High Courts09 Feb 1993
Mulla Md. Abdul Wahid Vs Abdul Rahim and Another
Orissa High Court · (1993) 2 ACC 623 : (1993) 76 CLT 605
Motor Vehicles Act, 1939 — Section 110B
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 15 of 17
High Courts09 Feb 1993
Oriental Insurance Co. Ltd. Vs Parbati Mohanta and Another
Orissa High Court · (1993) 2 ACC 711 : (1993) ACJ 550 : (1993) 76 CLT 495
Motor Vehicles Act, 1988 — Section 173
High Courts09 Feb 1993Allowed
Satrughana Mohanty and Others Vs Land Acquisition Collector and Others
Orissa High Court · (1993) 76 CLT 205 : (1993) 2 OLR 280
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 3, 54
High Courts08 Feb 1993
Commissioner of Income Tax Vs Orissa State Warehousing Corporation
Orissa High Court · (1993) 110 CTR 333 : (1993) 201 ITR 729
Income Tax Act, 1961 — Section 10(29)
High Courts08 Feb 1993
Kanika Chakravarty Vs Chairman, Notified Area Council and Others
Orissa High Court · (1994) 1 LLJ 249
High Courts08 Feb 1993
Commissioner of Income Tax Vs Mahabir Fancy Store
Orissa High Court · (1993) 202 ITR 553
Income Tax Act, 1961 — Section 144, 185, 185(5), 246, 260
High Courts08 Feb 1993Allowed
Janardhan Mohapatra Vs Saroj Kumar Choudhury
Orissa High Court · (1993) 76 CLT 343 : (1994) 79 CompCas 821 : (1993) CriLJ 1751 : (1993) 3 RCR(Criminal) 133
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Feb 1993
Commissioner of Income Tax Vs Prathi Hardware Stores
Orissa High Court · (1993) 203 ITR 641
Income Tax Act, 1961 — Section 271(1), 68, 69, 69A, 69B
High Courts08 Feb 1993
Commissioner of Income Tax Vs Orissa Industries Ltd.
Orissa High Court · (1993) 111 CTR 88 : (1993) 203 ITR 449
Income Tax Act, 1961 — Section 36(1), 37Payment of Bonus Act, 1965 — Section 31A
High Courts04 Feb 1993Allowed
Brushabha Digal Vs State of Orissa
Orissa High Court · (1993) 75 CLT 839 : (1993) CriLJ 3149
Penal Code, 1860 (IPC) — Section 302, 54, 84
High Courts04 Feb 1993Dismissed
Rabindranath Mohanty Vs The State
Orissa High Court · (1993) CriLJ 2507
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439, 467, 468, 469Penal Code, 1860 (IPC) — Section 120B, 34, 408, 409, 467
High Courts03 Feb 1993Dismissed
Arati Patra Vs Swarnalata Mohanty and Others
Orissa High Court · (1993) 2 DMC 256
Succession Act, 1925 — Section 299
High Courts03 Feb 1993Allowed
Anil Chandra Pradhan Vs L.I.C. and Others
Orissa High Court · (1993) 75 CLT 871 : (1993) 2 LLJ 1080
Constitution of India, 1950 — Article 226
High Courts03 Feb 1993Allowed
Mahesh Prasad Bhagat alias Maheswar Prasad Bhagat Vs State of Orissa and Others
Orissa High Court · (1993) 1 OLR 339
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 6, 8(2)
High Courts02 Feb 1993Allowed
Sri Himansu Sekhar Sharma Vs Presiding Officer, Labour Court and Others
Orissa High Court · (1994) 1 LLJ 1124 : (1993) 2 OLR 141
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts02 Feb 1993
Suresh Kumar Azad Vs State of Orissa and Others Banamali Mahali Vs Additional Tahasildar-cum-Election Officer and Another Ghanashyam Nayak Vs Tahasildar, Dhenkanal Sadar-cum-Election Officer and Others Sukanta Samantaray Vs Daitari Baral and Others Goura Chandra Pradhan Vs Kalicharan Misra and Others Kumari Sodesha Bai Majhi Vs Collector and Others Rabinarayan Das Vs Election Officer-cum-Tahasildar, Odapada Panchayat Samiti and Another
Orissa High Court · (1993) 1 OLR 563
Constitution of India, 1950 — Article 226Orissa Panchayat Samiti Act, 1959 — Section 16(1), 44A
High Courts02 Feb 1993Dismissed
Bimbadhar Behera Vs State of Orissa
Orissa High Court · (1993) 75 CLT 719 : (1993) 1 OLR 483
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 27(2)
High Courts01 Feb 1993Dismissed
New India Assurance Co. Ltd. Vs Madan Sahu and Others
Orissa High Court · (1994) ACJ 630
Evidence Act, 1872 — Section 114
High Courts28 Jan 1993Allowed
Sanya alias Sanyasi Challan Seth Vs State of Orissa
Orissa High Court · (1993) 75 CLT 854 : (1993) CriLJ 2784
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376
High Courts28 Jan 1993Allowed
Laxminarayan Mahanto @ Lakshmi Narayan Mahto Vs State of Orissa
Orissa High Court · (1993) 76 CLT 81 : (1994) 1 DMC 95
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 304