COURT ARCHIVE

Orissa High Court judgments, 2005

613 judgments · page 26 of 31

High Courts11 Feb 2005Allowed

Orissa Forest Development Corporation Limited Vs Presiding Officer, Labour Court and Another

Orissa High Court · (2005) 105 FLR 1146 : (2005) 2 LLJ 928 : (2005) 1 OLR 595

Industrial Disputes Act, 1947 — Section 10, 12, 2, 25F

High Courts11 Feb 2005Dismissed

Sahadev Naik Vs State of Orissa

Orissa High Court · (2005) 99 CLT 523 : (2005) 30 OCR 724

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts10 Feb 2005

Paayal Engineers and Another Vs Assistant Provident Fund Commissioner (C) and Another

Orissa High Court · (2005) 1 OLR 413

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A

High Courts10 Feb 2005Allowed

Ballava Kumar Jaysingh Vs Dr. Pramod Kumar Panda and Others

Orissa High Court · (2005) 99 CLT 439

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9Constitution of India, 1950 — Article 226 , 227Indian Medicine Central Council Act, 1970 — Section 4(2)

High Courts09 Feb 2005

Union of India (UOI) and Others Vs Ranbir Singh

Orissa High Court · (2005) 99 CLT 639

High Courts09 Feb 2005Allowed

Sabitri Pradhan Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 802 : (2005) 106 FLR 451 : (2005) OLR 606 Supp

Constitution of India, 1950 — Article 14, 15

High Courts09 Feb 2005

Ranjita Rani Sahoo Vs State of Orissa

Orissa High Court · (2005) CLT 351 (Suppl Crl) : (2005) 30 OCR 649 : (2005) 1 OLR 604

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 453, 454, 455Penal Code, 1860 (IPC) — Section 34, 379, 411

High Courts09 Feb 2005Allowed

Dinesh Ch. Roy Vs Chairman, Balasore Gramya Bank and Others

Orissa High Court · (2005) 02 OHC CK 0007

Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 13AA

High Courts08 Feb 2005Dismissed

Sri Purna Ch. Dehury and Others Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 642 : (2005) 106 FLR 32

High Courts08 Feb 2005Allowed

Mustari Begum and Another Vs Mirza Mustaque Baig

Orissa High Court · (2005) 2 DMC 94 : (2005) 1 OLR 636

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 5

High Courts08 Feb 2005Allowed

Ram Avtar Vs Union of India (UOI) and Others

Orissa High Court · (2005) 99 CLT 698 : (2005) 106 FLR 280 : (2005) OLR 602 Supp

Central Reserve Police Force Act, 1949 — Section 11Constitution of India, 1950 — Article 14, 16

High Courts08 Feb 2005Dismissed

Shri Aswini Kumar Patra Vs State of Orissa

Orissa High Court · (2005) CLT 367 (Suppl Crl) : (2005) 30 OCR 765 : (2005) 1 OLR 402

Criminal Procedure Code, 1973 (CrPC) — Section 457Orissa Forest Act, 1972 — Section 37, 56Penal Code, 1860 (IPC) — Section 34, 379, 411

High Courts07 Feb 2005Dismissed

Land Acquisition and Resettlement Officer, U.K.H.E., Project Vs Kaibalya Rout and Others

Orissa High Court · (2005) 02 OHC CK 0061

Land Acquisition Act, 1894 — Section 17(4), 18, 23, 24, 4(1)

High Courts07 Feb 2005Dismissed

Laxman Murmu Vs State of Orissa

Orissa High Court · (2005) 99 CLT 703 : (2005) 30 OCR 785

Penal Code, 1860 (IPC) — Section 302, 304, 449, 506

High Courts07 Feb 2005

Gandharba Pal Vs Bulei Sethi and Others

Orissa High Court · (2005) 1 OLR 657

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 24, 100

High Courts04 Feb 2005

Smt. Arati Das Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 612 : (2005) 106 FLR 36

Orissa Municipal Act, 1950 — Section 124

High Courts04 Feb 2005Allowed

Sri Mrutyunjaya Sahoo Vs Smt. Santilata Sahoo @ Das

Orissa High Court · AIR 2006 Ori 8 : (2005) 99 CLT 450 : (2005) 1 OLR 610

Constitution of India, 1950 — Article 226, 227

High Courts04 Feb 2005Dismissed

Pratap Kumar Sahu Vs Orissa Administrative Tribunal and Others

Orissa High Court · (2005) 99 CLT 485

High Courts04 Feb 2005

Utkal Galvanizers Ltd. Vs GRIDCO and Others

Orissa High Court · (2005) 99 CLT 653

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts03 Feb 2005

Pravakar Mallik and Others Vs State of Orissa and Others

Orissa High Court · (2005) 30 OCR 488

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 34, 363, 366