High Courts09 Mar 2006Dismissed
Shri Paresh Nath Kuanr Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 617 : (2006) 2 OLR 390
Orissa Grama Panchayat Act, 1964 — Section 11, 11(1), 14, 24, 24(2)
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 28 of 33
High Courts09 Mar 2006Dismissed
Rama Pujhari and Others Vs Gouri Bewa and Others
Orissa High Court · AIR 2006 Ori 129 : (2006) 102 CLT 48 : (2006) 1 OLR 792
Evidence Act, 1872 — Section 102
High Courts09 Mar 2006Dismissed
State Vs Sarat Chandra Rout
Orissa High Court · (2006) CriLJ 2683 : (2006) 1 OLR 600
Penal Code, 1860 (IPC) — Section 341, 354, 376, 379, 392
High Courts08 Mar 2006
Hota's Studio and Another Vs Union of India (UOI) and Others
Orissa High Court · (2006) 1 OLR 457 Supp
High Courts08 Mar 2006
S. Govinda Rao, B.K. Mohanta, B. Suryanarayana and M. Ganapati Rao Vs Union of India (UOI) and Others
Orissa High Court · (2006) 102 CLT 353 : (2006) 1 OLR 453 Supp
High Courts07 Mar 2006Dismissed
Prahallad Ch. Panda Vs Pradeep Kumar Lenka and Others
Orissa High Court · (2006) 3 CivCC 182 : (2006) 102 CLT 133 : (2006) 1 OLR 457
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4
High Courts07 Mar 2006
Tata Iron and Steel Co. Ltd. and Another Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 117 : (2006) 1 OLR 744
Constitution of India, 1950 — Article 14, 19(1), 226, 227Electricity Act, 2003 — Section 110, 111, 62, 62(3)
High Courts07 Mar 2006Dismissed
Union of India (UOI) and Others Vs Central Administrative Tribunal, Cuttack Bench and Others
Orissa High Court · (2006) 1 OLR 449 Supp
High Courts06 Mar 2006Dismissed
Basanta Kumar Sahoo and Smt. Shantilata Sendha and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 443 Supp
High Courts03 Mar 2006Dismissed
Madhu Majhi Vs State of Orissa
Orissa High Court · (2006) 1 OLR 603
Penal Code, 1860 (IPC) — Section 307, 325, 34
High Courts03 Mar 2006
OEL Extrusions Limited Vs Asst. Provident Fund Commissioner
Orissa High Court · (2006) 1 OLR 439 Supp
Companies Act, 1956 — Section 445(3), 449, 457Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 14B, 17A, 17B
High Courts02 Mar 2006
State of Orissa Vs Ajaya Kumar Das and Others
Orissa High Court · (2006) 1 OLR 434 Supp
Orissa Service Code, 1939 — Rule 33, 37, 74
High Courts02 Mar 2006Dismissed
Sri Brundaban Sahu Vs Sri Pabitra Kumar Sahu and Another
Orissa High Court · (2006) 1 OLR 543 : (2007) 5 RCR(Criminal) 253
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 294, 323, 504
High Courts02 Mar 2006
Santosh Kumar Sahoo Vs Radhanath Sahoo and Others
Orissa High Court · (2006) 101 CLT 588 : (2006) 1 OLR 507
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152Constitution of India, 1950 — Article 226, 227
High Courts02 Mar 2006Allowed
Smt. Annira Deveina Bajamma and Others Vs State of Orissa
Orissa High Court · (2006) CLT 646 (Suppl Crl)
High Courts01 Mar 2006Dismissed
Munchu @ Debananda Banchor Vs State of Orissa
Orissa High Court · (2006) CLT 731 (Suppl Crl) : (2006) 1 OLR 808 : (2006) OLR 731 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 294, 302, 304, 321Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts01 Mar 2006Dismissed
Radhakanta Mohanty Vs Dinabandhu Jena
Orissa High Court · (2006) 102 CLT 16 : (2006) 1 OLR 762
Penal Code, 1860 (IPC) — Section 323
High Courts28 Feb 2006Allowed
Amiya Ray and Another Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 563 : (2006) 1 OLR 491
Constitution of India, 1950 — Article 243Orissa Grama Panchayat Act, 1964 — Section 109, 115, 116
High Courts27 Feb 2006Dismissed
Jugal Kishore Sahoo Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2006 Ori 101 : (2006) 1 OLR 430 Supp
State Financial Corporations Act, 1951 — Section 29
High Courts27 Feb 2006Dismissed
Md. Yunus Vs Sadhana Ausadhalaya and Others Officer-in-Charge of Sadhana Ausadhalaya and Another Vs Md. Yunus and Others
Orissa High Court · (2006) 101 CLT 598 : (2006) 1 OLR 423 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa House Rent Control Act, 1967 — Section 7