COURT ARCHIVE

Orissa High Court judgments, 1996

354 judgments · page 11 of 18

High Courts15 May 1996Allowed

Chandra Kala Padi, Ganesh Chandra alias Kumar Padi, Srinivas Padhi, Krushna Padhi and after him Dukhi Padhi and Others Vs State of Orissa and Others

Orissa High Court · (1997) 1 OLR 52

Orissa Government Land Settlement Act, 1962 — Section 7A(3)

High Courts15 May 1996

Nityananda Behera Vs State of Orissa and Another

Orissa High Court · AIR 1997 Ori 1 : (2010) 1 OLR 638 : (1997) 2 OLR 207

Consumer Protection Act, 1986 — Section 10Notaries Act, 1952 — Section 10, 3, 5, 8Notaries Rules, 1956 — Rule 10

High Courts15 May 1996Allowed

Rabindranath Mahapatra Vs State of Orissa

Orissa High Court · AIR 1996 Ori 220

Constitution of India, 1950 — Article 14, 226

High Courts15 May 1996Dismissed

Biswaranjan Dash Vs State of Orissa and Others

Orissa High Court · AIR 1997 Ori 4 : (1996) 2 OLR 534

Constitution of India, 1950 — Article 14, 226

High Courts15 May 1996

Dilip Kumar Prusti Vs Collector and District Magistrate, Sambalpur and Others

Orissa High Court · AIR 1997 Ori 30 : (1996) 82 CLT 218 : (1996) 2 OLR 13

Petroleum Rules, 1976 — Rule 144

High Courts15 May 1996Allowed

Oriental Insurance Co. Ltd. Vs Gajendra Prusty and Another

Orissa High Court · (1997) ACJ 692 : (1996) 3 LLJ 324 : (1996) 2 OLR 79

Workmens Compensation Act, 1923 — Section 30, 4(1)

High Courts15 May 1996

Oriental Insurance Co. Ltd. Vs Gajindra Prusty and Another

Orissa High Court · (1996) 2 ACC 430

Civil Procedure Code, 1908 (CPC) — Section 100, 96Employees Compensation Act, 1923 — Section 12, 2, 30, 4, 4A

High Courts14 May 1996Dismissed

Chandrasekhar Raula Vs Gangadhar Raula and Others

Orissa High Court · AIR 1997 Ori 28

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6AConstitution of India, 1950 — Article 226

High Courts14 May 1996

Smt. Shantilata Dei Vs Additional District Magistrate and Others

Orissa High Court · (1996) 2 OLR 182

Orissa Government Land Settlement Act, 1962 — Section 7A(3)

High Courts14 May 1996Partly Allowed

Management, State Bank of India Vs Bipin Bihari Patnaik and Another

Orissa High Court · (1999) 3 LLJ 718 : (1996) 2 OLR 326

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10(1), 10(2A)

High Courts13 May 1996Allowed

Samarendra Nath Mukherji and Others Vs State of Orissa and Others

Orissa High Court · (1996) 2 OLR 5

Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 21, 22, 25, 27

High Courts10 May 1996Allowed

Samir Kumar Ray Vs State of Orissa and Others

Orissa High Court · (1996) 82 CLT 411 : (1996) 1 OLR 622

Constitution of India, 1950 — Article 14, 16(1), 226, 227

High Courts10 May 1996

Arjuna Charan Mallik Vs State of Orissa

Orissa High Court · (1996) 2 OLR 187

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts10 May 1996Dismissed

The Divisional Manager, National Insurance Co. Ltd. Vs Ranjan Kumar Pati and Others

Orissa High Court · (1997) ACJ 1417 : (1997) 75 FLR 310 : (1996) 2 LLJ 880 : (1996) 1 OLR 629

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Workmens Compensation Act, 1923 — Section 30(1)

High Courts10 May 1996

N. Nageswar Rao Vs Union of India (UOI)

Orissa High Court · (1997) CriLJ 6 : (1996) 2 OLR 211

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37

High Courts10 May 1996

Bidyadhar Sahoo Vs Sanjay Kumar Dalei and Others

Orissa High Court · (1996) 82 CLT 702 : (1996) 2 OLR 198

Criminal Procedure Code, 1973 (CrPC) — Section 144

High Courts08 May 1996

Assistant Depot Superintendent, Food Corporation of India and Another Vs Sadhu Charan Behera

Orissa High Court · (1997) ACJ 1197

Employees Compensation Act, 1923 — Section 4

High Courts06 May 1996

Uttam Sahoo Vs Chairman, Orissa State Electricity Board of Another

Orissa High Court · (1996) 2 OLR 99

High Courts03 May 1996

Ashok Kumar Mohapatra Vs State of Orissa and Others

Orissa High Court · (1997) CriLJ 109

Criminal Procedure Code, 1973 (CrPC) — Section 438Orissa Hindu Religious Endowments Act, 1951 — Section 41Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

High Courts03 May 1996Allowed

Gouri Sankar Dhar Vs Government of Orissa and Others

Orissa High Court · (1999) 3 LLJ 1212

Industrial Disputes Act, 1947 — Section 10(1), 12(5)