COURT ARCHIVE

Orissa High Court judgments, 2006

650 judgments · page 2 of 33

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

Read judgment

High Courts19 Dec 2006Dismissed

Prahallad Swain and Another Vs Sri Mallikeswar Swamy and Others

Orissa High Court · (2007) 103 CLT 234 : (2007) 1 OLR 311 Supp

Limitation Act, 1963 — Section 14

Read judgment

High Courts19 Dec 2006

Syama Takri Vs State of Orissa

Orissa High Court · (2007) CLT 354 (Suppl Crl) : (2007) 1 OLR 184

Criminal Procedure Code, 1973 (CrPC) — Section 439

Read judgment

High Courts19 Dec 2006

Dr. Braja Bhai ' Brajaraj Das and Others Vs State of Orissa

Orissa High Court · (2006) 12 OHC CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 408, 420, 461

Read judgment

High Courts18 Dec 2006Allowed

Santosh Kumar Behera Vs State of Orissa and Others

Orissa High Court · (2007) CLT 679 Supp : (2007) 1 OLR 166 : (2007) OLR 679 Supp

Read judgment

High Courts18 Dec 2006Allowed

Sanjay Kumar Jena Vs Union of India (UOI) and Others

Orissa High Court · (2006) 12 OHC CK 0013

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 144National Security Act, 1980 — Section 14, 3(2)

Read judgment

High Courts15 Dec 2006Dismissed

Kalka Sira Vs State of Orissa

Orissa High Court · (2006) 12 OHC CK 0055

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts14 Dec 2006Dismissed

Rabi Kiran Bhaisal Vs Chief General Manager, (Telecom) and Others

Orissa High Court · (2006) 12 OHC CK 0054

Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Read judgment

High Courts14 Dec 2006

J.K. Corporation Ltd. Vs Commissioner of C. Ex. and Cus.

Orissa High Court · (2007) 210 ELT 501

Central Excises and Salt Act, 1944 — Section 11, 11AConstitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 11AC, 256, 35F, 35H, 35K

Read judgment

High Courts14 Dec 2006Allowed

P.P. Abdulla and Another Vs Competent Authority and Others

Orissa High Court · (2006) 12 OHC CK 0014

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1), 7(1)

Read judgment

High Courts13 Dec 2006Dismissed

State of Orissa Vs Tankadhara Naik alias Tanei Naik

Orissa High Court · (2007) CLT 353 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts13 Dec 2006Dismissed

State of Orissa Vs Babaji Barik and Others

Orissa High Court · (2007) CLT 344 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts13 Dec 2006

Namita Das Vs Pradyumna Kumar Mohanty and Others

Orissa High Court · (2007) 103 CLT 305 : (2007) 1 OLR 269 Supp

Succession Act, 1925 — Section 211, 213

Read judgment

High Courts13 Dec 2006Dismissed

Thomas Kujur Vs Republic of India

Orissa High Court · (2007) 2 ALT(Cri) 7 : (2007) CLT 387 (Suppl Crl) : (2007) 1 OLR 169 : (2007) OLR 387 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420Prevention of Corruption Act, 1988 — Section 13

Read judgment

High Courts13 Dec 2006Dismissed

Dibya Shankar Giri Vs State of Orissa and Others

Orissa High Court · (2007) CLT 226 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 146, 147, 149, 201, 302

Read judgment

High Courts13 Dec 2006Dismissed

Nilamadhab Nayak Vs Lambodar Turuk and Others

Orissa High Court · (2007) CLT 676 Supp : (2007) 1 OLR 179

Representation of the People Act, 1951 — Section 36

Read judgment

High Courts12 Dec 2006Allowed

Chairman, Unit Trust of India and Branch Manager, Unit Trust of India Vs K. Shyamasundar Rao,

Orissa High Court · (2007) 103 CLT 28

Read judgment

High Courts11 Dec 2006

Orissa Patita Udhar Samiti Vs State of Orissa and Others

Orissa High Court · (2007) CLT 781 Supp : (2007) 1 OLR 150

Constitution of India, 1950 — Article 142, 21, 23

Read judgment

High Courts08 Dec 2006Dismissed

State of Orissa Vs Dandapani Das and Others

Orissa High Court · (2007) CLT 349 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

Read judgment

High Courts08 Dec 2006

Laxmidhar Behera Vs State of Orissa

Orissa High Court · (2007) CLT 383 (Suppl Crl) : (2007) 1 OLR 224 : (2007) OLR 383 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 120B, 302, 34

Read judgment