High Courts15 Nov 1996Allowed
Smt. Minati Kumari Mohapatra Vs Utkal University and Another
Orissa High Court · (1997) 1 OLR 9
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 3 of 18
High Courts14 Nov 1996
Susanta Kumar Kar Vs Registrar (Judicial), Orissa High Court
Orissa High Court · (1997) 83 CLT 335 : (1997) 1 OLR 463
Constitution of India, 1950 — Article 14, 15, 16Orissa High Court (Appointment of Staff) Rules, 1963 — Rule 6
High Courts14 Nov 1996Allowed
Smt. Chanchala Swain Vs State of Orissa and Others
Orissa High Court · (1997) 84 CLT 86 : (1997) 1 OLR 384
Constitution of India, 1950 — Article 21, 22(5), 226
High Courts13 Nov 1996
Prasanna Kumar Patasani Vs Janaki Ballav Pattnaik
Orissa High Court · AIR 1997 Ori 115
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17Representation of the People Act, 1951 — Section 83, 86(5)
High Courts12 Nov 1996Dismissed
Smt. Nirmala Kumari Lal Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 169 : (1997) 83 CLT 303
Constitution of India, 1950 — Article 162, 47
High Courts12 Nov 1996
Magnetix (India) Ltd. Vs Supdt. of C. Ex. and Cus.
Orissa High Court · (2003) 159 ELT 73
Constitution of India, 1950 — Article 226
High Courts12 Nov 1996
Ganesh Prasad Das Vs Tahasildar and Others
Orissa High Court · (1997) 1 OLR 13
Orissa Survey and Settlement Act, 1958 — Section 11, 16, 18, 36Orissa Survey and Settlement Rules, 1962 — Rule 32, 33, 34
High Courts12 Nov 1996Allowed
Jagatram Magar Vs The State
Orissa High Court · (1997) 1 ALT(Cri) 7 : (1997) 83 CLT 104 : (1997) CriLJ 1396
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 1996Allowed
N.K. Chemicals and Industries Vs Asstt. Collector of Central Excise
Orissa High Court · (2003) 155 ELT 245
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts05 Nov 1996
Ananda Chandra Behera Vs Chairman, Orissa State Electricity Board and Another
Orissa High Court · (1998) 1 ACC 346
High Courts05 Nov 1996Allowed
State of Orissa Vs Bipin Behera
Orissa High Court · (1997) 83 CLT 177 : (1997) 1 OLR 17
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 302, 379, 397, 411, 414
High Courts05 Nov 1996Allowed
Prasad Bhola alias Durga Prasad Bhola Vs State of Orissa and Others
Orissa High Court · (1997) 1 OLR 377
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 8
High Courts05 Nov 1996Allowed
Sri Ananda Chandra Behera Vs Chairman, Orissa State Electricity Board and Another
Orissa High Court · (1997) 1 OLR 390
Constitution of India, 1950 — Article 226, 227
High Courts04 Nov 1996Allowed
The Executive Officer, Shree Baldev Jew Endowments Vs State Transport Authority and Others
Orissa High Court · (1997) 1 OLR 41
Orissa Motor Vehicles Rules, 1993 — Rule 88A
High Courts04 Nov 1996Allowed
Panchu Rout Vs State of Orissa
Orissa High Court · (1997) 2 ALT(Cri) 1 : (1997) 83 CLT 710 : (1997) 1 OLR 2
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1), 42(2), 52(3), 57
High Courts01 Nov 1996Dismissed
Giridhari Rautray and Prahallad Rautray Vs Sarat Chandra Rautray and Netamani and Others
Orissa High Court · (1996) 2 OLR 649
Registration Act, 1908 — Section 17, 49
High Courts01 Nov 1996
New India Assurance Co. Ltd. Vs Radha Bewa and Others
Orissa High Court · (1998) ACJ 1106
High Courts31 Oct 1996Allowed
Braja Kishore Mohapatra and Others Vs Mitu Sahu and Others
Orissa High Court · (1997) 1 OLR 21
Orissa Estates Abolition Act, 1951 — Section 7(1)
High Courts30 Oct 1996Allowed
Sushanta Kumar Pradhan and Pradip Kumar Patra Vs State Transport Authority and Others
Orissa High Court · (1997) 83 CLT 453 : (1997) 1 OLR 328
Motor Vehicles Act, 1988 — Section 89
High Courts29 Oct 1996
Premanidhi Singh Vs State of Orissa
Orissa High Court · (1997) 84 CLT 290 : (1997) CriLJ 1902
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 354, 376, 377, 511