COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,238 of 1,622

High Courts17 Aug 1989Allowed

Kumud Mahapatra and Another Vs Abhina Mallick and Others

Orissa High Court · (1990) 69 CLT 50 : (1990) CriLJ 2646 : (1989) 2 OCR 486

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439(2)Penal Code, 1860 (IPC) — Section 109, 120B, 302, 302A, 307

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High Courts16 Aug 1989Dismissed

Subash Chandra Panda Vs State of Orissa

Orissa High Court · (1989) 68 CLT 648

Bihar and Orissa Excise Act, 1915 — Section 15, 2(14), 47, 70, 74Criminal Procedure Code, 1973 (CrPC) — Section 165, 235(2), 360Penal Code, 1860 (IPC) — Section 302

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High Courts11 Aug 1989Allowed

Sanapalla Kamayya and Others Vs Hamidi Rajanna and Others

Orissa High Court · (1989) 68 CLT 840

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146

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High Courts10 Aug 1989Allowed

Smt. Bhaktilata Misra Vs Smt. Manguli Dei and Another

Orissa High Court · (1990) 1 OLR 20

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 58

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High Courts10 Aug 1989Dismissed

Braja Behera and Others Vs Gandaram Behera and Others

Orissa High Court · AIR 1990 Ori 94 : (1990) 69 CLT 26

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A

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High Courts10 Aug 1989Allowed

Bikram Kishore Satpathy alias Bikram Satpathy Vs Sridhar Satpathy and Others

Orissa High Court · (1989) 68 CLT 568

Juvenile Justice Act, 1986 — Section 2, 27(2), 32, 37(2), 7(2)Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts09 Aug 1989

Gopal Chandra Jena Vs Sri Laxmi Narayan Bijo Maura Alava and Another

Orissa High Court · AIR 1990 Ori 98

Suits Valuation Act, 1887 — Section 8

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High Courts09 Aug 1989Allowed

G. Laxminarayana Vs State of Orissa

Orissa High Court · (1990) 1 ACC 405 : (1990) ACJ 916

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts09 Aug 1989Dismissed

Brundaban Chandra Jew Vs Binod Majhi and Others

Orissa High Court · (1989) 68 CLT 737

Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8Orissa Land Reforms Act, 1960 — Section 36A

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High Courts08 Aug 1989Dismissed

Shri Durga Charan Routray Vs Narasingha Charan Das

Orissa High Court · (1990) 69 CLT 163

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10

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High Courts08 Aug 1989Allowed

Chaitanya Sahoo Vs S.N. Tripathy

Orissa High Court · (1989) 2 OLR 390

Industrial Disputes Act, 1947 — Section 2, 25T, 34, 34(1), 39

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High Courts08 Aug 1989Allowed

Chief Secretary, Government of Orissa, Bhubaneswar and Others Vs Sri Jyotindranath Bose and Others

Orissa High Court · (1990) 69 CLT 92

Civil Procedure Code, 1908 (CPC) — Section 80Orissa Estates Abolition Act, 1951 — Section 6, 7, 9

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High Courts07 Aug 1989Allowed

Gouranga Charan Baral Vs Jagannath Baral

Orissa High Court · (1990) 69 CLT 70

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31

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High Courts07 Aug 1989Allowed

Surekha Mrudangia Vs Ramahari Mrudangia

Orissa High Court · (1989) 68 CLT 676 : (1990) CriLJ 639 : (1990) 2 RCR(Criminal) 54

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 421, 421(1), 60

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High Courts04 Aug 1989Dismissed

Gokulananda Mohanty Vs State of Orissa

Orissa High Court · (1989) 68 CLT 436

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5

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High Courts04 Aug 1989

P. Rama Rao and Sons and Others Vs State of Orissa

Orissa High Court · (1990) 77 STC 303

Orissa Sales Tax Act, 1947 — Section 12, 12(4), 12(8)Orissa Sales Tax Rules, 1947 — Rule 93H

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High Courts04 Aug 1989Dismissed

Sri Jagannath Aurvedic Pharmacy Vs House Rent Controller, Cuttack and Another

Orissa High Court · AIR 1990 Ori 168 : (1989) 68 CLT 821

Orissa General Clauses Act, 1937 — Section 5Orissa House Rent Control Act, 1968 — Section 1(4)

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High Courts03 Aug 1989Dismissed

Rabinarayan Panigrahi Vs State of Orissa

Orissa High Court · (1989) 68 CLT 702

Constitution of India, 1950 — Article 19, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 165, 165, 166, 457, 457(1)Police Act, 1861 — Section 25

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High Courts03 Aug 1989Allowed

Cuttack Mehentara Sangh and Others Vs Management of Cuttack Municipality and Others

Orissa High Court · (1989) 68 CLT 659

Constitution of India, 1950 — Article 14, 16

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High Courts03 Aug 1989Allowed

Ashutosh Mittra and Others Vs Chancellor, Sambalpur University and Others

Orissa High Court · (1990) 1 OLR 363

Sambalpur University Act, 1966 — Section 5(7)

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