High Courts20 Dec 1996
Srikanta Padhy Vs Prabasini Dixit @ Padhy
Orissa High Court · (1997) 2 DMC 205
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 1 of 18
High Courts20 Dec 1996
Srikanta Padhy Vs Prabasini Dixit alias Padhy
Orissa High Court · (1997) 83 CLT 567 : (1997) 1 OLR 156
Constitution of India, 1950 — Article 15(3), 39Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Dec 1996
Basanta Kumar Baral and Others Vs State of Orissa and Another
Orissa High Court · (1997) 83 CLT 477 : (1997) CriLJ 2182
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 320
High Courts19 Dec 1996Allowed
Tushar Ranjan Sahu and Others Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · AIR 1997 Ori 194 : (1997) 1 OLR 182
Orissa Higher Secondary Education Act, 1982 — Section 21, 30Orissa Higher Secondary Education Regulations, 1982 — Regulation 77
High Courts19 Dec 1996Dismissed
Gopabandhu Biswal Vs Chairman-cum-Managing Director, Orissa Mining Corporation and Others
Orissa High Court · (1997) 1 OLR 235
Orissa Mining Corporation Recruitment and Promotion Rules, 1976 — Rule 18, 5
High Courts19 Dec 1996
Pratap Kumar Mishra Vs The Board of Secondary Education
Orissa High Court · (1997) 1 OLR 240
Orissa Higher Secondary Education Regulations, 1982 — Regulation 17
High Courts19 Dec 1996Dismissed
Smt. Jayanti Mohapatra and Others Vs Srimati Ashamani Debi and Others
Orissa High Court · (1997) 1 OLR 207
High Courts18 Dec 1996
Dhananjaya Sahoo and Another and Madhusudan Pani Vs Managing Director, Orissa Construction Corporation Ltd. and Another
Orissa High Court · (1997) 83 CLT 282 : (1997) 1 OLR 175
Constitution of India, 1950 — Article 14, 16
High Courts18 Dec 1996
Kumari Saraswati Padhi and Another Vs State of Orissa and Another
Orissa High Court · (1997) 83 CLT 163 : (1997) 1 OLR 102
Constitution of India, 1950 — Article 14
High Courts17 Dec 1996Dismissed
Balia Women's College Vs Council of Higher Secondary Education and Others
Orissa High Court · (1997) 1 OLR 230
Orissa Higher Secondary Education Act, 1982 — Section 21, 30Orissa Higher Secondary Education Regulations, 1982 — Regulation 77
High Courts16 Dec 1996
Arun Kumar Swain Vs Sudeshna Swain
Orissa High Court · (1996) 12 OHC CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Dec 1996Dismissed
Prafulla Kr. Roy Vs State of Orissa and Others
Orissa High Court · (1997) 2 OLR 469
High Courts13 Dec 1996Dismissed
Amritlal Das Pattanaik Vs Tata Engineering and Locomotive Company Ltd. and Others
Orissa High Court · AIR 1997 Ori 167
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Hire Purchase Act, 1972 — Section 17
High Courts13 Dec 1996Allowed
Dillip Kumar Swain Vs Executive Officer, Cuttack Municipal Corporation
Orissa High Court · (1997) 1 OLR 202
Evidence Act, 1872 — Section 32(2)Orissa Municipal Act, 1950 — Section 176, 186, 188
High Courts12 Dec 1996Allowed
Sribatsa Kumar Bara alias Sribatsa Bara and Others Vs Sabitri Karan
Orissa High Court · (1997) 1 OLR 67
Criminal Procedure Code, 1973 (CrPC) — Section 202, 208, 209
High Courts12 Dec 1996Dismissed
Pradipta Kumar Samanta, Achyutananda Sahu, Ratikanta Prusty, Akshaya Kumar Samal, Rashmi Ranjan Das, Gobinda Chandra Behera and Subrat Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (1997) 1 OLR 162
Constitution of India, 1950 — Article 14, 226
High Courts12 Dec 1996Allowed
A. Krishna Patra Vs Orissa State Electricity Board and Others
Orissa High Court · (1998) 2 ACC 367 : (1998) ACJ 155 : AIR 1997 Ori 109 : (1997) 1 CivCC 289 : (1997) 83 CLT 356
Electricity Rules, 1956 — Rule 91
High Courts12 Dec 1996
Cattle Development Officer, (I.C.D.P.) Vs Taranisen Das and Others
Orissa High Court · (1997) 1 OLR 135
High Courts12 Dec 1996Dismissed
Laxman Kumar Behera Vs State of Orissa
Orissa High Court · (1997) 1 OLR 78
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts12 Dec 1996Allowed
Cattle Development Officer, (I.C.D.P.) Vs Taranisen Dash and Others
Orissa High Court · (1998) 3 LLJ 1178
Industrial Disputes Act, 1947 — Section 2