High Courts20 Dec 1991
Commissioner of Income Tax Vs Orissa Metal Industries Pvt. Ltd.
Orissa High Court · (1992) 196 ITR 803
Income Tax Act, 1961 — Section 139(1), 139(3), 139(4)
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 1 of 23
High Courts20 Dec 1991Dismissed
B. Pattnaik Mines (Pvt.) Ltd. Vs Bijoyananda Pattnaik and Others
Orissa High Court · (1994) 80 CompCas 237 : (2008) 3 CompLJ 485
Companies (Court) Rules, 1959 — Rule 260(1)Companies Act, 1956 — Section 457, 458A, 543
High Courts20 Dec 1991Allowed
Bidyadhar Dolai Vs The State Ghanashyam Behera Vs State of Orissa
Orissa High Court · (1993) CriLJ 260 : (1992) 1 OLR 108
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37(1), 42, 50
High Courts18 Dec 1991Allowed
Bhagawan Singh and Govinda Sharma Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 181
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 193Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36D, 36D(2)
High Courts18 Dec 1991
Bijaya Ananda and Vs State of Orissa
Orissa High Court · (1992) 73 CLT 825 : (1992) CriLJ 3293
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts18 Dec 1991Allowed
New India Assurance Co. Ltd. Vs Kalandi Moharana and Another
Orissa High Court · (1993) ACJ 68 : (1999) 3 LLJ 337
Workmens Compensation Act, 1923 — Section 4, 4(1)
High Courts17 Dec 1991
Jugal Kishore Prusty Vs State of Orissa
Orissa High Court · (1992) 73 CLT 687 : (1993) 1 DMC 181
Dowry Prohibition Act, 1961 — Section 4
High Courts13 Dec 1991Allowed
Pramod Kumar Bohidar and Others Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 692 : (1992) 1 OLR 392
Orissa Grama Panchayat Act, 1960 — Section 3
High Courts13 Dec 1991
Bishnu Prasad Mohapatra Vs Harihar Patnaik
Orissa High Court · (1992) 73 CLT 537 : (1992) CriLJ 2701 : (1992) 1 OLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts11 Dec 1991Allowed
Pitambar Prusty Vs State of Orissa
Orissa High Court · (1992) 73 CLT 266 : (1992) CriLJ 2890 : (1992) 1 OLR 266
Criminal Procedure Code, 1973 (CrPC) — Section 251, 350
High Courts11 Dec 1991Allowed
Ekadasi Sahu Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 749 : (1992) 1 OLR 356
Orissa Land Reforms Act, 1960 — Section 39Transfer of Property Act, 1882 — Section 58, 67
High Courts10 Dec 1991Allowed
Jibardhan Bisi and Another Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 251
Orissa Land Reforms Act, 1960 — Section 60
High Courts10 Dec 1991Allowed
Smt. Indumati Nayak (Bewa) Vs The Additional Commissioner of Commercial Taxes, Orissa and Others
Orissa High Court · AIR 1992 Ori 71
Orissa Entertainment Tax Act, 1946 — Section 3(8), 3B, 9AOrissa Entertainment Tax Rules, 1947 — Rule 16A, 16AA, 16B, 16C, 16D
High Courts09 Dec 1991
Sesadeva Mallik and Others Vs The State of Orissa
Orissa High Court · (1992) CriLJ 1256
Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 34, 395, 457
High Courts09 Dec 1991Allowed
State of Orissa Vs Harekrishna Mahatab and Others
Orissa High Court · AIR 1992 Ori 284
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 37, 53, 54
High Courts09 Dec 1991
Bijaya Kumar Swain and Others Vs The State of Orissa
Orissa High Court · (1992) 73 CLT 718 : (1992) CriLJ 3979
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 25Penal Code, 1860 (IPC) — Section 307, 34, 354, 455
High Courts06 Dec 1991
Rama Chandra ' Ramanandan Sahu Vs Niranjan Rout and Another
Orissa High Court · (1992) CriLJ 3041 : (1992) 1 OLR 370
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 294
High Courts06 Dec 1991
Chamurulal Agarwalla Vs State of Orissa
Orissa High Court · (1992) CriLJ 2959 : (1992) 1 OLR 269
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts04 Dec 1991Dismissed
Hari Mallick Vs Chittaranjan Samal and Others
Orissa High Court · (1992) 1 OLR 177
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 34
High Courts03 Dec 1991
Rabindra Sethi and Others Vs Gyan Singh and Another
Orissa High Court · (1994) 1 ACC 437
Motor Vehicles Act, 1939 — Section 110A, 110CC