High Courts27 Jan 1994Dismissed
Subhash Ch. Sethy and Others Vs State of Orissa and Others
Orissa High Court · AIR 1994 Ori 169
Orissa Panchayat Samiti Act, 1959 — Section 46B, 46B(4)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,153 of 1,623
High Courts24 Jan 1994Allowed
Guru Charan Sahoo Vs Chairman-cum-Managing Director, Orissa Small Industries Corpn. Ltd. and Another
Orissa High Court · (1995) 1 LLJ 707 : (1994) 1 OLR 307
Constitution of India, 1950 — Article 14, 15, 309
High Courts24 Jan 1994Allowed
Guru Charan Sahoo Vs Chairman cum Managing Director Small Industries Corporation Ltd. and Another
Orissa High Court · (1995) 1 LLJ 707 : (1994) 1 OLR 307
Constitution of India, 1950 — Article 14, 15, 309
High Courts21 Jan 1994
Lipika Mohanty Vs The Principal, Ravenshaw College (Autonomous) and Others
Orissa High Court · (1995) 2 OLR 388
Constitution of India, 1950 — Article 226, 227
High Courts21 Jan 1994
Commissioner of Income Tax Vs Om Agencies
Orissa High Court · (1994) 117 CTR 385 : (1994) 207 ITR 794
Income Tax Act, 1961 — Section 143, 144B, 144B(1), 153
High Courts21 Jan 1994Allowed
Steel Authority of India Ltd., Rourkela Plant Vs Kanchanbala Mohanty
Orissa High Court · (1995) 2 ACC 281 : (1995) ACJ 277 : (1994) 2 LLJ 1167
Workmens Compensation Act, 1923 — Section 30
High Courts19 Jan 1994
United India Insurance Co. Ltd. Vs Smt. Susila Panigrahy and Others
Orissa High Court · (1994) ACJ 853 : AIR 1995 Ori 38
Motor Vehicles Act, 1939 — Section 95, 95(1)
High Courts19 Jan 1994Allowed
Sushil Kumar Tripathy Vs Pravati Dash and Others
Orissa High Court · (1994) 78 CLT 49 : (1994) 1 OLR 566
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts19 Jan 1994
United India Insurance Company Ltd. Vs Smt. Susila Panigrahy and Others
Orissa High Court · (1994) 2 ACC 160
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Jan 1994Dismissed
Registrar of Companies Vs Bipini Behari Nayak
Orissa High Court · (1996) 86 CompCas 641 : (1994) 1 OLR 196
Companies Act, 1956 — Section 2(31), 220(3), 5
High Courts17 Jan 1994Allowed
Satyanarayan Samant Vs State of Orissa and Others
Orissa High Court · (1994) 1 OLR 363
Orissa Panchayat Samiti Act, 1959 — Section 44B
High Courts17 Jan 1994Allowed
Sudeep Kumar Dutta Vs State of Orissa
Orissa High Court · (1994) 1 OLR 190
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts17 Jan 1994
Pranakrushna Sahu and Others Vs Raghunath Sahu and Others
Orissa High Court · AIR 1995 Ori 41 : (1994) 1 OLR 313
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts17 Jan 1994
New India Assurance Co. Ltd. Vs Suresh Chandra Patra and Others
Orissa High Court · (1994) 2 ACC 445 : (1994) ACJ 1245 : AIR 1994 Ori 236 : (1994) 1 OLR 300
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 95(2)
High Courts10 Jan 1994Allowed
Smt. Minarani Kar Vs Block Development Officer, Jatni and Others
Orissa High Court · AIR 1994 Ori 218 : (1994) 78 CLT 77 : (1994) 1 OLR 372
Orissa Panchayat Samiti Act, 1959 — Section 45
High Courts07 Jan 1994Partly Allowed
State of Orissa and Another Vs Prathibha Prakash Bhavan
Orissa High Court · AIR 1995 Ori 62
Civil Procedure Code, 1908 (CPC) — Section 34, 80, 9Contract Act, 1872 — Section 3, 4, 65Limitation Act, 1963 — Article 14, 3
High Courts07 Jan 1994
New India Assurance Company Ltd. Vs Ashok Kumar Acharya and Others
Orissa High Court · (1995) ACJ 189 : AIR 1994 Ori 220
Motor Vehicles Act, 1939 — Section 110B, 95(2)
High Courts06 Jan 1994Allowed
Majura Naik Vs State of Orissa
Orissa High Court · (1995) CriLJ 2765 : (1995) 3 RCR(Criminal) 587
Criminal Procedure Code, 1973 (CrPC) — Section 157, 46Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 224
High Courts06 Jan 1994Allowed
Gopinath Sahoo Vs State of Orissa and Others
Orissa High Court · (1994) 1 OLR 276
Orissa Forest Act, 1972 — Section 2, 56
High Courts06 Jan 1994Allowed
Smt. Diptilata Panigrahi etc. Vs Land Acquisition Collector, Balasore etc.
Orissa High Court · AIR 1995 Ori 294
Land Acquisition Act, 1894 — Section 23, 54