High Courts27 Feb 2006
Biswanath Matagaja Singh and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 680
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 29 of 33
High Courts24 Feb 2006Dismissed
Sri Abhimanyu Rout Vs Sri Premraj Agarwala
Orissa High Court · (2007) 3 BC 162 : (2006) CLT 461 (Suppl Crl) : (2006) 1 OLR 461
Limitation Act, 1963 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Feb 2006Dismissed
Neutron Systems Pvt. Ltd. and Another Vs Government of Orissa and Another
Orissa High Court · (2006) 02 OHC CK 0051
Constitution of India, 1950 — Article 14
High Courts22 Feb 2006
Kumari Ushamani Moharana Vs Sub-Collector and Others
Orissa High Court · (2006) 1 OLR 573
High Courts22 Feb 2006Dismissed
State of Orissa Vs Sachidananda Sahu
Orissa High Court · (2006) CLT 791 (Suppl Crl) : (2006) CLT 750 (Suppl Crl) : (2006) 2 OLR 32 : (2006) OLR 791 (Suppl Crl) : (2006) OLR 750 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts22 Feb 2006
Tuika Bhima and Another Vs State of Orissa
Orissa High Court · (2006) CLT 470 (Suppl Crl) : (2006) 1 OLR 156 Supp : (2006) OLR 470 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304, 394
High Courts21 Feb 2006
Mangelal Jhajharia Vs Govindram Girdhar and Another Govindram Girdhar Vs Mangelal Jhajharia and Another
Orissa High Court · AIR 2006 Ori 103 : (2006) 102 CLT 185 : (2006) 1 OLR 428
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts21 Feb 2006Allowed
Rabi Ranjan Malick Vs State of Orissa and Others Rabinarayan Rout and Another Vs Benudhar Das and Others State of Orissa Vs Benudhar Das and Others
Orissa High Court · (2006) 1 OLR 463
Constitution of India, 1950 — Article 14, 16, 226, 309, 320Orissa Administrative Service (Supertime Scale) Recruitment and Conditions of Service Rules, 1995 — Rule 4, 5, 5(2), 6, 7Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15
High Courts20 Feb 2006
Surendra Nath Sahoo Vs State of Orissa
Orissa High Court · (2006) CLT 499 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8)Evidence Act, 1872 — Section 32(1)
High Courts17 Feb 2006Dismissed
Duryodhan Parida Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2006) 1 OLR 409 Supp
High Courts17 Feb 2006Dismissed
Saheb Kulu Vs State of Orissa
Orissa High Court · (2006) CLT 540 (Suppl Crl)
Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 395
High Courts17 Feb 2006Dismissed
Shri Jitendra Kumar Mohanty Vs The Divisional Forest Officer, Puri Division and Others
Orissa High Court · (2006) 02 OHC CK 0010
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 2006Dismissed
State of Orissa Vs Ananta Kishore Sahoo
Orissa High Court · (2006) CLT 537 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 378Essential Commodities Act, 1955 — Section 7, 9
High Courts16 Feb 2006Dismissed
State of Orissa Vs Balakrishna Sarangi
Orissa High Court · (2006) 1 OLR 406 Supp
High Courts15 Feb 2006
Iswar Mirdha Vs State of Orissa
Orissa High Court · (2006) 102 CLT 91
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Feb 2006
Bachani Das and Others Vs Baikuntha Nath Swain and Another
Orissa High Court · (2006) 1 OLR 399 Supp
Motor Vehicles Act, 1988 — Section 173
High Courts15 Feb 2006Allowed
Keshab Chandra Nayak Vs Chairman, Orissa Administrative Tribunal and Others
Orissa High Court · (2006) 02 OHC CK 0014
Constitution of India, 1950 — Article 16
High Courts14 Feb 2006Dismissed
Sri Nabaghana Patalasingh Vs Smt. Bhanumati Padhiari
Orissa High Court · (2006) CLT 337 (Suppl Crl) : (2006) 1 OLR 330
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 205, 482, 82Penal Code, 1860 (IPC) — Section 294, 34
High Courts14 Feb 2006
Nandita Giri and Others Vs Central Information Commission and Others
Orissa High Court · (2006) 1 OLR 514
Right to Information Act, 2005 — Section 18, 6
High Courts14 Feb 2006Allowed
Sridhara Mohapatra and Others Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 88 : (2006) 1 OLR 392 Supp
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2