High Courts06 Mar 1992
Commissioner of Income Tax Vs Orissa State Financial Corporation
Orissa High Court · (1992) 104 CTR 46 : (1993) 201 ITR 595
Income Tax Act, 1961 — Section 36(1)State Financial Corporations Act, 1951 — Section 29, 31
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 14 of 17
High Courts06 Mar 1992Allowed
Khetrabasi Mohanty Vs State of Orissa and Others
Orissa High Court · (1993) CriLJ 271 : (1992) 1 OLR 575 : (1992) 1 OLR 574
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts05 Mar 1992Allowed
Nilamani Das Vs Bhikari Nayak and Others
Orissa High Court · (1992) 74 CLT 441 : (1992) CriLJ 2242 : (1992) 1 OLR 562
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165
High Courts04 Mar 1992
Benupani Behera Vs State of Orissa
Orissa High Court · (1992) 74 CLT 400 : (1992) 1 OLR 571
Penal Code, 1860 (IPC) — Section 107, 109
High Courts04 Mar 1992Dismissed
Rabindra Sahoo Vs Pushpa Rani Sahoo
Orissa High Court · (1992) 2 DMC 397
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts04 Mar 1992
Satrughana Rout Vs Managing Director, Tribal Development Co-operative Corporation of Orissa Ltd. and Others
Orissa High Court · (1992) 73 CLT 588 : (1992) 1 OLR 474
Constitution of India, 1950 — Article 12, 226, 227
High Courts03 Mar 1992Allowed
State Bank of India, Balangir Branch Vs Satyanarayan Sarangi and Another
Orissa High Court · (1992) CriLJ 2635
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1), 239, 240Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts03 Mar 1992
Sraban Kumar Pradhan Vs Smt. Menaka Kumari Rout alias Pradhan and Another
Orissa High Court · (1992) CivCC 789 : (1992) 74 CLT 221 : (1993) CriLJ 2428 : (1993) 3 RCR(Criminal) 300
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts03 Mar 1992Allowed
Tilotama Kar and Others Vs Ranjitarani Satpathy and Others
Orissa High Court · (1992) 74 CLT 124 : (1992) 1 OLR 438 : (1992) 1 OLR 437
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 273
High Courts03 Mar 1992Allowed
Narendra Ray Vs Kunjabehari Ray and Another
Orissa High Court · AIR 1992 Ori 217
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11Orissa Land Reforms Act, 1960 — Section 9
High Courts27 Feb 1992
Pankaj Mahakud @ Pankaj Matari Vs Smt. Tara Mahakud
Orissa High Court · AIR 1992 Ori 199 : (1992) 74 CLT 75
Civil Procedure Code, 1908 (CPC) — Section 51Evidence Act, 1872 — Section 114
High Courts27 Feb 1992
Usharani Rout and Another Vs Surendra Pradhan ' Rout
Orissa High Court · (1992) 1 OLR 488
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Feb 1992
Kanduni Dei and Others Vs Ananta Charan Mohapatra
Orissa High Court · (1992) 1 OLR 491
Criminal Procedure Code, 1973 (CrPC) — Section 391
High Courts27 Feb 1992Allowed
Sukran Bibi Vs Mirja Jainul Abodin Baig and Others
Orissa High Court · (1992) 02 OHC CK 0005
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 3(4), Order 5 Rule 17, Order 5 Rule 19A
High Courts26 Feb 1992
State of Orissa Vs Ghewarchand Kamal Kumar
Orissa High Court · (1992) 62 TAXMAN 519
Central Sales Tax Act, 1956 — Section 2(j), 24(5), 8, 8(A), 8A
High Courts26 Feb 1992
Cuttack Club Pvt. Ltd. Vs Commissioner of Income Tax
Orissa High Court · (1992) 74 CLT 412 : (1992) 196 ITR 407
Income Tax Act, 1961 — Section 22
High Courts25 Feb 1992
Commissioner of Income Tax Vs R.N. Agarwala and Co.
Orissa High Court · (1992) 02 OHC CK 0016
Income Tax Act, 1961 — Section 256
High Courts24 Feb 1992Allowed
Trilochan Soren Vs State of Orissa
Orissa High Court · (1992) 2 OLR 195
Criminal Procedure Code, 1973 (CrPC) — Section 31(2)Penal Code, 1860 (IPC) — Section 64
High Courts21 Feb 1992Dismissed
Managing Committee, Majhipada M.E. School Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 447
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5, 5(8)Orissa Education Act, 1963 — Section 10A(1), 10A(3)
High Courts21 Feb 1992
Commissioner of Income Tax Vs Industrial Promotion and Investment Corporation of Orissa
Orissa High Court · (1992) 103 CTR 222 : (1993) 199 ITR 761
Income Tax Act, 1961 — Section 36(1)