High Courts25 Nov 1992Allowed
Durga Prasad Nanda Vs The orissa State Electricity Board
Orissa High Court · (1992) 11 OHC CK 0019
Electricity Act, 1910 — Section 24
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 2 of 17
High Courts25 Nov 1992
Sk. Kamiruddin and Others Vs Union of India (UOI) and Others
Orissa High Court · AIR 1993 Ori 238
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 29, 31, 32G
High Courts24 Nov 1992Allowed
Ginni Vitreous Pvt. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · AIR 1994 Ori 151 : (1993) 75 CLT 606
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 416(2)
High Courts24 Nov 1992
Sri Sudhakanta Tripathy Vs State of Orissa
Orissa High Court · (1993) 76 CLT 558 : (1993) 1 OLR 369
Penal Code, 1860 (IPC) — Section 120B, 21Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts23 Nov 1992Dismissed
Rabinarayan Mishra Vs Hariprasad Sharma
Orissa High Court · (1993) 75 CLT 424 : (1993) 1 OLR 203
Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 448
High Courts20 Nov 1992Allowed
Dhusasan Samal Vs The State of Orissa
Orissa High Court · (1993) 75 CLT 515 : (1993) 1 OLR 116
Dowry Prohibition (Amendment) Act, 1986 — Section 304B, 4Evidence Act, 1872 — Section 113B
High Courts20 Nov 1992Dismissed
Adwait Charan Patnaik Vs Pranabandhu Mohapatra and Others
Orissa High Court · (1994) 1 OLR 507
Orissa Government Land Settlement Act, 1962 — Section 7, 7A
High Courts20 Nov 1992Allowed
Laba Behera Vs State of Orissa
Orissa High Court · (1993) 1 OLR 63
Evidence Act, 1872 — Section 32(1)
High Courts20 Nov 1992Dismissed
State of Orissa Vs Bijoyaranjan Singh Bariha and Others
Orissa High Court · (1993) CriLJ 437 : (1993) 1 OLR 416
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts19 Nov 1992
Nikunja Kishore Naik Vs Commissioner of Commercial Taxes and Another
Orissa High Court · (1993) 75 CLT 677 : (1993) 1 OLR 178
Orissa Sales Tax Act, 1947 — Section 14D
High Courts18 Nov 1992Allowed
Jay Kay Vs Regional P.F. Commissioner
Orissa High Court · (1993) 75 CLT 505 : (1993) 2 LLJ 222
Constitution of India, 1950 — Article 226
High Courts18 Nov 1992Dismissed
Milkimal Peshwani Vs Sudhir Kumar Pradhan
Orissa High Court · (1992) 11 OHC CK 0001
Evidence Act, 1872 — Section 101, 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts16 Nov 1992Dismissed
Hakimatun Nisa Bibi Vs Md. Fakiruddin Khan and Others
Orissa High Court · (1993) 75 CLT 457 : (1993) 1 OLR 90
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 41 Rule 27, Order 43 Rule 1A(2), 151
High Courts13 Nov 1992
Sulochana Devi alias Agarwalla Vs District Magistrate
Orissa High Court · (1993) 1 OLR 47
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83
High Courts13 Nov 1992
The State Vs Bharat Chandra Rout
Orissa High Court · (1993) CriLJ 2499
Prevention of Corruption Act, 1947 — Section 5(1), 6Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts11 Nov 1992Allowed
Sri Narain Das Gupta and Others Vs Sri Shyam Sundar Gupta
Orissa High Court · (1993) 76 CLT 327 : (1993) 1 OLR 218
Criminal Procedure Code, 1973 (CrPC) — Section 145, 148, 310
High Courts11 Nov 1992
Subhash Chandra Padhi Vs State Transport Authority and Others
Orissa High Court · (1994) 2 ACC 147
Orissa Motor Vehicles (Taxation of Passengers) Act, 1969 — Section 6, 7, 8(1), 8(2)
High Courts09 Nov 1992Allowed
Gunanidhi Maharana and Others and Gobinda Sethi and Das Vs State of Orissa
Orissa High Court · (1993) 1 OLR 424
Evidence Act, 1872 — Section 30
High Courts06 Nov 1992Allowed
Krishna Chandra Rout Vs Steel Authority of India Ltd. and Others
Orissa High Court · (1993) 75 CLT 766 : (1994) 2 LLJ 933 : (1993) 1 OLR 343
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts06 Nov 1992Dismissed
Jagabandhu Behera Vs Dinabandhu Kabi and Others
Orissa High Court · (1993) CriLJ 2512
Penal Code, 1860 (IPC) — Section 436