High Courts28 Jan 2005Allowed
Md. Alam Khan and Others Vs Jogendra Patro and Others
Orissa High Court · (2005) 99 CLT 537 : (2005) 1 OLR 416
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 28 of 31
High Courts28 Jan 2005
National Insurance Company Limited Vs Anadi Charan Sahu and Others
Orissa High Court · (2005) 2 ACC 675 : (2006) ACJ 1996 : (2005) 99 CLT 531 : (2005) OLR 509 Supp
High Courts28 Jan 2005Allowed
Miss Pravabati Rout Vs Kendrapara Municipality and Others
Orissa High Court · (2005) 99 CLT 583 : (2005) 2 ESC 1305 : (2005) 1 OLR 379
Constitution of India, 1950 — Article 14, 16
High Courts28 Jan 2005
Urmila Das Vs State of Orissa
Orissa High Court · (2005) CLT 339 (Suppl Crl) : (2005) 30 OCR 736 : (2005) 1 OLR 268 : (2005) OLR 339 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts28 Jan 2005
Dr. Rabindra Nath Pradhan Vs State of Orissa
Orissa High Court · (2005) CLT 411 (Suppl Crl) : (2005) CriLJ 2989 : (2005) 1 OLR 628 : (2005) 4 RCR(Criminal) 442
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1), 3(2)
High Courts28 Jan 2005
Anjalibala Lenka Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 551
High Courts28 Jan 2005Dismissed
Sundargarh Shramik Sangh Vs The Industrial Finance Corporation of India Limited and Others
Orissa High Court · (2005) 2 OLR 366
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(3), 18
High Courts28 Jan 2005Dismissed
Ashok Kumar Das Vs State of Orissa and Others
Orissa High Court · (2005) 01 OHC CK 0003
Orissa Forest Act, 1972 — Section 56Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4
High Courts27 Jan 2005
Pramod Kumar Sahoo Vs Maguni Sahoo Bidi Merchant and Another
Orissa High Court · (2005) 1 OLR 396
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 — Section 135
High Courts27 Jan 2005
Grid Corporation of Orissa Ltd. Vs AES Corporation and Others
Orissa High Court · (2006) 134 CompCas 305 : (2005) OLR 500 Supp
Arbitration and Conciliation Act, 1996 — Section 36, 37, 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17Companies Act, 1956 — Section 617
High Courts25 Jan 2005
Sri Prasanta Kumar Jena Vs Choudhury Purna Ch. Das Adhikari
Orissa High Court · (2005) 99 CLT 720
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts25 Jan 2005Allowed
Hada Naik and Others Vs Abhaya Naik
Orissa High Court · (2005) CLT 440 (Suppl Crl) : (2005) CriLJ 2274 : (2005) 1 OLR 623 : (2005) OLR 440 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 200(1), 202, 482Penal Code, 1860 (IPC) — Section 34, 354, 436, 448, 506
High Courts25 Jan 2005
Bubana Nayak alias Biswajit Siromani Vs State of Orissa
Orissa High Court · (2005) CLT 547 (Suppl Crl) : (2005) CriLJ 2524 : (2005) 1 OLR 553
Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 162Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 326
High Courts25 Jan 2005Dismissed
Union of India (UOI) Vs Girish Chandra Purohit and Another
Orissa High Court · (2005) 2 OLR 55 : (2005) OLR 396 Supp
Constitution of India, 1950 — Article 132, 132(1), 133, 133(1), 134Land Acquisition Act, 1894 — Section 54
High Courts25 Jan 2005
Pragyandipta Panda and Others Vs State of Orissa and Another
Orissa High Court · (2005) CLT 436 (Suppl Crl) : (2005) 2 DMC 76 : (2005) 1 OLR 490
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 313, 34, 406, 498A
High Courts24 Jan 2005
Basanta Samal and Another Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 447 : (2005) 2 DMC 105 : (2005) 30 OCR 731 : (2005) 1 OLR 562
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13(b)
High Courts20 Jan 2005
AB (Name withheld) Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 295
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 169, 170, 173, 173(1)Evidence Act, 1872 — Section 10
High Courts20 Jan 2005
AB, Name Withheld Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 295
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 173(1), 173(8), 190Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120(S), 292, 342, 354, 363
High Courts20 Jan 2005Dismissed
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Kallachand Baske and Others
Orissa High Court · (2005) 01 OHC CK 0072
High Courts20 Jan 2005
Divisional Manager, United India Insurance Co. Ltd. Vs Banamali Sahu (dead) and after him Smt. Radha Sahu and Another Banamali Sahu (dead) and after him Smt. Radha Sahu and Another Vs Smt. Sarojini Das and Another
Orissa High Court · (2005) 01 OHC CK 0071
Motor Vehicles Act, 1988 — Section 166(1)