High Courts30 Nov 1988
Narayan Sahoo Vs District Magistrate and Others
Orissa High Court · (1989) 1 OLR 101
Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3Constitution of India, 1950 — Article 22(5)
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,252 of 1,622
High Courts29 Nov 1988
Tata Refractories Limited and Another Vs Nrupamani Ping and Another
Orissa High Court · (1989) 67 CLT 385 : (1993) 3 LLJ 824
Industrial Disputes Act, 1947 — Section 33, 33(2), 33A
High Courts29 Nov 1988
Bhabendra Dwibedi Vs Pravakar Mishra and Others
Orissa High Court · (1989) CriLJ 1841
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173, 210, 378Penal Code, 1860 (IPC) — Section 323, 426, 447
High Courts28 Nov 1988Dismissed
Padarbinda Bhuyan Vs State Bank of India and Others
Orissa High Court · (1989) 68 CLT 492
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts28 Nov 1988Dismissed
Padarbinda Bhuyan Vs State Bank of india and Others
Orissa High Court · (1989) 67 CLT 470
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts26 Nov 1988Allowed
Nrusingha Charan Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (1989) 67 CLT 324
Constitution of India, 1950 — Article 12, 14, 32, 38
High Courts26 Nov 1988Allowed
Jadumani Satapathy and Others Vs Chief Engineer, Minor Irrigation Orissa and Another
Orissa High Court · (1989) 1 OLR 557
High Courts25 Nov 1988Allowed
Laxmidhar Swain and Another Vs State of Odissa and Others
Orissa High Court · (1989) 67 CLT 283
Bihar and Orissa Excise Act, 1915 — Section 5Orissa Excise (Mohua Flowers) Rules, 1976 — Rule 10, 11, 3, 6, 7
High Courts25 Nov 1988Dismissed
State Vs Narasingh Charan Satpathy
Orissa High Court · (1989) 1 OLR 62
Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 113, 307, 376, 465
High Courts25 Nov 1988Dismissed
Gaurahari Dash and Another Vs Inspector of Schools, Mayurbhanj Education and Others
Orissa High Court · (1989) 67 CLT 396
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Schools) Rules, 1980 — Rule 2(1), 3(3), 4, 4(1), 6Orissa Education Act, 1969 — Section 27(4), 4(1), 7
High Courts24 Nov 1988
Jamu Majhi Vs The State
Orissa High Court · (1989) 68 CLT 58 : (1989) CriLJ 753
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Nov 1988Allowed
Dr. Annada Prasad Pattnaik Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 130 : (1989) 67 CLT 318
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 182, 4
High Courts18 Nov 1988Allowed
The Managing Committee of Gangapur High School Vs The Presiding Officer, Orissa State Education Tribunal and Another
Orissa High Court · (1989) 67 CLT 39
Orissa Education Act, 1969 — Section 10A(3), 10A(l), 24A, 24A(4), 3
High Courts17 Nov 1988Dismissed
East India Engineering Company Vs Orissa State Electricity Board and Another
Orissa High Court · (1989) 67 CLT 444
Electricity (Supply) Act, 1948 — Section 49, 59
High Courts17 Nov 1988Allowed
Andhra Bank, Bhanjanagar Vs Susanta Kumar Mishra
Orissa High Court · AIR 1989 Ori 168 : (1989) 67 CLT 214
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Nov 1988Dismissed
Sagarmull Parekh and Another Vs Gangaram Chhapolia
Orissa High Court · (1989) 2 OCR 176
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 415, 420
High Courts17 Nov 1988Dismissed
Arjuna Prusty Vs Hama Barik and Others
Orissa High Court · (1989) 67 CLT 571
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts16 Nov 1988Allowed
Krishna Chandra Pallai Vs Union of India (UOI) and Others
Orissa High Court · (1989) 2 OLR 163
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 46, 46(2), 49
High Courts16 Nov 1988Allowed
Emil Soren Vs State of Orissa
Orissa High Court · (1989) 67 CLT 334
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34
High Courts15 Nov 1988Dismissed
Chandan Chakravarty and etc. Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · AIR 1989 Ori 125
Constitution of India, 1950 — Article 226Orissa Higher Secondary Education Regulations, 1982 — Regulation 77