High Courts13 Dec 2004
Golakha Chandra Panda Vs State of Orissa and Others
Orissa High Court · (2005) 3 ACC 222 : (2005) 104 FLR 794 : (2005) 1 OLR 106
Workmens Compensation Act, 1923 — Section 2, 3, 4(1)
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 2 of 23
High Courts10 Dec 2004Dismissed
Uday Chandra Pattnaik Vs State of Orissa and Others
Orissa High Court · (2005) CriLJ 1928 : (2005) 1 OLR 132
Orissa Forest Act, 1972 — Section 2(1), 56(2), 56(2A)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 12, 21, 212, 4, 5
High Courts10 Dec 2004
Sanghamitra Swain Vs Director, T.E. and SCERT-cum-Chairman, Central Selection Board and Another
Orissa High Court · (2005) 1 OLR 165
High Courts09 Dec 2004
Rajpath Foot Path Byabasai Sangha Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 21
Constitution of India, 1950 — Article 226Orissa Development Authorities Act, 1982 — Section 15, 16(3), 17
High Courts09 Dec 2004Dismissed
Mousumi Maiti Vs Utkal University and Others
Orissa High Court · (2005) 1 OLR 19
Constitution of India, 1950 — Article 19, 9
High Courts07 Dec 2004Allowed
Chatrubhuja Behera Vs State of Orissa
Orissa High Court · AIR 2005 Ori 63 : (2005) 99 CLT 186 : (2005) 1 OLR 115
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 2004
Birla Tyres (An unit of Kesoram Industries) Vs Sales Tax Officer and Another
Orissa High Court · (2005) 1 OLR 111 : (2005) 142 STC 124
Central Sales Tax (Orissa) Rules, 1957 — Rule 10, 10(2), 12(5), 57Constitution of India, 1950 — Article 226Orissa Sales Tax Rules, 1947 — Rule 87
High Courts04 Dec 2004Dismissed
Smt. Laxmi Dei and Another Vs Shyam Sundar Hans Siba Prasad Singh Vs Shyam Sundar Hans and Others
Orissa High Court · AIR 2005 Ori 78 : (2005) 99 CLT 195 : (2005) OLR 346 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Dec 2004Allowed
Ashok Kumar Pradhan Vs Union of India (UOI) and Others
Orissa High Court · (2005) 104 FLR 1111 : (2005) 1 OLR 97
High Courts01 Dec 2004Dismissed
Rakesh Swain Vs State of Orissa
Orissa High Court · (2005) CriLJ 1451 : (2005) 30 OCR 317 : (2005) 1 OLR 127 : (2005) 2 RCR(Criminal) 677
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 167(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts01 Dec 2004Allowed
I.T.C. Limited Vs State of Orissa
Orissa High Court · (2005) CriLJ 1582 : (2005) 30 OCR 313 : (2005) 1 OLR 122
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Railways Act, 1989 — Section 160(2)
High Courts30 Nov 2004Dismissed
Rasida Khatun and Another Vs Sk. Islam and Another Sk. Islam and Another Vs Rasida Khatun and Another
Orissa High Court · AIR 2005 Ori 56 : (2005) 99 CLT 309
Family Courts Act, 1984 — Section 7(1)
High Courts25 Nov 2004
Sri Ramkrishna Vivekananda Educational Trust Vs Registrar, Debt Recovery Tribunal and Others
Orissa High Court · AIR 2005 Ori 75
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Constitution of India, 1950 — Article 226Income Tax (Certificate Proceedings) Rules, 1962 — Rule 4, 44, 45, 47
High Courts25 Nov 2004Dismissed
Ramesh Chandra Samantray Vs State of Orissa and Others
Orissa High Court · (2004) 11 OHC CK 0043
Constitution of India, 1950 — Article 14, 154, 166, 226, 243UOrissa Municipal Act, 1950 — Section 376, 401, 401(1), 401(2), 408
High Courts25 Nov 2004
Pratap Kumar Rath Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 65
Constitution of India, 1950 — Article 226, 227
High Courts22 Nov 2004
Laxmikanta Mohanty Vs State of Orissa
Orissa High Court · (2004) 11 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 11(3), 438, 439Prevention of Corruption Act, 1988 — Section 3(1), 5
High Courts20 Nov 2004Allowed
Kulamani Nayak Vs State of Orissa
Orissa High Court · (2005) 30 OCR 193
Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts20 Nov 2004Allowed
Kulamani Naik Vs State of Orissa
Orissa High Court · (2005) CLT 4 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Nov 2004Dismissed
Girish Chandra Ray Vs Umakanta Mohanty and Others
Orissa High Court · (2005) 99 CLT 662
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6
High Courts19 Nov 2004
Rabindra Nath Sethy Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 337
Orissa Education Act, 1969 — Article 133