COURT ARCHIVE

Orissa High Court judgments, 2004

443 judgments · page 5 of 23

High Courts16 Oct 2004

Jeypore Evangelical Lutheran Church and Others Vs Surendra Kumar Bagh and Others

Orissa High Court · AIR 2005 Ori 47 : (2005) 99 CLT 259

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227

High Courts15 Oct 2004Allowed

Sana Baral and Others Vs S.B. Mohanty and Another

Orissa High Court · (2004) 2 OLR 644

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 401

High Courts15 Oct 2004Dismissed

K.K. Roller Flour Mills Pvt. Ltd. Vs Utkal Flour Mills (Rourkela) Pvt. Ltd. and Others

Orissa High Court · (2004) 98 CLT 775 : (2005) 128 CompCas 23

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 643(1)

High Courts15 Oct 2004

Sri Chandra Sekhar @ Chagulu Das and Others Vs State of Orissa and Another

Orissa High Court · (2004) 2 OLR 650

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 109, 366, 376, 493, 506

High Courts14 Oct 2004Dismissed

Dr. Lata Kumari Bhol Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 125 : (2004) 2 OLR 538

Orissa Education Act, 1969 — Section 3

High Courts14 Oct 2004Dismissed

Harekrishna Das Vs Chairman, Paradeep Port Trust and Another

Orissa High Court · (2005) 99 CLT 43 : (2005) 104 FLR 956

High Courts12 Oct 2004Dismissed

Promod Kumar Rath Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 298

Constitution of India, 1950 — Article 226

High Courts12 Oct 2004

Aditya Narayan Mahasupakar Vs State of Orissa and Others

Orissa High Court · AIR 2005 Ori 10 : (2005) 99 CLT 106 : (2005) 99 CTLJ 106 : (2004) 2 OLR 574

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4Orissa Minor Minerals Concession Rules, 1990 — Rule 28

High Courts12 Oct 2004

Sri Aditya Kumar Misra and Another Vs State of Orissa

Orissa High Court · (2004) 10 OHC CK 0011

Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24

High Courts12 Oct 2004Allowed

Babu alias Gobardhan Rath Vs State of Orissa and Others

Orissa High Court · (2004) CLT 1233 (Suppl Crl) : (2004) 29 OCR 686 : (2004) 2 OLR 560

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 232, 294, 327, 364, 392

High Courts11 Oct 2004

Tasoraj Mohamad and Others Vs State of Orissa and Another

Orissa High Court · (2005) 1 DMC 522 : (2005) 30 OCR 188 : (2004) 2 OLR 642

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 313, 32, 323, 406, 498A

High Courts11 Oct 2004

Para Biswal Vs Janjali Khan

Orissa High Court · AIR 2005 Ori 7 : (2005) 99 CLT 48

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5

High Courts08 Oct 2004

Orissa Consumers' Association and Another Vs Orissa Electricity Regulatory Commission and Others

Orissa High Court · AIR 2005 Ori 11 : (2004) 2 OLR 673

Electricity Act, 2003 — Section 179, 181, 181(3), 182General Clauses Act, 1897 — Section 23, 23(2), 23(5)Information Technology Act, 2000 — Section 2(1), 4, 8

High Courts08 Oct 2004Dismissed

Sibu Chakrabarty alias Sibes Ku. Chakrabarty Vs Reeta Shumla

Orissa High Court · (2004) 29 OCR 674

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 493Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

High Courts08 Oct 2004

Suryamani Nayak Vs Orissa State Housing Board and Others

Orissa High Court · AIR 2005 Ori 26 : (2004) 98 CLT 737 : (2005) 1 CTLJ 434

Constitution of India, 1950 — Article 226, 227

High Courts08 Oct 2004Allowed

Jagdish Rai Puri Vs Epari Bhaskar Patra and Others

Orissa High Court · (2005) 99 CLT 54

Constitution of India, 1950 — Article 226, 227Government Grants Act, 1895 — Section 3

High Courts08 Oct 2004Dismissed

Sibu Chakrabarty alias Sibes Ku. Chakrabarty Vs Reeta Bhumia

Orissa High Court · (2005) CLT 62 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 312, 493Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(12), 3(2), 3(5)

High Courts07 Oct 2004Allowed

Smt. Heeramani Munda Vs The Collector and Others

Orissa High Court · (2005) 99 CLT 180 : (2004) 2 OLR 506

Orissa Grama Panchayat Act, 1964 — Section 24(2)

High Courts06 Oct 2004

Sister @ Babu Singh Vs State of Orissa and Others

Orissa High Court · (2004) 98 CLT 803 : (2004) 29 OCR 871 : (2004) 2 OLR 622

Criminal Procedure Code, 1973 (CrPC) — Section 110

High Courts06 Oct 2004Dismissed

Executive Engineer, Electrical Division and Another Vs Para Hembram and Others

Orissa High Court · (2005) 1 ACC 279 : (2004) 98 CLT 712 : (2005) 104 FLR 283

Workmens Compensation Act, 1923 — Section 3(1)