High Courts24 Dec 1993Dismissed
Nilamani Routray Vs Bennett Coleman and Co. Ltd.
Orissa High Court · (1994) 78 CLT 187 : (1994) 1 OLR 285
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 1 of 17
High Courts24 Dec 1993
Sri Siba Shankar Sahu Vs Utkal Asbestos Ltd.
Orissa High Court · (1994) 1 OLR 165
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Dec 1993Dismissed
Indramani Nayak (after him) Smt. Susila Mallik and Others Vs Ainthu Nayak and Another
Orissa High Court · (1994) 1 OLR 121
High Courts24 Dec 1993Dismissed
Surendra Sahoo and Others Vs The State of Orissa
Orissa High Court · (1994) 1 OLR 130
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts24 Dec 1993Allowed
Kedar Sons Vs Cuttack Municipality and Another
Orissa High Court · (1994) 1 OLR 194
Constitution of India, 1950 — Article 226, 227
High Courts24 Dec 1993Allowed
Menaka Bewa Vs Narendra Kumar Mohanty and Others
Orissa High Court · (1994) 1 OLR 216 : (1994) 1 OLR 215
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 36
High Courts24 Dec 1993Allowed
Chanda Chandra Dash Vs Niranjan Panda and Others
Orissa High Court · (1994) 1 OLR 108
Limitation Act, 1963 — Article 74
High Courts24 Dec 1993Allowed
Kanguli Naik Vs Banapur Notified Area Council and Others
Orissa High Court · (1994) 1 OLR 143
Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts24 Dec 1993
The New India Assurance Company Ltd. and Another Vs Saraswati Samanta Singhar and Others
Orissa High Court · (1995) ACJ 416 : (1994) 1 OLR 147
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 173
High Courts23 Dec 1993Allowed
Upaleswari Thakurani and Upaleswari Narayani Thakurani and Others Vs Commissioner of Endowments Orissa and Others
Orissa High Court · (1994) 1 OLR 185
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 8(2)
High Courts22 Dec 1993Dismissed
Deepak Kumar Banka Vs Headmaster, George High School and Another
Orissa High Court · (1994) 1 OLR 180
Orissa Secondary Education Act, 1953 — Section 1Orissa Secondary Education Regulations, 1953 — Regulation 21, 22, 23
High Courts22 Dec 1993Allowed
Laxmidhar Mohapatra Vs State of Orissa
Orissa High Court · (1994) 1 OLR 80
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts22 Dec 1993Dismissed
Jayalal Sahu and etc. Vs State of Orissa
Orissa High Court · (1994) CriLJ 2254
Criminal Procedure Code, 1973 (CrPC) — Section 151, 157Penal Code, 1860 (IPC) — Section 149, 302, 436
High Courts21 Dec 1993Allowed
State of Orissa Vs District Judge and Others
Orissa High Court · (1994) 1 OLR 296
Orissa Forest Act, 1972 — Section 56, 57, 58
High Courts21 Dec 1993Dismissed
Dr. Madeshi Jogeswar Dora Vs Kailash Nath Mundra and Others
Orissa High Court · (1994) 1 OLR 398
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), 151, 2(10), 47
High Courts17 Dec 1993Allowed
Gopal Krishna Bhanja Vs Sahadev Bisoi and Another
Orissa High Court · (1994) 1 OLR 386
Orissa Panchayat Samiti (Conduct of Enquiry by the District Judge into the allegation or doubt about disqualification of members) Rules, 1973 — Rule 13Orissa Panchayat Samiti Act, 1959 — Section 20A(3), 44J, 44K, 44L, 44M
High Courts17 Dec 1993Dismissed
Tareswar Choudhury Vs Mahata Stores and Others
Orissa High Court · (1994) 1 OLR 375
Partnership Act, 1932 — Section 69(2)
High Courts17 Dec 1993Allowed
Puni Devi Sahu and Another Vs Jagannath Mohapatra
Orissa High Court · AIR 1994 Ori 240 : (1994) 1 OLR 224
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 Dec 1993Dismissed
Bishnu Charan Sahu Vs Paramananda Sahu and Others
Orissa High Court · (1994) 1 OLR 205
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27(1), Order 41 Rule 28, 11
High Courts16 Dec 1993
Dhanu Naik and Another Vs Agadhi Naikani and Another
Orissa High Court · (1994) 1 OLR 57
Specific Relief Act, 1963 — Section 6