High Courts14 May 1991Dismissed
Shrimati Sabitri Devi Vs Banambar Rout and Another
Orissa High Court · (1991) 2 OLR 192
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 43 Rule 1A, 115
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 15 of 23
High Courts14 May 1991Allowed
Dharmananda Behera and Others Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 26
Orissa Grama Panchayat Act, 1964 — Section 146, 61
High Courts14 May 1991
The Managing Director, Orissa State Cashewnut Development Corporation Ltd. Vs Ramesh Chandra Swain and Others
Orissa High Court · AIR 1992 Ori 35 : (1991) 2 OLR 218
Orissa Arbitration (Amendment) Act, 1982 — Section 41A
High Courts14 May 1991
Kataki Dei and Another Vs Hema Dei and Others
Orissa High Court · AIR 1991 Ori 286
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 May 1991
Goura Charan Das Vs Bhagirathi Srichandan and Others
Orissa High Court · AIR 1991 Ori 326
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 19
High Courts14 May 1991
Bhagyalaxmin @ Laxmi Chundi Vs Pata Krushna
Orissa High Court · (1991) 2 OLR 59
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts14 May 1991
Jogi Sahu and Another Vs Collector, Cuttack
Orissa High Court · AIR 1991 Ori 283 : (1991) 2 OLR 164
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Land Acquisition Act, 1894 — Section 18
High Courts14 May 1991Allowed
Jadu alias Jadua Bhoi Vs State of Orissa
Orissa High Court · (1992) CriLJ 2117
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 392, 395, 397, 457
High Courts14 May 1991Dismissed
Cudise Trinath Rao Vs Sudhansu Prasad Padni and Another
Orissa High Court · AIR 1992 Ori 168
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 16
High Courts13 May 1991Dismissed
Ramakanta Das Vs Gita Devi Choudhury
Orissa High Court · AIR 1991 Ori 279 : (1991) 2 OLR 354
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11
High Courts13 May 1991
Madhusudan Sahoo and Others Vs Basudev Pradhan
Orissa High Court · (1992) CriLJ 1359
Criminal Procedure Code, 1973 (CrPC) — Section 360(10), 360(3), 360(4), 361Penal Code, 1860 (IPC) — Section 323, 34, 360(3), 379
High Courts10 May 1991Allowed
National Aluminium Company Ltd. Vs Panda Engineering Works Pvt. Ltd. and Others
Orissa High Court · AIR 1991 Ori 297
Arbitration Act, 1940 — Section 20(4), 32, 33
High Courts10 May 1991Allowed
Cuttack Municipality Vs Madanlal Kamani and Another
Orissa High Court · (1991) 2 OLR 38
Criminal Procedure Code, 1973 (CrPC) — Section 300, 313, 472Orissa Municipal Act, 1950 — Section 385A
High Courts10 May 1991Dismissed
Dhaneswar Mallik and Others Vs State of Orissa and Others
Orissa High Court · (1992) CriLJ 1711 : (1991) 2 OLR 68
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts10 May 1991
Rama Dei and Another Vs Madhabananda Pradhan
Orissa High Court · (1992) 194 ITR 432 : (1991) 2 OLR 215 : (1992) 64 TAXMAN 485
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)
High Courts09 May 1991Allowed
The Collector, Cuttack Vs Saraswati Jena and Others
Orissa High Court · AIR 1991 Ori 274 : (1991) 2 OLR 1
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 26, 30(2)
High Courts09 May 1991Allowed
Sk. Abdul Sattar Vs Ramija Bibi and Others
Orissa High Court · (1991) 05 OHC CK 0003
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2
High Courts08 May 1991
Suchitra @ Sachindra Sahoo Vs Smt. Basanti Sahoo and Another
Orissa High Court · (1992) 1 DMC 45 : (1991) 2 OLR 162
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 13
High Courts07 May 1991Allowed
Sri Chandramani Nayak and Others Vs State of Orissa and Others
Orissa High Court · (1992) CriLJ 2188 : (1991) 2 OLR 111
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts07 May 1991
Mirarani Pati and Others Vs Gorg Enterprises and Another
Orissa High Court · (1992) ACJ 237 : AIR 1991 Ori 288
Motor Vehicles Act, 1939 — Section 110