High Courts29 Jul 1994
Jagannath Cotton Company Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 576
Orissa Sales Tax Act, 1947 — Section 12(8)
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 10 of 19
High Courts28 Jul 1994Allowed
Durgamani Behera and Others Vs Ghasiram Mohanta and Others
Orissa High Court · (1994) 07 OHC CK 0041
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2)Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Jul 1994Dismissed
Arjun Banchhor Vs Buchi Banchhor (Dead) after him Jogi Banchhor and Others
Orissa High Court · AIR 1995 Ori 32
Evidence Act, 1872 — Section 101Hindu Adoptions and Maintenance Act, 1956 — Section 5
High Courts27 Jul 1994Allowed
Hari Barada and Another Vs Kasinath Barada and Others
Orissa High Court · (1994) 2 OLR 473
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Jul 1994Allowed
Durgamani Behera and Others Vs Ghasiram Mohanta and Others
Orissa High Court · (1994) 78 CLT 689 : (1994) 2 OLR 467
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(1)Transfer of Property Act, 1882 — Section 54
High Courts26 Jul 1994Allowed
Swamalata Samal and Others Vs Choudhury Kanduri Charan Das
Orissa High Court · (1995) ACJ 957 : (1996) 1 LLJ 7 : (1994) 2 OLR 419
Workmens Compensation Act, 1923 — Section 3
High Courts26 Jul 1994Dismissed
Gangadhar Dhal and Others Vs Batakrushna Dhal and Others
Orissa High Court · AIR 1995 Ori 66 : (1994) 78 CLT 869 : (1994) 2 OLR 528
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Orissa Estates Abolition Act, 1951 — Section 7
High Courts26 Jul 1994
Swaranlata Samal and Others Vs Sri Choudhury Kanduri Charan Das
Orissa High Court · (1995) 1 ACC 579
High Courts22 Jul 1994Dismissed
Dr. Anjan Kumar Das Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 792 : (1994) 2 OLR 259
Orissa Education Act, 1969 — Section 10(1)
High Courts22 Jul 1994Dismissed
Abhilash Jena Vs Registrar of Co-operative Societies and Others
Orissa High Court · (1994) 78 CLT 1010 : (1994) 2 OLR 262
Industrial Disputes Act, 1947 — Section 9ALAMPS Common Cadre Employees of Key Personnel Service Rules — Rule 25
High Courts21 Jul 1994
Kaveri alias Benga and Another Vs The State
Orissa High Court · (1994) 78 CLT 881 : (1995) CriLJ 224
Criminal Procedure Code, 1973 (CrPC) — Section 2, 205, 205(1), 205(2), 273
High Courts21 Jul 1994Allowed
Keshab Chandra Panda Vs State of Orissa
Orissa High Court · (1995) CriLJ 174 : (1994) 2 OLR 430
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Jul 1994Allowed
Harihar Mishra Vs State of Orissa
Orissa High Court · (1994) 78 CLT 703 : (1995) 2 OLR 101
Limitation Act, 1963 — Article 65
High Courts20 Jul 1994Allowed
Surendra Steel Industries (P.) Ltd. Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1995 Ori 48 : (1994) 78 CLT 1058 : (1994) 2 OLR 607
State Financial Corporations Act, 1951 — Section 29
High Courts19 Jul 1994Allowed
Dusasan Behera Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 877 : (1994) 2 OLR 613
Bihar and Orissa Excise Act, 1915 — Section 45Orissa Excise Rules, 1965 — Rule 4(2), 45
High Courts18 Jul 1994Dismissed
Udhaba alias Udhaba Charan Kar and Another Vs Gora Bindhani
Orissa High Court · (1994) 78 CLT 865 : (1994) CriLJ 3815
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 220, 220(1), 220(3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 20, 3
High Courts18 Jul 1994
Tara Prasad Pattanaik and Others Vs Registrar-cum-Chief Electoral Officer of the Co-operative Societies of the State, Heads of the Department Building and Another
Orissa High Court · (1994) 2 OLR 232
High Courts15 Jul 1994
Bhagaban Pradhan and Others Vs Jayaram Mohanty and Others
Orissa High Court · (1994) 2 OLR 405
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)
High Courts15 Jul 1994
Jairam Mohanty and Others Vs Bhagaban Pradhan and Others
Orissa High Court · (1994) 2 OLR 455
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts15 Jul 1994Allowed
Pilli Dilli Dora Vs State of Orissa
Orissa High Court · (1995) 1 ALT(Cri) 14 : (1994) 78 CLT 734 : (1995) CriLJ 1758
Bihar and Orissa Excise Act, 1915 — Section 74Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 293, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 41, 42, 43