COURT ARCHIVE

Orissa High Court judgments

32,440 judgments · page 1,232 of 1,622

High Courts23 Nov 1989Allowed

Mahalaxmi Flour and Oil Mills Vs Commissioner of Sales Tax and Others

Orissa High Court · (1990) 79 STC 279

Orissa General Clauses Act, 1937 — Section 5Orissa Sales Tax (Amendment) Act, 1983 — Section 12Orissa Sales Tax Act, 1947 — Section 14, 14A

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High Courts23 Nov 1989Allowed

Baikunthanath Jena Vs The State of Orissa and Another

Orissa High Court · (1990) 2 DMC 271 : (1989) 2 OCR 615

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Dowry Prohibition Act, 1961 — Section 7

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High Courts17 Nov 1989Allowed

Srinibas Balabantaray Vs Additional Sessions Judge and Another

Orissa High Court · (1990) 69 CLT 175

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(2)Orissa Police Manual Rules, 1940 — Rule 181Penal Code, 1860 (IPC) — Section 394

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High Courts17 Nov 1989Allowed

S. Shankarmani and Others Vs Nibar Ranjan Parida and Another

Orissa High Court · (1991) CriLJ 65 : (1989) 2 OCR 623

Banking Regulation Act, 1949 — Section 23Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 202, 482

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High Courts17 Nov 1989Allowed

Anjali Behera Vs Lingaraj Behera

Orissa High Court · (1990) 69 CLT 259 : (1989) 2 DMC 28

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts17 Nov 1989Allowed

Srustidhar Choudhury Vs Narendra Choudhury

Orissa High Court · (1990) 1 OLR 250

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6

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High Courts17 Nov 1989Dismissed

Krushna Behera and Another Vs Gitarani Nandy

Orissa High Court · (1990) 1 OLR 247

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 39 Rule 7, Order 39 Rule 9

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High Courts17 Nov 1989Allowed

Shuvansu Kumar Mohanty Vs State of Orissa and Others

Orissa High Court · (1990) 69 CLT 634

Constitution of India, 1950 — Article 16, 235Orissa Superior Judicial Service Rules, 1963 — Rule 15(3), 15(4)

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High Courts16 Nov 1989Dismissed

The Management of Town Bidi Factory Vs Presiding Officer, Labour Court and Another

Orissa High Court · (1990) 1 OLR 146

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31(1)Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 25FFA, 30A

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High Courts16 Nov 1989Dismissed

Laxmidhar Ganda Vs State of Orissa

Orissa High Court · (1990) CriLJ 2566

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 333

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High Courts16 Nov 1989Dismissed

Christian Master ' Prafulla Kumar Naik Vs The State

Orissa High Court · (1990) 69 CLT 546

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 376

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High Courts10 Nov 1989Allowed

Lachhmi Sisa Vs State of Orissa

Orissa High Court · (1990) 1 OLR 91

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts09 Nov 1989Allowed

Subudhi Sahu Vs State of Orissa

Orissa High Court · (1990) 3 OCR 131

Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 406

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High Courts09 Nov 1989Dismissed

Madan Mohan Acharya and Others Vs State of Orissa

Orissa High Court · (1989) 2 OCR 439

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 16

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High Courts08 Nov 1989Allowed