High Courts11 Nov 1991Allowed
Sri Ainthi Dalabehera and Others Vs Government of Orissa and Others
Orissa High Court · (1992) 1 OLR 154
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 7 Rule 11
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 4 of 23
High Courts08 Nov 1991Allowed
Banifas Samad Vs State of Orissa
Orissa High Court · (1992) CriLJ 2271
Arms Act, 1959 — Section 25ACriminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8
High Courts08 Nov 1991Dismissed
Banchhanidhi Mahapatra and Others Vs State of Orissa and Another
Orissa High Court · (1992) CriLJ 1739
Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(1), 210(2), 223, 239Penal Code, 1860 (IPC) — Section 148, 149, 173, 294, 323
High Courts08 Nov 1991
Ramesh Chandra Lath Vs State of Orissa
Orissa High Court · (1992) CriLJ 2263
Contract Labour (Regulation and Abolition) Act, 1970 — Section 22, 23, 24, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 273
High Courts06 Nov 1991Dismissed
Radhamohan Patra Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 221 : (1992) 73 CLT 431
Constitution of India, 1950 — Article 14, 299
High Courts06 Nov 1991Dismissed
Sri Jagannath Mahaprabhu Vs Pravat Chandra Chatterjee and Others
Orissa High Court · AIR 1992 Ori 47 : (1992) 1 OLR 17
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10(1)Transfer of Property Act, 1882 — Section 52
High Courts06 Nov 1991Dismissed
Pravash Chandra Bachar Vs The State
Orissa High Court · (1992) CriLJ 1721
Essential Commodities Act, 1955 — Section 3, 3(2), 7, 7(1)
High Courts04 Nov 1991Dismissed
Rabindra Prasad Singh and Others Vs Smt. Lila Bala Singh and Another
Orissa High Court · (1992) 73 CLT 420 : (1992) CriLJ 1716 : (1992) 2 DMC 285
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 482
High Courts04 Nov 1991Allowed
Pramila Patnaik and Others Vs State of Orissa
Orissa High Court · (1992) CriLJ 2385 : (1992) 1 OLR 197
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Nov 1991
Karnam Laxmipati Padmini Vs State of Orissa
Orissa High Court · (1993) CriLJ 219 : (1992) 1 OLR 262
Orissa Forest Act, 1972 — Section 56, 57Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 453, 454 , 455
High Courts01 Nov 1991Allowed
Krushna Chandra Bisoi alias Bisoyi Vs State of Orissa
Orissa High Court · (1992) CriLJ 1766
Penal Code, 1860 (IPC) — Section 304, 307, 325, 326, 99
High Courts01 Nov 1991
Rashiklal and Co. Vs Commissioner of Income Tax
Orissa High Court · (1991) 100 CTR 242 : (1992) 196 ITR 106
Income Tax Act, 1961 — Section 40
High Courts31 Oct 1991Dismissed
Jagannath Das and Others Vs State and Another
Orissa High Court · (1992) CriLJ 2204
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190(1), 200, 201Penal Code, 1860 (IPC) — Section 147, 149, 436
High Courts31 Oct 1991Allowed
Maheswar Samal Vs State of Orissa
Orissa High Court · (1992) 73 CLT 513 : (1992) CriLJ 863
Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 395
High Courts30 Oct 1991
Jayakrishna Panigrahi and Others Vs Hrusikesh Panda
Orissa High Court · (1992) CriLJ 1056 : (1992) 1 OLR 26
Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
High Courts30 Oct 1991
Basudevpur (R and B) N.M.R. Employees Association and Others Vs State of Orissa and Others The All Orissa Irrigation Workers' Union Vs The Executive Engineer, Kalo Irrigation Division and Others
Orissa High Court · (1992) 73 CLT 32 : (1992) 1 OLR 4
Administrative Tribunals Act, 1985 — Section 15, 28Constitution of India, 1950 — Article 226
High Courts30 Oct 1991Allowed
Tata Refractories Ltd. and Others Vs Union of India (UOI)
Orissa High Court · (1992) 73 CLT 373 : (1992) 2 LLJ 810
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2)
High Courts30 Oct 1991Allowed
K.P. Industries, A.K. Industries, Sri Ganesh Chuda Mill and Arun Trading Co. Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 302
Rice Milling Industry (Regulation) Act, 1958 — Section 3
High Courts30 Oct 1991Allowed
Maa Dakshinakali Animal Feeds Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 278 : (1992) 73 CLT 401
Constitution of India, 1950 — Article 19(1)
High Courts30 Oct 1991
Smt. Basanti Kumari Sahu Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 868 : (1992) 1 OLR 41
Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)