COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,207 of 1,623

High Courts15 Feb 1991

New India Assurance Co. Ltd. Vs Braja Kishore Sutar and Another

Orissa High Court · (1992) ACJ 715 : (1992) 73 CLT 815 : (1993) 1 LLJ 85 : (1991) 1 OLR 246

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Workmens Compensation Act, 1923 — Section 32

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High Courts13 Feb 1991Dismissed

Dubu Budu Vs Dubu Bairadu and Another

Orissa High Court · (1991) 71 CLT 566 : (1991) 1 OLR 383

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 401

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High Courts13 Feb 1991Dismissed

Tirtha Naik Vs State of Orissa

Orissa High Court · (1991) CriLJ 2182

Bihar and Orissa Excise Act, 1915 — Section 47

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High Courts13 Feb 1991

State Vs Musa and Another

Orissa High Court · (1991) CriLJ 2168

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 354, 375, 376

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High Courts11 Feb 1991Dismissed

New India Assurance Co. Ltd. Vs Abdul Mazid and Another

Orissa High Court · (1992) ACJ 578

Motor Vehicles Act, 1988 — Section 173

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High Courts11 Feb 1991

Jagannath Mohapatra and Others Vs Banarasi Debi and Others

Orissa High Court · (2002) 1 OLR 196

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 8 Rule 10, Order 9 Rule 6

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High Courts08 Feb 1991Allowed

Judhistira Nayak and Another Vs State of Orissa

Orissa High Court · (1991) 1 OLR 291

Penal Code, 1860 (IPC) — Section 324, 326, 96, 97

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High Courts08 Feb 1991Dismissed

Jhula Sahu Vs State of Orissa

Orissa High Court · (1991) 1 OLR 267

Bihar And Orissa Excise Act, 1915 — Section 47A

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High Courts08 Feb 1991Allowed

Shree Durga Glass (P) Ltd. and Another Vs Union of India (UOI) and Others

Orissa High Court · (1992) 38 ECC 193

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High Courts07 Feb 1991Allowed

Hemamani Swain and Others Vs Kulamani Swain and Others

Orissa High Court · (1991) 1 OLR 377 : (1991) 1 OLR 337

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High Courts06 Feb 1991

Dayanidhi Khilla Vs The State

Orissa High Court · (1991) 71 CLT 832 : (1991) 1 OLR 207

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36(A), 36C

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High Courts06 Feb 1991Allowed

Regional Director, ESIC Vs Revenue Divisional Commissioner, Central Division and Others

Orissa High Court · (1992) 2 LLJ 253 : (1991) 1 OLR 362

Employees State Insurance Act, 1948 — Section 75, 75(3), 85

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High Courts06 Feb 1991Allowed

Pankamajhi Dholia Vs Duri Mai and Others

Orissa High Court · (1991) 2 OLR 113

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High Courts06 Feb 1991Allowed

Chandramani Sethi Vs Purna Chandra Behera and Others

Orissa High Court · (1991) 71 CLT 533 : (1991) 1 OLR 386

Criminal Procedure Code, 1973 (CrPC) — Section 386, 391

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High Courts04 Feb 1991

Mahadev Sasmal @ Samal and Others Vs State of Orissa and Others

Orissa High Court · (1991) 1 OLR 374

Orissa Land Reforms Act, 1960 — Section 12, 8, 8(1), 8(2)

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High Courts04 Feb 1991Allowed

Srinibas Sahu Vs State and Another

Orissa High Court · (1991) CriLJ 2053

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482

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High Courts01 Feb 1991Allowed

Narayan Pradhan and Others Vs Nakul Pradhan and Others

Orissa High Court · (1991) 1 OLR 229

Criminal Procedure Code, 1973 (CrPC) — Section 133, 142(1)

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High Courts01 Feb 1991Allowed

Union of India (UOI) Vs Aluminium Industries Ltd. and Another

Orissa High Court · (1991) 1 OLR 283

Railways Act, 1890 — Section 73

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High Courts01 Feb 1991Dismissed

Tapan Kumar Ray Vs Susil Kumar Pradhan and Another

Orissa High Court · (1991) 71 CLT 607 : (1991) 1 OLR 391

Criminal Procedure Code, 1973 (CrPC) — Section 399

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High Courts01 Feb 1991Allowed

Jagannath Sahu Vs Harihar Pradhan

Orissa High Court · AIR 1992 Ori 180 : (1991) 1 OLR 261

Specific Relief Act, 1963 — Section 16

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