High Courts20 Sept 1988
Prasanta Kumar Dhal Vs State of Orissa
Orissa High Court · (1989) 67 CLT 272
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,255 of 1,622
High Courts20 Sept 1988Allowed
Jhuba Oram and Another Vs State of Orissa
Orissa High Court · (1988) 1 OCR 662
Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
High Courts19 Sept 1988Allowed
State of Orissa Vs Lokanath Patra
Orissa High Court · (1989) 67 CLT 178
Land Acquisition Act, 1894 — Section 28, 34
High Courts19 Sept 1988Allowed
Siba Prasad Jena Vs Ganeswar Khanda
Orissa High Court · (1989) 67 CLT 330
Bankers Books Evidence Act, 1891 — Section 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 105
High Courts19 Sept 1988
Razak Rice and Oil Mills Vs Bharat Narayan Patnaik, Food Inspector, Berhampur Municipality and Another
Orissa High Court · (1989) CriLJ 648
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 448, 465Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16A
High Courts19 Sept 1988Allowed
Laxmidhar Sahu Vs State of Orissa
Orissa High Court · (1989) 67 CLT 77
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 9(1)
High Courts19 Sept 1988
Ramavatar Chanania Vs State of Orissa
Orissa High Court · (1989) 67 CLT 130 : (1989) CriLJ 1544
Essential Commodities Act, 1955 — Section 6C, 7
High Courts16 Sept 1988
State of Orissa Vs Dubuga Tubud
Orissa High Court · (1989) CriLJ 1566
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 21, 302
High Courts14 Sept 1988
K. Ramamurty Patro and Others Vs Sub-Divisional Officer and Others
Orissa High Court · (1989) 67 CLT 44 : (1989) CriLJ 1036 : (1989) 2 OCR 202 : (1988) 1 OCR 665
Bonded Labour System Abolition Act, 1976 — Section 16, 2, 21, 22, 4Constitution of India, 1950 — Article 23
High Courts14 Sept 1988Allowed
Rajendra Pradhan Vs State of Orissa
Orissa High Court · (1989) 67 CLT 150
Indian Medicine Central Council Act, 1970 — Section 17(4)Penal Code, 1860 (IPC) — Section 321, 323, 329, 416, 419
High Courts13 Sept 1988
Ch. Bhaskar Patra Vs State of Orissa
Orissa High Court · (1989) CriLJ 516 : (1989) 2 OCR 63
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Sept 1988
Braja Gopal Bhuyan Vs State of Orissa
Orissa High Court · (1989) CriLJ 1653
Penal Code, 1860 (IPC) — Section 409, 467, 471, 477APrevention of Corruption Act, 1988 — Section 5, 6
High Courts13 Sept 1988
Bidhan Bisoi Vs State of Orissa
Orissa High Court · (1989) CriLJ 1038 : (1989) 2 OCR 28
Criminal Procedure Code, 1973 (CrPC) — Section 29, 30, 33Penal Code, 1860 (IPC) — Section 320, 323, 324, 326, 406
High Courts13 Sept 1988
Land Acquisition Officer, Ganjam Vs Ch. Parsuram and Others
Orissa High Court · AIR 1990 Ori 13
Land Acquisition Act, 1894 — Section 23, 28, 4(1)
High Courts12 Sept 1988
Krushna Charan Mohanty Vs State of Orissa
Orissa High Court · (1988) 66 CLT 816 : (1989) CriLJ 1025 : (1988) 1 OCR 630
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Penal Code, 1860 (IPC) — Section 323, 379, 427, 436
High Courts09 Sept 1988Dismissed
Shri Harekrushna Satapathy and Another Vs Shri Maheswar Sahu and Another
Orissa High Court · (1988) 1 OCR 726
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 202, 482Penal Code, 1860 (IPC) — Section 323, 325, 342
High Courts09 Sept 1988Dismissed
Hrushikesh Panda Vs Union of India (UOI)
Orissa High Court · (1989) 20 ECC 73 : (1992) 61 ELT 591
Central Excise Rules, 1944 — Rule 225Central Excises and Salt Act, 1944 — Section 9(1)
High Courts09 Sept 1988Allowed
Jayakrushna Das Vs State of Orissa
Orissa High Court · (1988) 1 OCR 659
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 317Penal Code, 1860 (IPC) — Section 406
High Courts09 Sept 1988
Anujaram Parhi Vs State of Orissa
Orissa High Court · (1988) 66 CLT 841 : (1989) CriLJ 447
High Courts09 Sept 1988Allowed
Subash Ch. Das and Others Vs Kanheilal Khandelwalla and Others
Orissa High Court · (1989) 1 OLR 150
Evidence Act, 1872 — Section 32