COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,167 of 1,623

High Courts04 Mar 1993Allowed

Collector of C. Ex. and Cus. Vs Golden Hind Shipping (India) Pvt. Ltd.

Orissa High Court · (1995) ECR 62 : (1993) 68 ELT 739

Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 113, 115(2), 119(1), 122, 125(1)

Read judgment

High Courts03 Mar 1993Allowed

Gandu Kerketa Vs State of Orissa

Orissa High Court · (1993) 1 OLR 474

Evidence Act, 1872 — Section 60, 64, 67, 91Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts02 Mar 1993Allowed

Sagarmal Sharma Vs Gajanan alias Ganjana Sharma

Orissa High Court · (1993) 1 OLR 498

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 3A

Read judgment

High Courts02 Mar 1993Allowed

Bansidhar Khatua and Others Vs State of Orissa and Others

Orissa High Court · (1993) 2 OLR 139

Orissa Grama Panchayat Act, 1964 — Section 3(1)Orissa Municipal Act, 1950 — Section 4(3)

Read judgment

High Courts01 Mar 1993Dismissed

Bhajaram Chowdhury Vs State of Orissa and Others

Orissa High Court · AIR 1993 Ori 248

Bihar and Orissa Excise Act, 1915 — Section 29, 39Constitution of India, 1950 — Article 162, 226

Read judgment

High Courts26 Feb 1993Dismissed

Smt. Meera Mohanty Vs Guruprasad Mohanty and Others

Orissa High Court · (1993) 02 OHC CK 0035

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 114

Read judgment

High Courts26 Feb 1993Allowed

Orissa State Financial Corporation Vs Azad Auto Servicing Garage and Others

Orissa High Court · (1993) 1 OLR 541

State Financial Corporations Act, 1951 — Section 31

Read judgment

High Courts26 Feb 1993Allowed

Chandramani Swain Vs State of Orissa

Orissa High Court · (1993) 75 CLT 680 : (1993) 1 OLR 298

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(5), 439, 439(2)

Read judgment

High Courts26 Feb 1993Allowed

Bisweswar Bhatia Vs Land Acquisition Collector

Orissa High Court · (1993) 1 OLR 536

Civil Procedure Code, 1908 (CPC) — Section 2(2)Land Acquisition Act, 1894 — Section 18, 26(2)

Read judgment

High Courts24 Feb 1993Dismissed

Divisional Engineer, Telephones, Cuttack and Another Vs Beharilal Shyamsundar

Orissa High Court · AIR 1993 Ori 302

Arbitration Act, 1940 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Telegraph Act, 1885 — Section 7B

Read judgment

High Courts24 Feb 1993Allowed

Fakir Sah Vs Netra Sah (having died) Hadu Sah and Others

Orissa High Court · (1993) 2 OLR 106

Orissa Estates Abolition Act, 1951 — Section 7Orissa Offices of Village Police (Abolition) Act, 1964 — Section 4(1)

Read judgment

High Courts23 Feb 1993Dismissed

Gopal Chandra Ghose Vs Orissa State Financial Corporation

Orissa High Court · AIR 1994 Ori 143

Contract Act, 1872 — Section 230State Financial Corporations Act, 1951 — Section 31

Read judgment

High Courts22 Feb 1993Allowed

Chandrasekhar Mohanty and Others Vs State of Orissa

Orissa High Court · (1993) CriLJ 3052

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173, 173(2), 173(3), 173(4)Penal Code, 1860 (IPC) — Section 147, 148, 294, 430, 436

Read judgment

High Courts18 Feb 1993Allowed

Haladhar Majhi Vs Balaram Majhi and Others

Orissa High Court · (1993) 1 OLR 501

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 52

Read judgment

High Courts17 Feb 1993

Dhruba Charan Nayak and Others Vs State of Orissa

Orissa High Court · (1993) 1 OLR 481

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 302, 307, 326, 34

Read judgment

High Courts12 Feb 1993Dismissed

Bishnu Charan Mohanty Vs Union of India (UOI) and Others

Orissa High Court · AIR 1993 Ori 176 : (1993) 2 DMC 451 : (1993) 2 OLR 252

Constitution of India, 1950 — Article 15, 15(1)Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 6

Read judgment

High Courts10 Feb 1993Dismissed

Bidyadhar Roul Vs State of Orissa and Others

Orissa High Court · AIR 1994 Ori 156 : (1993) 76 CLT 475

Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 112Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 14, 4

Read judgment

High Courts10 Feb 1993Dismissed