High Courts06 Jul 1993
Rajindra Kumar Pradhan Vs Pramila Pradhan
Orissa High Court · (1993) 2 DMC 384
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 421
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,163 of 1,623
High Courts06 Jul 1993Allowed
Orissa State Financial Corporation Vs Gajendra Prasad Das and Another
Orissa High Court · AIR 1994 Ori 140 : (1993) 76 CLT 643
State Financial Corporations Act, 1951 — Section 31, 31(1), 32
High Courts06 Jul 1993Dismissed
Registrar of Companies Vs Bipini Behari Nayak
Orissa High Court · (1993) 07 OHC CK 0020
Companies Act, 1956 — Section 159, 162
High Courts06 Jul 1993
Pitabas Sahoo Vs Ainthi Dei and Others
Orissa High Court · (1993) 2 OLR 425
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(3), 202Penal Code, 1860 (IPC) — Section 395
High Courts05 Jul 1993
Smt. Mandi Das and Others Vs Smt. Rama Devi and Another
Orissa High Court · AIR 1994 Ori 17
Motor Vehicles Act, 1988 — Section 140, 141, 149
High Courts05 Jul 1993Allowed
Bimbadhara Lenka Vs State of Orissa and Others
Orissa High Court · (1993) 76 CLT 1009 : (1994) CriLJ 386 : (1993) 2 OLR 430
Criminal Procedure Code, 1973 (CrPC) — Section 319, 351
High Courts29 Jun 1993
Miss Krishna Bose Vs Rajendra Prasad Bose and Others
Orissa High Court · (1993) 2 OLR 309
Civil Procedure Code, 1908 (CPC) — Section 50, 52, 53
High Courts28 Jun 1993
New India Assurance Co. Ltd. Vs Shyam Sunder Rout and Another
Orissa High Court · (1993) 2 ACC 472
Motor Vehicles Act, 1988 — Section 173
High Courts25 Jun 1993
Lachhmi Batri Vs The State
Orissa High Court · (1994) CriLJ 1171
Penal Code, 1860 (IPC) — Section 299, 302, 320, 326
High Courts25 Jun 1993Dismissed
United India Insurance Co. Ltd. Vs Sashiprava Swain and Another
Orissa High Court · (1994) ACJ 871
Insurance Act, 1938 — Section 64VB
High Courts23 Jun 1993Allowed
Orissa Fisheries Development Corporation Ltd. and etc. Vs Sudhansu Sekhar Sahu and Another
Orissa High Court · AIR 1994 Ori 158
Easements Act, 1882 — Section 54Transfer of Property Act, 1882 — Section 108, 111
High Courts18 Jun 1993Allowed
Guru Charan Mohanty Vs Mgt. of Orissa Commercial Transport Corpn. Ltd. and Another
Orissa High Court · (1994) 1 LLJ 1106 : (1993) 2 OLR 231
Industrial Disputes Act, 1947 — Section 33(2), 33A
High Courts18 Jun 1993Allowed
Patras Soreng Vs State of Orissa and Others
Orissa High Court · (1994) 1 LLJ 768 : (1993) 2 OLR 272
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) (Amendment) Rules, 1976 — Rule 3
High Courts18 Jun 1993Allowed
Koili Bewa and Others Vs Akshaya Kr. Mishra and Another
Orissa High Court · (1994) 1 ACC 142 : (1994) ACJ 215 : (1993) 76 CLT 403 : (1994) 2 LLJ 71 : (1993) 2 OLR 260
Workmens Compensation Act, 1923 — Section 30(1), 4A(3)
High Courts14 May 1993Dismissed
Nabaghana Sahoo Vs State of Orissa and Another
Orissa High Court · (1993) 2 OLR 178
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(1)
High Courts13 May 1993Allowed
Regional Director, Employees' State Insurance Corporation Vs Satyabadi Press
Orissa High Court · (1993) 2 OLR 490
Employees State Insurance Act, 1948 — Section 2(9)
High Courts12 May 1993Allowed
Sri Uma Charan Bishoi Vs State of Orissa and Others
Orissa High Court · (1993) 2 OLR 275
High Courts11 May 1993
New India Assurance Co. Ltd. Vs Shankar Chakraborty and Another
Orissa High Court · (1994) 1 ACC 134
Motor Vehicles Act, 1988 — Section 110C(2A), 110D, 96(2)
High Courts11 May 1993Dismissed
Board of Trustees of Paradeep Port and Another Vs Natwar Iron and Steel Works and Co. and Another
Orissa High Court · AIR 1993 Ori 298
Arbitration Act, 1940 — Section 29, 40