High Courts04 Apr 1994
Mrutunjoy Lenka and Others Vs Gagan Kishore Swain (Dead) and after him his L.Rs. and Others
Orissa High Court · AIR 1995 Ori 71 : (1994) 1 OLR 515
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 16 of 19
High Courts30 Mar 1994Dismissed
Indo Flogates Ltd. Vs Hemanta Bhattacharya
Orissa High Court · (1994) 1 OLR 554
Contract Act, 1872 — Section 27
High Courts30 Mar 1994Dismissed
Smt. Sabitri Patra Vs State of Orissa and Another
Orissa High Court · (1994) 1 OLR 543
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts25 Mar 1994Allowed
Krushna Chandra Mohanty Vs State of Orissa
Orissa High Court · (1994) 2 OLR 304
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(2)
High Courts24 Mar 1994
Ramesh Kumar Nayak Vs Union of India (UOI) and Others
Orissa High Court · (1995) ACJ 443 : AIR 1994 Ori 279 : (1994) 78 CLT 758 : (1994) 1 OLR 536
Contract Act, 1872 — Section 73
High Courts24 Mar 1994Dismissed
Jagannath Dhal Vs The District Judge, Selesore and Others
Orissa High Court · AIR 1995 Ori 255 : AIR 1995 Ori 225
Orissa Grama Panchayat Act, 1964 — Section 39Orissa Grama Panchayat Election Rules, 1965 — Rule 41
High Courts22 Mar 1994Dismissed
Sankhali Dhal (and after him), Gadadhar Dhal and Others Vs Nilamani Dei and Others
Orissa High Court · AIR 1994 Ori 298
Evidence Act, 1872 — Section 50
High Courts21 Mar 1994Dismissed
New India Assurance Co. Ltd. Vs Rasana Sahoo and Others
Orissa High Court · (1994) 2 ACC 572 : (1995) ACJ 45 : (1994) 78 CLT 310
Motor Vehicles Act, 1988 — Section 173
High Courts17 Mar 1994Allowed
Ramchandra Tandi and Others Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 228 : (1994) 78 CLT 489
Constitution of India, 1950 — Article 21, 39
High Courts09 Mar 1994
Nirmal Chandra Mahakud Vs The Conservator of Forests and Another
Orissa High Court · (1994) 2 OLR 135
Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4Transfer of Property Act, 1882 — Section 54
High Courts05 Mar 1994Allowed
Saraswati Gandane Vs Mst. Muktabati Basra and Others
Orissa High Court · (1994) 1 OLR 580
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 9, Order 43 Rule 1, 100A , 104(2)Limitation Act, 1963 — Section 5
High Courts04 Mar 1994Allowed
Sadasiba alias Sadananda Nayak and Another Vs Baban Sahoo and Others
Orissa High Court · AIR 1994 Ori 247
Land Acquisition Act, 1894 — Section 23(1)Partition Act, 1893 — Section 4
High Courts04 Mar 1994
Karunakar Rout alias Thatei Vs Golak Behari Biswal and Another
Orissa High Court · AIR 1995 Ori 110 : (1994) 78 CLT 397 : (1994) 1 OLR 423
Hindu Succession Act, 1956 — Section 22Registration Act, 1908 — Section 17(2)
High Courts04 Mar 1994Partly Allowed
Balasore District Co-operative Central Bank Ltd. Vs Karunakar Das and Others
Orissa High Court · (1995) 2 LLJ 196
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Amendment) Act, 1971 — Section 3Industrial Disputes Act, 1947 — Section 11A
High Courts02 Mar 1994
Divisional Manager, United India Insurance Co. Ltd. Vs Somani Ghosh and Others
Orissa High Court · (1996) 1 ACC 63
Motor Vehicles Act, 1988 — Section 140, 141, 144, 145, 147
High Courts02 Mar 1994Allowed
Divisional Manager, United India Insurance Co. Ltd. Vs Moyana Mazumdar and Others
Orissa High Court · (1995) ACJ 467
Motor Vehicles Act, 1988 — Section 140, 145, 166, 173
High Courts02 Mar 1994
Kulamani Sahu and Another Vs State of Orissa
Orissa High Court · (1994) 78 CLT 270 : (1994) CriLJ 2245
Penal Code, 1860 (IPC) — Section 147, 300, 302, 307, 324
High Courts01 Mar 1994
Narendra Patra Vs Shiba Narayan Taldi and Another
Orissa High Court · AIR 1995 Ori 45
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 9 Rule 13Limitation Act, 1963 — Section 3
High Courts01 Mar 1994
Tata Refractories Limited Vs Commissioner of Sales Tax and Others
Orissa High Court · (1994) 95 STC 343
High Courts28 Feb 1994Allowed
Smt. Sukuri Dei and Another Vs Makara Sahu
Orissa High Court · (1994) 1 OLR 632 : (1994) 1 OLR 532
Transfer of Property Act, 1882 — Section 43