High Courts20 Jul 2005Allowed
Rajkishore Dalai Vs Kalandi Pradhan and Another
Orissa High Court · (2005) 100 CLT 351
Constitution of India, 1950 — Article 14, 243GLimitation Act, 1963 — Section 5Orissa Grama Panchayat Act, 1964 — Section 25(1), 31
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 12 of 31
High Courts20 Jul 2005Allowed
Shyam Meher and Another Vs State of Orissa
Orissa High Court · (2005) CLT 886 (Suppl Crl) : (2005) 2 OLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts19 Jul 2005
Ghanashyam Das Vs State of Orissa and Others
Orissa High Court · (2005) 2 OLR 526
Orissa Municipal Act, 1950 — Section 3(16), 399, 400, 74Orissa Municipal Rules, 1953 — Rule 392, 394, 396, 397, 398
High Courts19 Jul 2005Allowed
Chaitanya Behera and Others Vs State of Orissa
Orissa High Court · (2005) CLT 1088 (Suppl Crl) : (2005) CriLJ 4724 : (2005) 2 OLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 506
High Courts19 Jul 2005Allowed
Surendra Patnaik Vs Grid Corporation of Orissa Ltd. and Others
Orissa High Court · (2005) 07 OHC CK 0030
High Courts18 Jul 2005Allowed
Governing Body, Jambeswar Mahavidyalaya Vs Council of Higher Secondary Education and Another
Orissa High Court · (2005) 100 CLT 403 : (2005) 2 OLR 518
High Courts18 Jul 2005
Binod Bihari Singh Vs Pravakar Jena and Others
Orissa High Court · (2005) 2 OLR 362
Orissa Zilla Parishad (Election) Rules, 1994 — Rule 36, 39(2), 39(5), 39(8)Orissa Zilla Parishad Act, 1991 — Section 32, 32(3), 44Q
High Courts15 Jul 2005Allowed
State of Orissa Vs Sri Rajib Pradhan
Orissa High Court · (2005) 100 CLT 255 : (2005) 2 OLR 352
Criminal Procedure Code, 1973 (CrPC) — Section 313Orissa Forest Act, 1972 — Section 27, 45, 46
High Courts15 Jul 2005Allowed
Niranjan Das Vs Asst. General Manager, Traffic and Raw Material Department, Rourkela Steel Plant
Orissa High Court · (2005) 100 CLT 193 : (2005) 107 FLR 716 : (2005) 3 LLJ 655 : (2005) OLR 829 Supp
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(1), 33(2)
High Courts13 Jul 2005Dismissed
Sudhakar Rout and Others Vs Upendranath Samal and Others
Orissa High Court · (2005) 07 OHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 482
High Courts13 Jul 2005Dismissed
Madhumita Das Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 664
Orissa Judicial Service Rules, 1994 — Rule 10, 10(1), 12, 5
High Courts13 Jul 2005
Shri Sarangadhar Raiguru Vs Union of India (UOI) and Others
Orissa High Court · (2005) 2 OLR 354
Police Service (Cadre) Rules, 1954 — Rule 9Police Service (Pay) Rules, 1954 — Rule 4(4)
High Courts13 Jul 2005Dismissed
Sri Madhusudan Parida and Others Vs Tahasildar
Orissa High Court · (2005) 07 OHC CK 0012
Orissa Estates Abolition Act, 1951 — Section 38B, 42A, 8(1)Orissa Survey and Settlement Rules, 1962 — Rule 42A
High Courts13 Jul 2005
Pradipta Kumar Swain Vs State of Orissa and Others
Orissa High Court · (2005) CLT 1049 (Suppl Crl) : (2005) 2 DMC 697 : (2005) 2 OLR 277
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 393, 417, 423, 427Dowry Prohibition Act, 1961 — Section 4
High Courts12 Jul 2005
Dukhishyam Panda Vs Land Reform Commissioner and Others
Orissa High Court · (2005) 2 OLR 694
Orissa Land Reforms Act, 1960 — Section 22, 23, 59(2), 73
High Courts12 Jul 2005Dismissed
Satya Prakash Aggarwal and Another Vs S.L. Agrawala and Co.
Orissa High Court · (2005) CriLJ 3894
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts07 Jul 2005Allowed
Surendranath Swain Vs State of Orissa
Orissa High Court · (2005) 07 OHC CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts06 Jul 2005Dismissed
Dr. Sudipta Pattanaik Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 577 : (2005) 100 CLT 426
Constitution of India, 1950 — Article 142, 227Orissa Medical Education Service (Recruitment) Rules, 1979 — Rule 4
High Courts06 Jul 2005Dismissed
Ashalata Senapati Vs Shri Sahadeb Sahoo and Another
Orissa High Court · (2005) 100 CLT 213 : (2005) 107 FLR 402
Contempt of Courts Act, 1971 — Section 12
High Courts05 Jul 2005
Manabendra Moharatha ' Mohapatra ' Dulu Dala Behera Vs State of Orissa and Others
Orissa High Court · (2005) CLT 1019 (Suppl Crl) : (2005) 2 OLR 266
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 190, 319, 482Penal Code, 1860 (IPC) — Section 302, 34, 395