COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,242 of 1,622

High Courts12 May 1989Allowed

The Regulated Market Committee Vs Notified Area Council

Orissa High Court · (1989) 68 CLT 467

Constitution of India, 1950 — Article 226, 227Orissa Agricultural Produce Markets Act, 1956 — Section 11, 2, 4(1), 4(3), 4(4)Orissa Agricultural Produce Markets Rules, 1958 — Rule 46

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High Courts12 May 1989Dismissed

Rabindra Biswal Vs Hemalata Biswal and Others

Orissa High Court · (1989) 68 CLT 346 : (1990) CriLJ 45

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482Transfer of Property Act, 1882 — Section 68

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High Courts11 May 1989Allowed

Bhagawati Prasad Shakseria Vs State of Orissa and Others

Orissa High Court · (1989) 68 CLT 440

Orissa Land Reforms Act, 1960 — Section 8, 8(1)

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High Courts11 May 1989Allowed

Parimala Agencies Vs State of Orissa and Others

Orissa High Court · (1990) 76 STC 319

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Central Excises and Salt Act, 1944 — Section 2Orissa Sales Tax Act, 1947 — Section 5, 6

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High Courts11 May 1989Allowed

Utkal Foundary and Engineering Co. Ltd. and Others Vs Regional Provident Fund Commissioner and Others

Orissa High Court · (1989) 68 CLT 488

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts11 May 1989Dismissed

Orissa Agro Industries Corporation Vs Bhimsen Maharana and Others

Orissa High Court · (1992) 1 LLJ 23

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

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High Courts11 May 1989Dismissed

Surendranath Patra Vs Smt. Parbati Kumari Devi and Others

Orissa High Court · AIR 1989 Ori 257 : (1989) 68 CLT 350

Orissa House Rent Control Act, 1968 — Section 2(4), 7(2), 7(4)

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High Courts11 May 1989Dismissed

Sukuru Behera Vs State of Orissa

Orissa High Court · (1989) 68 CLT 257

Bihar and Orissa Excise Act, 1915 — Section 47, 74

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High Courts10 May 1989

Shyam Sundar Rout Vs Orissa State Road Transport Corporation and Others

Orissa High Court · (1990) 69 CLT 357

Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 33(2)

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High Courts10 May 1989

Orissa Road Transport Company Ltd. Vs R.K. Das and Another etc.

Orissa High Court · (1990) ACJ 631 : AIR 1990 Ori 74

Motor Vehicles Act, 1939 — Section 110B

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High Courts08 May 1989Allowed

Rankanidhi Sahu Vs Nandakishore Sahu

Orissa High Court · AIR 1990 Ori 64

Evidence Act, 1872 — Section 101 , 102, 103, 104Hindu Succession Act, 1956 — Section 15 , 16Limitation Act, 1963 — Article 59

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High Courts05 May 1989Dismissed

Prakash Chandra Baral and Jayant Kumar Baral Vs The State of Orissa and Another

Orissa High Court · (1989) 68 CLT 497

Orissa Government Land Settlement Act, 1962 — Section 3, 3B, 7, 7A(3)Orissa Government Land Settlement Rules, 1974 — Rule 5(5)

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High Courts04 May 1989Dismissed

Trilochan Khilo and Another Vs Kusuno Khora and Others

Orissa High Court · (1989) 68 CLT 278

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397

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High Courts04 May 1989Dismissed

Mahavir Guru Vs Himansu Guru and Others

Orissa High Court · (1989) 68 CLT 213

Criminal Procedure Code, 1973 (CrPC) — Section 407, 457Penal Code, 1860 (IPC) — Section 379

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High Courts04 May 1989Allowed

Debabhumi Gram Panchayat and Others Vs State of Orissa and Others

Orissa High Court · AIR 1989 Ori 262 : (1989) 68 CLT 606

Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1965 — Section 71, 73

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High Courts04 May 1989Allowed

Bhika Jena and Others Vs State of Orissa

Orissa High Court · (1989) 68 CLT 545

Penal Code, 1860 (IPC) — Section 106, 141, 147, 148, 149

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High Courts04 May 1989Allowed

Jaleswar Dhar Vs State of Orissa

Orissa High Court · (1989) 68 CLT 206

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts03 May 1989

Gour Chandra Vs The State

Orissa High Court · (1990) 69 CLT 107 : (1989) CriLJ 1667 : (1989) 2 RCR(Criminal) 522

Criminal Procedure Code, 1973 (CrPC) — Section 335Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84

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High Courts03 May 1989Allowed

Saria Bewa Vs Balaram Puhan and Others

Orissa High Court · AIR 1990 Ori 36 : (1989) 68 CLT 363

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8

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High Courts03 May 1989Allowed

State of Orissa Vs Ashok Kumar Panigrahi

Orissa High Court · (1989) 68 CLT 97

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 137, 138, 154Penal Code, 1860 (IPC) — Section 302

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