COURT ARCHIVE

Orissa High Court judgments, 2006

650 judgments · page 9 of 33

High Courts21 Sept 2006Allowed

Shiva Cement Limited and Others Vs Mahanadi Coalfields Limited and Others

Orissa High Court · (2007) 103 CLT 521 : (2007) 103 CLT 421 : (2007) 2 CTLJ 100 : (2006) 2 OLR 642

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23

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High Courts20 Sept 2006Dismissed

State of Orissa Vs Suresh Chandra Padhi

Orissa High Court · (2007) CLT 441 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 21, 332

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High Courts20 Sept 2006Allowed

State of Orissa and Others Vs Kailash Chandra Nayak and Others

Orissa High Court · (2007) 2 LLJ 675

Employees State Insurance Act, 1948 — Section 75

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High Courts20 Sept 2006

Bijay Majhi and Others Vs State of Orissa and Others

Orissa High Court · AIR 2007 Ori 48

Constitution of India, 1950 — Article 14

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High Courts20 Sept 2006Dismissed

Sangram Keshari Mishra Vs Union of India (UOI) and Others

Orissa High Court · (2007) 1 OLR 177 Supp

All India Services (Confidential Roll) Rules, 1970 — Rule 5(2)Constitution of India, 1950 — Article 14, 16, 21, 226, 227

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High Courts19 Sept 2006Dismissed

State of Orissa Vs Basant Kumar Choudhury and Others

Orissa High Court · (2007) CLT 182 (Suppl Crl)

Evidence Act, 1872 — Section 114(A)Penal Code, 1860 (IPC) — Section 34, 366, 376(2)

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High Courts19 Sept 2006

Suresh Mandal Vs State of Orissa

Orissa High Court · (2007) 103 CLT 36

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 82, 83Penal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts19 Sept 2006Allowed

Bishnupriya Jena Vs State of Orissa and Others

Orissa High Court · (2007) CLT 630 Supp

Constitution of India, 1950 — Article 14Orissa Grama Panchayat Act, 1964 — Section 115(1), 115(4)

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High Courts19 Sept 2006

Chintamani Sahu and Others Vs Commissioner-cum-Secretary, School and Mass Education Department and Others

Orissa High Court · (2006) 102 CLT 856 : (2007) 112 FLR 833 : (2006) 2 OLR 615

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High Courts19 Sept 2006Allowed

Panchanan Panda and Others Vs Premlal Panda and Others

Orissa High Court · (2007) 103 CLT 496 : (2006) 2 OLR 797

Civil Procedure Code, 1908 (CPC) — Section 104, 11, 96Specific Relief Act, 1963 — Section 34

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High Courts19 Sept 2006Allowed

Trinath Sahoo Vs The Registrar of Cooperative Societies and Others

Orissa High Court · (2007) 103 CLT 479 : (2007) 113 FLR 983 : (2006) 2 OLR 812

Constitution of India, 1950 — Article 14

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High Courts19 Sept 2006Allowed

Kumudini Jee Vs Board of Secondary Education and Others

Orissa High Court · (2006) 09 OHC CK 0011

Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts19 Sept 2006Dismissed

Asharafi Singh Vs Kapildeo Rai (Dead) by LRs. and Others

Orissa High Court · (2007) 103 CLT 207

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High Courts18 Sept 2006Dismissed

Sri Ranjit Kumar Pattnaik Vs Central Administrative Tribunal and Others

Orissa High Court · (2007) CLT 816 Supp : (2007) 1 OLR 387

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High Courts15 Sept 2006Allowed

Logen Kumar Samal ' Bhalu Vs State of Orissa and Others

Orissa High Court · (2007) CLT 152 (Suppl Crl) : (2006) 2 OLR 620

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 3National Security Act, 1980 — Section 13(1), 14, 3(2)

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High Courts15 Sept 2006

Indira Gandhi Mahila Mahavidyalaya and Another Vs The Council of Higher Secondary Education and Others

Orissa High Court · (2007) 103 CLT 395 : (2006) 2 OLR 774

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High Courts14 Sept 2006Dismissed

State of Orissa Vs Ashok Kumar Tiwari and Another

Orissa High Court · (2007) CLT 51 (Suppl Crl)

Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts13 Sept 2006Allowed

Smt. Kiranbala Singh Vs State of Orissa and Others

Orissa High Court · (2006) 102 CLT 585 : (2006) 2 OLR 760

Orissa Municipal Act, 1950 — Section 103, 398, 63, 64, 65Orissa Municipal Rules, 1953 — Rule 13, 38 47, 71(2), 93

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High Courts13 Sept 2006Dismissed

State of Orissa Vs Madhusudan Sahu and Others

Orissa High Court · (2007) CLT 43 (Suppl Crl) : (2007) CriLJ 440

Penal Code, 1860 (IPC) — Section 143, 307, 379

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High Courts13 Sept 2006Allowed

I.G.R.-cum-Excise Commissioner and Another Vs Prafulla Kumar Das and Others

Orissa High Court · (2007) 103 CLT 485 : (2006) 2 OLR 821

Constitution of India, 1950 — Article 21

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