High Courts04 Apr 1995Allowed
Meenaketan Mohanty Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 615
Constitution of India, 1950 — Article 14, 226, 227
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 14 of 19
High Courts04 Apr 1995Allowed
Brajamohan Das and Another Vs Member, Board of Revenue and Others
Orissa High Court · (1995) 2 OLR 267
Orissa Board of Revenue Act, 1951 — Section 7(1)Orissa Estates Abolition Act, 1951 — Section 38A
High Courts03 Apr 1995Partly Allowed
New India Assurance Company Ltd. Vs Babaji Das and Another
Orissa High Court · (1995) 2 ACC 185 : (1995) ACJ 1204 : (1996) 3 LLJ 1065
Workmens Compensation Act, 1923 — Section 4(1)
High Courts03 Apr 1995Partly Allowed
New India Assurance Co. Ltd. Vs Chittaranjan Sandha and Another
Orissa High Court · (1996) 1 ACC 105 : (1996) ACJ 35 : (1995) 2 LLJ 1009
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts03 Apr 1995
Rajkumar Jindal Vs Orissa Forest Corporation and Another
Orissa High Court · AIR 1996 Ori 10 : (1996) 1 CivCC 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(1), Order 41 Rule 3A(2)Limitation Act, 1963 — Section 5
High Courts01 Apr 1995Allowed
Gopal Behera Vs State of Orissa
Orissa High Court · (1995) CriLJ 3962
Criminal Procedure Code, 1973 (CrPC) — Section 240Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts31 Mar 1995Allowed
Pramod Kumar Patnaik Vs State of Orissa
Orissa High Court · (1995) CriLJ 3573
Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(2), 12, 204, 45Penal Code, 1860 (IPC) — Section 489
High Courts31 Mar 1995Dismissed
P. Rama Tilakam Devi Vs Smt. Tekam Satyabati
Orissa High Court · (1995) 1 OLR 632
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts30 Mar 1995
Sudhir Kumar Lala and Others Vs Laxmidhar Lala and Another
Orissa High Court · (1995) 1 OLR 628
Civil Procedure Code, 1908 (CPC) — Section 100, 103
High Courts30 Mar 1995
The New India Assurance Company Ltd. Vs Birabara Nayak and Another
Orissa High Court · (1996) 1 OLR 207
Workmens Compensation Act, 1923 — Section 30
High Courts30 Mar 1995Allowed
Damodar Prasad Mohanty Vs Narayan Prasad Mohanty and Others
Orissa High Court · (1995) 1 OLR 654
High Courts30 Mar 1995
Miss. Alakha Das Vs The Director, T.E. and Scert. and Another
Orissa High Court · (1995) 2 OLR 145
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 1995Allowed
Seikh Sardar Vs Executive Officer, Berhampur Municipality and Another
Orissa High Court · (1995) 1 OLR 619
Civil Procedure Code, 1908 (CPC) — Section 100, 103Orissa Municipal Act, 1950 — Section 349
High Courts28 Mar 1995Allowed
Nagarmal Agarwal Vs State of Orissa
Orissa High Court · (1995) 1 OLR 630
High Courts28 Mar 1995Dismissed
Krishna Chandra Naik Vs Nilakantha Mohanty and Others
Orissa High Court · (1995) 03 OHC CK 0009
High Courts27 Mar 1995
Debendra Pradhan, Rabindra Pradhan and Sanatan Pradhan Vs State of Orissa
Orissa High Court · (1996) CriLJ 326 : (1995) 1 OLR 485
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)
High Courts27 Mar 1995Partly Allowed
Purnabashi Mishra Vs Raj Kumari Mishra and Another
Orissa High Court · AIR 1995 Ori 284 : (1995) 1 OLR 606
Evidence Act, 1872 — Section 3, 61Registration Act, 1908 — Section 17(1)
High Courts25 Mar 1995Dismissed
Krishna Chandra Naik and Others Vs Nilakantha Mohanty and Others
Orissa High Court · AIR 1996 Ori 1
Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 17
High Courts23 Mar 1995Dismissed
Smt. Jhankaran (dead) after her Ramlal Oram and Another Vs Member, Board of Revenue and Others
Orissa High Court · (1995) 2 OLR 453
Orissa Offices of Village Police (Abolition) Act, 1964 — Section 3(1), 4(1)
High Courts23 Mar 1995Allowed
Manoranjan Sahoo Vs Chandra Kumar Purohit and Others
Orissa High Court · (1995) 1 OLR 611