COURT ARCHIVE

Orissa High Court judgments, 1991

450 judgments · page 3 of 23

High Courts17 Nov 1991Allowed

Utkal Chamber of Commerce and Industry Ltd. and Others Vs State of Orissa and Others

Orissa High Court · (1992) 73 CLT 882 : (1992) 1 OLR 530

Minimum Wages Act, 1948 — Section 3(1), 5(1), 5(2), 9Orissa Minimum Wages Rules, 1954 — Rule 15, 16

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High Courts14 Nov 1991

Nityananda Lenka and Others Vs State of Orissa and Others Braja Kishore Kanungo and Another Vs Nityananda Lenka and Others

Orissa High Court · (2011) 1 OLR 524

Hindu Marriage Act, 1955 — Section 13Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20, 21, 22, 23, 9Orissa Education Act, 1969 — Section 10, 10A, 10C, 27(4), 3

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High Courts13 Nov 1991Allowed

Bhabani Shankar Tripathy Vs Secretary to the Government of Orissa, Home Department and Another

Orissa High Court · (1992) 73 CLT 567 : (1992) 1 OLR 344

Constitution of India, 1950 — Article 10, 225, 226, 227

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High Courts13 Nov 1991Allowed

National Insurance Co. Ltd. Vs Kuntala Swain and Others

Orissa High Court · (1993) ACJ 65

Motor Vehicles Act, 1988 — Section 110A

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High Courts13 Nov 1991Allowed

Doki China Gurubalu and Sons and Co. Vs State of Orissa and Others

Orissa High Court · AIR 1992 Ori 189 : (1992) 73 CLT 468

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

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High Courts13 Nov 1991Allowed

Ramachandra Sahu Vs Smt. Pramila Sahu (Dead) and Others

Orissa High Court · AIR 1992 Ori 183

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115

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High Courts13 Nov 1991Allowed

Sunakar Gochhayat and Others Vs Dhaneswar Barik and Others

Orissa High Court · (1992) 73 CLT 851 : (1992) 1 OLR 149

Evidence Act, 1872 — Section 154

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High Courts12 Nov 1991Dismissed

Achhuti ' Achyutananda Bal Vs Payodhar Bal and Others

Orissa High Court · (1992) 73 CLT 699 : (1992) 2 OLR 382

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9

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High Courts12 Nov 1991Allowed

Ananta Kumar alias Charan Jena and Others Vs State of Orissa and Others

Orissa High Court · AIR 1992 Ori 121 : (1992) 1 OLR 377

Constitution of India, 1950 — Article 226Orissa Education (Management of Private Colleges) Rules, 1979 — Rule 2(1), 3(3), 4, 5, 5(1)Orissa Education Act, 1969 — Section 27

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High Courts12 Nov 1991

The People's Union for Civil Liberties and Others Vs State of Orissa and Others Biswapriya Kanungo Vs State of Orissa

Orissa High Court · (1992) 73 CLT 846 : (1992) 1 OLR 553

Constitution of India, 1950 — Article 226Orissa Development Authorities Act, 1982 — Section 91

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High Courts12 Nov 1991

Sarat Kumar Malu Vs State of Orissa and Another

Orissa High Court · AIR 1992 Ori 128

Constitution of India, 1950 — Article 14, 20Orissa Forest Act, 1972 — Section 56(2)

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High Courts12 Nov 1991Dismissed

Lal Mohan Soy Vs Banshi Mahanta and Others

Orissa High Court · AIR 1992 Ori 294 : (1992) 73 CLT 356

Civil Procedure Code, 1908 (CPC) — Section 9Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3(1)Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Rules, 1959 — Rule 3

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High Courts12 Nov 1991