High Courts23 Sept 1994
Collector, Balasore and Others Vs Sukadev Samal and Others
Orissa High Court · AIR 1995 Ori 72 : (1995) 1 OLR 50
Civil Procedure Code, 1908 (CPC) — Section 115, 38
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,141 of 1,623
High Courts23 Sept 1994
Income Tax Officer Vs Bijay Kumar Sharma and Mahabir Prasad Sharma
Orissa High Court · (1995) 211 ITR 899 : (1995) 1 OLR 213
Criminal Procedure Code, 1973 (CrPC) — Section 309Income Tax Act, 1961 — Section 250(4), 276C, 277, 279
High Courts23 Sept 1994
D.M. Bhandari and Others Vs State of Orissa
Orissa High Court · (1995) CriLJ 3201 : (1994) 2 OLR 545
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107
High Courts21 Sept 1994Dismissed
Gokul Behari Naik Vs Funtish Kumar Naik
Orissa High Court · (1995) 1 OLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Sept 1994
Abhi alias Abhimanyu Rana and Others Vs Arjuna Charan Sutar
Orissa High Court · (1995) 1 OLR 221
Criminal Procedure Code, 1973 (CrPC) — Section 210(1)
High Courts21 Sept 1994Dismissed
Gokul Behari Naik Vs Pantish Kumar Naik
Orissa High Court · (1995) 2 DMC 83 : (1995) 2 RCR(Criminal) 55
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 15, 20
High Courts19 Sept 1994
Debu alias Debashis alias Debabrata Tripathy Vs State of Orissa
Orissa High Court · (1995) CriLJ 3547
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
High Courts19 Sept 1994Allowed
Collector, Kalahandi Vs Gaurisankar Bag and Others
Orissa High Court · AIR 1995 Ori 138
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4)
High Courts19 Sept 1994Allowed
Union of India (UOI) Vs Industrial Development Corporation of Orissa Limited
Orissa High Court · (1996) ACJ 593 : AIR 1995 Ori 298 : (1995) 1 OLR 386
Railways Act, 1890 — Section 73, 74
High Courts19 Sept 1994Allowed
Collector Vs Gourisankar Bag and Others
Orissa High Court · (1995) 1 OLR 107
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(4)
High Courts19 Sept 1994Allowed
Gopal Reddy Vs State of Orissa
Orissa High Court · (1995) 1 OLR 224
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 43, 50
High Courts16 Sept 1994
Janardan Panda Vs Regional Transport Authority, Puri and Others
Orissa High Court · AIR 1995 Ori 143 : (1994) 78 CLT 994 : (1994) 2 OLR 553
Motor Vehicles Act, 1988 — Section 71(4), 87
High Courts16 Sept 1994Dismissed
Goura Mohan Giri and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1995 Ori 158
Constitution of India, 1950 — Article 226House Rent Allowance Rules, 1976 — Rule 4.1, 4.2Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 5
High Courts16 Sept 1994Dismissed
M.D. Mishra Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 52
State Financial Corporations Act, 1951 — Section 29
High Courts16 Sept 1994Allowed
Animal Feeds Diaries and Chemicals Limited Vs Orissa State (Prevention and Control of Pollution) Board and Others
Orissa High Court · AIR 1995 Ori 84 : (1995) 1 OLR 28
Air (Prevention and Control of Pollution) Act, 1981 — Section 2, 31A
High Courts16 Sept 1994Allowed
Smt. Namita Dhal Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 1024 : (1994) 2 OLR 550
Orissa Education Act, 1969 — Section 10A
High Courts15 Sept 1994Dismissed
Dayanidhi Mallik and Another Vs State of Orissa
Orissa High Court · (1995) CriLJ 1331 : (1995) 1 OLR 246
Criminal Procedure Code, 1973 (CrPC) — Section 164Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8
High Courts15 Sept 1994Partly Allowed
Biswanath Bhagat Vs Ramanandalal and after him Bimala Devi and Others
Orissa High Court · AIR 1995 Ori 95 : (1995) 1 OLR 132
Orissa General Clauses Act, 1937 — Section 5(1)Orissa House Rent Control Act, 1968 — Section 7(2), 7(4)
High Courts14 Sept 1994Allowed
Radha Ballava Swain Vs State of Orissa
Orissa High Court · (1994) 2 OLR 459
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 82
High Courts14 Sept 1994Allowed
Punia Biswal Vs Divisional Forest Officer, Rairakhol Division and Another
Orissa High Court · (1994) 78 CLT 1003 : (1994) 2 OLR 573
Orissa Forest Act, 1972 — Section 72