 Dec 1989Allowed
Dhaneswar Sahu Vs Damodar Parida and Others
Orissa High Court · (1990) 1 OLR 51
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(2), 162, 162(2), 313Evidence Act, 1872 — Section 27, 32, 32(1)
High Courts01 Dec 1989Allowed
Parbati Vs Duryodhan Samantaray
Orissa High Court · AIR 1990 Ori 184 : (1990) 69 CLT 584
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts30 Nov 1989Allowed
Smt. Purnamasi Devi Vs Dangi Dei and Others
Orissa High Court · (1990) 69 CLT 296
Specific Relief Act, 1963 — Section 6, 6(3)
High Courts30 Nov 1989Dismissed
State of Orissa Vs Sarat Chandra Puri
Orissa High Court · (1990) 69 CLT 341 : (1990) CriLJ 814
Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts30 Nov 1989Dismissed
Bata alias Batakrushna Behera and Others Vs Anama Behera
Orissa High Court · (1990) CriLJ 1110 : (1990) 1 OLR 76
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 292, 482Penal Code, 1860 (IPC) — Section 436
High Courts30 Nov 1989Dismissed
Ghanashyam Samal Vs Udayanath Saranti and Others
Orissa High Court · AIR 1990 Ori 143
Advocates Act, 1961 — Section 29, 32
High Courts30 Nov 1989Allowed
Mando Kumhharuni Vs Dutia Rana and Others
Orissa High Court · (1990) 69 CLT 274
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(5), 145(8)
High Courts29 Nov 1989Allowed
Jadu Behera Vs The State
Orissa High Court · (1990) 69 CLT 427 : (1990) CriLJ 817
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 97
High Courts24 Nov 1989Dismissed
Smt. Kamala Sethi and Others Vs Nila Sethi and Others
Orissa High Court · (1990) 1 OLR 201
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9