High Courts20 Jul 1992
Susil Kumar Parida Vs State of Orissa
Orissa High Court · (1992) 74 CLT 806 : (1993) CriLJ 544 : (1992) 2 OLR 476
Probation of Offenders Act, 1958 — Section 12, 3, 4
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 8 of 17
High Courts20 Jul 1992Allowed
Sanjay Kumar Ram and Others Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · AIR 1993 Ori 81 : (1993) 75 CLT 30
Constitution of India, 1950 — Article 226
High Courts17 Jul 1992Allowed
Bansidhar Swain Vs State of Orissa
Orissa High Court · (1993) CriLJ 838 : (1992) 2 OLR 206
Penal Code, 1860 (IPC) — Section 409
High Courts17 Jul 1992
Keshab Chandra Nayak Vs Laxmidhar Nayak and Others
Orissa High Court · AIR 1993 Ori 1 : (1992) 74 CLT 539
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 25Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4), 51
High Courts17 Jul 1992
Miss Reeta Vs Berhampur University and Another
Orissa High Court · AIR 1993 Ori 27
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts16 Jul 1992
Lalita Nandi Vs State of Orissa
Orissa High Court · (1993) 1 OLR 149
Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts16 Jul 1992Allowed
Binod Behari Panda Vs Union of India (UOI) and Others
Orissa High Court · (1993) 42 ECC 78
Gold (Control) Act, 1968 — Section 71, 8
High Courts14 Jul 1992Dismissed
Arjuna Pradhan Vs The State
Orissa High Court · (1992) CriLJ 3614
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 1992
U.K. Ghosh Vs Voltas Ltd. and Another
Orissa High Court · AIR 1994 Ori 131
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2, Order 18 Rule 17, 151
High Courts13 Jul 1992
Kedar Behera and Others Vs State of Orissa
Orissa High Court · (1993) 75 CLT 753 : (1992) CriLJ 378
Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
High Courts13 Jul 1992
Golak Chandra Nayak and Another Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 449 : (1993) CriLJ 274 : (1992) 2 OLR 201
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(4), 482Penal Code, 1860 (IPC) — Section 322, 324, 326
High Courts13 Jul 1992
Commissioner of Income Tax Vs B.N. Agarwala and Co.
Orissa High Court · (1993) 200 ITR 246
Income Tax Act, 1961 — Section 256(2)
High Courts08 Jul 1992
Commissioner of Income Tax Vs Taratarini Motor Service
Orissa High Court · (1996) 131 CTR 103 : (1993) 201 ITR 1029
Income Tax Act, 1961 — Section 40
High Courts07 Jul 1992
State of Orissa Vs Jyoti Trading Company
Orissa High Court · (1993) 88 STC 530
Orissa Sales Tax Rules, 1947 — Rule 93K
High Courts07 Jul 1992
Commissioner of Income Tax Vs Orissa State Financial Corporation
Orissa High Court · (1994) 207 ITR 844
Income Tax Act, 1961 — Section 256
High Courts06 Jul 1992
Nirmal Chandra Choudhury Vs Commissioner of Income Tax
Orissa High Court · (1993) 201 ITR 692
Income Tax Act, 1961 — Section 3(1)
High Courts06 Jul 1992Allowed
Mohammad Jakaullah Vs Noor Mohammad Khan and Others
Orissa High Court · (1992) CriLJ 4022 : (1992) 2 OLR 377
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202
High Courts03 Jul 1992Allowed
Sukanti Suna Vs Sashibhusan Mahakur and Another
Orissa High Court · (1992) 74 CLT 418 : (1993) CriLJ 222
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 482Penal Code, 1860 (IPC) — Section 109, 354, 376
High Courts03 Jul 1992
Commissioner of Income Tax Vs Onkarmal Nanakram (No. 2)
Orissa High Court · (1993) 200 ITR 197
Income Tax Act, 1961 — Section 40
High Courts03 Jul 1992
Commissioner of Income Tax Vs M.P. Bazaz and Others
Orissa High Court · (1993) 200 ITR 131
Income Tax Act, 1961 — Section 2(13)