High Courts13 Oct 1988
Jula Minz Vs Kemet Minz
Orissa High Court · (1988) 1 OCR 564
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,254 of 1,622
High Courts13 Oct 1988Allowed
Chanchala Dalbehera Vs Taranisen Dalbebera
Orissa High Court · (1989) 67 CLT 382
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Oct 1988Dismissed
Suvendu Kumar Parida Vs Sambalpur University
Orissa High Court · AIR 1989 Ori 194 : (1989) 1 OLR 20
Constitution of India, 1950 — Article 226
High Courts13 Oct 1988Dismissed
Radhanath Mohanty Vs Krupasindhu Mishra and Another
Orissa High Court · (1989) 1 OLR 17
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 338, 439(4), 448
High Courts13 Oct 1988Allowed
Basanta Kumar Mohanty Vs Utkal University and Others
Orissa High Court · AIR 1990 Ori 10 : (1989) 67 CLT 199
Evidence Act, 1872 — Section 115
High Courts07 Oct 1988Allowed
Gangadhar Paikray Vs Balaram Balabantaray and Others
Orissa High Court · (1989) 67 CLT 193
Criminal Procedure Code, 1973 (CrPC) — Section 428, 436, 437, 438, 439Explosives Act, 1884 — Section 5(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 326
High Courts07 Oct 1988Allowed
Siwaparasad Agarwal Vs State of Orissa
Orissa High Court · (1989) 67 CLT 225
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7
High Courts07 Oct 1988Dismissed
Madhusudan Mohapatra Vs State of Orissa
Orissa High Court · (1989) 2 OCR 168
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Essential Commodities Act, 1955 — Section 7
High Courts07 Oct 1988Allowed
Siwaprasad Agarwal Vs State of Orissa
Orissa High Court · (1989) 2 OCR 196
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7
High Courts05 Oct 1988
Kirtan Das and Another Vs Sayed Usman and Others
Orissa High Court · (1989) 67 CLT 167
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Orissa House Rent Control Act, 1967 — Section 16
High Courts05 Oct 1988
Sri. Pramod Kumar Rout Vs State of Orissa and Others
Orissa High Court · (1989) 67 CLT 136
Constitution of India, 1950 — Article 14, 16, 29(2)
High Courts30 Sept 1988Dismissed
Braja Kishore Mangaraj Vs State of Orissa
Orissa High Court · (1989) 67 CLT 821
Criminal Procedure Code, 1973 (CrPC) — Section 161, 331Penal Code, 1860 (IPC) — Section 349, 350, 351, 352, 353
High Courts28 Sept 1988Dismissed
Bijay Kumar Agalwalla and Another Vs Durgabai Sharma and Another
Orissa High Court · (1989) 67 CLT 408
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 151
High Courts27 Sept 1988
Duryodhan Mallik and Another Vs The State
Orissa High Court · (1989) CriLJ 1514
Penal Code, 1860 (IPC) — Section 324, 326, 34
High Courts23 Sept 1988Allowed
Chandra Sekhar Rath Vs The Collector Ors.
Orissa High Court · (1989) 67 CLT 493
Orissa Estates Abolition (Amendment) Act, 1974 — Section 39, 6, 7, 8(1)Orissa Hindu Religious Endowments Act, 1951 — Section 19Orissa Land Reforms Act, 1960 — Section 67
High Courts23 Sept 1988
K.C. Jena Vs The Secretary, R.T.A. and Others The Regional Transport Authority Vs Kahnu Charan Jena and Another
Orissa High Court · (1989) 67 CLT 186
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 57(3), 58(2), 62, 68C, 68D(2)
High Courts23 Sept 1988Dismissed
Shyama Sundar Mohapatra and Others Vs Sri Chidananda Sen and Another
Orissa High Court · (1989) 67 CLT 229
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 17(1), Order 41 Rule 22, Order 41 Rule 23, Order 41 Rule 4Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1967 — Section 12, 12(1), 13(2), 21, 5
High Courts21 Sept 1988Allowed
Mayadhar Rout Vs The State of Orissa and Another
Orissa High Court · (1989) 67 CLT 93
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188, 195(1)Penal Code, 1860 (IPC) — Section 188
High Courts21 Sept 1988
Madhab Chandra Panda and Another Vs Bishnu Charan Routrai
Orissa High Court · (1989) 2 OCR 37
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 379, 427
High Courts20 Sept 1988Allowed
Sarat Kumar Mohapatra Vs State of Orissa
Orissa High Court · (1989) 67 CLT 35
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 191(1), 250Penal Code, 1860 (IPC) — Section 160