High Courts23 Dec 1992Allowed
Rajkishore Das Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 149
Orissa Government Land Settlement Act, 1962 — Section 7A(3)
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 1 of 17
High Courts22 Dec 1992
Commissioner of Income Tax Vs Bijay Kishore Kapoor
Orissa High Court · (1993) 110 CTR 142 : (1993) 202 ITR 129
Income Tax Act, 1961 — Section 15, 16, 17, 192, 56
High Courts22 Dec 1992
Commissioner of Income Tax Vs Ramji Das Naranga
Orissa High Court · (1993) 110 CTR 146 : (1993) 202 ITR 48 : (1993) 70 TAXMAN 280
Income Tax Act, 1961 — Section 15, 56
High Courts22 Dec 1992Dismissed
Nava Dash Vs Jairam Dash and Others
Orissa High Court · AIR 1993 Ori 172
Succession Act, 1925 — Section 278, 73
High Courts21 Dec 1992
Commissioner of Gift-tax Vs K.B.B. Subudhi
Orissa High Court · (1993) 75 CLT 417 : (1993) 110 CTR 50 : (1993) 201 ITR 741
Gift Tax Act, 1958 — Section 5, 5(1)Income Tax Act, 1961 — Section 2
High Courts16 Dec 1992
State of Orissa Vs Dunlop India Ltd.
Orissa High Court · (1993) 1 OLR 333
Orissa Sales Tax (Second Amendment) Rules, 1979 — Rule 93IOrissa Sales Tax Act, 1947 — Section 24(1)
High Courts16 Dec 1992
Tangudu Gopalan and Sons Vs State of Orissa and Others
Orissa High Court · (1993) 1 OLR 228
Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 72Orissa Sales Tax Act, 1947 — Section 9B(3)
High Courts16 Dec 1992Dismissed
Mahapratap Rudra Das Vs Pravabati Das
Orissa High Court · (1993) 2 DMC 54
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts14 Dec 1992Dismissed
New India Assurance Co. Ltd. Vs Rambha Dei and Others
Orissa High Court · (1994) ACJ 758
Motor Vehicles Act, 1988 — Section 105, 96, 96(2)(c)
High Courts14 Dec 1992Dismissed
Jogendra Bag Vs Tahasildar-cum-Revenue Officer and Others
Orissa High Court · (1993) 75 CLT 489 : (1993) 1 OLR 336
Orissa Land Reforms Act, 1960 — Section 60(1)
High Courts14 Dec 1992Allowed
Miss Snigdha Sardar Vs Chief General Manager, South Eastern Coalfields Ltd. and Others
Orissa High Court · (1993) 1 OLR 393
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 23
High Courts08 Dec 1992
Golakh Ch. Mohanty and Others Vs State of Orissa and Others
Orissa High Court · (1993) 76 CLT 308 : (1993) 1 OLR 303
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 1, 8(2), 8(3)Orissa Secondary Education Act, 1952 — Section 21
High Courts03 Dec 1992Dismissed
Smt. Uma Dutta Vs G. Mahadevan
Orissa High Court · (1993) CriLJ 3231
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 406, 420
High Courts03 Dec 1992
Narayan Panda Vs Zonal Manager, Bank of India and Another
Orissa High Court · (1993) 76 CLT 237 : (1993) 2 OLR 467
Evidence Act, 1872 — Section 25
High Courts03 Dec 1992
Sarat Chandra Acharya Vs State of Orissa
Orissa High Court · (1994) CriLJ 296 : (1993) 1 OLR 56
Penal Code, 1860 (IPC) — Section 109, 419
High Courts03 Dec 1992Allowed
Smt. Urmila Senapati Vs State of Orissa and Others
Orissa High Court · (1993) 76 CLT 250 : (1993) 1 OLR 348
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts03 Dec 1992Dismissed
Col. Shyamsundar Mohanty Vs State of Orissa
Orissa High Court · (1993) 1 OLR 166
Criminal Procedure Code, 1973 (CrPC) — Section 173(3), 173(8)
High Courts30 Nov 1992Dismissed
Asit Kumar Panigrahi and Sitakanta Das Vs State of Orissa and Others
Orissa High Court · (1993) 76 CLT 260 : (1993) 1 OLR 410
Constitution of India, 1950 — Article 226
High Courts30 Nov 1992Dismissed
Sikosa alias Sitoda Mallik Vs The State of Orissa
Orissa High Court · (1993) 1 OLR 434
Penal Code, 1860 (IPC) — Section 86
High Courts26 Nov 1992Allowed
A. Trinath Patro Vs The State
Orissa High Court · (1993) 1 OLR 180
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 — Section 37Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20Opium Act, 1878 — Section 9