High Courts01 Mar 1996
Smt. Khirodini Sahoo Vs State of Orissa and Others
Orissa High Court · (1996) 82 CLT 32 : (1996) 1 OLR 387
Orissa Development Authorities Act, 1982 — Section 91
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,115 of 1,623
High Courts01 Mar 1996
Raj Exports Vs National Aluminium Co. Ltd.
Orissa High Court · (1996) 87 ELT 349
Central Excise Rules, 1944 — Rule 12(1), 13(1), 191A, 191B, 56ACustoms Act, 1962 — Section 25, 25(1), 74, 9(4)Customs Tariff Act, 1975 — Section 3
High Courts29 Feb 1996
The Management of the Divisional Forest Officer (KL), Sambalpur Kendu Leaf Division Vs State of Orissa and Others
Orissa High Court · (1996) 1 OLR 470
Industrial Disputes Act, 1947 — Section 10, 2
High Courts28 Feb 1996Dismissed
Santosh Singh Vs State of Orissa
Orissa High Court · (1996) 81 CLT 562 : (1996) CriLJ 2651
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 20(1), 7Constitution of India, 1950 — Article 21
High Courts28 Feb 1996Allowed
Md. Sharif Vs State of Orissa
Orissa High Court · (1996) CriLJ 2826
Penal Code, 1860 (IPC) — Section 312, 363, 366
High Courts28 Feb 1996Allowed
Santosh Kumar Bhanja and Another Vs Sri Dukhisyam Pattanaik
Orissa High Court · (1996) CriLJ 3129
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 326, 34, 353, 536
High Courts28 Feb 1996Dismissed
Pravakar Pati Vs Ajaya Kumar Das and Another
Orissa High Court · (1996) 1 ALT(Cri) 23 : (1996) CriLJ 2626
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 361, 366
High Courts28 Feb 1996Allowed
Umakanta Patel Vs State of Orissa
Orissa High Court · (1996) CriLJ 2686
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 37, 37(1), 37(B), 42
High Courts24 Feb 1996
Akhi alias Akhil Behera Vs State of Orissa
Orissa High Court · (1996) 82 CLT 592 : (1996) CriLJ 2352
Penal Code, 1860 (IPC) — Section 294, 307, 320, 324, 326
High Courts24 Feb 1996
Kshitish Chandra Mishra Vs Sara Sahu
Orissa High Court · (1996) 2 CivCC 145 : (1996) 82 CLT 44 : (1996) CriLJ 2235 : (1996) 2 DMC 476 : (1996) 3 RCR(Criminal) 110
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 482Penal Code, 1860 (IPC) — Section 494
High Courts24 Feb 1996
Abhiram Mukhi Vs State of Orissa
Orissa High Court · (1996) 82 CLT 576 : (1996) CriLJ 2341
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 300, 307, 320, 324, 325
High Courts23 Feb 1996Allowed
T. Bhagi Patra Vs State of Orissa
Orissa High Court · (1996) 81 CLT 435 : (1996) CriLJ 2423
Criminal Procedure Code, 1973 (CrPC) — Section 313, 344, 482Penal Code, 1860 (IPC) — Section 379
High Courts23 Feb 1996Allowed
Hrushikesh Panda Vs State of Orissa and Others
Orissa High Court · (1996) 81 CLT 443 : (1997) 89 CompCas 613 : (1996) CriLJ 3622 : (1996) 83 ELT 504
High Courts19 Feb 1996
Smt. Susmita Mohanty Vs Shri Rabindra Nath Sahu
Orissa High Court · (1996) 1 OLR 361
Criminal Procedure Code, 1973 (CrPC) — Section 125(2)
High Courts19 Feb 1996
Susmita Mohanty Vs Rabindra Nath Sahu
Orissa High Court · (1996) 2 DMC 567
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts14 Feb 1996
Banabihari Mohanty (Dr.) Vs Member, Disciplinary Proceedings Tribunal and Another
Orissa High Court · (1997) 1 LLJ 987 : (1996) 1 OLR 304
Orissa Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 6(2)
High Courts14 Feb 1996
Anil Kuma Dash Vs State of Orissa
Orissa High Court · (1996) 1 OLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Feb 1996Allowed
Debu alias Degu Bag alias Goud Vs State of Orissa
Orissa High Court · (1996) 81 CLT 891 : (1996) CriLJ 1903
Penal Code, 1860 (IPC) — Section 200, 300, 302, 304
High Courts12 Feb 1996
SETHI TRANSPORT and Others Vs CENTRAL BOARD OF DIRECT TAXES and Others
Orissa High Court · (1997) 143 CTR 454
Income Tax Act, 1961 — Section 119, 194C, 44AE
High Courts12 Feb 1996
Sethi Transport and Others Vs Central Board of Direct Taxes and Others
Orissa High Court · (1997) 226 ITR 274
Income Tax Act, 1961 — Section 194C