COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,241 of 1,622

High Courts12 Jul 1989Allowed

Burulu Ramalu Vs Mukunda Raipatra (dead) and after him Damani Jani and Others

Orissa High Court · (1989) 2 OLR 221

Limitation Act, 1963 — Article 65Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 7D, 7O

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High Courts12 Jul 1989Allowed

Graduate Friends Vs Patasi Devi and Others

Orissa High Court · (1989) 2 OLR 264

Orissa House Rent Control Act, 1967 — Section 7(2)

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High Courts11 Jul 1989Dismissed

Hatia Swain Vs Chintamani Mishra

Orissa High Court · (1989) 68 CLT 375 : (1990) CriLJ 47

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 323, 34, 380, 427, 448

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High Courts10 Jul 1989Allowed

Bama Sankar Mishra Ors. Vs R.K. Panigrahi and Others

Orissa High Court · (1989) 68 CLT 303

Constitution of India, 1950 — Article 234, 309Orissa Judicial Service Rules, 1964 — Rule 13, 14, 16, 17, 18

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High Courts10 Jul 1989Allowed

Rama Sankar Mishra and Others Vs Orissa Public Service Commission and Another etc.

Orissa High Court · AIR 1990 Ori 57 : (1990) 2 LLJ 262

Constitution of India, 1950 — Article 226, 234, 309, 311Orissa Judicial Service Rules, 1964 — Rule 16, 17, 18, 19, 5

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High Courts04 Jul 1989Allowed

Ceat Tyres of India Ltd. and Another Vs Municipal Council and Others

Orissa High Court · (1989) 68 CLT 577

Orissa Municipal Act, 1950 — Section 131, 388(3)

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High Courts04 Jul 1989

Oriental Insurance Co. Ltd. Vs Parvathy and Others

Orissa High Court · (1989) 2 ACC 545

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High Courts30 Jun 1989Allowed

Chaitan Kumar Kakani Vs State of Orissa and Others

Orissa High Court · (1990) 69 CLT 317

Bihar and Orissa Excise Act, 1915 — Section 15, 15(1), 17, 28

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High Courts30 Jun 1989

State of Orissa Vs Krushna Chandra Tripathi

Orissa High Court · (1989) 68 CLT 327 : (1989) CriLJ 2222

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 2, 332, 392, 394

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High Courts27 Jun 1989Allowed

Uchhab Mohapatra and Others Vs Sri. Amruteswar Dev and Others

Orissa High Court · (1989) 68 CLT 380

Orissa Hindu Religious Endowments Act, 1951 — Section 27, 28, 28(4), 28(5), 3

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High Courts27 Jun 1989Dismissed

Kumari Gita Byas Vs Smt. Surya Tanti and Others

Orissa High Court · (1989) 2 OCR 648

Penal Code, 1860 (IPC) — Section 323, 354, 504, 509

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High Courts27 Jun 1989Allowed

Dayal Trading Co. Vs The State of Orissa and Others

Orissa High Court · (1990) CriLJ 715 : (1989) 2 OLR 124

Criminal Procedure Code, 1973 (CrPC) — Section 468Orissa Forest Act, 1972 — Section 45Orissa Forest Saw Pits and Saw Mills (Control) Rules, 1980 — Rule 14(A), 5

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High Courts27 Jun 1989

Santanu Kumar Sadangi Vs The State

Orissa High Court · (1989) CriLJ 2355

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 332, 353, 354, 355

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High Courts27 Jun 1989Allowed

Uchhab Mohapatra and Others Vs Sri Amruteswar Dev and Others

Orissa High Court · (1989) 68 CLT 38

Orissa Hindu Religious Endowments Act, 1951 — Section 27, 28, 28(4), 28(5), 3

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High Courts23 Jun 1989

National Insurance Co. Ltd. Vs Krushna Chandra Das and Others

Orissa High Court · (1989) 2 ACC 507

Motor Vehicles Act, 1988 — Section 110A, 110B, 95(2)(b)(i)

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High Courts23 Jun 1989

Binod Bihari Mishra Vs State of Orissa and Others

Orissa High Court · (1989) CriLJ 2458 : (1989) 2 OCR 373

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34, 364

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High Courts21 Jun 1989Allowed

Sri. Tansukh Rai Jain Vs The Chairman, R.T.A. and Another

Orissa High Court · (1990) 69 CLT 270

Motor Vehicles Act, 1988 — Section 59(3), 60, 60(1), 60(3)

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High Courts21 Jun 1989Allowed

Gopal Chandra Sahu Vs Annapurna Sahu

Orissa High Court · (1989) 68 CLT 504

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 128

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High Courts12 May 1989Dismissed

Sivini Babu Rao Vs Indian Overseas Bank and Another

Orissa High Court · (1989) 68 CLT 542

Central Provinces and Berar Money Lenders Act, 1934 — Section 11Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 4, Order 34 Rule 5, 151

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High Courts12 May 1989Allowed

Sankar Prasad Dhar Vs State of Orissa and Others

Orissa High Court · (1989) 2 OLR 142

Constitution of India, 1950 — Article 226, 309

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