High Courts08 Nov 1994
Jagannath Sales Vs Commissioner of Income Tax
Orissa High Court · (1995) 211 ITR 431
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 4 of 19
High Courts08 Nov 1994
Dulari Devi and Others Vs Controller of Estate Duty
Orissa High Court · (1995) 124 CTR 398 : (1995) 211 ITR 524
High Courts07 Nov 1994
Fanibhusan Behera, Jeet Shankar Bohidar and Dinabandhu Behera Vs State of Orissa
Orissa High Court · (1995) CriLJ 1561 : (1995) 1 OLR 151
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts07 Nov 1994Allowed
Laxmi Narayana Das Vs State of Orissa
Orissa High Court · (1995) CriLJ 2579
Essential Commodities Act, 1955 — Section 7(1)
High Courts01 Nov 1994Allowed
Budhadev Panda Vs State of Orissa and Another
Orissa High Court · (1995) 1 OLR 148
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)
High Courts01 Nov 1994Dismissed
New India Assurance Co. Ltd. Vs Sudarsan Samal and Another
Orissa High Court · (1996) 3 LLJ 1075
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts31 Oct 1994
Gangaram Patel Vs State of Orissa
Orissa High Court · (1995) 1 OLR 333
Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 3(38)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8
High Courts31 Oct 1994
Bhagirathi Vidyapitha Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 288
Constitution of India, 1950 — Article 30, 30(1)
High Courts28 Oct 1994
State of Orissa Vs Arun Trading Company
Orissa High Court · (2002) 125 STC 335
Central Sales Tax Act, 1956 — Section 8(2A)Orissa Sales Tax Act, 1947 — Section 6
High Courts28 Oct 1994Allowed
Tara Chand Boid Vs Shikam Chand Bhora
Orissa High Court · AIR 1995 Ori 199
Civil Procedure Code, 1908 (CPC) — Section 20Hire Purchase Act, 1972 — Section 19, 20, 20(1), 20(3)
High Courts26 Oct 1994Dismissed
Smt. Radharani Devi and Others Vs Smt. Kadambini Devi and Others
Orissa High Court · AIR 1995 Ori 88
Succession Act, 1925 — Section 63
High Courts26 Oct 1994Dismissed
Sri Sri Kanteisuni Thakurani, Bije Rampur Kaitha and Others Vs Babudhar Rout and Others
Orissa High Court · AIR 1995 Ori 197
Evidence Act, 1872 — Section 101Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41Religious Endowments Act, 1863 — Section 3
High Courts25 Oct 1994Allowed
Janaki Ballav Patnaik Vs State of Orissa
Orissa High Court · (1995) CriLJ 1110
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Income Tax Act, 1961 — Section 10(17)
High Courts25 Oct 1994Allowed
Luku Paike and Others Vs State of Orissa
Orissa High Court · (1995) CriLJ 1207
Criminal Procedure Code, 1973 (CrPC) — Section 144, 313Penal Code, 1860 (IPC) — Section 148, 302, 415
High Courts24 Oct 1994
Commissioner of Income Tax and Another Vs Parameswari Devi Sultania and Others
Orissa High Court · (1995) 123 CTR 39 : (1995) 213 ITR 386
Income Tax Act, 1961 — Section 132, 132(11), 132(5), 293Income Tax Rules, 1962 — Rule 112A
High Courts21 Oct 1994
Biswanath Mallick Vs State of Orissa
Orissa High Court · (1995) CriLJ 1416
Penal Code, 1860 (IPC) — Section 10, 361, 362, 363, 364
High Courts21 Oct 1994
Gouranga Katual Vs Govinda Mohapatra and Others
Orissa High Court · (1996) 2 ACC 462 : (1996) ACJ 93 : AIR 1995 Ori 101
Motor Vehicles Act, 1939 — Section 110B
High Courts21 Oct 1994Allowed
Sanju Dora Vs State of Orissa and Others
Orissa High Court · (1995) CriLJ 3150 : (1995) 1 OLR 237
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(3), 5A, 8(1)
High Courts20 Oct 1994
Kanhu Cheran Rout and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 278
Constitution of India, 1950 — Article 226
High Courts14 Oct 1994Allowed
Sk. Belal ' Sk. Raja and Others Vs State of Orissa
Orissa High Court · (1994) 2 DMC 327
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363