High Courts25 Apr 1994Allowed
Tata Robins Fraser Limited and Another Vs State of Orissa and Others
Orissa High Court · (1994) 2 OLR 158 : (1994) 95 STC 324
Orissa Sales Tax Act, 1947 — Section 14, 14C, 14D
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,150 of 1,623
High Courts25 Apr 1994Allowed
Smt. Hiranyaprava Samantray Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1995 Ori 1 : (1994) 2 OLR 65
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 126State Financial Corporations Act, 1951 — Section 29
High Courts22 Apr 1994Allowed
Union of India (UOI) and Another Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 36 : (1994) 2 OLR 90
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5), 3Orissa Minor Minerals Concession Rules, 1990 — Rule 13
High Courts22 Apr 1994Dismissed
New India Assurance Company Vs Ara Bibi and Others
Orissa High Court · (1995) 1 ACC 138 : (1995) ACJ 14 : (1994) 78 CLT 573 : (1994) 2 OLR 1
Motor Vehicles Act, 1939 — Section 110, 110A
High Courts21 Apr 1994
Rajendra Prasad Mishra Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 88 : (1994) 1 OLR 593
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 28
High Courts19 Apr 1994Dismissed
Manjula Nayak Vs Rama Chandra Nayak
Orissa High Court · (1994) 1 OLR 520
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 496
High Courts19 Apr 1994
Nightingale Engineering Industries Pvt. Ltd. Vs Sibapada De and Others
Orissa High Court · (1995) CriLJ 1523
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145, 145(1), 145(2)
High Courts18 Apr 1994Allowed
Hadibandhu Senapati and Others Vs Mani Biswal and Others
Orissa High Court · (1994) 78 CLT 285 : (1994) 1 OLR 551
Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44
High Courts15 Apr 1994Allowed
Nrusingha Charan Sahoo Vs National Textile Corporation (WBABO) Ltd. and Others
Orissa High Court · (1994) 78 CLT 442 : (1994) 1 OLR 510
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 227
High Courts13 Apr 1994
Anwar Hossain Vs State of Orissa
Orissa High Court · (1994) 2 OLR 144
Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439, 440
High Courts13 Apr 1994Allowed
Arakhita Patnaik Vs State of Orissa
Orissa High Court · (1994) 78 CLT 31 : (1994) CriLJ 2242 : (1994) 1 OLR 562
Electricity Act, 1910 — Section 50
High Courts13 Apr 1994Dismissed
Chairman-cum-Managing Director, Orissa Road Transport Co. Ltd. Vs Ramesh Chandra Gouda and Another
Orissa High Court · (1994) 78 CLT 639 : (1995) 70 FLR 468 : (1994) 2 LLJ 1127 : (1994) 2 OLR 155
Industrial Disputes Act, 1947 — Section 2
High Courts13 Apr 1994Allowed
Dr. (Mrs.) Bedabati Mohanty Vs The Chancellor, Utkal University and Others
Orissa High Court · (1994) 1 OLR 500
Constitution of India, 1950 — Article 226, 227
High Courts13 Apr 1994Dismissed
Chairman-cum-Managing Director, Orissa Road Transport Company Ltd. Vs Ramesh Chandra Gouda and Another
Orissa High Court · (1994) 2 OLR 155
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts13 Apr 1994Allowed
Sanjit Kumar Mohapatra Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 556 : (1994) 1 OLR 496
High Courts12 Apr 1994
Krupasindhu Bhoi and Another Vs State of Orissa
Orissa High Court · (1994) 78 CLT 62 : (1995) CriLJ 1488
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts12 Apr 1994Allowed
Rabi Sahu Vs State of Orissa
Orissa High Court · (1994) 78 CLT 237 : (1994) CriLJ 2226
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 326
High Courts12 Apr 1994Dismissed
Miss Mamata Maharathi and Others Vs Council of Higher Secondary Education, Orissa and Another
Orissa High Court · AIR 1995 Ori 229
Constitution of India, 1950 — Article 226
High Courts12 Apr 1994Dismissed
Orissa Textile and Steel Ltd. Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 511 : (1995) 70 FLR 199 : (1995) 1 LLJ 673
Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 25O
High Courts12 Apr 1994Dismissed
New India Assurance Co. Ltd. Vs Randi Lachaya and Another
Orissa High Court · (1995) 1 LLJ 770
Workmens Compensation Act, 1923 — Section 3