High Courts06 Apr 1995Dismissed
Ramesh Chandra Lenka Vs State of Orissa
Orissa High Court · (1995) CriLJ 3178
Penal Code, 1860 (IPC) — Section 395, 397, 457
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,131 of 1,623
High Courts06 Apr 1995
Dillip Kumar Hota Vs State of Orissa
Orissa High Court · (1995) 2 OLR 595
Criminal Procedure Code, 1973 (CrPC) — Section 437(5)
High Courts05 Apr 1995Dismissed
Ali Khan Vs State of Orissa and Another
Orissa High Court · (1995) 2 OLR 594
Criminal Procedure Code, 1973 (CrPC) — Section 164, 320Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 223, 307, 323, 34, 498A
High Courts05 Apr 1995Dismissed
Bhikari Behera Vs State of Orissa
Orissa High Court · (1995) CriLJ 2998
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 34
High Courts04 Apr 1995Dismissed
Jitendriya Palo Vs State of Orissa
Orissa High Court · (1996) CriLJ 2242
Penal Code, 1860 (IPC) — Section 363, 364, 368, 384, 511
High Courts04 Apr 1995Allowed
Kalinga Cement Ltd. Vs Union of India (UOI)
Orissa High Court · (1995) 52 ECC 10 : (1995) 79 ELT 5
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 2Constitution of India, 1950 — Article 226
High Courts04 Apr 1995Allowed
Meenaketan Mohanty Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 615
Constitution of India, 1950 — Article 14, 226, 227
High Courts04 Apr 1995Allowed
Brajamohan Das and Another Vs Member, Board of Revenue and Others
Orissa High Court · (1995) 2 OLR 267
Orissa Board of Revenue Act, 1951 — Section 7(1)Orissa Estates Abolition Act, 1951 — Section 38A
High Courts03 Apr 1995Partly Allowed
New India Assurance Company Ltd. Vs Babaji Das and Another
Orissa High Court · (1995) 2 ACC 185 : (1995) ACJ 1204 : (1996) 3 LLJ 1065
Workmens Compensation Act, 1923 — Section 4(1)
High Courts03 Apr 1995Partly Allowed
New India Assurance Co. Ltd. Vs Chittaranjan Sandha and Another
Orissa High Court · (1996) 1 ACC 105 : (1996) ACJ 35 : (1995) 2 LLJ 1009
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts03 Apr 1995
Rajkumar Jindal Vs Orissa Forest Corporation and Another
Orissa High Court · AIR 1996 Ori 10 : (1996) 1 CivCC 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(1), Order 41 Rule 3A(2)Limitation Act, 1963 — Section 5
High Courts01 Apr 1995Allowed
Gopal Behera Vs State of Orissa
Orissa High Court · (1995) CriLJ 3962
Criminal Procedure Code, 1973 (CrPC) — Section 240Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts31 Mar 1995Allowed
Pramod Kumar Patnaik Vs State of Orissa
Orissa High Court · (1995) CriLJ 3573
Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(2), 12, 204, 45Penal Code, 1860 (IPC) — Section 489
High Courts31 Mar 1995Dismissed
P. Rama Tilakam Devi Vs Smt. Tekam Satyabati
Orissa High Court · (1995) 1 OLR 632
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts30 Mar 1995
Sudhir Kumar Lala and Others Vs Laxmidhar Lala and Another
Orissa High Court · (1995) 1 OLR 628
Civil Procedure Code, 1908 (CPC) — Section 100, 103
High Courts30 Mar 1995
The New India Assurance Company Ltd. Vs Birabara Nayak and Another
Orissa High Court · (1996) 1 OLR 207
Workmens Compensation Act, 1923 — Section 30
High Courts30 Mar 1995Allowed
Damodar Prasad Mohanty Vs Narayan Prasad Mohanty and Others
Orissa High Court · (1995) 1 OLR 654
High Courts30 Mar 1995
Miss. Alakha Das Vs The Director, T.E. and Scert. and Another
Orissa High Court · (1995) 2 OLR 145
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 1995Allowed
Seikh Sardar Vs Executive Officer, Berhampur Municipality and Another
Orissa High Court · (1995) 1 OLR 619
Civil Procedure Code, 1908 (CPC) — Section 100, 103Orissa Municipal Act, 1950 — Section 349
High Courts28 Mar 1995Allowed
Nagarmal Agarwal Vs State of Orissa
Orissa High Court · (1995) 1 OLR 630