High Courts20 Feb 1989Allowed
Ahalya Devi Vs Kumar Rout and Others
Orissa High Court · (1989) 68 CLT 713
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 42 Rule 1, 100(3)Orissa Money Lenders Act, 1939 — Section 17, 17(1)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,248 of 1,622
High Courts20 Feb 1989Allowed
P. Bhaskar Rao and Others Vs Nivedak, Anchalik Bhoodan Yagna Samiti and Others
Orissa High Court · (1989) 67 CLT 632
Orissa Bhoodan and Gramdan Act, 1970 — Section 26BOrissa Bhoodan Yagna (Amendment) Act, 1956 — Section 6, 7, 9Orissa Bhoodan Yagna (Amendment) Act, 1961 — Section 4
High Courts20 Feb 1989Dismissed
Managing Committee of Jugal Kishore High School Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 800
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(1), 3(2), 3(6), 4, 6(1)Orissa Education Act, 1969 — Section 27
High Courts17 Feb 1989Allowed
Ambika Prasad Mohanty and etc. Vs Orissa Engineering College and Another, etc.
Orissa High Court · AIR 1989 Ori 173 : (1989) 68 CLT 65 : (1989) 1 OLR 440
Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 115
High Courts15 Feb 1989Dismissed
New India Assurance Co. Ltd. Vs Netrananda Kandi and Others
Orissa High Court · (1990) 1 ACC 640 : (1989) ACJ 994 : (1991) 71 CompCas 580
Motor Vehicles Act, 1939 — Section 95
High Courts14 Feb 1989Dismissed
The Managing Director and Another Vs Natabar Mohanty and Another
Orissa High Court · AIR 1989 Ori 189 : (1989) 67 CLT 790 : (1989) 2 OLR 41
Arbitration Act, 1940 — Section 41AConstitution of India, 1950 — Article 12
High Courts14 Feb 1989Allowed
Yernagula Kamaraju alias Y. Kamaraju and Others Vs Manda Dandasi
Orissa High Court · (1989) 67 CLT 615
Orissa Debt Relief Act, 1980 — Section 2, 3Orissa General Clauses Act, 1937 — Section 2(33)
High Courts14 Feb 1989Dismissed
State of Orissa Vs Sarat Chandra Padhi
Orissa High Court · (1989) 67 CLT 625
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(3)Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts14 Feb 1989Allowed
Kasinath Mohapatra Vs Annapurna Panda ' Mohapatra
Orissa High Court · (1989) 67 CLT 644 : (1990) 1 DMC 335 : (1989) 2 OCR 155
Criminal Procedure Code, 1973 (CrPC) — Section 126(2), 66
High Courts13 Feb 1989Allowed
Nityananda Jena Vs Land Acquisition Officer
Orissa High Court · (1989) 1 OLR 263
Land Acquisition Act, 1894 — Section 18, 4(1), 54, 6
High Courts13 Feb 1989Allowed
Bhajana Sahu Vs State of Orissa
Orissa High Court · (1989) 67 CLT 620
Bihar and Orissa Excise Act, 1915 — Section 47, 55Opium Act, 1878 — Section 9
High Courts09 Feb 1989
Bijaya Kumar Ram Vs The State
Orissa High Court · (1989) 67 CLT 531 : (1989) CriLJ 1613
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2
High Courts07 Feb 1989
Purna Chandra Digal Vs Sila Digal ' Tube Digal and Another
Orissa High Court · (1989) 2 OCR 142
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 126, 126(2), 127(2)
High Courts07 Feb 1989
Puma Chandra Digal Vs Sila Digal ' Tubo Digal and Another
Orissa High Court · (1989) 67 CLT 515
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 126, 126(2), 127(2)Hindu Marriage Act, 1955 — Section 11, 5, 9
High Courts02 Feb 1989Allowed
Binay Kumar Das Vs Sunil Kumar Patra and Others
Orissa High Court · AIR 1989 Ori 156 : (1989) 68 CLT 113
Civil Procedure Code, 1908 (CPC) — Section 11Orissa House Rent Control Act, 1958 — Section 13
High Courts02 Feb 1989Dismissed
Sagarmal Panch Vs Chief Judicial Magistrate, Puri and Others
Orissa High Court · AIR 1989 Ori 158 : (1989) 68 CLT 82
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 144Orissa House Rent Control Act, 1967 — Section 10, 13, 27, 5, 7Orissa House Rent Control Rules, 1968 — Rule 13
High Courts01 Feb 1989Dismissed
Sri Sankar Moharana Vs Circle Inspector of Schools and Others
Orissa High Court · (1989) 1 OLR 281
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 4, 4(1), 4(3), 5, 5(1)
High Courts01 Feb 1989Allowed
Smt. Rajani Sarangi Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 529
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 402, 403
High Courts31 Jan 1989Allowed
Subal Kumar Dey Vs Purna Chandra Giri and Others
Orissa High Court · AIR 1989 Ori 214
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 3, Order 39 Rule 7, 151
High Courts30 Jan 1989
Rabindra Kumar Mahalick Vs State of Orissa
Orissa High Court · (1989) 68 CLT 29 : (1989) CriLJ 2020
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 408