High Courts05 Jul 1988
Kouta Markandeyulu Vs Republic of India and Another
Orissa High Court · (1989) CriLJ 238
Criminal Procedure Code, 1973 (CrPC) — Section 311Prevention of Corruption Act, 1988 — Section 5, 6
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,260 of 1,622
High Courts05 Jul 1988Dismissed
Promoda Kumar Sahu and Others Vs Baidyanath Mishra and Others
Orissa High Court · (1988) 66 CLT 432
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 17, 18(2), 21, 32(2), 90
High Courts05 Jul 1988Dismissed
Mahendra Vs State of Orissa and Others
Orissa High Court · (1988) 66 CLT 541
Orissa Land Reforms (Amendment) Act, 1973 — Section 37A, 37B, 40, 43, 45
High Courts01 Jul 1988Dismissed
M. Satyanarayana Vs Orissa State Warehousing Corporation and Others
Orissa High Court · (1994) 3 LLJ 653
Constitution of India, 1950 — Article 227
High Courts01 Jul 1988
Laxmidhar Swain and Others Vs State of Orissa
Orissa High Court · (1988) 1 OCR 338
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 23
High Courts29 Jun 1988Allowed
Kamalu Bada Nayak Vs State of Orissa
Orissa High Court · (1988) 1 OCR 298
Criminal Procedure Code, 1973 (CrPC) — Section 446, 482
High Courts29 Jun 1988Allowed
Sanat Kumar Pattanaik Vs Biswadev Pattanaik and Others
Orissa High Court · (1988) 66 CLT 485
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21
High Courts29 Jun 1988Allowed
Rasananda Behera and Others Vs Bichhanda Sahu
Orissa High Court · (1988) 1 OCR 303
High Courts28 Jun 1988Allowed
Bijoy Kumar Mishra Vs State of Orissa
Orissa High Court · (1988) 1 OCR 306
Weights and Measures Act, 1958 — Section 36
High Courts28 Jun 1988
Tukuna alias Satyajit Panda Vs State of Orissa and Others
Orissa High Court · (1989) CriLJ 364
National Security Act, 1980 — Section 3, 8Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 385
High Courts28 Jun 1988
Bhaga Gouda ' Vainra Vs State of Orissa
Orissa High Court · (1988) 1 OCR 409
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jun 1988Allowed
Aswini Kumar Daspattanayak and Others Vs The High Court of Orissa and Others
Orissa High Court · (1988) 66 CLT 401
Emergency Recruitment Rules, 1974 — Rule 18, 25, 26, 3, 4
High Courts23 Jun 1988
PRATAP CHANDRA DEB Vs AGRICULTURAL Income Tax OFFICER AND OTHERS.
Orissa High Court · (1988) 174 ITR 462
Orissa Public Demands Recovery Act, 1962 — Section 10, 8, 9
High Courts22 Jun 1988Allowed
Binayak Mishra and Another Vs State and Another
Orissa High Court · (1988) 66 CLT 350
Criminal Procedure Code, 1973 (CrPC) — Section 407(1), 482Penal Code, 1860 (IPC) — Section 149, 324, 326, 435
High Courts22 Jun 1988Allowed
Yasoda Badajena and Others Vs Sudarsan Mohapatra and Another
Orissa High Court · (1988) 66 CLT 810
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 14
High Courts21 Jun 1988Allowed
Aparti Panda Vs State of Orissa
Orissa High Court · (1988) 1 OCR 329
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts23 May 1988
The Oriental Fire and General Insurance Company Vs Panapati Devi
Orissa High Court · (1989) 2 ACC 617
Motor Vehicles Act, 1988 — Section 95(2), 96, 96(6)
High Courts13 May 1988Allowed
Artabandhu Mohanty Vs Muralidhar Biswal and Others
Orissa High Court · (1988) 66 CLT 326
Orissa House Rent Control Act, 1967 — Section 13
High Courts13 May 1988Allowed
Mando Kumbharuni Vs Dutia Rana and Others
Orissa High Court · (1988) 66 CLT 242
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts13 May 1988Dismissed
Surath Chandra Giri Vs State of Orissa
Orissa High Court · (1988) 66 CLT 253
Criminal Procedure Code, 1973 (CrPC) — Section 438