COURT ARCHIVE

Orissa High Court judgments, 1994

366 judgments · page 19 of 19

High Courts05 Jan 1994

J.M. Graphite Mining and Manufacturing Company Vs Orissa State Electricity Board and Others

Orissa High Court · AIR 1994 Ori 224

Electricity (Supply) Act, 1948 — Section 79Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 8

High Courts04 Jan 1994Dismissed

Orissa High Court · AIR 1994 Ori 173 : (1994) 1 OLR 280

High Courts04 Jan 1994Allowed

Orissa High Court · (1994) 78 CLT 360 : (1994) 1 OLR 441

Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 20

High Courts03 Jan 1994

Orissa High Court · AIR 1994 Ori 77 : (1994) 1 OLR 464

Motor Vehicles Act, 1988 — Section 103A, 157(1), 157(2)

High Courts03 Jan 1994Allowed

Orissa High Court · (1994) 1 OLR 370

High Courts03 Jan 1994Allowed

Orissa High Court · AIR 1994 Ori 176

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Orissa House Rent Control Act, 1968 — Section 7