High Courts18 Dec 1991Allowed
New India Assurance Co. Ltd. Vs Kalandi Moharana and Another
Orissa High Court · (1993) ACJ 68 : (1999) 3 LLJ 337
Workmens Compensation Act, 1923 — Section 4, 4(1)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,187 of 1,623
High Courts17 Dec 1991
Jugal Kishore Prusty Vs State of Orissa
Orissa High Court · (1992) 73 CLT 687 : (1993) 1 DMC 181
Dowry Prohibition Act, 1961 — Section 4
High Courts13 Dec 1991Allowed
Pramod Kumar Bohidar and Others Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 692 : (1992) 1 OLR 392
Orissa Grama Panchayat Act, 1960 — Section 3
High Courts13 Dec 1991
Bishnu Prasad Mohapatra Vs Harihar Patnaik
Orissa High Court · (1992) 73 CLT 537 : (1992) CriLJ 2701 : (1992) 1 OLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts11 Dec 1991Allowed
Pitambar Prusty Vs State of Orissa
Orissa High Court · (1992) 73 CLT 266 : (1992) CriLJ 2890 : (1992) 1 OLR 266
Criminal Procedure Code, 1973 (CrPC) — Section 251, 350
High Courts11 Dec 1991Allowed
Ekadasi Sahu Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 749 : (1992) 1 OLR 356
Orissa Land Reforms Act, 1960 — Section 39Transfer of Property Act, 1882 — Section 58, 67
High Courts10 Dec 1991Allowed
Jibardhan Bisi and Another Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 251
Orissa Land Reforms Act, 1960 — Section 60
High Courts10 Dec 1991Allowed
Smt. Indumati Nayak (Bewa) Vs The Additional Commissioner of Commercial Taxes, Orissa and Others
Orissa High Court · AIR 1992 Ori 71
Orissa Entertainment Tax Act, 1946 — Section 3(8), 3B, 9AOrissa Entertainment Tax Rules, 1947 — Rule 16A, 16AA, 16B, 16C, 16D
High Courts09 Dec 1991
Sesadeva Mallik and Others Vs The State of Orissa
Orissa High Court · (1992) CriLJ 1256
Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 34, 395, 457
High Courts09 Dec 1991Allowed
State of Orissa Vs Harekrishna Mahatab and Others
Orissa High Court · AIR 1992 Ori 284
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 37, 53, 54
High Courts09 Dec 1991
Bijaya Kumar Swain and Others Vs The State of Orissa
Orissa High Court · (1992) 73 CLT 718 : (1992) CriLJ 3979
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 25Penal Code, 1860 (IPC) — Section 307, 34, 354, 455
High Courts06 Dec 1991
Rama Chandra ' Ramanandan Sahu Vs Niranjan Rout and Another
Orissa High Court · (1992) CriLJ 3041 : (1992) 1 OLR 370
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 294
High Courts06 Dec 1991
Chamurulal Agarwalla Vs State of Orissa
Orissa High Court · (1992) CriLJ 2959 : (1992) 1 OLR 269
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts04 Dec 1991Dismissed
Hari Mallick Vs Chittaranjan Samal and Others
Orissa High Court · (1992) 1 OLR 177
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 34
High Courts03 Dec 1991
Rabindra Sethi and Others Vs Gyan Singh and Another
Orissa High Court · (1994) 1 ACC 437
Motor Vehicles Act, 1939 — Section 110A, 110CC
High Courts03 Dec 1991
Commissioner of Income Tax Vs Indian Metals and Carbide Ltd.
Orissa High Court · (1992) 198 ITR 444
Income Tax Act, 1961 — Section 36(1)
High Courts02 Dec 1991
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Another
Orissa High Court · (1992) 102 CTR 281 : (1992) 196 ITR 640 : (1992) 60 TAXMAN 507
Constitution of India, 1950 — Article 226Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 254(1), 254(2), 271(1)
High Courts02 Dec 1991
Commissioner of Income Tax Vs Orissa Industries Ltd.
Orissa High Court · (1992) 102 CTR 148 : (1992) 198 ITR 251
Income Tax Act, 1961 — Section 32, 32A, 43(1), 43B
High Courts02 Dec 1991Allowed
Ganesh Dash Vs Baikuntha Adabar
Orissa High Court · (1992) 1 OLR 367
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 436
High Courts02 Dec 1991
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Others
Orissa High Court · (1992) 196 ITR 564
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11(4A), 254(2)