High Courts02 Jul 1991
Manoranjan Nayak Vs Babu alias Brajendra Panda and Another
Orissa High Court · (1991) CriLJ 3214
Penal Code, 1860 (IPC) — Section 436
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 12 of 23
High Courts02 Jul 1991
Commissioner of Income Tax Vs Tarun Udyog
Orissa High Court · (1991) 99 CTR 181 : (1991) 191 ITR 688
Income Tax Act, 1961 — Section 32A, 80HH
High Courts02 Jul 1991
Ramani Mohan Mandal and Others Vs Santosh Kumar Mandal and Others
Orissa High Court · (1991) 2 OLR 174
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 146(1)
High Courts01 Jul 1991
Shankar Roul Vs Ramakanta Swain and Another
Orissa High Court · (1992) CriLJ 4020 : (1991) 2 OLR 285
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)
High Courts28 Jun 1991Dismissed
Janardan Jena Vs Sara alias Saraswati Dei
Orissa High Court · (1991) 2 OLR 525
Succession Act, 1925 — Section 266, 267, 268, 294, 295
High Courts28 Jun 1991
B.P.R. Construction Vs Commissioner of Income Tax
Orissa High Court · (1992) 102 CTR 6 : (1991) 192 ITR 534
Income Tax Act, 1961 — Section 256(2)
High Courts27 Jun 1991Allowed
Rabindranath Rout Vs State of Orissa
Orissa High Court · (1992) CriLJ 2309 : (1991) 2 OLR 445
Constitution of India, 1950 — Article 21
High Courts27 Jun 1991Allowed
Sujan Singh and Others Vs Premananda Satapathy
Orissa High Court · (1991) 2 OLR 167
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts26 Jun 1991Dismissed
Union of India (UOI) Vs Railway Rates Tribunal and Another
Orissa High Court · AIR 1992 Ori 15
Constitution of India, 1950 — Article 226Railways Act, 1890 — Section 29(2), 3(4), 41(1)
High Courts26 Jun 1991
Gopal Chandra Pattnaik Vs Commissioner of Wealth-tax
Orissa High Court · (1992) 194 ITR 566
Wealth Tax Act, 1957 — Section 7Wealth Tax Rules, 1957 — Rule 1D
High Courts25 Jun 1991
Smt. Kanta Rani Vs Commissioner of Income Tax
Orissa High Court · (1991) 192 ITR 484
Income Tax Act, 1961 — Section 256, 69
High Courts24 Jun 1991
Dodla Bhaskar Rao Vs State Bank of India
Orissa High Court · AIR 1992 Ori 161 : (1994) 80 CompCas 57
Contract Act, 1872 — Section 176, 177
High Courts24 Jun 1991
Smt. Kamala Saha and Others Vs Jogeswar Prasad Saha and Others
Orissa High Court · AIR 1992 Ori 23
Arbitration Act, 1940 — Section 30
High Courts24 Jun 1991Allowed
Gayadhar Ojha ' Ojhar Vs State of Orissa
Orissa High Court · (1992) 73 CLT 52 : (1991) CriLJ 2642 : (1991) 2 OLR 307
Orissa Forest Act, 1972 — Section 45, 46
High Courts24 Jun 1991Allowed
Smt. Sulochana Dei ' Swain and Another Vs Indramani Swain
Orissa High Court · (1991) 2 OLR 456
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Jun 1991Allowed
Vibgyer Structural Construction Pvt. Ltd. Vs State of Orissa
Orissa High Court · AIR 1991 Ori 323
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 6, 7
High Courts19 Jun 1991Allowed
Jhatu Delei Vs Baishnaba Charan Biswal
Orissa High Court · (1992) CriLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(6), 146(1)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9(3)
High Courts19 Jun 1991
Ghasi Ram Padhi and Co. Vs Commissioner of Income Tax
Orissa High Court · (1991) 192 ITR 334
Income Tax Act, 1961 — Section 37(1)
High Courts19 Jun 1991Dismissed
Ramsis Prasad Vs State of Orissa
Orissa High Court · (1991) 2 OLR 170 : (1991) 2 OLR 169
Bihar and Orissa Excise Act, 1915 — Section 2(14), 2(6), 47