High Courts21 Dec 1993Dismissed
Dr. Madeshi Jogeswar Dora Vs Kailash Nath Mundra and Others
Orissa High Court · (1994) 1 OLR 398
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), 151, 2(10), 47
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,155 of 1,623
High Courts17 Dec 1993Allowed
Gopal Krishna Bhanja Vs Sahadev Bisoi and Another
Orissa High Court · (1994) 1 OLR 386
Orissa Panchayat Samiti (Conduct of Enquiry by the District Judge into the allegation or doubt about disqualification of members) Rules, 1973 — Rule 13Orissa Panchayat Samiti Act, 1959 — Section 20A(3), 44J, 44K, 44L, 44M
High Courts17 Dec 1993Dismissed
Tareswar Choudhury Vs Mahata Stores and Others
Orissa High Court · (1994) 1 OLR 375
Partnership Act, 1932 — Section 69(2)
High Courts17 Dec 1993Allowed
Puni Devi Sahu and Another Vs Jagannath Mohapatra
Orissa High Court · AIR 1994 Ori 240 : (1994) 1 OLR 224
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 Dec 1993Dismissed
Bishnu Charan Sahu Vs Paramananda Sahu and Others
Orissa High Court · (1994) 1 OLR 205
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27(1), Order 41 Rule 28, 11
High Courts16 Dec 1993
Dhanu Naik and Another Vs Agadhi Naikani and Another
Orissa High Court · (1994) 1 OLR 57
Specific Relief Act, 1963 — Section 6
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)
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 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