High Courts16 Sept 1992Allowed
Chaitana Majhi and Others Vs Palu Majhi and Others
Orissa High Court · (1993) 1 OLR 196
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 5 of 17
High Courts15 Sept 1992
Banka Das, Rambalak Das, Birendra Kumar Behera and Soumitri Behera Vs State of Orissa
Orissa High Court · (1993) CriLJ 442 : (1992) 2 OLR 395 : (1993) 2 RCR(Criminal) 285
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 193Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(1), 36D, 37, 37(1), 42
High Courts14 Sept 1992Allowed
Sk. Mohammad Sakil Vs Sk. Iran and Others
Orissa High Court · (1993) 1 OLR 1
Evidence Act, 1872 — Section 3
High Courts11 Sept 1992Allowed
Smt. Pramila Dei Vs State of Orissa
Orissa High Court · (1993) 1 OLR 24
Evidence Act, 1872 — Section 24, 25, 26, 27, 28
High Courts11 Sept 1992Dismissed
Prafulla Kumar Matia Mishra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 67 : (1993) 75 CLT 105
Constitution of India, 1950 — Article 226
High Courts10 Sept 1992Allowed
Santanu Kumar Das Vs State of Orissa
Orissa High Court · (1992) 2 OLR 487
Penal Code, 1860 (IPC) — Section 411
High Courts10 Sept 1992Partly Allowed
Oriental Insurance Co. Ltd. Vs Nanguli Singh and Another
Orissa High Court · (1993) 2 ACC 306 : (1994) ACJ 680 : (1993) 75 CLT 567 : (1995) 1 LLJ 298
Workmens Compensation Act, 1923 — Section 3(1)
High Courts10 Sept 1992Dismissed
Brundaban Mohanty Vs Abakash Rout and Others
Orissa High Court · (1993) 75 CLT 522 : (1993) 1 DMC 596
Hindu Minority and Guardianship Act, 1956 — Section 8(3)
High Courts09 Sept 1992Dismissed
Laxminarayan Patnaik Vs Saudamini Patnaik and Another
Orissa High Court · (1993) CriLJ 227
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Sept 1992Allowed
Hiradhar Patel Vs Lalindra Gand ' Naik and Another
Orissa High Court · (1992) 74 CLT 837 : (1993) 1 OLR 4
Constitution of India, 1950 — Article 226, 227Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3
High Courts08 Sept 1992Allowed
Basudev Sahoo Vs Akshaya Kumar Das
Orissa High Court · (1993) 1 OLR 439
Criminal Procedure Code, 1973 (CrPC) — Section 294, 311
High Courts07 Sept 1992
Sri Purna Chandra Misra and Others Vs The State of Orissa and Others
Orissa High Court · (1993) 2 OLR 557
Orissa Co-operative Societies Act, 1962 — Section 123, 28, 28A, 31
High Courts04 Sept 1992Dismissed
Raj Kishore Biswal and Others Vs Bimbadhar Biswal and Others
Orissa High Court · AIR 1993 Ori 115 : (1993) 1 OLR 15
Limitation Act, 1963 — Article 64Orissa Land Reforms Act, 1960 — Section 2(31)Transfer of Property Act, 1882 — Section 105 , 111
High Courts04 Sept 1992Allowed
Brundaban Padhy Vs State of Orissa and Another
Orissa High Court · (1993) 1 OLR 193
Constitution of India, 1950 — Article 226, 227
High Courts03 Sept 1992Dismissed
Raghunath Sahu Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 77
Constitution of India, 1950 — Article 14Orissa Prevention of Land Encroachment Act, 1972 — Section 8A
High Courts28 Aug 1992Dismissed
Kartik Sahu Vs The State
Orissa High Court · (1994) CriLJ 102
Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Aug 1992Allowed
Smt. Aruna Kar Vs Dr. Sarat Dash ' Nachhi
Orissa High Court · (1992) 2 OLR 549
Constitution of India, 1950 — Article 15(3)Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts28 Aug 1992Allowed
Aruna Kar Vs Dr. Sarat Dash ' Nachhi
Orissa High Court · (1993) 75 CLT 24 : (1993) CriLJ 1507 : (1993) 1 DMC 153
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Family Courts Act, 1984 — Section 19
High Courts28 Aug 1992Allowed
Sushanta Behera and Another Vs State of Orissa
Orissa High Court · (1992) 74 CLT 875 : (1993) 1 OLR 443
Evidence Act, 1872 — Section 32
High Courts26 Aug 1992
Manoranjan Tripathy Vs Ganesh Prasad Singh and Another
Orissa High Court · (1994) CriLJ 204
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397(2)Penal Code, 1860 (IPC) — Section 406, 420