High Courts30 Apr 1991Allowed
State of Orissa Vs Rebati Bewa and Others
Orissa High Court · (1992) 1 ACC 597 : (1993) ACJ 648 : (1991) 2 OLR 440
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,202 of 1,623
High Courts30 Apr 1991
Subesh Chandra Sasual and Others Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 25 : (1991) 2 OLR 187
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(3), 4(1), 4(2)Orissa Education Act, 1969 — Section 7
High Courts30 Apr 1991
Sri Abodh Kumar Patjoshi Vs State of Orissa and Another
Orissa High Court · (1991) 1 OLR 548
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Apr 1991Dismissed
Rinakar Nayak Vs Akshaya Kumar Mahakud and Another
Orissa High Court · (1991) 2 OLR 77
Penal Code, 1860 (IPC) — Section 307, 325
High Courts29 Apr 1991
National Insurance Co. Ltd. Vs P. Korma Rao (dead) and after him, P. Parvati and Others and T. Lakshmamma and Others
Orissa High Court · (1991) 2 ACC 431 : (1991) ACJ 879 : (1991) 2 OLR 62
Civil Procedure Code Amendment Act, 1877 — Section 561Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110A
High Courts29 Apr 1991Allowed
Trilochan Barik Vs Raghunath Bal
Orissa High Court · (1991) CriLJ 2259
Penal Code, 1860 (IPC) — Section 294, 323, 379, 409, 504Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 197(1), 202, 203
High Courts29 Apr 1991Partly Allowed
Land Acquisition Zone Officer Vs Damberudhar Pradhan and Others
Orissa High Court · AIR 1991 Ori 271
Land Acquisition Act, 1894 — Section 23, 4
High Courts26 Apr 1991Allowed
Gayadhar Sahoo Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 532
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2), 8(3)
High Courts26 Apr 1991Allowed
Gourang Naik Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 232 : (1991) 2 OLR 226
Stamp Act, 1899 — Section 47A
High Courts26 Apr 1991Dismissed
Harekrishna Das Vs Union of India (UOI) and Others
Orissa High Court · (1993) 1 LLJ 20
Major Port Trusts Act, 1963 — Section 123, 125Paradip Port Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10
High Courts26 Apr 1991Allowed
Laxmi Dibya (since dead) and after her Smt. Suvasin Mohapatra Vs Sridhar Suar and Others
Orissa High Court · (1991) 2 OLR 12
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts26 Apr 1991Allowed
Sri Rama Chandra Khera and Others Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 32
Constitution of India, 1950 — Article 226, 227
High Courts25 Apr 1991Dismissed
Padma Kumar Bhawsinka Vs State of Orissa and Another
Orissa High Court · (1992) 73 CLT 83 : (1991) CriLJ 2512 : (1991) 1 OLR 527
Constitution of India, 1950 — Article 21, 226Essential Commodities Act, 1955 — Section 6A
High Courts24 Apr 1991Allowed
New India Assurance Co. Ltd. Vs Bhagaban Bhuyan and Another
Orissa High Court · (1992) 2 ACC 244 : (1991) ACJ 726
High Courts24 Apr 1991Allowed
Indian Rare Earths Ltd. Vs Sales Tax Officer
Orissa High Court · (1992) 2 OLR 497
High Courts24 Apr 1991
State of Orissa Vs Sitaram Das and Others
Orissa High Court · (1992) 1 OLR 519
Court Fees Act, 1870 — Section 19H, 19I
High Courts24 Apr 1991Dismissed
Bimal Prasad Das Vs Bijayananda Patnaik and Others
Orissa High Court · AIR 1992 Ori 10 : (1991) 1 OLR 534
Constitution of India, 1950 — Article 21, 226
High Courts23 Apr 1991Allowed
Jankiram Jain Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 206
Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 1991
Biswanath Bhagat Vs Ramananadalal and Others
Orissa High Court · (1991) 1 OLR 457
Orissa House Rent Control Act, 1967 — Section 5, 7
High Courts22 Apr 1991
Benudhar Das and Another Vs Baburam Das and Others
Orissa High Court · AIR 1992 Ori 97 : (1991) 71 CLT 834 : (1991) 1 OLR 540
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1