High Courts02 Feb 2005Dismissed
Satrughna Parida and Another Vs Orissa Mining Corporation
Orissa High Court · (2005) 02 OHC CK 0063
Constitution of India, 1950 — Article 14, 39
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 27 of 31
High Courts02 Feb 2005Dismissed
Rama Pujari Vs State of Orissa
Orissa High Court · (2005) CLT 506 (Suppl Crl)
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 2005
Employees Elconmet Ltd. Vs The IPICOL
Orissa High Court · (2005) 3 BC 143 : (2005) 99 CLT 502 : (2006) 133 CompCas 924 : (2005) OLR 542 Supp : (2005) 64 SCL 288
Companies (Court) Rules, 1959 — Rule 272Companies Act, 1956 — Section 433, 439, 44(2), 441, 441(2)Income Tax Act, 1961 — Section 72A
High Courts02 Feb 2005
Blue Star Ltd. Vs State of Orissa and Others
Orissa High Court · (2005) 3 BC 453 : (2005) 99 CLT 678 : (2005) 2 CTLJ 204 : (2005) 1 OLR 521
Constitution of India, 1950 — Article 14
High Courts02 Feb 2005
Ballav Narayan Lenka Vs State of Orissa
Orissa High Court · (2005) 99 CLT 455 : (2005) CriLJ 3365 : (2005) 4 JCR 445 : (2005) 1 OLR 487
Criminal Procedure Code, 1973 (CrPC) — Section 205, 82, 82(1), 83
High Courts02 Feb 2005
Orissa Coal-Chem Private Limited Vs National Aluminium Company Limited and Another
Orissa High Court · (2005) 99 CLT 590 : (2005) OLR 594 Supp
Arbitration and Conciliation Act, 1996 — Section 16, 7(1)Constitution of India, 1950 — Article 226Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 6, 6(1), 6(2)
High Courts02 Feb 2005
Daitari Muduli and Others Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 707
High Courts02 Feb 2005Allowed
D.S. Rashmi Ranjan Vs Chairman, J.E.E. 2004 and Others Mohammad Abdul Khalique Vs State of Orissa and Others Suresh Kumar Tripathy Vs Joint Entrance Examination and Others Diptiranjan Bisoi Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 363 : (2005) 96 CLT 363 : (2005) OLR 528 Supp
Constitution of India, 1950 — Article 226, 227Indian Medical Council Act, 1956 — Section 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 39
High Courts02 Feb 2005Allowed
Ashok Kumar Yadav Vs State of Orissa and Others
Orissa High Court · (2005) CLT 390 (Suppl Crl) : (2005) 1 OLR 599
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts02 Feb 2005Dismissed
ERBIS Engineering Company Limited Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 714
Constitution of India, 1950 — Article 226
High Courts02 Feb 2005Allowed
Ramesh Chandra Bhuyan and Others Vs State of Orissa
Orissa High Court · (2005) CLT 495 (Suppl Crl) : (2005) 1 OLR 703 : (2005) OLR 495 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 223, 229, 230, 231, 232
High Courts01 Feb 2005
Bijaya Kumar Agrawalla Vs State of Orissa
Orissa High Court · (2005) CLT 383 (Suppl Crl) : (2005) 1 OLR 639 : (2005) 1 OLR 493 : (2005) OLR 383 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 294, 323
High Courts31 Jan 2005
Mamata Mohanty Vs Director, C.B.I. and Others
Orissa High Court · (2005) 1 OLR 580
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 190(1)Penal Code, 1860 (IPC) — Section 120B, 302
High Courts31 Jan 2005
Jharana Sahoo Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 710 : (2005) 1 OLR 514
High Courts31 Jan 2005
Aurobindo Sanitary Stores Vs Commissioner of Income Tax
Orissa High Court · (2005) 99 CLT 468 : (2005) 196 CTR 230 : (2005) 276 ITR 549 : (2005) 1 OLR 420
Income Tax Act, 1961 — Section 147, 260A, 68, 69
High Courts31 Jan 2005Dismissed
Union of India (UOI) and Others Vs Sangram Keshari Nayak and Another
Orissa High Court · (2005) 99 CLT 373 : (2005) 2 ESC 1376 : (2005) OLR 512 Supp
Constitution of India, 1950 — Article 226, 227
High Courts31 Jan 2005Allowed
Adikanda Biswal and Others Vs Bhubaneswar Development Authority and Another
Orissa High Court · AIR 2006 Ori 36 : (2005) 99 CLT 595 : (2005) OLR 516 Supp
High Courts31 Jan 2005Allowed
Smt. Basantirani Nayak Vs Biranchi Narayan Prasad Nayak and Others
Orissa High Court · (2006) CLT 1 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)
High Courts31 Jan 2005Dismissed
Chakradhar Pradhan Vs Managing Director, Orissa State Co-op. Agricultural and Rural Dev. Bank Ltd. and Others
Orissa High Court · (2005) 99 CLT 672
Orissa General Financial Rules, 1959 — Rule 65
High Courts28 Jan 2005Allowed
Parsu Gadaba Vs State of Orissa
Orissa High Court · (2005) CLT 539 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307