COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,251 of 1,622

High Courts14 Dec 1988Allowed

Ananta Charan Tripathy Vs State of Orissa and Others

Orissa High Court · (1989) 67 CLT 377

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20, 21(1), 21(2), 24Orissa Education Act, 1969 — Section 3

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High Courts13 Dec 1988Allowed

Markus Bilung Vs State of Orissa

Orissa High Court · (1989) 2 OCR 171

Criminal Procedure Code, 1973 (CrPC) — Section 304Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts12 Dec 1988Allowed

Keshaba Jena Vs Pradipta Kishore Das and Others

Orissa High Court · (1989) 2 OCR 60

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 203

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High Courts12 Dec 1988

Bhagabat Das and Others Vs State of Orissa

Orissa High Court · (1989) 67 CLT 674 : (1989) CriLJ 640

Criminal Procedure Code, 1973 (CrPC) — Section 107, 215, 464Penal Code, 1860 (IPC) — Section 123, 323, 325, 342

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High Courts09 Dec 1988Dismissed

Babaji Charan Das and Another Vs Pravakar Bal and Others

Orissa High Court · (1989) 67 CLT 304

Criminal Procedure Code, 1973 (CrPC) — Section 311Orissa Land Reforms Act, 1960 — Section 59(2)

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High Courts09 Dec 1988Dismissed

Babaji Charan Das and Another Vs Pravakar Sal and Others

Orissa High Court · (1989) 2 OCR 52

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 311Orissa Land Reforms Act, 1960 — Section 59(2)

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High Courts08 Dec 1988Allowed

Purushottam Dash and Others Vs Bhaskar Dash

Orissa High Court · (1989) 1 OLR 78

Criminal Procedure Code, 1973 (CrPC) — Section 107, 202

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High Courts08 Dec 1988Dismissed

Dandapani Patro Vs Collector and District Magistrate and Others

Orissa High Court · (1989) 67 CLT 507

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3(2), 3(3), 3(4)

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High Courts08 Dec 1988

Sardar Singh Vs Haridas Mohananda and Another

Orissa High Court · (1989) 1 ACC 421

Employees Compensation Act, 1923 — Section 2, 30

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High Courts07 Dec 1988Allowed

Ataka Dhobala Vs State of Orissa

Orissa High Court · (1989) 1 OLR 106

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 102, 120, 201, 302

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High Courts07 Dec 1988

Benudhar Mohanty and Others Vs State of Orissa

Orissa High Court · (1989) 2 OCR 41

Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(2), 173(5), 173(8)

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High Courts06 Dec 1988

Smt. Laxmi Dei Vs Bhabesh Chandra Mohanty and Another

Orissa High Court · (1989) 2 OCR 354

Penal Code, 1860 (IPC) — Section 426, 447, 506

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High Courts06 Dec 1988Allowed

Laxminarayan Mohapatra Vs Karunakar Das

Orissa High Court · (1989) 1 OLR 163

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High Courts05 Dec 1988Dismissed

Pragati Salt Production and Sales Co-operative Society Ltd. Vs Union of India (UOI) and Others

Orissa High Court · (1989) 1 OLR 207

Constitution of India, 1950 — Article 14

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High Courts03 Dec 1988Dismissed

Bisandayal Agarwalla Vs Nandakishore Goenka and Others

Orissa High Court · (1989) 67 CLT 417

Orissa House Rent Control Act, 1967 — Section 2(4), 7(4)

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High Courts03 Dec 1988Allowed

S.M.N. Abdi Vs Bennett Coleman and Co. Ltd. and Others

Orissa High Court · (1989) 1 OLR 165

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High Courts03 Dec 1988Allowed

The Governing Body Vs Berhampur University and Others Principal, Post Graduate Centre for Management Studies, Sanjay Memorial Institute of Technology Vs Berhampur University

Orissa High Court · (1989) 1 OLR 232

Berhampur University Act, 1966 — Section 17, 18Constitution of India, 1950 — Article 226

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High Courts03 Dec 1988Allowed

The Governing Body Vs Berhampur University and Others

Orissa High Court · (1989) 67 CLT 476

Berhampur University Act, 1966 — Section 17, 18Constitution of India, 1950 — Article 226

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High Courts03 Dec 1988Dismissed

Bennet Coleman and Co. Ltd. and Another Vs Janaki Ballav Patnaik and Others

Orissa High Court · (1989) 1 OLR 197

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 43 Rule 1, 115Limitation Act, 1963 — Section 14, 5

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High Courts02 Dec 1988Allowed

Ramesh Chandra Das Vs State of Orissa and Others

Orissa High Court · (1969) 67 CLT 235

Constitution of India, 1950 — Article 226, 235, 309Orissa Service Code, 1939 — Rule 71(2), 78

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