High Courts07 Feb 1992
Calvin Francis Vs State of Orissa
Orissa High Court · (1992) 74 CLT 585 : (1992) 1 OLR 316
Penal Code, 1860 (IPC) — Section 377
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 16 of 17
High Courts06 Feb 1992Dismissed
Jagannath Manna and Sachindranath Bagchi Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 506 : (1992) 1 OLR 494
Orissa Survey and Settlement Act, 1958 — Section 12, 12B, 15, 22(2), 36Orissa Survey and Settlement Rules, 1962 — Rule 59
High Courts06 Feb 1992Dismissed
Mgt. of Orissa Road Transport Company Ltd. Vs M. Venkata Rao and Another M. Venkata Rao Vs Mgt. of Orissa Road Transport Co. Ltd. and Another
Orissa High Court · (1992) 74 CLT 272 : (1993) 1 LLJ 468
Industrial Disputes Act, 1947 — Section 11A, 33(2)
High Courts04 Feb 1992
Management of FCI and Others Vs Presiding Officer, Indl. Tribunal and Others
Orissa High Court · (1993) 1 LLJ 677
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10
High Courts04 Feb 1992Allowed
Aska Central Multipurposes Co-operative Society Vs Secretary, Orissa Khadi and Village Industries and Others
Orissa High Court · AIR 1992 Ori 238 : (1992) 2 OLR 118
Orissa Co-operative Societies Act, 1962 — Section 108(1)Orissa Khadi and Village Indistries Board Act, 1956 — Section 33, 33A
High Courts04 Feb 1992
Commissioner of Income Tax Vs Builders Union
Orissa High Court · (1992) 197 ITR 177
Income Tax Act, 1961 — Section 144, 184(7), 185, 185(5), 186
High Courts02 Feb 1992Allowed
Nila Majhi Vs Ude Bhoi and Others
Orissa High Court · (1962) 28 CLT 382
Penal Code, 1860 (IPC) — Section 426, 447
High Courts31 Jan 1992Dismissed
P.J. Appalanarasayya and Sons Vs General Manager, S.E. Railway and Others
Orissa High Court · AIR 1993 Ori 40
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60
High Courts30 Jan 1992Allowed
Mahim Midday Vs State of Orissa
Orissa High Court · (1992) 73 CLT 649 : (1992) 2 OLR 154
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 18
High Courts30 Jan 1992
Gouri Shankar Traders, Rayagada Vs State of Orissa
Orissa High Court · (1993) 1 OLR 66
Essential Commodities Act, 1955 — Section 7
High Courts29 Jan 1992
Ganesh Traders Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 330 : (1992) 1 OLR 557
Essential Commodities (Amendment) Act, 1976 — Section 2Essential Commodities Act, 1955 — Section 6A
High Courts29 Jan 1992Allowed
Prasanna Kumar Nayak and Others Vs National Insurance Co. and Others
Orissa High Court · (1992) 73 CLT 791 : (1993) 1 LLJ 611 : (1992) 1 OLR 466
Constitution of India, 1950 — Article 14
High Courts28 Jan 1992
Kishore Chandra Samal and Others and Sarat @ Sharat Chandra Padhi Vs State of Orissa and Others and Chairman-cum-Collector, Cuttack Municipality and Others
Orissa High Court · (1992) 74 CLT 649 : (1992) 1 OLR 544
Orissa Local Fund Service Rules, 1975 — Rule 3(2)Orissa Municipal Act, 1950 — Section 81, 81(2)
High Courts27 Jan 1992Allowed
Mamta Drinks and Industries Ltd. Vs Asstt. Collr. of C. Ex. and Cus.
Orissa High Court · (2003) 153 ELT 518
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 4
High Courts23 Jan 1992
Maguni Pradhan Vs Commissioner of Consolidation and Others
Orissa High Court · (1992) 1 OLR 246
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37, 37(1), 41, 41(2)
High Courts22 Jan 1992
Sri Sidheswar Sahoo Vs Special Officer and competent authority and Another
Orissa High Court · (1992) 73 CLT 409 : (1992) 1 OLR 462
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(O), 4(11), 4(9)
High Courts22 Jan 1992
H.S.K. Rawlley Vs Commissioner of Income Tax
Orissa High Court · (1993) 199 ITR 270
Income Tax Act, 1961 — Section 256(1)
High Courts21 Jan 1992
B.B. Sahu Vs Commissioner of Income Tax
Orissa High Court · (1993) 199 ITR 212 : (1992) 63 TAXMAN 462
Income Tax Act, 1961 — Section 254, 64, 64(1)
High Courts21 Jan 1992Dismissed
Tareswar Naik and Another Vs Satyabadi Lenka and Others
Orissa High Court · (1992) 74 CLT 198 : (1992) 2 OLR 18
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1)
High Courts20 Jan 1992
Jeenu Plast India (Private) Ltd. and Another Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1992 Ori 196 : (1993) 76 CompCas 366
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 30