COURT ARCHIVE

Orissa High Court judgments, 1990

444 judgments · page 5 of 23

High Courts15 Oct 1990Dismissed

Parakshita Pradhan Vs Bairagi Pradhan and Another

Orissa High Court · (1991) CriLJ 1519 : (1990) 3 OCR 652

Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 439(1), 439(2), 498(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

High Courts12 Oct 1990Dismissed

New India Assurance Co. Ltd. Vs Lalita Naik and Others

Orissa High Court · (1991) ACJ 1035

Motor Vehicles Act, 1988 — Section 110

High Courts10 Oct 1990

Budhi Dei Vs Kalu Muduli and Others

Orissa High Court · (1991) 71 CLT 204 : (1991) 1 OLR 158

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4

High Courts09 Oct 1990Dismissed

Jain Mills and Electrical Stores Vs State of Orissa and Others

Orissa High Court · AIR 1991 Ori 117

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2, 70Sales of Goods Act, 1930 — Section 42, 46, 47, 64

High Courts21 Sept 1990Allowed

Narasingha Choudhury Vs State of Orissa

Orissa High Court · (1991) 71 CLT 717 : (1991) CriLJ 1025 : (1990) 3 OCR 602 : (1990) 2 OLR 481

Electricity Act, 1910 — Section 28, 41

High Courts21 Sept 1990Partly Allowed

Narayan Ch. Rana Vs Balasore Municipal Council

Orissa High Court · AIR 1991 Ori 179

Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 14, 2Transfer of Property Act, 1882 — Section 106, 111, 116

High Courts21 Sept 1990Dismissed

Sri Rabindra Polei and Another Vs State of Orissa

Orissa High Court · (1990) 70 CLT 342 : (1990) 2 OLR 570

Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 313, 364

High Courts21 Sept 1990

Bhikari Nayak Vs Brajabandhu Nayak and Others

Orissa High Court · AIR 1991 Ori 191 : (1991) 71 CLT 571

Civil Procedure Code, 1908 (CPC) — Section 9Orissa Land Reforms Act, 1960 — Section 15, 2(31), 3, 67Orissa Tenancy Act, 1913 — Section 4

High Courts21 Sept 1990

Sri Venkateswara Timber Depot Vs Union of India (UOI) and Others

Orissa High Court · (1991) 189 ITR 741

Constitution of India, 1950 — Article 14, 19, 19(1)Income Tax Act, 1961 — Section 206C, 28, 29, 30, 31

High Courts20 Sept 1990Allowed

Palau Dehury and Others Vs Sarat Chandra Patra and Others

Orissa High Court · (1990) 3 OCR 577

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(1), 137(2), 138

High Courts20 Sept 1990

The United India Insurance Co. Ltd. Vs Sk. Ayeb Ahammed and Others

Orissa High Court · (1991) 1 ACC 585

Motor Vehicles Act, 1988 — Section 103, 104, 105, 106, 94

High Courts20 Sept 1990

Banshidhar Mohanty Vs Commissioner of Wealth Tax

Orissa High Court · (1991) 189 ITR 421 : (1991) 54 TAXMAN 158

Wealth Tax Act, 1957 — Section 18(1)

High Courts20 Sept 1990

Commissioner of Wealth-tax Vs Shri Raj Raj Singh Deo

Orissa High Court · (1992) 194 ITR 188

Hindu Succession Act, 1956 — Section 8

High Courts20 Sept 1990

Commissioner of Income Tax Vs Utkal Flour Mills

Orissa High Court · (1991) 190 ITR 139

Income Tax Act, 1961 — Section 139, 139(1), 80

High Courts19 Sept 1990

B.K. Patra and Agency Vs State of Orissa

Orissa High Court · (1993) 88 STC 496

Orissa Sales Tax Act, 1947 — Section 12(8)Orissa Sales Tax Rules, 1947 — Rule 90A, 90A(4)

High Courts18 Sept 1990Allowed

Susil Lugun Vs State of Orissa

Orissa High Court · (1990) 3 OCR 251

Penal Code, 1860 (IPC) — Section 302, 323, 326, 396, 399

High Courts14 Sept 1990Dismissed

Shri Sohanlal Bagri Vs The State of Orissa Shri Paramananda Sahu Vs The State of Orissa and Another

Orissa High Court · (1990) 2 OLR 432

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(3)Essential Commodities (Special Provisions) Act, 1981 — Section 12AA, 12AA(1)Essential Commodities Act, 1955 — Section 11

High Courts14 Sept 1990Dismissed

State Vs Pravakar Behera and Others

Orissa High Court · (1991) 71 CLT 538 : (1991) CriLJ 745

Penal Code, 1860 (IPC) — Section 216A, 395, 412

High Courts13 Sept 1990Dismissed

Jethu Prasad and Others Vs State of Orissa

Orissa High Court · (1991) 71 CLT 381 : (1991) CriLJ 2012

Orissa Forest Act, 1972 — Section 37, 56(2), 66, 67, 72Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4

High Courts12 Sept 1990Dismissed

Shyam Sunder Rout Vs State of Orissa

Orissa High Court · (1991) CriLJ 1595

Criminal Procedure Code, 1973 (CrPC) — Section 190, 251, 262, 465Orissa Forest Act, 1972 — Section 27, 37, 71Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 12, 21, 4