High Courts29 Apr 1994Dismissed
Dharmananda Behera Vs State of Orissa
Orissa High Court · (1994) 2 OLR 114
Criminal Procedure Code, 1973 (CrPC) — Section 427, 428, 482
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 14 of 19
High Courts29 Apr 1994Allowed
Miss Kalpanamayee Devi Vs Indira Gandhi National Open University and Others
Orissa High Court · (1994) 78 CLT 453 : (1994) 2 OLR 56
High Courts27 Apr 1994
Divisional Manager, New India Assurance Co. Ltd. Vs G. Krishna Rao and Others
Orissa High Court · (1995) 1 ACC 582 : (1994) 1 OLR 491
Employees Compensation Act, 1923 — Section 3, 30
High Courts27 Apr 1994
Naba Kishore Sahoo Vs United Bank of India
Orissa High Court · (1994) 04 OHC CK 0006
Contract Act, 1872 — Section 122, 128, 140
High Courts27 Apr 1994Allowed
New India Insurance Co. Ltd. Vs G. Krishna Rao and Others
Orissa High Court · (1995) ACJ 176 : (1994) 78 CLT 767 : (1995) 71 FLR 1 : (1995) 2 LLJ 1041 : (1994) 1 OLR 491
Workmens compensation Act, 1923 — Section 3
High Courts26 Apr 1994
Oriental Insurance Co. Ltd. Vs Arjuna Kumar Sahu and Another
Orissa High Court · (1994) 2 ACC 514
Motor Vehicles Act, 1988 — Section 173
High Courts26 Apr 1994
Divisional Manager, Oriental Insurance Co. Ltd. Vs Arjuna Kumar Sahu and Another
Orissa High Court · (1995) 2 ACC 403 : (1994) 78 CLT 289
Motor Vehicles Act, 1988 — Section 173
High Courts26 Apr 1994Allowed
Mahanadi Coalfields Ltd. and Another Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 258 : (1995) 1 OLR 544
Constitution of India, 1950 — Article 14, 285Mines and Minerals (Development and Regulation) Act, 1957 — Section 9AOrissa Cess Act, 1962 — Section 2
High Courts26 Apr 1994
Kanda Khadia Vs State of Orissa
Orissa High Court · (1994) CriLJ 3131 : (1994) 2 OLR 96
Probation of Offenders Act, 1958 — Section 3, 4
High Courts26 Apr 1994Dismissed
Sarat Kumar Mohanty Vs State of Orissa
Orissa High Court · (1994) 04 OHC CK 0016
Constitution of India, 1950 — Article 14Orissa Agricultural Produce Markets Act, 1956 — Section 4(4)Orissa Grama Panchayat Act, 1964 — Section 58(6), 58(7)
High Courts26 Apr 1994Allowed
Sk. Allauddin Vs Shamima Akhtari and Another
Orissa High Court · (1995) CriLJ 228 : (1994) 1 OLR 589
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2)
High Courts26 Apr 1994Allowed
Khirod Kumar Mishra Vs Ramesh Chandra Biswal and Another
Orissa High Court · (1994) ACJ 1065 : AIR 1994 Ori 244 : (1994) 1 OLR 546
Motor Vehicles Act, 1939 — Section 110B
High Courts26 Apr 1994Allowed
Radharani Panda Vs Arnapurna Padhi alias Panda and Another
Orissa High Court · (1994) 78 CLT 649 : (1994) 2 OLR 106
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 494
High Courts25 Apr 1994Allowed
Tata Robins Fraser Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 158
Orissa Sales Tax Act, 1947 — Section 14C, 14DOrissa Sales Tax Rules, 1947 — Rule 40
High Courts25 Apr 1994Allowed
Tata Robins Fraser Limited and Another Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 158 : (1994) 95 STC 324
Orissa Sales Tax Act, 1947 — Section 14, 14C, 14D
High Courts25 Apr 1994Allowed
Smt. Hiranyaprava Samantray Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1995 Ori 1 : (1994) 2 OLR 65
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 126State Financial Corporations Act, 1951 — Section 29
High Courts22 Apr 1994Allowed
Union of India (UOI) and Another Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 36 : (1994) 2 OLR 90
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5), 3Orissa Minor Minerals Concession Rules, 1990 — Rule 13
High Courts22 Apr 1994Dismissed
New India Assurance Company Vs Ara Bibi and Others
Orissa High Court · (1995) 1 ACC 138 : (1995) ACJ 14 : (1994) 78 CLT 573 : (1994) 2 OLR 1
Motor Vehicles Act, 1939 — Section 110, 110A
High Courts22 Apr 1994Allowed
Bibhuti Bhusan Mohapatra and Others Vs The State of Orissa and Others
Orissa High Court · (1994) 78 CLT 665 : (1994) 2 OLR 79
Constitution of India, 1950 — Article 226, 227Orissa High Court (Conditions of Service of Staff) Rules, 1963 — Rule 7(1)
High Courts21 Apr 1994
Rajendra Prasad Mishra Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 88 : (1994) 1 OLR 593
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 28