COURT ARCHIVE

Orissa High Court judgments, 2005

613 judgments · page 31 of 31

High Courts05 Jan 2005Allowed

Pradipta Kumar Pattnaik Vs The Registrar (Judicial), Orissa High Court and Others

Orissa High Court · (2005) 99 CLT 807 : (2005) 106 FLR 448 : (2005) 1 OLR 269

Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 6, 7

High Courts05 Jan 2005Dismissed

Niranjan Lenka Vs Mahanadi Coalfields Limited and Others

Orissa High Court · (2005) 99 CLT 291 : (2005) 105 FLR 254

High Courts05 Jan 2005

Surendra Kumar Patjoshi and Others Vs Member, Board of Revenue and Another

Orissa High Court · (2005) 99 CLT 728 : (2005) 1 OLR 248

Orissa Land Reforms Act, 1960 — Section 37, 59(2)

High Courts04 Jan 2005

Biswamitra Majhi and Another Vs State of Orissa

Orissa High Court · (2005) CLT 558 (Suppl Crl) : (2005) 30 OCR 560 : (2005) 1 OLR 323

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts04 Jan 2005

Krushna Naik Vs State of Orissa

Orissa High Court · (2005) 99 CLT 283 : (2005) CriLJ 1343 : (2005) 30 OCR 253 : (2005) 1 OLR 284

Penal Code, 1860 (IPC) — Section 302

High Courts04 Jan 2005Dismissed

Gopinath Dixit Vs Rama Chandra Dixit and Another

Orissa High Court · (2005) 2 CivCC 117 : (2005) 99 CLT 209 : (2005) OLR 402 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

High Courts03 Jan 2005Dismissed

Purna Chandra Sahoo Vs Santi ' Sukanti and Another

Orissa High Court · (2005) CriLJ 1350 : (2005) 30 OCR 268 : (2005) 1 OLR 229

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190(1)Penal Code, 1860 (IPC) — Section 376

High Courts03 Jan 2005Allowed

Rabinarayan Hati Vs Nityananda Patra and Others

Orissa High Court · (2006) 1 OLR 129

Constitution of India, 1950 — Article 227Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 31(4), 31(7)Orissa Panchayat Samiti Act, 1959 — Section 44(I)

High Courts03 Jan 2005

Mukesh Dhirubhai Ambani Vs State of Orissa and Another

Orissa High Court · (2005) CLT 131 (Suppl Crl) : (2005) CriLJ 2902 : (2005) 30 OCR 245 : (2005) 1 OLR 234

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 482Negotiable Instruments Act, 1881 (NI) — Section 11, 141Penal Code, 1860 (IPC) — Section 294, 323, 334, 34, 423

High Courts03 Jan 2005Dismissed

Oriental Insurance Co. Ltd. Vs Durga Devi and Others Durga Devi and Others Vs Oriental Insurance Company Ltd.

Orissa High Court · (2005) 2 ACC 815 : (2006) ACJ 2229 : (2005) 99 CLT 575

Motor Vehicles Act, 1988 — Section 149(1), 149(2), 168, 170

High Courts03 Jan 2005Dismissed

Purna Chandra Sahoo Vs Santi alias Sukanti and Another

Orissa High Court · (2005) CriLJ 1350 : (2005) 30 OCR 268 : (2005) 1 OLR 229

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190(1)Penal Code, 1860 (IPC) — Section 376

High Courts03 Jan 2005

Smt. Laxmipriya Sahu and Others Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 214 : (2005) 1 OLR 198

Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 87

High Courts03 Jan 2005Dismissed

Oriental Insurance Company Ltd. Vs Mrs. Nita Prakash and Others Mrs. Nita Prakash and Others Vs Oriental Insurance Company Ltd.

Orissa High Court · (2005) 30 OCR 281

Motor Vehicles Act, 1988 — Section 149(2), 168, 170