COURT ARCHIVE

Orissa High Court judgments

32,428 judgments · page 1,271 of 1,622

High Courts02 Sept 1987

Sashikant and Co. and Others Vs State of Orissa

Orissa High Court · (1988) 65 CLT 35 : (1989) CriLJ 264

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 270, 273, 417, 482, 485Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 24, 7

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High Courts02 Sept 1987

Samaleswari Store Vs State of Orissa

Orissa High Court · (1988) 68 STC 228

Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)

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High Courts01 Sept 1987Dismissed

Kandula Prabhakar Rao Vs Tumulu Lakshmanamurty and Another

Orissa High Court · AIR 1988 Ori 263 : (1987) 64 CLT 713

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Orissa House Rent Control Act, 1968 — Section 12, 7

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High Courts01 Sept 1987Dismissed

New India Assurance Co. Ltd. Vs Sankar Behera and Others

Orissa High Court · (1988) 1 ACC 220 : (1988) ACJ 337 : (1988) 65 CLT 47 : (1994) 3 LLJ 1061

Workmens Compensation Act, 1923 — Section 30

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High Courts31 Aug 1987

The National Insurance Co. Ltd. Vs Durdadahya Kumar Samal and Others

Orissa High Court · (1988) 1 ACC 204

Motor Vehicles Act, 1939 — Section 110B

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High Courts31 Aug 1987

Braja Kishore Mohanty Vs M.C. Shyamasundar and Another

Orissa High Court · (1988) 1 ACC 46 : (1989) ACJ 450 : AIR 1988 Ori 237

Motor Vehicles Act, 1939 — Section 110D

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High Courts31 Aug 1987

National Insurance Company Ltd. Vs Durdadshya Kumar Samal and Others

Orissa High Court · (1988) ACJ 540 : AIR 1988 Ori 229

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110B, 110C, 110D, 2(19), 95

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High Courts31 Aug 1987Allowed

Executive Engineer, National Highway Division and Others Vs Regional Provident Fund Commissioner

Orissa High Court · (1987) 08 OHC CK 0001

Contract Labour (Regulation and Abolition) Act, 1970 — Section 16, 17, 18, 19, 20Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 7AFactories Act, 1948 — Section 7(1)

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High Courts29 Aug 1987Dismissed

Paldesetti Lakshman Rao Vs State of Orissa

Orissa High Court · (1987) 64 CLT 632

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361Penal Code, 1860 (IPC) — Section 292

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High Courts29 Aug 1987

Singal Trading Co. Vs State of Orissa

Orissa High Court · (1988) 69 STC 329

Central Sales Tax Act, 1956 — Section 6A

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High Courts29 Aug 1987

State of Orissa Vs Ramnarayan Sitaram

Orissa High Court · (1988) 68 STC 153

Central Sales Tax Act, 1956 — Section 6A, 8

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High Courts27 Aug 1987Allowed

Ashok Kumar Panigrahi and Others Vs State of Orissa and Others

Orissa High Court · (1987) 64 CLT 475

Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1)

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High Courts26 Aug 1987Allowed

Gopa Behera Vs Fakir Mohan Behera and Others

Orissa High Court · (1987) 64 CLT 647

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(8)

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High Courts26 Aug 1987Dismissed

Purna Chandra Biswal Vs Brindaban Biswal and Others

Orissa High Court · (1987) 64 CLT 555

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts25 Aug 1987Allowed

Haran Bago Vs State of Orissa

Orissa High Court · (1988) 1 OCR 70

Penal Code, 1860 (IPC) — Section 342, 375, 376

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High Courts24 Aug 1987Allowed

Baikunthannath Mohanty Vs State of Orissa and Others

Orissa High Court · AIR 1988 Ori 150 : (1988) 66 CLT 597

Orissa Grama Panchayat Act, 1964 — Section 115(1)

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High Courts21 Aug 1987Allowed

Dr. Kamala Kanta Kar Vs Orissa State Board of Homeopathic Medicine, Bhubaneswar and Others

Orissa High Court · AIR 1988 Ori 82

Constitution of India, 1950 — Article 226, 254Homeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982 — Regulation 38Homoeopathy Central Council Act, 1973 — Section 24, 25(2)

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High Courts21 Aug 1987