COURT ARCHIVE

Orissa High Court judgments, 2004

443 judgments · page 3 of 23

High Courts19 Nov 2004Dismissed

Managing Committee of Rameswar Girls' High School Vs State of Orissa and Others

Orissa High Court · AIR 2005 Ori 81

Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(2), 31(3)Orissa Education Act, 1969 — Section 3, 7

Read judgment

High Courts18 Nov 2004

Kalinga Carbonates Ltd. and Another Vs Orissa State Prevention and Control of Pollution Board

Orissa High Court · (2005) CriLJ 1512 : (2004) 29 OCR 879 : (2005) 2 RCR(Criminal) 690

Air (Prevention and Control of Pollution) Act, 1981 — Section 37(1), 49, 49(1)Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts18 Nov 2004

Brooke Bond Lipton India Ltd. Vs Brooke Bond Sramik Union The Oberoi Palm Beach Hotel and The Management of Obroi Palm Beach Hotel Vs P.O., Labour Court and Others Pradeep Balasamanta Vs Union of India (UOI) and Others Mayadhara Nayak and Another and Orissa Sponge Iron Ltd. Vs P.O. Industrial Tribunal and Another Hindustan Steel Workers Union/Association Vs State of Orissa and Others Orissa Fibre Vs Aerocom Pvt. Ltd. Employee's Union Aerocom Pvt. Ltd. Vs Aerocom Pvt. Ltd. Employees Association

Orissa High Court · (2005) 99 CLT 244 : (2005) 105 FLR 256 : (2005) 2 LLJ 185

Industrial Disputes Act, 1947 — Section 36

Read judgment

High Courts17 Nov 2004Allowed

Pratap Kumar Pradhan Vs State of Orissa and Others

Orissa High Court · (2005) 1 OLR 10

Societies Registration Act, 1860 — Section 12

Read judgment

High Courts17 Nov 2004Allowed

Smt. Dipti Roy etc. Vs State of Orissa

Orissa High Court · (2005) 104 FLR 1116 : (2004) 2 OLR 718

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9(1)Orissa Education Act, 1969 — Section 3(b)

Read judgment

High Courts17 Nov 2004

Krushna Chandra Behera and Another Vs State of Orissa

Orissa High Court · (2004) 29 OCR 882

Bihar and Orissa Excise Act, 1915 — Section 47Probation of Offenders Act, 1958 — Section 4

Read judgment

High Courts16 Nov 2004Dismissed

Dilu Sahu and Others Vs State of Orissa and Others

Orissa High Court · AIR 2005 Ori 89 : (2005) 99 CLT 666 : (2005) 30 OCR 197 : (2005) 1 OLR 60

Constitution of India, 1950 — Article 226, 227Lotteries (Regulation) Act, 1998 — Section 1, 1(2), 1(3), 10, 5Orissa Land Reforms Act, 1960 — Section 1(3)

Read judgment

High Courts16 Nov 2004

David Ledison alias Adison Lima and Others Vs Additional District Magistrate and Others

Orissa High Court · (2005) 99 CLT 570

Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2

Read judgment

High Courts11 Nov 2004Dismissed

Divisional Manager, New India Assurance Co. Ltd. Vs Subhra Mohanty and Others

Orissa High Court · (2005) 1 ACC 418 : (2006) ACJ 501 : (2005) 99 CLT 7

Read judgment

High Courts11 Nov 2004

Branch Manager, National Insurance Vs Saheba Sahu and Others

Orissa High Court · (2005) 99 CLT 400 : (2005) 105 FLR 375

Workmens Compensation Act, 1923 — Section 30

Read judgment

High Courts11 Nov 2004

Om Prakash Agrawal Vs Bharat Petroleum Corporation and Others

Orissa High Court · AIR 2005 Ori 64

Constitution of India, 1950 — Article 14

Read judgment

High Courts08 Nov 2004

Sri Kali Prasad Das Vs Smt. Patra Singh and Another

Orissa High Court · (2004) 2 OLR 705

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts05 Nov 2004

K.K. Roller Flour Mills (P.) Ltd. Vs Utkal Flour Mills (P.) Ltd.

Orissa High Court · (2004) 11 OHC CK 0047

Companies Act, 1956 — Section 203, 203(1), 203(2), 203(3), 441Company Directors Disqualification Act, 1986 — Section 8Limitation Act, 1963 — Article 137

Read judgment

High Courts05 Nov 2004Allowed