High Courts22 Jul 1991Dismissed
Subodh Sethi and Another Vs The State
Orissa High Court · (1991) CriLJ 3266
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 316
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,196 of 1,623
High Courts22 Jul 1991
Rafi Uddin Khan @ Rafik Uddin Khan Vs State of Orissa
Orissa High Court · (1992) CriLJ 874 : (1991) 2 OLR 255
Penal Code, 1860 (IPC) — Section 354, 375, 376
High Courts22 Jul 1991
Sanatan Sahu Vs State of Orissa
Orissa High Court · (1992) CriLJ 352
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts22 Jul 1991
Nabakishore Sahu and Another Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 303
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C
High Courts19 Jul 1991
Orissa State Electricity Board Vs Usharani Parida and Others
Orissa High Court · (1992) ACJ 944
Motor vehicles Act, 1939 — Section 110D
High Courts19 Jul 1991Dismissed
Rasananda Bindhani and Another Vs State of Orissa
Orissa High Court · (1992) CriLJ 121
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411
High Courts19 Jul 1991
Shyama Sundar Sahu and Another Vs The State of Orissa and Another
Orissa High Court · (1991) 2 OLR 243
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)
High Courts19 Jul 1991Dismissed
Smt. Ahalya Bariha alias Barihani Vs Chhelia Padhan
Orissa High Court · (1992) CivCC 121 : (1992) CriLJ 493 : (1992) 3 RCR(Criminal) 11
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts19 Jul 1991Allowed
Beleswar Debata and Another Vs Priyanath Mohanty and Another
Orissa High Court · (1992) CriLJ 495 : (1991) 2 OLR 200
High Courts19 Jul 1991
Dinabandhu Das and Others Vs Batakrushna Das and Another
Orissa High Court · (1991) CriLJ 3273
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 202, 202(2), 210Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 395
High Courts19 Jul 1991
Bansidhar Tripathy (dead) and after him Mataji Dei @ Dibya and Others Vs Biswanath Dash
Orissa High Court · (1991) 2 OLR 283
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 145(6), 399, 400
High Courts18 Jul 1991Allowed
Banalata Parida and Another Vs Banshidhar Das and Others
Orissa High Court · (1991) 2 OLR 335
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 9
High Courts18 Jul 1991
Chila Bewa Vs Hrusikesh @ Harekrishna Nayak and Others
Orissa High Court · (1992) 2 OLR 34
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Jul 1991Allowed
Biswambar Pattanaik Vs Union of India (UOI) and Others
Orissa High Court · (1991) 2 OLR 376
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 403
High Courts17 Jul 1991Dismissed
Bajiram Panda Vs The Steel Authority of India Ltd. and Another
Orissa High Court · (1991) 2 OLR 258
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Jul 1991Dismissed
I.D.L. Chemicals Ltd. Vs S.R. Tamma and Another
Orissa High Court · (1991) 2 OLR 313
Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 33(2)(6)
High Courts12 Jul 1991Dismissed
Subhash Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 44
Civil Procedure Code, 1908 (CPC) — Section 11, 34Constitution of India, 1950 — Article 226
High Courts12 Jul 1991
Madhab Bagh Vs State of Orissa
Orissa High Court · (1993) ACJ 560
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts11 Jul 1991Allowed
Santosh Kumar Padhy and Another Vs The State
Orissa High Court · (1992) CriLJ 750
Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
High Courts10 Jul 1991
Buti Domb and Another Vs Suti Domb
Orissa High Court · (1991) 2 OLR 180
Probation of Offenders Act, 1958 — Section 3