High Courts22 Apr 1991Allowed
Sridhar Samal Vs Board of Secondary Education, Orissa
Orissa High Court · AIR 1992 Ori 139
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,203 of 1,623
High Courts22 Apr 1991Dismissed
Indian Aluminium Co. Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 100
Orissa Survey and Settlement Act, 1958 — Section 19(2), 19(4), 43, 44
High Courts18 Apr 1991Allowed
Rama Chandra Das and Another Vs Sudhir Kumar Das and Others
Orissa High Court · (1991) 1 OLR 544
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A
High Courts16 Apr 1991
Dhuliram Patnaik and Another and Ranjit Kumar Ashe Vs Union of India (UOI) and Others
Orissa High Court · (1991) 71 CLT 853 : (1991) 1 OLR 422
Administrative Tribunals Act, 1985 — Section 6(1), 8Constitution of India, 1950 — Article 323AGeneral Clauses Act, 1897 — Section 6
High Courts16 Apr 1991Allowed
Khirod Nayak Vs Commissioner for Workmen's Compensation and Others
Orissa High Court · (1991) 2 ACC 441 : (1991) 1 OLR 559
Motor Vehicles Act, 1939 — Section 96Workmens Compensation Act, 1923 — Section 4A(3)
High Courts16 Apr 1991
S.D. Sharma Vs Ramesh Mahakud and Another
Orissa High Court · (1994) 2 ACC 139
Employees Compensation Act, 1923 — Section 25, 30, 4, 4A, 9
High Courts16 Apr 1991
Subhadra Singh and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1991 Ori 328
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts16 Apr 1991
Sauti Jena and Another Vs State of Orissa
Orissa High Court · (1991) 1 OLR 549
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 37
High Courts16 Apr 1991Allowed
Sharma S.D. Vs Ramesh Mahakud and Another
Orissa High Court · (1993) ACJ 385 : (1999) 3 LLJ 418
Motor Vehicles Act, 1939 — Section 95, 95(2)Orissa Motor Vehicles Rules, 1993 — Rule 95Workmens Compensation Act, 1923 — Section 4A
High Courts15 Apr 1991
Daitary Nayak Vs Srikanta Mohapatra
Orissa High Court · AIR 1992 Ori 39
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), 151
High Courts11 Apr 1991Dismissed
Banember Mallick Vs The State
Orissa High Court · (1992) CriLJ 1856
Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 1991Allowed
Kalandi Charan Pani Vs Ganesh Dalai and Others
Orissa High Court · (1992) CriLJ 281 : (1991) 2 OLR 488
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts10 Apr 1991Allowed
Iswar Das Vs Muralidhar Rai and Others
Orissa High Court · AIR 1992 Ori 170
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 65Orissa Land Reforms Act, 1960 — Section 22, 23, 67
High Courts09 Apr 1991Allowed
Dag Minerals and Another Vs Director of Mining and Geology and Others
Orissa High Court · AIR 1991 Ori 330
Orissa Minor Minerals Concession Rules, 1983 — Rule 10, 29(1)
High Courts08 Apr 1991Dismissed
Sk. Gyasuddin and Others Vs State of Orissa
Orissa High Court · (1991) CriLJ 2880
Criminal Procedure Code, 1973 (CrPC) — Section 157, 439
High Courts05 Apr 1991Dismissed
Sambhu Singh Vs Kamrun Nissa and Another
Orissa High Court · (1992) 2 ACC 494 : (1992) ACJ 516
Employees Compensation Act, 1923 — Section 3, 30
High Courts05 Apr 1991Dismissed
Desabandhu Behera Vs Harimohan Behera
Orissa High Court · (1992) 1 OLR 514
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), 97(1)
High Courts05 Apr 1991Allowed
Suresh Chandra Rout and Others Vs Ekadasi Swain and Others
Orissa High Court · (1992) 2 OLR 494
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, 151
High Courts04 Apr 1991Allowed
Santosh Kumar Mode and Others Vs Adaita Ballav Satpathy
Orissa High Court · AIR 1992 Ori 29
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12, 58(2)
High Courts04 Apr 1991
Smt. Kanakalata Biswal Vs Orissa State Housing Board and Others
Orissa High Court · (1991) 2 OLR 42
Constitution of India, 1950 — Article 226, 227