High Courts19 Sept 1994Allowed
Collector Vs Gourisankar Bag and Others
Orissa High Court · (1995) 1 OLR 107
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(4)
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 6 of 19
High Courts19 Sept 1994Allowed
Gopal Reddy Vs State of Orissa
Orissa High Court · (1995) 1 OLR 224
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 43, 50
High Courts16 Sept 1994
Janardan Panda Vs Regional Transport Authority, Puri and Others
Orissa High Court · AIR 1995 Ori 143 : (1994) 78 CLT 994 : (1994) 2 OLR 553
Motor Vehicles Act, 1988 — Section 71(4), 87
High Courts16 Sept 1994Dismissed
Goura Mohan Giri and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1995 Ori 158
Constitution of India, 1950 — Article 226House Rent Allowance Rules, 1976 — Rule 4.1, 4.2Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 5
High Courts16 Sept 1994Dismissed
M.D. Mishra Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 52
State Financial Corporations Act, 1951 — Section 29
High Courts16 Sept 1994Allowed
Animal Feeds Diaries and Chemicals Limited Vs Orissa State (Prevention and Control of Pollution) Board and Others
Orissa High Court · AIR 1995 Ori 84 : (1995) 1 OLR 28
Air (Prevention and Control of Pollution) Act, 1981 — Section 2, 31A
High Courts16 Sept 1994Allowed
Smt. Namita Dhal Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 1024 : (1994) 2 OLR 550
Orissa Education Act, 1969 — Section 10A
High Courts15 Sept 1994Dismissed
Dayanidhi Mallik and Another Vs State of Orissa
Orissa High Court · (1995) CriLJ 1331 : (1995) 1 OLR 246
Criminal Procedure Code, 1973 (CrPC) — Section 164Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8
High Courts15 Sept 1994Partly Allowed
Biswanath Bhagat Vs Ramanandalal and after him Bimala Devi and Others
Orissa High Court · AIR 1995 Ori 95 : (1995) 1 OLR 132
Orissa General Clauses Act, 1937 — Section 5(1)Orissa House Rent Control Act, 1968 — Section 7(2), 7(4)
High Courts14 Sept 1994Allowed
Radha Ballava Swain Vs State of Orissa
Orissa High Court · (1994) 2 OLR 459
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 82
High Courts14 Sept 1994Allowed
Punia Biswal Vs Divisional Forest Officer, Rairakhol Division and Another
Orissa High Court · (1994) 78 CLT 1003 : (1994) 2 OLR 573
Orissa Forest Act, 1972 — Section 72
High Courts13 Sept 1994Dismissed
Kela Khatua Vs Baidhar Khatua and Others
Orissa High Court · (1994) 2 OLR 555
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts12 Sept 1994
Divisional Manager, New India Assurance Co. Ltd. Vs Kulamani Behera and Another
Orissa High Court · (1995) 1 ACC 703
High Courts12 Sept 1994
Prafulla Kumar Nayak Vs State of Orissa
Orissa High Court · (1994) 78 CLT 886 : (1994) 2 OLR 461
Criminal Procedure Code, 1973 (CrPC) — Section 209, 437, 438, 439, 441(3)
High Courts12 Sept 1994Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Kulamani Behara and Another
Orissa High Court · (1996) 3 LLJ 1068
Workmens Compensation Act, 1923 — Section 4(1)(3)
High Courts12 Sept 1994Dismissed
The Divisional Manager, New India Assurance Company Ltd. Vs Kulamani Behera and Another
Orissa High Court · (1994) 2 OLR 453
Workmens Compensation Act, 1923 — Section 4(1)
High Courts08 Sept 1994Dismissed
Jagannath Mahaprabhu Bije-Shree-kshetra Vs Collector, Puri and Others
Orissa High Court · AIR 1995 Ori 56 : (1995) 1 OLR 197
Land Acquisition Act, 1894 — Section 17(4), 4(1), 6
High Courts07 Sept 1994
Swarup Kumar Biswal Vs State of Orissa
Orissa High Court · (1994) 2 OLR 569
Criminal Procedure Code, 1973 (CrPC) — Section 233, 353(6)
High Courts07 Sept 1994
Muna Mallik Vs Bishnu Mallik and Another
Orissa High Court · (1995) 1 OLR 254
Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 248, 321
High Courts06 Sept 1994Dismissed
Jadumani Seth Vs State of Orissa
Orissa High Court · (1994) 78 CLT 1000 : (1994) 2 OLR 599
Bihar and Orissa Excise Act, 1915 — Section 47