High Courts27 Jan 1989Allowed
Shyambai Patel Vs Sauki Patel
Orissa High Court · (1989) 67 CLT 414 : (1990) 1 DMC 143
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,249 of 1,622
High Courts27 Jan 1989Allowed
Govinda Das Panda Vs State of Orissa
Orissa High Court · (1989) 67 CLT 501
Criminal Procedure Code, 1973 (CrPC) — Section 164, 319Penal Code, 1860 (IPC) — Section 143, 34, 384, 427, 504
High Courts25 Jan 1989
The District Manager, Food Corporation of India Vs Jayashankar Mund and Another
Orissa High Court · (1989) 67 CLT 426 : (1989) CriLJ 1578 : (1989) 2 OCR 112
Criminal Procedure Code, 1973 (CrPC) — Section 11, 173, 190, 200, 202Penal Code, 1860 (IPC) — Section 363, 406, 409, 494, 498
High Courts25 Jan 1989Allowed
Asruf Ali and Others Vs The State of Orissa
Orissa High Court · (1989) 67 CLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2)Evidence Act, 1872 — Section 32Explosives Act, 1884 — Section 5
High Courts24 Jan 1989Dismissed
N.D. Samant (after him) Satyabhama Debi and Others Vs Kumari Jayashree Roy and Others
Orissa High Court · (1989) 67 CLT 537
Evidence Act, 1872 — Section 59, 63, 67Succession Act, 1925 — Section 278, 283(1), 284(1), 295, 299
High Courts24 Jan 1989Allowed
Mangala Primary Fisherman Co-operative Society Limited Vs Balabhadrapur Grama Panchayat and Others
Orissa High Court · (1989) 67 CLT 581
Constitution of India, 1950 — Article 226Orissa General Clauses Act, 1937 — Section 9Orissa Grama Panchayat Act, 1964 — Section 147
High Courts24 Jan 1989Allowed
Samir Chandra Guha and Another Vs K. Pradhan and Another
Orissa High Court · (1989) 2 OCR 692
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3), 202, 203Penal Code, 1860 (IPC) — Section 323, 34
High Courts23 Jan 1989
Vysyaraju Badri Narayan Murty Raju Vs Member Board of Revenue and Others
Orissa High Court · (1989) 67 CLT 576
Civil Procedure Code, 1908 (CPC) — Section 151Orissa Land Reforms Act, 1960 — Section 36A, 42, 59(2)
High Courts23 Jan 1989Dismissed
Arjuna Rana Vs Akbar Tanty and Others
Orissa High Court · (1989) 67 CLT 403
Penal Code, 1860 (IPC) — Section 34, 379Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts23 Jan 1989
Orient Paper and Industries Ltd. Vs Orissa State Electricity Board
Orissa High Court · (1989) 67 CLT 693 : (1989) 67 CLT 601 : (1989) 42 ELT 552
Central Excises and Salt Act, 1944 — Section 2, 3Constitution of India, 1950 — Article 226, 366(12)Electricity (Supply) Act, 1948 — Section 49, 49A, 59
High Courts23 Jan 1989Dismissed
Krushna Chandra Padhan and Another Vs Kausalya Bewa
Orissa High Court · (1989) 67 CLT 559
Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4
High Courts19 Jan 1989Dismissed
Pramoda Chandra Panda Vs Ajaya Kumar Sahoo and Others
Orissa High Court · AIR 1989 Ori 260 : (1989) 67 CLT 761
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts19 Jan 1989Dismissed
Laxmi Barik Vs State of Orissa
Orissa High Court · (1989) 1 OLR 230
Constitution of India, 1950 — Article 13, 132, 133, 134, 134A
High Courts16 Jan 1989Dismissed
Narasingha Mishra Vs State and Another
Orissa High Court · (1989) 67 CLT 486
Criminal Procedure Code, 1973 (CrPC) — Section 87Essential Commodities Act, 1955 — Section 7
High Courts13 Jan 1989Dismissed
Kailash Chandra Rout Vs State of Orissa and Another
Orissa High Court · (1989) 67 CLT 665
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 3, 3(2), 3(4), 8
High Courts13 Jan 1989
Shri Laxmi Trading Co. and Another Vs The Additional District Magistrate (Civil Supplies Section) and Another
Orissa High Court · (1989) CriLJ 659
Constitution of India, 1950 — Article 254Essential Commodities Act, 1955 — Section 10C, 3, 4, 6A, 7
High Courts13 Jan 1989Allowed
Premananda Das Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 548
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 22, 38B, 8, 8(1)
High Courts12 Jan 1989Allowed
Sk. Abdul Hamid and Another Vs The Land Acquisition Collector, Balasore and Another
Orissa High Court · AIR 1989 Ori 255 : (1989) 67 CLT 659
Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A
High Courts11 Jan 1989Allowed
Rajendra Prasad Jena and Others Vs Orissa State Electricity Board and Others
Orissa High Court · (1989) 67 CLT 525 : (1993) 3 LLJ 724 : (1989) 1 OLR 241
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts11 Jan 1989Dismissed
Puri Hotel Vs Commercial Tax Officer and Another
Orissa High Court · (1990) 76 STC 43
Orissa Sales Tax Act, 1947 — Section 12(5)