High Courts28 Jan 1993Allowed
Ganesh Rout Vs Union of India (UOI) and Others
Orissa High Court · (1993) 76 CLT 281 : (1994) 1 LLJ 795 : (1993) 1 OLR 380
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 16 of 17
High Courts28 Jan 1993
Goutam Kumar Mohapatra alias Barik Vs Kara Patra and Others
Orissa High Court · (1993) 76 CLT 268 : (1993) 1 OLR 388
Orissa Land Reforms Act, 1960 — Section 23AOrissa Offices of Village Police (Abolition) Act, 1964 — Section 3(1)
High Courts22 Jan 1993
Chandra Naik Vs State of Orissa
Orissa High Court · (1993) 76 CLT 361 : (1993) CriLJ 2128 : (1993) 1 OLR 456
Orissa Forest Act, 1972 — Section 21, 27(3)
High Courts22 Jan 1993Dismissed
Gafur Saha Vs Sabatun Bibi
Orissa High Court · (1993) 75 CLT 703 : (1994) 1 DMC 228
Civil Procedure Code, 1908 (CPC) — Section 115Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts22 Jan 1993Allowed
Amiya Kumar Panda and Others Vs Santosini Mishra and Others
Orissa High Court · (1993) 75 CLT 449 : (1993) 1 OLR 345
High Courts22 Jan 1993
Dayanidhi Mohanty Vs State of Orissa and Another
Orissa High Court · (1993) 75 CLT 789 : (1993) 1 OLR 358
Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 1993Dismissed
Ramakanta Mohanty Vs Ajay Kumar Routray and Others
Orissa High Court · (1993) 75 CLT 736 : (1993) 1 OLR 461
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts22 Jan 1993Allowed
State Vs B. Satyanarayana and Another
Orissa High Court · (1993) 75 CLT 695 : (1993) 2 OLR 80
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 258Prevention of Food Adulteration Act, 1954 — Section 16(1), 20(1)
High Courts21 Jan 1993Allowed
Raghunath Mekap and Others Vs Gopinath Patra and Others
Orissa High Court · (1993) 1 OLR 260
Criminal Procedure Code, 1973 (CrPC) — Section 107 , 111
High Courts21 Jan 1993Allowed
Sarala Enterprisers Vs State of Orissa and Others
Orissa High Court · (1993) 1 OLR 355
Orissa Cinemas (Regulation) Rules, 1964 — Rule 9(2)
High Courts20 Jan 1993Dismissed
Durga Talkies and Others Vs State of Orissa and Others
Orissa High Court · AIR 1993 Ori 107 : (1993) 1 OLR 234
Constitution of India, 1950 — Article 14, 245Orissa Entertainment Tax Act, 1946 — Section 4, 5, 5(2)
High Courts20 Jan 1993Dismissed
Surendra Mallik Vs D. Dei
Orissa High Court · (1994) 1 DMC 213
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
High Courts20 Jan 1993
Sardool Singh Vs Union of India (UOI) and Others
Orissa High Court · (1993) 2 LLJ 292 : (1993) 2 LLJ 291 : (1993) 1 OLR 402
Central Industrial Security Force Rules, 1969 — Rule 15, 19
High Courts19 Jan 1993
M. Adu Ama Vs Inja Bangaru Raja and Another
Orissa High Court · (1995) 2 ACC 610
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jan 1993
Markanda Naik and Others Vs State of Orissa
Orissa High Court · (1993) 76 CLT 22 : (1993) CriLJ 3328
Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 323
High Courts15 Jan 1993Dismissed
Lokanath Pradhan (dead) and after him Pravakar Pradhan and Others Vs Banamali Pradhan and Others
Orissa High Court · (1993) 1 OLR 374
Civil Procedure Code, 1908 (CPC) — Section 11(8)
High Courts15 Jan 1993Allowed
Raghunath Prusty and Others Vs Raghunath Baliarsingh
Orissa High Court · (1993) 75 CLT 554 : (1993) 1 OLR 505
Specific Relief Act, 1963 — Section 36, 38A
High Courts13 Jan 1993
Commissioner of Income Tax Vs J.C. Budharaj and Co.
Orissa High Court · (1993) 204 ITR 656 : (1994) 1 LLJ 589
Income Tax Act, 1961 — Section 37, 37(1)Industrial Disputes Act, 1947 — Section 25F, 25FFF
High Courts11 Jan 1993Allowed
Nanda Kishore Misra Vs State of Orissa and Another
Orissa High Court · (1993) CriLJ 1504 : (1993) 1 OLR 257 : (1993) 2 RCR(Criminal) 597
Constitution of India, 1950 — Article 21
High Courts08 Jan 1993
Commissioner of Income Tax Vs Belpahar Refractories (P.) Ltd.
Orissa High Court · (1993) 203 ITR 128
Income Tax Act, 1961 — Section 256(1), 32, 35, 35(1)(iv), 35(2)(iv)