COURT ARCHIVE

Orissa High Court judgments, 1996

354 judgments · page 14 of 18

High Courts02 Apr 1996Dismissed

Md. Zurat Azad Khan Vs Jajati Adhikari

Orissa High Court · AIR 1996 Ori 204 : (1997) 83 CLT 212

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, 100Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 35

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High Courts29 Mar 1996Allowed

Jyotirmayee Naik Vs Superintendent, S.C.B. Medical College Hospital and Others

Orissa High Court · (1996) 1 OLR 561

Constitution of India, 1950 — Article 226, 227

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High Courts29 Mar 1996Dismissed

State of Orissa Vs Bhanu Mali (Dead) Nurpa Bewa and Others

Orissa High Court · (1996) 1 OLR 460

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100, 11, 9, 96, 96Orissa Prevention of Land Encroachment Act, 1972 — Section 7 , 7

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High Courts29 Mar 1996

Ramesh Prasad Bhanja and Others Vs State of Orissa

Orissa High Court · (1996) CriLJ 2743

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 490AScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 4, 5

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High Courts29 Mar 1996

District Transport Manager (Admn.), Orissa State Road Transport Corporation Vs Dharanidhar Singh and Another Dharanidhar Singh Vs P.C. Suar

Orissa High Court · (1996) 1 OLR 526

Constitution of India, 1950 — Article 226, 227

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High Courts27 Mar 1996

Khagapati Gouda Vs The State

Orissa High Court · (1996) CriLJ 2741

Penal Code, 1860 (IPC) — Section 302, 325, 326, 34

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High Courts27 Mar 1996Dismissed

Purusottam Mahakud Vs Smt. Annapurna Mahakud and Another

Orissa High Court · AIR 1997 Ori 63

Civil Procedure Code, 1908 (CPC) — Section 9Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts26 Mar 1996Dismissed

Gaura Naik Vs Arjun Charan Dash and Others

Orissa High Court · AIR 1996 Ori 180

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Article 64 , 65Specific Relief Act, 1963 — Section 6

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High Courts26 Mar 1996

Dayanidhi Tripathy alias Mahamaya Brahmachari Vs Shri Surendranath Swain, I.P.S. and Another

Orissa High Court · (1996) 1 OLR 510

Contempt of Courts Act, 1971 — Section 15(2)

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High Courts22 Mar 1996Allowed

Khirod Ch. Sahu and Others Vs Executive Magistrate and Others

Orissa High Court · (1996) CriLJ 3112

Criminal Procedure Code, 1973 (CrPC) — Section 105, 107, 144, 144(1), 144(2)

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High Courts21 Mar 1996Dismissed

Alifan Bibi and Others Vs Amina Bibi and Others

Orissa High Court · (1996) 03 OHC CK 0020

Specific Relief Act, 1963 — Section 16, 20, 20(2)

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High Courts19 Mar 1996

Narendra Prasad Sahu Vs The Orissa Sales Tax Tribunal and Others

Orissa High Court · (1996) 81 CLT 793 : (1996) 1 OLR 447

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High Courts18 Mar 1996Dismissed

Golaka Chandra Nayak Vs Gobinda Nayak and Others

Orissa High Court · AIR 1996 Ori 189 : (1996) 2 CivCC 307 : (1996) 82 CLT 205

Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

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High Courts15 Mar 1996

Lata Bewa and Others Vs Bhuyan Jena and Others

Orissa High Court · (1997) 1 DMC 46 : (1996) 1 OLR 545

Hindu Succession Act, 1956 — Section 14

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High Courts14 Mar 1996

Amareswar Swain Vs Jagabandhu Swain and Others

Orissa High Court · (1996) 1 OLR 479

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 151, 33, 34

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High Courts13 Mar 1996Allowed

Upendra Mohanto and Another Vs Champa Bewa and Others

Orissa High Court · (1996) 81 CLT 731 : (1996) 1 OLR 398

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High Courts12 Mar 1996

Abani Bhusan Jena, President of the Students' Union of S.C.B. Medical College and Hospital and Another Vs State of Orissa

Orissa High Court · (1996) 82 CLT 697 : (1996) 1 OLR 382

Constitution of India, 1950 — Article 21, 226, 227, 38, 39

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High Courts11 Mar 1996Dismissed

State of Orissa and Another Vs United Commercial Company, Engineers and Builders

Orissa High Court · AIR 1996 Ori 217 : (1996) 1 OLR 437

Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34, 41

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High Courts11 Mar 1996

Divisional Manager, National Insurance Co. Ltd. Vs Pabitra Parida and Another

Orissa High Court · (1996) 82 CLT 134 : (1996) 2 LLJ 1204

Workmens Compensation Act, 1923 — Section 30A

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High Courts08 Mar 1996Dismissed

Babaji Dehuri and Others Vs Biranchi Ananta and Others

Orissa High Court · AIR 1996 Ori 183 : (1996) 1 CivCC 605 : (1996) 1 OLR 451

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 4Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 8

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