High Courts16 May 1995Allowed
Secretary, The People's Union for Civil Liberties Vs State of Orissa and Another
Orissa High Court · (1995) 2 DMC 508
Constitution of India, 1950 — Article 14, 19, 21, 226
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,128 of 1,623
High Courts16 May 1995Allowed
The People's Union for Civil Liberties, Orissa Branch Vs The State of Orissa and Another
Orissa High Court · (1995) 2 OLR 40
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts15 May 1995Dismissed
Sidheswar Sahu Vs Arakhita Jena and Another
Orissa High Court · AIR 1996 Ori 29 : (1995) 2 CivCC 437
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts15 May 1995Dismissed
Brajabandhu Misra Vs Luhurani Misra
Orissa High Court · AIR 1996 Ori 50
Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 1
High Courts15 May 1995Dismissed
Biddika Haddi Vs Sidika Batnalu
Orissa High Court · AIR 1996 Ori 79
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Estates Abolition Act, 1951 — Section 8(2), 8(3)
High Courts15 May 1995Allowed
Daitari Lenka Vs Asst. Controller of Examinations and Others
Orissa High Court · AIR 1997 Ori 25
Constitution of India, 1950 — Article 226
High Courts12 May 1995
Divisional Manager, New India Assurance Co. Ltd. Vs Jasoda Singh Bhadoria and Others
Orissa High Court · (1996) 1 ACC 548 : (1997) ACJ 442 : (1997) 3 LLJ 461
Criminal Procedure Code, 1973 (CrPC) — Section 294Workmens Compensation Act, 1923 — Section 4
High Courts12 May 1995Allowed
Executive Officer, Notified Area Council and Another Vs Prabin Kumar Mohania alias Mohanlal and Another
Orissa High Court · (1995) 2 OLR 66
Civil Procedure Code Amendment Act, 1976 — Section 80Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 7
High Courts12 May 1995Allowed
Orissa Mining Corporation Limited Vs Klockner and Company and Others
Orissa High Court · AIR 1996 Ori 16 : (1995) 2 OLR 16
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts12 May 1995Partly Allowed
Smt. Shantilata Das and Others Vs State of Orissa and Others
Orissa High Court · (1996) ACJ 649
Motor Vehicles Act, 1939 — Section 110B, 85, 92B
High Courts12 May 1995Dismissed
Puri Municipality Vs Sradhamani Devi
Orissa High Court · AIR 1996 Ori 91 : (1995) 2 CivCC 475
Easements Act, 1882 — Section 15Orissa Municipal Act, 1950 — Section 349(1)
High Courts10 May 1995Allowed
Shyam Kumar Meher Vs Collector, Bargarh and Others
Orissa High Court · AIR 1996 Ori 28 : (1995) 2 OLR 34
Orissa Grama Panchayat Act, 1964 — Section 24(3)
High Courts09 May 1995Allowed
Saras Kumar Mohanty seeking release of Kunumunia alias Sisir Mohanty Vs State of Orissa and Others
Orissa High Court · (1996) CriLJ 1017 : (1995) 2 OLR 162
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3
High Courts08 May 1995Partly Allowed
Kumudini Das and Others Vs Rajat Kumar Baliar Singh and Another
Orissa High Court · (1996) ACJ 1182 : AIR 1996 Ori 32
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts08 May 1995Allowed
Chandra Naik Vs State of Orissa and Others
Orissa High Court · (1995) 2 OLR 46
High Courts05 May 1995
Ipitata Sponge Iron Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (1995) 2 OLR 237 : (2001) 122 STC 259
High Courts05 May 1995
Rajaram Pattnaik Vs Indian Metal and Ferro Alloys Limited
Orissa High Court · (1996) CriLJ 732
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 408
High Courts04 May 1995Allowed
Akhaya Behera Vs State of Orissa
Orissa High Court · (1996) CriLJ 334
Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 428Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 392, 395, 441, 442, 443
High Courts03 May 1995
Bharat Chandra Sahoo Vs State of Orissa and Another
Orissa High Court · (1996) 81 CLT 820 : (1996) 2 DMC 202
Criminal Procedure Code, 1973 (CrPC) — Section 198(1), 482Penal Code, 1860 (IPC) — Section 494, 498A
High Courts03 May 1995Allowed
Birla Tyres (Kesoram Industries) Ltd. Vs State of Orissa and Others
Orissa High Court · (1998) 3 LLJ 623
Industrial Disputes Act, 1947 — Section 36(2)