COURT ARCHIVE

Orissa High Court judgments, 1992

335 judgments · page 12 of 17

High Courts10 Apr 1992Allowed

Kasinath Misra and Others Vs State of Orissa and Others

Orissa High Court · (1993) 1 OLR 105

Constitution of India, 1950 — Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2(1), 21, 37, 37(2)

High Courts09 Apr 1992

Miss Snigdha Sardar Vs Mr. P.L. Ralhan and Others

Orissa High Court · (1992) 2 OLR 113

High Courts04 Apr 1992Dismissed

New India Assurance Co. Ltd. Vs Minalata Ray and Another

Orissa High Court · (1993) ACJ 52 : (1992) 74 CLT 251

Motor Vehicles Act, 1939 — Section 110A

High Courts04 Apr 1992Allowed

Managing Committee of Rajendra Purna Chandra High School Vs State of Orissa and Others

Orissa High Court · (1992) 74 CLT 187 : (1992) 2 OLR 126

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 17(2), 21(2), 5Orissa Education Act, 1969 — Section 3, 7(3)

High Courts03 Apr 1992Dismissed

Bhagaban Bhoi alias Behera Vs State of Orissa

Orissa High Court · (1993) CriLJ 286

High Courts03 Apr 1992Dismissed

Sukur Pradhan and Others Vs Orissa State Financial Corporation and Others

Orissa High Court · AIR 1992 Ori 281 : (1992) 74 CLT 241 : (1994) 80 CompCas 443

Contract Act, 1872 — Section 128

High Courts03 Apr 1992Dismissed

Gokulananda Patel Vs Secretary, Sundargarh Wholesale Consumers Co-operative Stores Ltd. and Others

Orissa High Court · (1992) 2 OLR 54

High Courts03 Apr 1992Dismissed

Kanakalata Dwivedi Vs M.M. Patnaik and Others

Orissa High Court · (1992) 74 CLT 533 : (1993) 1 OLR 430

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204(1)

High Courts03 Apr 1992Dismissed

Kamadeb Baliarsingh and Another Vs State of Orissa

Orissa High Court · (1992) 74 CLT 739 : (1994) CriLJ 1315

Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts03 Apr 1992Dismissed

Kanhei Rana and Another Vs Gangadhar Swain and Others

Orissa High Court · (1992) ACJ 1124 : AIR 1993 Ori 89 : (1992) 74 CLT 228 : (1992) 1 OLR 580

Motor Vehicles Act, 1939 — Section 29A

High Courts03 Apr 1992

Kanhairana and Another Vs Gangadhar Swain and Others

Orissa High Court · (1992) 2 ACC 362

Motor Vehicles Act, 1939 — Section 110A

High Courts02 Apr 1992

Golakha Chandra Jena Vs Director General of Police and Others

Orissa High Court · (1993) ACJ 259 : (1993) 1 CivCC 714 : (1992) 74 CLT 259 : (1992) CriLJ 2901 : (1992) 1 OLR 565 : (1993) 1 RCR(Criminal) 102

Constitution of India, 1950 — Article 21

High Courts02 Apr 1992Allowed

Arjun Ch. Samal and Others Vs Ananta Ch. Dash and Others

Orissa High Court · (1992) 2 OLR 302

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147

High Courts31 Mar 1992Allowed

Binder Munda Vs State of Orissa

Orissa High Court · (1992) CriLJ 3508 : (1992) 2 OLR 63

Penal Code, 1860 (IPC) — Section 302

High Courts31 Mar 1992Allowed

Bansidhar Nandi Vs State of Orissa

Orissa High Court · (1992) CriLJ 3927

Penal Code, 1860 (IPC) — Section 302

High Courts30 Mar 1992Dismissed

Tata Iron and Steel Co. Ltd. Vs Union of India (UOI)

Orissa High Court · (1992) 74 CLT 553 : (1992) 39 ECC 72 : (1995) 75 ELT 501

Civil Procedure Code, 1908 (CPC) — Section 132Customs Act, 1962 — Section 107, 108, 108(1), 111, 14Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4, 9

High Courts27 Mar 1992

Raghunath Pradhan and Others Vs State of Orissa and Others

Orissa High Court · (1992) 2 OLR 317

Constitution of India, 1950 — Article 226, 227

High Courts26 Mar 1992Partly Allowed

Jayashree Chemicals Ltd. and Another Vs State of Orissa and Others

Orissa High Court · AIR 1992 Ori 149

Orissa Electricity Duty Act, 1961 — Section 3

High Courts26 Mar 1992Allowed

Smt. Saramani Swain Vs Sachidananda Swain

Orissa High Court · (1992) 1 OLR 597

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts25 Mar 1992

Guru Charan Samal and Another Vs Smt. Vijaylaxmi Devi and Another

Orissa High Court · (1992) 2 ACC 738

Motor Vehicles Act, 1988 — Section 110D, 173