COURT ARCHIVE

Orissa High Court judgments, 1991

450 judgments · page 5 of 23

High Courts30 Oct 1991Allowed

Shri Prashanta Kumar Kar Vs Board of Trustees, Paradip Port Trust and Others

Orissa High Court · (1992) 73 CLT 425 : (1993) 1 LLJ 136

Paradip Port Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10(8)

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High Courts29 Oct 1991Allowed

Durga Thakurani and Others Vs Balunki Bhoi and Others

Orissa High Court · (1992) 1 OLR 161

Orissa Estates Abolition Act, 1951 — Section 5(1)Orissa Government Land Settlement Act, 1962 — Section 7A

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High Courts29 Oct 1991Allowed

Baladev Khes and Another Vs State of Orissa

Orissa High Court · (1992) 74 CLT 84 : (1992) CriLJ 2059 : (1992) 1 OLR 210

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 412

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High Courts28 Oct 1991Dismissed

Somanath Mishra Vs Madhu Sudan Mati and Another

Orissa High Court · (1992) 73 CLT 381 : (1992) 1 OLR 291 : (1992) 1 OLR 290

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 100Transfer of Property Act, 1882 — Section 53

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High Courts28 Oct 1991Dismissed

Kanchan Dakuani Vs Tarini Dakuani

Orissa High Court · AIR 1992 Ori 159 : (1992) 1 OLR 287

Hindu Succession Act, 1956 — Section 14

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High Courts28 Oct 1991Dismissed

Sri Sambhu Panigrahi Vs Sri Parsuram Panda

Orissa High Court · AIR 1992 Ori 115 : (1992) 73 CLT 387

Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 30, 31, 32, 33, 34

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High Courts28 Oct 1991Allowed

State Vs Jagat Mohan Padhi

Orissa High Court · (1992) CriLJ 2151

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Rice Milling Industry (Regulation) Act, 1958 — Section 13(1), 13(2), 14B, 15, 18

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High Courts28 Oct 1991Allowed

State Prevention and Control of Pollution Board Vs Berhampur Municipality and Another

Orissa High Court · (1992) CriLJ 2909

Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 29, 401Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 44, 49

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High Courts28 Oct 1991Dismissed

Trilochan Naik and Others Vs Sukuru Sethi and Others

Orissa High Court · (1992) 1 OLR 296

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51

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High Courts13 Oct 1991Dismissed

Rajendra Prasad Bose Vs Late J.R. Bose represented by his legal representatives Monimala Bose and Others

Orissa High Court · (1992) 2 OLR 22

Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39

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High Courts11 Oct 1991

State Vs Setalu Sudam Reddy Setalu Sudam Reddy Vs State of Orissa

Orissa High Court · (1992) CriLJ 3503 : (1992) 2 OLR 163

Penal Code, 1860 (IPC) — Section 302

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High Courts11 Oct 1991

Modern Fabricators, firm and Others Vs Rajendra Harichandan and Others Rajendra Harichandan and Kalikesh Narayan Singh Deo and Others Vs Consolidation Officer and Others

Orissa High Court · (1992) 73 CLT 217 : (1992) 1 OLR 322

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 14, 15, 37, 38, 9

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High Courts11 Oct 1991Dismissed

Bhikari Charan Bhoi Vs The State of Orissa

Orissa High Court · (1992) CriLJ 2592

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 342, 540Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 465, 471

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High Courts11 Oct 1991

Sk. Sakaout and Others Vs State of Orissa

Orissa High Court · (1992) 1 OLR 89

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41(1), 42(2), 53

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High Courts11 Oct 1991Allowed

Indian Charge Chrome Limited Vs Asea Stal AB and Others

Orissa High Court · (1991) 2 OLR 537

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts10 Oct 1991Dismissed

Badri Narayan Bhagat Vs Parulrani Ghose and Others

Orissa High Court · (1992) 73 CLT 270 : (1992) 1 OLR 169

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts10 Oct 1991

Gita Joshi and Another Vs Gurupadanand and Another

Orissa High Court · (1993) 2 ACC 117

Motor Vehicles Act, 1988 — Section 110D

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High Courts10 Oct 1991Allowed

Gita Joshi and Another Vs Gurupada Nanda and Another

Orissa High Court · (1992) ACJ 941

Motor Vehicles Act, 1988 — Section 110D

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High Courts09 Oct 1991Allowed

Bajranglal Singhania Vs Manilal Singhania and Another

Orissa High Court · (1992) 73 CLT 462 : (1992) CriLJ 2119 : (1992) 1 OLR 164

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138

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High Courts09 Oct 1991

K. Duriyendra and Others Vs State of Orissa and Others

Orissa High Court · AIR 1992 Ori 297

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 41

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