High Courts30 Mar 2006
Arun Kumar Sen Vs Republic of India
Orissa High Court · (2006) 1 OLR 755
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 380, 411, 457
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 26 of 33
High Courts30 Mar 2006Dismissed
Braja Sundar Bhutia and Another Vs Lingaraj Routray
Orissa High Court · (2006) 03 OHC CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397(3), 482
High Courts28 Mar 2006Dismissed
Dabal @ Jabal Swain @ Jahal Swain and Others Vs State of Orissa
Orissa High Court · (2006) 102 CLT 58 : (2006) 1 OLR 162 Supp
Penal Code, 1860 (IPC) — Section 149, 302, 324
High Courts28 Mar 2006Dismissed
Lalit Prusty @ Lalit Kumar Prusty and Another Vs State of Orissa
Orissa High Court · (2006) 101 CLT 806 : (2006) 1 OLR 159 Supp
Penal Code, 1860 (IPC) — Section 307, 34
High Courts28 Mar 2006Dismissed
Dhaniraj Sabar Vs Radhakrishna Sabar and Others
Orissa High Court · (2006) CLT 621 (Suppl Crl) : (2006) 2 DMC 268 : (2006) 1 OLR 765 : (2006) OLR 621 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 109, 110, 494, 497
High Courts27 Mar 2006Allowed
Orissa Municipal Employees Federation Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 670 : (2006) 110 FLR 395 : (2006) 1 OLR 627
Constitution of India, 1950 — Article 14, 16, 21, 226, 227Orissa Local Fund Service Rules, 1975 — Rule 4(1)Orissa Municipal Act, 1950 — Section 81
High Courts24 Mar 2006Dismissed
Raseswari Sethi Vs District Panchayat Officer and fourteen Ors.
Orissa High Court · (2006) 102 CLT 1 : (2006) 1 OLR 500 Supp
Orissa Grama Panchayat Act, 1964 — Section 24(2), 25(2)
High Courts24 Mar 2006
Smt. Rasheswari Sethi Vs Sub-Collector and Another
Orissa High Court · (2006) 101 CLT 754 : (2006) 1 OLR 682
Orissa Grama Panchayat Act, 1964 — Section 24
High Courts24 Mar 2006Dismissed
Ram Bilas Agrawal Vs Bomal Chandra Sahu and Others
Orissa High Court · (2006) 101 CLT 557 : (2006) 1 OLR 624
Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 36
High Courts24 Mar 2006Dismissed
Dasarath Singh and Others Vs Smt. Manvoti Dei and Others
Orissa High Court · AIR 2006 Ori 115 : (2006) 101 CLT 737 : (2006) 1 OLR 583
Orissa Survey and Settlement Act, 1958 — Section 13, 13(3)
High Courts24 Mar 2006Dismissed
Smt. Champabati Devi Vs Duryodhan Swain (dead) and After him Ashok Kumar Swain and Others
Orissa High Court · (2006) 102 CLT 279 : (2006) 1 OLR 588
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Land Reforms Act, 1960 — Section 15(1), 16(5), 36A, 6, 67
High Courts24 Mar 2006Dismissed
Smt. Basanti Bai Vs Sri Prafulla Kumar Routrai and Another
Orissa High Court · (2006) 3 CivCC 247 : (2006) 101 CLT 685
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 53A
High Courts24 Mar 2006Dismissed
Smt. Basanti Bal Vs Sri Prafulla Kumar Routrai and Another
Orissa High Court · AIR 2006 Ori 112 : (2006) 1 OLR 620
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 53A
High Courts24 Mar 2006Allowed
Makardhwaj Naik and Another Vs State of Orissa
Orissa High Court · (2007) CLT 1 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts24 Mar 2006Allowed
Parbati Hembram Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 697 : (2006) 1 OLR 685
Orissa Panchayat Samiti Act, 1959 — Section 24(2), 46B, 46B(2), 46B(3)
High Courts24 Mar 2006Dismissed
Rabinarayan Jani Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 796 : (2006) 1 OLR 502 Supp
Orissa Panchayat Samiti Act, 1959 — Section 46B, 46B(2)
High Courts23 Mar 2006
Smt. Purna Prava Roul Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 59 : (2007) 113 FLR 774 : (2006) 1 OLR 781
High Courts23 Mar 2006
Subodh Chandra Debanath Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 815 : (2006) 1 OLR 812
Constitution of India, 1950 — Article 12, 14, 16
High Courts22 Mar 2006
Muralidhar Mallick and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 557
High Courts22 Mar 2006Allowed
Jibanananda Mohapatra Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 690 : (2006) 1 OLR 769
Companies (Court) Rules, 1959 — Rule 308