High Courts27 Jan 2006Allowed
M.S.P. Dora Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (2006) 101 CLT 281 : (2006) 1 OLR 240
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 5
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 32 of 33
High Courts25 Jan 2006Allowed
Prakash Chandra Padhi and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 419
Constitution of India, 1950 — Article 21, 226Orissa Municipal Act, 1950 — Section 254, 254(2)
High Courts25 Jan 2006Allowed
Biratunga S.C.S. Ltd. (Mini Bank) Vs Sangram Keshari Pati and Others
Orissa High Court · AIR 2006 Ori 97 : (2006) 101 CLT 309 : (2006) 1 OLR 336 Supp
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 17, 19, 2, 3
High Courts25 Jan 2006Allowed
State of Orissa Vs Kiran Kumar Bedi Kiran Kumar Bedi Vs State of Orissa
Orissa High Court · (2006) CLT 373 (Suppl Crl) : (2006) CriLJ 1381 : (2006) 1 OLR 262
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts25 Jan 2006Allowed
Siris @ Srinibas Panda and Others Vs State of Orissa
Orissa High Court · (2006) CLT 559 (Suppl Crl) : (2006) 1 OLR 259 : (2006) OLR 559 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jan 2006
Sadasiba Pattnaik Vs Dibakar Pandey and Others
Orissa High Court · (2006) 101 CLT 693 : (2006) 1 OLR 272
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107Constitution of India, 1950 — Article 226
High Courts25 Jan 2006Dismissed
The Servants of the People Society and Others Vs Shri Pyarimohan Mohapatra
Orissa High Court · AIR 2006 Ori 75 : (2006) 101 CLT 318 : (2006) 1 OLR 423
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 465, 469, 476, 479
High Courts24 Jan 2006
Indian Railways Major and Minor Caterers Association Vs Union of India (UOI) and Others
Orissa High Court · (2006) 01 OHC CK 0045
Constitution of India, 1950 — Article 14, 15, 15(2), 15(3), 15(4)
High Courts24 Jan 2006Dismissed
Sri Chandrasekhar Samantaray Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 333 Supp
Orissa School Education (Community Participation) Rules, 2000 — Rule 10, 11(3), 11(5), 14
High Courts20 Jan 2006
K. Debendra Dora and Another Vs State of Orissa
Orissa High Court · (2006) CLT 396 (Suppl Crl) : (2006) 1 OLR 213 : (2006) OLR 396 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
High Courts20 Jan 2006Allowed
Rupa Kumar Sahu and Others Vs State of Orissa
Orissa High Court · (2006) 101 CLT 675 : (2006) 1 OLR 250
Penal Code, 1860 (IPC) — Section 395
High Courts20 Jan 2006Dismissed
Kusia @ Krushna Sahu and Others Vs State of Orissa
Orissa High Court · (2006) 1 OLR 260
Penal Code, 1860 (IPC) — Section 148, 149, 324, 379
High Courts20 Jan 2006
Nimain Charan Pattnaik Vs State of Orissa
Orissa High Court · (2006) 01 OHC CK 0002
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409
High Courts19 Jan 2006Dismissed
Srustidhar Ash Vs Smt. Chinmayee Ash and Others
Orissa High Court · AIR 2006 Ori 138 : (2006) 3 CivCC 413 : (2006) 101 CLT 444 : (2006) 1 OLR 304 Supp : (2006) 4 RCR(Civil) 165
Evidence Act, 1872 — Section 35
High Courts17 Jan 2006Dismissed
Choudhury Niranjan Mohapatra Vs Andhra Bank and Others
Orissa High Court · (2006) 3 LLJ 836 : (2006) 1 OLR 288 Supp
Andhra Bank Officer Employees (Conduct) Regulations, 1982 — Regulation 24, 3(1)Andhra Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 4Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 2006
Meghanada Sahoo and Others Vs Union of India (UOI) and Others
Orissa High Court · (2006) 1 OLR 498
Essential Commodities Act, 1955 — Section 6A
High Courts16 Jan 2006
Surendra Samal and Others Vs State of Orissa and Another
Orissa High Court · (2006) 101 CLT 448 : (2006) 1 OLR 501
High Courts16 Jan 2006Allowed
Bipin Mohanty and Another Vs State of Orissa and Another
Orissa High Court · (2006) CLT 398 (Suppl Crl) : (2006) 1 OLR 215
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts13 Jan 2006Allowed
Prasana Kumar Patra Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 156
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17(A)(2)Orissa Civil Services (Pension) Rules, 1992 — Rule 32
High Courts13 Jan 2006Allowed
Brundaban Mohanty Vs Dushasana Jena and Seven Ors.
Orissa High Court · (2006) 101 CLT 323 : (2006) 1 OLR 272 Supp
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 102Orissa Grama Panchayat Act, 1964 — Section 30, 31