High Courts07 Sept 1989Dismissed
Ela Dasu Vs Ela Lachamma
Orissa High Court · (1990) 69 CLT 102 : (1990) 1 DMC 281
Civil Procedure Code, 1908 (CPC) — Section 11Hindu Marriage Act, 1955 — Section 7, 9
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,236 of 1,622
High Courts07 Sept 1989
Dhirendranath Panda alias Misra Vs Niranjan Kumar Misra and Others
Orissa High Court · (1989) 68 CLT 722
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts07 Sept 1989Allowed
Nanda Das and Others Vs Muralidhar Pati and Others
Orissa High Court · (1990) 69 CLT 306
High Courts07 Sept 1989Allowed
Modern United Trading Company Vs State of Orissa and Another
Orissa High Court · (1989) 2 OLR 500
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 16(1), 19, 19(2)
High Courts07 Sept 1989Dismissed
Paramananda Panda Vs Krushna Chandra Panda and Others
Orissa High Court · AIR 1990 Ori 188 : (1990) 69 CLT 170
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151, 94
High Courts06 Sept 1989Dismissed
Shyama Sundar Mohapatra Vs Janaki Ballav Patnaik and Others
Orissa High Court · AIR 1990 Ori 23 : (1990) 69 CLT 18
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)
High Courts06 Sept 1989Dismissed
Gadadhar Mohapatra and Another Vs Bisweswar Bhutia and Others
Orissa High Court · (1990) 69 CLT 335
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17
High Courts01 Sept 1989Allowed
The Managing Committee, Sharada Bihar High School Vs State of Orissa and Others
Orissa High Court · (1989) 2 OLR 401
Constitution of India, 1950 — Article 226Orissa Education (Establishment and Recognition of Private High Schools) Rules, 1973 — Rule 4(2)
High Courts01 Sept 1989Allowed
Gourishankar Kanungo and Others Vs Khetramohan Ray and Others
Orissa High Court · AIR 1990 Ori 149 : (1990) 69 CLT 188
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 29(1), 29(2)
High Courts01 Sept 1989Allowed
Niranjan Das and Others Vs Giridhari Das and Another
Orissa High Court · (1989) 68 CLT 746
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 323, 34, 378, 379
High Courts31 Aug 1989Allowed
Udekar Bhoi Vs Marani Bhora Raju
Orissa High Court · (1990) 69 CLT 817
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Land Reforms Act, 1960 — Section 22, 23, 67
High Courts30 Aug 1989Allowed
Gananath Panda Vs State of Orissa
Orissa High Court · (1989) 68 CLT 743
Criminal Procedure Code, 1973 (CrPC) — Section 446, 482Penal Code, 1860 (IPC) — Section 497
High Courts30 Aug 1989
Dinabandhu Paikaray Vs The State
Orissa High Court · (1989) 2 OCR 586
Penal Code, 1860 (IPC) — Section 361, 363
High Courts29 Aug 1989Allowed
Narasingha Muduli and Others Vs Padma Charan Naik (and after him) Smt. Kumud Bewa and Others
Orissa High Court · (1990) 69 CLT 121
Orissa Land Reforms Act, 1960 — Section 67
High Courts29 Aug 1989Allowed
Manorama Mohapatra Vs Harihar Sathua and Others
Orissa High Court · (1989) 68 CLT 816
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts29 Aug 1989Allowed
New India Assurance Co. Ltd. Vs Pankajini Pradhan and Others
Orissa High Court · (1990) ACJ 779 : (1990) 69 CLT 348
High Courts29 Aug 1989Allowed
Madhusudan Mohapatra Vs Lingaraj Mohapatra and Others
Orissa High Court · (1990) 1 OLR 34
Civil Procedure Code, 1908 (CPC) — Section 92Court Fees Act, 1870 — Article 2A, 3A, 7Religious Endowments Act, 1863 — Section 1
High Courts28 Aug 1989Allowed
Kamini Bewa Vs Srimati Dei and Others
Orissa High Court · AIR 1990 Ori 155 : (1990) 69 CLT 41
Partition Act, 1893 — Section 4
High Courts28 Aug 1989Allowed
Rabindra Sethi Vs Premalata Sethi
Orissa High Court · (1989) 2 OCR 574
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Aug 1989Allowed
Dambarudhar Pradhan Vs Ramesh Chandra Gadnaik and Others
Orissa High Court · (1989) 2 OCR 594
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)