High Courts13 Oct 2006Allowed
Rudramohan Mohapatra Vs L.I.C. of India and Others
Orissa High Court · (2007) 103 CLT 49 : (2007) 1 OLR 57
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34, 42
COURT ARCHIVE
Orissa High Court judgments, 2006
650 judgments · page 8 of 33
High Courts13 Oct 2006Allowed
In Re: Indian Metals and Ferro Alloys Ltd.; In Re: Indian Charge Chrome Ltd.
Orissa High Court · (2009) 149 CompCas 362
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts13 Oct 2006
Bhanja Minerals Pvt. Ltd. Vs Bihar Sponge Iron Ltd. and Technicast Engineers Ltd.
Orissa High Court · (2007) 1 ARBLR 116 : (2006) 102 CLT 657
Arbitration and Conciliation Act, 1996 — Section 21, 36, 37, 9Metalliferous Mines Regulations, 1961 — Regulation 106(2)Mineral Conservation and Development Rules, 1988 — Rule 15, 16
High Courts13 Oct 2006
New India Assurance Co. Ltd. Vs Kheku Gadayat and Others
Orissa High Court · (2006) 102 CLT 817
Motor Vehicles Act, 1988 — Section 149
High Courts13 Oct 2006Dismissed
Dilip Kumar Barik Vs Smt. Usharani Barik
Orissa High Court · (2006) 10 OHC CK 0015
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 9
High Courts13 Oct 2006Dismissed
State of Orissa Vs Kuna @ Kunja Bihari Nanda
Orissa High Court · (2006) CLT 1243 (Suppl Crl)
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376
High Courts13 Oct 2006
Bhanja Minerals Pvt. Ltd. Vs Bihar Sponge Iron Ltd.
Orissa High Court · (2006) 2 OLR 683
Arbitration and Conciliation Act, 1996 — Section 21, 36, 37, 9Metalliferous Mines Regulations, 1961 — Regulation 106(2)Mineral Conservation and Development Rules, 1988 — Rule 15, 16
High Courts11 Oct 2006Dismissed
Narahari Bhoi Vs Republic of India
Orissa High Court · (2007) 1 OLR 105 Supp
Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts11 Oct 2006Dismissed
Chamsingh Marai Vs State of Orissa
Orissa High Court · (2008) 1 OLR 89 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Oct 2006Dismissed
Mana Madi Vs State of Orissa
Orissa High Court · (2007) CLT 327 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302, 304(2)
High Courts11 Oct 2006Dismissed
Kanjaru Bariha Vs State of Orissa
Orissa High Court · (2007) CLT 1 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302
High Courts10 Oct 2006Dismissed
State of Orissa Vs Aravind Trading Company and Others
Orissa High Court · (2008) CLT 202 (Suppl Crl) : (2008) OLR 202 (Suppl Crl) : (2007) 2 OLR 310 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 323Essential Commodities Act, 1955 — Section 7
High Courts10 Oct 2006
Satrughna Bhoi Vs State of Orissa
Orissa High Court · (2006) 1 OLR 120 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts10 Oct 2006Dismissed
The Divisional Manager, L.I. C. of India, and The Branch Manager, L.I.C. of India Vs Sushila Agarwalla and Raj Kishore Maharana Authorised Agent of L.I.C.I
Orissa High Court · (2006) 10 OHC CK 0016
High Courts09 Oct 2006
Smt. Basanta Kumari Dei Vs Smt. Krushnapriya Devi and Others Lord Lingaraj Mohaprabhu Vs Additional District Magistrate and Others
Orissa High Court · (2007) 103 CLT 183 : (2007) 1 OLR 89
ORISSA ESTATES ABOLITION ACT, 1951 — Section 8(3), 9
High Courts09 Oct 2006Dismissed
Damburu Majhi Vs Tarini Charan Majhi
Orissa High Court · (2007) 103 CLT 99
Constitution of India, 1950 — Article 227
High Courts21 Sept 2006
P. Bengali Patro and Others, Paramananda Kar and Shri Surendranath Paul Vs State of Orissa and Others
Orissa High Court · (2007) 104 CLT 103 : (2007) 104 CLT 102
High Courts21 Sept 2006
Narendra Barge and Others Vs State of Orissa
Orissa High Court · (2006) 09 OHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 439, 482, 57Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts21 Sept 2006
Bansidhar Sahu and Others Vs State of Orissa and Others
Orissa High Court · (2006) 102 CLT 841 : (2006) 2 OLR 597
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 156(3), 157
High Courts21 Sept 2006
Sribatsa Kumar Mohapatra, Dr. and Others Vs State of Orissa and Others
Orissa High Court · (2007) 1 LLJ 214
Constitution of India, 1950 — Article 16, 226, 227