CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Orissa High Court/1996

COURT ARCHIVE

Orissa High Court judgments, 1996

354 judgments · page 9 of 18

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1935
High Courts25 Jul 1996Allowed

Orissa Municipal Employees Federation Vs State of Orissa and Others

Orissa High Court · (1996) 82 CLT 380 : (1997) 3 LLJ 1084 : (1996) 2 OLR 384

Industrial Disputes Act, 1947 — Section 12(5)
Read judgment
High Courts25 Jul 1996

Tapasya Behera and Another Vs Padma Charan Behera

Orissa High Court · (1996) 2 OLR 337

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397(3), 482
Read judgment
High Courts25 Jul 1996Allowed

Prakash Chandra Kuanr Vs Secretary, Board of Secondary Education and Others

Orissa High Court · (1996) 82 CLT 783 : (1996) 2 OLR 268

Constitution of India, 1950 — Article 226, 227
Read judgment
High Courts24 Jul 1996

Prasanjeet Basu Mallick Vs State of Orissa

Orissa High Court · (1997) CriLJ 902

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 459Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 32A, 37, 42, 50
Read judgment
High Courts24 Jul 1996

Prafulla Chandra Ghadei Vs Union of Republic of India

Orissa High Court · (1997) CriLJ 201

Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1), 13, 14, 14(3)Penal Code, 1860 (IPC) — Section 120B, 143, 147, 177, 302
Read judgment
High Courts22 Jul 1996Allowed

Nityananda Satpathy and Others Vs Member, Board of Revenue and Others

Orissa High Court · (1996) 2 OLR 262

Orissa Estates Abolition Act, 1951 — Section 38B
Read judgment
High Courts22 Jul 1996Allowed

Bholanath Majhi Vs Government of Orissa and Another

Orissa High Court · (1999) 3 LLJ 1378 : (1996) 2 OLR 316

Industrial Disputes Act, 1947 — Section 10(1), 12(5)
Read judgment
High Courts19 Jul 1996Allowed

Tripty Drinks Private Ltd. Vs Sales Tax Officer and Others

Orissa High Court · (1996) 2 OLR 311 : (2003) 133 STC 184

Orissa Sales Tax Act, 1947 — Section 23(4)Orissa Sales Tax Rules, 1947 — Rule 80
Read judgment
High Courts18 Jul 1996

Manas Kumar Chand and Others Vs Secretary, Education and Youth Services Department

Orissa High Court · (1996) 82 CLT 309 : (1996) 2 OLR 173

Orissa Education Act, 1969 — Section 7E
Read judgment
High Courts15 Jul 1996Allowed

Sri Narayan Dash Vs State of Orissa and Others

Orissa High Court · (1996) 2 OLR 273

Read judgment
High Courts12 Jul 1996

Padmalochan alias Padmalava Swain Vs State of Orissa

Orissa High Court · (1996) 2 OLR 293

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
Read judgment
High Courts09 Jul 1996

Iswar Sahu and Others Vs State of Orissa

Orissa High Court · (1996) 2 OLR 295

Criminal Procedure Code, 1973 (CrPC) — Section 350
Read judgment
High Courts08 Jul 1996Allowed

State of Orissa Vs Michel Joseph and Others

Orissa High Court · (1996) 2 OLR 195

Criminal Procedure Code, 1973 (CrPC) — Section 321
Read judgment
High Courts05 Jul 1996Allowed

Gura alias Guri Dalei Vs The State

Orissa High Court · (1997) CriLJ 905

Penal Code, 1860 (IPC) — Section 120B, 148, 149, 24, 302
Read judgment
High Courts05 Jul 1996Allowed

Hotel Nilachal Ashok Vs Executive Engineer, Orissa State Electricity Board and Others

Orissa High Court · AIR 1997 Ori 14 : (1997) 1 CivCC 20 : (1996) 82 CLT 273

Electricity Act, 1910 — Section 26Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 22
Read judgment
High Courts04 Jul 1996

Pahali Behera Vs State of Orissa

Orissa High Court · (1996) 2 OLR 249

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 389(3)
Read judgment
High Courts01 Jul 1996

Aska Co-operative Sugar Industries Employees' Union Vs State of Orissa and Others

Orissa High Court · (1997) 1 LLJ 792 : (1996) 2 OLR 655

Read judgment
High Courts01 Jul 1996Dismissed

Amar Prasad Satpathy Vs Sitakanta Mohapatra and Others

Orissa High Court · AIR 1997 Ori 9 : (1997) 84 CLT 114

Representation of the People Act, 1951 — Section 83, 86
Read judgment
High Courts30 Jun 1996Allowed

Smt. Dura Devi and Niranjan Mallick Vs State of Orissa

Orissa High Court · (1998) CriLJ 293

Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34Probation of Offenders Act, 1958 — Section 4(1)(3)
Read judgment
High Courts28 Jun 1996Dismissed

Naba Kumar Mishra Vs Sachidananda Dalal and Others

Orissa High Court · AIR 1997 Ori 60

Representation of the People Act, 1951 — Section 81, 87
Read judgment
Previous1…7891011…18Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions