High Courts25 Jan 1988
Narayan Behera and Others Vs District magistrate and Another
Orissa High Court · (1988) 65 CLT 482 : (1989) CriLJ 357
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307, 323, 34, 341
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,266 of 1,622
High Courts25 Jan 1988
Jamuna Chand Vs Ganesh Prasad Gupta and Others
Orissa High Court · (1989) 1 ACC 493 : (1989) ACJ 39
Motor Vehicles Act, 1988 — Section 110D, 92A
High Courts25 Jan 1988
Raghunath Das and Others Vs Hari Mohan Pani
Orissa High Court · (1988) 65 CLT 335 : (1988) CriLJ 1573 : (1988) 1 OCR 136
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 323, 506
High Courts25 Jan 1988Allowed
B. Somanath Patra and Others Vs The State of Orissa
Orissa High Court · (1988) 1 OCR 224
Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 302
High Courts21 Jan 1988Dismissed
Makar Rout Vs Union of India (UOI)
Orissa High Court · (1988) 16 ECC 13 : (1988) 36 ELT 466
Customs Act, 1962 — Section 135, 137
High Courts21 Jan 1988Dismissed
Bhagirathi Chhatoi Vs Adikanda Chhatoi and Others
Orissa High Court · AIR 1988 Ori 285 : (1988) 66 CLT 172
Hindu Succession Act, 1956 — Section 22, 22(1), 22(2)
High Courts21 Jan 1988Allowed
Dileswar Sahu and Others Vs Land Acquisition Officer, Sambalpur
Orissa High Court · AIR 1989 Ori 47 : (1988) 66 CLT 334
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 41 Rule 5
High Courts21 Jan 1988
Ramnarayan Patnaik Vs The State
Orissa High Court · (1989) CriLJ 172 : (1988) 1 OCR 154
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts20 Jan 1988
Union of India (UOI) Vs Khetwat Oil Mills and Another
Orissa High Court · (1989) 2 ACC 473 : (1989) ACJ 458
Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 69
High Courts20 Jan 1988
Food Inspector, Berhampur Municipality Vs P. Mohan Rao and Others
Orissa High Court · (1988) 65 CLT 426 : (1988) CriLJ 1534 : (1988) 1 OCR 142
Prevention of Food Adulteration Act, 1954 — Section 13, 14, 16, 19, 20
High Courts18 Jan 1988
Khageswar Naik Vs Domuni Bewa and Another
Orissa High Court · AIR 1989 Ori 10
Evidence Act, 1872 — Section 114, 50Hindu Succession Act, 1956 — Section 10, 14(1), 8, 9Limitation Act, 1963 — Article 64 , 65
High Courts15 Jan 1988Dismissed
Executive Engineer Anandapur Barrage Division Vs President, Work-charged and N.M.R. Employees Union and Another
Orissa High Court · (1988) 65 CLT 366 : (1990) 2 LLJ 178
Industrial Disputes Act, 1947 — Section 2(3), 25F
High Courts14 Jan 1988Allowed
Land Acquisition Officer Vs Udayanath Rath
Orissa High Court · (1988) 01 OHC CK 0022
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(4), 152Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 28
High Courts14 Jan 1988
Mahendra Kumar Barik Vs Dwijabar Barik and Others
Orissa High Court · (1988) 65 CLT 324 : (1988) CriLJ 1558
Criminal Procedure Code, 1973 (CrPC) — Section 256, 317
High Courts13 Jan 1988
Srikrishna Timbers Vs State of Orissa and Others
Orissa High Court · (1988) 70 STC 16
Orissa Sales Tax Act, 1947 — Section 5(2)(A)(a)(ii)
High Courts08 Jan 1988
Smt. Jayanti Munjet Vs Asit Kumar Mohanty
Orissa High Court · AIR 1988 Ori 195
Divorce Act, 1869 — Section 36
High Courts05 Jan 1988
The State Vs Pabitra Mohan Sahoo
Orissa High Court · (1988) 65 CLT 299 : (1989) CriLJ 1028
Penal Code, 1860 (IPC) — Section 409
High Courts04 Jan 1988Allowed
Jayakrushna Sahu Vs Harinarayan Ram
Orissa High Court · (1988) 01 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts24 Dec 1987Dismissed
Dr. Basanta Kumar Behera and Others Vs State of Orissa and Others
Orissa High Court · AIR 1988 Ori 124 : (1988) 65 CLT 113
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 57
High Courts24 Dec 1987Dismissed
Niranjan Sethi Vs State of Orissa
Orissa High Court · (1988) 1 OCR 74
Penal Code, 1860 (IPC) — Section 395