High Courts03 May 1996Allowed
Tanuja Kumar Rout and Others Vs District Panchayat Officer and Others
Orissa High Court · (1996) 1 OLR 575
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 12 of 18
High Courts02 May 1996
Balbir Singh Vs State of Orissa
Orissa High Court · (1996) CriLJ 3068
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 37, 42, 42(1)
High Courts02 May 1996
Chairman-cum-Managing Director, New India Assurance Company Ltd. and Another Vs Rabi Narayan Chhotrai
Orissa High Court · AIR 1997 Ori 40
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5
High Courts01 May 1996
Hrusikesh Jena and Another Vs State of Orissa
Orissa High Court · (1996) 1 OLR 570
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438
High Courts01 May 1996
Rama Chandra Naik Vs State of Orissa
Orissa High Court · (1996) 1 OLR 568
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
High Courts01 May 1996
Sulachana Dash Vs Orissa Forest Development Corporation and Others
Orissa High Court · (1996) 2 OLR 97 : (1996) 2 OLR 96
Constitution of India, 1950 — Article 12
High Courts26 Apr 1996Dismissed
Collector, Cuttack Vs Hari Behera and Others
Orissa High Court · AIR 1996 Ori 215
Land Acquisition Act, 1894 — Section 23
High Courts26 Apr 1996
Bharat Chandra Kunda Vs State of Orissa
Orissa High Court · (1996) 2 DMC 337
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts26 Apr 1996Dismissed
Ada alias Adeita Behera Vs State of Orissa
Orissa High Court · (1996) CriLJ 3130 : (1996) 1 OLR 589
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts26 Apr 1996Dismissed
Sangita Traders Vs P.K. Das
Orissa High Court · (1996) CriLJ 3207 : (1990) 10 OCR 632
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts26 Apr 1996Allowed
Bibek Pal alias Prasant Arora Vs State of Orissa
Orissa High Court · (1996) 2 OLR 52
Arms Act, 1959 — Section 27(1B)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts24 Apr 1996
Bilai alias Prasanna Kumar Nayak and Others Vs State of Orissa
Orissa High Court · (1996) CriLJ 3171
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts24 Apr 1996
Ghanashyam Palai and Pathani Mal Vs State of Orissa
Orissa High Court · (1996) 1 OLR 540
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts24 Apr 1996Allowed
Manu Bhai Patel Vs The Employees' State Insurance Corporation
Orissa High Court · (1996) 2 OLR 169
Employees State Insurance Act, 1948 — Section 45
High Courts23 Apr 1996
Subhransu Mohanty Vs Vice-Chancellor, Utkal University and Another
Orissa High Court · (1996) 82 CLT 331 : (1996) 1 OLR 566
Constitution of India, 1950 — Article 226
High Courts23 Apr 1996Dismissed
Meleka Nidi Vs State of Orissa
Orissa High Court · (1996) CriLJ 3304
Penal Code, 1860 (IPC) — Section 302, 323
High Courts23 Apr 1996Dismissed
Smt. Binapani Sethi and Another Vs Sri Bijay Kumar Sahoo and Others
Orissa High Court · (1997) 2 OLR 399
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 34, 35
High Courts23 Apr 1996Dismissed
Jaramani Bewa Vs Laxmimani Bewa and Others
Orissa High Court · (1996) 04 OHC CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts22 Apr 1996
Dhaneswar Das and Another Vs Commissioner for W.C.-Cum-Asstt. Labour Commissioner and Others
Orissa High Court · (1996) 2 ACC 277
Employees Compensation Act, 1923 — Section 21, 22A
High Courts22 Apr 1996Allowed
Dhaneswar Das and Another Vs Commissioner for W.C.-cum-Asst. Labour Commissioner and Others
Orissa High Court · (1997) ACJ 762 : (1996) 82 CLT 228 : (1998) 3 LLJ 1219
Workmens Compensation Act, 1923 — Section 21