COURT ARCHIVE

Orissa High Court judgments, 1994

366 judgments · page 12 of 19

High Courts29 Jun 1994

Begum Bibi and Others Vs Abdul Rajak Khan

Orissa High Court · (1995) CriLJ 604

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 3(2), 5, 7

High Courts29 Jun 1994

Bibhisan Barik Vs The State

Orissa High Court · (1995) CriLJ 390

Penal Code, 1860 (IPC) — Section 294, 323, 325, 326, 34

High Courts29 Jun 1994

Pratap Chandra Mohant and Another Vs State of Orissa

Orissa High Court · (1994) 2 OLR 198

Penal Code, 1860 (IPC) — Section 354

High Courts28 Jun 1994Dismissed

Jahir Anwar Khan Vs State of Orissa

Orissa High Court · (1994) 2 OLR 186

Standard of Weights and Measures (General) Rules, 1987 — Rule 12

High Courts24 Jun 1994Allowed

Nilakantha Pati Vs State of Orissa

Orissa High Court · (1995) CriLJ 2472

Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113A, 32, 32(1), 4Penal Code, 1860 (IPC) — Section 306, 498A

High Courts24 Jun 1994Dismissed

Dr. R.P.M. Sharma Vs Man Mohan Mathur and Another

Orissa High Court · (1994) 78 CLT 707 : (1995) CriLJ 387 : (1994) 2 OLR 357

Criminal Procedure Code, 1973 (CrPC) — Section 109(1), 202, 482

High Courts23 Jun 1994

Oriental Insurance Co. Ltd. Vs Chandra Panigrahi (Smt.) and Others

Orissa High Court · (1994) 2 ACC 698 : (1995) ACJ 733 : (1994) 78 CLT 595 : (1999) 3 LLJ 426

Motor Vehicles Act, 1939 — Section 110A, 95

High Courts23 Jun 1994Allowed

Prasanta Kumar Mangaraj Vs Life Insurance Corporation of India and Another

Orissa High Court · (1994) 78 CLT 937 : (1994) 2 OLR 254

Constitution of India, 1950 — Article 226, 227

High Courts22 Jun 1994

Jagan Saha and Another Vs State of Orissa

Orissa High Court · (1994) 78 CLT 449 : (1995) 1 OLR 678

Penal Code, 1860 (IPC) — Section 429

High Courts21 Jun 1994

Prafulla Kumar Rout Vs State of Orissa

Orissa High Court · (1995) CriLJ 1277

Penal Code, 1860 (IPC) — Section 279, 304A, 384A

High Courts21 Jun 1994Allowed

Prafulla Kumar Panda Vs State of Orissa

Orissa High Court · (1994) 78 CLT 546 : (1994) CriLJ 3818

Penal Code, 1860 (IPC) — Section 406, 409

High Courts18 May 1994Dismissed

Sankar Rana Vs Lohor Rana and Others

Orissa High Court · (1994) 78 CLT 608 : (1995) CriLJ 3570

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

High Courts18 May 1994

Sk. Badar alias Sk. Badiruddin Vs State of Orissa

Orissa High Court · (1995) CriLJ 63 : (1994) 2 OLR 290

Probation of Offenders Act, 1958 — Section 4

High Courts18 May 1994Dismissed

Bharati Shipyard Pvt. Ltd. Vs Paradeep Port Trust and Another

Orissa High Court · AIR 1995 Ori 146 : (1994) 78 CLT 318

Constitution of India, 1950 — Article 14

High Courts18 May 1994

Dharanidhara Patra Vs State of Orissa

Orissa High Court · (1994) 2 OLR 139

Constitution of India, 1950 — Article 20Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 21, 31, 4, 6

High Courts18 May 1994

Sudhir Kumr Singh Vs State of Orissa and Another

Orissa High Court · (1994) 2 OLR 308

Criminal Procedure Code, 1973 (CrPC) — Section 436, 482Penal Code, 1860 (IPC) — Section 363

High Courts18 May 1994Dismissed

Penakshi and Others Vs State of Orissa and Others

Orissa High Court · AIR 1995 Ori 168

Constitution of India, 1950 — Article 14, 19(1), 226

High Courts18 May 1994

Orissa Industries Ltd. Vs Assistant Collector of C. Ex. and Cus.

Orissa High Court · (2003) 162 ELT 154

Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 28, 61(2)

High Courts18 May 1994

Laxmi Bai Vs A. Chandravati

Orissa High Court · (1994) 2 OLR 369

High Courts17 May 1994Allowed

IPI Steel Limited Vs The Orissa State Electricity Board and Another

Orissa High Court · (1994) 2 OLR 126 : (1994) 2 OLR 125

Constitution of India, 1950 — Article 14, 226, 227Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 46