High Courts19 May 1995Dismissed
Manoj Ranjan Patnaik and Others Vs Sangram Keshari Patnaik and Others
Orissa High Court · (1995) 2 OLR 167
Arbitration Act, 1940 — Section 20, 34, 8(2)Partnership Act, 1932 — Section 69
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 10 of 19
High Courts19 May 1995
Surendra Singh Bhanja Deo Vs The Commission of Inquiry, Liquor Tragedy and Others
Orissa High Court · (1995) 2 OLR 177
Commissions of Inquiry Act, 1952 — Section 8B, 8C
High Courts19 May 1995Dismissed
Utkal Galvanizers (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (1996) 1 LLJ 369
Industrial Disputes Act, 1947 — Section 10(1)
High Courts19 May 1995Dismissed
Executive Officer, Berhampur Municipality Vs Padma Ch. Mishra
Orissa High Court · (1995) 2 OLR 438 : (1995) 2 OLR 437
Orissa Municipal Act, 1950 — Section 347, 99
High Courts19 May 1995Dismissed
Meghanath alias Meghanad Pradhan and Others Vs The State
Orissa High Court · (1995) CriLJ 3934
Penal Code, 1860 (IPC) — Section 207, 300, 307, 323, 324
High Courts19 May 1995Partly Allowed
Raghunath Behera Vs Balaram Behera and Another
Orissa High Court · AIR 1996 Ori 38 : (1995) 2 OLR 136
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts19 May 1995Dismissed
Smt. Kadambini Singh Vs Lokanath Singh and Others
Orissa High Court · (1995) 2 OLR 200
High Courts19 May 1995Dismissed
Buli Dei Vs Krushna Mohan Pahadsingh and Another
Orissa High Court · (1995) CriLJ 3681
Criminal Procedure Code, 1973 (CrPC) — Section 401, 417, 423(4), 439, 439(1)Penal Code, 1860 (IPC) — Section 294, 34, 354
High Courts18 May 1995Allowed
Ananda Chandra Kar and Others Vs State of Orissa
Orissa High Court · (1995) 2 OLR 460
Penal Code, 1860 (IPC) — Section 100, 97, 99
High Courts18 May 1995Dismissed
Chintamani Mohapatra Vs State of Orissa
Orissa High Court · (1995) 2 OLR 402
High Courts17 May 1995
Union of India (UOI) and Another Vs Prahallad Moharana
Orissa High Court · (1995) 05 OHC CK 0023
Arbitration Act, 1940 — Section 13, 20, 20(4), 39(1), 8Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 137
High Courts17 May 1995Allowed
Kapileswar Sahoo Vs Rama Chandra Sahoo and Others
Orissa High Court · AIR 1996 Ori 7 : (1995) 2 OLR 74
Limitation Act, 1963 — Article 61, 65Transfer of Property Act, 1882 — Section 59
High Courts16 May 1995
Indane Bottling Plant Sramika Congress Vs Indian Oil Corporation and Others
Orissa High Court · (1997) 3 LLJ 99 : (1995) 2 OLR 442
Constitution of India, 1950 — Article 226
High Courts16 May 1995Allowed
Mangalam Timber Products Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 1996 Ori 13
Evidence Act, 1872 — Section 115
High Courts16 May 1995Allowed
Secretary, The People's Union for Civil Liberties Vs State of Orissa and Another
Orissa High Court · (1995) 2 DMC 508
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts16 May 1995Allowed
The People's Union for Civil Liberties, Orissa Branch Vs The State of Orissa and Another
Orissa High Court · (1995) 2 OLR 40
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts15 May 1995Dismissed
Sidheswar Sahu Vs Arakhita Jena and Another
Orissa High Court · AIR 1996 Ori 29 : (1995) 2 CivCC 437
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts15 May 1995Dismissed
Brajabandhu Misra Vs Luhurani Misra
Orissa High Court · AIR 1996 Ori 50
Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 1
High Courts15 May 1995Dismissed
Biddika Haddi Vs Sidika Batnalu
Orissa High Court · AIR 1996 Ori 79
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Estates Abolition Act, 1951 — Section 8(2), 8(3)
High Courts15 May 1995Allowed
Daitari Lenka Vs Asst. Controller of Examinations and Others
Orissa High Court · AIR 1997 Ori 25
Constitution of India, 1950 — Article 226