High Courts20 Apr 1993
State of Orissa Vs Ainul Haque
Orissa High Court · (1993) 1 OLR 574
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 12 of 17
High Courts19 Apr 1993Allowed
Jai Rout Vs Sabitri Dei and Others
Orissa High Court · AIR 1993 Ori 251
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts16 Apr 1993
Jatadhari Das and Another Vs Hotel Nilachal Ashok and Another
Orissa High Court · (1993) ACJ 827
Motor Vehicles Act, 1939 — Section 110A
High Courts16 Apr 1993Allowed
Antapalli Venkata Ramana Murty and Another Vs The State
Orissa High Court · (1994) CriLJ 1693
Gold (Control) Act, 1968 — Section 85
High Courts15 Apr 1993
Biswanath Pati Vs State of Orissa and Others
Orissa High Court · (1993) 76 CLT 128 : (1993) 1 OLR 519
High Courts15 Apr 1993
Samuel Pani Vs Ramesh Chandra Mallick and Others
Orissa High Court · AIR 1994 Ori 231
Motor Vehicles Act, 1988 — Section 165, 176, 71Orissa State Transport Appellate Tribunal Rules, 1974 — Rule 12
High Courts15 Apr 1993
Arjuni Panigrahi and Another Vs State of Orissa
Orissa High Court · (1993) 2 ACC 522 : (1993) 2 OLR 122
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts14 Apr 1993
Radhika Engineering Industries Vs Hindustan Aeronautics Ltd.
Orissa High Court · (1993) 2 OLR 37
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts14 Apr 1993
Permutech Vs The Orissa Housing Board and Others
Orissa High Court · (1993) 2 OLR 44
Constitution of India, 1950 — Article 12, 14, 226, 227
High Courts14 Apr 1993Dismissed
Kamala Sethi and etc. Vs The State
Orissa High Court · (1994) CriLJ 197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Apr 1993Allowed
Narahari Nayak Vs Central Warehousing Corporation
Orissa High Court · (1993) 2 OLR 112
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3), 47
High Courts08 Apr 1993Allowed
Prafulla Chandra Rath Vs Sri Jagannath Weavers' Co-operative Spinning Mill Ltd.
Orissa High Court · (1993) 1 OLR 537
Arbitration Act, 1940 — Section 33Limitation Act, 1908 — Section 3, 5
High Courts07 Apr 1993
State of Orissa Vs Bijaya Mohanty
Orissa High Court · (1993) 75 CLT 820 : (1993) CriLJ 3311 : (1993) 1 OLR 509
Contempt of Courts Act, 1971 — Section 12(3)
High Courts06 Apr 1993Allowed
Prabhu Sankar Babu Vs State of Orissa and Others
Orissa High Court · (1993) 2 OLR 136
Constitution of India, 1950 — Article 226, 227
High Courts06 Apr 1993Dismissed
Gandharba Das and Others Vs State of Orissa
Orissa High Court · (1993) 76 CLT 514 : (1994) CriLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540
High Courts06 Apr 1993
Gouranga Jena Vs Commissioner of Endowments and Others
Orissa High Court · (1993) 76 CLT 434 : (1993) 2 OLR 93
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 9(1)
High Courts05 Apr 1993
Prafulla Kumar Rout and Another Vs State of Orissa
Orissa High Court · (1993) 1 OLR 493
Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(1)Evidence Act, 1872 — Section 113A
High Courts03 Apr 1993Allowed
Gajapati Panda, Ramani Ranjan Patel and Narayan Prasad Nayak Vs Purna Chandra Panda
Orissa High Court · (1993) 2 OLR 421
Penal Code, 1860 (IPC) — Section 24, 416, 419, 468
High Courts31 Mar 1993Dismissed
Amiya Kumar Mohanty and Another Vs State of Orissa and Others
Orissa High Court · (1993) 1 OLR 532
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 209
High Courts30 Mar 1993
Commissioner of Income Tax Vs Orissa Flour Mills (P.) Ltd.
Orissa High Court · (1993) 114 CTR 78 : (1993) 203 ITR 691
Income Tax Act, 1961 — Section 209A, 209A(4), 210, 212, 212(3A)