High Courts02 Mar 1989Allowed
Deputy Director, Aviation Research Centre Vs Sambhunath Das and Another
Orissa High Court · (1989) 68 CLT 592
Civil Procedure Code, 1908 (CPC) — Section 2(10), 47Land Acquisition Act, 1894 — Section 18, 3, 4
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,247 of 1,622
High Courts02 Mar 1989Allowed
Orient Paper and Industries Ltd. and Another Vs Union of India (UOI) and Others
Orissa High Court · (1989) 24 ECC 30
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts02 Mar 1989
National Insurance Co. Ltd. Vs Y. Ramadevi and Another
Orissa High Court · (1990) 1 ACC 92 : (1989) ACJ 980 : (1989) 68 CLT 251
Employees Compensation Act, 1923 — Section 30, 4
High Courts01 Mar 1989Dismissed
Bhikari Charan Ojha @ Karu Ojha and Others Vs Ankura Ojha and Others
Orissa High Court · (1989) 68 CLT 528
High Courts01 Mar 1989Dismissed
OSCAR Vs Sales Tax Officer, Assessment Unit and Others
Orissa High Court · (1989) 68 CLT 229
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12, 12(5), 12(8), 14, 14D
High Courts01 Mar 1989
Sri Ramachandra Bania Vs Gourahari Das
Orissa High Court · (1989) 1 OLR 352
Criminal Procedure Code, 1973 (CrPC) — Section 161, 451, 452, 457, 517(4)Penal Code, 1860 (IPC) — Section 379, 408
High Courts01 Mar 1989Allowed
Mohd. Habibullah Ansari Vs State of Orissa
Orissa High Court · (1989) 2 ACC 527 : (1990) ACJ 79 : (1989) 68 CLT 343 : (1989) 2 OCR 274
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Feb 1989Allowed
Madhuchhanda Padhi Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 209
Constitution of India, 1950 — Article 16, 226
High Courts28 Feb 1989
Chanchala Baraj Vs Bishnu Charan Baraj
Orissa High Court · (1989) 68 CLT 7
Dowry Prohibition Act, 1961 — Section 4, 6
High Courts27 Feb 1989Dismissed
Khadal Penthi Vs Hulash Dei and Another
Orissa High Court · AIR 1989 Ori 137 : (1989) 68 CLT 771 : (1989) 67 CLT 767 : (1989) 1 OLR 490
Civil Procedure Code, 1908 (CPC) — Section 151, 9Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24, 34
High Courts27 Feb 1989Dismissed
Samir Snigdha Chandra Vs Pranaya Bhusan Chandra and Others
Orissa High Court · AIR 1989 Ori 185 : (1989) 68 CLT 631 : (1989) 68 CLT 22 : (1989) 1 OLR 513
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 19A(2), Order 9 Rule 13, Order 9 Rule 14
High Courts27 Feb 1989Allowed
Prafulla Kumar Patnaik Vs Regional Transport Authority and Others
Orissa High Court · (1989) 68 CLT 136
Motor Vehicles Act, 1988 — Section 22, 38, 39(1)Orissa Motor Vehicles Taxation Act, 1975 — Section 10, 11, 12, 13, 14
High Courts24 Feb 1989Dismissed
Mohiuddin Khan and Others Vs Nimai Charan Das and Others
Orissa High Court · (1989) 1 OLR 388
Civil Procedure Code, 1908 (CPC) — Section 115Orissa House Rent Control Act, 1967 — Section 10Specific Relief Act, 1963 — Section 6
High Courts24 Feb 1989
The State Vs Gunchu Majhi
Orissa High Court · (1989) CriLJ 1838
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts24 Feb 1989Allowed
Padmalaya Panda Vs Masinath Mohanty
Orissa High Court · AIR 1990 Ori 102 : (1989) 1 OLR 374
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts24 Feb 1989Allowed
State Vs Jaladhar Majhi
Orissa High Court · (1989) 67 CLT 712
Bihar and Orissa Excise Act, 1915 — Section 47, 48Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts22 Feb 1989Allowed
S.V. Narayana Vs Assistant Registrar of Co-operative Societies and Others
Orissa High Court · (1989) 1 OLR 471
High Courts21 Feb 1989Dismissed
Sarat Chandra Dehury Vs Sankirtan Behera
Orissa High Court · (1989) 2 OCR 295
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 203Orissa Grama Panchayat Act, 1964 — Section 115Penal Code, 1860 (IPC) — Section 409, 420
High Courts21 Feb 1989Dismissed
Srustidhar Mohanty Vs The Steel Authority of India Ltd. and Others
Orissa High Court · AIR 1989 Ori 251 : (1989) 1 OLR 402
Arbitration Act, 1940 — Section 11, 28(2), 30, 41