High Courts26 Jun 1996
Bhaskar Chandra Swain Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 35
Rice Milling Industry (Regulation) Act, 1958 — Section 7
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,110 of 1,623
High Courts25 Jun 1996Allowed
A. Rajeswar Patra Vs The State
Orissa High Court · (1996) 82 CLT 404 : (1997) CriLJ 531
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(1), 42(2), 8
High Courts25 Jun 1996
Bachatar Singh Vs State of Orissa
Orissa High Court · (1996) 82 CLT 447 : (1997) CriLJ 702 : (1996) 2 OLR 74
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 133, 137
High Courts24 Jun 1996Allowed
Gokulananda Mohanty Vs Ranibala Mohanty and Others
Orissa High Court · (1996) 2 OLR 256
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 5
High Courts20 Jun 1996
Sri Naresh Chandra Das Vs The O.S.I.C. Ltd. and Others
Orissa High Court · (1996) 2 OLR 358
Constitution of India, 1950 — Article 226
High Courts19 Jun 1996
Kanhei Rana and Others Vs Gangadhar Swain and Others
Orissa High Court · (1996) 2 OLR 494
Motor Vehicles Act, 1988 — Section 92A
High Courts19 Jun 1996
Tribal Development Co-operative Corporation of Orissa Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2003) 133 STC 620
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 23(4)
High Courts19 Jun 1996
Basanti Jena Vs Pratap Chandra Jena and Another
Orissa High Court · (1996) 2 DMC 253 : (1996) 2 OLR 71 : (1996) 2 OLR 70
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Hindu Marriage Act, 1955 — Section 20, 24
High Courts18 Jun 1996
Laxmidhar Nayak and Others (In Jail Custody) Vs State of Orissa
Orissa High Court · (1996) 82 CLT 142 : (1996) 2 DMC 249 : (1996) 2 OLR 55
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts18 Jun 1996Allowed
Surendranath Mohanty and Another Vs State of Orissa
Orissa High Court · (1997) 1 ALT(Cri) 3 : (1996) 82 CLT 743 : (1996) 2 OLR 57 : (1996) 2 OLR 56
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50(1)
High Courts17 Jun 1996
Sudhakar Naik and Others Vs State and Others
Orissa High Court · (1996) 2 OLR 123
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482
High Courts17 May 1996
Gandu Mallia Vs Kanhu alias Mahendra Mallia and Another
Orissa High Court · (1996) 82 CLT 471 : (1996) 2 OLR 26
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts17 May 1996Allowed
Bishnu Barik Vs Sashibhusan Tripathy
Orissa High Court · (1996) 2 OLR 630
Orissa Estates Abolition Act, 1951 — Section 3
High Courts16 May 1996Allowed
Kalinga Institute of Industrial Technology Vs State of Orissa and Another
Orissa High Court · (1996) 2 OLR 66
Constitution of India, 1950 — Article 226
High Courts16 May 1996
Shri Ras Bihari Mohapatra Vs Union of India (UOI) and Others
Orissa High Court · (1996) 2 OLR 134
Constitution of India, 1950 — Article 21, 323
High Courts15 May 1996
Sanatan Mohanta Vs State of Orissa and Others
Orissa High Court · (1996) 2 OLR 171
High Courts15 May 1996Allowed
Chandra Kala Padi, Ganesh Chandra alias Kumar Padi, Srinivas Padhi, Krushna Padhi and after him Dukhi Padhi and Others Vs State of Orissa and Others
Orissa High Court · (1997) 1 OLR 52
Orissa Government Land Settlement Act, 1962 — Section 7A(3)
High Courts15 May 1996
Nityananda Behera Vs State of Orissa and Another
Orissa High Court · AIR 1997 Ori 1 : (2010) 1 OLR 638 : (1997) 2 OLR 207
Consumer Protection Act, 1986 — Section 10Notaries Act, 1952 — Section 10, 3, 5, 8Notaries Rules, 1956 — Rule 10
High Courts15 May 1996Allowed
Rabindranath Mahapatra Vs State of Orissa
Orissa High Court · AIR 1996 Ori 220
Constitution of India, 1950 — Article 14, 226
High Courts15 May 1996Dismissed
Biswaranjan Dash Vs State of Orissa and Others
Orissa High Court · AIR 1997 Ori 4 : (1996) 2 OLR 534
Constitution of India, 1950 — Article 14, 226