High Courts06 Aug 1993
Orissa State Road Trans. Corp. Vs Bhanu Prakash Joshi
Orissa High Court · (1994) 1 ACC 467
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Orissa High Court judgments, 1993
326 judgments · page 8 of 17
High Courts05 Aug 1993
Laxmipriya Mishra Vs Smt. Binapani Mishra and Others
Orissa High Court · (1993) 08 OHC CK 0048
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3), 21, 21(1), 22
High Courts05 Aug 1993Allowed
Suvendra Kumar Pattnaik Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 41
Constitution of India, 1950 — Article 14
High Courts04 Aug 1993Dismissed
Nityananda Rout Vs State of Orissa
Orissa High Court · (1994) 1 DMC 434
Criminal Procedure Code, 1973 (CrPC) — Section 399, 401Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts04 Aug 1993
Balaram Palai and Others Vs Collector, Puri and Others
Orissa High Court · AIR 1994 Ori 21
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1(2), Order 8 Rule 1(3), Order 8 Rule 1(5)
High Courts04 Aug 1993
Sri Kishore Ray Thakur Bije Vs Smt. Basanti Kumar Das and Others
Orissa High Court · AIR 1994 Ori 113
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 101 , 102, 103Transfer of Property Act, 1882 — Section 122
High Courts03 Aug 1993
Bhimasen Behera and Another Vs State of Orissa
Orissa High Court · (1993) 76 CLT 934 : (1993) 2 OLR 362
Orissa Forest Act, 1972 — Section 27
High Courts03 Aug 1993Allowed
Rajkishore Mohanty and Others etc. Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · AIR 1994 Ori 31
Constitution of India, 1950 — Article 226
High Courts03 Aug 1993
Labanyabati Devi and Others Vs Member, Board of Revenue and Others
Orissa High Court · (1993) 76 CLT 937 : (1993) 2 OLR 365
Orissa Land Reforms Act, 1960 — Section 37B, 59(2)
High Courts30 Jul 1993Allowed
Suma Das Vs State of Orissa
Orissa High Court · (1993) 2 OLR 392
Bihar and Orissa Excise Act, 1915 — Section 47Evidence Act, 1872 — Section 45
High Courts30 Jul 1993Dismissed
Sadhu Meher Vs Rajkumar Patel
Orissa High Court · AIR 1994 Ori 26
Central Provinces Tenancy Act, 1920 — Section 105, 12Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Jul 1993Allowed
Mathura Murmu Vs The State
Orissa High Court · (1994) CriLJ 869
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts28 Jul 1993Allowed
Hari Behera and Another Vs Bhagirathi Behara
Orissa High Court · (1993) 2 OLR 299
Limitation Act, 1963 — Article 56
High Courts28 Jul 1993Dismissed
Dukhia Naik Vs Basanti Dei and Another
Orissa High Court · (1994) 1 CivCC 445 : (1994) CriLJ 1466 : (1994) 2 DMC 431
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Jul 1993Allowed
Orient Paper Mills and Another Vs State of Orissa
Orissa High Court · (1993) 2 OLR 317
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts26 Jul 1993Allowed
Sana Bhima Nayak and Others Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 34
Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 8
High Courts26 Jul 1993Dismissed
Sri Satrughana Nath and Others Vs Sri Harish Chandra Buxi Patra and Another
Orissa High Court · (1994) CriLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145, 145(1), 145(3)
High Courts26 Jul 1993Allowed
Daitary Samantaray Vs The Divisional Forest Officer, Baripada Division and Another
Orissa High Court · (1994) CriLJ 963 : (1993) 2 OLR 295
Orissa Forest Act, 1972 — Section 56(1), 56(2), 85
High Courts26 Jul 1993Dismissed
Rajendra Prasad Bharadia and Shri Purakh Chand Chandak (In Jail Custody) Vs State of Orissa
Orissa High Court · (1993) 76 CLT 376 : (1993) CriLJ 3803 : (1993) 2 OLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jul 1993Allowed
Bhagirathi Mishra Vs State of Orissa and Others
Orissa High Court · (1993) 2 OLR 354
Constitution of India, 1950 — Article 14, 16