High Courts01 Aug 1991Allowed
Smt. Satrupa Dei Vs Land Reforms Commissioner and Others
Orissa High Court · (1991) 08 OHC CK 0002
Constitution of India, 1950 — Article 226Orissa Land Reforms Act, 1960 — Section 37
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,195 of 1,623
High Courts31 Jul 1991
Rabinarayan Das Vs State of Orissa
Orissa High Court · (1992) CriLJ 269 : (1991) 2 OLR 381
Penal Code, 1860 (IPC) — Section 362, 375
High Courts31 Jul 1991Allowed
Padma Behari Lal Vs Orissa State Electricity Board and Another
Orissa High Court · (1992) 2 ACC 440 : (1992) ACJ 554 : AIR 1992 Ori 68 : (1991) 2 OLR 349
Constitution of India, 1950 — Article 226
High Courts31 Jul 1991
Pitambar Buhan and Another Vs State of Orissa
Orissa High Court · (1992) CriLJ 645
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 191, 193Penal Code, 1860 (IPC) — Section 304
High Courts31 Jul 1991
Narayan Sahu Vs Sushama Sahu and Another
Orissa High Court · (1992) CriLJ 2912
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts30 Jul 1991
Rabindra Kumar Badajena Vs Bichitrananda Khatei and Others
Orissa High Court · AIR 1992 Ori 133
Orissa Land Reforms (General) Rules, 1965 — Rule 27Orissa Land Reforms Act, 1960 — Section 26, 36A
High Courts30 Jul 1991Allowed
Bhagaban Jena and Another Vs Shibu Majhi and Others
Orissa High Court · (1991) 2 OLR 387
Limitation Act, 1963 — Article 65, 23A, 27Orissa Land Reforms Act, 1960 — Section 23AOrissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2, 3(1), 7D
High Courts29 Jul 1991
Sk. Zaharul Islam Vs Umakanta Khadiratna and Another
Orissa High Court · (1992) CriLJ 1869
Copyright (Amendment) Act, 1984 — Section 64(1)Copyright Act, 1957 — Section 63, 64Criminal Procedure Code, 1973 (CrPC) — Section 482, 94
High Courts29 Jul 1991
Mihir alias Bhikari Charan Sahu Vs State of Orissa
Orissa High Court · (1992) CriLJ 488 : (1991) 2 OLR 403
Penal Code, 1860 (IPC) — Section 377
High Courts29 Jul 1991Allowed
Asit Kumar Swain Vs Krupasindhu Swain and Another
Orissa High Court · (1992) 1 OLR 138
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts29 Jul 1991Dismissed
Rajendra Panda and Another etc. Vs State of Orissa
Orissa High Court · (1992) CriLJ 491
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
High Courts29 Jul 1991
Biswanath Bhagat Vs Sanjay Saha ' Nanki Saha and Others
Orissa High Court · (1992) CriLJ 3105 : (1991) 2 OLR 424
Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439, 439(2)
High Courts25 Jul 1991
Rabindra Kumar Swain Vs State of Orissa
Orissa High Court · (1992) CriLJ 1868
Criminal Procedure Code, 1973 (CrPC) — Section 354, 387Penal Code, 1860 (IPC) — Section 409
High Courts25 Jul 1991
Rakesh Kumar Gupta ' Kausel Kumar Singh (accused in Jail Custody) Vs The State
Orissa High Court · (1991) 2 OLR 472
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts23 Jul 1991Allowed
P. Madhusudan Rao Vs State of Orissa
Orissa High Court · (1992) CriLJ 1864
Criminal Procedure Code, 1973 (CrPC) — Section 452, 517Penal Code, 1860 (IPC) — Section 379, 411
High Courts23 Jul 1991Allowed
Allied Agencies and Others Vs Regional Provident Fund Commissioner
Orissa High Court · (1999) 3 LLJ 215
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A
High Courts23 Jul 1991Dismissed
Golbadan Majhi Vs The State
Orissa High Court · (1991) CriLJ 3261
Penal Code, 1860 (IPC) — Section 300, 302, 304, 449
High Courts23 Jul 1991Allowed
State of Orissa Vs Brindaban Sharma
Orissa High Court · AIR 1992 Ori 86
Civil Procedure Code, 1908 (CPC) — Section 107Land Acquisition Act, 1894 — Section 18, 19, 4, 4(1), 53
High Courts23 Jul 1991Dismissed
Sri Bauribandhu Mohanty and Another Vs Sri Suresh Chandra Mohanty and Others
Orissa High Court · AIR 1992 Ori 136
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17AEvidence Act, 1872 — Section 23
High Courts23 Jul 1991Dismissed
Chakradhar Sahu Vs The State
Orissa High Court · (1991) CriLJ 3248
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302