High Courts15 Jan 1996
Biswajaya Dagara Vs Suman Nath and Others
Orissa High Court · (1996) 01 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,118 of 1,623
High Courts15 Jan 1996
Bhima Muduli and Others Vs State of Orissa and Another
Orissa High Court · (1996) 82 CLT 481 : (1996) CriLJ 1899
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173(5), 231, 231(1)
High Courts13 Jan 1996
Kamalakanta Rana and Others Vs Radibandhu Rana (dead)
Orissa High Court · (1996) CriLJ 1904
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 256(1), 256(2), 377Penal Code, 1860 (IPC) — Section 34, 379
High Courts11 Jan 1996
Shishir Satpathy Vs Vice-Chancellor, Utkal University and Others
Orissa High Court · (1996) 81 CLT 638
Constitution of India, 1950 — Article 226
High Courts10 Jan 1996
Sri Rama Ballav Rath Vs State of Orissa and Others
Orissa High Court · (1996) 81 CLT 841 : (1996) 1 OLR 225
High Courts10 Jan 1996Dismissed
Jayakrishna Bag and Others Vs State of Orissa
Orissa High Court · (1996) 81 CLT 455 : (1996) 1 OLR 161
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts10 Jan 1996
Md. Nasrul Haque Vs Refique Khan and Others
Orissa High Court · (1996) 81 CLT 501 : (1996) 1 OLR 329
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(4)
High Courts08 Jan 1996
Satchidananda Jena Vs State of Orissa
Orissa High Court · (1996) 81 CLT 473 : (1996) CriLJ 1863 : (1996) 1 OLR 314
Criminal Procedure Code, 1973 (CrPC) — Section 350
High Courts05 Jan 1996
Pagala Padhi Vs State of Orissa
Orissa High Court · (1996) 1 OLR 193
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts22 Dec 1995
Dhadi Parida (and after him) Sundari Parida and Others Vs Commissioner of Consolidation and Others
Orissa High Court · (1996) 81 CLT 477 : (1996) 1 OLR 345
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 8B
High Courts22 Dec 1995Allowed
Md. Sher Bahadur Khan and Another Vs State of Orissa
Orissa High Court · (1996) CriLJ 1905
Explosives Act, 1884 — Section 5(3)Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
High Courts22 Dec 1995
Priti Ranjan Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (1996) 81 CLT 505 : (1996) 1 OLR 145
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(3)
High Courts22 Dec 1995
Laxmidhar Pati and Others Vs State of Orissa and Others
Orissa High Court · (1996) 81 CLT 487 : (1996) 1 OLR 152
Constitution of India, 1950 — Article 41Orissa Education Code — Rule 315
High Courts22 Dec 1995Dismissed
Sanatan Behera Vs Paramananda Behera and Others
Orissa High Court · (1996) 1 OLR 404
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Dec 1995
Narayan Sahu and Others Vs The Commissioner of Endowments and Others
Orissa High Court · (1996) 81 CLT 694 : (1996) 1 OLR 279
Orissa Hindu Religious Endowments Act, 1951 — Section 27
High Courts18 Dec 1995Dismissed
Kalindi Charan Behera Vs State of Orissa and Another
Orissa High Court · AIR 1996 Ori 155
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25Orissa Education Act, 1969 — Section 27
High Courts15 Dec 1995
Srikanta Kumar Panda Vs Saratulla Khan
Orissa High Court · (1996) CriLJ 2104
Criminal Procedure Code, 1973 (CrPC) — Section 193, 202, 302, 482Orissa Forest Act, 1972 — Section 27Penal Code, 1860 (IPC) — Section 278, 323, 330, 337, 342
High Courts13 Dec 1995Allowed
Srimati Kunni Devi Agarwal Vs Mohammed Parvej
Orissa High Court · (1996) 1 OLR 170
Limitation Act, 1963 — Article 97
High Courts12 Dec 1995
Pratap alias Pratap Kishore Bisi Vs State of Orissa
Orissa High Court · (1996) 81 CLT 522 : (1996) 1 OLR 302
Criminal Procedure Code, 1973 (CrPC) — Section 394
High Courts06 Dec 1995Dismissed
Bati Kunjami Vs State of Orissa
Orissa High Court · (1996) CriLJ 1431
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302