High Courts25 Mar 1992
National Insurance Co. Ltd. Vs Prafulla Kumar Prusty and Another
Orissa High Court · (1993) ACJ 1225
Motor Vehicles Act, 1988 — Section 110D
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 13 of 17
High Courts24 Mar 1992Allowed
Settlement Class-IV Job Contract Employees Union Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 173
Constitution of India, 1950 — Article 226
High Courts24 Mar 1992
Maheswar Rana and Others Vs Kanchan Bhoi (deceased by LRs) and Others
Orissa High Court · AIR 1992 Ori 271
Orissa Land Reforms (Amendment) Act, 1976 — Section 23A, 67Specific Relief Act, 1963 — Section 6
High Courts24 Mar 1992
Priyambada Debi Vs State of Orissa and Another
Orissa High Court · AIR 1993 Ori 99 : (1992) 74 CLT 342
Constitution of India, 1950 — Article 14Orissa Legislative Assemly Members Salaries, Allowances and Pension Act, 1954 — Section 4B
High Courts24 Mar 1992
Santosh Kumar Dash Vs The State of Orissa and Another
Orissa High Court · (1992) 1 OLR 498
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts23 Mar 1992
Executive Engineer, National High Way Vs Sri Tirana Bhutia and Another
Orissa High Court · (1992) 2 ACC 737
Workmens Compensation Act, 1923 — Section 30
High Courts19 Mar 1992Allowed
Srimati Chati Dei Vs Hemanta Kumar Sahu
Orissa High Court · (1982) 54 CLT 36
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 489, 489(2), 490Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts13 Mar 1992Allowed
Kamal Krushna Murty Patra (dead) after him, his L. Rs. Kamala Mohalaxmi Patra and Others Vs Gandhiji Sangita Kalamandir, a registered Society and Others
Orissa High Court · (1992) 1 OLR 598
Succession Act, 1925 — Section 379(2)
High Courts13 Mar 1992
Kamala Panda @ Pandiani Vs Mst. Junha Patel
Orissa High Court · (1992) 73 CLT 544 : (1992) 2 DMC 10
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(1), Order 8 Rule 5(2)
High Courts12 Mar 1992Dismissed
Bidulata Das Vs Braja Bihari Palit and Others
Orissa High Court · AIR 1993 Ori 78 : (1993) 75 CLT 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1
High Courts11 Mar 1992
Sudarsan Balabantrai and Others Vs State and Another
Orissa High Court · (1993) 1 OLR 61
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Mar 1992
Oriental Fire and General Ins. Co. Ltd. Vs Buli Dei and Others
Orissa High Court · (1993) ACJ 1119 : (1992) 74 CLT 141
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 110D
High Courts10 Mar 1992
Siba Prasad Sahoo Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 206
Orissa Grama Panchayat Act, 1965 — Section 44(1)
High Courts10 Mar 1992
Banka Das, Rambalak Das, Birendra Kumar Behera and Soumitri Behera Vs State of Orissa
Orissa High Court · (1993) 75 CLT 225 : (1992) 1 OLR 421
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2A), 173, 190, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(1), 36A(1)(B), 36D, 37
High Courts10 Mar 1992
The Oriental Fire and Genl. Ins. Co. Ltd. Vs Buli Dei and Others
Orissa High Court · (1992) 2 ACC 386
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 110, 110D
High Courts10 Mar 1992Allowed
Balaram Sahu and Others Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 368 : (1993) 1 LLJ 864
Constitution of India, 1950 — Article 14, 16, 39
High Courts09 Mar 1992
Chandramani Das Vs Bhaskar Chandra Roy and Others
Orissa High Court · (1992) 2 OLR 123
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts06 Mar 1992Allowed
Orissa Cement Ltd. Vs Superintendent, Customs and C. Ex.
Orissa High Court · (1992) 73 CLT 755 : (1992) 40 ECC 244 : (1992) 61 ELT 256
Central Excise Rules, 1944 — Rule 8Customs Act, 1962 — Section 12, 12(1), 15, 15(1), 2(25)Customs Tariff Act, 1975 — Section 12(1)
High Courts06 Mar 1992Allowed
Jibardhan Senapati and Others Vs State of Orissa and Others
Orissa High Court · (1992) 2 OLR 1
Orissa Land Reforms Act, 1960 — Section 37
High Courts06 Mar 1992
M.C. Mehta Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 225 : (1992) 74 CLT 147
Constitution of India, 1950 — Article 226, 51AWater (Prevention and Control of Pollution) Act, 1974 — Section 17