COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,243 of 1,622

High Courts01 May 1989Allowed

Biren Kumar Sahoo Vs State of Orissa

Orissa High Court · (1989) 68 CLT 80

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473Mines and Minerals (Development and Regulation) Act, 1957 — Section 4Mines and Minerals (Regulation and Development) (Amendment) Act, 1986 — Section 21

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High Courts01 May 1989Allowed

Purna Chandra Behera Vs State of Orissa

Orissa High Court · (1989) 68 CLT 625

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

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High Courts01 May 1989Allowed

Bhabagrahi Panigrahi and Another Vs Union of India (UOI) and Others

Orissa High Court · AIR 1990 Ori 42

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts01 May 1989

Alekh Chandra Rath and Another Vs Commissioner of Land Records and Settlement, Orissa and Others

Orissa High Court · AIR 1989 Ori 240 : (1990) 69 CLT 310 : (1989) 2 OLR 135

Constitution of India, 1950 — Article 226

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High Courts01 May 1989Allowed

Aswini Kumar Das Vs Superintending Engineer, Electrical Circle

Orissa High Court · (1989) 68 CLT 359

Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 17

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High Courts28 Apr 1989Dismissed

Rahaman Bhai Vs State of Orissa and Others

Orissa High Court · AIR 1989 Ori 233 : (1990) 69 CLT 351

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts28 Apr 1989Allowed

Jutika Dey and Others Vs Smt. Anjali Rani Dey and Others

Orissa High Court · (1989) 68 CLT 574

House Rent Control Act — Section 10

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High Courts28 Apr 1989Allowed

Smt. Dev Kunver Bai Pandya Vs State of Orissa and Others

Orissa High Court · AIR 1990 Ori 1 : (1989) 68 CLT 218

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts27 Apr 1989Allowed

Trinath Sahoo Vs Government of Orissa and Others

Orissa High Court · (1989) 68 CLT 481

Bihar and Orissa Excise Act, 1915 — Section 20, 22, 22(1), 29(2)Orissa Excise Rules, 1965 — Rule 45(2), 46, 46(4)

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High Courts26 Apr 1989Dismissed

Kalipada Ghosh Vs Additional Commissioner and Another

Orissa High Court · (1990) 76 STC 145

Orissa Sales Tax Act, 1947 — Section 9(3), 9(6)

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High Courts26 Apr 1989Allowed

Suresh Mohanty Vs Mst. Satyabhama Mohanty

Orissa High Court · (1989) 68 CLT 401

Orissa Land Reforms Act, 1960 — Section 37B

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High Courts25 Apr 1989Dismissed

Kulamani Das Vs Rasabehari Nayak

Orissa High Court · (1990) 69 CLT 790

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380, 409

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High Courts25 Apr 1989Allowed

Badan Prasad Jaswal Vs Bira Khamari and Another

Orissa High Court · AIR 1990 Ori 32 : (1989) 68 CLT 407

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10

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High Courts25 Apr 1989Allowed

Dwarika Prasad Agarwala Vs Commissioner of Land Records and Settlement and Others

Orissa High Court · (1989) 2 OLR 133

Orissa Survey and Settlement Act, 1958 — Section 15

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High Courts25 Apr 1989

Prafulla Kumar Pradhan Vs Pabaneswar Subudhi and Others

Orissa High Court · (1989) 68 CLT 516 : (1989) CriLJ 2016

Criminal Procedure Code, 1973 (CrPC) — Section 307, 437, 439Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323

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High Courts25 Apr 1989Allowed

Sri. Bije Baidyanath Swamy and Others Vs Arjuna Muni and Others

Orissa High Court · (1989) 68 CLT 531

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41

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High Courts25 Apr 1989Allowed

State of Orissa Vs B. Subudhi and Another

Orissa High Court · (1989) 2 OCR 219

Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts24 Apr 1989Allowed

Kalara Dei (since deceased) After her, her L.Rs. Kailash Khndei and Another Vs Sudam Charan Mohanty and Others

Orissa High Court · (1989) 2 OLR 580

Evidence Act, 1872 — Section 115

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High Courts21 Apr 1989Allowed

Maguni Guru Vs Krushna Gochhi and Another

Orissa High Court · (1989) 68 CLT 33

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 152Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 22, 23, 58, 60(1)

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High Courts21 Apr 1989Dismissed

Miss Reetanjali Pati and Others Vs Board of Secondary Education, Orissa and Another

Orissa High Court · AIR 1990 Ori 90

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Regulations of Board of Secondary Education, Orissa — Regulation 22

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