High Courts12 Aug 1996Dismissed
Chloride India Ltd. Vs District of Judge, Puri and Others
Orissa High Court · AIR 1997 Ori 135 : (1997) 84 CLT 46
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Orissa High Court judgments, 1996
354 judgments · page 8 of 18
High Courts09 Aug 1996
Bapujinagar Khudra Byabasai Association Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 189 : (1996) 2 OLR 643
Constitution of India, 1950 — Article 19(1), 21
High Courts09 Aug 1996Allowed
Durga Prasad Agarwalla and Another Vs Binayendranath Banerjee and Others
Orissa High Court · (1996) 08 OHC CK 0021
Civil Procedure Code, 1908 (CPC) — Section 105, 115Evidence Act, 1872 — Section 73
High Courts09 Aug 1996
Kulamani Das Vs State of Orissa and Others
Orissa High Court · (1996) 2 OLR 545
Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 1996Allowed
Bidutlata Rout and Another Vs Pramod Kumar Rout
Orissa High Court · (1996) 82 CLT 636 : (1996) 2 DMC 608
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Aug 1996
Bhawani Shankar Satpathy and Others Vs State of Orissa
Orissa High Court · (1996) 2 OLR 546
Constitution of India, 1950 — Article 48A, 51A
High Courts05 Aug 1996Dismissed
Rati Khora and Another Vs The State
Orissa High Court · (1997) CriLJ 704
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34, 341
High Courts01 Aug 1996Dismissed
Jagannath Bardhan (dead) after him Sakhi Bewa and Others Vs Kailash Bardhan and Others
Orissa High Court · (1996) 2 OLR 283
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17
High Courts01 Aug 1996
Charan Rout and Others Vs Prafulla Kumar Mangaraj
Orissa High Court · (1997) CriLJ 1010 : (1996) 2 OLR 428 : (1996) 2 OLR 427
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts31 Jul 1996Dismissed
Bhagaban Behera Vs Dhiraj Kumar Sivjee and Others
Orissa High Court · (1996) 2 OLR 451
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 100, 11Evidence Act, 1872 — Section 17, 33
High Courts31 Jul 1996
Lambodar Panigrahi Vs Civil Judge (Sr. Division)-cum-Judge-in-charge, Accounts and Others
Orissa High Court · (1996) 2 OLR 319
Constitution of India, 1950 — Article 21, 226, 227, 38, 39
High Courts30 Jul 1996Allowed
Mayadhar Bariha Vs Subdivisional Magistrate and Others
Orissa High Court · (1997) 83 CLT 310 : (1996) 2 OLR 531
Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Offices of Village Police (Abolition) Act, 1964 — Section 8(4)
High Courts30 Jul 1996Allowed
Harekrushna Samal and Others Vs Kashi Mallik and Others
Orissa High Court · AIR 1997 Ori 43 : (1996) 82 CLT 645 : (1996) 2 OLR 341
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51Orissa Land Reforms Act, 1960 — Section 23
High Courts29 Jul 1996
Deepak Kumar Panda Vs National Aluminium Company Limited and Others
Orissa High Court · (1996) 2 OLR 619
Industrial Disputes Act, 1947 — Section 2
High Courts29 Jul 1996
Mahendra Pratap Singh Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 37 : (1996) 82 CLT 917
Constitution of India, 1950 — Article 226
High Courts29 Jul 1996Dismissed
Satrughan Nayak and Others Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 93 : (1996) 82 CLT 907
Constitution of India, 1950 — Article 14, 226
High Courts29 Jul 1996Allowed
Himansu Parida Vs District Judge and Another
Orissa High Court · (1996) 82 CLT 585 : (1996) 2 OLR 372
Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 — Rule 6(5)
High Courts29 Jul 1996
Bhagaban Mallik Vs Nagendra Biswal and Others
Orissa High Court · (1996) 2 ACC 713
Motor Vehicles Act, 1988 — Section 162, 166, 168
High Courts29 Jul 1996Allowed
Bhagaban Mallik Vs Nagendra Biswal and Another
Orissa High Court · (1997) ACJ 1024 : (1996) 2 OLR 298
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 168Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 16, 17, 19, 20, 5
High Courts25 Jul 1996
Md. Naimatullah Habibi and Others Vs Sogra Bibi and Another
Orissa High Court · (1997) CriLJ 706 : (1996) 2 OLR 307
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376