High Courts21 Dec 2007
Rishabh Electricals Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · (2008) 1 OLR 351 : (2008) 14 VST 391
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 1 of 40
High Courts21 Dec 2007Dismissed
Hemanta Moharana and Others Vs State of Orissa and Another
Orissa High Court · (2008) 105 CLT 316 : (2008) 2 DMC 180 : (2008) 39 OCR 366 : (2008) 1 OLR 128 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts21 Dec 2007Allowed
Golam Mahammad and Another Vs Sk. Fakir and Others
Orissa High Court · (2008) 105 CLT 237
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Dec 2007
Shree Plastics (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (2008) 1 OLR 254 : (2008) 16 VST 122
ORISSA MUNICIPAL ACT, 1950 — Section 131A, 188A
High Courts21 Dec 2007
Ramesh Chandra Jena and Others Vs State of Orissa and Another
Orissa High Court · (2008) 1 OLR 193
Penal Code, 1860 (IPC) — Section 109, 415, 417, 493
High Courts21 Dec 2007
Golam Mohammad and Another Vs Sk. Fakir and Others
Orissa High Court · (2008) 1 OLR 235
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Dec 2007Dismissed
Godabari Sahu Vs State of Orissa
Orissa High Court · (2008) 105 CLT 252 : (2008) 39 OCR 357 : (2008) 1 OLR 125 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13
High Courts20 Dec 2007
United India Insurance Co. Ltd. Vs Prafulla Chandra Dwibedy and Others
Orissa High Court · (2008) CLT 739 (Suppl Crl) : (2008) 1 OLR 429 Supp : (2008) OLR 739 (Suppl Crl)
Motor Vehicles Act, 1988 — Section 171, 173
High Courts20 Dec 2007Dismissed
Smt. Sudha Kaur Vs Secretary to Government of Orissa and Others
Orissa High Court · (2008) CLT 235 Supp
Constitution of India, 1950 — Article 226Estates Abolition Act and Merged States Act, 1950 — Section 7Orissa Land Reforms Act, 1960 — Section 4(5) , 4(6), 4(7), 4(8), 5
High Courts19 Dec 2007Dismissed
Smt. Seema Kuanr Vs Smt. Pratibha Badi
Orissa High Court · (2008) 105 CLT 425 : (2008) 1 OLR 421 Supp
Orissa Grama Panchayat Act, 1964 — Section 30
High Courts19 Dec 2007
Commissioner, Kendriya Vidyalaya Sangathan and Another Vs Biswanath Paul and Others
Orissa High Court · (2008) 105 CLT 502 : (2008) 1 OLR 358
High Courts19 Dec 2007Allowed
Chittaranjan Mohanandia Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 464 : (2008) 117 FLR 348 : (2008) 1 OLR 387
Constitution of India, 1950 — Article 16
High Courts19 Dec 2007
Maina Tandia Vs Election Officer-cum-B.D.O. and Others
Orissa High Court · (2008) 105 CLT 407 : (2008) 1 OLR 364
Orissa Grama Panchayat Act, 1964 — Section 30, 31
High Courts19 Dec 2007Allowed
Brajasundar Patnaik Vs Government of Orissa and Others
Orissa High Court · (2008) 105 CLT 490 : (2008) 117 FLR 1140 : (2008) 1 OLR 384
ORISSA CIVIL SERVICES (PENSION) RULES, 1992 — Rule 66(1), 66(2)
High Courts19 Dec 2007
Hansha Dayalu Vs Orissa Forest Development Corporation Limited and Another
Orissa High Court · (2008) 105 CLT 386 : (2008) 1 OLR 440
High Courts19 Dec 2007Dismissed
Biranchi Kumar Aich Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 500 : (2008) 1 OLR 419 Supp
High Courts19 Dec 2007Allowed
Malia @ Abhimanyu Das Vs State of Orissa
Orissa High Court · (2008) 105 CLT 508 : (2008) 1 OLR 713
Criminal Procedure Code, 1973 (CrPC) — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 404
High Courts19 Dec 2007Allowed
Gokulananda Dubey Vs State of Orissa
Orissa High Court · (2008) CLT 286 (Suppl Crl) : (2008) CriLJ 2386 : (2008) 1 OLR 556 : (2008) OLR 286 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts19 Dec 2007Dismissed
State of Orissa Vs Dr. Gopal Ch. Hota and Another
Orissa High Court · (2008) 105 CLT 771 : (2008) 1 OLR 411 Supp
Constitution of India, 1950 — Article 141, 16
High Courts19 Dec 2007Allowed
Akshaya Kumar Nayak Vs State of Orissa
Orissa High Court · (2008) 39 OCR 687
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 6A, 7