High Courts17 May 1991Allowed
Rabindranath Sahu Vs Dayanidhi Sahu and Others
Orissa High Court · (1992) CriLJ 876 : (1991) 2 OLR 71
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 154(4)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,200 of 1,623
High Courts17 May 1991Allowed
Hitesh Kumar Ojha and Another Vs Krushna Chandra Mahapatra
Orissa High Court · AIR 1992 Ori 91
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19(1), Order 5 Rule 19(2), Order 5 Rule 19A, Order 9 Rule 13
High Courts17 May 1991Allowed
Laxmi Priya Rout Vs Kama Prasad Rout
Orissa High Court · AIR 1992 Ori 88 : (1991) 2 OLR 182
Hindu Marriage Act, 1955 — Section 24, 26
High Courts17 May 1991
Arjun Panda and Others Vs Surendra Prasad Misra and Others
Orissa High Court · (1991) 2 OLR 416
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts17 May 1991Allowed
Pravakar Patra Vs Certificate Officer and Another
Orissa High Court · (1991) 2 OLR 367
Orissa Public Demands Recovery Act, 1962 — Section 13, 8
High Courts16 May 1991
Executive Engineer, Balassore Electrical Division Vs Commissioner For Workmen's Compensation-Cum-Astt. Labour Commissioner and Another
Orissa High Court · (1993) 1 ACC 191
Employees Compensation Act, 1923 — Section 10, 4
High Courts16 May 1991Dismissed
Executive Engineer, Electrical Division Vs Commissioner for Workmen's Compensation
Orissa High Court · (1992) ACJ 633 : (1992) 2 LLJ 807 : (1992) 2 OLR 489
Workmens Compensation Act, 1923 — Section 4(1)
High Courts16 May 1991
State Transport Authority, Orissa Vs Presiding Officer, State Transport Appellate Tribunal and Another
Orissa High Court · AIR 1992 Ori 13 : (1991) 2 OLR 29
Motor Vehicles Act, 1988 — Section 71(3)Orissa Motor Vehicles Taxation Act, 1975 — Section 18, 19
High Courts15 May 1991Dismissed
Paradip Port Trust Vs Collector of Customs and Central Excise
Orissa High Court · (1991) 56 ELT 290
Customs Act, 1962 — Section 110, 115, 117, 132, 133Penal Code, 1860 (IPC) — Section 186
High Courts15 May 1991Allowed
Gatikrushna Behera Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 55
Orissa Minor Minerals Concession Rules, 1983 — Rule 29, 29(2)
High Courts14 May 1991
Raghunath Mukhi Vs Chakrapani Mukhi (dead) and after him Musa Bewa and Others
Orissa High Court · (1992) 73 CLT 438 : (1992) 1 OLR 191
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 51
High Courts14 May 1991Dismissed
Shrimati Sabitri Devi Vs Banambar Rout and Another
Orissa High Court · (1991) 2 OLR 192
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 43 Rule 1A, 115
High Courts14 May 1991Allowed
Dharmananda Behera and Others Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 26
Orissa Grama Panchayat Act, 1964 — Section 146, 61
High Courts14 May 1991
The Managing Director, Orissa State Cashewnut Development Corporation Ltd. Vs Ramesh Chandra Swain and Others
Orissa High Court · AIR 1992 Ori 35 : (1991) 2 OLR 218
Orissa Arbitration (Amendment) Act, 1982 — Section 41A
High Courts14 May 1991
Kataki Dei and Another Vs Hema Dei and Others
Orissa High Court · AIR 1991 Ori 286
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 May 1991
Goura Charan Das Vs Bhagirathi Srichandan and Others
Orissa High Court · AIR 1991 Ori 326
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 19
High Courts14 May 1991
Bhagyalaxmin @ Laxmi Chundi Vs Pata Krushna
Orissa High Court · (1991) 2 OLR 59
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts14 May 1991
Jogi Sahu and Another Vs Collector, Cuttack
Orissa High Court · AIR 1991 Ori 283 : (1991) 2 OLR 164
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Land Acquisition Act, 1894 — Section 18
High Courts14 May 1991Allowed
Jadu alias Jadua Bhoi Vs State of Orissa
Orissa High Court · (1992) CriLJ 2117
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 392, 395, 397, 457
High Courts14 May 1991Dismissed
Cudise Trinath Rao Vs Sudhansu Prasad Padni and Another
Orissa High Court · AIR 1992 Ori 168
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 16