High Courts07 Dec 2006
Rashmirekha Mohapatra Vs Commissioner, Kendriya Vidyalaya Sangathan and Others
Orissa High Court · (2007) 103 CLT 137 : (2007) 113 FLR 202 : (2007) 1 OLR 301 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 3 of 33
High Courts07 Dec 2006Allowed
Lingaraj Pipes Pvt. Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2007) 9 VST 95
Constitution of India, 1950 — Article 14
High Courts07 Dec 2006Dismissed
State of Orissa Vs Pradeep Kumar Mahapatra
Orissa High Court · (2007) CLT 134 (Suppl Crl) : (2007) 1 OLR 161 Supp : (2007) OLR 134 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 323, 376
High Courts06 Dec 2006
State of Orissa Vs Mangalu Mahakud
Orissa High Court · (2007) CriLJ 1777
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts05 Dec 2006
Sibaram Bhoi Vs State of Orissa
Orissa High Court · (2007) CLT 145 (Suppl Crl) : (2007) 1 OLR 151 Supp : (2007) OLR 145 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 324, 328
High Courts05 Dec 2006Dismissed
Kanhu Charan Swain Vs State of Orissa and Others
Orissa High Court · (2007) 104 CLT 189 : (2007) 1 OLR 296 Supp
High Courts05 Dec 2006
Smt. Manorama Sahoo Vs State of Orissa and Others
Orissa High Court · (2007) CLT 859 (Suppl Crl) : (2007) 1 OLR 142 : (2007) OLR 859 (Suppl Crl)
High Courts05 Dec 2006
Sri Akshaya Kumar Mallick Vs State of Orissa and Another
Orissa High Court · (2007) 103 CLT 458 : (2007) 1 OLR 291
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts05 Dec 2006Dismissed
Sidhartha Mishra and Others Vs Central Board of Secondary Education and Others Binit Puspalak and Others Vs Union of India (UOI) and Others
Orissa High Court · (2007) CLT 817 Supp
High Courts05 Dec 2006Dismissed
State Vs Maguni Charan Sahu
Orissa High Court · (2007) 1 OLR 143 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts04 Dec 2006Allowed
Krupasindhu Nayak Vs Government of Orissa and Others
Orissa High Court · (2006) 12 OHC CK 0038
Constitution of India, 1950 — Article 309Orissa Public Service Commission (Conditions of Service) Regulations, 1952 — Regulation 11, 11(2)
High Courts01 Dec 2006Allowed
Sri Abhimanyu Hota and Others Vs The State of Orissa and Others
Orissa High Court · (2007) 103 CLT 263 : (2007) CLT 390 (Suppl Crl) : (2007) 1 OLR 139 : (2007) OLR 390 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Penal Code, 1860 (IPC) — Section 188
High Courts01 Dec 2006Allowed
Jagadish Prasad Padhy Vs K. Nageswar Senapathy and Another
Orissa High Court · (2007) 103 CLT 271
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420
High Courts01 Dec 2006
Sri Sachidananda Mohanty Vs Regional Provident Fund Commissioner and Others
Orissa High Court · (2006) 12 OHC CK 0019
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6A
High Courts01 Dec 2006Dismissed
Niranjan Sahoo Vs State of Orissa and Another
Orissa High Court · (2007) CLT 218 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 406
High Courts01 Dec 2006Allowed
Dr. Prasanta Kumar Sahoo Vs Kuntala Debi
Orissa High Court · (2006) 12 OHC CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 269, 271, 304, 304(A), 307
High Courts30 Nov 2006
State Vs Mohan Harijan and Others
Orissa High Court · (2007) 1 OLR 258 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts29 Nov 2006Dismissed
State Vs Putram Lachmaya
Orissa High Court · (2007) CLT 380 (Suppl Crl) : (2007) 1 OLR 188 Supp : (2007) OLR 380 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2006Dismissed
State of Orissa Vs Surendra Prasad Bhoi and Others
Orissa High Court · (2007) 1 OLR 141 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
High Courts24 Nov 2006Dismissed
Bairagi Charan Nuain Vs Gokula Suna and Another
Orissa High Court · (2007) 103 CLT 209
Constitution of India, 1950 — Article 342