High Courts18 May 1994
Dharanidhara Patra Vs State of Orissa
Orissa High Court · (1994) 2 OLR 139
Constitution of India, 1950 — Article 20Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 21, 31, 4, 6
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,148 of 1,623
High Courts18 May 1994
Sudhir Kumr Singh Vs State of Orissa and Another
Orissa High Court · (1994) 2 OLR 308
Criminal Procedure Code, 1973 (CrPC) — Section 436, 482Penal Code, 1860 (IPC) — Section 363
High Courts18 May 1994Dismissed
Penakshi and Others Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 168
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts18 May 1994
Orissa Industries Ltd. Vs Assistant Collector of C. Ex. and Cus.
Orissa High Court · (2003) 162 ELT 154
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 28, 61(2)
High Courts17 May 1994Allowed
IPI Steel Limited Vs The Orissa State Electricity Board and Another
Orissa High Court · (1994) 2 OLR 126 : (1994) 2 OLR 125
Constitution of India, 1950 — Article 14, 226, 227Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 46
High Courts13 May 1994Allowed
Pranab Kumar Parija Vs Collector-cum-Chairman, R.T.A. and Others
Orissa High Court · AIR 1994 Ori 318
Motor Vehicles Act, 1988 — Section 87Orissa Motor Vehicles Rules, 1993 — Rule 84(2)Orissa Motor Vehicles Taxation Act, 1930 — Section 12, 13
High Courts13 May 1994Allowed
Narayan Chandra Das Vs State of Orissa and Another
Orissa High Court · (1994) 78 CLT 772 : (1994) 2 OLR 343
Constitution of India, 1950 — Article 226, 227Government of Orissa Business Rules — Rule 14
High Courts12 May 1994Dismissed
Chandrakant Jayantilal and Others Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 162
Constitution of India, 1950 — Article 226, 227
High Courts11 May 1994Dismissed
Smt. Pravati Mishra Vs Jagadananda Mishra and Another Jagadananda Mishra Vs Smt. Pravati Mishra and Another
Orissa High Court · (1994) 78 CLT 561 : (1994) 2 OLR 625
Hindu Marriage Act, 1955 — Section 13(1), 25, 5
High Courts10 May 1994Allowed
Jubla Kumar Jothi and etc. Vs State Transport Authority and Others
Orissa High Court · AIR 1994 Ori 282
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 87, 87(1)Orissa Motor Vehicles Rules, 1993 — Rule 84(6)
High Courts10 May 1994Dismissed
Harish Chandra Singh Vs State of Orissa
Orissa High Court · (1995) 1 OLR 46
Penal Code, 1860 (IPC) — Section 408
High Courts10 May 1994Dismissed
Niranjan Nayak Vs Ramesh Kumar Mohapatra and Another
Orissa High Court · (1994) 78 CLT 659 : (1994) CriLJ 3821
Criminal Procedure Code, 1973 (CrPC) — Section 28, 29, 30, 374(2), 397Penal Code, 1860 (IPC) — Section 376, 53, 63, 64, 65
High Courts10 May 1994
Bhima Mallik Vs State of Orissa
Orissa High Court · (1994) 78 CLT 621 : (1994) 2 OLR 110
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164
High Courts06 May 1994
Madhab Digai Vs The State
Orissa High Court · (1995) CriLJ 1206
Penal Code, 1860 (IPC) — Section 324, 327
High Courts06 May 1994
Dredging Corporation of India, Paradip Port Vs State of Orissa
Orissa High Court · (1994) 2 OLR 172
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 92, 93Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts06 May 1994Dismissed
Purnachandra Sahoo Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 48
Orissa General Clauses Act, 1937 — Section 22Orissa Grama Panchayat Rules, 1968 — Rule 213(2), 216
High Courts04 May 1994Allowed
Ajaya Kumar Naik Vs State of Orissa
Orissa High Court · (1995) CriLJ 82 : (1994) 2 OLR 70
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50, 53, 55
High Courts04 May 1994Allowed
Laxman Chandra Das and Others Vs State of Orissa and Others
Orissa High Court · (1996) 2 OLR 32
Land Acquisition Act, 1894 — Section 17(1), 17(4), 5A
High Courts03 May 1994Dismissed
N.K. Mohapatra Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 301 : (1999) 96 CompCas 49
Companies Act, 1956 — Section 391, 395, 397, 398, 402