High Courts03 Jul 1992
Smt. Girija Mishra Vs The Berhampur Municipality
Orissa High Court · AIR 1993 Ori 152 : (1992) 74 CLT 872
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 254(1), 254(2)
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 9 of 17
High Courts03 Jul 1992Dismissed
Bipin Bihari Das Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 830 : (1993) CriLJ 245
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 482Penal Code, 1860 (IPC) — Section 34, 402
High Courts03 Jul 1992Dismissed
Baishnab Charan Jena Vs Ritarani Jena
Orissa High Court · (1993) CriLJ 238 : (1993) 2 RCR(Criminal) 666
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 488, 488(4)
High Courts01 Jul 1992
Banamali Sahu Vs Golak Chandra Naik and Others
Orissa High Court · (1993) 1 ACC 579 : (1994) ACJ 102
Motor Vehicles Act, 1939 — Section 110A(3), 110D
High Courts29 Jun 1992Allowed
State of Orissa Vs Suresh Chandra Deo
Orissa High Court · (1992) 74 CLT 592 : (1992) 2 OLR 277
Land Acquisition Act, 1898 — Section 28
High Courts29 Jun 1992Dismissed
Dinesh Kumar Behera Vs Orissa Sponge Iron Ltd. and Another
Orissa High Court · (1992) 74 CLT 752 : (1992) 1 LLJ 419
Constitution of India, 1950 — Article 12, 226
High Courts29 Jun 1992Allowed
Shri Nrusinghnath Dev, Bije Biruda Vs Syamsundar Mohanty and Others
Orissa High Court · (1992) 74 CLT 721 : (1992) 2 OLR 355
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts29 Jun 1992Allowed
Pramod Kumar Dash and Others Vs Pradyumna Kumar Dash and Others
Orissa High Court · AIR 1993 Ori 64
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts29 Jun 1992Allowed
Lucy Narona Vs Raghunath Jew Bije
Orissa High Court · AIR 1993 Ori 153 : (1992) 74 CLT 463
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 17Specific Relief Act, 1963 — Section 38
High Courts29 Jun 1992Dismissed
Mihir Kumar Rath Vs Rabinarayan Prusty and Others
Orissa High Court · (1993) ACJ 733 : (1992) 2 OLR 282
Motor Vehicles Act, 1939 — Section 110A
High Courts29 Jun 1992Dismissed
Bichi Munda Vs State of Orissa
Orissa High Court · (1993) CriLJ 145
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts26 Jun 1992Dismissed
Kaira Munda Vs State of Orissa
Orissa High Court · (1994) CriLJ 1445
Penal Code, 1860 (IPC) — Section 300, 302
High Courts26 Jun 1992
Smt. Anita Dash Vs Dr. Devi Prasad Acharya
Orissa High Court · (1992) 2 OLR 273
Guardians and Wards Act, 1890 — Section 14, 14(2), 7Hindu Marriage Act, 1955 — Section 26
High Courts26 Jun 1992
Anita Dash Vs Dr. Devi Prasad Acharya
Orissa High Court · (1992) 74 CLT 690 : (1993) 1 DMC 16
Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 48Hindu Marriage Act, 1955 — Section 14, 14(1), 26, 7
High Courts25 Jun 1992
State of Orissa Vs Firestone Tyres and Rubber Company of India Ltd.
Orissa High Court · (1993) 88 STC 408
Orissa Sales Tax Act, 1947 — Section 2
High Courts25 Jun 1992
Bijayalaxmi Tripathy and Others Vs The Managing Committee of Working Women's Hostel and Others
Orissa High Court · AIR 1992 Ori 242 : (1992) 74 CLT 927
Constitution of India, 1950 — Article 21, 226
High Courts24 Jun 1992Allowed
Radha Mohan Nayak and Another Vs State of Orissa
Orissa High Court · (1992) 74 CLT 599 : (1992) 2 OLR 369
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jun 1992Allowed
Jaheed Alli Vs Mst. Charguda Feroz
Orissa High Court · (1992) 74 CLT 471 : (1992) 2 OLR 234
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts17 Jun 1992Dismissed
Rourkela Construction Private Ltd. Vs Ravindar Kumar Goyal
Orissa High Court · (1992) 74 CLT 510 : (1993) CriLJ 1510 : (1992) 2 OLR 242
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 406
High Courts17 Jun 1992Allowed
Ramesh Chandra Jena Vs The State of Orissa and Another
Orissa High Court · (1992) 74 CLT 385 : (1992) 2 OLR 197
Criminal Procedure Code, 1973 (CrPC) — Section 457