COURT ARCHIVE

Orissa High Court judgments, 2006

635 judgments · page 1 of 32

High Courts22 Dec 2006Dismissed

The Management of Prajatantra Prachar Samiti Vs The District Judge-cum-Appellate Authority and Others

Orissa High Court · (2006) 12 OHC CK 0052

Civil Procedure Code, 1908 (CPC) — Section 115Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 15, 15(2), 15(3)

High Courts22 Dec 2006

Mahendra Pratap Vs State of Orissa and Others

Orissa High Court · (2007) 103 CLT 675 : (2007) 114 FLR 689 : (2007) 1 OLR 496

High Courts22 Dec 2006

State of Orissa Vs B.N. Som and Another

Orissa High Court · (2007) CLT 229 (Suppl Crl) : (2007) 1 OLR 172

Administrative Tribunals Act, 1985 — Section 14, 17Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 19, 2

High Courts22 Dec 2006Allowed

Hari Das Vs Director of Fisheries and Another

Orissa High Court · (2007) 103 CLT 254 : (2007) 1 OLR 350 Supp

Constitution of India, 1950 — Article 14

High Courts22 Dec 2006Allowed

State of Orissa and Others Vs Nandankanan Workers Union and Others

Orissa High Court · (2006) 12 OHC CK 0036

Industrial Disputes Act, 1947 — Section 2, 2(J)Trade Unions Act, 1926 — Section 10, 4, 8

High Courts22 Dec 2006

B.C. Dagara Vs M.K.D. Mineral and Exports (P) Ltd. M.K.D. Mineral and Exports (P) Ltd. Vs Birat Chandra Dagara

Orissa High Court · (2006) 12 OHC CK 0034

Arbitration and Conciliation Act, 1996 — Section 21, 37(1), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Mineral Concession Rules, 1960 — Rule 37(1)

High Courts22 Dec 2006Dismissed

Bishra Stone and Lime Co. Ltd. Vs Union of India (UOI)

Orissa High Court · (2007) 103 CLT 461 : (2007) 113 FLR 590 : (2007) 3 LLJ 209

Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2, 5Industrial Disputes Act, 1947 — Section 10, 2

High Courts22 Dec 2006Dismissed

Ruhatia Spinners (P) Ltd. Vs Rajashree Vanijya (P) Ltd. and Others

Orissa High Court · (2007) 103 CLT 451 : (2008) 142 CompCas 426 : (2007) 78 SCL 415

High Courts22 Dec 2006

Kumari Babita Jena and Others Vs Council of Higher Secondary Education and Others

Orissa High Court · (2007) 1 OLR 161

High Courts22 Dec 2006Allowed

Managing Committee, Sayeed Seminary and Another Vs State of Orissa and Another

Orissa High Court · (2007) 103 CLT 376 : (2007) 1 OLR 209

Constitution of India, 1950 — Article 26, 29, 30

High Courts22 Dec 2006Dismissed

Kabita Barik Vs State of Orissa and Others

Orissa High Court · (2007) CLT 667 Supp : (2007) 1 OLR 186 : (2007) OLR 667 Supp

Orissa Municipal Act, 1900 — Section 43(1), 54(1)(ii)

High Courts22 Dec 2006Dismissed

Jayanarayan Khandayat Ray and Others Vs State of Orissa and Others

Orissa High Court · (2006) 12 OHC CK 0004

Orissa Grama Panchayat Act, 1964 — Section 149, 3, 3(3)

High Courts22 Dec 2006

Chandrakanti Bhoi Vs The Collector, Balangir and Another

Orissa High Court · (2007) CLT 238 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 110Orissa Grama Panchayat Act, 1964 — Section 25, 25(1), 26, 30, 31(1)Orissa Panchayat Samiti Act, 1959 — Section 16(1)

High Courts21 Dec 2006

Orissa Chrome Export and Mining Company Ltd. Vs Orissa Mining Corporation Ltd.

Orissa High Court · (2007) 104 CLT 51 : (2007) 1 OLR 341 Supp

Constitution of India, 1950 — Article 14, 226

High Courts21 Dec 2006Allowed

Ananta Kishore Rout and Others and Susama Mohanty and Others Vs National Aluminium Company Ltd. and Others

Orissa High Court · (2007) 103 CLT 281 : (2007) 1 OLR 317 Supp

COMPANIES ACT, 1956 — Section 619, 620Constitution of India, 1950 — Article 226, 227

High Courts21 Dec 2006Allowed

Puspak Behera and etc. Vs Vice-Chancellor, Utkal University and Others etc.

Orissa High Court · AIR 2007 Ori 58 : (2007) 103 CLT 445 : (2007) 1 OLR 157

High Courts21 Dec 2006Dismissed

Samal Barrage Employees' Union and Another and Mohan Chandra Sahu and Another Vs Chief Engineer and Basin Manager, Brahmani Left Basin and Another

Orissa High Court · (2007) 103 CLT 681 : (2007) 114 FLR 382 : (2007) 1 OLR 331 Supp

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

High Courts20 Dec 2006Allowed

Bharat Nath and Others Vs CESCO

Orissa High Court · (2007) 1 OLR 315 Supp

High Courts20 Dec 2006Dismissed

State of Orissa Vs Kelu Charan Panigrahi and Another

Orissa High Court · (2007) CLT 396 (Suppl Crl) : (2007) 1 OLR 293 : (2007) OLR 396 (Suppl Crl)

Essential Commodities Act, 1955 — Section 10C, 7, 9

High Courts20 Dec 2006

Divisional Manager, The New India Assurance Co. Ltd. Vs Jyotirmayee ' Ranu Rout and Others

Orissa High Court · (2007) 2 ACC 893 : AIR 2007 Ori 85 : (2007) 103 CLT 308 : (2007) 1 OLR 377

Motor Vehicles Act, 1988 — Section 166, 168, 171