High Courts29 Oct 1996Allowed
Dharani Pradhan Vs State of Orissa
Orissa High Court · (1998) 1 ALT(Cri) 1 : (1997) 84 CLT 736 : (1997) CriLJ 2973
Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 4 of 18
High Courts15 Oct 1996Allowed
Basudev Bhoi Vs Bipadabhanjan Puhan and Another
Orissa High Court · (1997) 83 CLT 545 : (1997) CriLJ 1933 : (1996) 2 OLR 669
Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(2), 219, 341, 397Penal Code, 1860 (IPC) — Section 324, 326, 34, 341
High Courts15 Oct 1996Allowed
Dhuma Khan Vs Commissioner of Consolidation and Others
Orissa High Court · (1997) 83 CLT 440 : (1997) 1 OLR 222
High Courts15 Oct 1996Allowed
Smt. Sanjukta Ray Vs Bimelendu Mohanty and Others
Orissa High Court · AIR 1997 Ori 131
Transfer of Property Act, 1882 — Section 122
High Courts15 Oct 1996Dismissed
Sayed Mustafiz Ahmed Vs Samir Dey and Others
Orissa High Court · (1996) 10 OHC CK 0004
High Courts15 Oct 1996
Padma Charan Sahoo Vs Dhrubananda Das and Others
Orissa High Court · (1997) CriLJ 1932
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts10 Oct 1996Allowed
Gudu Bhotra and Others Vs Tapaswini Rondhari and Others
Orissa High Court · (1997) 1 OLR 484
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Oct 1996
Orissa Law Reviews and Others Vs The Registrar, Civil Courts, Cuttack and Others
Orissa High Court · AIR 1997 Ori 127 : (1996) 82 CLT 768 : (1996) 2 OLR 476
Constitution of India, 1950 — Article 14
High Courts09 Oct 1996
Amiya Charan Jena Vs Managing Director, Orissa Handloom Development Corporation Ltd. Jugal Kishore Barik Vs Orissa State Handloom Development Corporation Ltd. and Others
Orissa High Court · (1997) 1 OLR 506
Orissa State Handloom Development Corporation Limited Employees Service Rules, 1986 — Rule 16, 17, 18, 19, 20
High Courts08 Oct 1996Allowed
Basantha Kumar Parida Vs State of Orissa
Orissa High Court · (1997) CriLJ 2762
Criminal Procedure Code, 1973 (CrPC) — Section 351(A), 372(2), 374(2), 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 120, 366
High Courts07 Oct 1996Allowed
Kasinath Pani Vs Social Extension Officer and Others
Orissa High Court · (1996) 2 OLR 661
Orissa Grama Panchayat Act, 1964 — Section 133, 216, 4Orissa Grama Panchayat Rules, 1968 — Rule 213
High Courts04 Oct 1996Dismissed
Sudeep Ranjan Das Vs Chairman, Joint Entrance Examination (Engineering and Medical), 1996, Orissa Regional Engineering College, Rourkela and Another
Orissa High Court · AIR 1997 Ori 139 : (1997) 83 CLT 200
Constitution of India, 1950 — Article 226
High Courts03 Oct 1996
Div. Manager, New India Assu. Co. Ltd. Vs Biswanath Burman and Others
Orissa High Court · (1997) 2 ACC 80
Employees Compensation Act, 1923 — Section 2, 3, 31, 4, 4A
High Courts03 Oct 1996
Divisional Manager, New India Assurance Co. Ltd. Vs Biswanath Barman and Another
Orissa High Court · (1997) ACJ 78 : (1996) 82 CLT 712 : (1996) 74 FLR 2710 : (1997) 1 LLJ 797 : (1997) 1 OLR 560
Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts03 Oct 1996Dismissed
Madan Mohan Rout Vs Union of India (UOI) and Others
Orissa High Court · (1997) 1 OLR 113
Constitution of India, 1950 — Article 226, 227
High Courts03 Oct 1996
Bishnu Mohan Jena Vs Regional Transport Authority and Others Orissa State Financial Corporation Vs Regional Transport Officer and Others
Orissa High Court · (1996) 2 OLR 569
Motor Vehicles Taxation Act, 1975 — Section 12Orissa State Financial Corporation Act, 1951 — Section 29
High Courts01 Oct 1996Dismissed
State of Orissa Vs Birat Chandra Dagara
Orissa High Court · AIR 1997 Ori 142 : (1997) 83 CLT 182
Arbitration Act, 1940 — Section 30
High Courts30 Sept 1996
Manas Ranjan Dash and Others Vs Council of Higher Secondary Education and Another
Orissa High Court · (1996) 2 OLR 592
Constitution of India, 1950 — Article 226
High Courts30 Sept 1996Allowed
Amarjit Singh and Another Vs State of Orissa
Orissa High Court · (1997) CriLJ 1988
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 50
High Courts30 Sept 1996Allowed
Krushna Prasad Misra and Others Vs Panchanan Misra and Others
Orissa High Court · AIR 1997 Ori 120 : (1997) 1 OLR 285
Civil Procedure Code, 1908 (CPC) — Section 11