COURT ARCHIVE

Orissa High Court judgments, 2006

650 judgments · page 27 of 33

High Courts22 Mar 2006

State of Orissa and Others Vs Sri Nirmal Das and Others Nirmal Das Vs Authorized Officer-cum-Asst. Conservator of Forest, Baripada Division

Orissa High Court · (2006) 102 CLT 344 : (2006) CriLJ 3596 : (2006) 1 OLR 490 Supp

Constitution of India, 1950 — Article 227Orissa Forest Act, 1972 — Section 56(2)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 12, 14, 21, 4

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High Courts22 Mar 2006Dismissed

Palantala Ramana Chalam and Others Vs State of Orissa and Others

Orissa High Court · (2006) 1 OLR 497 Supp

Bihar and Orissa Excise Act, 1915 — Section 22Orissa Excise Rules, 1965 — Rule 32

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High Courts21 Mar 2006Allowed

Managing Director, Food Corporation of India and Others Vs Rajendra and Brothers

Orissa High Court · (2006) 102 CLT 201 : (2006) 1 OLR 595

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2)

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High Courts21 Mar 2006Allowed

Mukesh Dhirubhai Ambani Vs Prafulla Kumar Mishra and Another

Orissa High Court · (2006) 1 OLR 551

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 199, 202, 300, 482Penal Code, 1860 (IPC) — Section 199, 294, 323, 34, 406

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High Courts21 Mar 2006Dismissed

Santosh Kumar Mohanty and Others Vs Revenue Divisional Commissioner and Others

Orissa High Court · (2007) 104 CLT 66

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts20 Mar 2006Dismissed

Mihir Kumar Sahoo Vs State of Orissa and Others

Orissa High Court · (2006) 102 CLT 173 : (2006) 1 OLR 484 Supp

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High Courts18 Mar 2006Dismissed

Binay Kumar Das Vs Presiding Officer, Labour Court and Others

Orissa High Court · (2006) 03 OHC CK 0063

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High Courts18 Mar 2006Allowed

Express Publications (Madurai) Ltd. and Others Vs State of Orissa and Another

Orissa High Court · (2006) CLT 449 (Suppl Crl) : (2006) CriLJ 2548 : (2006) 1 OLR 518

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153A, 153B, 499, 500, 501

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High Courts18 Mar 2006

Birbal Prasad Agarwal Vs State of Orissa

Orissa High Court · (2006) 101 CLT 635 : (2006) 1 OLR 537

Essential Commodities Act, 1955 — Section 7, 7(1)

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High Courts18 Mar 2006

Shri Ananta Patra and Others Vs State of Orissa and Others

Orissa High Court · (2006) 1 OLR 568

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High Courts18 Mar 2006Dismissed

Prafulla Ku. Samantaray (dead) and after him Pradeep Kumar Samantaray and Others Vs Bidyadhar Majhi (dead) and after him Kalabati Majhi and Others

Orissa High Court · (2006) 101 CLT 780 : (2006) 1 OLR 494

Easements Act, 1882 — Section 52, 60

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High Courts17 Mar 2006

Union of India (UOI) and Others Vs Trilochan Sahu and Others

Orissa High Court · (2006) 1 OLR 475 Supp

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High Courts17 Mar 2006

Rasik Chand Singh Vs Rabinarayan Das and Another

Orissa High Court · (2006) 101 CLT 567 : (2006) 1 OLR 515

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 419, 420

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High Courts16 Mar 2006

Manoj Kumar Jena Vs State of Orissa and Others

Orissa High Court · (2006) 2 OLR 299

Orissa Grama Panchayat Act, 1964 — Section 109, 6Orissa Grama Panchayat Rules, 1964 — Rule 20 , 21 , 22, 23, 24

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High Courts10 Mar 2006Dismissed

Smt. Binata Baral Vs Collector and Others

Orissa High Court · (2006) 1 OLR 464 Supp

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High Courts10 Mar 2006Allowed

Dr. Raj Kishore Sahu Vs Government of Orissa and Others

Orissa High Court · (2006) 102 CLT 737 : (2006) 1 OLR 467 Supp

Constitution of India, 1950 — Article 305, 309Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15Orissa Government Servants Conduct Rules, 1959 — Rule 3

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High Courts10 Mar 2006