High Courts26 Aug 1992Allowed
Raghu Pradhan Vs State of Orissa
Orissa High Court · (1992) 74 CLT 759 : (1993) CriLJ 1159 : (1992) 2 OLR 364
Penal Code, 1860 (IPC) — Section 84
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 6 of 17
High Courts26 Aug 1992Allowed
Shyamsundar Mantri Vs Land Acquisition Collector, Cuttack
Orissa High Court · AIR 1993 Ori 70
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 20, 30
High Courts26 Aug 1992Allowed
Rajkishore Swain Vs State of Orissa and Others
Orissa High Court · (1992) 2 OLR 373
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9
High Courts25 Aug 1992
Sri Gouranga Adhok Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1993 Ori 52
Constitution of India, 1950 — Article 14Orissa Financial Corporation Act, 1959 — Section 29
High Courts25 Aug 1992
Adwait Charan Sahu Vs Divisional Forest Officer, Athmallik and Others
Orissa High Court · AIR 1993 Ori 123 : (1992) 74 CLT 772 : (1993) 1 OLR 273
Orissa Forest Contract Rules, 1966 — Rule 34Orissa Public Demands Recovery Act, 1962 — Section 10, 2, 4, 4(1), 5
High Courts20 Aug 1992
COMMISSIONER OF INCOME TAX Vs SMT. SITAMANI SAHOO.
Orissa High Court · (1992) 108 CTR 451
High Courts20 Aug 1992
Gannon Dunkerley and Co. Ltd. Vs Steel Authority of India Ltd., Rourkela
Orissa High Court · AIR 1993 Ori 141 : (1993) 76 CLT 655
High Courts19 Aug 1992
Kanhaisingh Nayak and Others Vs State of Orissa
Orissa High Court · (1993) CriLJ 2812
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Aug 1992
Panchu Parida Vs State of Orissa
Orissa High Court · (1993) CriLJ 953
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 341, 354
High Courts19 Aug 1992
Nuhura Nayak and Another Vs Krushna Chandra Nayak
Orissa High Court · (1993) CriLJ 2465 : (1992) 2 OLR 296
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts18 Aug 1992Dismissed
Turuku Budha Karkaria Vs The State
Orissa High Court · (1993) 75 CLT 781 : (1994) CriLJ 552
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 404
High Courts18 Aug 1992Allowed
Khageswar Khatua Vs State of Orissa
Orissa High Court · (1993) CriLJ 2374 : (1993) 1 OLR 37
Evidence Act, 1872 — Section 24, 25, 26
High Courts17 Aug 1992Allowed
Ramanath Naik and Others Vs State of Orissa
Orissa High Court · (1993) 75 CLT 711 : (1995) CriLJ 2255
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Aug 1992Dismissed
Ramsingh Dharua and Another Vs Lab Jhankar and Others
Orissa High Court · (1993) 1 OLR 399
Orissa Offices of Village Police (Abolition) Act, 1964 — Section 4(1), 4(2)
High Courts12 Aug 1992Dismissed
Purusottam Das Agarwal and Others Vs Employees' State Insurance Corporation
Orissa High Court · (1993) 2 OLR 500
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Employees State Insurance Act, 1948 — Section 85
High Courts06 Aug 1992
New India Assurance Co. Ltd. Vs Sarojini Pelai and Another
Orissa High Court · (1993) 1 ACC 653
High Courts06 Aug 1992
Commissioner of Income Tax Vs Smt. Ritu Kapoor
Orissa High Court · (1993) 202 ITR 847
Income Tax Act, 1961 — Section 16
High Courts06 Aug 1992
Mathura Prasad Ram Vs Commissioner of Income Tax
Orissa High Court · (1994) 116 CTR 355 : (1993) 200 ITR 451
Income Tax Act, 1961 — Section 256(2)
High Courts05 Aug 1992Dismissed
Mitanjali Mohanty Vs Fanendra Mohanty and Another
Orissa High Court · (1992) CriLJ 4046 : (1992) 2 OLR 554
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Aug 1992Allowed
Mohammad Zahid alias Zahid Mohammad Vs Binoy Krushna Dey and Others
Orissa High Court · AIR 1993 Ori 149 : (1993) 75 CLT 775
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1968 — Section 7(4)