High Courts20 Apr 1995Allowed
Runulata Mangual Vs Controller of Examination, Council of Higher Secondary Education and Another
Orissa High Court · (1996) 1 OLR 317
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 13 of 19
High Courts19 Apr 1995
Hareka Lakhan Vs District Judge, Koraput and Others
Orissa High Court · AIR 1996 Ori 76
Orissa Grama Panchayat Act, 1965 — Section 27Orissa Grama Panchayat Election Rules, 1965 — Rule 51
High Courts17 Apr 1995Dismissed
Food Inspector, Cuttack Municipality Vs B.P. Oil Mills Limited
Orissa High Court · (1995) CriLJ 3043
Criminal Procedure Code, 1973 (CrPC) — Section 305, 63Prevention of Food Adulteration Act, 1954 — Section 17, 17(1), 17(4)
High Courts17 Apr 1995Allowed
Powsulph (India) Pvt. Ltd. Vs Inventa Technical and Others
Orissa High Court · AIR 1995 Ori 291 : (1995) 2 CivCC 411 : (1995) 1 OLR 648
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 3, Order 3 Rule 5, Order 33 Rule 1, Order 33 Rule 2
High Courts17 Apr 1995Dismissed
Bishnu Shankar Swain and Others Vs The Orissa State Electricity Board and Another
Orissa High Court · (1995) 2 OLR 194
High Courts17 Apr 1995
Nestle India Limited Vs Shri A.K. Chand, Food Inspector and Another
Orissa High Court · (1995) CriLJ 3053 : (1995) 1 OLR 639
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts17 Apr 1995
Kapila Type Foundry Vs Cuttack Type Foundry and Others
Orissa High Court · (1996) 1 ALT(Cri) 5 : (1995) 2 OLR 9
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts17 Apr 1995Dismissed
Orissa Cement Ltd. and Another and Mukund Cement Industries (P) Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1995) 51 ECC 90 : (1995) 80 ELT 255 : (1995) 2 OLR 318
Central Excise Rules, 1944 — Rule 173B, 173C, 173G, 49, 52ACentral Excises and Salt Act, 1944 — Section 2
High Courts17 Apr 1995
Krushnahari Debnath and Others Vs State of Orissa
Orissa High Court · (1995) CriLJ 3049 : (1995) 1 OLR 658
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 300, 304B, 306, 498A
High Courts17 Apr 1995Allowed
Baidyanath Panigrahi Vs State of Orissa
Orissa High Court · (1995) 2 OLR 54
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42
High Courts13 Apr 1995
Emami Paper Mills Ltd. Vs Sales Tax Officer and Another
Orissa High Court · (1995) 2 OLR 44
Orissa Sales Tax Act, 1947 — Section 13(4)
High Courts13 Apr 1995Dismissed
Kremjit Mohananda Vs Mohanpani Karua and Another
Orissa High Court · (1996) CriLJ 836 : (1995) 2 OLR 284 : (1995) 2 OLR 234
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts13 Apr 1995Allowed
Mahanta Sri Pranab Kishore Bharati Goswami and Another Vs The Government of Orissa and Others
Orissa High Court · (1995) 2 OLR 118
Orissa Hindu Religious Endowments Act, 1951 — Section 19, 19(1), 19(3), 19(5)
High Courts07 Apr 1995
Ganpat Nath Jogi Vs State of Orissa
Orissa High Court · (1995) CriLJ 3680
Criminal Procedure Code, 1973 (CrPC) — Section 183, 482Penal Code, 1860 (IPC) — Section 207, 379
High Courts06 Apr 1995Dismissed
Ramesh Chandra Lenka Vs State of Orissa
Orissa High Court · (1995) CriLJ 3178
Penal Code, 1860 (IPC) — Section 395, 397, 457
High Courts06 Apr 1995
Dillip Kumar Hota Vs State of Orissa
Orissa High Court · (1995) 2 OLR 595
Criminal Procedure Code, 1973 (CrPC) — Section 437(5)
High Courts05 Apr 1995Dismissed
Ali Khan Vs State of Orissa and Another
Orissa High Court · (1995) 2 OLR 594
Criminal Procedure Code, 1973 (CrPC) — Section 164, 320Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 223, 307, 323, 34, 498A
High Courts05 Apr 1995Dismissed
Bhikari Behera Vs State of Orissa
Orissa High Court · (1995) CriLJ 2998
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 34
High Courts04 Apr 1995Dismissed
Jitendriya Palo Vs State of Orissa
Orissa High Court · (1996) CriLJ 2242
Penal Code, 1860 (IPC) — Section 363, 364, 368, 384, 511
High Courts04 Apr 1995Allowed
Kalinga Cement Ltd. Vs Union of India (UOI)
Orissa High Court · (1995) 52 ECC 10 : (1995) 79 ELT 5
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 2Constitution of India, 1950 — Article 226