High Courts18 Jul 1990
Commissioner of Income Tax Vs Shivkumar Agrawal
Orissa High Court · (1990) 186 ITR 734
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,218 of 1,623
High Courts18 Jul 1990Dismissed
Goura Chandra Naik Vs State of Orissa
Orissa High Court · (1992) CriLJ 275
Criminal Procedure Code, 1973 (CrPC) — Section 197, 219, 220(1), 465(2)Penal Code, 1860 (IPC) — Section 34, 409
High Courts17 Jul 1990Allowed
Omprakash Agarwala Vs State Bank of India and Others
Orissa High Court · AIR 1991 Ori 98
Limitation Act, 1963 — Article 1
High Courts17 Jul 1990Allowed
Purna Padhi and Another Vs State of Orissa
Orissa High Court · (1990) 70 CLT 308 : (1992) CriLJ 687
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307(2), 324
High Courts17 Jul 1990Dismissed
Bhabani Prasad Mishra Vs State of Orissa and Another
Orissa High Court · (1990) 70 CLT 319 : (1990) 2 OLR 511
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1939 — Section 129AOrissa Motor Vehicles Taxation Act, 1975 — Section 17
High Courts16 Jul 1990Allowed
Radharaman Sahu Vs Trilochan Nanda
Orissa High Court · (1990) 70 CLT 788 : (1991) CriLJ 1603
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420
High Courts16 Jul 1990
Commissioner of Income Tax Vs Krushna Chandra Panda and Brothers
Orissa High Court · (1991) 188 ITR 149
Income Tax Act, 1961 — Section 271(1), 274
High Courts16 Jul 1990Allowed
Orient Paper Mills Sramik Congress and Another Vs Collector and Others
Orissa High Court · (1990) 70 CLT 485
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 2
High Courts16 Jul 1990Dismissed
State Vs Jaharlal Das Jaharlal Das Vs State of Orissa
Orissa High Court · (1990) 2 OLR 472
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 376
High Courts13 Jul 1990Allowed
Laxmidhar Pati Vs Janardan Nanda
Orissa High Court · (1990) 70 CLT 421
Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 256, 300, 300(1)Penal Code, 1860 (IPC) — Section 323
High Courts13 Jul 1990Allowed
State Bank of India Vs Sridhar Prasad Kar
Orissa High Court · (1990) 07 OHC CK 0050
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34Orissa Money Lenders Act, 1939 — Section 13, 3
High Courts13 Jul 1990Dismissed
Narahari Rout Vs State of Orissa and Others
Orissa High Court · (1991) 1 OLR 394
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2)
High Courts12 Jul 1990Allowed
Rusi Sahu and Others Vs Debaraj Biswal and Others
Orissa High Court · AIR 1991 Ori 30
High Courts10 Jul 1990Allowed
State of Orissa Vs Bhag Chand
Orissa High Court · (1990) 2 OLR 163
Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(2), 16(1), 16(1A), 17Prevention of Food Adulteration Rules, 1955 — Rule 13(2), 14, 17, 9(J), 9A
High Courts10 Jul 1990Dismissed
Satrughana alias Satrughna Parida and Another etc. Vs State of Orissa
Orissa High Court · (1991) CriLJ 846
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 392, 395, 457
High Courts09 Jul 1990Allowed
Smt. Bijoy Laxmi Sahoo Vs Smt. Sanjukta Sahoo ' Prusty and Another
Orissa High Court · (1990) 2 OLR 257
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A
High Courts09 Jul 1990Dismissed
Mst. Kasturi Adabasia and Others Vs Bishnu Dandasena and Others
Orissa High Court · (1990) 70 CLT 335 : (1990) 2 OLR 561
Transfer of Property Act, 1882 — Section 38
High Courts06 Jul 1990Allowed
Panchanan Patra Vs Ananta Kumar Patra and Another
Orissa High Court · (1990) 2 OLR 272
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
High Courts06 Jul 1990Allowed
Sujan Majhi Vs Dhaneswar Rana
Orissa High Court · AIR 1991 Ori 111
Orissa Land Reforms Act, 1960 — Section 23(4)Orissa Money Lenders Act, 1939 — Section 17
High Courts06 Jul 1990Allowed
Smt. Laxmipriya Bhuyan Vs Narmadabala Parida and Others
Orissa High Court · (1990) 70 CLT 784
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98