High Courts14 Jul 2004
Bhagaban Behera and Others Vs Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (2004) 98 CLT 652 : (2005) 104 FLR 286
Industrial Disputes Act, 1947 — Section 10, 2
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 11 of 23
High Courts14 Jul 2004Allowed
Sourindra Narayan Bhanja Deo Vs Member, Board of Revenue and Others
Orissa High Court · (2004) 98 CLT 397 : (2004) 2 OLR 332
Orissa Government Land Settlement Act, 1962 — Section 3, 3(4)
High Courts14 Jul 2004Dismissed
Biswanath Rice Mill Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2004 Ori 191 : (2005) 99 CLT 100
State Financial Corporations Act, 1951 — Section 29
High Courts14 Jul 2004
Hadi Kirsani Vs State of Orissa
Orissa High Court · (2004) 2 OLR 403
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Jul 2004
Purna Chandra Sahu and Others Vs State of Orissa and Others
Orissa High Court · (2004) 29 OCR 261
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482
High Courts09 Jul 2004Allowed
Shri Chinmaya Mishra Vs State of Orissa and Others
Orissa High Court · (2004) 2 OLR 327
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2004Dismissed
Orissa Pisciculture Development Corporation (OPDC) Limited Vs Indian Oil Corporation (IOC) Ltd. and Others
Orissa High Court · (2004) 98 CLT 440
Arbitration Act, 1940 — Section 34, 34(1), 36Arbitration and Conciliation Act, 1996 — Section 34(3)Limitation Act, 1963 — Article 119, 5
High Courts09 Jul 2004
Bilkesh Parveen Vs The Board of Trustees, Kala Vikash Kendra Foundation Trust and Others
Orissa High Court · (2005) 99 CLT 163
Constitution of India, 1950 — Article 12, 226
High Courts09 Jul 2004
Mama alias Bidyut Prava Khuntia Vs State of Orissa
Orissa High Court · (2004) 29 OCR 329 : (2004) 2 OLR 318
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319, 482
High Courts06 Jul 2004Dismissed
Sri Darasingh Kumbhar Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 460
Orissa Grama Panchayat Act, 1965 — Section 30, 31
High Courts06 Jul 2004
Dibyakanta Dash Vs The Commissioner of Endowments and Others
Orissa High Court · (2004) 98 CLT 221 : (2004) 2 OLR 174
Orissa Hindu Religious Endowments Act, 1951 — Section 27
High Courts06 Jul 2004
Sri Arabinda Parida Vs Smt. Parulbala Parida
Orissa High Court · (2004) 29 OCR 20
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 127, 482
High Courts05 Jul 2004
Food Corporation of India Vs Commissioner of Sales Tax and Others
Orissa High Court · (2004) 98 CLT 273 : (2004) 2 OLR 214 : (2005) 142 STC 464
Constitution of India, 1950 — Article 226, 265Orissa Sales Tax Act, 1947 — Section 12(4), 14, 14A, 9B(3)Orissa Sales Tax Rules, 1947 — Rule 80
High Courts05 Jul 2004
Karam Chand Mukhi and Others Vs Santosh Pradhan and Another
Orissa High Court · (2004) CLT 1076 (Suppl Crl) : (2004) CriLJ 4380 : (2004) 28 OCR 773 : (2004) OLR 1076 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts02 Jul 2004Allowed
Naba Diganta Educational Trust Vs Managing Director, IDCO and Another
Orissa High Court · (2005) 1 OLR 575
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Jul 2004
Pini @ Nrupendra Kumar Sai and Another Vs State of Orissa
Orissa High Court · (2004) 98 CLT 220 : (2005) 30 OCR 789
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 355Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts02 Jul 2004Dismissed
Vijay Power Generators Ltd. Vs Reserve Bank of India and Others
Orissa High Court · (2004) 98 CLT 150
Constitution of India, 1950 — Article 14, 226
High Courts02 Jul 2004
Pitabash alias Pitambar Mahakud and Others Vs State of Orissa
Orissa High Court · (2004) CriLJ 4034 : (2004) 2 OLR 199
Penal Code, 1860 (IPC) — Section 300
High Courts02 Jul 2004
Ramanandan Prasad Vs State of Orissa
Orissa High Court · (2004) CriLJ 4366 : (2004) 29 OCR 581
Prevention of Corruption Act, 1988 — Section 13
High Courts02 Jul 2004Dismissed
Keshab Chandra Bariha Vs Smt. Kumari Bariha and Another
Orissa High Court · (2004) 29 OCR 127
Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 397(3), 482