High Courts12 Apr 2005Dismissed
Sri Dillip Kumar Jena Vs State of Orissa and Another
Orissa High Court · (2005) 04 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 21 of 31
High Courts11 Apr 2005
Sisira Mohanty and Others Vs Commissioner, Consolidation and Others
Orissa High Court · (2005) 1 OLR 696
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36
High Courts11 Apr 2005Allowed
Bhalu ' Rabi Khatei and Others Vs State of Orissa
Orissa High Court · (2005) 04 OHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts08 Apr 2005
Sri Baji Badajena Vs Union of India (UOI) and Others
Orissa High Court · (2005) 100 CLT 80
High Courts08 Apr 2005
Sanjay Kumar Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (2005) 1 OLR 690
Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13(B)
High Courts06 Apr 2005Dismissed
Prava Fernadis Vs State of Orissa and Others
Orissa High Court · (2005) 04 OHC CK 0058
National Security Act, 1980 — Section 3(2)
High Courts06 Apr 2005Dismissed
Youth Club Vs Premalata Kumari Devi and Others
Orissa High Court · AIR 2005 Ori 190 : (2005) 2 CivCC 750 : (2005) 99 CLT 764 : (2005) 1 OLR 558
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29Constitution of India, 1950 — Article 227
High Courts06 Apr 2005
Sri Subash Chandra Rath Vs Sri Narayan Mishra
Orissa High Court · (2005) 2 OLR 497
High Courts06 Apr 2005
Jagatsinghpur Sugarcane Growers, Jajpur Sugarcane Growers, Cuttack Sugarcane Growers and Kendrapara Sugarcane Growers Vs Union of India (UOI) and Others
Orissa High Court · AIR 2005 Ori 150 : (2005) 99 CLT 617
Constitution of India, 1950 — Article 14, 19(1), 19(2), 300A
High Courts06 Apr 2005Allowed
Debendra Jha Vs Smt. Minakshi Das
Orissa High Court · AIR 2005 Ori 172 : (2005) 2 OLR 5
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 36, 37, 38, 6Transfer of Property Act, 1882 — Section 106
High Courts05 Apr 2005Dismissed
Chinmayee Mitra Vs Gautam Mitra
Orissa High Court · (2005) 04 OHC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407Hindu Marriage Act, 1955 — Section 9
High Courts05 Apr 2005Dismissed
Prafulla Das and Others Vs State of Orissa
Orissa High Court · (2005) 04 OHC CK 0010
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts31 Mar 2005
Prafulla Kumar Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 532
High Courts31 Mar 2005Dismissed
Mahavir Prasad Santuka and Others Vs Sankar Lal Tiberwal
Orissa High Court · AIR 2005 Ori 159
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts31 Mar 2005Allowed
Rupesh Kumar Samal alias Setu alias Sweta Vs State of Orissa and Another
Orissa High Court · (2005) 03 OHC CK 0012
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts30 Mar 2005Dismissed
Govinda Sahu Vs Pratima Muduli
Orissa High Court · (2005) 03 OHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts30 Mar 2005Dismissed
Krushna Prasad Das Vs Life Insurance Corporation of India and Others
Orissa High Court · (2005) 99 CLT 692
Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 8(1)
High Courts30 Mar 2005Allowed
Panda Leasing and Properties Ltd. Vs Hemant Kumar Moharana
Orissa High Court · (2005) 4 BC 52 : (2006) 4 CivCC 691 : (2005) 1 OLR 586
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 145(1)
High Courts30 Mar 2005
Bholi alias Bholeswar Naik Vs State of Orissa
Orissa High Court · (2005) CLT 656 (Suppl Crl) : (2005) CriLJ 2785 : (2005) OLR 656 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 307
High Courts30 Mar 2005Allowed
Orissa Lift Irrigation Corporation Vs Commissioner for Workmen Compensation and Authority under Minimum Wages and Another
Orissa High Court · (2005) 99 CLT 659
Minimum Wages Act, 1948 — Section 20(2), 5