High Courts17 Sept 1996Allowed
Nityananda Nayak and Others Vs State of Orissa
Orissa High Court · (1997) CriLJ 2527
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 6 of 18
High Courts17 Sept 1996Allowed
Subas Chandra Palo Vs State of Orissa and Another
Orissa High Court · (1996) 2 OLR 566
Criminal Procedure Code, 1973 (CrPC) — Section 26Orissa Cinemas (Regulation) Act, 1954 — Section 7, 8
High Courts17 Sept 1996
Dukhishyam Parida Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 199
Constitution of India, 1950 — Article 226Orissa Forest Act, 1972 — Section 45Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4
High Courts17 Sept 1996Allowed
Paramananda Mohanty Vs Hadibandhu Mohanty and Others
Orissa High Court · (1996) 2 OLR 473
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Sept 1996Dismissed
Union of India (UOI) and Others Vs Steel Authority of India Limited
Orissa High Court · AIR 1997 Ori 77
Contract Act, 1872 — Section 72Limitation Act, 1963 — Article 55Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 29
High Courts13 Sept 1996Allowed
Ananda Sahu Vs State of Orissa and Others
Orissa High Court · (1997) 83 CLT 258 : (1996) 2 OLR 511
Orissa Panchayat Samiti Act, 1959 — Section 16(2A)
High Courts12 Sept 1996Allowed
Arabinda Panda Vs State of Orissa
Orissa High Court · (1997) CriLJ 915 : (1996) 2 OLR 541
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Orissa Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 4
High Courts12 Sept 1996Dismissed
Prahallad Sahu Vs Anadi Charan Sahu
Orissa High Court · AIR 1997 Ori 201 : (1996) 2 OLR 393
Guardians and Wards Act, 1890 — Section 13, 8
High Courts12 Sept 1996
Andhari Naik and Another Vs State of Orissa
Orissa High Court · (1997) CriLJ 1346
Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts11 Sept 1996Allowed
Jayakrushna Parida Vs State of Orissa
Orissa High Court · (1997) 83 CLT 257 : (1997) CriLJ 2179
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 20(1), 42, 42(1)
High Courts11 Sept 1996Allowed
Prafulla Chandra Ghadei Vs Union Republic of India
Orissa High Court · (1996) 2 OLR 400
Criminal Procedure Code, 1973 (CrPC) — Section 401, 439(1), 482
High Courts11 Sept 1996
Sitam Seshanka Vs Principal, College Pharmaceutical Sciences and Another
Orissa High Court · AIR 1997 Ori 62 : (1996) 82 CLT 596
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts11 Sept 1996Dismissed
Smt. Urmila Beura Vs Director, Higher Education and Others
Orissa High Court · (1997) 2 OLR 263
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Sept 1996Dismissed
Management of Gandhamardan Bauxite Project of BALCO Vs P.O., Industrial Tribunal and Another
Orissa High Court · (1996) 74 FLR 2360 : (1999) 3 LLJ 8
Industrial Disputes Act, 1947 — Section 10, 2Mines Act, 1952 — Section 2(1)
High Courts09 Sept 1996Allowed
Rishi Dev Batra Vs Union of India (UOI)
Orissa High Court · AIR 1997 Ori 74
Arbitration Act, 1940 — Section 29Interest Act, 1978 — Section 3
High Courts09 Sept 1996
Madhubrata Mohapatra and Others Vs Utkal University and Others
Orissa High Court · (1996) 2 OLR 525
Constitution of India, 1950 — Article 225, 227
High Courts09 Sept 1996Allowed
B.B. Enterprises Vs Octroi Collector, Cuttack Municipal Corporation and Others
Orissa High Court · (1997) 83 CLT 83 : (1996) 2 OLR 636
High Courts06 Sept 1996Allowed
Orissa Engineering College Vs State of Orissa and Others
Orissa High Court · (1996) 2 OLR 397
High Courts02 Sept 1996Dismissed
State of Orissa Vs K. Adinarayana
Orissa High Court · (1997) CriLJ 1234
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 366, 376
High Courts02 Sept 1996Partly Allowed
Gitanjali Mishra and Others Vs Gangadhar Upadhyay and Others
Orissa High Court · AIR 1997 Ori 88
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1