High Courts27 Apr 1995
Bighnaraj Panda Vs Central Institute of Plastic Engineering and Technology and Others
Orissa High Court · (1995) 2 OLR 512
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 12 of 19
High Courts27 Apr 1995
Kuna Maharana Vs State of Orissa
Orissa High Court · (1996) CriLJ 170 : (1995) 2 OLR 79
Criminal Procedure Code, 1973 (CrPC) — Section 29, 30
High Courts26 Apr 1995Dismissed
Iswar Chandra Naik Vs Smt. Allahadini Sahu (Naik) and Another
Orissa High Court · (1995) CriLJ 3865 : (1995) 2 OLR 50
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482
High Courts26 Apr 1995Dismissed
Iswar Chandra Naik Vs Allahadini Sahu (Naik) and Another
Orissa High Court · (1995) 2 DMC 467
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482
High Courts26 Apr 1995
Basudev Purohit Vs Republic of India and Another
Orissa High Court · (1995) CriLJ 3867
Criminal Procedure Code, 1973 (CrPC) — Section 242(3), 243, 243(2), 243(3), 251A(7)Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963 — Rule 3
High Courts26 Apr 1995Allowed
Chaini Das and Others Vs Kanhai Charan Swain and Others
Orissa High Court · (1995) 2 OLR 486
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts26 Apr 1995
Saudamini Tripathy Vs Pramila Dibya and Others
Orissa High Court · (1995) 2 OLR 6
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Apr 1995
Ch. Najeswari Patra and Another Vs Pradip Kumar Sarkar
Orissa High Court · (1995) 2 OLR 85 : (1995) 2 OLR 82
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 313(1)
High Courts24 Apr 1995
Saumya Ranjan Patnaik Vs State of Orissa
Orissa High Court · (1995) CriLJ 4239
Civil Procedure Code, 1908 (CPC) — Section 15(1)Criminal Procedure Code, 1973 (CrPC) — Section 195, 313Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 15(3), 18
High Courts21 Apr 1995Allowed
Shyamlal Pradhan Vs State of Orissa
Orissa High Court · (1996) CriLJ 1019
Arms Act, 1959 — Section 25A, 27Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 392, 451, 458
High Courts21 Apr 1995Allowed
Fagu Das and Others Vs State of Orissa
Orissa High Court · (1996) CriLJ 2245 : (1995) 2 OLR 207 : (1995) 2 OLR 206
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 295, 395
High Courts21 Apr 1995Allowed
Adikanda Nayak Vs State of Orissa
Orissa High Court · (1995) CriLJ 3953 : (1995) 2 OLR 36
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 31D, 36, 50
High Courts21 Apr 1995Allowed
Ranka Sahu Vs State of Orissa
Orissa High Court · (1995) 2 OLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts21 Apr 1995Allowed
Bachulal Sah Vs Gita Timber Co.
Orissa High Court · AIR 1996 Ori 3
Transfer of Property Act, 1882 — Section 106
High Courts21 Apr 1995
Sitaram Lal Vs Jameswar Das
Orissa High Court · AIR 1995 Ori 260 : (1995) 2 OLR 294
Civil Procedure Code, 1908 (CPC) — Section 100, 34Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 20
High Courts21 Apr 1995Dismissed
State of Orissa Vs Gopinath Panigrahi and Another
Orissa High Court · (1995) CriLJ 4095
Criminal Procedure Code, 1973 (CrPC) — Section 187, 197, 197(1), 313, 397Evidence Act, 1872 — Section 34Government of India Act, 1935 — Section 270
High Courts20 Apr 1995Allowed
Minati alias Binati Nayak Vs Gouranga Charan Nayak
Orissa High Court · (1995) 2 ALT(Cri) 18 : (1995) CriLJ 3569 : (1995) 1 OLR 656
High Courts20 Apr 1995Partly Allowed
Divisional Manager, New India Assurance Co. Ltd. Vs Nandara Bawa and Others
Orissa High Court · (1997) ACJ 200 : AIR 1996 Ori 54
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts20 Apr 1995Allowed
Minati @ Binati Nayak Vs Gouranga Charan Nayak
Orissa High Court · (1995) 2 DMC 288
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Apr 1995
Aintha Behera and Others Vs State of Orissa
Orissa High Court · (1996) 81 CLT 238 : (1995) 2 OLR 61
Criminal Procedure Code, 1973 (CrPC) — Section 482