High Courts28 Mar 1995Dismissed
Krishna Chandra Naik Vs Nilakantha Mohanty and Others
Orissa High Court · (1995) 03 OHC CK 0009
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,132 of 1,623
High Courts27 Mar 1995
Debendra Pradhan, Rabindra Pradhan and Sanatan Pradhan Vs State of Orissa
Orissa High Court · (1996) CriLJ 326 : (1995) 1 OLR 485
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)
High Courts27 Mar 1995Partly Allowed
Purnabashi Mishra Vs Raj Kumari Mishra and Another
Orissa High Court · AIR 1995 Ori 284 : (1995) 1 OLR 606
Evidence Act, 1872 — Section 3, 61Registration Act, 1908 — Section 17(1)
High Courts25 Mar 1995Dismissed
Krishna Chandra Naik and Others Vs Nilakantha Mohanty and Others
Orissa High Court · AIR 1996 Ori 1
Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 17
High Courts23 Mar 1995Dismissed
Smt. Jhankaran (dead) after her Ramlal Oram and Another Vs Member, Board of Revenue and Others
Orissa High Court · (1995) 2 OLR 453
Orissa Offices of Village Police (Abolition) Act, 1964 — Section 3(1), 4(1)
High Courts23 Mar 1995Allowed
Manoranjan Sahoo Vs Chandra Kumar Purohit and Others
Orissa High Court · (1995) 1 OLR 611
High Courts23 Mar 1995Dismissed
State of Orissa Vs Kisun Sinha
Orissa High Court · AIR 1996 Ori 59 : (1995) 2 OLR 338
Land Acquisition Act, 1894 — Section 23(1A), 28A, 28A(1), 28A(2)
High Courts22 Mar 1995Allowed
Basant Kumar Jena and Another Vs State of Orissa and Another
Orissa High Court · AIR 1995 Ori 288 : (1995) 2 OLR 324
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts22 Mar 1995Dismissed
Dinabandhu Behera and Others Vs Kalandi Charan Mishra and Another
Orissa High Court · AIR 1995 Ori 237
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 96
High Courts21 Mar 1995Dismissed
Sri Madhusudan Panda Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 664
Constitution of India, 1950 — Article 250(2), 254(1), 254(2)
High Courts21 Mar 1995Allowed
Orissa State Financial Corporation Vs Desari Adinarayana
Orissa High Court · (1995) 2 OLR 12
Court Fees Act, 1870 — Section 7Limitation Act, 1963 — Article 136 , 137State Financial Corporations Act, 1951 — Section 31(1), 32
High Courts20 Mar 1995
The United India Insurance Co. Ltd. Vs Ashok Kumar Rout and Others
Orissa High Court · (1995) 2 ACC 638
High Courts20 Mar 1995Allowed
Ganesh Ram Behera Vs First Motor Accidents Claims Tribunal and Others
Orissa High Court · (1995) 2 ACC 244 : (1995) ACJ 1085
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 166, 5
High Courts20 Mar 1995Allowed
Pramod Das and Ashok Kumar Sahu Vs State of Orissa and Another
Orissa High Court · (1995) 2 OLR 271
National Security Act, 1980 — Section 3
High Courts16 Mar 1995
Sarat Kumar Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 35 : (1995) 1 OLR 597
Constitution of India, 1950 — Article 14, 235
High Courts16 Mar 1995
Jagannath Sahoo Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 582
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2), 8(3)Orissa Education Act, 1969 — Section 3
High Courts16 Mar 1995Dismissed
Sushila Saw Mill Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 256
Constitution of India, 1950 — Article 15(1), 19(1), 19(6)Orissa Saw Mills and Saw Pits (Control) Act, 1991 — Section 4(1)
High Courts16 Mar 1995Allowed
Larsen and Toubro Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (1997) 3 LLJ 1068
Industrial Disputes Act, 1947 — Section 10
High Courts16 Mar 1995Allowed
Sahadev Patra Vs The Chief Conservator of Forests, Orissa and Others
Orissa High Court · AIR 1995 Ori 242
Orissa Forest Act, 1972 — Section 82Orissa Saw Mills and Saw Pits (Control) Rules, 1980 — Rule 10
High Courts13 Mar 1995
Jagannath Bose and Another Vs Sudhir Kumar Ray and Another
Orissa High Court · (1995) 1 OLR 591
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148, 310