High Courts28 Oct 1991Allowed
State Vs Jagat Mohan Padhi
Orissa High Court · (1992) CriLJ 2151
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Rice Milling Industry (Regulation) Act, 1958 — Section 13(1), 13(2), 14B, 15, 18
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,191 of 1,623
High Courts28 Oct 1991Allowed
State Prevention and Control of Pollution Board Vs Berhampur Municipality and Another
Orissa High Court · (1992) CriLJ 2909
Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 29, 401Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 44, 49
High Courts28 Oct 1991Dismissed
Trilochan Naik and Others Vs Sukuru Sethi and Others
Orissa High Court · (1992) 1 OLR 296
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51
High Courts13 Oct 1991Dismissed
Rajendra Prasad Bose Vs Late J.R. Bose represented by his legal representatives Monimala Bose and Others
Orissa High Court · (1992) 2 OLR 22
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39
High Courts11 Oct 1991
State Vs Setalu Sudam Reddy Setalu Sudam Reddy Vs State of Orissa
Orissa High Court · (1992) CriLJ 3503 : (1992) 2 OLR 163
Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 1991
Modern Fabricators, firm and Others Vs Rajendra Harichandan and Others Rajendra Harichandan and Kalikesh Narayan Singh Deo and Others Vs Consolidation Officer and Others
Orissa High Court · (1992) 73 CLT 217 : (1992) 1 OLR 322
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 14, 15, 37, 38, 9
High Courts11 Oct 1991Dismissed
Bhikari Charan Bhoi Vs The State of Orissa
Orissa High Court · (1992) CriLJ 2592
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 342, 540Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 465, 471
High Courts11 Oct 1991
Sk. Sakaout and Others Vs State of Orissa
Orissa High Court · (1992) 1 OLR 89
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41(1), 42(2), 53
High Courts11 Oct 1991Allowed
Indian Charge Chrome Limited Vs Asea Stal AB and Others
Orissa High Court · (1991) 2 OLR 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts10 Oct 1991Dismissed
Badri Narayan Bhagat Vs Parulrani Ghose and Others
Orissa High Court · (1992) 73 CLT 270 : (1992) 1 OLR 169
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts10 Oct 1991
Gita Joshi and Another Vs Gurupadanand and Another
Orissa High Court · (1993) 2 ACC 117
Motor Vehicles Act, 1988 — Section 110D
High Courts10 Oct 1991Allowed
Gita Joshi and Another Vs Gurupada Nanda and Another
Orissa High Court · (1992) ACJ 941
Motor Vehicles Act, 1988 — Section 110D
High Courts09 Oct 1991Allowed
Bajranglal Singhania Vs Manilal Singhania and Another
Orissa High Court · (1992) 73 CLT 462 : (1992) CriLJ 2119 : (1992) 1 OLR 164
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts09 Oct 1991
K. Duriyendra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 297
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 41
High Courts08 Oct 1991
Kalinga Paints and Chemicals (P) Ltd. Vs The Secretary, Works Department, Government of Orissa, Bhubaneshwar and Others
Orissa High Court · AIR 1992 Ori 300 : (1992) 73 CLT 230
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts04 Oct 1991Allowed
Hemanta Kumar Mohapatra Vs Binod Bihari Mohapatra
Orissa High Court · (1992) CriLJ 2183
Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 202, 211, 211(1)
High Courts04 Oct 1991
Satyabrata ' Sarat Mallia and Another Vs State of Orissa
Orissa High Court · (1991) 2 OLR 475
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(2A), 248, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(1), 36D, 37, 37(1)
High Courts04 Oct 1991
Commissioner of Income Tax Vs Vincentian Orissa Society
Orissa High Court · (1991) 100 CTR 211 : (1992) 194 ITR 743
Income Tax Act, 1961 — Section 144B, 263, 263(1)
High Courts04 Oct 1991Dismissed
Raghu Bhoi and Others Vs Pareswar Bhoi and Others
Orissa High Court · AIR 1992 Ori 105 : (1992) 73 CLT 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 35, Order 21 Rule 35(1)
High Courts04 Oct 1991Dismissed
Chennaru Naghbhusan Rao Vs M. Rama Rao and Others
Orissa High Court · AIR 1992 Ori 76 : (1992) 73 CLT 329
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 6 Rule 2, Order 7 Rule 7, 100, 75