High Courts23 Dec 2004
Sri Suvendu Kumar Parida Vs Senior Divisional Manager, Bharat Petrolium Corporation Ltd. and Others
Orissa High Court · (2005) 100 CLT 53
Companies Act, 1956 — Section 391, 394, 396
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 1 of 23
High Courts23 Dec 2004
Pradeep Pradhan and Another Vs State of Orissa
Orissa High Court · (2005) CLT 184 (Suppl Crl) : (2005) CriLJ 1859 : (2005) 30 OCR 416 : (2005) 1 OLR 225
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2Penal Code, 1860 (IPC) — Section 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts23 Dec 2004Dismissed
Jyoti Prakash Biswal Vs Registrar, Utkal University and Another Jyoti Prakash Biswal and Others Vs Controller of Examinations, Utkal University Sangram Keshri Sahoo and Others and Samir Kumar Parida and Others Vs Registrar, Utkal University Prabodh Kumar Sahoo and Others Vs Utkal University and Another
Orissa High Court · (2005) 99 CLT 795
Orissa Universities Rules — Rule 2(1)
High Courts23 Dec 2004
Sadashib Mohapatra Vs Vice Chancellor-cum-Chairman, Orissa University of Agriculture and Technology and Others
Orissa High Court · (2005) 100 CLT 41 : (2005) 106 FLR 727 : (2005) OLR 333 Supp
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004Dismissed
Sri Bidhu Bhusan Maharana Vs The Controller of Examinations and Others
Orissa High Court · (2005) 100 CLT 39
High Courts21 Dec 2004Allowed
Surendra Kumar Patra Vs Kanduri Bhatta and Others
Orissa High Court · (2005) 1 OLR 118
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts21 Dec 2004
Krushna Chandra Sahoo Vs Shyamsundar Sahoo and Others
Orissa High Court · (2005) 3 CivCC 138 : (2005) 99 CLT 656 : (2005) 1 OLR 104
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 7, Order 8 Rule 9, Order 9 Rule 7
High Courts21 Dec 2004Allowed
Pramod Kumar Mohanty Vs State of Orissa
Orissa High Court · (2005) 30 OCR 319 : (2005) 1 OLR 129
Criminal Procedure Code, 1973 (CrPC) — Section 457Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 60(1), 60(2), 60(3)
High Courts21 Dec 2004
Sulochana Swain Vs State of Orissa
Orissa High Court · (2005) CriLJ 1330 : (2005) 30 OCR 315 : (2005) 1 OLR 125 : (2005) 2 RCR(Criminal) 729
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Motor Vehicles Act, 1988 — Section 146(1), 196Penal Code, 1860 (IPC) — Section 395
High Courts21 Dec 2004Dismissed
Smt. Parbati Giri Vs Sri Harihar Giri
Orissa High Court · (2005) 2 CivCC 211 : (2005) 99 CLT 264
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 5, 7
High Courts17 Dec 2004Allowed
Dr. Birendra Kumar Nayak and Others Vs The Registrar, Utkal University and Others
Orissa High Court · (2005) 99 CLT 228 : (2005) 1 OLR 66
Orissa Universities Act, 1989 — Section 21(2), 5(10), 5(9)
High Courts17 Dec 2004
Prasanta Kumar Das Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 137 : (2005) 30 OCR 272
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 258, 260, 419, 420, 467
High Courts16 Dec 2004Dismissed
Santilata Tripathy and Another Vs Krushnapriya Pani ' Tripathy
Orissa High Court · (2005) 99 CLT 542 : (2005) OLR 354 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6(1), Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 9
High Courts15 Dec 2004Dismissed
Principal Chief Conservator of Forest and Another Vs Sachala Majhi
Orissa High Court · (2005) 2 ACC 695 : (2006) ACJ 1428 : (2005) 105 FLR 47 : (2005) 1 OLR 137
High Courts15 Dec 2004
Smt. Bayani ' Budhimani Malik Vs Smt. Dukhamani Dei and Others
Orissa High Court · (2005) 99 CLT 452
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 2004Allowed
Nibedita Sahu Vs Sambalpur University and Others
Orissa High Court · (2005) 99 CLT 313 : (2005) 1 OLR 79
High Courts13 Dec 2004
Larsen and Toubro Ltd. Vs Income Tax Officer (TDS)-cum-Tax Recovery Officer and Others
Orissa High Court · (2005) 199 CTR 680 : (2005) 278 ITR 369 : (2005) 2 OLR 421 : (2005) 149 TAXMAN 485
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 192, 194C, 201Income Tax Rules, 1962 — Rule 30
High Courts13 Dec 2004
Food Corporation of India Workers' Union Vs Food Corporation of India and Others
Orissa High Court · (2005) 99 CLT 150 : (2005) 2 LLJ 753 : (2005) 1 OLR 205
Constitution of India, 1950 — Article 226
High Courts13 Dec 2004Dismissed
Rushinath Rout Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 402 : (2005) OLR 351 Supp
Orissa Grama Panchayat Act, 1964 — Section 24(2)
High Courts13 Dec 2004Allowed
Bhubaneswar Singh Deo Vs State of Orissa
Orissa High Court · (2005) 30 OCR 106
Criminal Procedure Code, 1973 (CrPC) — Section 460, 482, 82, 82(1), 82(2)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 324, 326, 34, 342