High Courts23 Oct 1989Allowed
Jalaja Marine Products Pvt. Ltd. Vs Thaneswar Chand Gupta
Orissa High Court · (1990) 1 OLR 156
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Orissa High Court judgments
32,440 judgments · page 1,234 of 1,622
High Courts20 Oct 1989
Kali Charan Gouda and Others Vs Tara Sankar Acharya and Others
Orissa High Court · (1989) 2 OCR 570
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(5)
High Courts20 Oct 1989Dismissed
Laxman Sahu Vs State of Orissa
Orissa High Court · (1990) CriLJ 821 : (1989) 2 OCR 643
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Opium Act, 1878 — Section 9Probation of Offenders Act, 1958 — Section 4(1)
High Courts20 Oct 1989Allowed
K. Rathnakara Hegde Vs United Credit Corporation and Others
Orissa High Court · (1989) 2 OCR 499
Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(2), 245, 245(1), 245(2)Penal Code, 1860 (IPC) — Section 420
High Courts20 Oct 1989Dismissed
State of Orissa Vs Taka Bijaya Kumar and Others
Orissa High Court · (1990) 1 OLR 118
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 321, 34, 354, 376
High Courts19 Oct 1989Dismissed
Birakishore Dash Vs Kanaka Dash and Others
Orissa High Court · (1990) 69 CLT 154
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 47 Rule 1, Order 9 Rule 13, 151, 96Limitation Act, 1963 — Section 14, 5
High Courts17 Oct 1989Allowed
Smt. Kamalarani Ray Vs Union of India (UOI)
Orissa High Court · (1990) 69 CLT 450 : (1990) 25 ECC 259 : (1990) 49 ELT 52
Civil Procedure Code, 1908 (CPC) — Section 80, 9Gold (Control) Act, 1968 — Section 79, 84
High Courts17 Oct 1989Dismissed
Jogi Maharana Vs State of Orissa
Orissa High Court · (1990) 3 OCR 13
Penal Code, 1860 (IPC) — Section 395, 396
High Courts16 Oct 1989Allowed
Chaitan Charan Jena Vs State of Orissa
Orissa High Court · (1990) 2 OCR 161
Evidence Act, 1872 — Section 151, 155, 157, 159, 35Penal Code, 1860 (IPC) — Section 363, 366
High Courts16 Oct 1989Allowed
Jashodhara Padhi Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · (1990) 70 CLT 303
Constitution of India, 1950 — Article 14
High Courts28 Sept 1989Allowed
Naliniprava Patnaik and Another Vs Smt. Jyotirmayee Das and Others
Orissa High Court · (1990) 69 CLT 664
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1(r)
High Courts28 Sept 1989
Bharatiya Bandar Mazdoor Sangha Vs Union of India (UOI) and Another
Orissa High Court · (1990) 69 CLT 521
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 36
High Courts28 Sept 1989Dismissed
Baikunthanath Patjoshi and Others Vs Commissioner of Endowments, Orissa, Bhubaneswar and Others
Orissa High Court · AIR 1990 Ori 223 : (1990) 69 CLT 213
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 8B
High Courts28 Sept 1989Allowed
Markanda Moharana and Another Vs Balaram Mishra and Another
Orissa High Court · (1989) 2 OCR 359
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2), 151, 94Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts28 Sept 1989Allowed
Nirmal Mangal Vs State of Orissa
Orissa High Court · (1990) 1 OLR 95
Penal Code, 1860 (IPC) — Section 361, 368
High Courts28 Sept 1989Dismissed
Krushna Chandra Mohanty Vs State of Orissa
Orissa High Court · (1990) 69 CLT 330
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 209, 227, 317Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts27 Sept 1989Dismissed
P. Dandapani Dora Vs District Judge and Another
Orissa High Court · (1990) 69 CLT 279
Constitution of India, 1950 — Article 226, 227, 309Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 — Rule 10, 11, 4, 6, 8
High Courts26 Sept 1989
Kamlesh Kumar Niranjan Vs Union of India and Others
Orissa High Court · (1990) 69 CLT 623
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15, 15(3), 16Constitution of India, 1950 — Article 226
High Courts26 Sept 1989Allowed
State Vs Sahadev Dalal
Orissa High Court · (1990) CriLJ 1581 : (1990) 3 OCR 59 : (1989) 2 OLR 441
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 468(2)(3)Orissa Forest Act, 1972 — Section 2, 27, 27(2), 27(3)
High Courts26 Sept 1989Allowed
State Vs Sahadev Dalabehera
Orissa High Court · (1989) 2 OLR 441
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Orissa Forest Act, 1972 — Section 2, 27, 27(2), 27(3)