High Courts21 Jul 1995Dismissed
Bichitrananda Behera Vs State of Orissa
Orissa High Court · (1995) 2 OLR 510
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 7 of 19
High Courts20 Jul 1995Dismissed
Atish Behera and Others Vs State of Orissa
Orissa High Court · (1996) CriLJ 270
Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts20 Jul 1995
Govinda Chandra Senapati Vs State of Orissa
Orissa High Court · (1996) CriLJ 1014 : (1995) 2 OLR 212
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts19 Jul 1995Allowed
New India Assurance Company Ltd. Vs Raj Kishore Nayak and Others
Orissa High Court · (1997) 3 LLJ 452
Workmens Compensation Act, 1923 — Section 10
High Courts17 Jul 1995Dismissed
Mangala Khada and Others Vs Guru Adhari and after him, Mukta Adhari and Others
Orissa High Court · (1995) 2 OLR 342
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9, Order 6 Rule 17, 99
High Courts14 Jul 1995Dismissed
Ferro Alloys Corporation Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (1995) 2 OLR 246
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts13 Jul 1995
Rashida Khanum and Another Vs S.K. Salim
Orissa High Court · (1996) 1 DMC 328
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts13 Jul 1995
Rashida Khanum and Another Vs Sk. Salim
Orissa High Court · (1995) 2 OLR 682
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 6, 7
High Courts13 Jul 1995
Madan Mohan Raj Vs State of Orissa
Orissa High Court · (1996) 1 ALT(Cri) 14 : (1996) 81 CLT 314 : (1996) CriLJ 2578
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 309, 349
High Courts13 Jul 1995
Smt. Lata Dei alias Pramila and Others Vs Bishnu Charan Panda
Orissa High Court · (1996) 1 ALT(Cri) 6 : (1995) 2 CivCC 637 : (1996) CriLJ 156 : (1995) 2 OLR 569 : (1996) 1 RCR(Criminal) 205
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts12 Jul 1995Dismissed
Kali Nayak alias Mukhi Vs State of Orissa
Orissa High Court · (1996) CriLJ 344 : (1995) 2 OLR 477 : (1995) 2 OLR 476
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Jul 1995Allowed
J.K. Corp. Ltd. and Another Vs The State of Orissa and Others
Orissa High Court · (1995) 2 OLR 187
Constitution of India, 1950 — Article 226, 227Forest (Conservation) Act, 1980 — Section 2
High Courts11 Jul 1995Dismissed
Rangadhar Barik Vs State of Orissa
Orissa High Court · (1996) CriLJ 5 : (1995) 2 OLR 257
Penal Code, 1860 (IPC) — Section 302
High Courts11 Jul 1995Dismissed
Mahabir Harro Vs State of Orissa
Orissa High Court · (1996) CriLJ 158 : (1995) 2 OLR 328
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 304
High Courts11 Jul 1995
Ahmed Alli Khan Vs Sanjeeda Begam
Orissa High Court · (1995) 2 OLR 564
Divorce Act, 1869 — Section 3Family Courts Act, 1984 — Section 7, 7(1)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts10 Jul 1995Dismissed
National Insurance Company Ltd. Vs Ranjulata Bhuyan and Another
Orissa High Court · (1996) ACJ 716 : (1997) 3 LLJ 428
Workmens Compensation Act, 1923 — Section 2(1), 8Workmens Compensation Rules, 1924 — Rule 8(1)
High Courts10 Jul 1995Dismissed
Rabindra Sabar and Another Vs State of Orissa
Orissa High Court · (1995) CriLJ 4222 : (1995) 2 OLR 132
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts10 Jul 1995Dismissed
Dibakar Jena Vs State of Orissa and Others
Orissa High Court · (1995) 2 OLR 134
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts10 Jul 1995
Subodh Behera and Others Vs State of Orissa
Orissa High Court · (1996) CriLJ 168 : (1995) 2 OLR 425 : (1995) 2 OLR 424
Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Jul 1995Allowed
Harish Chandra Habuda Vs Kanakamani Mohapatra and Others
Orissa High Court · (1995) 2 OLR 157
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4)