High Courts17 Jun 1991Dismissed
Adithela Immanuel Raju and Another Vs State of Orissa
Orissa High Court · (1992) CriLJ 243
Penal Code, 1860 (IPC) — Section 120B, 34, 409, 419, 420
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,199 of 1,623
High Courts17 Jun 1991
Prafulla Mishra and Another Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 232
Orissa Education (Management of Private Colleges) Rules, 1979 — Rule 3, 4, 4(3), 5(4)
High Courts17 Jun 1991
State of Orissa Vs Arjuna Das and Another
Orissa High Court · (1991) CriLJ 3275 : (1991) 2 OLR 127
Essential Commodities Act, 1955 — Section 10, 10C, 14, 7
High Courts17 Jun 1991Allowed
Niranjan Ojha Vs State of Orissa
Orissa High Court · (1992) CriLJ 1863 : (1991) 2 OLR 115
Penal Code, 1860 (IPC) — Section 212
High Courts17 Jun 1991
Commissioner of Wealth Tax Vs Smt. Saroja Devi Moda
Orissa High Court · (1991) 191 ITR 389
Wealth Tax Act, 1957 — Section 5(1)
High Courts17 Jun 1991Allowed
Kailash Chandra Mishra Vs State of Orissa and Others
Orissa High Court · (1992) 2 OLR 4
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8
High Courts17 Jun 1991
Commissioner of Income Tax Vs B.P.R. Construction
Orissa High Court · (1991) 191 ITR 492
High Courts17 Jun 1991Allowed
Panchanan Parida Vs Subdivisional Judicial Magistrate
Orissa High Court · (1991) CriLJ 3037 : (1993) 2 OLR 267 : (1991) 2 OLR 267
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jun 1991Allowed
Kedarswar Mishra Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 149
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2)
High Courts17 Jun 1991Dismissed
Prahallad Mallik Vs State of Orissa and Another
Orissa High Court · (1992) CriLJ 1432 : (1991) 2 OLR 153
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340, 341Limitation Act, 1963 — Article 115
High Courts17 Jun 1991Dismissed
Bhagirathi Swain and Others Vs Narendra Chandra Swain and Another
Orissa High Court · (1991) 06 OHC CK 0014
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, 115
High Courts17 Jun 1991
Khetrabasi Das Vs State of Orissa
Orissa High Court · (1991) CriLJ 2993 : (1991) 2 OLR 135
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1Criminal Law (Amendment) Ordinance, 1944 — Section 3, 4
High Courts17 Jun 1991Allowed
Antaryami ' Antua Sahu Vs State of Orissa and Others
Orissa High Court · (1992) 73 CLT 59 : (1992) CriLJ 1910 : (1992) 1 OLR 91
National Security Act, 1980 — Section 3(2)
High Courts17 Jun 1991
Ashok Kumar Barik Vs State of Orissa State of Orissa Vs Ashok Kumar Barik
Orissa High Court · (1992) CriLJ 1849 : (1991) 2 OLR 99
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts17 Jun 1991
Samsuddin Khan and Others Vs State of Orissa
Orissa High Court · (1991) 2 OLR 291
Penal Code, 1860 (IPC) — Section 304I
High Courts17 Jun 1991Allowed
Nitaipada Das Vs Sudarsan Sarangi and Another
Orissa High Court · (1991) CriLJ 3012
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 420
High Courts17 Jun 1991Allowed
Gopal Minz Vs State of Orissa
Orissa High Court · (1991) 2 OLR 565
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts12 Jun 1991
Prafulla Chandra Das Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (1991) 2 OLR 158
Orissa Sales Tax Act, 1947 — Section 13(4), 13A(1), 13A(7), 23Orissa Sales Tax Rules, 1947 — Rule 32
High Courts17 May 1991
Udayanath Pani Vs Basanti Dalai and Others
Orissa High Court · (1992) 1 ACC 578
Motor Vehicles Act, 1988 — Section 147, 148, 149, 168
High Courts17 May 1991Allowed
Purusottam Sabara and Others Vs State of Orissa
Orissa High Court · (1992) CriLJ 1417 : (1991) 2 OLR 94
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 242, 251