COURT ARCHIVE

Orissa High Court judgments, 2005

613 judgments · page 5 of 31

High Courts07 Oct 2005Allowed

Kiran Mohanty and Others Vs Woodburn Developers and Builders (P) Ltd. and Others

Orissa High Court · AIR 2006 Ori 31 : (2006) 101 CLT 176 : (2005) OLR 987 Supp

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 21, 36, 37, 40Contract Act, 1872 — Section 201, 202

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High Courts07 Oct 2005Allowed

Sunadhar Kakari Vs B.V. Rabana Murty and Others

Orissa High Court · (2005) 100 CLT 635 : (2005) 2 OLR 731

Criminal Procedure Code, 1973 (CrPC) — Section 480, 482Orissa Panchayat Samiti Act, 1959 — Section 44A, 44B, 44C, 44D, 44EOrissa Zilla Parishad Act, 1991 — Section 32 , 32(1)

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High Courts07 Oct 2005Allowed

State of Orissa Vs Krushna ' Utkal Keshari Sahu

Orissa High Court · (2005) 10 OHC CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 307, 323, 353, 452Probation of Offenders Act, 1958 — Section 3

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High Courts07 Oct 2005Allowed

Bhramarbar Subudhi Vs Sayed Ajhar Alli

Orissa High Court · (2005) CLT 1194 (Suppl Crl) : (2005) 2 OLR 769

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 313Penal Code, 1860 (IPC) — Section 34, 420, 506

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High Courts07 Oct 2005Dismissed

Dhirendra Pandua Vs The Election Tribunal-cum-District Judge and Others

Orissa High Court · (2006) 101 CLT 264 : (2005) OLR 978 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 16, 17(1), 19, 38

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High Courts06 Oct 2005Dismissed

Binod Kumar Agrawal Vs State of Orissa

Orissa High Court · (2005) 10 OHC CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 170, 177, 178Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 323, 34, 406, 498A

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High Courts06 Oct 2005Dismissed

State of Orissa and Another Vs Bharat Ch. Jena and Others

Orissa High Court · (2006) 101 CLT 185 : (2006) 109 FLR 600

Constitution of India, 1950 — Article 16, 226, 227Orissa Ministerial Service (Method of Recruitment of Posts of Junior Clerks in the District Offices) Rules 1985 — Rule 10, 14, 7

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High Courts06 Oct 2005Allowed

Sri Prasanna Kumar Dash Vs Union of India (UOI) and Others

Orissa High Court · (2005) 10 OHC CK 0025

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226(2)

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High Courts06 Oct 2005Allowed

Masud Baig Vs State of Orissa

Orissa High Court · (2005) 100 CLT 675 : (2005) 2 OLR 775

Essential Commodities Act, 1955 — Section 7, 7(1)

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High Courts06 Oct 2005

Narendra Meher Vs State of Orissa

Orissa High Court · (2006) 101 CLT 1

Penal Code, 1860 (IPC) — Section 299, 300, 307, 326

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High Courts05 Oct 2005Dismissed

Hemanta Kumar Meher Vs Shiba Prasad Khamari and Another

Orissa High Court · (2006) 101 CLT 41 : (2005) 2 OLR 734

Evidence Act, 1872 — Section 41

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High Courts04 Oct 2005Allowed

Basanta Kumar Baral Vs Vice-Chancellor, OUAT and Others

Orissa High Court · (2005) 2 OLR 802

Constitution of India, 1950 — Article 14, 16

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High Courts04 Oct 2005Allowed

Fazle Rub Jalaluddin Khan Vs State of Orissa and Others

Orissa High Court · (2006) 101 CLT 58 : (2005) 2 OLR 747

Constitution of India, 1950 — Article 154, 166Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 22, 22(2)

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High Courts04 Oct 2005Dismissed

Orissa State Co-operative Marketing Federation Ltd. Vs Sri Binod Bihari Nial

Orissa High Court · (2006) 101 CLT 122 : (2006) 108 FLR 1142

Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25G, 25L, 25N

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High Courts04 Oct 2005Dismissed

Union of India (UOI) and Others Vs Smt. Manorama Pati

Orissa High Court · (2006) 101 CLT 125 : (2006) 109 FLR 131 : (2005) OLR 1045 Supp

Railway Services (Pension) Rules, 1993 — Rule 18, 3

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High Courts03 Oct 2005Dismissed

G. Srinivas Goud Vs State of Andhra Pradesh

Orissa High Court · (2006) 101 CLT 129

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 41(1), 41(2), 41(3)

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High Courts30 Sept 2005Dismissed

Ghanashyam Sahoo Vs Kendrapara Municipality and Others

Orissa High Court · AIR 2006 Ori 69 : (2005) OLR 967 Supp

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts30 Sept 2005Dismissed

Mahitosh Sinha Vs Shyamapada Sinha and Others

Orissa High Court · AIR 2006 Ori 20 : (2005) OLR 958 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A

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High Courts30 Sept 2005Dismissed

Reserve Bank of India Vs Reserve Bank Employees Association and Another

Orissa High Court · (2005) 09 OHC CK 0038

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 11, 11(1), 11(3), 9

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High Courts30 Sept 2005Allowed

Kanhu alias Kanhei Gouda Vs State of Orissa

Orissa High Court · (2005) 100 CLT 735 : (2005) 2 OLR 718

Criminal Procedure Code, 1973 (CrPC) — Section 185, 231(2), 239, 311Penal Code, 1860 (IPC) — Section 302, 306, 307, 34

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