High Courts07 May 1991Dismissed
Hadibandhu Sahoo and Others Vs Additional District Magistrate, Ganjam and Others
Orissa High Court · AIR 1991 Ori 284 : (1991) 2 OLR 47
Orissa Stamp Rules, 1952 — Rule 24(1)Stamp Act, 1899 — Section 29, 47A
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 16 of 23
High Courts06 May 1991Dismissed
Dr. P.P. Wilson Vs K. Sundaramma and Another
Orissa High Court · (1991) CivCC 781 : (1992) 1 OLR 145
Criminal Procedure Code, 1973 (CrPC) — Section 116(2), 125, 126, 126(2)
High Courts03 May 1991Dismissed
Rabindranath Jena Vs State of Orissa
Orissa High Court · (1991) 2 OLR 21
Motor Vehicles Act, 1939 — Section 118A, 87(1)Penal Code, 1860 (IPC) — Section 279, 337, 71
High Courts03 May 1991
Rabindra Nath Jena Vs State of Orissa
Orissa High Court · (1991) 2 ACC 399
Criminal Procedure Code, 1973 (CrPC) — Section 11Penal Code, 1860 (IPC) — Section 279, 337, 338, 71
High Courts03 May 1991
Oriental Insurance Co. Ltd. Vs Guru Charan Saren and Another
Orissa High Court · (1993) 1 ACC 207
Motor Vehicles Act, 1988 — Section 173, 92
High Courts02 May 1991
Radhanath Co-operative Press Ltd. Vs Regional Provident Fund Commissioner and Another
Orissa High Court · (1998) 3 LLJ 1160
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts02 May 1991Allowed
Muralidhar Baral and Others Vs The State of Orissa and Others
Orissa High Court · (1991) 2 OLR 374
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts02 May 1991
Indramani Jene Vs Smt. Minjilata Jena and Another
Orissa High Court · (1992) CivCC 23 : (1992) CriLJ 2007 : (1992) 1 OLR 272
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts02 May 1991
Dhruba Charan Hota Vs Kanhu Charan Hota
Orissa High Court · (1991) 05 OHC CK 0002
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)
High Courts30 Apr 1991Allowed
State of Orissa Vs Rebati Bewa and Others
Orissa High Court · (1992) 1 ACC 597 : (1993) ACJ 648 : (1991) 2 OLR 440
Motor Vehicles Act, 1939 — Section 110A
High Courts30 Apr 1991
Subesh Chandra Sasual and Others Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 25 : (1991) 2 OLR 187
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(3), 4(1), 4(2)Orissa Education Act, 1969 — Section 7
High Courts30 Apr 1991
Sri Abodh Kumar Patjoshi Vs State of Orissa and Another
Orissa High Court · (1991) 1 OLR 548
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Apr 1991Dismissed
Rinakar Nayak Vs Akshaya Kumar Mahakud and Another
Orissa High Court · (1991) 2 OLR 77
Penal Code, 1860 (IPC) — Section 307, 325
High Courts29 Apr 1991
National Insurance Co. Ltd. Vs P. Korma Rao (dead) and after him, P. Parvati and Others and T. Lakshmamma and Others
Orissa High Court · (1991) 2 ACC 431 : (1991) ACJ 879 : (1991) 2 OLR 62
Civil Procedure Code Amendment Act, 1877 — Section 561Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110A
High Courts29 Apr 1991Allowed
Trilochan Barik Vs Raghunath Bal
Orissa High Court · (1991) CriLJ 2259
Penal Code, 1860 (IPC) — Section 294, 323, 379, 409, 504Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 197(1), 202, 203
High Courts29 Apr 1991Partly Allowed
Land Acquisition Zone Officer Vs Damberudhar Pradhan and Others
Orissa High Court · AIR 1991 Ori 271
Land Acquisition Act, 1894 — Section 23, 4
High Courts26 Apr 1991Allowed
Gayadhar Sahoo Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 532
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2), 8(3)
High Courts26 Apr 1991Allowed
Gourang Naik Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 232 : (1991) 2 OLR 226
Stamp Act, 1899 — Section 47A
High Courts26 Apr 1991Dismissed
Harekrishna Das Vs Union of India (UOI) and Others
Orissa High Court · (1993) 1 LLJ 20
Major Port Trusts Act, 1963 — Section 123, 125Paradip Port Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10
High Courts26 Apr 1991Allowed
Laxmi Dibya (since dead) and after her Smt. Suvasin Mohapatra Vs Sridhar Suar and Others
Orissa High Court · (1991) 2 OLR 12
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8