High Courts29 Jan 1996Allowed
Nirmal Chandra Sahoo Vs State of Orissa
Orissa High Court · (1996) 82 CLT 41 : (1996) CriLJ 1902 : (1996) 1 OLR 322
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,117 of 1,623
High Courts29 Jan 1996Dismissed
Chinmaya Chemicals (P) Ltd. Vs Orissa State Financial Corporation and Others
Orissa High Court · (1996) 1 OLR 249
State Financial Corporations Act, 1951 — Section 29(4)
High Courts29 Jan 1996
Ajit Kumar Ray, Sanghamitra Nayak and State of Orissa and Others Vs Director, Higher Education Orissa and Others
Orissa High Court · (1996) 1 OLR 209
High Courts29 Jan 1996
Life Insurance Corporation of India Vs Narmada Agarwalla and Others
Orissa High Court · (1996) 1 ACC 587 : (1996) 81 CLT 688
High Courts29 Jan 1996
Rungta Sons Private Ltd. Vs State of Orissa and Another
Orissa High Court · (1996) 82 CLT 485 : (1996) 1 OLR 376
Orissa Municipal Act, 1950 — Section 131(1)
High Courts29 Jan 1996
Sanjaya Kumar Gadodia Vs State of Orissa and Others
Orissa High Court · (1996) 81 CLT 498 : (1996) 1 OLR 366
Orissa (Mahua Flower) Rules, 1974 — Rule 11, 6 , 7, 8
High Courts22 Jan 1996Dismissed
Narayan Badi and Others Vs State of Orissa
Orissa High Court · (1996) 82 CLT 181 : (1996) CriLJ 1901
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323Probation of Offenders Act, 1958 — Section 3
High Courts22 Jan 1996Allowed
Bhaktaram Purohit Vs Chief Engineer, Electricity and Member T.D.C., Orissa State Electricity Board and Another
Orissa High Court · (1996) 81 CLT 788 : (1996) 1 OLR 369
Constitution of India, 1950 — Article 309
High Courts22 Jan 1996Allowed
Ananda Chandra Prusty Vs Orissa Mining Corporation Ltd. and Another
Orissa High Court · (1996) 1 OLR 353
Constitution of India, 1950 — Article 226
High Courts22 Jan 1996Allowed
Chakradhar Das and Another Vs Orissa Bridge and Construction Corporation Limited and Another
Orissa High Court · (1996) 1 OLR 263
Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 16(1), 2, 5
High Courts22 Jan 1996
Prabhat Kumar Nota Vs Superintendent of Police, Bhubaneswar and Others
Orissa High Court · AIR 1996 Ori 143 : (1996) 1 OLR 332
Constitution of India, 1950 — Article 226
High Courts22 Jan 1996
Smt. Laltoomani Mohanty Vs First Additional District Judge, Cuttack and Others
Orissa High Court · AIR 1996 Ori 141 : (1996) 1 OLR 342
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts19 Jan 1996Dismissed
The Divisional Manager, Oriental Insurance Co. Ltd., Cuttack Divisional Office Vs Jasoda Mohanta and Others
Orissa High Court · (1997) 1 ACC 175 : (1997) ACJ 284 : AIR 1996 Ori 120 : (1996) 81 CLT 580 : (1996) 1 OLR 217
Motor Vehicles Act, 1988 — Section 147, 147(1), 168
High Courts19 Jan 1996Dismissed
Divisional Manager, National Insurance Co. Ltd. Vs Kalilata Mallik and Others
Orissa High Court · (1997) ACJ 1024(1)
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jan 1996Partly Allowed
The Branch Manager, National Insurance Co. Ltd. Vs Kahas Beherani and Others
Orissa High Court · (1998) ACJ 59 : AIR 1997 Ori 19
Motor Vehicles Act, 1939 — Section 95(2)
High Courts17 Jan 1996
Ajay Kumar Patra and Others Vs Tulasi Bewa and Others
Orissa High Court · AIR 1996 Ori 117 : (1996) 1 OLR 337
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts17 Jan 1996Partly Allowed
Dr. Nirupama Rath Vs State of Orissa
Orissa High Court · (1996) 81 CLT 386 : (1996) 73 FLR 1400 : (1996) 2 LLJ 1101 : (1996) 1 OLR 282
Orissa Shops and Commercial Establishments Act, 1956 — Section 2(19), 2(4), 2(8), 4
High Courts17 Jan 1996
Banamali Jena (after him), Subasini Mohapatra (after her) and Haris Chandra Mohapatra and Others Vs State of Orissa and Others
Orissa High Court · (1996) 82 CLT 402 : (1996) 1 OLR 272
High Courts16 Jan 1996Allowed
Geetanjali Patnaik Vs State of Orissa and Others
Orissa High Court · AIR 1996 Ori 157 : (1996) 81 CLT 540
Constitution of India, 1950 — Article 14
High Courts16 Jan 1996
Lajkura Open Cast Project Vs Regional Transport Officer
Orissa High Court · (1996) 2 ACC 566
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 2