High Courts01 Sept 1994
Divisional Manager, New India Assurance Co. Ltd. Vs Shakti Prasad Mishra and Another
Orissa High Court · (1996) 1 ACC 310
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Orissa High Court judgments, 1994
366 judgments · page 8 of 19
High Courts01 Sept 1994Allowed
Divisional Manager, The New India Assurance Co. Ltd. Vs Shakti Prasad Mishra and Another
Orissa High Court · (1995) ACJ 968 : (1994) 2 OLR 437
Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166(3)
High Courts31 Aug 1994Dismissed
Hindustan Aeronautics Ltd. Vs The Registering Authority and Taxing Officer and Others
Orissa High Court · (1994) 78 CLT 976 : (1995) 1 OLR 192
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 2(7)
High Courts31 Aug 1994Dismissed
Ananta Charan Mallick Vs Sayed Goush Ali and Another
Orissa High Court · (1994) 78 CLT 907 : (1995) CriLJ 209 : (1994) 2 OLR 422
Criminal Procedure Code, 1973 (CrPC) — Section 202(1)
High Courts31 Aug 1994Dismissed
Bhatruhari Mahatab and Another Vs Collector, Cuttack and Another Sachidananda Kanango
Orissa High Court · AIR 1995 Ori 129 : (1995) 1 OLR 185
Orissa Escheats Act, 1979 — Section 6, 6(1)
High Courts31 Aug 1994Allowed
Kartik Ch. Mohanta and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 310
Constitution of India, 1950 — Article 226
High Courts30 Aug 1994Dismissed
Rajib Lochan Patel Vs Sapneswar Pandey and Others
Orissa High Court · AIR 1995 Ori 70
Limitation Act, 1963 — Article 64 , 65
High Courts24 Aug 1994Allowed
Abhaya Charan Choudhury and Another Vs State of Orissa and Another
Orissa High Court · (1995) CriLJ 298
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 23A
High Courts24 Aug 1994Dismissed
Gunavanth Kumar Jain Vs State of Orissa and Another
Orissa High Court · AIR 1995 Ori 65 : (1995) 1 OLR 189
Mines and Minerals (Development and Regulation) Act, 1957 — Section 29Orissa Minor Minerals Concession Rules, 1990 — Rule 1
High Courts22 Aug 1994Allowed
S. Rama Mohan Ray Vs A. Kishore Chandra Patra and Others
Orissa High Court · AIR 1995 Ori 4 : (1994) 2 OLR 490
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 25Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 2, 3
High Courts22 Aug 1994Dismissed
Gopinath Padhi Vs State and Another
Orissa High Court · (1994) 78 CLT 1052 : (1994) 2 OLR 440
Criminal Procedure Code, 1973 (CrPC) — Section 228, 240
High Courts18 Aug 1994Allowed
Gopal Chandra Mishra Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 313
Constitution of India, 1950 — Article 14, 16, 309Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5(2), 8
High Courts17 Aug 1994
Dillip Kumar Routray and Others Vs The State and Another
Orissa High Court · (1994) 2 OLR 518
Criminal Procedure Code, 1973 (CrPC) — Section 408, 409, 410, 412
High Courts16 Aug 1994
Ranka Bhua and Others Vs Jubaraj Saraf and Others
Orissa High Court · AIR 1995 Ori 16 : (1994) 2 OLR 522
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 18, 9Orissa Land Reforms Act, 1960 — Section 22, 23
High Courts12 Aug 1994
Jamuna Prasad Das Vs State of Orissa
Orissa High Court · (1995) CriLJ 1408 : (1994) 2 OLR 384
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 380, 409, 457
High Courts12 Aug 1994
Ramakanta Das Vs State of Orissa
Orissa High Court · (1994) 2 OLR 387
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482
High Courts12 Aug 1994
Superintending Engineer (Investigation Circle), National Water Development Agency and Others Vs Arun Kumar Pattanaik
Orissa High Court · (1994) 2 OLR 480 : (1994) 2 OLR 460
Arbitration Act, 1940 — Section 14(1), 14(2)Limitation Act, 1963 — Section 5
High Courts11 Aug 1994
Managing Committee of Mahardapalsa Panchayat High School and Another Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 465
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 5(4), 5(7)
High Courts11 Aug 1994
Md. Muzaffar Hussain Khan and Another Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 1065 : (1995) 1 OLR 242
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 319, 398
High Courts08 Aug 1994
Krushna Chandra Barik Vs State of Orissa
Orissa High Court · (1994) 2 OLR 563
Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401