High Courts31 Aug 2004Dismissed
Bhada Majhi Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 630
Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 8 of 23
High Courts31 Aug 2004Allowed
Scion Computers Vs State of Orissa and Another
Orissa High Court · AIR 2005 Ori 1 : (2005) 2 BC 46 : (2004) 98 CLT 522 : (2004) 2 OLR 412
High Courts31 Aug 2004
The New India Assurance Co. Ltd. Vs Suka Sahoo and Another
Orissa High Court · (2005) 1 ACC 317 : (2004) 98 CLT 726 : (2005) 104 FLR 182 : (2004) 2 OLR 602
Orissa High Court Order, 1948 — Article 4
High Courts30 Aug 2004
Rabindra Kumar Ray Vs Regional Transport Officer and Others
Orissa High Court · (2005) 1 ACC 273 : (2004) 98 CLT 731 : (2004) 2 OLR 609
Central Motor Vehicles Rules, 1989 — Rule 47Motor Vehicles Act, 1988 — Section 41
High Courts27 Aug 2004
Ramai Ranjan Pati Vs Mst. Sahanaj Fatima
Orissa High Court · (2005) 1 CivCC 268 : (2004) 98 CLT 636
Civil Procedure Code Amendment Act, 1976 — Section 2(2), 47Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 2(2), 47Orissa House Rent Control Act, 1967 — Section 7
High Courts25 Aug 2004Allowed
M. Venkat Rao Vs State of Orissa
Orissa High Court · (2004) CLT 1009 (Suppl Crl) : (2004) 29 OCR 271 : (2004) 2 OLR 415 : (2004) OLR 1009 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts25 Aug 2004Dismissed
Sanjay Bag Vs State of Orissa
Orissa High Court · (2005) 1 ALT(Cri) 1 : (2004) CriLJ 4714 : (2004) 29 OCR 189 : (2004) 2 OLR 360
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376(2)
High Courts24 Aug 2004Allowed
State of Orissa Vs Benudhar Das and Others
Orissa High Court · (2004) 98 CLT 337
Civil Procedure Code Amendment Act, 1950 — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts24 Aug 2004
Saraswati Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 788 : (2004) 2 OLR 367
Bihar And Orissa Excise Act, 1915 — Section 22(1)Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 3(1), 4
High Courts23 Aug 2004Allowed
Nila Chakra Construction Vs State of Orissa and Others
Orissa High Court · AIR 2005 Ori 30 : (2005) 1 ARBLR 360 : (2004) 98 CLT 519 : (2004) 2 OLR 452
Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Section 2(4)Orissa Civil Courts Act, 1984 — Section 2(2)
High Courts20 Aug 2004Dismissed
Shri Satya Narayan Das and Others Vs The Orissa Small Industries Corporation Ltd. and Others
Orissa High Court · (2004) 98 CLT 561
Constitution of India, 1950 — Article 226, 227
High Courts20 Aug 2004Dismissed
Sudhansu Parida Vs State of Orissa and Another
Orissa High Court · (2004) 98 CLT 409 : (2004) CriLJ 4745 : (2004) 29 OCR 351 : (2004) 2 OLR 356
Civil Procedure Code Amendment Act, 1973 — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 354, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts19 Aug 2004
Usharani Lenka Vs Panigrahi Subash Chandra Dash ' Sahoo Panigrahi Subash Chandra Dash ' Sahoo Vs Usharani Lenka
Orissa High Court · (2004) 08 OHC CK 0035
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 12, 13, 13(1)
High Courts19 Aug 2004Allowed
Bhargabi Cold Storage and Another Vs GRID Corporation of Orissa and Another
Orissa High Court · (2004) 2 OLR 447
Arbitration Act, 1940 — Section 20
High Courts18 Aug 2004
Smt. Giribala Jena Vs Sri Ram Prasad Panda and Another
Orissa High Court · (2004) 2 OLR 371
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts18 Aug 2004Allowed
Royalex Fashions (India) Pvt. Ltd. Vs Ranjan Apparels and Another
Orissa High Court · (2004) 98 CLT 673
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 115
High Courts18 Aug 2004Allowed
Choudhury Balaram Dash Vs The Commissioner, Consolidation and Others
Orissa High Court · (2004) 2 OLR 528
Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts17 Aug 2004Allowed
Uttam Kumar Moitra and Another Vs Canara Bank, Uditnagar Branch
Orissa High Court · (2004) 98 CLT 568
Constitution of India, 1950 — Article 226, 227
High Courts17 Aug 2004
Keshab ' Karmu Giri and Others Vs Dasaratha Giri and Others
Orissa High Court · AIR 2005 Ori 39 : (2005) 99 CLT 109
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(4)
High Courts16 Aug 2004Allowed
Allied Chemical Laboratories Vs Presiding Officer, Debt Recovery and Another
Orissa High Court · AIR 2005 Ori 32 : (2005) 1 BC 258 : (2004) 98 CLT 418 : (2005) 128 CompCas 939 : (2004) 2 OLR 420
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(6)