COURT ARCHIVE

Orissa High Court judgments, 1995

366 judgments · page 11 of 19

High Courts12 May 1995

Divisional Manager, New India Assurance Co. Ltd. Vs Jasoda Singh Bhadoria and Others

Orissa High Court · (1996) 1 ACC 548 : (1997) ACJ 442 : (1997) 3 LLJ 461

Criminal Procedure Code, 1973 (CrPC) — Section 294Workmens Compensation Act, 1923 — Section 4

High Courts12 May 1995Allowed

Executive Officer, Notified Area Council and Another Vs Prabin Kumar Mohania alias Mohanlal and Another

Orissa High Court · (1995) 2 OLR 66

Civil Procedure Code Amendment Act, 1976 — Section 80Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 7

High Courts12 May 1995Allowed

Orissa Mining Corporation Limited Vs Klockner and Company and Others

Orissa High Court · AIR 1996 Ori 16 : (1995) 2 OLR 16

Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts12 May 1995Partly Allowed

Smt. Shantilata Das and Others Vs State of Orissa and Others

Orissa High Court · (1996) ACJ 649

Motor Vehicles Act, 1939 — Section 110B, 85, 92B

High Courts12 May 1995Dismissed

Puri Municipality Vs Sradhamani Devi

Orissa High Court · AIR 1996 Ori 91 : (1995) 2 CivCC 475

Easements Act, 1882 — Section 15Orissa Municipal Act, 1950 — Section 349(1)

High Courts10 May 1995Allowed

Shyam Kumar Meher Vs Collector, Bargarh and Others

Orissa High Court · AIR 1996 Ori 28 : (1995) 2 OLR 34

Orissa Grama Panchayat Act, 1964 — Section 24(3)

High Courts09 May 1995Allowed

Saras Kumar Mohanty seeking release of Kunumunia alias Sisir Mohanty Vs State of Orissa and Others

Orissa High Court · (1996) CriLJ 1017 : (1995) 2 OLR 162

Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3

High Courts08 May 1995Partly Allowed

Kumudini Das and Others Vs Rajat Kumar Baliar Singh and Another

Orissa High Court · (1996) ACJ 1182 : AIR 1996 Ori 32

Motor Vehicles Act, 1939 — Section 110A, 110B

High Courts08 May 1995Allowed

Chandra Naik Vs State of Orissa and Others

Orissa High Court · (1995) 2 OLR 46

High Courts05 May 1995

Ipitata Sponge Iron Ltd. and Another Vs State of Orissa and Others

Orissa High Court · (1995) 2 OLR 237 : (2001) 122 STC 259

High Courts05 May 1995

Rajaram Pattnaik Vs Indian Metal and Ferro Alloys Limited

Orissa High Court · (1996) CriLJ 732

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 408

High Courts04 May 1995Allowed

Akhaya Behera Vs State of Orissa

Orissa High Court · (1996) CriLJ 334

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 428Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 392, 395, 441, 442, 443

High Courts03 May 1995

Bharat Chandra Sahoo Vs State of Orissa and Another

Orissa High Court · (1996) 81 CLT 820 : (1996) 2 DMC 202

Criminal Procedure Code, 1973 (CrPC) — Section 198(1), 482Penal Code, 1860 (IPC) — Section 494, 498A

High Courts03 May 1995Allowed

Birla Tyres (Kesoram Industries) Ltd. Vs State of Orissa and Others

Orissa High Court · (1998) 3 LLJ 623

Industrial Disputes Act, 1947 — Section 36(2)

High Courts03 May 1995

Sarat Chandra Sahoo Vs State of Orissa and Another

Orissa High Court · (1995) 2 OLR 582

Criminal Procedure Code, 1973 (CrPC) — Section 198, 2, 482Penal Code, 1860 (IPC) — Section 494, 498A

High Courts02 May 1995

Hrushikesh Pradhan and Others Vs State of Orissa and Others

Orissa High Court · (1995) 2 OLR 30

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 319, 319(4)(1), 398

High Courts02 May 1995Dismissed

Amulya Kumar Behera Vs Nabaghana Behera alias Nabina and Others

Orissa High Court · (1995) CriLJ 3559 : (1995) 2 OLR 97

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 506

High Courts02 May 1995Allowed

Divisional Manager, United India Insurance Co. Ltd. Vs Purna Chandra Palei and Another

Orissa High Court · (1996) ACJ 640 : (1996) 3 LLJ 1071

Workmens Compensation Act, 1923 — Section 30, 4

High Courts01 May 1995Dismissed

Divisional Manager, National Insurance Co. Ltd. Vs Jayashree Rath and Others

Orissa High Court · (1996) ACJ 472

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304A

High Courts28 Apr 1995Dismissed

Fakir Charan Sahu and Others Vs State of Orissa

Orissa High Court · (1995) 2 OLR 110

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 160