High Courts02 Nov 1993
Indian industries Vs State of Orissa and Others
Orissa High Court · (1994) 1 OLR 435
Orissa Sales Tax Act, 1947 — Section 5A, 5A(1)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,157 of 1,623
High Courts02 Nov 1993
The Branch Manager, United India Insurance Co. Ltd. Vs Smt. Sulakhani Behera and Another, Smt. Raibari Behera and Another and Sabitri Nayak and Another
Orissa High Court · (1995) ACJ 305 : (1994) 1 OLR 231
Motor Vehicles Act, 1939 — Section 95(2)(1)
High Courts14 Oct 1993
Md. Mukim Vs State of Orissa
Orissa High Court · (1993) 2 OLR 538
Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(4), 307, 308
High Courts14 Oct 1993Allowed
Sk. Belal alias Sk. Raja and Others Vs State of Orissa
Orissa High Court · (1994) CriLJ 467 : (1994) 1 OLR 20
Criminal Procedure Code, 1973 (CrPC) — Section 482Kazis Act, 1880 — Section 2Orissa Mohammedan Marriage and Divorce Registration Act, 1949 — Section 3
High Courts13 Oct 1993
Banwarilal Agarwal and Others Vs A. Suryanarayan and State
Orissa High Court · (1994) CriLJ 370
Criminal Procedure Code, 1973 (CrPC) — Section 462Penal Code, 1860 (IPC) — Section 34, 405, 408, 409, 420
High Courts12 Oct 1993Dismissed
Deo Karan Jhunjhunwala Memorial Public Charitable Trust Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 76
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 3, 4, 5A, 6Orissa Development Authorities Act, 1982 — Section 72
High Courts12 Oct 1993Dismissed
Deba Prasad Palei Vs Sabitarani Palei and Another
Orissa High Court · (1994) CriLJ 1168 : (1994) 1 DMC 123 : (1993) 2 OLR 530 : (1994) 2 RCR(Criminal) 427
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(2)Family Courts Act, 1984 — Section 19(1)
High Courts11 Oct 1993
New India Assurance Company Ltd. Vs Kanchan Bewa and Others
Orissa High Court · (1994) 2 ACC 117 : (1994) ACJ 138 : AIR 1994 Ori 65 : (1994) 80 CompCas 461 : (1994) 1 OLR 1
Motor Vehicles Act, 1939 — Section 95(1), 95(2)Orissa Motor Vehicles Rules, 1993 — Rule 95
High Courts08 Oct 1993Allowed
Babaji Charan Barik Vs State of Orissa
Orissa High Court · (1994) 1 OLR 66
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B
High Courts08 Oct 1993
Commissioner of Income Tax Vs Permilla Singh and Co.
Orissa High Court · (1994) 116 CTR 466 : (1994) 207 ITR 887
Income Tax Act, 1961 — Section 271(1), 271(2)
High Courts08 Oct 1993Dismissed
National Insurance Co. Ltd. Vs Ram Krishna Mishra and Others
Orissa High Court · (1994) ACJ 776
Insurance Act, 1938 — Section 64VB
High Courts07 Oct 1993Allowed
Minaketan Senapati and Another Vs State of Orissa and Another
Orissa High Court · (1993) 2 OLR 543
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Probation of Offenders Act, 1958 — Section 5
High Courts06 Oct 1993
Smt. Laxmipriya Parida and Others Vs Smt. Sukantilata Parida and Another
Orissa High Court · (1993) 76 CLT 994 : (1993) 2 OLR 580
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6G
High Courts06 Oct 1993Allowed
Sri Prabhudayal Agarwala Vs State of Orissa
Orissa High Court · (1994) 1 OLR 135
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 20Prevention of Food Adulteration Rules, 1955 — Rule 6, 9A
High Courts06 Oct 1993Allowed
Poorna Chandra Padhi @ Parida Vs Narasingha Parida (dead) his L. Rs. Swarnamani Parida and Others
Orissa High Court · (1994) 1 OLR 68 : (1994) 1 OLR 56
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4
High Courts06 Oct 1993
Ch. Prasana Kumar Patro Vs Subdivisional Magistrate and Others
Orissa High Court · (1993) 2 OLR 585
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts05 Oct 1993
Dhrubendra Ray Vs Biswanath Agarwal and Another
Orissa High Court · (1994) 1 ACC 1 : (1994) 2 LLJ 947
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts05 Oct 1993
Surama Pati and Others Vs Biswajit Pati and Others
Orissa High Court · AIR 1994 Ori 82 : (1993) 76 CLT 1015
Orissa House Rent Control Act, 1967 — Section 7(3)
High Courts05 Oct 1993Allowed
Chintamani Khuntia and Others Vs The State of Orissa and Others
Orissa High Court · AIR 1994 Ori 46
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 25, 25(1), 26, 300ASri Jagannath Temple Amendment Act, 1983 — Section 28B(5), 28C(5)(a) , 28C(9)
High Courts04 Oct 1993Allowed
Kichhu alias Subrat alias Subhrant Kumar Dhal and Others Vs State of Orissa and Others
Orissa High Court · (1994) CriLJ 505
Criminal Procedure Code, 1973 (CrPC) — Section 319, 399Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332