High Courts15 May 1996
Dilip Kumar Prusti Vs Collector and District Magistrate, Sambalpur and Others
Orissa High Court · AIR 1997 Ori 30 : (1996) 82 CLT 218 : (1996) 2 OLR 13
Petroleum Rules, 1976 — Rule 144
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,111 of 1,623
High Courts15 May 1996Allowed
Oriental Insurance Co. Ltd. Vs Gajendra Prusty and Another
Orissa High Court · (1997) ACJ 692 : (1996) 3 LLJ 324 : (1996) 2 OLR 79
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts15 May 1996
Oriental Insurance Co. Ltd. Vs Gajindra Prusty and Another
Orissa High Court · (1996) 2 ACC 430
Civil Procedure Code, 1908 (CPC) — Section 100, 96Employees Compensation Act, 1923 — Section 12, 2, 30, 4, 4A
High Courts14 May 1996Dismissed
Chandrasekhar Raula Vs Gangadhar Raula and Others
Orissa High Court · AIR 1997 Ori 28
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6AConstitution of India, 1950 — Article 226
High Courts14 May 1996
Smt. Shantilata Dei Vs Additional District Magistrate and Others
Orissa High Court · (1996) 2 OLR 182
Orissa Government Land Settlement Act, 1962 — Section 7A(3)
High Courts14 May 1996Partly Allowed
Management, State Bank of India Vs Bipin Bihari Patnaik and Another
Orissa High Court · (1999) 3 LLJ 718 : (1996) 2 OLR 326
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10(1), 10(2A)
High Courts13 May 1996Allowed
Samarendra Nath Mukherji and Others Vs State of Orissa and Others
Orissa High Court · (1996) 2 OLR 5
Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 21, 22, 25, 27
High Courts10 May 1996Allowed
Samir Kumar Ray Vs State of Orissa and Others
Orissa High Court · (1996) 82 CLT 411 : (1996) 1 OLR 622
Constitution of India, 1950 — Article 14, 16(1), 226, 227
High Courts10 May 1996
Arjuna Charan Mallik Vs State of Orissa
Orissa High Court · (1996) 2 OLR 187
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 May 1996Dismissed
The Divisional Manager, National Insurance Co. Ltd. Vs Ranjan Kumar Pati and Others
Orissa High Court · (1997) ACJ 1417 : (1997) 75 FLR 310 : (1996) 2 LLJ 880 : (1996) 1 OLR 629
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Workmens Compensation Act, 1923 — Section 30(1)
High Courts10 May 1996
N. Nageswar Rao Vs Union of India (UOI)
Orissa High Court · (1997) CriLJ 6 : (1996) 2 OLR 211
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
High Courts10 May 1996
Bidyadhar Sahoo Vs Sanjay Kumar Dalei and Others
Orissa High Court · (1996) 82 CLT 702 : (1996) 2 OLR 198
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts08 May 1996
Assistant Depot Superintendent, Food Corporation of India and Another Vs Sadhu Charan Behera
Orissa High Court · (1997) ACJ 1197
Employees Compensation Act, 1923 — Section 4
High Courts06 May 1996
Uttam Sahoo Vs Chairman, Orissa State Electricity Board of Another
Orissa High Court · (1996) 2 OLR 99
High Courts03 May 1996
Ashok Kumar Mohapatra Vs State of Orissa and Others
Orissa High Court · (1997) CriLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 438Orissa Hindu Religious Endowments Act, 1951 — Section 41Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 May 1996Allowed
Gouri Sankar Dhar Vs Government of Orissa and Others
Orissa High Court · (1999) 3 LLJ 1212
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts03 May 1996Allowed
Tanuja Kumar Rout and Others Vs District Panchayat Officer and Others
Orissa High Court · (1996) 1 OLR 575
Constitution of India, 1950 — Article 226, 227
High Courts02 May 1996
Balbir Singh Vs State of Orissa
Orissa High Court · (1996) CriLJ 3068
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 37, 42, 42(1)
High Courts02 May 1996
Chairman-cum-Managing Director, New India Assurance Company Ltd. and Another Vs Rabi Narayan Chhotrai
Orissa High Court · AIR 1997 Ori 40
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5
High Courts01 May 1996
Hrusikesh Jena and Another Vs State of Orissa
Orissa High Court · (1996) 1 OLR 570
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438