High Courts07 Nov 1989Allowed
Hata Barik Vs Raghunath Harichandan and Others
Orissa High Court · AIR 1990 Ori 199
Orissa Tenancy Act, 1913 — Section 235, 235(1), 236, 236(1)
COURT ARCHIVE
Orissa High Court judgments
32,440 judgments · page 1,233 of 1,622
High Courts07 Nov 1989Dismissed
J.P. Agarwala Vs State of Orissa
Orissa High Court · (1990) 69 CLT 220 : (1990) CriLJ 1193
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 10C, 7
High Courts06 Nov 1989Allowed
State of Orissa and Another Vs Pratibha Prakash Bhawan
Orissa High Court · (1990) 69 CLT 323
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 27 Rule 8A(3), Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 5
High Courts06 Nov 1989Allowed
Somanath Paltasingh and Others Vs State of Orissa
Orissa High Court · (1990) 69 CLT 320
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395
High Courts03 Nov 1989Allowed
Balaram Nayak Vs Bijaya Kumar Nayak
Orissa High Court · (1990) 69 CLT 142
Criminal Procedure Code, 1973 (CrPC) — Section 200, 379, 451, 94Motor Vehicles Act, 1939 — Section 22, 24, 31
High Courts03 Nov 1989Dismissed
Mrutunjaya Pattnaik and Another Vs Sarat Dalabehera
Orissa High Court · (1990) 69 CLT 305
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 504
High Courts03 Nov 1989Dismissed
Rabindranath Nayak Vs Manjukta Nayak alias Mayalata Nayak
Orissa High Court · (1990) 2 DMC 64 : (1990) 1 OLR 74
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Nov 1989Allowed
P. Basudeb Rao Vs State of Orissa
Orissa High Court · (1989) 11 OHC CK 0008
Essential Commodities Act, 1955 — Section 7
High Courts03 Nov 1989Dismissed
Brundaban Nayak and Others Vs Gobardhan Biswal and Others
Orissa High Court · AIR 1990 Ori 232
Evidence Act, 1872 — Section 71
High Courts02 Nov 1989Dismissed
Rankanath Das and Others Vs State of Orissa
Orissa High Court · (1990) 3 OCR 7
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34, 341
High Courts01 Nov 1989Allowed
Sesadev Das Vs District Magistrate and Others
Orissa High Court · (1990) CriLJ 2261
Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 2, 3, 3(1)
High Courts01 Nov 1989Allowed
Braja Kishore Sahu Vs Param Jyoti Sinha and Another
Orissa High Court · (1990) 1 ACC 601 : (1991) ACJ 185 : (1990) 1 OLR 26
Constitution of India, 1950 — Article 227
High Courts01 Nov 1989
Orissa State Road Transport Corporation Vs Shankar Sahu
Orissa High Court · (1989) 2 ACC 574
Employees Compensation Act, 1923 — Section 3
High Courts31 Oct 1989Dismissed
Raghunath Sahu Vs The State
Orissa High Court · (1989) 2 OCR 564
Penal Code, 1860 (IPC) — Section 307, 324
High Courts31 Oct 1989Allowed
Boddu Savanna ' Bodhu Syanna Vs The State of Orissa
Orissa High Court · (1990) 1 OLR 7
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5, 5(1), 5(2)
High Courts26 Oct 1989Partly Allowed
Jagannath Sabar and Others Vs Mst. Gana Bewa and Others
Orissa High Court · AIR 1990 Ori 164
Contract Act, 1872 — Section 25
High Courts24 Oct 1989Dismissed
Rabinarayan Naik Vs Dambarudhar Naik and Others
Orissa High Court · (1989) 2 OLR 556
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5)
High Courts24 Oct 1989Allowed
Sarat Chandra Naik and Others Vs State of Orissa
Orissa High Court · (1990) CriLJ 402 : (1990) 3 OCR 23
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts24 Oct 1989Dismissed
Ratikanta Rout and Others Vs State of Orissa
Orissa High Court · (1990) 69 CLT 702 : (1990) CriLJ 291
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts23 Oct 1989Allowed
Sambhunath Bid Vs State of Orissa
Orissa High Court · (1989) 2 OCR 526
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 279, 280, 281, 282, 283