High Courts24 Dec 2003
S.M.S. Demag AG and Another Vs Neelachal Ispat Nigam Ltd. and Others
Orissa High Court · AIR 2004 Ori 89
Contract Act, 1872 — Section 126
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 1 of 37
High Courts23 Dec 2003Allowed
Jatindra Kumar Misra (dead) after him his L.Rs. Vs Smt. Manorama Satpathy Smt. Manorama Satapathy Vs Jatindra Kumar Mishra (dead) after him his L.Rs.
Orissa High Court · (2004) 1 OLR 230
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Dec 2003Dismissed
Bichitra Mohan Naik Vs State of Orissa and Others
Orissa High Court · (2004) 1 OLR 218
Orissa law officers Rules, 1971 — Rule 5
High Courts23 Dec 2003Allowed
Smt. Arundhati Tripathy Vs Sri Durga Prasanna Tripathy
Orissa High Court · (2005) 1 DMC 262 : (2004) 1 OLR 172
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
High Courts22 Dec 2003Allowed
Sidhartha Sankar Patnayak Vs Council of Higher Secondary Education and Others
Orissa High Court · AIR 2004 Ori 83 : (2004) 1 OLR 121
Constitution of India, 1950 — Article 226
High Courts22 Dec 2003Allowed
State of Orissa and Another Vs Sri Durga Charan Routaraya
Orissa High Court · (2004) 1 OLR 298
Arbitration Act, 1940 — Section 39
High Courts19 Dec 2003Allowed
Trident Softech (P) Ltd. Vs State of Orissa
Orissa High Court · (2004) 3 BC 232 : (2004) 1 OLR 101
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 12Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 21
High Courts19 Dec 2003Partly Allowed
The Divisional Manager, The United India Insurance Co. Ltd. Vs Latula @ Tulla Dubey and Others
Orissa High Court · (2004) 3 ACC 183 : (2005) ACJ 1564 : (2004) 97 CLT 144 : (2004) 101 FLR 660 : (2004) 1 OLR 185
Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts19 Dec 2003
Orissa Agro Industries Corporation Ltd. Vs Regional Provident Fund Commissioner and Another
Orissa High Court · (2004) 97 CLT 140 : (2004) 101 FLR 802 : (2004) 2 LLJ 150 : (2004) 1 OLR 118
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts19 Dec 2003
Banamali Mathan Vs Regional Provident Fund Commissioner and Others
Orissa High Court · (2004) 1 OLR 209
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 2003Allowed
Suburban Ply and Panels (P) Ltd. Vs Regional Provident Fund Commissioner and Others
Orissa High Court · (2004) 97 CLT 346 : (2004) 101 FLR 797 : (2004) 2 LLJ 1069 : (2004) 1 OLR 284
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B, 2, 8State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 2
High Courts18 Dec 2003Dismissed
Sri Alok Chandra Mohanty Vs State of Orissa and Others
Orissa High Court · (2004) 1 OLR 256
Orissa Education Act, 1969 — Section 24B(1), 24B(2), 24C
High Courts17 Dec 2003Allowed
Bishnu Charan Sahu Vs Branch Manager, United Commercial Bank and Another
Orissa High Court · (2004) 1 OLR 127
Banking Regulation Act, 1949 — Section 10(1)Penal Code, 1860 (IPC) — Section 471
High Courts17 Dec 2003
Gamha Mahakud and Another Vs State of Orissa
Orissa High Court · (2004) 27 OCR 290
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
High Courts17 Dec 2003
Narayan Joshi and Another Vs Smt. Pramila Panda
Orissa High Court · (2004) 97 CLT 312
Civil Procedure Code, 1908 (CPC) — Section 100, 103Hindu Succession Act, 1956 — Section 8
High Courts16 Dec 2003Dismissed
Basudev Sahoo Vs Akhaya Kumar Pradhan and Others
Orissa High Court · (2004) 97 CLT 148 : (2004) 1 OLR 41
Orissa Grama Panchayat Act, 1964 — Section 25, 25(1)
High Courts15 Dec 2003Dismissed
Dr. Subas Chandra Rath Vs Dr. Srinandan Mohanty
Orissa High Court · (2004) 1 OLR 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts15 Dec 2003Dismissed
Ramasankar Misra Vs The State of Orissa and Others
Orissa High Court · (2004) 1 OLR 48
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts15 Dec 2003Dismissed
Binu Industries Vs State of Orissa and Others
Orissa High Court · (2005) 2 BC 146 : (2004) 1 OLR 65
Constitution of India, 1950 — Article 226
High Courts12 Dec 2003Allowed
Bisweswar Satpathy Vs Chandra Sekhar Kumar
Orissa High Court · (2004) 27 OCR 151 : (2004) 1 OLR 439
Criminal Procedure Code, 1973 (CrPC) — Section 197