High Courts20 Aug 1993
Land Acquisition Officer-cum-Collector, Kalahandi Vs Sambaru Bariha
Orissa High Court · AIR 1994 Ori 90
Civil Procedure Code, 1908 (CPC) — Section 149Land Acquisition Act, 1894 — Section 54
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 7 of 17
High Courts20 Aug 1993
State Vs Fagu Mallik and Others
Orissa High Court · (1993) 2 OLR 339
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(1)
High Courts19 Aug 1993Dismissed
Gopal Krishna Pradhan Vs Japi Pradhan
Orissa High Court · (1993) 2 DMC 393
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 34
High Courts18 Aug 1993Allowed
Hanu alias Girish Ch. Behera Vs State of Orissa
Orissa High Court · (1994) 1 CivCC 228 : (1993) 76 CLT 787 : (1993) 2 OLR 369
Electricity Act, 1910 — Section 39, 50
High Courts17 Aug 1993Allowed
Pankaj Naik Vs State of Orissa
Orissa High Court · (1993) 76 CLT 843 : (1994) CriLJ 829
Penal Code, 1860 (IPC) — Section 109, 307, 364
High Courts17 Aug 1993Allowed
Satyanarayan Choudhury Vs State of Orissa
Orissa High Court · (1994) CriLJ 282 : (1993) 2 OLR 438
Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 18
High Courts17 Aug 1993Dismissed
General Superintendent, Talcher Thermal Station Vs Bijuli Naik
Orissa High Court · (1994) ACJ 1054 : (1993) 76 CLT 699
Employees Compensation Act, 1923 — Section 3, 30
High Courts17 Aug 1993
Mataji Bewa and Others Vs Hemanta Kumar Jena and Another
Orissa High Court · (1994) ACJ 1303
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts16 Aug 1993
Alok alias Debendra Kumar alias Debendranath Mohanta Vs State of Orissa
Orissa High Court · (1993) 2 OLR 402
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts16 Aug 1993Allowed
Sivendranath Sinha Vs Artatrana Mohanty and Others
Orissa High Court · AIR 1994 Ori 134 : (1993) 76 CLT 864
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1968 — Section 7(4)
High Courts16 Aug 1993Allowed
Gajanan Bharesagaria Vs State of Orissa
Orissa High Court · (1993) 2 OLR 374
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Aug 1993Dismissed
Chintamani Sharma Vs State of Orissa
Orissa High Court · (1994) ACJ 357
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts13 Aug 1993Dismissed
Palau Bag and Others Vs Adhikari Patra and Another
Orissa High Court · (1993) 2 OLR 359
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts13 Aug 1993Allowed
Kailash Prasad Modi Vs Chief General Manager, Orissa Telecommunication and Others
Orissa High Court · AIR 1994 Ori 98 : (1995) 82 CompCas 626
Companies Act, 1956 — Section 291Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7
High Courts12 Aug 1993Allowed
Shanti Devi and Others Vs Ramakrishna Shah
Orissa High Court · AIR 1994 Ori 100
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Orissa House Rent Control Act, 1968 — Section 14, 7(4)
High Courts12 Aug 1993Allowed
Dwarika Mohanta and Others Vs State of Orissa and Others
Orissa High Court · (1993) 2 OLR 418
Orissa Land Reforms Act, 1960 — Section 43(1), 43(2), 44(1)
High Courts11 Aug 1993
Bishnu Mallick Vs State of Orissa and Another
Orissa High Court · (1993) 76 CLT 711 : (1993) CriLJ 3817
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 202, 439, 482Penal Code, 1860 (IPC) — Section 436
High Courts11 Aug 1993Allowed
Smt. Dolly Das Vs Hindustan Petroleum Corporation Ltd. and Another
Orissa High Court · AIR 1994 Ori 103
Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 5(2), 7(3)
High Courts06 Aug 1993Allowed
Kuma Dei Vs Md. Abdul Latif
Orissa High Court · AIR 1994 Ori 111
Contract Act, 1872 — Section 14Evidence Act, 1872 — Section 111
High Courts06 Aug 1993Dismissed
Smt. Phula Dei and Another Vs Dibakar Mohapatra and Others
Orissa High Court · (1993) 76 CLT 965 : (1993) 2 OLR 505
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 51