COURT ARCHIVE

Orissa High Court judgments, 1992

335 judgments · page 4 of 17

High Courts25 Sept 1992

Sukumar Jena and Others Vs State of Orissa

Orissa High Court · (1992) 74 CLT 918 : (1993) CriLJ 1354

Criminal Procedure Code, 1973 (CrPC) — Section 232Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 395, 412

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High Courts25 Sept 1992Dismissed

Shankarlal Verma and Others Vs Smt. Uma Sahu and Others

Orissa High Court · (1993) 75 CLT 621 : (1993) 1 OLR 187

Constitution of India, 1950 — Article 226, 227

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High Courts25 Sept 1992

Chaitanya Charan Jena Vs The Tribal Development Co-operative Corporation of Orissa Ltd.

Orissa High Court · AIR 1993 Ori 76 : (1993) 1 OLR 86

Constitution of India, 1950 — Article 141, 311

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High Courts24 Sept 1992

New India Assurance Co. Ltd. Vs Ramani Bewa and Others

Orissa High Court · (1993) 2 ACC 322 : (1993) 75 CLT 787

Motor Vehicles Act, 1988 — Section 151, 98

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High Courts24 Sept 1992Allowed

Yakub Mahammed and Others Vs Revenue Officer-cum-Tahasildar and Others

Orissa High Court · AIR 1993 Ori 174

Orissa Land Reforms Act, 1960 — Section 37

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High Courts24 Sept 1992

Hotel Amar Vs Commissioner of Income Tax and Others

Orissa High Court · (1992) 74 CLT 826 : (1993) 115 CTR 393 : (1993) 200 ITR 785

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 143(1), 147, 55A

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High Courts22 Sept 1992

Dillip Behera and Others Vs State of Orissa

Orissa High Court · (1992) 74 CLT 913 : (1993) 1 OLR 33

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 190, 190(1)

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High Courts22 Sept 1992

K. Ramakrishna Rao and Others Vs The State Bank of India and Others

Orissa High Court · (1993) 1 OLR 126

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17, 16

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High Courts22 Sept 1992Allowed

The Divisional Manager, National Insurance Co. Ltd. Vs Ramakrishna Das and Another

Orissa High Court · (1993) ACJ 668 : AIR 1993 Ori 48

Motor Vehicles Act, 1939 — Section 110A, 95, 98

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High Courts22 Sept 1992Partly Allowed

Dr. Santanu Kumar Das and Others Vs State of Orissa and Others

Orissa High Court · AIR 1993 Ori 73 : (1993) 75 CLT 119

Constitution of India, 1950 — Article 14Orissa Motor Vehicles Taxation Act, 1975 — Section 13, 4A

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High Courts22 Sept 1992Allowed

Minati Kar and Others Vs Rashtriya Sanskrit Sansthan and Another

Orissa High Court · (1993) 2 OLR 342

Constitution of India, 1950 — Article 226, 227

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High Courts21 Sept 1992Dismissed

Gopal Barik Vs Bhima Barik and Another

Orissa High Court · (1993) 1 OLR 139

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts18 Sept 1992Allowed

Jadumani Khanda Vs State of Orissa

Orissa High Court · (1993) 75 CLT 652 : (1993) CriLJ 2701

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302

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High Courts18 Sept 1992Allowed

Subrat Ghosh Vs Council of Higher Secondary Education and Another

Orissa High Court · AIR 1993 Ori 139 : (1993) 76 CLT 90

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226

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High Courts18 Sept 1992Allowed

Arnab Kumar Mitra and Another Vs Pradipta Kumar Mohanty

Orissa High Court · (1992) 2 OLR 484

Penal Code, 1860 (IPC) — Section 420

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High Courts17 Sept 1992Allowed

Rangadhar Nayak Vs Fertilizer Corporation of India and Others

Orissa High Court · (1992) 74 CLT 856 : (1993) 1 LLJ 738

Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 23

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High Courts16 Sept 1992

Ramroop Das Vs State of Orissa

Orissa High Court · (1993) CriLJ 1000 : (1993) 1 OLR 141

Penal Code, 1860 (IPC) — Section 376

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High Courts16 Sept 1992

Rukmini Nayak Vs Naresh Bastaray and Another

Orissa High Court · (1993) 1 OLR 44

Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 320, 401, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Sept 1992Allowed

Smt. Susama Debi Vs Smt. Matangini Debi and Others

Orissa High Court · AIR 1993 Ori 44 : (1993) 75 CLT 100 : (1993) 1 OLR 12

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6High Court of Orissa Rules, 1948 — Rule 3, 4

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High Courts16 Sept 1992Dismissed

Padartha Amat and Another Vs Siba Sahu

Orissa High Court · AIR 1993 Ori 92

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6

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