High Courts13 Nov 1991Allowed
Ramachandra Sahu Vs Smt. Pramila Sahu (Dead) and Others
Orissa High Court · AIR 1992 Ori 183
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,189 of 1,623
High Courts13 Nov 1991Allowed
Sunakar Gochhayat and Others Vs Dhaneswar Barik and Others
Orissa High Court · (1992) 73 CLT 851 : (1992) 1 OLR 149
Evidence Act, 1872 — Section 154
High Courts12 Nov 1991Dismissed
Achhuti ' Achyutananda Bal Vs Payodhar Bal and Others
Orissa High Court · (1992) 73 CLT 699 : (1992) 2 OLR 382
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9
High Courts12 Nov 1991Allowed
Ananta Kumar alias Charan Jena and Others Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 121 : (1992) 1 OLR 377
Constitution of India, 1950 — Article 226Orissa Education (Management of Private Colleges) Rules, 1979 — Rule 2(1), 3(3), 4, 5, 5(1)Orissa Education Act, 1969 — Section 27
High Courts12 Nov 1991
The People's Union for Civil Liberties and Others Vs State of Orissa and Others Biswapriya Kanungo Vs State of Orissa
Orissa High Court · (1992) 73 CLT 846 : (1992) 1 OLR 553
Constitution of India, 1950 — Article 226Orissa Development Authorities Act, 1982 — Section 91
High Courts12 Nov 1991
Sarat Kumar Malu Vs State of Orissa and Another
Orissa High Court · AIR 1992 Ori 128
Constitution of India, 1950 — Article 14, 20Orissa Forest Act, 1972 — Section 56(2)
High Courts12 Nov 1991Dismissed
Lal Mohan Soy Vs Banshi Mahanta and Others
Orissa High Court · AIR 1992 Ori 294 : (1992) 73 CLT 356
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3(1)Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Rules, 1959 — Rule 3
High Courts12 Nov 1991
Badrinarayan Sahu Vs State of Orissa
Orissa High Court · (1992) CriLJ 3418
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts12 Nov 1991
Jabanananda Mohanty Vs Artatrana Misra and Others
Orissa High Court · AIR 1992 Ori 110 : (1992) 1 OLR 359
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147
High Courts11 Nov 1991Allowed
Nuanai Primary Fishermen Co-operative Society Vs State of Orissa and Others
Orissa High Court · (1992) 74 CLT 36 : (1992) 1 OLR 410
Constitution of India, 1950 — Article 19, 226, 46
High Courts11 Nov 1991
Maheswar Das Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 443
Constitution of India, 1950 — Article 226
High Courts11 Nov 1991Allowed
Bhagchand Ahuja Vs B. De Souza
Orissa High Court · (1992) 1 OLR 103
Contract Act, 1872 — Section 108, 56Orissa House Rent Control Act, 1967 — Section 2(3)
High Courts11 Nov 1991Dismissed
Purastam alias Purosottam Gaigouria and Others Vs Chatru alias Chatrubhuja Gaigouria
Orissa High Court · (1992) 1 OLR 72
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, 115
High Courts11 Nov 1991Allowed
Narasingha Charan Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 213 : (1992) 73 CLT 504 : (1992) 1 OLR 281
Constitution of India, 1950 — Article 196(5)Orissa Irrigation Act, 1959 — Section 53(3)
High Courts11 Nov 1991Allowed
Sri Ainthi Dalabehera and Others Vs Government of Orissa and Others
Orissa High Court · (1992) 1 OLR 154
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 7 Rule 11
High Courts08 Nov 1991Allowed
Banifas Samad Vs State of Orissa
Orissa High Court · (1992) CriLJ 2271
Arms Act, 1959 — Section 25ACriminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8
High Courts08 Nov 1991Dismissed
Banchhanidhi Mahapatra and Others Vs State of Orissa and Another
Orissa High Court · (1992) CriLJ 1739
Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(1), 210(2), 223, 239Penal Code, 1860 (IPC) — Section 148, 149, 173, 294, 323
High Courts08 Nov 1991
Ramesh Chandra Lath Vs State of Orissa
Orissa High Court · (1992) CriLJ 2263
Contract Labour (Regulation and Abolition) Act, 1970 — Section 22, 23, 24, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 273
High Courts06 Nov 1991Dismissed
Radhamohan Patra Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 221 : (1992) 73 CLT 431
Constitution of India, 1950 — Article 14, 299
High Courts06 Nov 1991Dismissed
Sri Jagannath Mahaprabhu Vs Pravat Chandra Chatterjee and Others
Orissa High Court · AIR 1992 Ori 47 : (1992) 1 OLR 17
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10(1)Transfer of Property Act, 1882 — Section 52