High Courts26 Sept 1995Allowed
Golakha Chandra Bej Vs Gobinda Hari Passoria and Another
Orissa High Court · (1997) 3 LLJ 1168 : (1997) 2 OLR 146
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 4 of 19
High Courts26 Sept 1995
Indian Hygiene (Food Craft Division) and Another Vs Employees' State Insurance Corporation and Another
Orissa High Court · (1996) 81 CLT 152 : (1997) 3 LLJ 109
Employees State Insurance Act, 1948 — Section 45A
High Courts25 Sept 1995Dismissed
Prafulla Kumar Panda Vs Amari Kumari Panda
Orissa High Court · (1996) 1 ALT(Cri) 13 : (1996) 1 CivCC 202 : (1996) 81 CLT 49 : (1996) CriLJ 553 : (1996) 1 DMC 402
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1)
High Courts25 Sept 1995Dismissed
Rajkishore Mohapatra and Others Vs State of Orissa and Another
Orissa High Court · (1996) CriLJ 684 : (1995) 2 OLR 578
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 482
High Courts25 Sept 1995
Centre of Integrated Development and Research Vs State of Orissa
Orissa High Court · (1996) 1 OLR 1
Constitution of India, 1950 — Article 19(1), 21, 38(2)
High Courts25 Sept 1995Allowed
Harihar Mohanty and Another Vs Union of India (UOI) and Others
Orissa High Court · (1996) 2 ACC 438 : (1996) ACJ 779 : (1996) 81 CLT 74
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 166Succession Act, 1925 — Section 306
High Courts25 Sept 1995Allowed
Ramachandra Swain Vs Duryodhan Mohapatra and Others
Orissa High Court · (1996) 81 CLT 139 : (1996) 1 OLR 124
Transfer of Property Act, 1882 — Section 53A
High Courts20 Sept 1995
Rajani Dei Vs Chairman, Orissa State Electricity Board and Others
Orissa High Court · (1996) ACJ 1146 : (1996) 81 CLT 353
High Courts19 Sept 1995Allowed
Utkal Automobiles Limited Vs Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (1996) 1 OLR 108 : (1995) 1 OLR 108
Industrial Disputes Act, 1947 — Section 36, 36(1), 36(2)
High Courts19 Sept 1995Dismissed
Promod Kumar Patra and Others Vs State of Orissa and Others
Orissa High Court · AIR 1996 Ori 66
Constitution of India, 1950 — Article 14
High Courts19 Sept 1995Allowed
Utkal Automobiles Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (1998) 3 LLJ 703
Industrial Disputes Act, 1947 — Section 36(1), 36(2)
High Courts19 Sept 1995Dismissed
Raghunath Patnaik Vs State Bank of India and Others
Orissa High Court · (1996) 81 CLT 55 : (1997) 3 LLJ 107
Constitution of India, 1950 — Article 226
High Courts19 Sept 1995
B. Deenanath Vs Vice-Chancellor, Berhampur University and Others
Orissa High Court · (1996) 81 CLT 58 : (1995) 2 OLR 647
High Courts18 Sept 1995Allowed
Narain Extractions Private Limited Vs P.C. Mishra, Food Inspector
Orissa High Court · (1996) CriLJ 736 : (1995) 2 OLR 535
Prevention of Food Adulteration Act, 1954 — Section 16, 17
High Courts16 Sept 1995
Sri Jyotirmaya Nanda Saraswati and Another Vs Srimat Swami Sadananda Saraswati and Others
Orissa High Court · (1999) 16 OCR 12
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts15 Sept 1995
K. Nagabhusan Senapati Vs State and Another
Orissa High Court · (1996) CriLJ 658 : (1995) 2 OLR 543
Essential Commodities Act, 1955 — Section 6A, 6A(2), 7
High Courts15 Sept 1995Allowed
Sakhi Dei Vs Banamali Sahu and Others
Orissa High Court · (1995) 09 OHC CK 0020
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 152, 153
High Courts14 Sept 1995
Kailash Chandra Agarwala Vs State of Orissa
Orissa High Court · (1995) 2 OLR 470
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)
High Courts14 Sept 1995
Kshetrabasi Sahoo Vs Utkal University and Another
Orissa High Court · (1996) 81 CLT 122 : (1996) 1 OLR 34
Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 1995Allowed
Pradipta Kumar Mohanty Vs State of Orissa
Orissa High Court · (1996) CriLJ 375
Penal Code, 1860 (IPC) — Section 381