COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,156 of 1,623

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

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High Courts19 Nov 1993

State of Orissa Vs Konark Hardware Mart

Orissa High Court · (1994) 2 OLR 44

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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

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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

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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

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High Courts10 Nov 1993

Belpahar Refractories Ltd. Vs Commissioner of Income Tax

Orissa High Court · (1994) 118 CTR 181 : (1994) 207 ITR 144

Income Tax Act, 1961 — Section 35(2)

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High Courts10 Nov 1993

Smt. Alaka Bhoi Vs Santosh Bhoi

Orissa High Court · (1994) 1 OLR 86

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts10 Nov 1993

Alaka Bhoi Vs Santosh Bhoi

Orissa High Court · (1994) 1 DMC 454

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts09 Nov 1993Allowed

Babulal Sahu Vs State of Orissa

Orissa High Court · (1994) 1 OLR 240

Penal Code, 1860 (IPC) — Section 323, 325, 34, 448

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High Courts09 Nov 1993

Commissioner of Income Tax Vs Indian Metals and Ferro Alloys Ltd.

Orissa High Court · (1994) 117 CTR 378 : (1995) 211 ITR 35

Income Tax Act, 1961 — Section 143(3), 271(1)

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High Courts09 Nov 1993

Girish Naik Vs State of Orissa

Orissa High Court · (1994) 1 OLR 48

Bihar and Orissa Excise Act, 1915 — Section 47Probation of Offenders Act, 1958 — Section 4, 6

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High Courts08 Nov 1993Allowed

Hatanath Behera Vs State of Orissa and Another

Orissa High Court · (1994) 1 OLR 51

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts08 Nov 1993Allowed

Tusar Kanti Swain and Another Vs State of Orissa

Orissa High Court · (1993) 2 OLR 574

Criminal Procedure Code, 1973 (CrPC) — Section 311, 391

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High Courts05 Nov 1993Allowed

The Oriental Insurance Company Ltd. Vs Harapriya Nayak and Others

Orissa High Court · (1994) 1 OLR 88

Motor Vehicles Act, 1939 — Section 110, 110A, 146, 147, 148

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High Courts05 Nov 1993Dismissed

Laxman Swain Vs Presiding Officer, Industrial Tribunal and Another

Orissa High Court · (1994) 2 LLJ 950

Industrial Disputes Act, 1947 — Section 10, 10(4), 12

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High Courts04 Nov 1993Allowed

K. Satyanarayan Subudhi Vs Union of India (UOI)

Orissa High Court · (2003) 161 ELT 63

Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 73, 74

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High Courts04 Nov 1993Allowed

United India Insurance Co. Ltd. Vs Kanduri Nayak and Another

Orissa High Court · (1994) 1 ACC 380 : (1994) ACJ 1125

Insurance Act, 1938 — Section 45Motor Vehicles Act, 1988 — Section 173Representation of the People Act, 1950 — Section 23

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High Courts04 Nov 1993

State of Orissa Vs Hari Behera and Another

Orissa High Court · (1993) 2 OLR 591

Constitution of India, 1950 — Article 228Criminal Procedure Code, 1973 (CrPC) — Section 395Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 82(1)

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High Courts02 Nov 1993

Branch Manager, United India Ins. Co. Ltd. Vs Smt. Sulakhani Behera and Another

Orissa High Court · (1994) 2 ACC 549

Motor Vehicles Act, 1939 — Section 110A, 95(2)(1)(b)(ii)

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High Courts02 Nov 1993Dismissed

Arjun Thakur alias Singh and Another Vs State of Orissa

Orissa High Court · (1994) CriLJ 3526 : (1994) 1 OLR 234

Penal Code, 1860 (IPC) — Section 300, 307, 34

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