High Courts03 Aug 2006Allowed
Syed Khursed Ali Vs State of Orissa and Another
Orissa High Court · AIR 2007 Ori 56 : (2006) 2 OLR 557
Contract Act, 1872 — Section 56Orissa Prevention of Cow Slaughter Act, 1960 — Section 3, 3(1)
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 13 of 33
High Courts02 Aug 2006Allowed
Arjun Rout and Another Vs State of Orissa
Orissa High Court · (2007) CLT 41 (Suppl Crl) : (2006) 2 OLR 507
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 470, 470(1), 470(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts02 Aug 2006
State of Orissa (L.A. Zone Officer) Vs Giridhari Nayak
Orissa High Court · (2006) 2 OLR 329
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts02 Aug 2006Allowed
Ratnakar Mallik and Others Vs State of Orissa
Orissa High Court · (2006) CLT 935 (Suppl Crl) : (2006) 2 OLR 466
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304(2), 323
High Courts02 Aug 2006Dismissed
Sri Fani Bhusan Nanda Vs Kshiti Sundari Nanda
Orissa High Court · (2007) 1 DMC 751 : (2006) 2 OLR 490
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 125(2)Hindu Adoptions and Maintenance Act, 1956 — Section 22
High Courts02 Aug 2006Dismissed
Joga @ Jogeswar Sethi Vs State of Orissa
Orissa High Court · (2006) CLT 945 (Suppl Crl) : (2006) 1 OLR 265 Supp : (2006) OLR 945 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376(2)
High Courts01 Aug 2006Allowed
Parvati Palai Vs Chairman-cum-Managing Director, GRID Corporation of Orissa Ltd. and Another
Orissa High Court · (2006) 1 OLR 1114 Supp
High Courts01 Aug 2006
OTTO India Limited Vs State of Orissa and Others
Orissa High Court · (2006) 08 OHC CK 0008
Industrial Disputes Act, 1947 — Section 33B, 33B(1)
High Courts31 Jul 2006Dismissed
State of Orissa Vs Ramachandra Saha and Another
Orissa High Court · (2006) CLT 980 (Suppl Crl)
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts28 Jul 2006Dismissed
Santanu Kumar Mohapatra Vs Smt. Bijayanti Nanda and Others
Orissa High Court · (2006) 07 OHC CK 0076
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 13, Order 9 Rule 7
High Courts28 Jul 2006
Bipra Pradhan and Others Vs Smt. Nini Kumari alias Sanjukta Suar
Orissa High Court · (2006) 2 OLR 305
High Courts28 Jul 2006Dismissed
Niraj alias Nipu Behera Vs State of Orissa and Another
Orissa High Court · (2007) CLT 303 (Suppl Crl) : (2007) OLR 303 (Suppl Crl) : (2006) 1 OLR 263 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 407(2), 408Penal Code, 1860 (IPC) — Section 307, 324, 34, 452, 506
High Courts28 Jul 2006Dismissed
Swadhin Kumar Barik Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 1103 Supp
High Courts28 Jul 2006
Dr. (Maj.) Shaikh Mahfooz and Another Vs Hotel Oasis Pvt. Ltd. and Others
Orissa High Court · (2006) 1 OLR 1100 Supp
Companies Act, 1956 — Section 397, 433, 439
High Courts27 Jul 2006Dismissed
State of Orissa Vs Munadhar Agrawala
Orissa High Court · (2006) CLT 985 (Suppl Crl) : (2006) CriLJ 4739 : (2006) 2 OLR 342 : (2006) OLR 985 (Suppl Crl)
Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts27 Jul 2006Allowed
Susant Kumar Roy Vs Mira Roy and Others
Orissa High Court · AIR 2007 Ori 26 : (2006) 2 OLR 354
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 115, 144
High Courts26 Jul 2006Dismissed
Executive Officer, Berhampur Municipality Vs Konchada Visweswar Rao Subudhi
Orissa High Court · (2006) 102 CLT 528
Orissa Municipal Act, 1950 — Section 297, 3(17), 385A
High Courts25 Jul 2006Allowed
Patitapaban Panda and Arun Kumar Pattnaik Vs State of Orissa
Orissa High Court · (2006) 2 OLR 335
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts25 Jul 2006
Janaki Behera and Others Vs Anam Charan Behera and Others
Orissa High Court · (2006) 07 OHC CK 0015
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Constitution of India, 1950 — Article 226, 227
High Courts24 Jul 2006
Divisional Manager, Oriental Insurance Company Limited Vs Smt. Kabutari Devi and Others
Orissa High Court · (2007) 2 ACC 88 : (2007) ACJ 2796 : (2006) 102 CLT 489 : (2006) 111 FLR 680 : (2006) 1 OLR 1083 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30, 30(1)