High Courts18 Nov 2005Dismissed
National Insurance Co. Ltd. Vs Bidashi Kalo and Others
Orissa High Court · (2007) ACJ 941
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 140, 143
COURT ARCHIVE
Orissa High Court judgments, 2005
613 judgments · page 3 of 31
High Courts17 Nov 2005
Indu Dhawan (Smt.) Vs Bhanupriya Naik @ Bhanupriya Khuntia and Others
Orissa High Court · (2007) 1 ACC 271
Motor Vehicles Act, 1988 — Section 110A
High Courts17 Nov 2005Dismissed
Smt. Indu Dhawan Vs Smt. Bhanupriya Naik ' Bhanupriya Khuntia and Others
Orissa High Court · (2006) 1 OLR 141
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1939 — Section 110
High Courts17 Nov 2005Dismissed
Kalinga Industrial Training Centre Vs State of Orissa and Others
Orissa High Court · (2005) 11 OHC CK 0005
High Courts16 Nov 2005Dismissed
Sahoo Chemicals Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2006 Ori 57 : (2006) 101 CLT 83
State Financial Corporations Act, 1951 — Section 29
High Courts14 Nov 2005Dismissed
Mr. Bhaskar Bhatt (Manager Director) Titan Industries Limited Golden Enclave and Others Vs Crescent Art Times Pvt. Ltd.
Orissa High Court · AIR 2006 Ori 55 : (2006) 101 CLT 373 : (2006) 1 OLR 40
Arbitration and Conciliation Act, 1996 — Section 9
High Courts14 Nov 2005Dismissed
State of Orissa and Others Vs Larsen and Toubro Limited
Orissa High Court · AIR 2006 Ori 45 : (2005) OLR 1040 Supp
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts11 Nov 2005Dismissed
State of Orissa Vs Santosh Kumar Giri and Others
Orissa High Court · (2006) CLT 533 (Suppl Crl) : (2006) 1 OLR 168 : (2006) OLR 533 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 34, 379, 427, 447, 506
High Courts11 Nov 2005
IDC of Orissa Limited Vs Snehadhara Industries Ltd.
Orissa High Court · AIR 2006 Ori 58 : (2006) 101 CLT 154 : (2006) 132 CompCas 875 : (2005) OLR 1035 Supp : (2007) 76 SCL 464
Companies Act, 1956 — Section 442, 446, 529(1), 529A, 530Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)State Financial Corporations Act, 1951 — Section 29, 31
High Courts09 Nov 2005Allowed
P. Ramesh Rao and Others Vs State of Orissa and Others
Orissa High Court · (2005) 11 OHC CK 0029
Bihar and Orissa Excise Act, 1915 — Section 22, 22(1), 26AOrissa Excise Exclusive Privileges Rules, 1970 — Rule 3
High Courts09 Nov 2005Allowed
Bijoy Kumar Panda Vs State of Orissa and Others
Orissa High Court · (2006) CLT 1 (Suppl Crl) : (2006) CriLJ 1072
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 107, 110
High Courts09 Nov 2005Dismissed
Jayendra C. Shah ' Jayendra Ch. Shah Vs State of Orissa
Orissa High Court · (2006) CLT 16 (Suppl Crl) : (2006) CriLJ 847 : (2005) 2 OLR 737
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 91Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 14(1), 14(2), 141Penal Code, 1860 (IPC) — Section 409, 415, 420
High Courts08 Nov 2005
Smt. Sudhamayee Acharjya and Others Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 110
Bangalore Development Authority (Plan and Building Standard) Regulations, 2001 — Regulation 12Orissa Development Authorities Act, 1982 — Section 10, 106, 11, 12, 123Orissa Town Planning and Improvement Trust Act, 1956 — Section 31, 32
High Courts08 Nov 2005Dismissed
Paradeep Phosphates Ltd. Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 609
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts07 Nov 2005Allowed
Krushna Ch. Panda and Another Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 173 : (2006) 1 OLR 1
Orissa Government Land Settlement Act, 1962 — Section 3B, 7A(3)
High Courts27 Oct 2005
National Insurance Company Ltd. Vs Kanduri Sethy and Others
Orissa High Court · (2006) 2 ACC 742 : (2006) 1 OLR 540
Motor Vehicles Act, 1988 — Section 16
High Courts27 Oct 2005Allowed
Smt. Harapriya Bisoi Vs State of Orissa and Others
Orissa High Court · (2005) 10 OHC CK 0005
Orissa Estates Abolition Act, 1951 — Section 3, 3(1), 4, 5, 8(1)
High Courts26 Oct 2005Allowed
Branch Manager, National Insurance Company Ltd. Vs Shri Aryadev Das
Orissa High Court · (2006) 2 ACC 578 : (2006) 101 CLT 390 : (2005) OLR 1013 Supp
Motor Vehicles Act, 1988 — Section 166
High Courts26 Oct 2005Dismissed
Sahu Transport Corporation Vs The National Insurance Company Ltd. and Others
Orissa High Court · (2006) 2 ACC 567 : (2006) 101 CLT 370
High Courts26 Oct 2005Allowed
Executive Officer, Sri Baldev Jew Bije Vs Smt. Anapurna Jena and Another and Smt. Premalata Jena and Another
Orissa High Court · AIR 2006 Ori 72 : (2005) 100 CLT 729 : (2005) OLR 1016 Supp
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 19, 21, 3Orissa Consumer Protection Rules, 1987 — Rule 8(6)