High Courts26 Oct 1994Dismissed
Smt. Radharani Devi and Others Vs Smt. Kadambini Devi and Others
Orissa High Court · AIR 1995 Ori 88
Succession Act, 1925 — Section 63
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,140 of 1,623
High Courts26 Oct 1994Dismissed
Sri Sri Kanteisuni Thakurani, Bije Rampur Kaitha and Others Vs Babudhar Rout and Others
Orissa High Court · AIR 1995 Ori 197
Evidence Act, 1872 — Section 101Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41Religious Endowments Act, 1863 — Section 3
High Courts25 Oct 1994Allowed
Janaki Ballav Patnaik Vs State of Orissa
Orissa High Court · (1995) CriLJ 1110
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Income Tax Act, 1961 — Section 10(17)
High Courts25 Oct 1994Allowed
Luku Paike and Others Vs State of Orissa
Orissa High Court · (1995) CriLJ 1207
Criminal Procedure Code, 1973 (CrPC) — Section 144, 313Penal Code, 1860 (IPC) — Section 148, 302, 415
High Courts24 Oct 1994
Commissioner of Income Tax and Another Vs Parameswari Devi Sultania and Others
Orissa High Court · (1995) 123 CTR 39 : (1995) 213 ITR 386
Income Tax Act, 1961 — Section 132, 132(11), 132(5), 293Income Tax Rules, 1962 — Rule 112A
High Courts21 Oct 1994
Biswanath Mallick Vs State of Orissa
Orissa High Court · (1995) CriLJ 1416
Penal Code, 1860 (IPC) — Section 10, 361, 362, 363, 364
High Courts21 Oct 1994
Gouranga Katual Vs Govinda Mohapatra and Others
Orissa High Court · (1996) 2 ACC 462 : (1996) ACJ 93 : AIR 1995 Ori 101
Motor Vehicles Act, 1939 — Section 110B
High Courts21 Oct 1994Allowed
Sanju Dora Vs State of Orissa and Others
Orissa High Court · (1995) CriLJ 3150 : (1995) 1 OLR 237
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(3), 5A, 8(1)
High Courts20 Oct 1994
Kanhu Cheran Rout and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 278
Constitution of India, 1950 — Article 226
High Courts14 Oct 1994Allowed
Sk. Belal ' Sk. Raja and Others Vs State of Orissa
Orissa High Court · (1994) 2 DMC 327
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363
High Courts07 Oct 1994Allowed
Govinda Chandra Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 530
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Rules, 1968 — Rule 86, 87
High Courts07 Oct 1994Dismissed
Orient Paper Mills Vs Regional Director, ESIC
Orissa High Court · (1996) 1 LLJ 1115 : (1995) 1 OLR 13
Employees State Insurance Act, 1948 — Section 2(9), 82
High Courts03 Oct 1994Dismissed
Babula alias Ajit Pal Vs State of Orissa and Others
Orissa High Court · (1995) CriLJ 307
Constitution of India, 1950 — Article 21, 22, 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts30 Sept 1994
Chhatar Singh and Others Vs Subash Chandra Panda
Orissa High Court · (1994) 2 OLR 639
Criminal Procedure Code, 1973 (CrPC) — Section 144(4)
High Courts28 Sept 1994
New India Assurance Co. Ltd. Vs Sulochana Bewa and Others
Orissa High Court · (1995) ACJ 1267 : AIR 1995 Ori 153 : (1995) 1 OLR 205
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 168, 173(1)
High Courts28 Sept 1994Dismissed
Steel Authority of India Vs Regional Labour Commissioner (Central) and Others
Orissa High Court · (1995) 1 LLJ 1007 : (1995) 1 OLR 122
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4
High Courts28 Sept 1994
Oriental Insurance Co. Ltd. Vs Martin Kanduna and Another
Orissa High Court · (1996) 1 ACC 117 : (1995) ACJ 522 : AIR 1995 Ori 19
Motor Vehicles Act, 1939 — Section 110B, 95(2)
High Courts27 Sept 1994
Prasanta Kumar Rout, Orissa Law Reviews Vs Government of Orissa and Others
Orissa High Court · (1994) 2 OLR 444
Constitution of India, 1950 — Article 21
High Courts26 Sept 1994Allowed
Executive Engineer, M.I. Division, Rayagada, Koraput Vs Niranjan Behera
Orissa High Court · (1995) ACJ 1102 : AIR 1995 Ori 81
Motor Vehicles Act, 1939 — Section 110B
High Courts23 Sept 1994
Saraswati Saw Mill and Others Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 257
Constitution of India, 1950 — Article 14Orissa Mills and Saw Pits (Control) Act, 1990 — Section 4, 4(1), 5, 6, 7Orissa Mills and Saw Pits (Control) Rules, 1993 — Rule 3(6)