High Courts03 May 1995
Sarat Chandra Sahoo Vs State of Orissa and Another
Orissa High Court · (1995) 2 OLR 582
Criminal Procedure Code, 1973 (CrPC) — Section 198, 2, 482Penal Code, 1860 (IPC) — Section 494, 498A
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,129 of 1,623
High Courts02 May 1995
Hrushikesh Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (1995) 2 OLR 30
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 319, 319(4)(1), 398
High Courts02 May 1995Dismissed
Amulya Kumar Behera Vs Nabaghana Behera alias Nabina and Others
Orissa High Court · (1995) CriLJ 3559 : (1995) 2 OLR 97
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 506
High Courts02 May 1995Allowed
Divisional Manager, United India Insurance Co. Ltd. Vs Purna Chandra Palei and Another
Orissa High Court · (1996) ACJ 640 : (1996) 3 LLJ 1071
Workmens Compensation Act, 1923 — Section 30, 4
High Courts01 May 1995Dismissed
Divisional Manager, National Insurance Co. Ltd. Vs Jayashree Rath and Others
Orissa High Court · (1996) ACJ 472
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304A
High Courts28 Apr 1995Dismissed
Fakir Charan Sahu and Others Vs State of Orissa
Orissa High Court · (1995) 2 OLR 110
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 160
High Courts27 Apr 1995
Bighnaraj Panda Vs Central Institute of Plastic Engineering and Technology and Others
Orissa High Court · (1995) 2 OLR 512
Constitution of India, 1950 — Article 226, 227
High Courts27 Apr 1995
Kuna Maharana Vs State of Orissa
Orissa High Court · (1996) CriLJ 170 : (1995) 2 OLR 79
Criminal Procedure Code, 1973 (CrPC) — Section 29, 30
High Courts26 Apr 1995Dismissed
Iswar Chandra Naik Vs Smt. Allahadini Sahu (Naik) and Another
Orissa High Court · (1995) CriLJ 3865 : (1995) 2 OLR 50
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482
High Courts26 Apr 1995Dismissed
Iswar Chandra Naik Vs Allahadini Sahu (Naik) and Another
Orissa High Court · (1995) 2 DMC 467
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482
High Courts26 Apr 1995
Basudev Purohit Vs Republic of India and Another
Orissa High Court · (1995) CriLJ 3867
Criminal Procedure Code, 1973 (CrPC) — Section 242(3), 243, 243(2), 243(3), 251A(7)Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963 — Rule 3
High Courts26 Apr 1995Allowed
Chaini Das and Others Vs Kanhai Charan Swain and Others
Orissa High Court · (1995) 2 OLR 486
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts26 Apr 1995
Saudamini Tripathy Vs Pramila Dibya and Others
Orissa High Court · (1995) 2 OLR 6
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Apr 1995
Ch. Najeswari Patra and Another Vs Pradip Kumar Sarkar
Orissa High Court · (1995) 2 OLR 85 : (1995) 2 OLR 82
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 313(1)
High Courts24 Apr 1995
Saumya Ranjan Patnaik Vs State of Orissa
Orissa High Court · (1995) CriLJ 4239
Civil Procedure Code, 1908 (CPC) — Section 15(1)Criminal Procedure Code, 1973 (CrPC) — Section 195, 313Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 15(3), 18
High Courts21 Apr 1995Allowed
Shyamlal Pradhan Vs State of Orissa
Orissa High Court · (1996) CriLJ 1019
Arms Act, 1959 — Section 25A, 27Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 392, 451, 458
High Courts21 Apr 1995Allowed
Fagu Das and Others Vs State of Orissa
Orissa High Court · (1996) CriLJ 2245 : (1995) 2 OLR 207 : (1995) 2 OLR 206
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 295, 395
High Courts21 Apr 1995Allowed
Adikanda Nayak Vs State of Orissa
Orissa High Court · (1995) CriLJ 3953 : (1995) 2 OLR 36
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 31D, 36, 50
High Courts21 Apr 1995Allowed
Ranka Sahu Vs State of Orissa
Orissa High Court · (1995) 2 OLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts21 Apr 1995Allowed
Bachulal Sah Vs Gita Timber Co.
Orissa High Court · AIR 1996 Ori 3
Transfer of Property Act, 1882 — Section 106