High Courts23 Feb 2005
Smt. Madhavi Patra Vs State of Orissa
Orissa High Court · (2005) 2 ALT(Cri) 20 : (2005) CriLJ 2299 : (2005) 1 OLR 518
Criminal Procedure Code, 1973 (CrPC) — Section 401, 451, 457, 482
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 25 of 31
High Courts23 Feb 2005Dismissed
Indra Singh Vs State of Orissa
Orissa High Court · (2005) CriLJ 2297
Penal Code, 1860 (IPC) — Section 302
High Courts22 Feb 2005
Orissa Power Generation Corpn. Ltd. Vs Orissa Electricity Regulatory Commission and Others
Orissa High Court · AIR 2005 Ori 125
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 43(1)(2), 43A, 43A(1), 43A(2), 49(3)Electricity Act, 2003 — Section 185(3)
High Courts22 Feb 2005
Subash Kumar Agarwal and Others Vs State of Orissa and Others
Orissa High Court · (2005) 3 BC 336 : (2005) 99 CLT 567 : (2005) OLR 626 Supp
Constitution of India, 1950 — Article 226
High Courts22 Feb 2005
Shri Darasongh Kumbhar Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 557 : (2005) OLR 623 Supp
Orissa Grama Panchayat (Amendment) Act, 1994 — Section 25(1)Orissa Grama Panchayat Act, 1965 — Section 31Registration of Births and Deaths Act, 1969 — Section 17
High Courts22 Feb 2005
Smt. Sarojini Mallick Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 666
Limitation Act, 1963 — Article 137Orissa Prevention of Land Encroachment Act, 1972 — Section 12(1) , 12(2), 12(3), 13, 7(1)
High Courts22 Feb 2005Dismissed
State of Orissa Vs Satrughna Seth
Orissa High Court · (2005) 99 CLT 496 : (2005) 30 OCR 739 : (2005) 1 OLR 648
Criminal Procedure Code, 1973 (CrPC) — Section 374, 378Penal Code, 1860 (IPC) — Section 121A, 122, 354, 376, 399
High Courts21 Feb 2005Dismissed
Sri Devi Prasad Sahoo Vs Bharat Sanchar Nigam Ltd.
Orissa High Court · (2005) 99 CLT 610 : (2005) 105 FLR 1149
Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2005
Ajaya Kumar Das Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 590
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts21 Feb 2005Allowed
Balia alias Balaram Patra and Another Vs State of Orissa
Orissa High Court · (2005) 1 OLR 617
Penal Code, 1860 (IPC) — Section 395, 457
High Courts18 Feb 2005
Kumari Madhusmati Jena and Another Vs Council of Higher Secondary Education and Others
Orissa High Court · (2005) 99 CLT 628
High Courts18 Feb 2005
Kumari Madhusmita Jena and Another Vs Council of Higher Secondary Education and Others
Orissa High Court · (2005) 1 OLR 619
High Courts18 Feb 2005Allowed
Smt. Sanjulata Giri and Others Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 625 : (2005) 106 FLR 33
High Courts15 Feb 2005Dismissed
Suresh Kumar Singhi and Others Vs Kirit Kotecha and Another
Orissa High Court · (2006) 1 CivCC 106 : (2005) 99 CLT 345 : (2005) 1 OLR 408
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts15 Feb 2005Allowed
Basanta Konhar ' Babula Vs State of Orissa
Orissa High Court · (2005) CLT 683 (Suppl Crl) : (2005) 1 OLR 710
Evidence Act, 1872 — Section 25, 27, 8Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Feb 2005
S. Mohan Rao Vs Republic of India, S.P., C.B.I. and Others
Orissa High Court · (2005) CriLJ 2052 : (2005) OLR 127 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 329Penal Code, 1860 (IPC) — Section 120B, 170, 420
High Courts14 Feb 2005Dismissed
State of Orissa Vs Kamala Bai and Others
Orissa High Court · (2005) 100 CLT 234
Land Acquisition Act, 1894 — Section 18, 54
High Courts14 Feb 2005
Smt. Pramila Pradhan Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 637 : (2005) 1 OLR 411
Orissa Grama Panchayat Act, 1964 — Section 26
High Courts14 Feb 2005Dismissed
State of Orissa Vs L. Appalaswamy
Orissa High Court · (2005) 99 CLT 545 : (2005) OLR 619 Supp
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, 80
High Courts11 Feb 2005
Joginath Sahoo Vs The Divisional Forest Officer and Another
Orissa High Court · (2005) 30 OCR 655
Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 7