High Courts09 Sept 1988Dismissed
State of Orissa Vs Nirupama Panda
Orissa High Court · (1989) 67 CLT 219
Penal Code, 1860 (IPC) — Section 302, 376
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,256 of 1,622
High Courts07 Sept 1988Allowed
Gopal Krishna Routa and Others Vs State of Orissa and Another
Orissa High Court · (1989) 2 OCR 123
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 210(1), 320, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts06 Sept 1988Dismissed
New India Assurance Company Ltd. Vs Ratnabala Mahapatra and Others
Orissa High Court · (1989) 67 CLT 155
Motor Vehicles Act, 1988 — Section 110D, 95, 95(2)
High Courts03 Sept 1988Allowed
Manmath Nath Barik Vs State of Orissa
Orissa High Court · (1988) 1 OCR 685
Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts03 Sept 1988
Nityananda Pasayat Vs The State
Orissa High Court · (1989) CriLJ 1547
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 102, 147, 148, 149, 302
High Courts03 Sept 1988Allowed
Pranakrushna and Others Vs Umakanta Panda and Others
Orissa High Court · AIR 1989 Ori 148 : (1988) 66 CLT 802
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 64Transfer of Property Act, 1882 — Section 52
High Courts03 Sept 1988Dismissed
Padmanabha Padhi Vs State of Orissa
Orissa High Court · (1989) 67 CLT 96
Criminal Procedure Code, 1973 (CrPC) — Section 18, 360Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 101, 106
High Courts03 Sept 1988Allowed
Gopi Bhusan Dey and Others Vs Subash Chandra Maharana and Others
Orissa High Court · (1989) 1 OLR 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Limitation Act, 1963 — Article 129, 3
High Courts31 Aug 1988
Anusuya Rath and Another Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 1 : (1988) 66 CLT 774
Constitution of India, 1950 — Article 14Orissa Land Reforms Act, 1960 — Section 37
High Courts30 Aug 1988Dismissed
Branch Manager, State Bank of India, Puri Branch Vs Satyaban Pathal and Others
Orissa High Court · AIR 1989 Ori 236 : (1991) 71 CompCas 251
Succession Act, 1925 — Section 212(2), 214(2), 370, 371, 372
High Courts30 Aug 1988Allowed
A.B. Barman and Another Vs State of Orissa and Another
Orissa High Court · (1989) 2 OCR 337
Criminal Procedure Code, 1973 (CrPC) — Section 202, 465, 482Penal Code, 1860 (IPC) — Section 294, 304, 323, 354, 506
High Courts30 Aug 1988
Haladhara Karji Vs Dileswar Subudhi
Orissa High Court · (1989) CriLJ 629 : (1989) 1 OLR 3
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 197, 417, 511
High Courts29 Aug 1988Allowed
Indumati Dibya Vs Sashimani Dibya and Others Sashimani Dibya and Others Vs Indumati Dibya
Orissa High Court · (1989) 1 OLR 94
Transfer of Property Act, 1882 — Section 45
High Courts29 Aug 1988Allowed
Bhabani Kinkar Mohapatra and Others Vs State of Orissa
Orissa High Court · (1989) 67 CLT 25
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 190, 190(1)Penal Code, 1860 (IPC) — Section 134, 323, 509
High Courts29 Aug 1988
Bhagaban Sahu Vs State of Orissa
Orissa High Court · (1989) 67 CLT 207 : (1988) 66 CLT 560 : (1989) CriLJ 556 : (1988) 1 OCR 433
Criminal Procedure Code, 1973 (CrPC) — Section 376Penal Code, 1860 (IPC) — Section 471Prevention of Corruption Act, 1988 — Section 5, 6
High Courts29 Aug 1988Dismissed
Umesh Chandra Das Vs State of Orissa
Orissa High Court · (1989) 2 OCR 191
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
High Courts29 Aug 1988
Lalit Kishore Das Vs Gadadhar Jena and Another
Orissa High Court · (1989) CriLJ 1664 : (1989) 2 OCR 209
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Aug 1988Allowed
Lalitmohan Panigrabi and Others Vs Mayadhar Samarath
Orissa High Court · (1989) 67 CLT 147
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 202Penal Code, 1860 (IPC) — Section 342
High Courts23 Aug 1988Allowed
Prafulla Chandra Das Vs Revenue Divisional Commissioner (Central Division) and Others
Orissa High Court · (1989) 67 CLT 85
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 384Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 10, 14, 17, 17(2), 5(1)
High Courts23 Aug 1988Allowed
Kali Charan Gouda Vs Bhubaneswar Moharatha and Others
Orissa High Court · (1988) 1 OCR 732
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)