High Courts03 Aug 1992
Foremost Dairies Limited Vs State of Orissa
Orissa High Court · (1993) 88 STC 535
Orissa Sales Tax Rules, 1947 — Rule 93I
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 7 of 17
High Courts03 Aug 1992Partly Allowed
Land Acquisition Collector, Balasore Vs Surama Devi
Orissa High Court · AIR 1993 Ori 171
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3), Order 41 Rule 5(4), 23Land Acquisition Act, 1894 — Section 26 , 53
High Courts31 Jul 1992Dismissed
Amruta Gadtia Vs Trilochan Pradhan and Another
Orissa High Court · (1993) CriLJ 1022
Penal Code, 1860 (IPC) — Section 354, 376, 493
High Courts31 Jul 1992
Mahanti Matyalu Vs Oluru Appanama and Others
Orissa High Court · AIR 1993 Ori 36 : (1992) 74 CLT 433
Hindu Succession Act, 1956 — Section 23
High Courts31 Jul 1992
Khetramohan Rout and Others Vs Sri Sri Nageswar Mahadev and Others Smt. Khulana Panigrahi Vs Commissioner of Endowments and Others
Orissa High Court · (1992) 2 OLR 330
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 8B, 8B(6), 9
High Courts30 Jul 1992Dismissed
Jalada Dalang Uchha Bidyapith Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 257 : (1993) 1 OLR 77
Orissa Education Act, 1969 — Section 3
High Courts30 Jul 1992Dismissed
Smt. Banarasi Devi Saha Vs Basudev Lal Dhanuka
Orissa High Court · (1992) 74 CLT 677 : (1992) 2 OLR 359
Civil Procedure (Orissa Amendment) Act, 1991 — Section 115
High Courts28 Jul 1992Allowed
Wilamani Sahu Vs Kanchan Behera alias Sahu
Orissa High Court · (1993) CriLJ 742
High Courts28 Jul 1992Allowed
Dulana Dei alias Dolena Dei Vs Balaram Sahu and Others
Orissa High Court · AIR 1993 Ori 59
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 34
High Courts27 Jul 1992Allowed
Rabindra Mohapatra and Others Vs Souri Prasad Malla and Others
Orissa High Court · (1993) 75 CLT 113 : (1993) 2 OLR 102
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts24 Jul 1992Dismissed
Shyam Sunder Rout Vs New India Assurance Co. Ltd.
Orissa High Court · (1993) 1 ACC 548 : (1993) ACJ 548
Motor Vehicles Act, 1988 — Section 173(1)
High Courts24 Jul 1992
Ramakant Rout alias Routray Vs Prafulla Kumar Das and Another
Orissa High Court · (1994) 2 ACC 95
Workmens Compensation Act, 1923 — Section 30(1, 30(1)(aa), 4A
High Courts24 Jul 1992Allowed
Rama Chandra Peswani Vs State of Orissa and Another
Orissa High Court · (1993) 1 OLR 192
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1Land Acquisition Act, 1898 — Section 54
High Courts24 Jul 1992
Dukha Dev Sarkar Vs Government of India, Labour and Welfare Department
Orissa High Court · (1993) 2 ACC 4 : (1994) ACJ 131 : (1993) 1 OLR 30
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Jul 1992Dismissed
Life Insurance Corporation of India Vs Narmada Agarwalla and Others
Orissa High Court · (1993) ACJ 1023 : AIR 1993 Ori 103
Contract Act, 1872 — Section 19Evidence Act, 1872 — Section 61Insurance Act, 1938 — Section 45
High Courts21 Jul 1992Allowed
H.S. Dugal and Another Vs United Bank of India
Orissa High Court · (1992) 2 OLR 538
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts21 Jul 1992Allowed
Berhampur Diocesan Catholic School Managing Committee Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 93 : (1993) 75 CLT 48
Constitution of India, 1950 — Article 30
High Courts21 Jul 1992
Indian Timber Corporation Vs Commissioner of Income Tax
Orissa High Court · (1992) 106 CTR 61 : (1993) 200 ITR 405 : (1993) 66 TAXMAN 627
Orissa Forest Contract Rules, 1966 — Rule 17
High Courts21 Jul 1992Allowed
Chandrasen Bag and Others Vs State of Orissa
Orissa High Court · (1992) 74 CLT 616 : (1994) CriLJ 530 : (1992) 2 OLR 185
Orissa Forest Act, 1972 — Section 33, 34, 37(1)
High Courts21 Jul 1992
Jamal Mohammed and another Vs Saukat Ara and others
Orissa High Court · (1992) 07 OHC CK 0004
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)