COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,264 of 1,622

High Courts14 Mar 1988

Sivvam Sesha Chalapati Rao Vs Republic of India

Orissa High Court · (1988) 65 CLT 573 : (1989) CriLJ 457

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 420, 467, 471, 511Probation of Offenders Act, 1958 — Section 4

High Courts14 Mar 1988Dismissed

Sri Chakradhar Pradhan Vs Sri Arun Kumar Pradhan and Another

Orissa High Court · (1988) 1 OCR 244

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 408, 409, 477A

High Courts11 Mar 1988Dismissed

Gopal Charan Mohanty and Another Vs Smt. Adarmani Mohanty and Others

Orissa High Court · (1988) 03 OHC CK 0023

Succession Act, 1925 — Section 276, 279, 63

High Courts11 Mar 1988Allowed

Delhi Bar and Restaurant and Another Vs State of Orissa and Others

Orissa High Court · (1988) 70 STC 347

Orissa Sales Tax Act, 1947 — Section 12(4)

High Courts09 Mar 1988

Bennett Coleman and Co. Ltd. Vs Janaki Ballav Patnaik

Orissa High Court · AIR 1989 Ori 145 : (1988) 66 CLT 302 : (1989) 2 OLR 326 : (1989) 1 OLR 295

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A

High Courts09 Mar 1988

Janaki Ballav Patnaik Vs Bennett Coleman and Co. Ltd. and Others

Orissa High Court · AIR 1989 Ori 52 : (1988) 66 CLT 317

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2

High Courts09 Mar 1988Allowed

Janakiballav Patnaik Vs Bennett Coleman and Co. Ltd. and Others

Orissa High Court · (1988) 03 OHC CK 0010

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14

High Courts09 Mar 1988

J.B. Patnaik Vs Bennett Coleman and Co. Ltd. and Others

Orissa High Court · AIR 1989 Ori 9 : (1988) 66 CLT 26

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14

High Courts08 Mar 1988

Bhubaneswar Wholesale Co-Operative Stores Ltd. Vs State of Orissa

Orissa High Court · (1988) 66 CLT 124 : (1988) 70 STC 279

Orissa Sales Tax Act, 1947 — Section 24(2)(b), 9B

High Courts07 Mar 1988Allowed

Union of India (UOI) Vs Lankapali Pravakar Rao and Another

Orissa High Court · (1988) 65 CLT 729 : (1988) 18 ECC 299 : (1988) 36 ELT 584

Gold (Control) Act, 1968 — Section 2, 37, 42, 8(1), 85(1)Gold Control (Reforms, Fees and Miscellaneous Matters) Rules, 1968 — Rule 13

High Courts07 Mar 1988Allowed

Basanta Kumar Das Vs Smt. Lakshmi Priya Dasi and Another

Orissa High Court · AIR 1988 Ori 269 : (1988) 65 CLT 529

Succession Act, 1925 — Section 214

High Courts02 Mar 1988Allowed

Pandu Ho Vs Mandi Bewa and Others

Orissa High Court · (1989) 67 CLT 65

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts02 Mar 1988

Sundarmani Bewa and Another etc. Vs Dasarath Parida (deceased by L.R.) and Others etc.

Orissa High Court · AIR 1988 Ori 166 : (1988) 65 CLT 440

Civil Procedure Code, 1908 (CPC) — Section 9Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2, 4(4), 51, 7(3)

High Courts01 Mar 1988

Nilakantha Rath Vs Commissioner of Income Tax

Orissa High Court · (1988) 66 CLT 355 : (1988) 173 ITR 336

Income Tax Act, 1961 — Section 256(2)

High Courts01 Mar 1988

Sudhir Mahanta Vs State of Orissa

Orissa High Court · (1988) CriLJ 1918 : (1988) 1 OCR 396

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

High Courts01 Mar 1988

Biswambar Meher Vs State of Orissa

Orissa High Court · (1988) 65 CLT 714 : (1989) CriLJ 271 : (1988) 1 OCR 389

Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302

High Courts01 Mar 1988

State of Orissa Vs M.S. Jaggi

Orissa High Court · (1989) CriLJ 1598

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts29 Feb 1988Allowed

Dolagovinda Sethi Vs Kanika Museum and Others

Orissa High Court · AIR 1989 Ori 60

Charitable Endowments Act, 1890 — Section 2Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 2(15)

High Courts29 Feb 1988

Jagannath Sadangi Vs Smt. Sambari Sourani and Another

Orissa High Court · (1989) CriLJ 624

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 203, 482Penal Code, 1860 (IPC) — Section 326, 354

High Courts26 Feb 1988

Raghunath Mohapatra and Others Vs Satyabadi Panda

Orissa High Court · (1988) 65 CLT 764 : (1988) CriLJ 1554 : (1988) 1 OCR 217

Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 3