High Courts23 Dec 2005
Saroj Kumar Mishra Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 346
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 1 of 31
High Courts23 Dec 2005
Alekha Baral ' Alekha Chandra Baral and Others Vs State of Orissa and Others Chhaila Barik and Others Vs State of Orissa and Another
Orissa High Court · (2006) CLT 408 (Suppl Crl) : (2006) 1 OLR 410
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 336
High Courts23 Dec 2005
State Vs Niranjan Jena ' Babuli Niranjan Jena ' Babuli Vs State of Orissa
Orissa High Court · (2006) 1 OLR 385
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 366(1)Evidence Act, 1872 — Section 27, 61, 62Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Dec 2005
Chaitanya Jani and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 285
High Courts23 Dec 2005Allowed
Nrusingha Charan Mishra Vs State of Orissa and Another
Orissa High Court · (2006) 1 OLR 138
Constitution of India, 1950 — Article 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 19
High Courts23 Dec 2005Allowed
Birendra Kumar Roy Vs Managing Director, The Orissa State Co-operative Bank Ltd.
Orissa High Court · (2006) 1 OLR 161
High Courts22 Dec 2005
Minati Samantaray and Another Vs Oriental Insurance Company Ltd. and Another
Orissa High Court · (2006) 101 CLT 593
Motor Vehicles Act, 1988 — Section 149
High Courts22 Dec 2005
Union of India (UOI) and Another Vs Sibaram Nayak
Orissa High Court · (2006) 101 CLT 454 : (2006) 109 FLR 949 : (2006) 3 LLJ 429
Penal Code, 1860 (IPC) — Section 409
High Courts22 Dec 2005
Minati Samantray and Another Vs Oriental Insurance Company Ltd. and Another
Orissa High Court · (2006) 3 ACC 787
Motor Vehicles Act, 1988 — Section 149
High Courts20 Dec 2005Dismissed
Ch. Laxmikantham Vs The Chairman, State Bank of India and Others
Orissa High Court · (2006) 101 CLT 65 : (2006) 108 FLR 1144 : (2006) 1 OLR 275
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18
High Courts19 Dec 2005
Smt. Sujata Panda Vs Sri Jayadev Panda
Orissa High Court · (2006) 1 DMC 763 : (2006) 1 OLR 123
Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts16 Dec 2005Dismissed
Pramod Chandra Rath Vs State of Orissa
Orissa High Court · (2006) CLT 129 (Suppl Crl) : (2006) CLT 113 (Suppl Crl) : (2006) 1 OLR 172
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Evidence Act, 1872 — Section 10
High Courts15 Dec 2005Dismissed
The Servants of People's Society and Others Vs Pyarimohan Mohapatra
Orissa High Court · (2006) 101 CLT 458
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 34, 420, 465, 469
High Courts15 Dec 2005Dismissed
The Servants of Peoples' Society and Others Vs Pyarimohan Mohapatra
Orissa High Court · (2006) 1 OLR 546
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 34, 420, 465, 469
High Courts14 Dec 2005
Pramila Sahoo Vs State of Orissa and Others
Orissa High Court · (2006) 102 CLT 60
Administrative Tribunals Act, 1985 — Section 14(1), 15, 29
High Courts12 Dec 2005
Saroj Kumar Sahoo Vs The Managing Director, Orissa Forest Development Corporation Ltd. and Another
Orissa High Court · (2006) 1 OLR 253
Constitution of India, 1950 — Article 16, 226
High Courts09 Dec 2005Dismissed
Rudramani Tripathy Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 227
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2005Dismissed
Kishore Kumar Saha Vs State of Orissa
Orissa High Court · (2006) CLT 133 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2)Penal Code, 1860 (IPC) — Section 201, 302, 304, 320
High Courts07 Dec 2005
Shri Prakash Chandra Lenka Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 286
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13Orissa Local Fund Service Rules, 1975 — Rule 12(1), 7Orissa Municipal Act, 1950 — Section 76, 81
High Courts07 Dec 2005Dismissed
Shri Dinesh Kumar Ray Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 137 : (2006) 108 FLR 1138
State Bank of India (Officers Service) Rules, 1992 — Rule 57