COURT ARCHIVE

Orissa High Court judgments, 2006

650 judgments · page 33 of 33

High Courts13 Jan 2006Allowed

Sukanta Kumar Rout Vs Collector-cum-District Election Officer and Others

Orissa High Court · (2006) 01 OHC CK 0014

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Orissa Grama Panchayat Act, 1965 — Section 15, 25, 31

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High Courts13 Jan 2006Dismissed

Pradeep Kumar Jhankar and Others Vs District and Sessions Judge and Others

Orissa High Court · (2006) 01 OHC CK 0006

Constitution of India, 1950 — Article 14, 16Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 — Rule 5, 6, 6(1)

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High Courts13 Jan 2006Allowed

Bidyutprava Dei and Others Vs Raj Construction and Another

Orissa High Court · (2006) 01 OHC CK 0005

Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304

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High Courts13 Jan 2006Allowed

State Vs Khageswar ' Santosh Behera Khageswar ' Santosh Behera Vs State of Orissa

Orissa High Court · (2006) CriLJ 1971 : (2006) 1 OLR 374

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts13 Jan 2006

Natabar Mohanty Vs Union of India (UOI) and Others

Orissa High Court · (2006) 1 OLR 354

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High Courts10 Jan 2006Dismissed

Bikram Mohanty Vs Union of India (UOI) and Others

Orissa High Court · (2006) 101 CLT 500

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High Courts10 Jan 2006

Sri Krishna Chandra Mohapatra and Others and Jagdish Prasad Agrawalla Vs Union of India (UOI) and Others Union Public Service Commission and Another Vs Aswini Kumar Das and Others

Orissa High Court · (2006) 101 CLT 201 : (2006) 1 OLR 223

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(2), 5(3), 5(4)Constitution of India, 1950 — Article 226

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High Courts09 Jan 2006Dismissed

Kishan Devi and Others Vs Gayaprasad and Another

Orissa High Court · AIR 2006 Ori 78 : (2006) 101 CLT 326 : (2006) 1 OLR 268 Supp

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High Courts09 Jan 2006Allowed

Rama Narayan Padhy Vs State of Orissa and Another

Orissa High Court · (2006) 1 OLR 293

Board of Secondary Education (Amendment) Regulations, 1997 — Regulation 20, 21, 22Orissa Civil Services (Pension) Rules, 1992 — Rule 18, 2, 20(1)

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High Courts03 Jan 2006Allowed

Rabinarayan Hati Vs Nityananda Patra and Others

Orissa High Court · (2006) 1 OLR 129

Constitution of India, 1950 — Article 226, 227Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 31Orissa Panchayat Samiti Act, 1959 — Section 44

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