High Courts25 Oct 1995
Union of India (UOI) and Another Vs Saraswati Mahunta and Others
Orissa High Court · (1997) ACJ 987
Employees Compensation Act, 1923 — Section 12, 18A, 2, 22, 3
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 3 of 19
High Courts20 Oct 1995Allowed
Kartikeswar Nayak Vs State of Orissa
Orissa High Court · (1996) 81 CLT 185 : (1996) CriLJ 2253 : (1996) 1 OLR 62
Penal Code, 1860 (IPC) — Section 409
High Courts20 Oct 1995
Bishnu Priya Bhoi and Others and Secretary, District Bar Association Vs State of Orissa and Others
Orissa High Court · (1996) CriLJ 1923 : (1996) 1 OLR 21
Constitution of India, 1950 — Article 226, 227
High Courts20 Oct 1995
Shri Umashankar Rath Vs Director General-cum-lnspector General of Police, Vigilance and Others
Orissa High Court · (1995) 2 OLR 587
Criminal Procedure Code, 1973 (CrPC) — Section 102
High Courts20 Oct 1995
Govinda Ch. Patra Vs Chairman (Mayor), Cuttack Municipal Corporation and Others
Orissa High Court · (1995) 2 OLR 574
Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 1995
Asit Kumar Nayak Vs State of Orissa and Another
Orissa High Court · AIR 1996 Ori 128 : (1996) 81 CLT 209 : (1996) 1 OLR 52
Constitution (Scheduled Castes) Order, 1950 — Section 2Constitution of India, 1950 — Article 14Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 9
High Courts18 Oct 1995
Hari Sahu alias Harihar Sahu Vs Smt. Janha Sahu and Others
Orissa High Court · AIR 1996 Ori 98 : (1996) 81 CLT 23
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts18 Oct 1995
Panchei Bewa (deceased) and after her Kunamani Sahoo and Others Vs Iswar Chandra Sahoo and Others
Orissa High Court · (1996) 1 OLR 17
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51
High Courts18 Oct 1995
Ananda Kumar Jain Vs State of Orissa
Orissa High Court · (1996) CriLJ 1154
Criminal Procedure Code, 1973 (CrPC) — Section 488Essential Commodities Act, 1955 — Section 7, 8, 9
High Courts17 Oct 1995
Mahendra Rana Vs State of Orissa
Orissa High Court · (1996) 1 OLR 7
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Oct 1995Dismissed
Divisional Forest Officer and Others Vs Noniar Bibi and Others
Orissa High Court · (1997) ACJ 271 : (1996) 81 CLT 283 : (1996) 1 OLR 183
Workmens Compensation Act, 1923 — Section 2(1)
High Courts16 Oct 1995Allowed
Hari Sahu alias Harihar Sahu and after him Sobha Sahu alias Sobhi Dei Vs Smt. Janha Sahu and Others
Orissa High Court · (1996) 1 OLR 80
High Courts16 Oct 1995
Debendranath Mohanty Vs Annapurna Mohanty
Orissa High Court · AIR 1996 Ori 88 : (1996) 1 CivCC 228 : (1995) 2 OLR 549
Specific Relief Act, 1963 — Section 20
High Courts16 Oct 1995
Nanik Sewa Vs State of Orissa
Orissa High Court · AIR 1996 Ori 131 : (1996) 1 OLR 32
Constitution of India, 1950 — Article 14, 226
High Courts12 Oct 1995Allowed
Gajanan Agarwala Vs State of Orissa
Orissa High Court · (1996) CriLJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 12, 17, 18, 7
High Courts11 Oct 1995Allowed
Aswini alias Ashoka Kumar Behera Vs State of Orissa
Orissa High Court · (1996) CriLJ 900
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 23, 50
High Courts11 Oct 1995Allowed
Jugal Kishore Meher Vs Bjaya Kumar Agarwalla
Orissa High Court · (1996) 1 OLR 130
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5(5)
High Courts27 Sept 1995
Madan Mohan Sahoo and Another Vs State of Orissa
Orissa High Court · (1996) CriLJ 1169
Constitution of India, 1950 — Article 214, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 177, 2, 436, 436(1)Essential Commodities Act, 1955 — Section 7(1)
High Courts27 Sept 1995Dismissed
Divisional Manager, New India Assurance Co. Ltd., Berhampur Vs Bhagirathi Sabar and Another
Orissa High Court · (1997) ACJ 470 : AIR 1996 Ori 107 : (1996) 81 CLT 344
Motor Vehicles Act, 1939 — Section 110D, 96(2)
High Courts27 Sept 1995
Hemanta Kumar Patnaik Vs Smt. Basanti Patnaik and Others
Orissa High Court · (1996) 1 OLR 118 : (1995) 1 OLR 118
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13(1)