High Courts14 Feb 1996
Anil Kuma Dash Vs State of Orissa
Orissa High Court · (1996) 1 OLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 16 of 18
High Courts13 Feb 1996Allowed
Debu alias Degu Bag alias Goud Vs State of Orissa
Orissa High Court · (1996) 81 CLT 891 : (1996) CriLJ 1903
Penal Code, 1860 (IPC) — Section 200, 300, 302, 304
High Courts12 Feb 1996
SETHI TRANSPORT and Others Vs CENTRAL BOARD OF DIRECT TAXES and Others
Orissa High Court · (1997) 143 CTR 454
Income Tax Act, 1961 — Section 119, 194C, 44AE
High Courts12 Feb 1996
Sethi Transport and Others Vs Central Board of Direct Taxes and Others
Orissa High Court · (1997) 226 ITR 274
Income Tax Act, 1961 — Section 194C
High Courts12 Feb 1996Allowed
Halari Store Vs Commissioner of Sales Tax and Another
Orissa High Court · (1996) 1 OLR 493
Orissa Sales Tax Act, 1947 — Section 23, 23(2), 23(4)Orissa Sales Tax Rules, 1947 — Rule 80
High Courts12 Feb 1996Dismissed
Surendra Mahanti Vs Ghasiram Mahanti and Others
Orissa High Court · AIR 1996 Ori 172 : (1996) 81 CLT 798
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts09 Feb 1996Dismissed
Hadibandhu Sahu Vs State of Orissa and Others
Orissa High Court · AIR 1996 Ori 188
Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 7
High Courts09 Feb 1996
State of Orissa Vs Darasania Samal
Orissa High Court · (1996) 1 OLR 261
Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28
High Courts07 Feb 1996Allowed
Shyamsundar alias Rathia Rana Vs State of Orissa
Orissa High Court · (1996) 1 OLR 287
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 55
High Courts06 Feb 1996Dismissed
Juganta Kumari Khora Vs State of Orissa and Another
Orissa High Court · (1996) 1 OLR 474
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3
High Courts06 Feb 1996Dismissed
Purna Chandra Mohanta Vs State of Orissa and Others
Orissa High Court · (1996) 1 OLR 309
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9
High Courts06 Feb 1996Allowed
Daun alias Biswajit Pattnaik, Mahia alias Mohindra Jena, Sura alias Suresh alias Surendra Mohanty, Raghunath Naik and Ugresen Dalei Vs State of Orissa
Orissa High Court · (1996) CriLJ 2107 : (1996) 1 OLR 324
Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 395, 437, 457
High Courts05 Feb 1996Dismissed
Sangram Keshari Das Vs State of Orissa and Another
Orissa High Court · (1996) 82 CLT 508 : (1996) CriLJ 2170 : (1996) 1 OLR 245
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228
High Courts02 Feb 1996Partly Allowed
Ganeswar Rout Vs Utkal University and Others
Orissa High Court · AIR 1996 Ori 145 : (1996) 82 CLT 54
Constitution of India, 1950 — Article 14Orissa University First Statute, 1990 — Rule 252, 252(4)
High Courts02 Feb 1996Allowed
Subash Chandra Basti Vs State of Orissa
Orissa High Court · (1996) 1 OLR 501
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts01 Feb 1996
Pramod @ Prabodha Kumar Satpathy Vs A.V. Narasingha Rao and Another
Orissa High Court · (1996) 1 ACC 652 : (1996) 81 CLT 720
High Courts31 Jan 1996
Jagabandhu Sahu and Others Vs Commissioner of Land Records and Settlement and Others
Orissa High Court · (1996) 1 OLR 393
Orissa Survey and Settlement Act, 1958 — Section 11, 13Orissa Survey and Settlement Rules, 1968 — Rule 21, 22
High Courts31 Jan 1996
Garuda Adabar Vs State of Orissa and Others
Orissa High Court · (1997) 2 OLR 521
Constitution of India, 1950 — Article 226, 227
High Courts31 Jan 1996Partly Allowed
Amarendra Kumar Dash Vs Orissa Forest Development Corporation Ltd. and Others
Orissa High Court · (1996) 81 CLT 393 : (1996) 1 LLJ 1239
Constitution of India, 1950 — Article 226