High Courts01 Mar 1994
Narendra Patra Vs Shiba Narayan Taldi and Another
Orissa High Court · AIR 1995 Ori 45
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 9 Rule 13Limitation Act, 1963 — Section 3
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,152 of 1,623
High Courts01 Mar 1994
Tata Refractories Limited Vs Commissioner of Sales Tax and Others
Orissa High Court · (1994) 95 STC 343
High Courts28 Feb 1994Allowed
Smt. Sukuri Dei and Another Vs Makara Sahu
Orissa High Court · (1994) 1 OLR 632 : (1994) 1 OLR 532
Transfer of Property Act, 1882 — Section 43
High Courts25 Feb 1994Allowed
Camma Textile Industries (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 851 : (1994) 1 OLR 429
High Courts24 Feb 1994
Ashok Kumar Moharana Vs State of Orissa
Orissa High Court · (1994) 1 OLR 525
Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts23 Feb 1994Allowed
Gourang Charan Khuntis Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 123 : (1994) 1 OLR 571
Constitution of India, 1950 — Article 14Orissa Grama Panchayat Act, 1965 — Section 115(6)
High Courts22 Feb 1994
Padan Majhi and Others Vs State of Orissa
Orissa High Court · (1994) 1 OLR 446
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 34
High Courts21 Feb 1994Allowed
Jagdish Prasad Saha Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 327
Bihar and Orissa Excise Act, 1915 — Section 22, 29, 29(2)Constitution of India, 1950 — Article 265Orissa Excise (Exclusive Privilege) Rules, 1970 — Rule 3
High Courts17 Feb 1994Allowed
Parasram Agarwal and etc. Vs Food Corporation of India and Another
Orissa High Court · AIR 1994 Ori 290
Contract Act, 1872 — Section 211, 74
High Courts10 Feb 1994
Bibhishan Kanhar Vs State of Orissa
Orissa High Court · (1995) 1 ACC 43 : (1994) 78 CLT 315
Penal Code, 1860 (IPC) — Section 436
High Courts09 Feb 1994Allowed
Pradeep Kumar Mohanty Vs State of Orissa and Others
Orissa High Court · (1994) 1 OLR 480
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5(8)Orissa Education Act, 1969 — Section 10A
High Courts09 Feb 1994Allowed
Sri L. Syamababu Patro Vs The Collector and Others
Orissa High Court · (1994) 78 CLT 414 : (1994) 1 OLR 485
Constitution of India, 1950 — Article 226, 227Orissa State Urban Land Settlement Rules, 1959 — Rule 17Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 7(2)
High Courts04 Feb 1994Dismissed
Giridhari Prusty Vs The House Rent Controller-cum-S.D.J.M., Puri and Others
Orissa High Court · AIR 1994 Ori 293
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1968 — Section 7(2)
High Courts03 Feb 1994Dismissed
State of Orissa Vs Jagadish Biswal and Others
Orissa High Court · AIR 1995 Ori 79
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts02 Feb 1994
Justice Sachidananda Acharya and Others Vs Union of India (UOI) and Others
Orissa High Court · AIR 1994 Ori 251 : (1994) 78 CLT 1040 : (1994) 1 OLR 353
Constitution of India, 1950 — Article 14, 217, 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23D
High Courts02 Feb 1994
Satya Narayan Das Vs Govt. of India and Others
Orissa High Court · (1994) 2 ACC 133 : AIR 1995 Ori 253
Central Motor Vehicles Rules, 1989 — Rule 52(3)Motor Vehicles Act, 1988 — Section 192, 39, 41(3)
High Courts01 Feb 1994Allowed
Bhimasen Prusty and Others Vs State of Orissa and Others
Orissa High Court · (1994) 78 CLT 357 : (1994) 1 OLR 439
High Courts01 Feb 1994Dismissed
Akhay Kumar S. Labantaray Vs Sarada Dai (Dead) her L.Rs. Labani Bawa and Others
Orissa High Court · (1994) 02 OHC CK 0013
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 5Hindu Succession Act, 1956 — Section 14
High Courts28 Jan 1994
Sk. Siraj Vs State of Orissa and Others
Orissa High Court · (1994) CriLJ 2410 : (1994) 1 OLR 403
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 311
High Courts27 Jan 1994Allowed
Gopal Chandra Bagaria Vs State Bank of India and Another
Orissa High Court · AIR 1994 Ori 329
Contract Act, 1872 — Section 139Evidence Act, 1872 — Section 101, 102, 103, 104