High Courts22 Aug 1988Allowed
Pitambar Biswal and Others Vs Bipra Chandra Rout
Orissa High Court · (1988) 1 OCR 566
Criminal Procedure Code, 1973 (CrPC) — Section 360(1), 361, 369(1)Penal Code, 1860 (IPC) — Section 426
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,257 of 1,622
High Courts22 Aug 1988Allowed
Bimbadhar Senapati and Another Vs State of Orissa
Orissa High Court · (1988) 1 OCR 590
Penal Code, 1860 (IPC) — Section 34, 379
High Courts22 Aug 1988
Dr. Kumudini Padhi Vs Prasanta Kumar Mandal
Orissa High Court · (1989) CriLJ 1861
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Penal Code, 1860 (IPC) — Section 363
High Courts19 Aug 1988
Smt. Ahalya Nayak and Others Vs State of Orissa
Orissa High Court · (1988) 66 CLT 688
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 13, 18A, 27, 28Foreign Exchange Regulation Act, 1947 — Section 23C
High Courts18 Aug 1988
Chagali Sahu Vs State of Orissa
Orissa High Court · (1989) CriLJ 1172 : (1988) 1 OCR 573
Criminal Procedure Code, 1973 (CrPC) — Section 303Penal Code, 1860 (IPC) — Section 325, 394, 451, 457
High Courts18 Aug 1988Dismissed
Anantaram Patnaik Vs State of Orissa
Orissa High Court · (1988) 1 OCR 464
Criminal Procedure Code, 1973 (CrPC) — Section 456, 456(1), 522(1)Penal Code, 1860 (IPC) — Section 441, 448, 488
High Courts18 Aug 1988Allowed
Nillu alias Prasanta Kumar Pattojoshy Vs State of Orissa
Orissa High Court · (1988) 1 OCR 558
Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 112, 113, 114
High Courts17 Aug 1988
Gopal Chandra Sahu and Gopal Sahu Vs Choudhury Behera and Others
Orissa High Court · (1989) CriLJ 1616
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts17 Aug 1988
Sekh Gunny Vs The State
Orissa High Court · (1989) CriLJ 1622
Criminal Procedure Code, 1973 (CrPC) — Section 364Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts16 Aug 1988Dismissed
Anantaram Patnaik Vs State of Orissa
Orissa High Court · (1989) 67 CLT 258
Criminal Procedure Code, 1973 (CrPC) — Section 456, 456(1), 522(1)Penal Code, 1860 (IPC) — Section 441, 448
High Courts16 Aug 1988Allowed
Hindustan Cycle Store and Others Vs State of Orissa
Orissa High Court · (1988) 66 CLT 696
Essential Commodities (Special Provisions) Act, 1981 — Section 12AA(1)Essential Commodities Act, 1955 — Section 10, 11, 12A, 12AA, 3Penal Code, 1860 (IPC) — Section 21
High Courts12 Aug 1988Allowed
Md. Kharilur Rahaman Vs State of Orissa and Another
Orissa High Court · (1988) 1 OCR 687
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 506
High Courts12 Aug 1988Allowed
Sauri Prasad Patnaik Vs The State of Orissa
Orissa High Court · (1988) 1 OCR 599
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 341, 441, 448, 504, 506
High Courts12 Aug 1988Dismissed
Banabihari Tripathy Vs Registrar of Co-operative Societies and Another
Orissa High Court · AIR 1989 Ori 31 : (1989) 67 CLT 5 : (1989) 66 CompCas 534
Constitution of India, 1950 — Article 12, 226
High Courts12 Aug 1988
Md. Khalilur Rahaman Vs State of Orissa and Another
Orissa High Court · (1989) CriLJ 1845
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 506
High Courts11 Aug 1988Allowed
Jyoshna Alankar Bhandar and Another Vs State of Orissa
Orissa High Court · (1989) 67 CLT 170 : (1989) 66 CompCas 23 : (1988) 18 ECC 269 : (1989) 23 ECR 291 : (1989) 40 ELT 326
Gold (Control) Act, 1968 — Section 33, 85(1), 98B
High Courts10 Aug 1988Allowed
Prashanta Kumar Chakra Vs Council of Higher Secondary Education, Orissa
Orissa High Court · AIR 1989 Ori 179
Constitution of India, 1950 — Article 14, 226
High Courts09 Aug 1988Dismissed
Bhagaban Panigrahi Vs The State
Orissa High Court · (1988) 66 CLT 797
Penal Code, 1860 (IPC) — Section 361, 366, 366A
High Courts09 Aug 1988Dismissed
Nabin Chandra Narayan Das Vs Dhenkanal Municipality and Another
Orissa High Court · AIR 1989 Ori 76 : (1988) 66 CLT 515 : (1989) 74 STC 296
Orissa Municipal Act, 1950 — Section 131(1)
High Courts09 Aug 1988
Janaki Ballav Patnaik Vs Bennett Coleman and Co. Ltd. and Others
Orissa High Court · AIR 1989 Ori 216
Civil Procedure Code, 1908 (CPC) — Section 153BConstitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 327