COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,193 of 1,623

High Courts17 Sept 1991Dismissed

Indian Metals and Ferro Alloys Ltd. Vs Asstt. Collector C.E. and Cus. (P)

Orissa High Court · (1994) 46 ECC 137 : (1994) 74 ELT 802

Central Excise Rules, 1944 — Rule 173(Q), 173F, 173G(2), 173G(4), 52(4)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2)Constitution of India, 1950 — Article 14, 19(1), 226, 265

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High Courts16 Sept 1991

Prafulla Chandra Deo Vs Satyanarayan Chandra Deo and Another

Orissa High Court · (1992) 1 OLR 277

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13

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High Courts16 Sept 1991Dismissed

The Management of Orissa Road Transport Company Limited Vs The Workman T. Bangali Patra and Another

Orissa High Court · (1991) 2 OLR 515

Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5), 33(2)

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High Courts16 Sept 1991

Pandru Khadia Vs State of Orissa

Orissa High Court · (1992) CriLJ 762

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts13 Sept 1991

Smt. Kamala Devi Vs Rajanikanta Patnaik and Others

Orissa High Court · AIR 1992 Ori 301

Succession Act, 1925 — Section 372

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High Courts06 Sept 1991Allowed

Shri Lakshmi Narayan Pati Vs State of Orissa and Others

Orissa High Court · (1992) 1 OLR 130

Orissa Aided Educational Institutions (Appointment of Teachers Validation) Act, 1989 — Section 3

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High Courts23 Aug 1991

Santosh Kumar Sundaraka Vs Orissa State Civil Supplies Corporation

Orissa High Court · (1991) 08 OHC CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 409, 420

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High Courts23 Aug 1991Allowed

Gouranga Satpathy Vs State of Orissa and Others

Orissa High Court · (1992) 1 OLR 136

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High Courts23 Aug 1991Dismissed

Ramral Majhi and Another Vs The State

Orissa High Court · (1992) CriLJ 1751

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Aug 1991Allowed

The State of Punjab and Others Vs Gurdev Singh and Ashok Kumar

Orissa High Court · (1991) 2 OLR 458

Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113

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High Courts20 Aug 1991Allowed

Orissa Cement Ltd. Vs Collector of Central Excise

Orissa High Court · (1992) 73 CLT 153 : (1992) 38 ECC 148 : (1995) 75 ELT 486 : (1992) 1 OLR 75

Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 11B, 11B(2), 4Constitution of India, 1950 — Article 226, 32

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High Courts20 Aug 1991

Duryodhan Mahanta Vs Saraswati Mahanta

Orissa High Court · (1992) CriLJ 2230 : (1992) 1 OLR 141

Criminal Procedure Code, 1973 (CrPC) — Section 97

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High Courts20 Aug 1991Allowed

Kishanlal Kapoor Vs Babaji Charan Behera and Others

Orissa High Court · (1992) 1 OLR 525

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Orissa House Rent Control Act, 1967 — Section 7

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High Courts20 Aug 1991Allowed

Rajkishore Rout Vs Regional Transport Officer cum Taxing Authority and Others

Orissa High Court · (1992) 1 OLR 63

Orissa Motor Vehicles Taxation Act, 1975 — Section 3

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High Courts19 Aug 1991

State of Orissa Vs Jagannath Patel and Another

Orissa High Court · (1992) CriLJ 1818

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts19 Aug 1991

Minaketan Das Vs State of Orissa

Orissa High Court · (1992) 73 CLT 312 : (1991) 2 OLR 364

Criminal Procedure Code, 1973 (CrPC) — Section 387Penal Code, 1860 (IPC) — Section 405, 408

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High Courts19 Aug 1991Allowed

Mukunda Dev Baral Vs Sanjib Baral and Others

Orissa High Court · (1992) 73 CLT 292 : (1992) CriLJ 3048 : (1991) 2 OLR 550

Criminal Procedure Code, 1973 (CrPC) — Section 311

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High Courts19 Aug 1991

Basanta Kumar Dalai and Another Vs B. Dasmohapatra and Another

Orissa High Court · (1991) 2 OLR 559

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 145, 145(1)Penal Code, 1860 (IPC) — Section 188

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High Courts19 Aug 1991

Utkal Refractories and Another Vs Orissa State Financial Corporation

Orissa High Court · (1992) 2 OLR 480

State Financial Corporations Act, 1951 — Section 31, 32, 32(9)

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High Courts19 Aug 1991

Reddy Nageswar Rao Vs Union of India (UOI)

Orissa High Court · (1992) 2 OLR 180

Criminal Procedure Code, 1973 (CrPC) — Section 389, 390, 395, 436, 44(1)

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