High Courts02 Nov 1995
Mst. Surya Rana Vs State of Orissa and Others
Orissa High Court · (1996) 1 OLR 180
Orissa Land Reforms (General) Rules, 1965 — Rule 38A(2)
COURT ARCHIVE
Orissa High Court judgments
32,442 judgments · page 1,120 of 1,623
High Courts01 Nov 1995
Bijayaketan Das Vs Utkal University and Others
Orissa High Court · AIR 1996 Ori 153 : (1996) 81 CLT 324
Constitution of India, 1950 — Article 226
High Courts01 Nov 1995Allowed
J.P. Stores Vs Food Corporation of India
Orissa High Court · (1996) 81 CLT 227
Arbitration Act, 1940 — Section 37Limitation Act, 1963 — Section 5
High Courts31 Oct 1995Allowed
Durga Madhab Behera Vs State of Orissa
Orissa High Court · (1996) 1 ALT(Cri) 11 : (1996) 81 CLT 170 : (1996) CriLJ 1261 : (1996) 1 OLR 43
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts30 Oct 1995
Maleswari Devi Vs State of Orissa and Others
Orissa High Court · (1996) 1 OLR 202
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8, 8(3)
High Courts25 Oct 1995Dismissed
Krushna Chandra Mudull Vs Brundaban Chandra Deb and Another
Orissa High Court · (1996) 1 OLR 38
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts25 Oct 1995Partly Allowed
Union of India (UOI) and Another Vs Rasik Munda and Others
Orissa High Court · (1997) 3 LLJ 655
Workmens Compensation Act, 1923 — Section 12, 12(1), 18, 18A, 2
High Courts25 Oct 1995
Union of India (UOI) and Another Vs Saraswati Mahunta and Others
Orissa High Court · (1997) ACJ 987
Employees Compensation Act, 1923 — Section 12, 18A, 2, 22, 3
High Courts20 Oct 1995Allowed
Kartikeswar Nayak Vs State of Orissa
Orissa High Court · (1996) 81 CLT 185 : (1996) CriLJ 2253 : (1996) 1 OLR 62
Penal Code, 1860 (IPC) — Section 409
High Courts20 Oct 1995
Bishnu Priya Bhoi and Others and Secretary, District Bar Association Vs State of Orissa and Others
Orissa High Court · (1996) CriLJ 1923 : (1996) 1 OLR 21
Constitution of India, 1950 — Article 226, 227
High Courts20 Oct 1995
Shri Umashankar Rath Vs Director General-cum-lnspector General of Police, Vigilance and Others
Orissa High Court · (1995) 2 OLR 587
Criminal Procedure Code, 1973 (CrPC) — Section 102
High Courts19 Oct 1995
Asit Kumar Nayak Vs State of Orissa and Another
Orissa High Court · AIR 1996 Ori 128 : (1996) 81 CLT 209 : (1996) 1 OLR 52
Constitution (Scheduled Castes) Order, 1950 — Section 2Constitution of India, 1950 — Article 14Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 9
High Courts18 Oct 1995
Hari Sahu alias Harihar Sahu Vs Smt. Janha Sahu and Others
Orissa High Court · AIR 1996 Ori 98 : (1996) 81 CLT 23
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts18 Oct 1995
Panchei Bewa (deceased) and after her Kunamani Sahoo and Others Vs Iswar Chandra Sahoo and Others
Orissa High Court · (1996) 1 OLR 17
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51
High Courts18 Oct 1995
Ananda Kumar Jain Vs State of Orissa
Orissa High Court · (1996) CriLJ 1154
Criminal Procedure Code, 1973 (CrPC) — Section 488Essential Commodities Act, 1955 — Section 7, 8, 9
High Courts17 Oct 1995
Mahendra Rana Vs State of Orissa
Orissa High Court · (1996) 1 OLR 7
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Oct 1995Dismissed
Divisional Forest Officer and Others Vs Noniar Bibi and Others
Orissa High Court · (1997) ACJ 271 : (1996) 81 CLT 283 : (1996) 1 OLR 183
Workmens Compensation Act, 1923 — Section 2(1)
High Courts16 Oct 1995Allowed
Hari Sahu alias Harihar Sahu and after him Sobha Sahu alias Sobhi Dei Vs Smt. Janha Sahu and Others
Orissa High Court · (1996) 1 OLR 80
High Courts16 Oct 1995
Debendranath Mohanty Vs Annapurna Mohanty
Orissa High Court · AIR 1996 Ori 88 : (1996) 1 CivCC 228 : (1995) 2 OLR 549
Specific Relief Act, 1963 — Section 20