COURT ARCHIVE

Orissa High Court judgments, 2006

650 judgments · page 11 of 33

High Courts30 Aug 2006

Parshotam Lal Vadera Vs Satyanarayan Sadangi

Orissa High Court · (2006) 102 CLT 530

Companies Act, 1956 — Section 465, 628Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 202(1), 203Penal Code, 1860 (IPC) — Section 120B, 192, 193, 197, 199

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High Courts30 Aug 2006Dismissed

Sarat Chandra Nayak Vs Damodar Patel and Others

Orissa High Court · (2007) 1 CivCC 617 : (2007) 103 CLT 491 : (2006) 2 OLR 827 : (2007) 5 RCR(Civil) 228

Transfer of Property Act, 1882 — Section 118, 54

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High Courts25 Aug 2006Dismissed

Ullash Chandra Sahoo Vs Bank of India and Others

Orissa High Court · (2007) 3 BC 659 : (2006) 2 OLR 517

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(5), 8(6), 8(8), 9

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High Courts25 Aug 2006Allowed

Sri Kalikumar Das Vs Sri Bhakta Charan Jena and Another

Orissa High Court · (2006) CLT 1049 (Suppl Crl) : (2007) 1 DMC 221 : (2006) 2 OLR 581

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)Penal Code, 1860 (IPC) — Section 294, 302, 304B, 321, 323

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High Courts25 Aug 2006Dismissed

Sudhansubala Panda Vs Makunda @ Makundadeba Panda and Others

Orissa High Court · (2006) CLT 1054 (Suppl Crl) : (2007) 1 DMC 295 : (2006) OLR 1054 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 114, 494

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High Courts25 Aug 2006Allowed

Sri Premananda Das Vs Purendra Panda

Orissa High Court · (2006) 08 OHC CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 246, 246(5)Penal Code, 1860 (IPC) — Section 408

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High Courts25 Aug 2006Dismissed

Kasinath Muduli and Others Vs State of Orissa and Others

Orissa High Court · (2006) 08 OHC CK 0011

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 9Orissa Estates Abolition Act, 1951 — Section 39Transfer of Property Act, 1882 — Section 117

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High Courts25 Aug 2006Dismissed

State of Orissa Vs Santosh Majhi

Orissa High Court · (2006) CLT 1116 (Suppl Crl)

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts25 Aug 2006

Prasanta Kumar Sahoo Vs Chiranjaya Sahoo and Others

Orissa High Court · (2006) 08 OHC CK 0006

Evidence Act, 1872 — Section 106, 35Orissa Municipal Corporation Act, 2003 — Section 70(3), 88, 89

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High Courts25 Aug 2006

Arjun Prusty Vs Kailash Ch. Barik and Others

Orissa High Court · (2007) CLT 21 (Suppl Crl) : (2007) OLR 21 (Suppl Crl) : (2006) 2 OLR 579

Criminal Procedure Code, 1973 (CrPC) — Section 107, 378(4)Penal Code, 1860 (IPC) — Section 323, 34, 379

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High Courts25 Aug 2006Dismissed

Durje @ Lingaraj Hans Vs State of Orissa

Orissa High Court · (2007) CLT 295 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 307, 324, 326

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High Courts24 Aug 2006

State of Orissa and Others Vs Chhanda Charan Mohapatra

Orissa High Court · (2006) 102 CLT 827 : (2006) 2 OLR 595

Constitution of India, 1950 — Article 226, 227

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High Courts24 Aug 2006Dismissed

Khatiza Begum Vs K. Srinivas Rao

Orissa High Court · (2006) 2 OLR 525

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts24 Aug 2006Allowed

Ram Kumar Sahu Vs State of Orissa

Orissa High Court · (2007) CLT 647 Supp : (2007) 38 OCR 578 : (2007) 2 OLR 465 : (2007) OLR 647 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Essential Commodities Act, 1955 — Section 7

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High Courts23 Aug 2006Dismissed

Satyanarayan Bhandar Vs State of Orissa and Others

Orissa High Court · (2007) 5 VST 83

Central Sales Tax Act, 1956 — Section 14

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High Courts23 Aug 2006Allowed

Ananta Parida Vs State of Orissa and Others

Orissa High Court · (2006) CLT 1057 (Suppl Crl) : (2006) 2 OLR 737

Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 12, 3, 8Penal Code, 1860 (IPC) — Section 294, 302, 34

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High Courts18 Aug 2006

Biju @ Sithila Kumar Panda Vs State of Orissa

Orissa High Court · (2006) CLT 977 (Suppl Crl) : (2006) 2 OLR 438 : (2006) OLR 977 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 397, 401Penal Code, 1860 (IPC) — Section 294, 323, 341, 354, 493

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High Courts17 Aug 2006Allowed

Sri Bireswar Das Mohapatra and Another Vs State Bank of India

Orissa High Court · (2006) 2 OLR 423

Companies Act, 1956 — Section 439, 442, 444, 446, 529AConstitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 198(13)

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High Courts17 Aug 2006

All Orissa Progress Assistants' Association Vs State of Orissa

Orissa High Court · (2007) 103 CLT 130

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High Courts14 Aug 2006Dismissed

Berhampur Municipality Vs S. Garamma

Orissa High Court · (2007) CLT 438 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Orissa Municipal Act, 1950 — Section 264, 266, 273(A), 347, 385(A)

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