High Courts13 May 1988
Uchhab Sahoo Vs The State
Orissa High Court · (1989) CriLJ 168 : (1988) 1 OCR 338
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,261 of 1,622
High Courts13 May 1988
Sudhir Chandra Mandal and Others Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 70 : (1988) 66 CLT 361
Constitution of India, 1950 — Article 14, 19(1), 226, 299Orissa Estates Abolition Act, 1951 — Section 7
High Courts12 May 1988Allowed
Bharat Heavy Electricals Ltd. and Others Vs Union of India (UOI) and Others
Orissa High Court · (1988) 66 CLT 456 : (1988) 71 STC 25
Constitution of India, 1950 — Article 141, 143, 226, 245, 246
High Courts12 May 1988
Rama Chandra Sahu Vs State of Orissa and Others
Orissa High Court · (1988) 66 CLT 209
Arbitration Act, 1940 — Section 13, 14, 30, 32, 33
High Courts11 May 1988Allowed
Saubhagya Manjari Dev Vs Union of India (UOI) and Others
Orissa High Court · (1988) 66 CLT 226
Central Sales Tax Act, 1956 — Section 9(2)Orissa Sales Tax Act, 1947 — Section 12, 13, 13C
High Courts09 May 1988Allowed
Dr. Ashutosh Biswas Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 120
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts09 May 1988
Tunu Party and Others Vs State of Orissa
Orissa High Court · (1988) CriLJ 1913
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts05 May 1988Allowed
Surendra Kumar Mohapatra Vs State of Orissa
Orissa High Court · (1988) 66 CLT 202
Penal Code, 1860 (IPC) — Section 406, 409
High Courts05 May 1988
Orissa Card Board Box Industries Vs State of Orissa
Orissa High Court · (1988) 71 STC 79
Orissa Sales Tax Act, 1947 — Section 24(3), 5(2)(A)(a)(ii), 6(2)(A)(a)(ii)
High Courts04 May 1988Allowed
State of Orissa Vs Ramahari Padhi
Orissa High Court · (1988) 66 CLT 198
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 354, 376
High Courts04 May 1988Dismissed
Jayaram Panda Vs D.V. Raiyani and Others
Orissa High Court · AIR 1989 Ori 109 : (1988) 66 CLT 155 : (1990) 2 LLJ 186
Constitution of India, 1950 — Article 20, 311Criminal Procedure Code, 1973 (CrPC) — Section 300
High Courts03 May 1988
Nikunja Kishore Das and Others Vs Consolidation Officer and Another
Orissa High Court · (1988) 66 CLT 182
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 18, 18(2), 23, 32, 33
High Courts03 May 1988Allowed
Chitta Ranjan Hota Vs State of Orissa and Others
Orissa High Court · AIR 1989 Ori 7 : (1988) 66 CLT 340
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts02 May 1988Dismissed
Kailash Chandra Behera Vs Collector and Others
Orissa High Court · (1988) 66 CLT 275
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12A, 9A(1)Specific Relief Act, 1963 — Section 34, 41
High Courts29 Apr 1988Allowed
Ganesh Khuntia Vs District Magistrate-cum Collector and Another
Orissa High Court · (1988) 66 CLT 344
Arms Act, 1959 — Section 27National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 307, 34
High Courts29 Apr 1988Allowed
Ganesh Khuntia Vs District Magistrate-cum-Collector and Another
Orissa High Court · (1988) 1 OCR 429
Arms Act, 1959 — Section 27National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 307, 34
High Courts29 Apr 1988
Moningi Sriramulu Vs Gudisha Trinath Rao and Others
Orissa High Court · AIR 1988 Ori 204 : (1988) 66 CLT 96
Orissa House Rent Control Act, 1968 — Section 7(3)
High Courts27 Apr 1988
State of Orissa and Others and Udyog Silpa P. Ltd. and Others Vs Punjab National Bank and Others
Orissa High Court · (1991) 71 CompCas 220
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 70Negotiable Instruments Act, 1881 (NI) — Section 32
High Courts27 Apr 1988Allowed
Smt. Aparajita Dibya Vs Binod Behari Patra
Orissa High Court · AIR 1989 Ori 271 : (1988) 66 CLT 557
Limitation Act, 1963 — Section 12, 5Orissa High Court General Rules and Circular Orders — Rule 20
High Courts27 Apr 1988Allowed
Souri Prasad Swain Vs Rani Jayashree Devi and Others
Orissa High Court · AIR 1989 Ori 81 : (1988) 66 CLT 54
Orissa House Rent Control Act, 1968 — Section 7, 7(2)