COURT ARCHIVE

Orissa High Court judgments, 1991

450 judgments · page 20 of 23

High Courts08 Mar 1991Dismissed

Dolagovinda Pradhan and Another and Basanta Kumar Biswal Vs Bhartruhari Mahatab

Orissa High Court · (1991) 2 OLR 395

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7Evidence Act, 1872 — Section 130, 131Succession Act, 1925 — Section 276

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High Courts08 Mar 1991

National Aluminium Co. Ltd. Vs R.S. Builders (India) Ltd. and Others

Orissa High Court · AIR 1991 Ori 314 : (1994) 79 CompCas 379 : (1991) 1 OLR 401

Contract Act, 1872 — Section 126

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High Courts08 Mar 1991Allowed

Sirajur Raheman Vs Nasim Banoo and Another

Orissa High Court · (1991) 71 CLT 547 : (1991) 2 DMC 82

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4, 5

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High Courts08 Mar 1991Allowed

Oriental Fire and General Ins. Co. Ltd. Vs Kamarun Bibi and Another

Orissa High Court · (1992) ACJ 172 : (1991) 71 CLT 719

Employees Compensation Act, 1923 — Section 4A

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High Courts08 Mar 1991Allowed

T.P. Reddy Vs Devaraj Panigrahi

Orissa High Court · (1991) 2 OLR 263

Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts07 Mar 1991Allowed

Sri Laxman Kanda Vs State of Orissa and Others

Orissa High Court · (1991) 2 OLR 50

Orissa Estates Abolition Act, 1951 — Section 38AOrissa Prevention of Land Encroachment Act, 1972 — Section 12(3)

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High Courts06 Mar 1991

National Insurance Co. Ltd. Vs Mayadhar Pal and Others

Orissa High Court · (1994) 2 ACC 102

Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 103

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High Courts06 Mar 1991

National Insurance Company Ltd. Vs Mayadhar Pal and Others

Orissa High Court · (1993) ACJ 444 : AIR 1992 Ori 268 : (1993) 2 LLJ 523

Motor Vehicles Act, 1939 — Section 103AWorkmens Compensation Act, 1923 — Section 3

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High Courts05 Mar 1991Allowed

Bhata Barik Vs Gouranga Parida

Orissa High Court · (1991) 1 OLR 460

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146

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High Courts04 Mar 1991Dismissed

Sri Jayaram Singh Vs Tuka ' Arabinda Prasad Singh and Others

Orissa High Court · (1991) 1 OLR 440

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 25, 26, 7, 8

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High Courts04 Mar 1991

Aganananda Nayak Vs Narayan Mohapatra

Orissa High Court · (1991) 2 OLR 563

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts04 Mar 1991Allowed

Iswar Chandra Sahu Vs Sarat Chandra Sahu

Orissa High Court · (1991) 1 OLR 436

Criminal Procedure Code, 1973 (CrPC) — Section 203

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High Courts04 Mar 1991Dismissed

Anchalika Gramya Bank Vs Smt. Rebati Nanda and Others

Orissa High Court · (1992) 1 ACC 131 : (1993) ACJ 73 : AIR 1991 Ori 324

Motor Vehicles Act, 1939 — Section 110D

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High Courts01 Mar 1991

Oriental Fire and General Ins. Co. Ltd. Vs Kamurun Bibi and Another

Orissa High Court · (1993) 2 ACC 176

Employees Compensation Act, 1923 — Section 4A

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High Courts27 Feb 1991Allowed

Kubera Mahanta Vs State of Orissa

Orissa High Court · (1991) 71 CLT 641 : (1991) 2 OLR 83

Penal Code, 1860 (IPC) — Section 376

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High Courts26 Feb 1991Allowed

Dhenka Munda Vs State of Orissa

Orissa High Court · (1991) 71 CLT 589 : (1991) 1 OLR 318

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302

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High Courts25 Feb 1991Dismissed

Kailash Sahu Vs Basanta Kumari Dei and Others

Orissa High Court · (1992) CriLJ 1918

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 311, 397, 482

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High Courts22 Feb 1991Allowed

State of Orissa Vs Gangadhar Behuria

Orissa High Court · (1991) 71 CLT 652 : (1992) CriLJ 3814

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 359, 361, 366, 375, 376

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High Courts22 Feb 1991Allowed

Raghunath Panigrahi Vs The State of Orissa

Orissa High Court · (1991) 71 CLT 582 : (1991) 1 OLR 325

Essential Commodities Act, 1955 — Section 7

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High Courts22 Feb 1991Allowed

Bilasa Naik and Another Vs Radhashyam Mohanty and Another

Orissa High Court · AIR 1992 Ori 32

Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 110A

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