COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,161 of 1,623

High Courts11 Aug 1993

Bishnu Mallick Vs State of Orissa and Another

Orissa High Court · (1993) 76 CLT 711 : (1993) CriLJ 3817

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 202, 439, 482Penal Code, 1860 (IPC) — Section 436

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High Courts11 Aug 1993Allowed

Smt. Dolly Das Vs Hindustan Petroleum Corporation Ltd. and Another

Orissa High Court · AIR 1994 Ori 103

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 5(2), 7(3)

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High Courts06 Aug 1993Allowed

Kuma Dei Vs Md. Abdul Latif

Orissa High Court · AIR 1994 Ori 111

Contract Act, 1872 — Section 14Evidence Act, 1872 — Section 111

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High Courts06 Aug 1993Dismissed

Smt. Phula Dei and Another Vs Dibakar Mohapatra and Others

Orissa High Court · (1993) 76 CLT 965 : (1993) 2 OLR 505

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 51

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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

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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

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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

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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

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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)

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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

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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

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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

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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)

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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

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High Courts30 Jul 1993Allowed

Mathura Murmu Vs The State

Orissa High Court · (1994) CriLJ 869

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts28 Jul 1993Allowed

Hari Behera and Another Vs Bhagirathi Behara

Orissa High Court · (1993) 2 OLR 299

Limitation Act, 1963 — Article 56

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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

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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

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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

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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)

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