High Courts20 Mar 1989Allowed
Manoranjan Khatua Vs State of Orissa
Orissa High Court · (1990) CriLJ 1583 : (1989) 2 OCR 236
Penal Code, 1860 (IPC) — Section 120B, 195, 195(1), 34, 419
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,246 of 1,622
High Courts17 Mar 1989Allowed
Land Acquisition Officer Vs Ghasinath Pradhan and Others
Orissa High Court · (1989) 67 CLT 736
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54
High Courts17 Mar 1989Dismissed
Bhagabat Prasad Das Vs Haimabati Devi and Others
Orissa High Court · AIR 1990 Ori 70 : (1989) 68 CLT 444
Hindu Womens Right to Property Act, 1937 — Section 3(3), 3(4)Transfer of Property Act, 1882 — Section 3
High Courts17 Mar 1989
Gouri Shankar Misra and Another Vs Fakir Mohan Dash and Others
Orissa High Court · AIR 1989 Ori 201 : (1989) 67 CLT 697
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Contract Act, 1872 — Section 16, 19A, 70Specific Relief Act, 1963 — Section 22
High Courts16 Mar 1989
Artatrana Mohanty Vs Sibendranath Sinha and Others
Orissa High Court · (1989) 68 CLT 618
Constitution of India, 1950 — Article 136Orissa House Rent Control Act, 1967 — Section 7, 7(4)
High Courts16 Mar 1989Dismissed
Ramesh Prasad Sao Vs N.A.C. Joda and Another
Orissa High Court · (1989) 2 OLR 14
Orissa Municipal Act, 1850 — Section 131(1)
High Courts16 Mar 1989
Pramod Kumar Nayak Vs State of Orissa
Orissa High Court · (1989) CriLJ 1041
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 407
High Courts14 Mar 1989Dismissed
Lalit Amonatya Vs Dimabati Amonatya
Orissa High Court · (1990) 1 DMC 100
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts14 Mar 1989Dismissed
Pravakar Giri Vs Hemanta Giri and Others Hemanta Giri and Another Vs State of Orissa and Another
Orissa High Court · (1989) 68 CLT 18
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts14 Mar 1989Allowed
Mitrabhanu Naik and Others Vs Jaleswar Panigrahi and Others
Orissa High Court · (1989) 68 CLT 333
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41, 44(2)
High Courts14 Mar 1989Dismissed
Secretary Orissa State Housing Board Vs Durgamadhab Nayak and Others
Orissa High Court · (1989) 67 CLT 798 : (1994) 3 LLJ 516
Payment of Bonus Act, 1965 — Section 2(13), 2(16), 2(21), 20, 8
High Courts13 Mar 1989Dismissed
Mahendra Kumar Das and Others Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 148
Bihar and Orissa Excise Act, 1915 — Section 22, 42, 43, 43(2), 43(3)
High Courts13 Mar 1989Dismissed
Minaketan Naik and Others Vs Bhagaban Pati and Others
Orissa High Court · (1989) 67 CLT 744
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(5), 397(2)Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts13 Mar 1989Allowed
Anadi Mohanta (dead) and after him Kointa Mohanta and Others Vs State of Orissa and Others
Orissa High Court · (1989) 68 CLT 1
Orissa Land Reforms Act, 1960 — Section 22, 23, 23(3), 23AOrissa Merged States (Laws) Act, 1950 — Section 7
High Courts10 Mar 1989Allowed
Dasarathi Parida Vs Satyabadi Pradhan
Orissa High Court · (1989) 68 CLT 158
Criminal Procedure Code, 1973 (CrPC) — Section 451, 460, 94Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Mar 1989Allowed
Bhuban Chandra Sahu Vs Govinda Chandra Sahu and Others
Orissa High Court · (1989) 1 OLR 372
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Orissa Land Reforms Act, 1960 — Section 15, 15(7)
High Courts09 Mar 1989Allowed
Govinda Chandra Tripathy and Others Vs The State of Orissa and Others
Orissa High Court · (1989) 68 CLT 9
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 10, 10(2), 11, 12, 13
High Courts09 Mar 1989
Banamali Panda and Others Vs Bharat Chandra Batik and Another
Orissa High Court · (1989) 68 CLT 355
Criminal Procedure Code, 1973 (CrPC) — Section 176, 210, 210(3)
High Courts07 Mar 1989Allowed
Anant Ch. Sahu and Others Vs Dhruba Ch. Padhan (Dead) and Dhedia Padhan and Others
Orissa High Court · AIR 1990 Ori 33
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4
High Courts02 Mar 1989
Madhaba Chandra Sahu Vs Bikartan Das and Others
Orissa High Court · (1989) 68 CLT 117 : (1989) CriLJ 2403
Penal Code, 1860 (IPC) — Section 379, 427, 447