High Courts18 Mar 1991
The Branch Manager, The Oriental Fire and General Insurance Co. Ltd. Vs Laxmi Patra and Others
Orissa High Court · (1992) ACJ 390 : AIR 1991 Ori 310
Motor Vehicles Act, 1939 — Section 110B
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,205 of 1,623
High Courts18 Mar 1991Allowed
A. Chandrabati Vs Laxmi Dei
Orissa High Court · AIR 1991 Ori 289 : (1991) 1 OLR 415
Evidence Act, 1872 — Section 3, 45, 67, 68Succession Act, 1925 — Section 283, 59, 63
High Courts18 Mar 1991
Kamala Kanta Mohapatra and Another Vs Debarchan Seth and Another
Orissa High Court · AIR 1992 Ori 52
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(1)
High Courts15 Mar 1991
Nityananda Mohapatra and Others Vs State of Orissa State of Orissa Vs Harina Panda and Others
Orissa High Court · (1991) 71 CLT 801 : (1991) CriLJ 3006
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 341
High Courts15 Mar 1991
Somanath Bhataria Vs Punananda Bhataria and Others
Orissa High Court · (1991) 1 OLR 445
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 14, 15, 21(1), 4(4), 51
High Courts15 Mar 1991
Rabisankar Choudhury and Another Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1992 Ori 93
Evidence Act, 1872 — Section 115
High Courts15 Mar 1991Dismissed
Neheru Bag Vs Tapaswini Bag and Another
Orissa High Court · (1991) 03 OHC CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Mar 1991Allowed
Prasanna Kumar Mitra Vs Pravati Khatei and Others
Orissa High Court · (1991) ACJ 1046 : AIR 1991 Ori 312
Motor Vehicles Act, 1939 — Section 95
High Courts13 Mar 1991Dismissed
Divisional Manager, National Insurance Company Ltd. Vs Subash Parida and Another
Orissa High Court · (1991) 1 OLR 433
Motor Vehicles Act, 1939 — Section 110D
High Courts13 Mar 1991
Sri Kshetramohan Ojha and Others Vs State of Orissa and Others
Orissa High Court · (1991) 1 OLR 408
Orissa Education (Management of Private Schools) Rules, 1980 — Rule 4, 4(3), 5
High Courts08 Mar 1991Dismissed
Dolagovinda Pradhan and Another and Basanta Kumar Biswal Vs Bhartruhari Mahatab
Orissa High Court · (1991) 2 OLR 395
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7Evidence Act, 1872 — Section 130, 131Succession Act, 1925 — Section 276
High Courts08 Mar 1991
National Aluminium Co. Ltd. Vs R.S. Builders (India) Ltd. and Others
Orissa High Court · AIR 1991 Ori 314 : (1994) 79 CompCas 379 : (1991) 1 OLR 401
Contract Act, 1872 — Section 126
High Courts08 Mar 1991Allowed
Sirajur Raheman Vs Nasim Banoo and Another
Orissa High Court · (1991) 71 CLT 547 : (1991) 2 DMC 82
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4, 5
High Courts08 Mar 1991Allowed
Oriental Fire and General Ins. Co. Ltd. Vs Kamarun Bibi and Another
Orissa High Court · (1992) ACJ 172 : (1991) 71 CLT 719
Employees Compensation Act, 1923 — Section 4A
High Courts08 Mar 1991Allowed
T.P. Reddy Vs Devaraj Panigrahi
Orissa High Court · (1991) 2 OLR 263
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts07 Mar 1991Allowed
Sri Laxman Kanda Vs State of Orissa and Others
Orissa High Court · (1991) 2 OLR 50
Orissa Estates Abolition Act, 1951 — Section 38AOrissa Prevention of Land Encroachment Act, 1972 — Section 12(3)
High Courts06 Mar 1991
National Insurance Co. Ltd. Vs Mayadhar Pal and Others
Orissa High Court · (1994) 2 ACC 102
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 103
High Courts06 Mar 1991
National Insurance Company Ltd. Vs Mayadhar Pal and Others
Orissa High Court · (1993) ACJ 444 : AIR 1992 Ori 268 : (1993) 2 LLJ 523
Motor Vehicles Act, 1939 — Section 103AWorkmens Compensation Act, 1923 — Section 3
High Courts05 Mar 1991Allowed
Bhata Barik Vs Gouranga Parida
Orissa High Court · (1991) 1 OLR 460
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts04 Mar 1991Dismissed
Sri Jayaram Singh Vs Tuka ' Arabinda Prasad Singh and Others
Orissa High Court · (1991) 1 OLR 440
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 25, 26, 7, 8