High Courts02 Aug 1989Dismissed
Shri Chaitanya Kumar Biswal and Another Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 632
Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 74, 74(1), 85, 85(4)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,239 of 1,622
High Courts02 Aug 1989Dismissed
Sk. Umar Ali Vs Additional Commissioner of Sales Tax and Another
Orissa High Court · (1990) 78 STC 271
Orissa Sales Tax Act, 1947 — Section 12(5), 13(5), 23
High Courts02 Aug 1989Dismissed
Shankarsan Parida (dead) and his legal heirs Rambhamani Dei and Others Vs Laxmidhar Nayak
Orissa High Court · AIR 1991 Ori 23 : (1989) 68 CLT 728
Succession Act, 1925 — Section 283, 74
High Courts02 Aug 1989Dismissed
Kasinath Sahu Vs State of Orissa
Orissa High Court · (1989) 68 CLT 588
Essential Commodities Act, 1955 — Section 2, 3, 7
High Courts01 Aug 1989Allowed
Brajananda Pradhan Vs Sachidananda Pradhan and Others
Orissa High Court · AIR 1990 Ori 29
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts01 Aug 1989Allowed
Prasanta Kumar Pati alias Prasanna Pati and Others Vs The State of Orissa
Orissa High Court · (1989) 2 OLR 292
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts31 Jul 1989Allowed
Narayan Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 760
Constitution of India, 1950 — Article 14, 16
High Courts31 Jul 1989Dismissed
Chhatia Weaving Mills Vs Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (1992) 1 LLJ 19
Industrial Disputes Act, 1947 — Section 33(2)
High Courts31 Jul 1989Dismissed
Bhajaman Bobera Vs Speaker, Orissa Legislative Assembly and Others
Orissa High Court · AIR 1990 Ori 18
Constitution of India, 1950 — Article 212, 226Members of Orissa Legislative Assembly (Disqualification on Ground of Defection) Rules, 1987 — Rule 7, 7(2), 7(3)
High Courts31 Jul 1989Allowed
Konchada Lakshminarayana Subudhi and Sons Vs The Regional Provident Fund Commissioner
Orissa High Court · (1989) 68 CLT 844
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
High Courts28 Jul 1989Allowed
Sukra Killa Vs The State
Orissa High Court · (1989) 2 OCR 635
Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Jul 1989Allowed
Smt. Prativa Sani Jit Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 688
High Courts27 Jul 1989Allowed
Smt. Prativa Rani Jit Vs State of Orissa and Others
Orissa High Court · (1990) 1 OLR 90
High Courts27 Jul 1989Dismissed
Mansa Murmu and Another Vs State of Orissa
Orissa High Court · (1989) 2 OCR 612
Criminal Procedure Code, 1973 (CrPC) — Section 209, 238, 239, 436, 437Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 296, 324, 332, 333
High Courts27 Jul 1989Allowed
Subash Chandra Mohanty Vs Managing Committee, Gadapadimpur M.E. School and Others
Orissa High Court · (1989) 68 CLT 537
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts26 Jul 1989Dismissed
The Management of Orissa Khadi and Village Industries Board Vs Their workman Shri G.B. Dhal and Others
Orissa High Court · (1989) 68 CLT 600 : (1990) 1 LLJ 224
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 32C(2)
High Courts26 Jul 1989Allowed
S.C. Sen and Co. Vs Sales Tax Officer and Others
Orissa High Court · (1989) 68 CLT 834 : (1990) 78 STC 105
Orissa Sales Tax Act, 1947 — Section 9(6)Orissa Sales Tax Rules, 1947 — Rule 14(1), 15, 17, 18, 42B
High Courts25 Jul 1989Allowed
Aswini Kumar Samal Vs Sales Tax Officer and Others
Orissa High Court · (1989) 68 CLT 656
Constitution of India, 1950 — Article 226Orissa Public Demands Recovery Act, 1962 — Section 8
High Courts25 Jul 1989Allowed
Pradeep Kumar Singh Deo Vs Draupadi Verasagar and Others
Orissa High Court · (1990) ACJ 392 : (1989) 68 CLT 690 : (1990) 67 CompCas 566
Motor Vehicles Act, 1939 — Section 95(2)
High Courts25 Jul 1989
Union of India Vs Straw Products Limited
Orissa High Court · (1989) 25 ECR 540 : (1990) 45 ELT 562
Central Excises and Salt Act, 1944 — Section 11B