High Courts17 Jun 1992Allowed
Sitanath Mohanty Vs Sesi alias Dungai Bowa and Others
Orissa High Court · (1993) CriLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 144, 145
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 10 of 17
High Courts16 Jun 1992Allowed
Chayamani Tripathy and Another Vs Dharmananda Panda
Orissa High Court · AIR 1993 Ori 23 : (1993) 75 CLT 61
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts15 May 1992Allowed
Gaurishyam Electrical Enterprises Vs Sub Divisional Officer, Cuttack Electrical Division and Others
Orissa High Court · (1992) 05 OHC CK 0021
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 20, 22, 26(6)Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 22, 36A, 37, 4
High Courts15 May 1992Dismissed
Bhaskar Swain and Sanatan Khatei and Others Vs Commissioner of Consolidation and Others
Orissa High Court · (1993) 1 OLR 153
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51Orissa Estates Abolition Act, 1951 — Section 7
High Courts15 May 1992Allowed
Bishnu Prasad Bohidar and Gopinath Mohanda Vs Chief General Manager, State Bank of India and Others
Orissa High Court · (1993) 1 LLJ 1081 : (1993) 1 OLR 134
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3), 50(3)(1)
High Courts15 May 1992Dismissed
Banamali Mohanta Vs Basanta Kumar Sahoo and Another
Orissa High Court · (1992) 74 CLT 639 : (1992) 2 OLR 68
Criminal Procedure Code, 1973 (CrPC) — Section 397, 452, 457, 482
High Courts14 May 1992Dismissed
Surendra Kumar Patra and Others Vs Arjun Charan Patra and Others
Orissa High Court · (1992) 74 CLT 427 : (1992) 2 OLR 545
Limitation Act, 1963 — Article 109
High Courts14 May 1992Allowed
Purna Chandra Panigrahi Vs Baidya Jani and Others
Orissa High Court · (1992) 74 CLT 309 : (1992) 2 OLR 78
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41
High Courts14 May 1992
Commissioner of Income Tax Vs S.V. Divakar (through legal heir Srikumar Nair)
Orissa High Court · (1992) 105 CTR 115 : (1993) 201 ITR 914
High Courts14 May 1992
Bhagirathi Barik and Others Vs State of Orissa
Orissa High Court · (1992) 74 CLT 660 : (1993) CriLJ 828
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 436
High Courts12 May 1992Allowed
Smt. Kodal Bewa and Another Vs Orissa State Electricity Board and Others
Orissa High Court · (1992) 74 CLT 286 : (1993) 1 LLJ 474 : (1992) 2 OLR 87
Constitution of India, 1950 — Article 21Orissa Pension Rules, 1977 — Rule 157
High Courts11 May 1992
Sri Sri Andhari Mangala Thakurani and Another and Purusottam Jena and Others Vs Sri Gopinath Panda and Others and Sri Sri Radha Gobinda Jew Thakur and Others
Orissa High Court · (1992) 74 CLT 618 : (1992) 2 OLR 250
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 100Orissa Hindu Religious Endowments Act, 1951 — Section 44(2), 74(3)
High Courts11 May 1992Dismissed
Maheswar Tripathy and Others Vs State of Orissa and Others Akshaya Kumar Swain Vs Collector and Others Pandru Meher Vs Block Development Officer and Another Gangadhar Mohapatra Vs Election Officer-cum-B.D.O. and Others
Orissa High Court · (1992) 2 OLR 90
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 30, 32, 39
High Courts11 May 1992Allowed
Antaryami Lenka and Another Vs Chatrubhuja alias Bhuja Lenka and Others
Orissa High Court · (1993) 2 OLR 464
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1)
High Courts11 May 1992Allowed
Manmohan Rout (and after him) Sundari Devi and Others Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 454 : (1992) 2 OLR 529
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2, 3Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51Orissa Estates Abolition Act, 1951 — Section 8(1)
High Courts07 May 1992
Orissa Cement Ltd. and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1993 Ori 17 : (1992) 74 CLT 812
Cess and Other Taxes on Minerals (Validation) Ordinance, 1992 — Section 2(1)Constitution of India, 1950 — Article 14, 248, 301Orissa Cess Act, 1962 — Section 4
High Courts07 May 1992Dismissed
Kanak @ Rania Parida Vs Kanakalata Parida and Another
Orissa High Court · (1992) 2 DMC 313 : (1992) 2 OLR 83
Civil Procedure Code, 1908 (CPC) — Section 24Family Courts Act, 1984 — Section 20, 7(1), 8
High Courts06 May 1992Dismissed
Jagili Das and Others Vs The State
Orissa High Court · (1992) 74 CLT 278 : (1993) CriLJ 1408
Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 506
High Courts05 May 1992Allowed
Braja Kishore Pradhan Vs Tribal Development Corporation of Orissa Ltd. and Another
Orissa High Court · (1992) 74 CLT 248 : (1992) 2 OLR 239
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts05 May 1992Dismissed
Dr. Bhikari Charan Sahu Vs Chancellor, Utkal University and Others
Orissa High Court · (1993) 1 OLR 197
Utkal University Act, 1966 — Section 20(2)