High Courts07 Oct 1994Allowed
Govinda Chandra Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 530
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Rules, 1968 — Rule 86, 87
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 5 of 19
High Courts07 Oct 1994Dismissed
Orient Paper Mills Vs Regional Director, ESIC
Orissa High Court · (1996) 1 LLJ 1115 : (1995) 1 OLR 13
Employees State Insurance Act, 1948 — Section 2(9), 82
High Courts03 Oct 1994Dismissed
Babula alias Ajit Pal Vs State of Orissa and Others
Orissa High Court · (1995) CriLJ 307
Constitution of India, 1950 — Article 21, 22, 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts30 Sept 1994
Chhatar Singh and Others Vs Subash Chandra Panda
Orissa High Court · (1994) 2 OLR 639
Criminal Procedure Code, 1973 (CrPC) — Section 144(4)
High Courts28 Sept 1994
New India Assurance Co. Ltd. Vs Sulochana Bewa and Others
Orissa High Court · (1995) ACJ 1267 : AIR 1995 Ori 153 : (1995) 1 OLR 205
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 168, 173(1)
High Courts28 Sept 1994Dismissed
Steel Authority of India Vs Regional Labour Commissioner (Central) and Others
Orissa High Court · (1995) 1 LLJ 1007 : (1995) 1 OLR 122
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4
High Courts28 Sept 1994
Oriental Insurance Co. Ltd. Vs Martin Kanduna and Another
Orissa High Court · (1996) 1 ACC 117 : (1995) ACJ 522 : AIR 1995 Ori 19
Motor Vehicles Act, 1939 — Section 110B, 95(2)
High Courts27 Sept 1994Dismissed
Kamala Dei Vs Balabhadra Behera
Orissa High Court · (1995) 1 OLR 24
Evidence Act, 1872 — Section 68
High Courts27 Sept 1994
Prasanta Kumar Rout, Orissa Law Reviews Vs Government of Orissa and Others
Orissa High Court · (1994) 2 OLR 444
Constitution of India, 1950 — Article 21
High Courts26 Sept 1994Allowed
Executive Engineer, M.I. Division, Rayagada, Koraput Vs Niranjan Behera
Orissa High Court · (1995) ACJ 1102 : AIR 1995 Ori 81
Motor Vehicles Act, 1939 — Section 110B
High Courts23 Sept 1994
Saraswati Saw Mill and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 257
Constitution of India, 1950 — Article 14Orissa Mills and Saw Pits (Control) Act, 1990 — Section 4, 4(1), 5, 6, 7Orissa Mills and Saw Pits (Control) Rules, 1993 — Rule 3(6)
High Courts23 Sept 1994
Collector, Balasore and Others Vs Sukadev Samal and Others
Orissa High Court · AIR 1995 Ori 72 : (1995) 1 OLR 50
Civil Procedure Code, 1908 (CPC) — Section 115, 38
High Courts23 Sept 1994
Income Tax Officer Vs Bijay Kumar Sharma and Mahabir Prasad Sharma
Orissa High Court · (1995) 211 ITR 899 : (1995) 1 OLR 213
Criminal Procedure Code, 1973 (CrPC) — Section 309Income Tax Act, 1961 — Section 250(4), 276C, 277, 279
High Courts23 Sept 1994
D.M. Bhandari and Others Vs State of Orissa
Orissa High Court · (1995) CriLJ 3201 : (1994) 2 OLR 545
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107
High Courts21 Sept 1994Dismissed
Gokul Behari Naik Vs Funtish Kumar Naik
Orissa High Court · (1995) 1 OLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Sept 1994
Abhi alias Abhimanyu Rana and Others Vs Arjuna Charan Sutar
Orissa High Court · (1995) 1 OLR 221
Criminal Procedure Code, 1973 (CrPC) — Section 210(1)
High Courts21 Sept 1994Dismissed
Gokul Behari Naik Vs Pantish Kumar Naik
Orissa High Court · (1995) 2 DMC 83 : (1995) 2 RCR(Criminal) 55
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 15, 20
High Courts19 Sept 1994
Debu alias Debashis alias Debabrata Tripathy Vs State of Orissa
Orissa High Court · (1995) CriLJ 3547
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
High Courts19 Sept 1994Allowed
Collector, Kalahandi Vs Gaurisankar Bag and Others
Orissa High Court · AIR 1995 Ori 138
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4)
High Courts19 Sept 1994Allowed
Union of India (UOI) Vs Industrial Development Corporation of Orissa Limited
Orissa High Court · (1996) ACJ 593 : AIR 1995 Ori 298 : (1995) 1 OLR 386
Railways Act, 1890 — Section 73, 74