High Courts19 Sept 1991Allowed
Krushna Chandra Bariki Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 504
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 7 of 23
High Courts18 Sept 1991Allowed
Smt. Pravati Bastia Vs Management of Choudwar College and Others
Orissa High Court · (1992) 73 CLT 316 : (1992) 1 OLR 51
Constitution of India, 1950 — Article 19(1)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 11(1), 22(4)
High Courts18 Sept 1991
Sri Prabhudayal Agrawalla Vs Orissa Sales Tax Tribunal and Others
Orissa High Court · (1992) 73 CLT 171 : (1991) 2 OLR 464 : (1993) 88 STC 473
Orissa Sales Tax Act, 1947 — Section 12(4), 12(5), 12(8)
High Courts18 Sept 1991
RASIKLAL AND CO. Vs COMMISSIONER OF Income Tax.
Orissa High Court · (1992) 99 CTR 85 : (1992) 193 ITR 246
Income Tax Act, 1961 — Section 2, 256, 40, 64
High Courts18 Sept 1991Dismissed
Krushna Chandra Patra Vs Tanu Patra
Orissa High Court · (1992) 1 OLR 397
Penal Code, 1860 (IPC) — Section 497
High Courts17 Sept 1991Allowed
Bajranglal Agarwala Vs Competent Authority and Others
Orissa High Court · (1991) 2 OLR 509
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2(1), 6(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2(1), 3(1), 6, 7, 8
High Courts17 Sept 1991Dismissed
Indian Metals and Ferro Alloys Ltd. Vs Asstt. Collector C.E. and Cus. (P)
Orissa High Court · (1994) 46 ECC 137 : (1994) 74 ELT 802
Central Excise Rules, 1944 — Rule 173(Q), 173F, 173G(2), 173G(4), 52(4)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2)Constitution of India, 1950 — Article 14, 19(1), 226, 265
High Courts16 Sept 1991
Prafulla Chandra Deo Vs Satyanarayan Chandra Deo and Another
Orissa High Court · (1992) 1 OLR 277
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13
High Courts16 Sept 1991Dismissed
The Management of Orissa Road Transport Company Limited Vs The Workman T. Bangali Patra and Another
Orissa High Court · (1991) 2 OLR 515
Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5), 33(2)
High Courts16 Sept 1991
Pandru Khadia Vs State of Orissa
Orissa High Court · (1992) CriLJ 762
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 1991Dismissed
Konark Television Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1992) 38 ECC 1
Central Excise Tariff Act, 1985 — Section 2
High Courts13 Sept 1991
Smt. Kamala Devi Vs Rajanikanta Patnaik and Others
Orissa High Court · AIR 1992 Ori 301
Succession Act, 1925 — Section 372
High Courts06 Sept 1991Allowed
Shri Lakshmi Narayan Pati Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 130
Orissa Aided Educational Institutions (Appointment of Teachers Validation) Act, 1989 — Section 3
High Courts23 Aug 1991
Santosh Kumar Sundaraka Vs Orissa State Civil Supplies Corporation
Orissa High Court · (1991) 08 OHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 409, 420
High Courts23 Aug 1991Allowed
Gouranga Satpathy Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 136
High Courts23 Aug 1991Dismissed
Ramral Majhi and Another Vs The State
Orissa High Court · (1992) CriLJ 1751
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 1991Allowed
The State of Punjab and Others Vs Gurdev Singh and Ashok Kumar
Orissa High Court · (1991) 2 OLR 458
Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113
High Courts20 Aug 1991Allowed
Orissa Cement Ltd. Vs Collector of Central Excise
Orissa High Court · (1992) 73 CLT 153 : (1992) 38 ECC 148 : (1995) 75 ELT 486 : (1992) 1 OLR 75
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 11B, 11B(2), 4Constitution of India, 1950 — Article 226, 32
High Courts20 Aug 1991
Duryodhan Mahanta Vs Saraswati Mahanta
Orissa High Court · (1992) CriLJ 2230 : (1992) 1 OLR 141
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts20 Aug 1991Allowed
Kishanlal Kapoor Vs Babaji Charan Behera and Others
Orissa High Court · (1992) 1 OLR 525
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Orissa House Rent Control Act, 1967 — Section 7