High Courts14 Dec 1993
Sudarsan Palai and Others Vs Divisional Forest Officer and Others
Orissa High Court · (1994) 1 OLR 250
Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 7(8)
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 2 of 17
High Courts13 Dec 1993Allowed
Satyabadi Sahu Vs State of Orissa
Orissa High Court · (1994) 78 CLT 246 : (1994) 1 OLR 73
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1) , 5(2)
High Courts10 Dec 1993Dismissed
Chakradhar Swain Vs Maheswar Barik and Others
Orissa High Court · (1994) 1 OLR 176
Penal Code, 1860 (IPC) — Section 294, 339, 341
High Courts10 Dec 1993
Joseph Verghese Vs Food Inspector, Cuttack Municipality
Orissa High Court · (1994) 1 OLR 125
Prevention of Food Adulteration Act, 1954 — Section 11(4), 11(5)
High Courts06 Dec 1993Allowed
Balaram Rout Vs Bhartuhari Mahatab and Another
Orissa High Court · (1994) 1 OLR 320
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts03 Dec 1993Dismissed
Unit Construction Company Pvt. Ltd. Vs National Aluminium Company Ltd. and Another
Orissa High Court · (1994) 1 OLR 155
Arbitration Act, 1940 — Section 33
High Courts03 Dec 1993Allowed
Pradeep Giri and Others Vs State of Orissa
Orissa High Court · (1994) 1 OLR 118
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1)
High Courts01 Dec 1993Allowed
Babulu Kundu Vs State of Orissa
Orissa High Court · (1994) 78 CLT 56 : (1994) 2 DMC 640
Criminal Procedure Code, 1973 (CrPC) — Section 311Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A
High Courts26 Nov 1993Allowed
Chitaranjan Biswal Vs Orissa Construction Corpn. Ltd. and Others
Orissa High Court · (1994) 2 LLJ 1178
Constitution of India, 1950 — Article 14, 16
High Courts24 Nov 1993
Maheswar Sahu Vs State of Orissa
Orissa High Court · (1994) 1 OLR 367
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 28
High Courts24 Nov 1993
Rabi Kumar Chhabra Vs Ginirani Chhabra
Orissa High Court · (1994) 2 DMC 420
Family Courts Act, 1984 — Section 19, 19(1), 19(2), 19(3)Limitation Act, 1963 — Section 14
High Courts23 Nov 1993
Kholamuhana Primary Fishermen Co-operative Society and Others, etc. Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 191
Constitution of India, 1950 — Article 14, 21, 226
High Courts23 Nov 1993Allowed
State Vs Smt. Baisakhi Bewa
Orissa High Court · (1994) 1 OLR 255
Criminal Procedure Code, 1973 (CrPC) — Section 190Orissa Forest Act, 1972 — Section 45, 46, 83
High Courts23 Nov 1993Allowed
Jogi Sahu and Others Vs Umesh Chandra Mishra and Others
Orissa High Court · (1994) 1 OLR 391
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10Court Fees Act, 1870 — Section 7
High Courts23 Nov 1993Allowed
Kali Charan Gouda and Others Vs Tara Sankar Acharya and Others
Orissa High Court · (1994) 1 OLR 114
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 397, 482
High Courts22 Nov 1993Dismissed
Mangturam Agrawal and Another Vs State of Orissa
Orissa High Court · (1994) CriLJ 1912
Evidence Act, 1872 — Section 114, 35Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1), 20, 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 16, 17, 18, 19, 7
High Courts16 Nov 1993
Dukhishyam Sahu Vs State of Orissa
Orissa High Court · (1994) 1 OLR 18
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts12 Nov 1993Dismissed
Orissa Wool Industries and Another Vs R.P.F.C. Orissa and Another
Orissa High Court · (1994) 2 LLJ 1022
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1
High Courts11 Nov 1993
Ranjan Kumar Nag and Another Vs State of Orissa
Orissa High Court · (1994) 1 OLR 323
Evidence (Amendment) Act, 1983 — Section 114APenal Code, 1860 (IPC) — Section 376