COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,267 of 1,622

High Courts24 Dec 1987Allowed

The Central Warehousing Corporation, Berhampur Vs Govinda Choudhury and Sons

Orissa High Court · AIR 1989 Ori 90

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(3), 97Contract Act, 1872 — Section 59, 60, 61

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High Courts23 Dec 1987Allowed

Puri Fish Merchants Association and Another Vs Puri Municipal Council and Others

Orissa High Court · AIR 1988 Ori 207 : (1988) 65 CLT 179 : (1988) 70 STC 65

Constitution of India, 1950 — Article 226, 301, 304Orissa Municipal Act, 1950 — Section 131(1), 383(3)

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High Courts23 Dec 1987Dismissed

Sarat Padhi Vs State of Orissa and Others

Orissa High Court · AIR 1988 Ori 116 : (1988) 65 CLT 122

Orissa Grama Panchayat Act, 1964 — Section 24(2)

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High Courts22 Dec 1987Allowed

Sahara Begum Vs Board of Secondary Education, Orissa and Another

Orissa High Court · AIR 1988 Ori 240

Orissa Secondary Education Regulations, 1953 — Regulation 41, 42

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High Courts22 Dec 1987Allowed

Salil Kumar Nayak Vs State of Orissa and Another

Orissa High Court · AIR 1988 Ori 146

Constitution of India, 1950 — Article 14

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High Courts22 Dec 1987Allowed

Managing Committee, Baptist Church Middle English School, Berhampur and Another Vs State of Orissa and Others

Orissa High Court · AIR 1988 Ori 250

Constitution of India, 1950 — Article 30Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(1)

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High Courts21 Dec 1987Allowed

Digambar Swain Vs The Presiding Officer, Labour Court and Another

Orissa High Court · (1988) 65 CLT 547 : (1994) 3 LLJ 219

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts18 Dec 1987Allowed

Bidyadhar Giri Vs Umakanta Bewa and Others

Orissa High Court · (1988) 1 OCR 179

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts16 Dec 1987Allowed

Rudrapanki Dhurjati Devara alias Dhurjati Devara Vs Rama Chandra Subudhi

Orissa High Court · (1988) 1 OCR 108

Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 294, 341

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High Courts16 Dec 1987Allowed

Katiram Behera and Others Vs State of Orissa

Orissa High Court · (1988) 1 OCR 113

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)

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High Courts15 Dec 1987Allowed

Debadutta Singh Deo and Others Vs Berhampur University and Another

Orissa High Court · AIR 1988 Ori 156

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1987

Sambalpur Rolling and Flour Mill Pvt. Ltd. Vs Income Tax Officer, Ward-A and Another

Orissa High Court · (1988) 173 ITR 588

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147

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High Courts04 Dec 1987Allowed

Indramani Bharati Vs Baikuntha Bharati

Orissa High Court · (1988) 1 OCR 169

Criminal Procedure Code, 1973 (CrPC) — Section 242, 313Penal Code, 1860 (IPC) — Section 324, 334

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High Courts04 Dec 1987Dismissed

Gavala Ankamma and Others Vs Gavala Mahalaxmi and Others

Orissa High Court · AIR 1988 Ori 160

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts04 Dec 1987Dismissed

Bharat Kumar Sekhar Vs Presiding Officer, Labour Court and Others

Orissa High Court · (1993) 3 LLJ 659

Industrial Disputes Act, 1947 — Section 25F

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High Courts03 Dec 1987Partly Allowed

Collector, Cuttack Vs Smt. Jayasri Debi

Orissa High Court · AIR 1988 Ori 163

Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 23, 23(1A)

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High Courts02 Dec 1987Allowed

State of Orissa and Others Vs Orissa Cement Limited

Orissa High Court · (1988) 68 STC 334

Central Sales Tax Act, 1956 — Section 9

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High Courts02 Dec 1987

Income Tax Officer, Ward-E Vs Manmohanlal and Others

Orissa High Court · (1988) 72 CTR 109 : (1988) 173 ITR 10

Income Tax Act, 1961 — Section 156, 226, 282, 282(1), 282(2)

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High Courts28 Nov 1987Allowed

Forest Utilisation Officer Vs Sales Tax Officer and Another

Orissa High Court · (1988) 69 STC 79

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High Courts28 Nov 1987Allowed

Orissa Oil Industries Ltd. Vs State of Orissa and Another

Orissa High Court · (1988) 68 STC 354

Central Sales Tax Act, 1956 — Section 8

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