COURT ARCHIVE

Orissa High Court judgments, 1992

335 judgments · page 17 of 17

High Courts20 Jan 1992Partly Allowed

Debasis Singh Samant Vs The State of Orissa and Another

Orissa High Court · AIR 1993 Ori 11

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Orissa Cess Act, 1962 — Section 5, 6, 7Orissa Minor Minerals Concession Rules, 1990 — Rule 13, 33

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High Courts18 Jan 1992Dismissed

Rama Chandra Das Vs Kailash Chandra Gochhayat and Others

Orissa High Court · (1993) CriLJ 1621

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)

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High Courts17 Jan 1992

Rama Chandra Sahoo Vs Benudhar Jena and Another

Orissa High Court · (1992) 1 OLR 442

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High Courts17 Jan 1992Allowed

Tirtha Pradhan and Others Vs Balabhadra Pradhan and Another

Orissa High Court · AIR 1993 Ori 50 : (1992) 73 CLT 490 : (1992) 1 OLR 459

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, 115

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High Courts16 Jan 1992Allowed

Motilal Chunilal Rathor Vs Pani Bai and Others

Orissa High Court · AIR 1992 Ori 155

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts16 Jan 1992

Smt. Susama Patnaik and Another Vs Managing Committee, Buxi Jagabandhu English Medium School and Others

Orissa High Court · (1992) 73 CLT 494 : (1992) 2 LLJ 256 : (1992) 1 OLR 503

Constitution of India, 1950 — Article 12, 226

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High Courts15 Jan 1992Allowed

Basanta Kumar Naik and Atal Bal ' Bhola Vs District Magistrate and Another

Orissa High Court · (1992) 1 OLR 254

Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 3(2)

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High Courts15 Jan 1992

Commissioner of Income Tax Vs Guttoffnungashutto Sterkrado

Orissa High Court · (1992) 197 ITR 66

Income Tax Act, 1961 — Section 256(1), 263

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High Courts09 Jan 1992Allowed

Ramesh Chandra Agrawal Vs Smt. V. Sugyana Kumari Deo and Others

Orissa High Court · (1992) 2 OLR 150

Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 5, 7

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High Courts09 Jan 1992Dismissed

Satyanarayan Mohapatra and Others Vs State of Orissa

Orissa High Court · (1992) CriLJ 2904

Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 401, 482Penal Code, 1860 (IPC) — Section 34, 452

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High Courts07 Jan 1992Allowed

Prince International Vs State of Orissa and Others

Orissa High Court · AIR 1992 Ori 208 : (1992) 73 CLT 652 : (1992) 2 OLR 285

Constitution of India, 1950 — Article 14, 226, 29B

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High Courts07 Jan 1992Allowed

United India Insurance Co. Ltd. Vs Ullash Chandra Jena and Another

Orissa High Court · (1993) 1 ACC 473 : (1992) ACJ 1041 : AIR 1992 Ori 193

Motor Vehicles Act, 1939 — Section 100B, 95

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High Courts07 Jan 1992Allowed

D. Ananda Rao Dora Vs Khadi and Village Industry Commission and Another

Orissa High Court · (1992) 73 CLT 805 : (1992) 2 LLJ 858

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2

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High Courts07 Jan 1992

Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Others

Orissa High Court · (1992) 73 CLT 413 : (1992) 196 ITR 838 : (1992) 63 TAXMAN 338

Income Tax Act, 1961 — Section 254, 254(1), 254(2)

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High Courts07 Jan 1992

Hotel Alankar (P) Ltd. Vs S.P. Nanda

Orissa High Court · (1992) 73 CLT 525 : (1992) CriLJ 1788

Probation of Offenders Act, 1958 — Section 3

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