High Courts06 Nov 1992Allowed
Badrinath Naik Vs State of Orissa
Orissa High Court · (1993) 1 OLR 88
Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 219
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 3 of 17
High Courts05 Nov 1992Allowed
Janamohan Das and Others Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 157
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226
High Courts04 Nov 1992
A. Venkata Rao Vs Commissioner of Income Tax
Orissa High Court · (1993) 203 ITR 64 : (1993) 71 TAXMAN 577
Income Tax Act, 1961 — Section 143(1)
High Courts02 Nov 1992
State of Orissa Vs Malaya Kumar Mund and Others
Orissa High Court · (1993) 75 CLT 494 : (1993) 1 OLR 173
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439(1), 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts02 Nov 1992Allowed
Ajaya Mahakud Vs State of Orissa
Orissa High Court · (1993) 75 CLT 439 : (1993) CriLJ 1201 : (1993) 1 OLR 97
Penal Code, 1860 (IPC) — Section 84
High Courts02 Nov 1992Dismissed
National Insurance Co. Ltd. Vs Narendra Samal and Another
Orissa High Court · (1993) ACJ 1095 : (1999) 3 LLJ 363
Workmens Compensation Act, 1923 — Section 30(1)
High Courts02 Nov 1992
National Insurance Company Ltd. Vs Narendra Samal and Another
Orissa High Court · (1994) 1 ACC 703
Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts30 Oct 1992
Ramdas Gupta Vs State Bank of India
Orissa High Court · (1993) 75 CLT 184 : (1993) 1 OLR 9
Contract Act, 1872 — Section 128
High Courts30 Oct 1992
Sri Radha Kanta Nayak Vs State of Orissa and Additional Sessions Judge
Orissa High Court · (1992) 2 OLR 543
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Oct 1992Dismissed
Adam Tirky Vs The State of Orissa
Orissa High Court · (1993) 1 OLR 265
Penal Code, 1860 (IPC) — Section 376
High Courts28 Oct 1992Allowed
Lambodhar Nath Vs State of Orissa
Orissa High Court · (1993) 75 CLT 745 : (1993) CriLJ 2505
Bihar and Orissa Excise Act, 1915 — Section 12, 18, 18(2), 19, 2(12)
High Courts28 Oct 1992Allowed
Netrananda Sahu Vs The State of Orissa
Orissa High Court · (1993) CriLJ 1272
Penal Code, 1860 (IPC) — Section 408
High Courts26 Oct 1992
Bimbadhar Senapati Vs Prakash Kumar Senapati and Others
Orissa High Court · (1993) 75 CLT 739 : (1993) 2 DMC 153
High Courts26 Oct 1992Dismissed
Malik Ram Bhoi Vs State of Orissa
Orissa High Court · (1993) 75 CLT 40 : (1993) CriLJ 984
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts23 Oct 1992
Commissioner of Income Tax Vs Agency Marketing Co-operative Society Ltd.
Orissa High Court · (1993) 109 CTR 28 : (1993) 201 ITR 881
Income Tax Act, 1961 — Section 80AB, 80P, 80P(2)
High Courts22 Oct 1992Dismissed
Bidulata Das Vs Braja Behari Palit and Others
Orissa High Court · AIR 1993 Ori 86 : (1993) 1 OLR 183
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts21 Oct 1992
Pabitra Mohan Nayak Vs Union of India (UOI) and Others
Orissa High Court · (1993) 1 OLR 75
Constitution of India, 1950 — Article 226, 227
High Courts20 Oct 1992
Urmila Sahoo Vs State of Orissa
Orissa High Court · (1993) 76 CLT 581 : (1993) 1 OLR 225
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts01 Oct 1992
Orissa Synthetics Ltd. Vs Income Tax Officer and Others
Orissa High Court · (1993) 115 CTR 419 : (1993) 203 ITR 34 : (1993) 71 TAXMAN 602
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(6), 15, 9(1)
High Courts29 Sept 1992Allowed
Biswanath Chowdhury and Others Vs Shyam Sundar Chowdhury and after him Narayan Chowdhury and Others
Orissa High Court · (1993) 1 OLR 249