High Courts06 Jan 1994Allowed
Narasingha Charan Mohanty Vs The Orissa Small Industries Corporation Ltd. and Others
Orissa High Court · (1994) 1 OLR 450
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,154 of 1,623
High Courts04 Jan 1994Dismissed
Prafulla Kumar Mohapatra Vs Jaya Krushna Mohapatra and Others
Orissa High Court · AIR 1994 Ori 173 : (1994) 1 OLR 280
High Courts04 Jan 1994Allowed
Amal Kumar Prathihari Vs State of Orissa
Orissa High Court · (1994) 78 CLT 360 : (1994) 1 OLR 441
Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 20
High Courts03 Jan 1994
The Oriental Insurance Co. Ltd. Vs Dinabandhu Pradhan and Another
Orissa High Court · AIR 1994 Ori 77 : (1994) 1 OLR 464
Motor Vehicles Act, 1988 — Section 103A, 157(1), 157(2)
High Courts03 Jan 1994Allowed
Konchada Raghunadha Rao Vs Puspa Lolana Samulu (dead) and after her P.N. Baburao (dead) and after him P. Vijaya Kumar Samuel and Others
Orissa High Court · (1994) 1 OLR 370
High Courts03 Jan 1994Allowed
Devidutta Agarwalla (deceased by LRs) and Others Vs Mohanlal Tebriwal
Orissa High Court · AIR 1994 Ori 176
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Orissa House Rent Control Act, 1968 — Section 7
High Courts24 Dec 1993Dismissed
Nilamani Routray Vs Bennett Coleman and Co. Ltd.
Orissa High Court · (1994) 78 CLT 187 : (1994) 1 OLR 285
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Dec 1993
Sri Siba Shankar Sahu Vs Utkal Asbestos Ltd.
Orissa High Court · (1994) 1 OLR 165
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Dec 1993Dismissed
Indramani Nayak (after him) Smt. Susila Mallik and Others Vs Ainthu Nayak and Another
Orissa High Court · (1994) 1 OLR 121
High Courts24 Dec 1993Dismissed
Surendra Sahoo and Others Vs The State of Orissa
Orissa High Court · (1994) 1 OLR 130
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts24 Dec 1993Allowed
Kedar Sons Vs Cuttack Municipality and Another
Orissa High Court · (1994) 1 OLR 194
Constitution of India, 1950 — Article 226, 227
High Courts24 Dec 1993Allowed
Menaka Bewa Vs Narendra Kumar Mohanty and Others
Orissa High Court · (1994) 1 OLR 216 : (1994) 1 OLR 215
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 36
High Courts24 Dec 1993Allowed
Chanda Chandra Dash Vs Niranjan Panda and Others
Orissa High Court · (1994) 1 OLR 108
Limitation Act, 1963 — Article 74
High Courts24 Dec 1993Allowed
Kanguli Naik Vs Banapur Notified Area Council and Others
Orissa High Court · (1994) 1 OLR 143
Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts24 Dec 1993
The New India Assurance Company Ltd. and Another Vs Saraswati Samanta Singhar and Others
Orissa High Court · (1995) ACJ 416 : (1994) 1 OLR 147
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 173
High Courts23 Dec 1993Allowed
Upaleswari Thakurani and Upaleswari Narayani Thakurani and Others Vs Commissioner of Endowments Orissa and Others
Orissa High Court · (1994) 1 OLR 185
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 8(2)
High Courts22 Dec 1993Dismissed
Deepak Kumar Banka Vs Headmaster, George High School and Another
Orissa High Court · (1994) 1 OLR 180
Orissa Secondary Education Act, 1953 — Section 1Orissa Secondary Education Regulations, 1953 — Regulation 21, 22, 23
High Courts22 Dec 1993Allowed
Laxmidhar Mohapatra Vs State of Orissa
Orissa High Court · (1994) 1 OLR 80
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts22 Dec 1993Dismissed
Jayalal Sahu and etc. Vs State of Orissa
Orissa High Court · (1994) CriLJ 2254
Criminal Procedure Code, 1973 (CrPC) — Section 151, 157Penal Code, 1860 (IPC) — Section 149, 302, 436
High Courts21 Dec 1993Allowed
State of Orissa Vs District Judge and Others
Orissa High Court · (1994) 1 OLR 296
Orissa Forest Act, 1972 — Section 56, 57, 58