COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,240 of 1,622

High Courts25 Jul 1989Allowed

Managing Committee, Raghunath High School and Another Vs Director, Secondary Education and Others

Orissa High Court · (1989) 68 CLT 456

Constitution of India, 1950 — Article 226, 227Orissa Education (Management of Private Schools) Rules, 1980 — Rule 11, 3, 3(4), 4, 6Orissa Education Act, 1969 — Section 27(4)

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High Courts25 Jul 1989Allowed

Gajendra Patra Vs Utkal University and Others

Orissa High Court · (1989) 68 CLT 694

Utkal University Act, 1966 — Section 5(5)

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High Courts25 Jul 1989

Krishna Steel Industries and Krishna Rolling Mills Vs State of Orissa

Orissa High Court · (1990) 79 STC 185

Orissa Sales Tax Act, 1947 — Section 5(2)(A)

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High Courts25 Jul 1989

Nirmal Kumar Guha Vs Additional Commissioner, Sales Tax

Orissa High Court · (1990) 78 STC 425

Orissa Sales Tax Act, 1947 — Section 9(3)

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High Courts25 Jul 1989Allowed

Union of India (UOI) Vs Straw Products Limited

Orissa High Court · (1989) 25 ECR 540 : (1990) 45 ELT 562

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 11B(5), 16(2)Criminal Procedure Code, 1973 (CrPC) — Section 9

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High Courts25 Jul 1989

Utkal Steel (P) Ltd. Vs State of Orissa

Orissa High Court · (1989) 68 CLT 596

Orissa Sales Tax (Amendment) Rules, 1976 — Rule 27(2)Orissa Sales Tax Act, 1947 — Section 21, 5(2)(8), 5(2)(A)

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High Courts21 Jul 1989

New India Assurance Company Ltd. Vs Prafulla Kumar Das and Others

Orissa High Court · (1989) 2 ACC 311 : (1989) 68 CLT 15

Motor Vehicles Act, 1988 — Section 110A, 96

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High Courts20 Jul 1989Allowed

Chandra Sekhar Das and Another Vs Giridhari Sahu and Others

Orissa High Court · AIR 1990 Ori 129 : (1989) 68 CLT 409

Limitation Act, 1963 — Article 64, 65Orissa Estates Abolition Act, 1951 — Section 2

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High Courts19 Jul 1989Allowed

Bijay Kumar Rath Vs State of Orissa and Others

Orissa High Court · (1989) 68 CLT 709

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High Courts19 Jul 1989Allowed

Sudam Charan Kanungo Vs State of Orissa and Others

Orissa High Court · (1990) 1 OLR 22

Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)Orissa Government Land Settlement Act, 1962 — Section 7A, 7A(3)Orissa Hindu Religious Endowments Act, 1951 — Section 19, 68

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High Courts19 Jul 1989Dismissed

Titaghur Paper Mills Co. Ltd. and Another Vs State of Orissa and Others

Orissa High Court · (1990) 76 STC 447

Constitution of India, 1950 — Article 13(2), 14, 19, 19(1), 226Orissa Sales Tax (Amendment and Validation) Act, 1979 — Section 2, 3Orissa Sales Tax Act, 1947 — Section 2

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High Courts18 Jul 1989Allowed

Baidyanatha Das Vs Ghana Das and Others

Orissa High Court · (1989) 68 CLT 394

Orissa Land Reforms Act, 1960 — Section 36APenal Code, 1860 (IPC) — Section 143, 294, 379, 439(4), 447

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High Courts17 Jul 1989Dismissed

Gangadhar Biswal Vs State of Orissa

Orissa High Court · (1990) 1 ACC 329 : (1990) ACJ 896

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

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High Courts14 Jul 1989Allowed

Banchhanidhi Singh alias Nani Singh Vs State of Orissa

Orissa High Court · (1989) 68 CLT 462 : (1990) CriLJ 397 : (1989) 2 OCR 448

Criminal Procedure Code, 1973 (CrPC) — Section 273, 363Penal Code, 1860 (IPC) — Section 379

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High Courts14 Jul 1989Allowed

Utkal Distributors Private Ltd. and Another Vs The State of Orissa and Others

Orissa High Court · (1989) 68 CLT 556

Constitution of India, 1950 — Article 226Orissa Public Demands Recovery Act, 1962 — Section 3, 5, 6, 8

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High Courts13 Jul 1989Allowed

Sagarmal Sharma and Others Vs Gajanan Sharma

Orissa High Court · (1989) 68 CLT 404

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4, 4(4), 51

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High Courts13 Jul 1989Dismissed

Mahadeb Mahakur Vs State of Orissa and Another

Orissa High Court · (1989) 2 OCR 610

Criminal Procedure Code, 1973 (CrPC) — Section 454Penal Code, 1860 (IPC) — Section 201, 302, 392

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High Courts13 Jul 1989Allowed

Parikhit Bhoi and Others Vs Mangulu Bhoi and Another

Orissa High Court · (1990) 1 OLR 17

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 5

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High Courts12 Jul 1989Allowed

Miss. Anjali Chakrabarty Vs Orissa State Financial Corporation and Others

Orissa High Court · (1989) 68 CLT 751

Constitution of India, 1950 — Article 226, 309Orissa State Financial Corporation (Staff) Regulations, 1975 — Regulation 21, 7Orissa State Financial Corporation (Staff) Rules, 1975 — Rule 21

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High Courts12 Jul 1989Dismissed

S.M.M. Abdi Vs Janaki Ballav Patnaik and Others

Orissa High Court · AIR 1989 Ori 265 : (1990) 69 CLT 400

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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