High Courts06 Nov 1991Dismissed
Pravash Chandra Bachar Vs The State
Orissa High Court · (1992) CriLJ 1721
Essential Commodities Act, 1955 — Section 3, 3(2), 7, 7(1)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,190 of 1,623
High Courts04 Nov 1991Dismissed
Rabindra Prasad Singh and Others Vs Smt. Lila Bala Singh and Another
Orissa High Court · (1992) 73 CLT 420 : (1992) CriLJ 1716 : (1992) 2 DMC 285
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 482
High Courts04 Nov 1991Allowed
Pramila Patnaik and Others Vs State of Orissa
Orissa High Court · (1992) CriLJ 2385 : (1992) 1 OLR 197
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Nov 1991
Karnam Laxmipati Padmini Vs State of Orissa
Orissa High Court · (1993) CriLJ 219 : (1992) 1 OLR 262
Orissa Forest Act, 1972 — Section 56, 57Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 453, 454 , 455
High Courts01 Nov 1991Allowed
Krushna Chandra Bisoi alias Bisoyi Vs State of Orissa
Orissa High Court · (1992) CriLJ 1766
Penal Code, 1860 (IPC) — Section 304, 307, 325, 326, 99
High Courts01 Nov 1991
Rashiklal and Co. Vs Commissioner of Income Tax
Orissa High Court · (1991) 100 CTR 242 : (1992) 196 ITR 106
Income Tax Act, 1961 — Section 40
High Courts31 Oct 1991Dismissed
Jagannath Das and Others Vs State and Another
Orissa High Court · (1992) CriLJ 2204
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190(1), 200, 201Penal Code, 1860 (IPC) — Section 147, 149, 436
High Courts31 Oct 1991Allowed
Maheswar Samal Vs State of Orissa
Orissa High Court · (1992) 73 CLT 513 : (1992) CriLJ 863
Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 395
High Courts30 Oct 1991
Jayakrishna Panigrahi and Others Vs Hrusikesh Panda
Orissa High Court · (1992) CriLJ 1056 : (1992) 1 OLR 26
Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
High Courts30 Oct 1991
Basudevpur (R and B) N.M.R. Employees Association and Others Vs State of Orissa and Others The All Orissa Irrigation Workers' Union Vs The Executive Engineer, Kalo Irrigation Division and Others
Orissa High Court · (1992) 73 CLT 32 : (1992) 1 OLR 4
Administrative Tribunals Act, 1985 — Section 15, 28Constitution of India, 1950 — Article 226
High Courts30 Oct 1991Allowed
Tata Refractories Ltd. and Others Vs Union of India (UOI)
Orissa High Court · (1992) 73 CLT 373 : (1992) 2 LLJ 810
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2)
High Courts30 Oct 1991Allowed
K.P. Industries, A.K. Industries, Sri Ganesh Chuda Mill and Arun Trading Co. Vs State of Orissa and Others
Orissa High Court · (1992) 1 OLR 302
Rice Milling Industry (Regulation) Act, 1958 — Section 3
High Courts30 Oct 1991Allowed
Maa Dakshinakali Animal Feeds Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 278 : (1992) 73 CLT 401
Constitution of India, 1950 — Article 19(1)
High Courts30 Oct 1991
Smt. Basanti Kumari Sahu Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 868 : (1992) 1 OLR 41
Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)
High Courts30 Oct 1991Allowed
Shri Prashanta Kumar Kar Vs Board of Trustees, Paradip Port Trust and Others
Orissa High Court · (1992) 73 CLT 425 : (1993) 1 LLJ 136
Paradip Port Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10(8)
High Courts29 Oct 1991Allowed
Durga Thakurani and Others Vs Balunki Bhoi and Others
Orissa High Court · (1992) 1 OLR 161
Orissa Estates Abolition Act, 1951 — Section 5(1)Orissa Government Land Settlement Act, 1962 — Section 7A
High Courts29 Oct 1991Allowed
Baladev Khes and Another Vs State of Orissa
Orissa High Court · (1992) 74 CLT 84 : (1992) CriLJ 2059 : (1992) 1 OLR 210
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 412
High Courts28 Oct 1991Dismissed
Somanath Mishra Vs Madhu Sudan Mati and Another
Orissa High Court · (1992) 73 CLT 381 : (1992) 1 OLR 291 : (1992) 1 OLR 290
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 100Transfer of Property Act, 1882 — Section 53
High Courts28 Oct 1991Dismissed
Kanchan Dakuani Vs Tarini Dakuani
Orissa High Court · AIR 1992 Ori 159 : (1992) 1 OLR 287
Hindu Succession Act, 1956 — Section 14
High Courts28 Oct 1991Dismissed
Sri Sambhu Panigrahi Vs Sri Parsuram Panda
Orissa High Court · AIR 1992 Ori 115 : (1992) 73 CLT 387
Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 30, 31, 32, 33, 34