High Courts18 Jan 1995Allowed
Kedar Rout and Another Vs Sricharan Das and Another
Orissa High Court · AIR 1995 Ori 279 : (1998) 91 CompCas 734 : (1995) 1 OLR 339
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 457, 483, 643
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,135 of 1,623
High Courts18 Jan 1995
Nirakar Das Vs Gourhari Das and Others
Orissa High Court · AIR 1995 Ori 270 : (1995) 1 OLR 526
Evidence Act, 1872 — Section 101, 3Limitation Act, 1963 — Article 64, 65
High Courts18 Jan 1995Dismissed
Naran Senapati Vs Cuttack Municipality and Others
Orissa High Court · (1995) 1 OLR 521
High Courts16 Jan 1995Dismissed
Mahabir Soap and Gudakhu Factory Vs Union of India (UOI) and Others
Orissa High Court · AIR 1995 Ori 218 : (1995) 1 OLR 472
Environment (Protection) Act, 1986 — Section 5Environment (Protection) Rules, 1986 — Rule 4(3)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26
High Courts16 Jan 1995Allowed
Mangulu Kanhar and Another Vs State of Orissa
Orissa High Court · (1995) CriLJ 2036
Penal Code, 1860 (IPC) — Section 307, 34
High Courts13 Jan 1995
Naresh Chandra Pradhan Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 420
Orissa Aided Educational Institutions (Appointment of Teachers Validation) Act, 1989 — Section 3
High Courts13 Jan 1995
Sabari Art Printers and Another Vs State of Orissa
Orissa High Court · (1995) 1 OLR 271
Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 276C, 277, 278B, 278E
High Courts13 Jan 1995
Sanyasi Charan Jena and Others Vs Rai Charan Jena and Others
Orissa High Court · (1995) 1 OLR 350
Orissa Land Reforms Act, 1960 — Section 60
High Courts13 Jan 1995Allowed
Jyoti Sankar Tripathy Vs The State
Orissa High Court · (1995) CriLJ 3048 : (1995) 1 OLR 409
Juvenile Justice Act, 1986 — Section 2, 24(1)
High Courts13 Jan 1995
Sailendra Barik and Others Vs Additional District Magistrate and Others
Orissa High Court · (1995) 1 OLR 412
Constitution of India, 1950 — Article 226, 227Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 7ASurvey and Settlement Act, 1958 — Section 15
High Courts12 Jan 1995Allowed
Dabur India Ltd. Vs Commissioner of Sales Taxs and Others
Orissa High Court · (1995) 1 OLR 264
Drugs and Cosmetics Act, 1940 — Section 3
High Courts10 Jan 1995Allowed
Ramesh Chandra Mohanty Vs State of Orissa
Orissa High Court · (2000) 2 OLR 603
Army Act, 1950 — Section 125, 69, 70Criminal Procedure Code, 1973 (CrPC) — Section 397, 475, 482, 549(1)
High Courts09 Jan 1995Dismissed
Madan Mohan Panigrahi and Others Vs Revenue Officer and Others
Orissa High Court · (1995) 1 OLR 394
Constitution of India, 1950 — Article 226, 227Orissa Land Reforms Act, 1960 — Section 2(31), 36A
High Courts09 Jan 1995Dismissed
Lingaraj Pallai Vs State of Orissa
Orissa High Court · (1995) 1 OLR 380
Penal Code, 1860 (IPC) — Section 354, 376, 457, 511
High Courts09 Jan 1995Dismissed
Laxman Nath Das and Another Vs Deputy Secretary (Examination), The Indian Institute of Bankers and Others
Orissa High Court · AIR 1995 Ori 277 : (1995) 1 OLR 435
Constitution of India, 1950 — Article 12
High Courts09 Jan 1995Allowed
Jagannath Barik Vs Orissa Khadi and Village Industries Board and Others
Orissa High Court · (1998) 3 LLJ 479 : (1995) 1 OLR 430
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 8Payment of Wages Act, 1936 — Section 7(2)
High Courts09 Jan 1995Allowed
Pawan Food Products Vs Orissa State Electricity Board and Others
Orissa High Court · (1995) 01 OHC CK 0008
Electricity Act, 1910 — Section 14(1), 22, 22A, 24, 24(1)
High Courts09 Jan 1995Allowed
State of Orissa Vs Ramwatar Agarwalla and Another
Orissa High Court · (1995) CriLJ 2053
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16(1)
High Courts09 Jan 1995
Panchu Mahakud and Others Vs P.C. Mohanty and Others
Orissa High Court · (1995) 2 LLJ 1203 : (1995) 1 OLR 355
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Jan 1995
Karunasindhu Nayak Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 541
Constitution of India, 1950 — Article 226, 227